High Courts30 Jul 2002Dismissed
New Metro Engineering Industries Vs State of Maharashtra and Others
Bombay High Court · (2003) 1 ALLMR 1032 : (2003) 132 STC 3
Bombay Sales Tax Act, 1959 — Section 15
COURT ARCHIVE
Bombay High Court judgments, 2002
1,355 judgments · page 31 of 68
High Courts29 Jul 2002
Rambhau Yashwantrao Chinchmalatpure and Others Vs Union of India (UOI) and Others
Bombay High Court · (2003) 1 ALLMR 639 : (2003) 2 BomCR 447
Land Acquisition Act, 1894 — Section 11, 4, 5
High Courts26 Jul 2002
Pizza Hut International LLC and Pizza Hut Inc. Vs Pizza Hut India Pvt. Ltd.
Bombay High Court · (2002) 6 BomCR 589 : (2003) 26 PTC 208
Companies Act, 1956 — Section 105Trade and Merchandise Marks Act, 1958 — Section 27
High Courts26 Jul 2002
Ipca Laboratories Ltd. Vs Savita Pharmaceuticals Pvt. Ltd.
Bombay High Court · (2002) 6 BomCR 696 : (2002) 4 MhLj 407
High Courts26 Jul 2002Allowed
State of Maharashtra Vs Ramesh Raghavji Shah and Others
Bombay High Court · (2003) BomCR(Cri) 451 : (2003) 1 DMC 197
Penal Code, 1860 (IPC) — Section 34, 498A
High Courts26 Jul 2002
Raja Bahadur Motilal and Another Vs State of Maharashtra and Others
Bombay High Court · (2002) 4 ALLMR 429 : (2003) 1 BomCR 251
Civil Procedure Code, 1908 (CPC) — Section 9Maharashtra Regional and Town Planning Act, 1966 — Section 149, 45, 45(5)
High Courts26 Jul 2002
State Bank of India Vs Kumar Apparel Industries and Others
Bombay High Court · AIR 2003 Bom 128 : (2002) 4 ALLMR 682 : (2003) 1 BomCR 335 : (2003) 2 CivCC 660 : (2002) 4 MhLj 909
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 4, Order 9 Rule 9
High Courts26 Jul 2002
Automotive Research Association of India and Another Vs State of Maharashtra and Others
Bombay High Court · (2002) 4 ALLMR 423 : (2003) 1 BomCR 278 : (2003) 1 MhLj 604
Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 33, 34
High Courts26 Jul 2002
Pravin Chhannalal Shah and Others Vs State of Maharashtra and Others
Bombay High Court · (2002) 4 ALLMR 383 : (2003) 1 BomCR 612 : (2002) 4 MhLj 835
Maharashtra Regional and Town Planning Act, 1966 — Section 37(2)
High Courts26 Jul 2002Dismissed
Pratapsing Ganpatrao Kadam Vs Maruti Raghunath Todkar (through L.R''s.) and Others
Bombay High Court · AIR 2003 Bom 11
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 14, 29(2)Specific Relief Act, 1963 — Section 6
High Courts26 Jul 2002Allowed
Kisan Devka Pawar Vs State of Maharashtra
Bombay High Court · (2003) 1 ALT(Cri) 15 : (2003) BomCR(Cri) 170 : (2002) 4 MhLj 608
Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 302
High Courts26 Jul 2002Dismissed
Walji alias Walya Dashrath Johny Vs The State of Maharashtra
Bombay High Court · (2003) CriLJ 4284 : (2005) 1 RCR(Civil) 996
Arms Act, 1959 — Section 37Penal Code, 1860 (IPC) — Section 387
High Courts26 Jul 2002Allowed
Nirav Securities (P.) Ltd. Vs Mrs. Prabhuta Motiram Adhvaryu
Bombay High Court · (2002) 6 BomCR 745 : (2002) 4 BOMLR 340 : (2002) 4 MhLj 478
Arbitration and Conciliation Act, 1996 — Section 34, 34(2), 43Limitation Act, 1963 — Section 3
High Courts25 Jul 2002
DCW Home Products Ltd. Vs Registrar of Trade Marks and Another
Bombay High Court · (2002) 6 BomCR 751 : (2002) 4 BOMLR 468 : (2002) 4 MhLj 810
Trade and Merchandise Marks Act, 1958 — Section 21(2), 23
High Courts25 Jul 2002
In Re: Modistone Ltd.
Bombay High Court · (2003) 2 ALLMR 117 : (2003) 2 BC 411 : (2003) 1 BOMLR 3 : (2003) 1 MhLj 98
Companies Act, 1956 — Section 433, 439, 466Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 20, 20(1), 21, 22
High Courts25 Jul 2002Dismissed
Bhagwandas G. Agrawal Vs Brijwasi Dughdhalaya Private Limited and Another
Bombay High Court · (2002) 6 BomCR 796 : (2002) 4 BOMLR 335 : (2002) 4 MhLj 394
Limitation Act, 1963 — Article 137Trade and Merchandise Marks Act, 1958 — Section 107, 46, 56
High Courts25 Jul 2002Dismissed
Maharashtra General Kamgar Union Vs G.L. Hotels Ltd. and Another
Bombay High Court · (2002) 6 BomCR 790 : (2003) 96 FLR 910 : (2002) 4 MhLj 388
Industrial Disputes Act, 1947 — Section 11A
High Courts25 Jul 2002
Smt. Maya Kishore Mohnani Vs Thakurdas Khanchand Chawla and Another
Bombay High Court · (2002) 4 ALLMR 692 : (2003) 1 BC 349
Limitation Act, 1963 — Section 15, 15(1)
High Courts25 Jul 2002
Rajendrakumar Ranjit Singh Chaudhari Vs Western Coalfield Ltd.
Bombay High Court · (2002) 4 ALLMR 686 : (2003) 1 BomCR 176 : (2003) 2 LLJ 430
Conduct, Discipline and Appeal Rules, 1978 — Rule 5.7
High Courts25 Jul 2002Dismissed
Maharashtra Rajya Sahakari Adiwasi Vikas Mahamandal Maryadit Vs Kanti Shantilal and Company
Bombay High Court · (2003) 105 BOMLR 349
Limitation Act, 1963 — Section 5