High Courts04 Jun 2002Dismissed
Baban Rambhau Jagdale Vs Hanmant Rambhau Jagdale
Bombay High Court · (2003) 1 ALLMR 145 : (2003) 1 MhLj 113
Succession Act, 1925 — Section 222, 276(2)
COURT ARCHIVE
Bombay High Court judgments, 2002
1,355 judgments · page 44 of 68
High Courts04 Jun 2002Dismissed
Murlidhar Vs State of Maharashtra
Bombay High Court · (2003) BomCR(Cri) 308 : (2003) 2 DMC 180
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 299, 300, 302
High Courts04 Jun 2002Dismissed
Inamkhan Pathan Vs The State of Maharashtra
Bombay High Court · (2004) 1 BOMLR 1
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 29, 40, 50, 50(1)
High Courts03 Jun 2002Allowed
Municipal Corporation of Greater Mumbai Vs Sunder Rao B. Shinde and Others
Bombay High Court · (2002) 5 BomCR 603 : (2002) 4 BOMLR 432 : (2002) 95 FLR 240 : (2002) 4 MhLj 100
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts03 Jun 2002
Suraj Sanghi Finance Ltd. Vs Credential Finance Ltd. and Others
Bombay High Court · (2002) 06 BOM CK 0055
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 37 Rule 3Contract Act, 1872 — Section 176
High Courts03 Jun 2002
Baburao Shinde Vs State of Maharashtra and Others
Bombay High Court · (2002) 3 ALLMR 625 : (2003) 1 BomCR 401 : (2002) 4 MhLj 310
Constitution of India, 1950 — Article 16(4), 338, 340, 341, 342
High Courts23 May 2002
Mina Fusade L/H of Late Sayajirao P. Gaekwar Vs WTO
Bombay High Court · (2004) 86 TTJ 278
High Courts06 May 2002
Deepak H. Mewani and Others Vs District Deputy Registrar and Others
Bombay High Court · (2002) 5 BomCR 479
Constitution of India, 1950 — Article 226
High Courts03 May 2002Dismissed
Sheraton Apparels, Max Corporation and Tressa Fashion Vs Assistant Commissioner of Income Tax
Bombay High Court · (2002) 5 BomCR 19 : (2003) 1 BOMLR 888 : (2002) 175 CTR 651 : (2002) 256 ITR 20 : (2003) 1 MhLj 302 : (2002) 123 TAXMAN 238
Evidence Act, 1872 — Section 34Finance Act, 2001 — Section 2(12A)Income Tax Act, 1961 — Section 271(1)
High Courts03 May 2002
Sanjay Govind Sapkal and Others Vs Collector of Dhule and Others
Bombay High Court · (2003) 3 BomCR 550 : (2004) 2 MhLj 874
Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 308, 308(1), 309
High Courts03 May 2002Allowed
Harshad Sunderlal Maniar Vs Special Land Acquisition Officer and Others
Bombay High Court · (2002) 6 BomCR 297
Land Acquisition Act, 1894 — Section 11, 18
High Courts03 May 2002
Blue Star Workers Union Vs Blue Star Ltd. and Another
Bombay High Court · (2002) 3 LLJ 477
Industrial Disputes Act, 1947 — Section 2(1), 24(2)
High Courts03 May 2002
Maharashtra State Road Transport Corporation Vs Uttam Shatrughan Raserao
Bombay High Court · (2002) 4 BomCR 68 : (2002) 94 FLR 792 : (2003) 1 LLJ 62
High Courts03 May 2002
Rangrao Bajirao Deshmukh and Others Vs State of Maharashtra and Others
Bombay High Court · (2002) 5 BomCR 486 : (2002) 3 BOMLR 269 : (2002) 3 MhLj 281
Land Acquisition Act, 1894 — Section 4, 6
High Courts03 May 2002Dismissed
Dnyandeo H. Jadhav and Others Vs State of Maharashtra and Others
Bombay High Court · (2002) 5 BomCR 489
Constitution of India, 1950 — Article 141Evidence Act, 1872 — Section 115Maharashtra Project Affected Persons Rehabilitation Act, 1986 — Section 10, 2(1), 4
High Courts03 May 2002Dismissed
D.R. Enterprises Ltd. Vs AC Customs and Others
Bombay High Court · (2002) 103 ECR 495 : (2002) 147 ELT 3
Customs Act, 1962 — Section 15, 49Evidence Act, 1872 — Section 102
High Courts02 May 2002Dismissed
B.P.Plc (formerly B.P.Amoco Plc) and Foseco Plc. Vs The Securities and Exchange Board of India
Bombay High Court · (2002) 4 BomCR 79 : (2003) 113 CompCas 182 : (2002) 3 MhLj 402
High Courts02 May 2002Allowed
Kusum Devidas Wankhede Vs State of Maharashtra
Bombay High Court · (2003) BomCR(Cri) 147 : (2002) 3 BOMLR 536 : (2002) 2 MhLj 921
Maharashtra Prisons Manual, 1979 — Rule 23
High Courts02 May 2002Allowed
Medley Laboratories (P) Ltd., Mumbai and Another Vs Alkem Laboratories Limited
Bombay High Court · (2002) 3 ALLMR 18 : (2002) 4 BomCR 70 : (2002) 3 MhLj 546
Trade and Merchandise Marks Act, 1958 — Section 2(1)
High Courts02 May 2002Partly Allowed
Anil Amrut Atre Vs District and Sessions Judge, Aurangabad
Bombay High Court · (2003) 2 BomCR 246 : (2002) 3 BOMLR 406 : (2002) 3 LLJ 956 : (2002) 3 MhLj 750
Maharashtra Civil Services (Discipline and Appeal) Rules, 1979 — Rule 23(2), 5