COURT ARCHIVE

Bombay High Court judgments, 2002

1,355 judgments · page 40 of 68

High Courts19 Jun 2002

Omkar Sitaram Rane Vs Maharashtra State Khadi and Village Industries Board and Others

Bombay High Court · (2003) 97 FLR 492 : (2003) 1 LLJ 929 : (2003) 1 MhLj 643

Industrial Disputes Act, 1947 — Section 11AMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28

High Courts19 Jun 2002

Euro-Asia Chartering Corpn. (P.) Ltd. Vs Fortune International Ltd.

Bombay High Court · AIR 2002 Bom 447 : (2002) 4 ALLMR 215 : (2002) 6 BomCR 783 : (2002) 4 MhLj 179

Arbitration and Conciliation Act, 1996 — Section 47, 48, 49Civil Procedure Code, 1908 (CPC) — Section 44A

High Courts19 Jun 2002Dismissed

Ashok Vithal Chavan and Ors Vs Baburao Sakharam Bhagat

Bombay High Court · (2002) 4 ALLMR 217 : (2002) 6 BomCR 736

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2

High Courts19 Jun 2002Dismissed

Rangrao Laxman Rathod Vs State of Maharashtra

Bombay High Court · (2003) 2 DMC 285

Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 299, 300

High Courts19 Jun 2002Dismissed

Baun Foundation Trust and Another Vs Faredoon Rustom Tirandaz and Another

Bombay High Court · (2002) 5 BomCR 438

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Civil Procedure Code, 1908 (CPC) — Order 21 Rule 99

High Courts18 Jun 2002

Mine Manager, Manganese Ore (India) Ltd. and Another Vs Shyam Yadav

Bombay High Court · (2002) 3 BOMLR 874 : (2002) 3 MhLj 917

Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4(1)

High Courts18 Jun 2002

Mahalaxmi Railway Karmachari Sahakari Griha Nirman Sanstha Ltd. Vs Anil Gawande and Another

Bombay High Court · (2002) 104 BOMLR 20

High Courts18 Jun 2002Dismissed

Dharyashil alias Pampi Mahadevrao Ghatge Vs State of Maharashtra

Bombay High Court · (2003) CriLJ 317

Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 300

High Courts18 Jun 2002

Prabhakar Manoharrao Deshpande Vs Appropriate Authority

Bombay High Court · (2003) 133 TAXMAN 448

Income Tax Act, 1961 — Section 269UD(1)

High Courts17 Jun 2002Dismissed

Ramchandra Akaram Patil Vs Parshuram Krishna Irale and Others

Bombay High Court · (2002) 4 ALLMR 7 : (2002) 6 BomCR 733

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 4(3), 70

High Courts17 Jun 2002Dismissed

Ayashabi and Others Vs Mrs. M.H. Niyazi and Others

Bombay High Court · (2002) 4 ALLMR 26 : (2002) 6 BomCR 57 : (2002) 4 MhLj 15

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15A

High Courts17 Jun 2002Dismissed

Zakir Hussain Bohara Vs Ravindrakumar Mohanchand Sahu and Another

Bombay High Court · (2002) 3 MhLj 813

High Courts17 Jun 2002Allowed

Dadabhau Shankar Ghodke and Others Vs Mohanlal Kanhyalal Agrawal and Another

Bombay High Court · (2003) 2 ALLMR 121 : (2003) 1 BOMLR 676 : (2003) 1 CivCC 543 : (2003) 1 MhLj 446

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2

High Courts14 Jun 2002

Pundalik Sonu Shimpi Vs Radhabai Sampat Dhumase and Others

Bombay High Court · (2002) 4 ALLMR 51 : (2002) 6 BomCR 160

Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974 — Section 7

High Courts14 Jun 2002Dismissed

Mahadkar Agency and Another Vs Padmakar Achanna Shetty

Bombay High Court · AIR 2003 Bom 136 : (2002) 4 ALLMR 352 : (2002) 50 BLJR 2537

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Specific Relief Act, 1963 — Section 6

High Courts14 Jun 2002

Madhusudan R. Mahambre Vs Special Land Acquisition Officer and Another

Bombay High Court · (2002) 6 BomCR 163

Land Acquisition Act, 1894 — Section 18, 23, 4

High Courts14 Jun 2002Allowed

Anil Anandrao Patil and Others Vs State of Maharashtra and Others

Bombay High Court · (2002) 3 LLJ 433

Constitution of India, 1950 — Article 14

High Courts14 Jun 2002Allowed

Smt. Nirmala Kashinath Rau, Bombay, Smt. Monorama Gajanan Khadpe, Maharashtra, Smt. Pratima Premanand Ramani, Bombay and Smt. Meena Satish Nabar, Bombay Vs Smt. Ratan Vassudev Dhempe, Shri Vithal Vassudev Dhempe, Shri Purushottam Vassudev Dhempe and Shri Gajanan Vassudev Dhempe

Bombay High Court · (2002) 6 BomCR 29 : (2002) 4 BOMLR 41 : (2002) 4 MhLj 569 : (2002) 4 MhLj 568

Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 1(2), 1(3), 22, 35, 56Transfer of Property Act, 1882 — Section 111

High Courts14 Jun 2002Allowed

M.D. Kulkarni Vs Union of India (UOI) and Another

Bombay High Court · (2002) 5 BomCR 446

Administrative Tribunals Act, 1985 — Section 28Constitution of India, 1950 — Article 226, 227

High Courts13 Jun 2002Dismissed

Shri Shamgonda Jinagonda Patil Vs Smt. Chandrabai Kapase

Bombay High Court · (2002) 06 BOM CK 0124

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32O, 64, 84, 84C