High Courts10 Jul 2002Dismissed
Government of Maharashtra Vs Ashok Khot and Others
Bombay High Court · (2003) 1 BomCR 67 : (2003) 1 MhLj 235
Urban Land (Ceiling and Regulation) Act, 1976 — Section 33, 6, 8(3)
COURT ARCHIVE
Bombay High Court judgments, 2002
1,355 judgments · page 35 of 68
High Courts10 Jul 2002
Nirav Deepak Jobanputra Vs State of Maharashtra and Another
Bombay High Court · (2002) 4 ALLMR 309 : (2002) 5 BomCR 596 : (2002) 4 BOMLR 806 : (2002) 4 MhLj 125
High Courts10 Jul 2002Dismissed
Dasharath Nana Ghuge and Another Vs Deoram Pandurang Watpade since deceased by L.Rs. Tanubai Deoram Watpade and Others
Bombay High Court · (2003) 3 ALLMR 226 : (2003) 1 BomCR 599 : (2002) 4 BOMLR 281 : (2002) 4 MhLj 447
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 33(C)(1), 33B(4)
High Courts10 Jul 2002Dismissed
Pramod alias Balya Shendre Vs State of Maharashtra
Bombay High Court · (2003) BomCR(Cri) 415 : (2003) CriLJ 1171
Penal Code, 1860 (IPC) — Section 300
High Courts10 Jul 2002Dismissed
National Leathercloth Manufacturing Co. Vs Union of India (UOI)
Bombay High Court · (2003) 111 ECR 403 : (2003) 156 ELT 654
Central Excises and Salt Act, 1944 — Section 11B, 4
High Courts10 Jul 2002Allowed
Forbes Forbes Campbell and Co. Ltd. Vs Deputy Collector of Customs, Manifest Clearance Dept. and Another
Bombay High Court · (2002) 4 ALLMR 225 : (2002) 5 BomCR 2 : (2003) 162 ELT 88 : (2002) 4 MhLj 242
Customs Act, 1962 — Section 116
High Courts09 Jul 2002Dismissed
Mrs. R.E. Fanibunda Vs Nicholas of India Ltd. and Others
Bombay High Court · (2003) 3 ALLMR 967
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 17Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 106
High Courts09 Jul 2002
Islamic Republic of Iran Vs M.V. Mehrab and Others
Bombay High Court · AIR 2002 Bom 517 : (2002) 4 BOMLR 785 : (2002) 4 MhLj 584
Colonial Courts of Admiralty (India) Act, 1891 — Section 2
High Courts09 Jul 2002
Nehru Jankalyan Bahu-Uddeshiya Shikshan Sanstha and Another Vs Mohan Suryabhan Wanjari and Another
Bombay High Court · (2003) 1 BomCR 785 : (2002) 4 BOMLR 37 : (2003) 1 MhLj 425
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5(1), 5(2)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 26(2)
High Courts09 Jul 2002Dismissed
Glaxo Smithkline Pharmaceuticals Ltd. Vs Abhay Raj Jain and Another
Bombay High Court · (2002) 94 FLR 1036 : (2002) 4 MhLj 426
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28(1)
High Courts09 Jul 2002
Maganlal Harilal Doshi and Others Vs Sarvadaman Mansukhlal Doshi and Others
Bombay High Court · (2002) 4 ALLMR 403 : (2003) 1 BomCR 241 : (2003) 1 BOMLR 752 : (2003) 1 MhLj 390
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts09 Jul 2002Allowed
Rashtriya Chemicals and Fertilisers Limited and Others Vs Ramesh Kamble and Another
Bombay High Court · (2003) 96 FLR 970 : (2003) 1 MhLj 178
Constitution of India, 1950 — Article 226Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 25, 39, 44, 48(1)
High Courts08 Jul 2002Allowed
National Insurance Co. Ltd. Vs Deorao Patne and Others
Bombay High Court · (2004) ACJ 317 : (2003) 1 ALLMR 99 : (2003) 2 BomCR 235 : (2002) 4 BOMLR 33 : (2002) 4 MhLj 941
Motor Vehicles Act, 1988 — Section 140
High Courts08 Jul 2002Dismissed
Jamil Ahmed Vs State of Maharashtra
Bombay High Court · (2003) CriLJ 3663
Penal Code, 1860 (IPC) — Section 224, 307, 332
High Courts08 Jul 2002
National Insurance Co. Ltd. Vs Deorao and Others
Bombay High Court · (2004) 2 ACC 328
Motor Vehicles Act, 1939 — Section 92AMotor Vehicles Act, 1988 — Section 140
High Courts08 Jul 2002Dismissed
Suryabhan Wagh Vs Shobha Bhimrao Pawar
Bombay High Court · (2003) 1 ALLMR 1070 : (2003) 1 BOMLR 555 : (2003) 2 CivCC 155 : (2003) 1 MhLj 512
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5
High Courts08 Jul 2002
Motiram Maroti Dhule Vs State of Maharashtra
Bombay High Court · (2003) BomCR(Cri) 384 : (2002) 4 BOMLR 323 : (2002) 3 MhLj 882 : (2003) 2 RCR(Criminal) 175
Criminal Procedure Code, 1973 (CrPC) — Section 330, 330(2), 335, 335(1), 335(4)Penal Code, 1860 (IPC) — Section 302, 84
High Courts08 Jul 2002
Jayesh H. Pandya Vs Sukanya Holdings Pvt. Ltd.
Bombay High Court · AIR 2003 Bom 148 : (2002) 4 ALLMR 316 : (2002) 4 MhLj 378
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Partnership Act, 1932 — Section 48
High Courts08 Jul 2002Allowed
Fateh Mohamad Gulmohammed Sayed Vs State of Maharashtra
Bombay High Court · (2003) CriLJ 3586
Penal Code, 1860 (IPC) — Section 34, 397, 457, 506
High Courts08 Jul 2002Dismissed
Jamil Fihmed @ Sadalalu Abdul Jamil Qureshi @ Jamil Mohd. Abdul Majid Qureshi Vs The State of Maharashtra
Bombay High Court · (2003) 2 ALD(Cri) 128
Arms Act, 1959 — Section 25, 4Bombay Police Act, 1951 — Section 135, 37Penal Code, 1860 (IPC) — Section 113, 114, 224, 302, 320