High Courts06 Jun 2002
Shaikh Hanif Vs State of Maharashtra
Bombay High Court · (2003) 105 BOMLR 620
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 299, 302, 307, 326
COURT ARCHIVE
Bombay High Court judgments, 2002
1,355 judgments · page 43 of 68
High Courts06 Jun 2002Allowed
Krishnaji Shankar Moghe Vs Sitaram Gangadhar Shende
Bombay High Court · (2002) 4 ALLMR 393 : (2003) 1 CivCC 418 : (2003) 1 MhLj 233
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts05 Jun 2002
Super Steels Corporation Vs Union of India (UOI)
Bombay High Court · (2002) 103 ECR 492 : (2002) 143 ELT 504
Central Excises and Salt Act, 1944 — Section 11AConstitution of India, 1950 — Article 226
High Courts05 Jun 2002
State of Maharashtra Vs Raymond Woollen Mills Ltd.
Bombay High Court · (2002) 111 CompCas 847
Companies Act, 1956 — Section 113(1), 113(2)
High Courts05 Jun 2002Allowed
S.S. Ahluwalia Vs Union of India and Others
Bombay High Court · (2002) 6 BomCR 157
Constitution of India, 1950 — Article 21, 226
High Courts05 Jun 2002
Indchemic Health Specialities Pvt. Ltd. Vs Naxpar Labs Pvt. Ltd. and Another
Bombay High Court · (2002) 4 BomCR 431 : (2002) 3 MhLj 744
Trade and Merchandise Marks Act, 1958 — Section 111, 2, 28, 31
High Courts05 Jun 2002Dismissed
The National Bicycle Corporation of India Limited, Bombay Vs Gopal B. Keluskar since deceased through Smt. Indumati G. Keluskar, Shashikant G. Keluskar, Santosh G. Keluskar, Sushma Laxman Jawkar, Mangesh G. Nerurkar since deceased through, Pradeep M. Nerurkar, Mumbai, Shantaram Yeshwant Bidu, Subhedar Singh, Ramchandra Gawankar, Gopal Govind Walawalkar since deceased through, Smt. Anandibai G. Walawalkar, Govind G. Walawalkar, Shankar G. Walawalkar, Ganesh G. Walawalkar, Sindhudurg, Habib Mansion, Bombay, The learned Member, Industrial Court, Bombay
Bombay High Court · (2002) 5 BomCR 470 : (2002) 4 BOMLR 473 : (2002) 95 FLR 751 : (2002) 3 LLJ 787 : (2002) 3 MhLj 850 : (2002) 2 MhLj 850
Coking Coal Mines (Nationalisation) Act, 1972 — Section 17, 9Industrial Disputes Act, 1947 — Section 25F, 3(7), 5(3)
High Courts05 Jun 2002
WWI Cranes Limited Vs Krishna Murthy
Bombay High Court · (2002) 103 ECR 642 : (2002) 143 ELT 500
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 129A(5)
High Courts05 Jun 2002Partly Allowed
American Home Products Corporation and Another Vs Soul Marketing Pvt. Ltd. and Others
Bombay High Court · (2002) 4 ALLMR 479 : (2002) 4 BomCR 426 : (2002) 3 MhLj 673
High Courts05 Jun 2002Dismissed
Sukhbir Kaur Pritamsingh Sandhu Vs Nagpur Improvement Trust
Bombay High Court · (2002) 5 BomCR 466
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101
High Courts05 Jun 2002Dismissed
Mohammed Ali Mohmad Siddiqui Vs State of Maharashtra
Bombay High Court · (2003) CriLJ 4422
Penal Code, 1860 (IPC) — Section 453
High Courts04 Jun 2002Dismissed
The Commissioner of Income Tax, Mumbai City, Mumbai Vs Sinnar Bidi Udyog Limited, Mumbai
Bombay High Court · (2002) 5 BomCR 449 : (2002) 176 CTR 215
Income Tax Act, 1922 — Section 10(2)Income Tax Act, 1961 — Section 36(1), 37, 37(1)
High Courts04 Jun 2002Dismissed
S.A. Shaikh Vs Union of India (UOI) and Others
Bombay High Court · (2002) 4 ALLMR 482 : (2002) 5 BomCR 464 : (2002) 95 FLR 749 : (2002) 3 MhLj 544
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts04 Jun 2002
Commissioner of Income Tax Vs Sinnar Bidi Udyog Ltd.
Bombay High Court · (2002) 257 ITR 216 : (2002) 4 MhLj 417 : (2002) 123 TAXMAN 559
Income Tax Act, 1961 — Section 260A, 37
High Courts04 Jun 2002
Mazagaon Dock Limited Vs Engineering Workers Union
Bombay High Court · (2002) 95 FLR 1005 : (2002) 3 LLJ 815
High Courts04 Jun 2002Allowed
Slum Rehabilitation Authority and Another Vs Smt. Laxmi Mohan Ghone and Others
Bombay High Court · (2002) 3 ALLMR 741 : (2002) 5 BomCR 477 : (2002) 4 BOMLR 302 : (2002) 3 MhLj 699
Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 33, 35, 38
High Courts04 Jun 2002Dismissed
Shri Ramacustam Purshottam Shirodkar, Indian National, prematurely retired Senior Translator/Superintendent of Bombay High Court, Panaji, Goa Vs The Hon''ble Chief Justice of the High Court of Judicature of Bombay and High court of Judicature of Bombay
Bombay High Court · (2002) 6 BomCR 766 : (2002) 3 BOMLR 942 : (2002) 4 MhLj 50
Maharashtra Civil Services (Pension) Rules, 1982 — Rule 10(4)
High Courts04 Jun 2002
Pamvi Consultancy Services Ltd. Vs Global Syntex (Bhilwara) Ltd.
Bombay High Court · (2003) 1 ARBLR 204 : (2002) 6 BomCR 50 : (2002) 4 MhLj 748
Arbitration and Conciliation Act, 1996 — Section 5, 8Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts04 Jun 2002Allowed
Chanchalben Shah and Others Vs Municipal Corporation of Greater Mumbai and Another
Bombay High Court · (2002) 4 MhLj 382
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13Civil Procedure Code, 1908 (CPC) — Order 18 Rule 2(1), Order 18 Rule 2(2), Order 18 Rule 2(3), Order 18 Rule 2(4), Order 6 Rule 17
High Courts04 Jun 2002Dismissed
Ganeshji Mehta and Another Vs Sarojadevi Chaurasia and Others
Bombay High Court · (2002) 2 BomCR 430 : (2003) 1 MhLj 49
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 9, Order 9 Rule 10