High Courts17 Dec 2002Allowed
Sadaram Thaganlal Turkar Vs State of Maharashtra and Others
Bombay High Court · (2003) 4 BomCR 87 : (2003) 3 MhLj 231
COURT ARCHIVE
Bombay High Court judgments, 2002
1,355 judgments · page 3 of 68
High Courts17 Dec 2002Dismissed
Dipankar and Others Vs State of Maharashtra
Bombay High Court · (2003) 2 ALD(Cri) 70 : (2003) CriLJ 3271
Criminal Procedure Code, 1973 (CrPC) — Section 482Drugs and Magic Remedies (Objectionable Advertisements) Act, 1954 — Section 4, 5, 7, 8(1)
High Courts17 Dec 2002Allowed
Jhaverilal Popat Dedhia Vs State of Maharashtra
Bombay High Court · (2003) BomCR(Cri) 891 : (2003) 3 MhLj 221
Criminal Procedure Code, 1973 (CrPC) — Section 451
High Courts17 Dec 2002Dismissed
Suresh Ruprao Khandar and Another Vs State of Maharashtra
Bombay High Court · (2003) BomCR(Cri) 1176 : (2003) CriLJ 2219 : (2003) 3 MhLj 208 : (2003) 3 RCR(Criminal) 544
Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 120B, 161, 165, 34, 420
High Courts17 Dec 2002
Vinod Pandurang Bharsakade Vs Returning Officer and Another
Bombay High Court · (2003) 4 MhLj 359
Bombay Village Panchayats Act, 1959 — Section 15, 15AConstitution of India, 1950 — Article 226, 243O
High Courts16 Dec 2002Allowed
Indian Seamless Steel and Alloys Ltd. and Another Vs Union of India (UOI) and Others
Bombay High Court · (2003) 3 ALLMR 982 : (2003) 156 ELT 945 : (2003) 3 MhLj 120
Central Excise Rules, 2001 — Rule 8(4)General Clauses Act, 1897 — Section 10
High Courts16 Dec 2002Allowed
Alka A. Misra Vs J.P. Shoke and Others
Bombay High Court · (2003) 2 ALD(Cri) 43 : (2003) 3 MhLj 62 : (2003) 2 RCR(Criminal) 648
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts16 Dec 2002
Sanjay Chavan and Others Vs State of Maharashtra and Others
Bombay High Court · (2003) 4 ALLMR 242 : (2003) 2 BOMLR 771 : (2003) 3 MhLj 596
Bombay Village Panchayats Act, 1959 — Section 35, 35(1), 35(3)
High Courts16 Dec 2002
Haroon Rashid Nizamuddin Umatiya Vs Jivatlal Purtapshi and Raj Developers
Bombay High Court · (2003) 2 ALLMR 945 : (2003) 4 BomCR 346 : (2003) 3 CivCC 120 : (2003) 2 MhLj 465
Specific Relief Act, 1963 — Section 15
High Courts16 Dec 2002
Mrs. Vaishali Manekar Vs Manish Manekar
Bombay High Court · (2003) 2 ALLMR 649 : (2003) 4 BomCR 693 : (2003) 3 CivCC 224 : (2003) 3 MhLj 171 : (2003) 4 RCR(Civil) 465
Hindu Marriage Act, 1955 — Section 19
High Courts16 Dec 2002
Chhaganlal Bangalkar Vs Additional Commissioner, Nagpur Division and Others
Bombay High Court · (2003) 105 BOMLR 734
Constitution of India, 1950 — Article 226
High Courts13 Dec 2002Dismissed
Pandurang Narayan Bashetti Vs Western Maharashtra Development Corporation and Another
Bombay High Court · (2003) 1 ALLMR 790 : (2003) 4 BomCR 200 : (2003) 97 FLR 19
Constitution of India, 1950 — Article 14, 16, 226
High Courts13 Dec 2002
Skanska Cementation India Ltd. Vs Bajranglal Agarwal and Others
Bombay High Court · (2003) 1 ALLMR 879 : (2004) 2 ARBLR 67 : (2003) 4 BomCR 653
Arbitration and Conciliation Act, 1996 — Section 19, 31(7), 33, 34, 7Civil Procedure Code, 1908 (CPC) — Section 34
High Courts13 Dec 2002
Girish Jantilal Vaghela Vs Union of India (UOI) and Others
Bombay High Court · (2003) 2 SLJ 140
Constitution of India, 1950 — Article 311
High Courts13 Dec 2002
Indian Rayon and Industries Limited Vs The State of Maharashtra, Inspector of Legal Metrology, Ghatkopar Division and Mahesh Patel, carrying on business in the name and style of Satyanarayana General Stores
Bombay High Court · (2003) BomCR(Cri) 1668 : (2003) 2 MhLj 464
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Standards of Weights and Measures (Packaged Commodities) Rules, 1977 — Rule 23(1), 6(1)
High Courts13 Dec 2002
Annaji Maroti Raut Vs Scheduled Caste, Scheduled Tribe, Vimukta Tribes, Nomadic Tribes, Other Backward Class and Special Backward Tribes Caste Certificate Verification Committee and Others
Bombay High Court · (2003) 3 MhLj 612
Constitution of India, 1950 — Article 14
High Courts13 Dec 2002Allowed
Oil and Natural Gas Corporation Limited Vs Petroleum Employees Union and Others
Bombay High Court · (2003) 2 ALLMR 601 : (2003) 4 BomCR 665 : (2003) 96 FLR 847 : (2003) 1 LLJ 597 : (2003) 2 MhLj 70
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(1)
High Courts13 Dec 2002Allowed
Gajanan Babu Patil Vs State of Maharashtra and Others
Bombay High Court · (2003) 2 ALLMR 194 : (2003) 3 BomCR 360 : (2003) 1 MhLj 988
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 420
High Courts13 Dec 2002Allowed
Murlidhar Narayan Nangare Vs State of Maharashtra and Others
Bombay High Court · (2003) 1 ALLMR 900 : (2003) 4 BomCR 221 : (2003) 1 MhLj 992
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 2(24)
High Courts13 Dec 2002Allowed
Ramesh Shantaram Chavan Vs State of Maharashtra
Bombay High Court · (2003) BomCR(Cri) 1512 : (2003) 2 MhLj 145
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 50