High Courts15 Jul 2002
Rameshwar Dadaji Suryawanshi Vs Zilla Parishad, Nagpur and Others
Bombay High Court · (2002) 4 ALLMR 696 : (2003) 1 BomCR 195
Constitution of India, 1950 — Article 341, 342
COURT ARCHIVE
Bombay High Court judgments, 2002
1,355 judgments · page 34 of 68
High Courts15 Jul 2002Dismissed
Naval N. Nagarnaik and Others Vs Forest Development Corporation of Maharashtra and Others
Bombay High Court · (2003) 1 ALLMR 86 : (2003) 1 BomCR 74
Maharashtra State Forest Development Corporation (Promotion) Rules, 1974 — Rule 5, 6D, 91, 91(19)
High Courts15 Jul 2002Allowed
Benard Chapanga Vs The State of Maharashtra
Bombay High Court · (2003) 2 ALD(Cri) 121
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22, 23, 28, 29, 30
High Courts15 Jul 2002Dismissed
The Securities and Exchange Board of India (SEBI) Vs Sterlite Industries (India) Ltd. Union of India (UOI) Vs Sterlite Industries (India) Ltd.
Bombay High Court · (2003) 113 CompCas 273 : (2003) 45 SCL 475
Companies Act, 1913 — Section 202Companies Act, 1956 — Section 100, 101, 102, 103, 104Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) Regulations, 1997 — Regulation 20(3), 21(3)
High Courts15 Jul 2002Allowed
Shri Yogesh Dattaram Pathak Vs Shri Shrikrishna Shriram Joshi
Bombay High Court · (2003) 3 MhLj 684
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 17Constitution of India, 1950 — Article 227
High Courts15 Jul 2002
Rhodia Ltd. and Others Vs Neon Laboratories Ltd.
Bombay High Court · AIR 2002 Bom 502 : (2003) 1 BomCR 140 : (2003) 1 MhLj 373
Civil Procedure Code, 1908 (CPC) — Section 20, 9, 9ACompanies Act, 1956 — Section 46Contract Act, 1872 — Section 28
High Courts15 Jul 2002
Transasia Bio-Medicals Ltd. Vs Revijay Clinical Laboratory and Hospital
Bombay High Court · AIR 2003 Bom 331 : (2002) 4 ALLMR 230 : (2002) 5 BomCR 1 : (2002) 4 BOMLR 230 : (2003) 1 MhLj 757
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts12 Jul 2002Dismissed
Namdeo Yerme Vs The State of Maharashtra
Bombay High Court · (2003) BomCR(Cri) 212 : (2002) 104 BOMLR 29
Penal Code, 1860 (IPC) — Section 302
High Courts12 Jul 2002Allowed
Pune Municipal Corporation Vs Suryakant Pandurang Dharwad
Bombay High Court · (2002) 5 BomCR 7 : (2002) 95 FLR 559 : (2002) 4 MhLj 56
Industrial Disputes Act, 1947 — Section 33C(2)Minimum Wages Act, 1948 — Section 14
High Courts12 Jul 2002Allowed
Anil Vasantrao Shirpurkar Vs State of Maharashtra and Others
Bombay High Court · (2002) 4 ALLMR 323 : (2003) 2 BomCR 205 : (2003) 96 FLR 951 : (2003) 1 LLJ 275 : (2002) 4 MhLj 365
High Courts12 Jul 2002Dismissed
Badrinarayan Sharma Vs Suresh Nathamal Gothawal
Bombay High Court · (2002) 4 MhLj 522
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 8 Rule 10, Order 8 Rule 5, Order 9 Rule 13, Order 9 Rule 6
High Courts12 Jul 2002Dismissed
Husainali Haji Esmail Badaksha Vs Radhe Shyam Co-operative Housing Society Ltd. and Another
Bombay High Court · (2003) 3 ALLMR 1012 : (2003) 105 BOMLR 298
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15A, 28Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 105
High Courts11 Jul 2002Allowed
Jaibunbi Gulambeg and Another Vs Kamal Prabhakar Renge and Another
Bombay High Court · (2003) 1 ACC 484 : (2004) ACJ 364 : (2002) 4 ALLMR 779 : (2003) 1 BomCR 686
Motor Vehicles Act, 1988 — Section 140, 140(1), 165, 166, 168
High Courts11 Jul 2002
Maritime Association of Ship Owners Ship Managers and Agents Vs Mackinnon Mackenzie and Co. Ltd.
Bombay High Court · (2002) 4 ALLMR 406 : (2002) 5 BomCR 14 : (2002) 4 BOMLR 442 : (2002) 4 MhLj 861 : (2002) 4 MhLj 461
Bombay High Court (Original Side) Rules, 1980 — Rule 55, 988Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15
High Courts11 Jul 2002Dismissed
Lokmat Newspapers Limited Vs Commissioner of Labour, State of Maharashtra and Another
Bombay High Court · (2003) 97 FLR 36 : (2003) 1 LLJ 767 : (2003) 1 MhLj 103
Industrial Disputes Act, 1947 — Section 10, 10(1), 12(5)
High Courts11 Jul 2002
Prakash Waman Shejul Vs The State of Maharashtra
Bombay High Court · (2002) 07 BOM CK 0006
Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 299, 304
High Courts11 Jul 2002
Smt. Jaibun Bi and Another Vs Smt. Kamal and Another
Bombay High Court · (2003) 2 ACC 474
Motor Vehicles Act, 1988 — Section 166
High Courts10 Jul 2002
Ramdas Dhondibhu Pokharkar Vs State Bank of India and Another
Bombay High Court · (2003) 1 ALLMR 76
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1(3), Order 16 Rule 15, Order 16 Rule 16, Order 16 Rule 21
High Courts10 Jul 2002
Hari Shankar Singhania and Others Vs Dr. Gaur Hari Singhania and Others
Bombay High Court · (2003) 1 ALLMR 548 : (2003) 1 BOMLR 764 : (2003) 2 CivCC 604 : (2002) 4 MhLj 938
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts10 Jul 2002Allowed
Bablya alias Ramesh Shankar Yarpude Vs State of Maharashtra
Bombay High Court · (2003) BomCR(Cri) 174 : (2003) CriLJ 731
Evidence Act, 1872 — Section 32