High Courts11 Jun 2002Dismissed
Vishnu Kumar and Others Vs State of Maharashtra and Others
Bombay High Court · (2003) 2 BomCR 200 : (2003) 2 BOMLR 88 : (2002) 4 MhLj 181
Land Acquisition Act, 1894 — Section 16
COURT ARCHIVE
Bombay High Court judgments, 2002
1,355 judgments · page 42 of 68
High Courts11 Jun 2002Allowed
Rambhau Jagoji Gadre Vs Shantabai Deshpande through his LRs. and Others
Bombay High Court · (2002) 4 ALLMR 800 : (2002) 3 BOMLR 463 : (2003) 2 CivCC 275 : (2003) 1 MhLj 791
Limitation Act, 1963 — Article 54Specific Relief Act, 1963 — Section 16
High Courts11 Jun 2002
Babu Gangaram Choudhari and Others Vs M.R. Deshpande and Others
Bombay High Court · (2002) 4 ALLMR 70 : (2002) 6 BomCR 77
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 76Constitution of India, 1950 — Article 227
High Courts10 Jun 2002
Jai Bhagwati Impex Pvt. Ltd. Vs Union of India (UOI)
Bombay High Court · (2009) 234 ELT 45 : (2009) 13 STR 24
Constitution of India, 1950 — Article 226
High Courts10 Jun 2002Dismissed
Commissioner of Income Tax Vs Hede Consultancy Pvt. Ltd. and Another
Bombay High Court · (2002) 6 BomCR 196 : (2002) 4 BOMLR 556 : (2003) 180 CTR 70 : (2002) 258 ITR 380 : (2002) 4 MhLj 260 : (2003) 127 TAXMAN 597
Income Tax Act, 1961 — Section 37
High Courts10 Jun 2002Dismissed
Sesa Goa Limited Vs Commissioner of Sales Tax and Another
Bombay High Court · (2002) 6 BomCR 84 : (2002) 4 BOMLR 229 : (2002) 4 MhLj 507
Goa Sales Tax Act, 1964 — Section 27(2A), 27(3), 3(2)
High Courts10 Jun 2002Allowed
Shri Sadashiv Krishna Shetty Vs State of Maharashtra
Bombay High Court · (2003) CriLJ 3590 : (2003) 4 RCR(Criminal) 533
Penal Code, 1860 (IPC) — Section 162, 34, 392, 397, 452
High Courts10 Jun 2002
Ganesh Raghunath Samel Vs State of Maharashtra and Others
Bombay High Court · (2002) 4 ALLMR 213 : (2002) 4 BomCR 425
Bombay Village Panchayats Act, 1958 — Section 35(2)
High Courts10 Jun 2002
Pharmaceutical Products of India Ltd. Vs Tata Finance Ltd.
Bombay High Court · (2002) 4 ALLMR 412 : (2002) 6 BomCR 168 : (2002) 4 BOMLR 344 : (2003) 41 SCL 259
Arbitration and Conciliation Act, 1996 — Section 16, 31, 31(6), 34Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22(1)
High Courts07 Jun 2002
Small Industries Development Bank of India Vs Shri Niranjan Ayurved Bhawan Ltd.
Bombay High Court · (2002) 6 BomCR 154 : (2002) 4 MhLj 859
Companies Act, 1956 — Section 433, 434Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19
High Courts07 Jun 2002
Bombay Mercantile Co-operative Bank Limited Vs Paisa Fund Glass Works and Others
Bombay High Court · (2002) 4 ALLMR 5 : (2002) 5 BomCR 461
Contract Act, 1872 — Section 171, 172
High Courts07 Jun 2002Dismissed
Ramesh Shridharpant Pande Vs Municipal Council and Others
Bombay High Court · (2002) 4 ALLMR 804 : (2003) 2 BomCR 867
Constitution of India, 1950 — Article 14, 16, 226Indian Medicine Central Council Act, 1970 — Section 17Maharashtra Medical Practitioners Act, 1961 — Section 25
High Courts07 Jun 2002Allowed
Sanganbassappa Channappa Manikshetti Trust Vs Shri Vishwanath Shivlingappa Birajdar, Iranappa Shivlingappa Birajdar, Smt. Chanbasawwa Shivlingappa Birajdar, Dhondawwabai Rovansindhappa Ghabade, Gurushantavva Nagnath Birajdar, Kalyani Nagnath Birajdar and Dhanappa Nagbnath Birajdar
Bombay High Court · (2003) 2 ALLMR 1023 : (2003) 2 MhLj 587
Constitution of India, 1950 — Article 227
High Courts07 Jun 2002
Vishwambhar Ture and Others Vs State of Maharashtra
Bombay High Court · (2003) BomCR(Cri) 280 : (2002) CriLJ 4581
Criminal Procedure Code, 1973 (CrPC) — Section 164, 428Evidence Act, 1872 — Section 106, 25, 26, 27Penal Code, 1860 (IPC) — Section 148, 149, 201, 299, 300
High Courts06 Jun 2002Dismissed
Harishchandra Shankar Thakur Vs Rockey Joseph Rebello and Another
Bombay High Court · (2002) 6 BomCR 99
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32GConstitution of India, 1950 — Article 227
High Courts06 Jun 2002Allowed
Vitthal Kangale and Others Vs State of Maharashtra
Bombay High Court · (2002) 104 BOMLR 173
Criminal Procedure Code, 1973 (CrPC) — Section 294Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts06 Jun 2002Allowed
Hasan Imam Inamdar Vs The State of Maharashtra
Bombay High Court · (2003) 4 MhLj 682
Criminal Procedure Code, 1973 (CrPC) — Section 36CNarcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 29, 50, 54, 55
High Courts06 Jun 2002Allowed
S.B. Vora and Co. and Another Vs Union of India (UOI) and Others
Bombay High Court · (2002) 105 ECR 590
Constitution of India, 1950 — Article 226
High Courts06 Jun 2002
Smt. Vatsala Shankar Bansole Vs Shri Sambhaji Nanasaheb Khandare and Another
Bombay High Court · AIR 2003 Bom 57 : (2002) 4 ALLMR 374 : (2002) 6 BomCR 126
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12A, 115Specific Relief Act, 1963 — Section 28
High Courts06 Jun 2002
Kiran K. Gujar and Others Vs Pradip B. Kasavkar and Others
Bombay High Court · (2002) 6 BomCR 109
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)