High Courts27 Jun 2002Allowed
Mrs. Tarabai Mayekar Vs State of Maharashtra and Another
Bombay High Court · (2002) 104 BOMLR 424
Constitution of India, 1950 — Article 22Penal Code, 1860 (IPC) — Section 324, 387, 399, 402
COURT ARCHIVE
Bombay High Court judgments, 2002
1,355 judgments · page 38 of 68
High Courts27 Jun 2002Dismissed
Viraj Holdings Vs Motilal Oswal Securities Pvt. Ltd. and Others
Bombay High Court · (2002) 4 ALLMR 713 : (2002) 6 BomCR 759 : (2003) 115 CompCas 102 : (2002) 4 MhLj 65
Arbitration and Conciliation Act, 1996 — Section 18, 28, 34, 34(2), 7National Stock Exchange of India Regulations — Regulation 3.5Securities Contracts (Regulation) Act, 1956 — Section 9
High Courts27 Jun 2002Partly Allowed
Parvatibai Savale and Others Vs Bhagwat Rambhau Shelke and Others
Bombay High Court · (2003) 1 ACC 292 : (2004) ACJ 1647 : (2003) 1 ALLMR 141 : (2002) 4 MhLj 27
Motor Vehicles Act, 1939 — Section 110A
High Courts27 Jun 2002Allowed
Shobha Wankhede and Others Vs Union of India (UOI)
Bombay High Court · (2003) ACJ 569 : (2002) 4 MhLj 349
Railways Act, 1989 — Section 123, 124, 124A, 128, 128(1)
High Courts27 Jun 2002
State of Maharashtra Vs Shivaji Anandrao Chede
Bombay High Court · (2003) BomCR(Cri) 344 : (2002) 4 BOMLR 146 : (2002) CriLJ 4198 : (2002) 4 MhLj 201
Criminal Procedure Code, 1973 (CrPC) — Section 313, 313(4), 378Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 302
High Courts26 Jun 2002Allowed
Gulam Kadar Gulam Rasool Vs State of Maharashtra and Others
Bombay High Court · (2002) 4 MhLj 398 : (2003) 1 RCR(Criminal) 345
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)
High Courts26 Jun 2002Dismissed
Ramchandra Harischandra Vatkar Vs Jawaharnagar Co-operative Housing Society Ltd. and Another
Bombay High Court · (2003) 2 ALLMR 308 : (2003) 2 BOMLR 16 : (2003) 1 MhLj 54
High Courts26 Jun 2002Dismissed
K.K. Vasudeva Kurup Vs Union of India (UOI) and Others
Bombay High Court · AIR 2003 Bom 64 : (2003) 2 AnWR 11 : (2003) 2 BC 481 : (2002) 6 BomCR 39 : (2002) BomCR(Cri) 876 : (2003) 1 CivCC 54 : (2002) 4 MhLj 838 : (2003) 1 RCR(Criminal) 31
General Clauses Act, 1897 — Section 6ANegotiable Instruments Act, 1881 (NI) — Section 138, 139, 140, 141, 142
High Courts26 Jun 2002Allowed
Kishorilal Chandak Vs Leelabai Holani and Others
Bombay High Court · (2002) 4 ALLMR 783 : (2002) 4 BOMLR 284 : (2002) 4 MhLj 118
Transfer of Property Act, 1882 — Section 106, 113, 116
High Courts26 Jun 2002
Nandinee Travels Pvt. Ltd. Vs Regional Provident Fund Commissioner
Bombay High Court · (2003) 2 LLJ 810
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2A, 7A
High Courts26 Jun 2002Dismissed
Shamrao Shripat Pakhare Vs The State of Maharashtra
Bombay High Court · (2002) 104 BOMLR 258
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 498A
High Courts25 Jun 2002Dismissed
Pramod Chimanbai Patel Vs Lalit Constructions and Another
Bombay High Court · (2002) 4 ALLMR 345 : (2002) 6 BomCR 72 : (2002) 3 MhLj 846 : (2003) 1 RCR(Civil) 231
Arbitration and Conciliation Act, 1996 — Section 7, 7(1), 7(2), 7(3), 7(4)
High Courts24 Jun 2002Dismissed
Dedhia Investments (P.) Ltd. Vs JRD Securities (P.) Ltd.
Bombay High Court · (2003) 1 ALLMR 545 : (2002) 6 BomCR 102 : (2002) 4 BOMLR 930 : (2003) 1 MhLj 824
Arbitration and Conciliation Act, 1996 — Section 34
High Courts24 Jun 2002
Crown Frozen Foods Vs Silver Frozen Foods and Another
Bombay High Court · (2002) 4 ALLMR 208 : (2002) 6 BomCR 771
Civil Procedure Code, 1908 (CPC) — Section 20
High Courts24 Jun 2002Dismissed
Ashok Pandurang Kulkarni Vs Parshuram Narhar Joshi
Bombay High Court · (2003) 1 ALLMR 137 : (2003) 1 MhLj 334
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)
High Courts24 Jun 2002Allowed
Dinkar Tippanna Mirajkar Vs Bank of India, Jaisingpur
Bombay High Court · (2002) 4 ALLMR 32 : (2002) 6 BomCR 535 : (2002) 3 MhLj 791
Civil Procedure Code, 1908 (CPC) — Section 94
High Courts24 Jun 2002Dismissed
State of Maharashtra Vs Narayan Chavan
Bombay High Court · (2002) 104 BOMLR 871
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts21 Jun 2002Dismissed
Gopal Kisan Jadhao Vs State of Maharashtra
Bombay High Court · (2003) BomCR(Cri) 578 : (2002) 104 BOMLR 59
Penal Code, 1860 (IPC) — Section 1, 302, 307
High Courts21 Jun 2002
Ashok Dattatraya Kumathekar Vs Padmavati Ashok Kumathekar
Bombay High Court · (2002) 6 BomCR 749 : (2003) 1 RCR(Civil) 506
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 48, 39, 60(1)Hindu Marriage Act, 1955 — Section 24
High Courts21 Jun 2002Dismissed
Shalik Maroti Kowe Vs The State of Maharashtra
Bombay High Court · (2003) BomCR(Cri) 763 : (2002) 104 BOMLR 129
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 324