High Courts24 Apr 2002
Sunil Rajaram Ghosalkar Vs State of Maharashtra and Others
Bombay High Court · (2002) 5 BomCR 189 : (2002) 4 MhLj 170
Constitution of India, 1950 — Article 320
COURT ARCHIVE
Bombay High Court judgments, 2002
1,355 judgments · page 46 of 68
High Courts24 Apr 2002Dismissed
Ellora Furniture and its Proprietor Narayanbhai Gowardhanbhai Julapara since deceased through legal heirs Vs Shantilal Kisandas Gangwal deceased through his legal heirs Sukhchand Shantilal Gangwal and Others
Bombay High Court · (2003) 1 MhLj 287
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts24 Apr 2002
Mohammad Hasan Khan Vs Mohammad Majidulla and Others
Bombay High Court · (2002) 4 ALLMR 512 : (2002) 104 BOMLR 544
Constitution of India, 1950 — Article 13, 14, 226, 227
High Courts23 Apr 2002Allowed
Narayandas Madanlal Somani Vs State of Maharashtra
Bombay High Court · (2002) BomCR(Cri) 722 : (2002) 104 BOMLR 709
Essential Commodities Act, 1955 — Section 3, 7
High Courts23 Apr 2002Dismissed
Mining and Allied Machinery Corporation Workers'' Union and Others Vs Mining and Allied Machinery Corporation Ltd. and Others
Bombay High Court · (2002) 6 BomCR 204 : (2002) 95 FLR 1127 : (2003) 1 LLJ 660
Constitution of India, 1950 — Article 14, 16
High Courts23 Apr 2002Dismissed
Rajesh Namdeo Mhatre Vs State of Maharashtra
Bombay High Court · (2003) 2 ALD(Cri) 37 : (2002) BomCR(Cri) 708 : (2002) 4 MhLj 266
Criminal Procedure Code, 1973 (CrPC) — Section 154, 2Evidence Act, 1872 — Section 114A, 137, 3Penal Code, 1860 (IPC) — Section 376, 376(2)
High Courts23 Apr 2002Allowed
Tanveer Mohammedi Ibrahim Farooq Vs Education Officer (Primary) Zilla Parishad and Others
Bombay High Court · (2003) 1 BomCR 532
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 13
High Courts23 Apr 2002Dismissed
Madanrao Chavan Vs State of Maharashtra and Others
Bombay High Court · (2003) 1 BomCR 447 : (2002) 4 MhLj 872
Bombay Public Trusts Act, 1950 — Section 22, 22(1)
High Courts23 Apr 2002
Wockhardt Limited Vs Mahesh Medical and General Stores and Another
Bombay High Court · (2002) 5 BomCR 633
Trade and Merchandise Marks Act, 1958 — Section 106, 28
High Courts23 Apr 2002
Divisional Secretary, Paschim Railway Karmachari Parishad Vs Union of India (UOI) and Another
Bombay High Court · (2002) 94 FLR 1101 : (2002) 3 LLJ 563
Industrial Disputes Act, 1947 — Section 10(1)
High Courts23 Apr 2002
Sudhadevi Ramakant Loiya and Another Vs State of Maharashtra and Another
Bombay High Court · (2002) 4 BomCR 466
Bombay Stamp (Determination of True Market Value of Property) Rules, 1981 — Rule 3(1)
High Courts22 Apr 2002
Khandesh Urban Co-Operative Credit Society Ltd. Vs Ashok Agrawal
Bombay High Court · (2002) 4 ALLMR 91 : (2002) 104 BOMLR 862
High Courts22 Apr 2002Dismissed
Bhikaji Tukaram Jadhav and Others Vs State of Maharashtra and Others
Bombay High Court · (2002) 5 BomCR 83
Constitution of India, 1950 — Article 227Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 33, 35
High Courts22 Apr 2002Allowed
Vishwanath Namdeo Shirsat Vs State of Maharashtra
Bombay High Court · (2002) BomCR(Cri) 817 : (2003) 2 DMC 137
Penal Code, 1860 (IPC) — Section 306, 498A
High Courts19 Apr 2002
Tejram Kanhobaji Shrikhande Vs Maharashtra State Handloom Corporation Ltd., Nagpur
Bombay High Court · (2002) 6 BomCR 191 : (2003) 96 FLR 110 : (2002) 3 LLJ 674 : (2002) 3 MhLj 385
Constitution of India, 1950 — Article 14, 311, 311(2)
High Courts19 Apr 2002Allowed
Shipping Corporation of India Ltd. Vs Mathuradas Narandas and Sons Forwarders Pvt. Ltd. and Others
Bombay High Court · (2002) 3 ALLMR 317 : (2002) 5 BomCR 196 : (2002) CriLJ 3510 : (2002) 3 MhLj 474
Contempt of Courts Act, 1971 — Section 12, 2
High Courts19 Apr 2002Allowed
Shaikh Shahbuddin Balabhai Vs Syed Hasan Deceased through L.Rs. and Another
Bombay High Court · (2002) 4 ALLMR 104 : (2002) 104 BOMLR 818
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 12, 13, 15Constitution of India, 1950 — Article 227
High Courts19 Apr 2002
Prerna A.P. Singh Vs Vice Chancellor, Amravati University and Others
Bombay High Court · (2002) 4 BomCR 430
Maharashtra Universities Act, 1994 — Section 37(2)
High Courts19 Apr 2002
Shilpa Vaman Bapat Vs Manish Satyanarayanrao Mehadia and Others
Bombay High Court · (2003) ACJ 1137 : (2002) 3 ALLMR 321 : (2002) 5 BomCR 240 : (2003) 1 MhLj 898
Motor Vehicles Act, 1988 — Section 166(1), 166(2)
High Courts19 Apr 2002
Ibrahim Hanif Mulani Vs General Manager, Walchandnagar Industries Ltd. and Another
Bombay High Court · (2002) 94 FLR 346 : (2002) 4 LLJ 207
Industrial Disputes Act, 1947 — Section 18(1)