High Courts03 Jul 2002Allowed
Bakemans Industries Limited Vs Parle Products Limited and Another
Bombay High Court · (2002) 6 BomCR 24 : (2002) 4 MhLj 87
Trade and Merchandise Marks Act, 1958 — Section 107, 120, 30(1)
COURT ARCHIVE
Bombay High Court judgments, 2002
1,355 judgments · page 37 of 68
High Courts03 Jul 2002Dismissed
Ramu Kerba Bhongarde Vs Akbar Mohamed Naikwadi (since deceased through his L.Rs. Jilebi Akbar Naikwadi and 4 Ors.)
Bombay High Court · (2003) 3 ALLMR 958
Bombay Merged Territories Miscellaneous Alienations Abolition Act, 1955 — Section 28Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 32G(3), 32G(6), 32P
High Courts03 Jul 2002Allowed
Nana Tukaram Havalkar since deceased by his heirs and LRs. Ravindra Ananda Havaldar and Others Vs Chatura Govinda Shelke and Others
Bombay High Court · (2003) 2 ALLMR 1052 : (2003) 2 MhLj 406
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 4
High Courts03 Jul 2002
Chandrashekhar Govind Daiwatkar and Another Vs Ramdas Govindrao Daiwatkar
Bombay High Court · (2003) 2 BomCR 132
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2AContempt of Courts Act, 1971 — Section 2
High Courts03 Jul 2002Allowed
Smithkline Beecham Consumer Healthcare GMBH and Others Vs Hindustan Lever Limited and Another
Bombay High Court · (2002) 1 ALLMR 1043 : (2003) 105 BOMLR 547
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Civil Procedure Code, 1908 (CPC) — Section 80, 9Copyright Act, 1957 — Section 2, 40, 51
High Courts02 Jul 2002Dismissed
Sk. Latif Vs State of Maharashtra
Bombay High Court · (2002) 104 BOMLR 914
Criminal Procedure Code, 1973 (CrPC) — Section 428Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302
High Courts02 Jul 2002
Dnyaneshwar Rahate Vs The State of Maharashtra
Bombay High Court · (2003) BomCR(Cri) 560 : (2003) 105 BOMLR 104
Penal Code, 1860 (IPC) — Section 1, 302, 34, 498A
High Courts02 Jul 2002
Oriental Fire and General Insurance Company Ltd. Vs Hindustan Agro Agencies and Others
Bombay High Court · (2003) 1 ALLMR 80 : (2003) 1 BomCR 244
Arbitration Act, 1940 — Section 14(1)
High Courts02 Jul 2002Dismissed
Ashok Asramji Gabhane Vs Presiding Officer, School Tribunal and Others
Bombay High Court · (2002) 4 ALLMR 325 : (2003) 2 BomCR 862 : (2002) 4 BOMLR 267 : (2002) 4 MhLj 225
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 3, 4, 5, 5(1), 5(2)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 28, 3(6), 9(2), 9(5)
High Courts02 Jul 2002Dismissed
Sau. Ramatai Madhukarrao Tapre Vs State of Maharashtra and Others
Bombay High Court · (2002) 4 ALLMR 709 : (2002) 104 BOMLR 117
Bombay Village Panchayats Act, 1958 — Section 16, 33, 7
High Courts01 Jul 2002Allowed
Suresh Ramteke Vs State of Maharashtra and Another
Bombay High Court · (2003) BomCR(Cri) 558 : (2003) 105 BOMLR 9
Criminal Procedure Code, 1973 (CrPC) — Section 203, 307, 386, 389, 390Penal Code, 1860 (IPC) — Section 120B, 34, 420, 467, 468
High Courts01 Jul 2002Dismissed
Lilabai Madre Pillay and Others Vs Taheralli Abdul Kayum and Others
Bombay High Court · (2003) 1 ALLMR 1046 : (2003) 1 MhLj 716
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28, 29, 29(3)Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 4
High Courts01 Jul 2002
Mohandevi Jhawar since deceased by L.Rs. Yasoda Binnani and Others Vs Special Land Acquisition Officer and Others
Bombay High Court · (2002) 4 BOMLR 293 : (2002) 3 MhLj 820
Land Acquisition Act, 1894 — Section 18(1), 30
High Courts01 Jul 2002Dismissed
Sutar Pukraj Somtiji Vs Yellubai Mallappa Wagle and Another
Bombay High Court · (2002) 4 ALLMR 349 : (2002) 5 BomCR 16 : (2002) 4 MhLj 819 : (2002) 3 MhLj 787
Maharashtra Rent Control Act, 1999 — Section 33
High Courts01 Jul 2002
Sacchidanand Deshpande, Latur Vs Maharashtra State Board of Secondary and Higher Secondary School Education, Divisional Board, Latur and The State of Maharashtra
Bombay High Court · (2002) 6 BomCR 740 : (2003) 1 BOMLR 151 : (2002) 4 MhLj 63
Maharashtra Secondary and Higher Secondary Education Boards Regulations, 1977 — Regulation 44, 55
High Courts01 Jul 2002Dismissed
Bevit Pharmaceuticals Limited Vs Planned Pharma Private Limited and Another
Bombay High Court · (2003) 1 BomCR 314 : (2002) 4 BOMLR 273 : (2002) 4 MhLj 467
Trade and Merchandise Marks Act, 1958 — Section 11
High Courts28 Jun 2002Dismissed
Deepak H. Mewani and Another Vs District Deputy Registrar Co-operative Societies and Ors
Bombay High Court · (2002) 4 ALLMR 307 : (2002) 6 BomCR 579
High Courts28 Jun 2002Dismissed
Shivaji University and Another Vs Vasant Bapusaheb Magdum and Others
Bombay High Court · (2002) 4 ALLMR 484 : (2002) 6 BomCR 569 : (2002) 4 MhLj 113
Civil Procedure Code, 1908 (CPC) — Section 9Shivaji University Act, 1974 — Section 74
High Courts28 Jun 2002Allowed
Balasaheb S. Landge Vs Gurudayal Singh Mander and Others
Bombay High Court · (2002) 4 ALLMR 62 : (2003) 1 ARBLR 181 : (2002) 50 BLJR 2532 : (2002) 4 MhLj 562
Civil Procedure Code, 1908 (CPC) — Section 20Constitution of India, 1950 — Article 24Contract Act, 1872 — Section 28
High Courts28 Jun 2002Dismissed
Arun Kisan Madavi Vs The State of Maharashtra
Bombay High Court · (2003) BomCR(Cri) 554 : (2002) 104 BOMLR 71
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 300, 302, 304, 307