High Courts02 May 2002
Air India Limited Vs Anil R. Joshi
Bombay High Court · (2002) 3 LLJ 665
Industrial Disputes Act, 1947 — Section 33(2)
COURT ARCHIVE
Bombay High Court judgments, 2002
1,355 judgments · page 45 of 68
High Courts02 May 2002
Transport Corporation of India Ltd. and Others Vs Maharashtra Rajya Mathadi Transport and General Kamgar Union and Others
Bombay High Court · (2002) 3 LLJ 835
Industrial Disputes (Bombay) Rules, 1957 — Rule 62Industrial Disputes Act, 1947 — Section 2
High Courts02 May 2002Dismissed
B.P.Plc (formerly B.P.Amoco Plc) and Castrol Limited Vs The Securities and Exchange Board of India
Bombay High Court · (2002) 4 BomCR 79 : (2003) 113 CompCas 182 : (2002) 3 MhLj 402
Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) Regulations, 1997 — Regulation 22, 22(12)Securities and Exchange Board of India Act, 1992 — Section 11(1)
High Courts02 May 2002
Bennett Coleman and Company Ltd. and Another Vs Narayan Atmaram Sawant and Others
Bombay High Court · (2002) 5 BomCR 33 : (2002) 95 FLR 544 : (2002) 3 MhLj 732
Industrial Disputes Act, 1947 — Section 18, 18(1), 18(3)
High Courts02 May 2002
Dagdu Pathan, Latur Vs Rahimbi Dagdu Pathan, Ashabi and Nasimatbi
Bombay High Court · (2002) 3 ALLMR 265 : (2003) 1 BomCR 740 : (2003) BomCR(Cri) 251 : (2002) 3 BOMLR 50 : (2003) 2 CivCC 182 : (2002) 2 DMC 315 : (2002) 3 MhLj 602 : (2003) 3 RCR(Civil) 773
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127
High Courts02 May 2002Dismissed
South Seas Distilleries and Breweries Pvt. Ltd. Vs Shri Deepak R. Patne and Another
Bombay High Court · (2003) 105 BOMLR 167
Constitution of India, 1950 — Article 227
High Courts30 Apr 2002Allowed
Satish Padmakar Takle and Another Vs Nagpur Municipal Corporation and Others
Bombay High Court · (2003) 1 BomCR 89
Maharashtra Regional and Town Planning Act, 1966 — Section 2(15), 30(1)Nagpur Improvement Trust Act, 1936 — Section 27
High Courts30 Apr 2002
Bank of India Vs Harshadrai Odhavji Mody and Central Bank of India
Bombay High Court · AIR 2002 Bom 449 : (2002) 3 ALLMR 1 : (2002) 5 BomCR 228 : (2003) 115 CompCas 86 : (2010) 3 CompLJ 148 : (2002) 3 MhLj 723
Civil Procedure Code, 1908 (CPC) — Section 44ARecovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 13, 17, 19, 2, 22
High Courts30 Apr 2002
Mangesh Janardhan Mohite (President) and Others Vs State of Maharashtra and Others
Bombay High Court · (2002) 3 ALLMR 660 : (2002) 5 BomCR 653
Development Control Regulations for Greater Bombay, 1991 — Regulation 33(7)Maharashtra Housing and Area Development Act, 1976 — Section 16, 184, 41, 42, 76Maharashtra Regional and Town Planning Act, 1966 — Section 44
High Courts29 Apr 2002Dismissed
Ravindra Marutrao Shelar Vs Kalpana Ravindra Shelar
Bombay High Court · (2002) 5 BomCR 631 : (2002) 3 BOMLR 456 : (2002) 3 MhLj 741 : (2003) 1 RCR(Civil) 15
Hindu Marriage Act, 1955 — Section 13(1A), 23(1)
High Courts29 Apr 2002Allowed
Sonewadi Vividh Karyakari Seva Sahakari Society Limited Vs The State of Maharashtra and Others
Bombay High Court · (2002) 104 BOMLR 520
Constitution of India, 1950 — Article 14, 19
High Courts29 Apr 2002Allowed
Surendra alias Altaf Vs State of Maharashtra and Another
Bombay High Court · (2002) BomCR(Cri) 628 : (2002) CriLJ 4137
Constitution of India, 1950 — Article 136, 22(5), 226, 32Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 12, 13, 2, 3(1), 3(3)Penal Code, 1860 (IPC) — Section 120B, 34, 358, 384, 385
High Courts26 Apr 2002Dismissed
Nilima Kishore Mhaske Vs Kishore A. Mhaske
Bombay High Court · (2002) 5 BomCR 152 : (2002) 2 DMC 536 : (2002) 3 MhLj 872 : (2002) 4 RCR(Civil) 392
Hindu Marriage Act, 1955 — Section 13(1), 28
High Courts26 Apr 2002
Shobha Vijayrao Pujari Vs Divisional Joint Registrar, Co-operative Societies and Others
Bombay High Court · (2003) 1 BomCR 535
High Courts26 Apr 2002Dismissed
Gouri Food Products Vs Priya Trading Co.
Bombay High Court · (2002) 6 BomCR 218 : (2003) 1 CivCC 576 : (2002) 4 MhLj 880
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 1
High Courts24 Apr 2002Allowed
Vishal Agencies and Another Vs Osmanabad Janata Sahakari Bank Ltd., Branch Latur and Another
Bombay High Court · (2002) 4 ALLMR 85 : (2002) 104 BOMLR 836
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts24 Apr 2002
Dattatraya Thorat Vs The State of Maharashtra and Others
Bombay High Court · (2002) 4 ALLMR 807 : (2002) 104 BOMLR 561
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 13, 134A, 14, 15, 16Penal Code, 1860 (IPC) — Section 153A, 505
High Courts24 Apr 2002
Chhaya Namdeorao Binekar Vs State of Maharashtra and Others
Bombay High Court · (2003) 2 ALLMR 1069 : (2003) 1 BomCR 689 : (2003) 1 BOMLR 345 : (2003) 3 MhLj 339
Constitution of India, 1950 — Article 16, 226
High Courts24 Apr 2002Allowed
Indubai Vedu Khairnar Vs State of Maharashtra and Others
Bombay High Court · (2002) 4 ALLMR 110 : (2003) 2 BomCR 239
Bombay Village Panchayats Act, 1958 — Section 35(3B), 35(3C)Bombay Village Panchayats Sarpanch and Up-Sarpanch (No confidence Motion) Rules, 1975 — Rule 2(2)
High Courts24 Apr 2002Allowed
Manjulabai Gulabe Vs State of Maharashtra
Bombay High Court · (2003) BomCR(Cri) 97 : (2002) 3 BOMLR 782 : (2002) 3 MhLj 226
Prisons (Bombay Furlough and Parole) Rules, 1959 — Rule 19