High Courts18 Jul 2002Allowed
Gunwant Laxman Ingale Vs State of Maharashtra and Others
Bombay High Court · (2003) 1 ALLMR 641 : (2003) 1 BomCR 160 : (2002) 4 MhLj 931
Administrative Tribunals Act, 1985 — Section 26
COURT ARCHIVE
Bombay High Court judgments, 2002
1,355 judgments · page 33 of 68
High Courts18 Jul 2002Dismissed
Mayhail Finn James Vs Shri V.S. Bhosale, Assistant Collector of Customs, Prosecution Cell Airport and The State of Maharashtra
Bombay High Court · (2002) 07 BOM CK 0099
Criminal Procedure Code, 1973 (CrPC) — Section 313Customs Act, 1962 — Section 108, 108(4), 108(5), 135(1)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 23, 28, 42, 50
High Courts18 Jul 2002Dismissed
Niloba Madane and Another Vs Rukhminibai Kulkarni and Another
Bombay High Court · (2003) 1 ALLMR 1052 : (2003) 105 BOMLR 797
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 62, 63, 65Specific Relief Act, 1963 — Section 10, 22
High Courts18 Jul 2002Partly Allowed
Ashok Daga Patil Vs Daga Yadav Patil and Others
Bombay High Court · (2003) 3 ALLMR 997 : (2003) 1 BomCR 166 : (2003) 1 MhLj 686
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts18 Jul 2002Allowed
Gulam Nabi Gulam Gawas dead through L.Rs. and Ghulam Hafiz Gulam Nabi Vs State of Maharashtra
Bombay High Court · (2003) 1 BomCR 769
Land Acquisition Act, 1894 — Section 18, 4
High Courts18 Jul 2002Allowed
Arun Vinayak Gharkar, Mukesh Bapu Dongarkar and Shridhar Balkrishna Chavan Vs The State of Maharashtra
Bombay High Court · (2003) 2 ALD(Cri) 120 : (2004) CriLJ 1053
Penal Code, 1860 (IPC) — Section 399
High Courts18 Jul 2002Dismissed
Popatlal Prabhudas and Sons Vs Indu Electric Industries and Another
Bombay High Court · (2003) 1 ALLMR 69 : (2003) 1 MhLj 949
High Courts18 Jul 2002Allowed
Vasaudev Gangaram Sharma and Others Vs Popatlal Prabhudas and Sons
Bombay High Court · (2003) 1 ALLMR 572 : (2003) 2 BomCR 859 : (2003) 1 MhLj 569
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28
High Courts18 Jul 2002Dismissed
Union of India (UOI) Vs Shri Shridhar R. 18 and Others
Bombay High Court · (2003) 105 BOMLR 785
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 33C
High Courts17 Jul 2002Allowed
Dilawarkhan Ahmedkhan Vs Manbee Ahemad Khan, Faiyaz Khan Ahemad Khan, Mehmood Khan Ahemad Khan and Mehtab Bee Lal Khan
Bombay High Court · (2003) 1 ALLMR 647 : (2003) 1 BOMLR 688 : (2003) 2 CivCC 449 : (2003) 1 MhLj 533
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 10, Order 16 Rule 11, Order 16 Rule 12
High Courts17 Jul 2002Partly Allowed
Rameshchandra Saboo (Dr.) Vs State of Maharashtra and Others
Bombay High Court · (2003) 1 ALLMR 118 : (2003) 1 BomCR 126 : (2002) 4 MhLj 892
Constitution of India, 1950 — Article 226Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 55A, 55B
High Courts17 Jul 2002
Kedarling Vikas Seva Socy. Ltd. Vs Dinkar Bhimrao Raut and Others
Bombay High Court · (2003) 1 ALLMR 66 : (2003) 2 BOMLR 1 : (2003) 1 MhLj 152
High Courts17 Jul 2002
Marie Fernandes Vs Prakash H. Jain
Bombay High Court · (2003) 2 MhLj 392
Maharashtra Rent Control Act, 1999 — Section 42, 43(4)
High Courts17 Jul 2002Allowed
Pascoal Dias Vs Assistant Collector of Customs (P)
Bombay High Court · (2003) 157 ELT 132
Customs Act, 1962 — Section 101, 102, 108, 123Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 50
High Courts17 Jul 2002Dismissed
Suresh Vs State of Maharashtra
Bombay High Court · (2003) 1 DMC 400
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 304, 498A
High Courts16 Jul 2002Allowed
United India Insurance Co. Ltd. Vs Janabai Kurhat and Others
Bombay High Court · (2003) ACJ 350 : (2002) 4 MhLj 544
Motor Vehicles Act, 1988 — Section 140, 163A, 163B
High Courts16 Jul 2002
Kishor S. Kasare Vs S. Kumars Group of Companies and Others
Bombay High Court · (2003) 2 CivCC 350 : (2003) 96 FLR 928 : (2002) 4 MhLj 482
Constitution of India, 1950 — Article 41, 43Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 30, 59
High Courts16 Jul 2002Dismissed
Ramkrishna Mangesh Keni Vs The State of Maharashtra and Others
Bombay High Court · (2002) 4 ALLMR 54 : (2002) 104 BOMLR 814
Constitution of India, 1950 — Article 226
High Courts16 Jul 2002Dismissed
Bakubhai Keshavlal Shah since deceased through his heirs and L.Rs. Vs Babulal Prabhudas Shah and Another
Bombay High Court · (2003) 1 ALLMR 558 : (2003) 1 BomCR 602
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 15A, 28
High Courts16 Jul 2002Dismissed
Pandi Bandu Wani since deceased through his L.Rs. and Others Vs Sapadu Krishna Wani since deceased through his L.Rs. and Others
Bombay High Court · (2003) 3 ALLMR 1007 : (2003) 1 BomCR 607
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 5(11)Succession Act, 1925 — Section 63