COURT ARCHIVE

Bombay High Court judgments, 2002

1,355 judgments · page 32 of 68

High Courts24 Jul 2002Dismissed

Sesa Shipping Limited and Sesa Goa Limited Vs The Board of Trustees of the Port of Mormugao, Mormugao Harbour, Goa and Union of India (UOI)

Bombay High Court · (2002) 07 BOM CK 0073

Constitution of India, 1950 — Article 14, 141, 226Major Port Trusts Act, 1963 — Section 46

High Courts24 Jul 2002

State of Maharashtra Vs Lahu Laxman Pabale and Others

Bombay High Court · (2003) BomCR(Cri) 400 : (2003) CriLJ 1174

Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 27, 45Penal Code, 1860 (IPC) — Section 300

High Courts24 Jul 2002Dismissed

Pandurang Vs State of Maharashtra

Bombay High Court · (2003) BomCR(Cri) 464 : (2003) 2 DMC 244

Penal Code, 1860 (IPC) — Section 302, 498A

High Courts23 Jul 2002

M.A. Shrimankar Vs A.P. Enterprises and S.J. Ajbani

Bombay High Court · (2002) 4 ALLMR 445 : (2003) 1 MhLj 736

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(3)Civil Procedure Code, 1908 (CPC) — Section 64

High Courts23 Jul 2002Allowed

Surjit Singh Gyansingh Aurora Vs State of Maharashtra

Bombay High Court · (2003) BomCR(Cri) 370 : (2003) 1 MhLj 415

Penal Code, 1860 (IPC) — Section 302, 34

High Courts23 Jul 2002

Shiv Builders and Others Vs State Bank of India

Bombay High Court · (2003) 1 ALLMR 97 : (2002) 6 BomCR 742 : (2002) 4 MhLj 826 : (2003) 1 RCR(Civil) 505

Civil Procedure Code, 1908 (CPC) — Section 34

High Courts23 Jul 2002

Simplex Mills Co. Ltd. Vs Union of India (UOI)

Bombay High Court · (2003) 2 ALD(Cri) 133 : (2002) 4 ALLMR 365 : (2003) 153 ELT 528

Central Civil Services (Pension) Rules, 1972 — Rule 9(2)Central Excises and Salt Act, 1944 — Section 35B

High Courts23 Jul 2002Dismissed

Municipal Council Vs State of Maharashtra and Others

Bombay High Court · (2003) 2 ALLMR 171 : (2003) 1 BOMLR 445 : (2002) 4 MhLj 737

Land Acquisition Act, 1894 — Section 18, 20, 50(2), 54

High Courts23 Jul 2002

Murtizapur High School Vs State of Maharashtra and Others

Bombay High Court · (2002) 4 ALLMR 720 : (2003) 1 BomCR 114 : (2003) 2 MhLj 258

Land Acquisition Act, 1894 — Section 3, 4, 48, 6

High Courts23 Jul 2002Dismissed

Shri Mangesh Tanu Solkar and Shri Machindra @ Vijay Jagannath Hajare Vs The State of Maharashtra

Bombay High Court · (2003) 2 ALD(Cri) 78

Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 392, 397

High Courts23 Jul 2002

Purnima Jaitly Vs Ravi Bansi Jaisingh

Bombay High Court · (2004) 2 BC 129

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1(2)

High Courts23 Jul 2002Dismissed

State of Maharashtra Vs Krantikumar Ramaji Waghmare

Bombay High Court · (2002) 4 ALLMR 706 : (2003) 1 BomCR 158

Land Acquisition Act, 1894 — Section 18

High Courts23 Jul 2002

Kashirao Lahale (In Jail) and Others Vs The State of Maharashtra

Bombay High Court · (2003) BomCR(Cri) 419 : (2003) 105 BOMLR 877

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304

High Courts22 Jul 2002Allowed

Central Bank Of India Vs Mahesh Govindlal Vyas

Bombay High Court · (2002) 07 BOM CK 0146

High Courts22 Jul 2002

Roy Fernandes, Domnic Mendes, Sandeep Morajkar, Mervin MenezesCamilo Menezes and Anthony D''Souza, presently in custody at Central Jail Vs State

Bombay High Court · (2002) 07 BOM CK 0144

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 201

High Courts22 Jul 2002Dismissed

Bhagwan alias Shivaji Haribhau Patil, Raman, Dharmraj, Chandrabhan, Jankiram and Prakash alias Batkya Vs The State of Maharashtra The State of Maharashtra Vs Popat Haribhau Patil, Pandharinath Namdeo Patil, Vasudeo Mohan Patil, Ashok Hiramn Patil, Tukaram Mohan Patil, Govind Mohan Patil and Namdeo Baburao Patil

Bombay High Court · (2002) 07 BOM CK 0143

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 138, 147, 148, 149, 302Protection of Civil Rights Act, 1955 — Section 7(1)

High Courts22 Jul 2002Allowed

Dodsal (P.) Ltd. Vs Foreign Exchange Regulation, Appellate Board

Bombay High Court · (2004) 52 SCL 466

Adjudication Proceedings and Appeal Rules, 1974 — Rule 3Criminal Procedure Code, 1973 (CrPC) — Section 216Foreign Exchange Regulation Act, 1947 — Section 4, 4(1), 5(1), 5(5)

High Courts22 Jul 2002Dismissed

Marathwada Vidyut Prakalp and Vidyut Kamgar, Karmachari Union Vs The State of Maharashtra and The Maharashtra State Electricity Board

Bombay High Court · (2003) 1 BOMLR 173 : (2003) 96 FLR 983 : (2003) 1 LLJ 595 : (2003) 1 MhLj 281

Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(1)

High Courts22 Jul 2002

Ganjam Trading Co. Pvt. Ltd. Vs Panther Investrade Ltd. and Another

Bombay High Court · (2003) 1 BomCR 330 : (2004) 119 CompCas 766

Arbitration Act, 1940 — Section 9A(1)Arbitration and Conciliation Act, 1996 — Section 9Special Court (Trial of Offences Relating to Transactions in Securities) Act, 1992 — Section 3, 3(2), 8, 9A, 9B

High Courts19 Jul 2002Dismissed

Hariram Pandurang Gaikwad and Another Vs Balbhimrao Krishnajirao Kadam and Others

Bombay High Court · (2003) 2 BomCR 352

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G