High Courts02 Aug 2002Dismissed
Miss Fathema Hussain Sayed, a minor through her father Vs Bharat Education Society and Others
Bombay High Court · AIR 2003 Bom 75 : (2002) 4 ALLMR 65 : (2002) 6 BomCR 684
Constitution of India, 1950 — Article 25
COURT ARCHIVE
Bombay High Court judgments, 2002
1,355 judgments · page 30 of 68
High Courts02 Aug 2002
Govind Vishwanath Kulkarni Vs The Yogeshwari Education Society and The Swami Ramanand Teerth Mahavidyalaya The Yogeshwari Education Society, Ambajogai, Dist. Beed and The Principal, Swami Ramanand Teerth Mahavidyalaya, Ambajogai, Dist. Beed Vs Govindrao Vishwanthrao Kulkarni
Bombay High Court · (2003) 2 ALLMR 197 : (2003) 1 MhLj 210
Agra University Act, 1926 — Section 25CDr. Babasaheb Ambedkar Marathwada University Act, 1974 — Section 43(3)Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9
High Courts02 Aug 2002
Bharat Sanchar Nigam Ltd. and Others Vs A.R. Patil and Others
Bombay High Court · (2002) 4 ALLMR 670 : (2002) 5 BomCR 425
Administrative Tribunals Act, 1985 — Section 14(2), 19
High Courts02 Aug 2002Allowed
Laxminarayan Jaju Vs State of Maharashtra
Bombay High Court · (2003) 2 ALLMR 252 : (2003) 1 BomCR 35 : (2003) 1 MhLj 434
Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 45
High Courts02 Aug 2002Allowed
Bhagwat Vithoba More Vs Civil Judge, Jr. Division and Others
Bombay High Court · (2003) 1 ALLMR 13 : (2003) 1 BomCR 21
Bombay Village Panchayats Act, 1958 — Section 15
High Courts02 Aug 2002Allowed
Pandurang Sambhaji Jondhale and Another Vs Suchita Deokaran Navandhar
Bombay High Court · (2003) 3 MhLj 405
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(2), 12(3)
High Courts01 Aug 2002Dismissed
Shri Luizinho Joaquim Faleiro Vs The State of Goa and Shri Manohar Parrikar, Chief Minister, Govt. of Goa Shri Jeetendra Deshprabhu and Mr. Francisco Silveira Vs The Governor of Goa, The Government of Goa, The Chief Minister of Goa, Shri Ravi Naik, Deputy Chief Minister, Shri Ramakant Khalap, Minister for Water Resources and Information Technology, Goa, Shri Digambar Kamat, Minister for Power and Urban Development, Goa, Shri Haji Shaikh Hassan Haroon, Minister for Industries and Craftsman Training, Goa, Shri Prakash Velip, Minister for Cooperation and Fisheries, Goa, Shri Pandurang Raut, Minister for Transport, Printing and Stationery, Goa, Dr. Suresh Amonkar, Minister for Health and Provedoria, Goa, Shri Sanjay Bandekar, Minister for Civil Supplies, Sports, Youth Affairs, Information and Publicity, Goa, Shri Prakash Phadte, Minister for Town and Country Planning and Forest, Goa, Shri Manohar Babu Azgaonkar, Minister for Panchayat, Raj and Housing, Goa, Shri Filipe Neri Rodrigues, Minister for Tourism, R.D.A. and Weights and Measures, since resigned and Shri Jose Philip DSouza, Minister for Revenue and River Navigation, Goa and Shri Ramarao G. Dessai, Minister for Agriculture, Art and Culture, Goa
Bombay High Court · (2003) 2 MhLj 334
Civil Procedure Code, 1908 (CPC) — Section 98, 98(2), 98(3)Representation of the People Act, 1951 — Section 15(2), 73
High Courts01 Aug 2002Dismissed
Saurabh Kalani Vs Tata Finance Ltd.
Bombay High Court · (2002) 6 BomCR 600 : (2003) 116 CompCas 316 : (2003) 42 SCL 702
Arbitration and Conciliation Act, 1996 — Section 12, 16, 34Sick Industrial Companies (Special Provisions) Act, 1985 — Section 18(8), 19(2), 22, 22(1)
High Courts01 Aug 2002Allowed
Maharashtra Shikshan Sanstha and Another Vs State of Maharashtra and Others
Bombay High Court · (2003) 1 BomCR 62 : (2003) 2 MhLj 92
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5
High Courts01 Aug 2002Dismissed
Farooq Sultan Shaikh Vs The State of Maharashtra
Bombay High Court · (2002) 08 BOM CK 0037
Constitution of India, 1950 — Article 21, 22, 39ACriminal Procedure Code, 1973 (CrPC) — Section 304, 482Penal Code, 1860 (IPC) — Section 362, 392, 397
High Courts31 Jul 2002
Kinjal Vasantrai Sangani and Others Vs State of Maharashtra and Others
Bombay High Court · (2002) 4 ALLMR 10 : (2003) 1 BomCR 284
Constitution of India, 1950 — Article 14, 15, 226, 341, 342
High Courts31 Jul 2002
Dhanaraj Lakhaji Kamble Vs Education Officer, Zilla Parishad and Ors
Bombay High Court · (2002) 4 ALLMR 680 : (2002) 6 BomCR 721
High Courts30 Jul 2002Dismissed
Nilkanth Ramji Akarte Vs Nagpur Improvement Trust and Another
Bombay High Court · (2003) 1 ALLMR 630 : (2003) 1 BomCR 168 : (2002) 4 MhLj 706
Nagpur Improvement Trust Lands Disposal Rules, 1955 — Rule 26, 5(2)
High Courts30 Jul 2002Dismissed
Dalpat Ganpat Koli and Others Vs Ganesh Dattatraya Kerhalkar
Bombay High Court · (2004) 106 BOMLR 35
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13Constitution of India, 1950 — Article 226, 227
High Courts30 Jul 2002Dismissed
Narsingrao Gurunath Patil and Others Vs Arun Gujarathi, Speaker and Others
Bombay High Court · (2003) 1 BomCR 363
Constitution of India, 1950 — Article 191(2), 212Maharashtra Legislative Assembly (Disqualification on Grounds of Defection) Rules, 1986 — Rule 6, 6(1), 6(2), 7
High Courts30 Jul 2002Allowed
Prashant G. Karande Vs State of Maharashtra and Kondaji Shivram Sabale, Police Head Constable
Bombay High Court · (2002) 07 BOM CK 0116
Motor Vehicles Act, 1988 — Section 116Penal Code, 1860 (IPC) — Section 279, 337, 427
High Courts30 Jul 2002Dismissed
Oil and Narural Gas Corporation Ltd. Vs Saw Pipes Ltd.
Bombay High Court · (2002) 6 BomCR 657
Arbitration and Conciliation Act, 1996 — Section 34Limitation Act, 1963 — Section 3Partnership Act, 1932 — Section 69
High Courts30 Jul 2002
Ms. Fatoma Barimah Vs Shri D. Rosario, I.O. NCCP Customs and The State of Maharashtra
Bombay High Court · (2003) 2 ALD(Cri) 54
High Courts30 Jul 2002
The Goa Environment Federation, Panaji Vs State of Goa
Bombay High Court · (2002) 07 BOM CK 0076
High Courts30 Jul 2002Allowed
Leelabai Shionarayan Paturkar and Others Vs Laxmibai Mangoji Sakharkar and Others
Bombay High Court · (2003) 1 ALLMR 102 : (2003) 1 BomCR 64
Limitation Act, 1963 — Section 5