COURT ARCHIVE

Bombay High Court judgments, 2002

1,355 judgments · page 41 of 68

High Courts13 Jun 2002Dismissed

Dhanraj Mills Pvt. Ltd. and Another Vs Global Trust Bank Ltd. and Others

Bombay High Court · (2003) 105 BOMLR 609

Civil Procedure Code, 1908 (CPC) — Section 60Contract Act, 1872 — Section 202, 35, 55Income Tax Act, 1961 — Section 269UD

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High Courts13 Jun 2002

Western Coalfields Limited Vs R.M. Bhardwaj

Bombay High Court · (2002) 104 BOMLR 790

Arbitration Act, 1940 — Section 20Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts13 Jun 2002Allowed

Halimabai and Others Vs Rakesh Kumar Mukhasia and Others

Bombay High Court · (2003) 1 ACC 488 : (2004) ACJ 374 : (2003) 1 ALLMR 282

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High Courts13 Jun 2002Allowed

Nitin Janardhan Raut Vs State of Maharashtra and Another

Bombay High Court · (2002) 6 BomCR 43

Bombay Police Act, 1951 — Section 26Constitution of India, 1950 — Article 311(2)

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High Courts13 Jun 2002Partly Allowed

Iranna Gundel Vs Satchidanand Santianath Maharaj

Bombay High Court · (2002) 06 BOM CK 0070

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(3)Constitution of India, 1950 — Article 227

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High Courts13 Jun 2002Allowed

Sardar Dastur Schools Trust and Others Vs Adil Jamshed, Frenchman since deceased through his legal heirs and representatives Smt. Roshan Adil Frenchman and Others

Bombay High Court · (2002) 4 ALLMR 338 : (2003) 1 MhLj 226

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 115

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High Courts13 Jun 2002

United Phosphorous Ltd. Vs A.K. Kanoria

Bombay High Court · AIR 2003 Bom 97 : (2002) 4 ALLMR 396 : (2003) 1 BomCR 299 : (2002) 4 MhLj 358

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 11(2), Order 21 Rule 41, Order 21 Rule 41(2)Limitation Act, 1963 — Article 136

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High Courts13 Jun 2002Dismissed

Bank Karmachari Sangh Vs Assistant Registrar under Bombay Industrial Relations Act and Others

Bombay High Court · (2002) 95 FLR 1014 : (2002) 3 LLJ 810

Bombay Industrial Relations Act, 1946 — Section 16, 23

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High Courts13 Jun 2002Dismissed

Vijay Kisan Shelar Vs State of Maharashtra and Others

Bombay High Court · (2002) 6 BomCR 172

Civil Procedure Code, 1908 (CPC) — Section 151, 152

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High Courts13 Jun 2002

Municipal Corporation of the City of Nashik Vs State of Maharashtra and Others

Bombay High Court · (2002) 5 BomCR 457

Maharashtra Regional and Town Planning Act, 1966 — Section 154, 44, 47

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High Courts12 Jun 2002Allowed

Mohanlal Baid and Another Vs Khandelwal Brothers Ltd.

Bombay High Court · (2002) 5 BomCR 648 : (2002) 3 BOMLR 618 : (2003) 1 CivCC 24 : (2002) 3 MhLj 835

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 47

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High Courts12 Jun 2002Allowed

Mangilal Narsingdas Gattani Vs Shaligram Ukarda Payghan

Bombay High Court · (2002) 3 MhLj 857

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 21 Rule 90(3)Limitation Act, 1963 — Article 127, 5

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High Courts12 Jun 2002

Laxman Tajne Vs The State of Maharashtra and Others

Bombay High Court · (2003) BomCR(Cri) 767 : (2003) 105 BOMLR 592 : (2003) 1 CivCC 497

Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 147, 148, 149, 300, 302

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High Courts12 Jun 2002

Virendra Kumar Gandhi Vs Union of India (UOI)

Bombay High Court · (2002) 83 ECC 591 : (2002) 103 ECR 489 : (2002) 143 ELT 508

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 27

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High Courts12 Jun 2002

Nazar Mohammad Shaikh (At Present in Central Prison) Vs State of Maharashtra

Bombay High Court · (2002) 104 BOMLR 369

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 303, 304

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High Courts12 Jun 2002

Ramjisingh Bhuliansingh Vs Tarun K. Shah and Others

Bombay High Court · (2002) 4 ALLMR 198 : (2002) 6 BomCR 63

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15ACivil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151

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High Courts11 Jun 2002Dismissed

Bhaiyya Singh Ramchandra Bais Vs State of Maharashtra

Bombay High Court · (2002) 104 BOMLR 107

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 302

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High Courts11 Jun 2002Allowed

Wandrekar, Gumasthe and Mhatre (Firm) Vs Abhijit Co-operative Housing Society Ltd. and Another

Bombay High Court · (2002) 4 ALLMR 35 : (2002) 6 BomCR 46 : (2002) 4 MhLj 702

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13

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High Courts11 Jun 2002Allowed

Comunidade of Chicalim Vs Income Tax Officer, Ward I, Margao, Goa, Assistant Commissioner of Income Tax, Margao, Goa and Union of India (UOI)

Bombay High Court · (2003) 180 CTR 76 : (2002) 258 ITR 183 : (2003) 133 TAXMAN 274

Income Tax Act, 1922 — Section 34Income Tax Act, 1961 — Section 148

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High Courts11 Jun 2002

Motorola India Limited Vs Kiklu I. Malani

Bombay High Court · AIR 2003 Bom 92 : (2003) 1 ALLMR 158 : (2003) 1 BomCR 323 : (2002) 4 BOMLR 847 : (2002) 4 MhLj 717

Bombay High Court (Original Side) Rules, 1980 — Rule 222

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