High Courts21 Jun 2002
Kolhapur Zilla Sahakari Dudh Utpadak Sangh Ltd. Vs State of Maharashtra and Others
Bombay High Court · (2002) 3 LLJ 707
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Bombay High Court judgments, 2002
1,355 judgments · page 39 of 68
High Courts21 Jun 2002Dismissed
Ajay Sohanlal Jhuria and others Vs Durgaprasad Ramniwas Poddar and another
Bombay High Court · (2002) 06 BOM CK 0085
Limitation Act, 1963 — Section 22
High Courts21 Jun 2002Allowed
State Bank of India Vs Jayram Sitaram Pedhamkar and Others
Bombay High Court · (2002) 4 ALLMR 360 : (2003) 2 BomCR 195 : (2003) 3 CivCC 493 : (2002) 4 MhLj 10 : (2003) 1 RCR(Civil) 95 : (2003) 1 RCR(Civil) 195
Civil Procedure Code, 1908 (CPC) — Section 47, 60, 60(1)
High Courts21 Jun 2002Allowed
Divisional Controller, M.S.R.T.C. Vs Jagannath Gawande
Bombay High Court · (2002) 4 BOMLR 68 : (2003) 96 FLR 37 : (2002) 4 MhLj 48
Civil Procedure Code, 1908 (CPC) — Section 115Penal Code, 1860 (IPC) — Section 419, 420, 463, 469
High Courts21 Jun 2002Allowed
Madan Ganpatrao Babar Vs Kshetrapal Finance Pvt. Ltd.
Bombay High Court · (2002) 4 ALLMR 371 : (2002) 4 MhLj 495
Civil Procedure Code, 1908 (CPC) — Section 19, 20
High Courts21 Jun 2002Dismissed
Chandrakant Yeshwant Pardeshi and Another Vs Laxminarayan Theatres Pvt. Ltd.
Bombay High Court · (2003) 1 BomCR 588
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(1), 13(1)Evidence Act, 1872 — Section 101Transfer of Property Act, 1882 — Section 108, 15(1), 52
High Courts21 Jun 2002
Pandurang Pandit Vs Pundalik Satav
Bombay High Court · (2004) 106 BOMLR 739
Civil Procedure Code, 1908 (CPC) — Section 10
High Courts20 Jun 2002Allowed
Premkumar Joshi Vs Jagir Ahmed Khan
Bombay High Court · (2002) 06 BOM CK 0122
High Courts20 Jun 2002Allowed
State Vs Basudev Martha
Bombay High Court · (2002) 06 BOM CK 0121
Penal Code, 1860 (IPC) — Section 227, 228, 307, 324
High Courts20 Jun 2002Dismissed
Rajesh @ Naru Bihari Balvebane (At Present in Central Jail) Vs State of Maharashtra
Bombay High Court · (2003) BomCR(Cri) 776 : (2003) 105 BOMLR 726
Penal Code, 1860 (IPC) — Section 302
High Courts20 Jun 2002Dismissed
P.R. Shah Shares and Stock Brokers (P.) Ltd. Vs BHH Securities (P.) Ltd.
Bombay High Court · (2002) 4 ALLMR 789 : (2002) 6 BomCR 776 : (2002) 4 MhLj 195
High Courts20 Jun 2002Dismissed
Dattaram V. Dharwadkar and Another Vs Ghanashyam G. Bhende and Another
Bombay High Court · (2002) 6 BomCR 105 : (2002) 4 BOMLR 445 : (2003) 2 CivCC 311 : (2003) 1 MhLj 43 : (2003) 3 RCR(Civil) 428
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115
High Courts20 Jun 2002
Roshanlal Agrawal Vs Avinash Kshatriya and Others
Bombay High Court · AIR 2003 Bom 31 : (2003) 1 ALLMR 286 : (2002) 3 MhLj 878
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 21 Rule 36
High Courts20 Jun 2002Allowed
Sayed Mohammed Owais Vs State of Maharashtra
Bombay High Court · (2003) BomCR(Cri) 588 : (2003) 1 BOMLR 513 : (2002) CriLJ 303 : (2003) 3 MhLj 261
Evidence Act, 1872 — Section 9
High Courts20 Jun 2002Dismissed
Madhav Datatraya Kulkarni Vs Bandu Babaji Shendage, Deceased by his heirs and Others
Bombay High Court · (2003) 2 ALLMR 219 : (2003) 105 BOMLR 1
Constitution of India, 1950 — Article 227Hindu Succession Act, 1956 — Section 14
High Courts20 Jun 2002Allowed
Shree Vridheshwar Sahakari Sakhar Karkhana Ltd. Vs International Tyres and Others
Bombay High Court · (2003) 1 ALLMR 551 : (2003) 105 BOMLR 62
Industrial Disputes Act, 1947 — Section 2
High Courts20 Jun 2002Dismissed
Jivan Bangle Vs The State of Maharashtra
Bombay High Court · (2003) BomCR(Cri) 782 : (2002) 104 BOMLR 377
Criminal Procedure Code, 1973 (CrPC) — Section 161, 428Penal Code, 1860 (IPC) — Section 302, 34
High Courts20 Jun 2002Allowed
Bapu Gadgil Vs Smt. Rama
Bombay High Court · (2003) 1 ALLMR 726 : (2003) 1 DMC 770
Civil Procedure Code, 1908 (CPC) — Section 60(1)
High Courts19 Jun 2002Allowed
Bharart Dagadu Gavate Vs Mahadu Bala Gavate
Bombay High Court · (2002) 4 ALLMR 196 : (2002) 6 BomCR 756
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 32M
High Courts19 Jun 2002Dismissed
Consolidated Distributors Pvt. Ltd. Vs Economic Development Corporation Ltd. and Another
Bombay High Court · (2002) 6 BomCR 115
Constitution of India, 1950 — Article 14, 19(1)State Financial Corporations Act, 1951 — Section 29