High Courts19 Apr 2002
In Re: Sterlite Industries Ltd. (Scheme of Arrangement in the matter of Section 391 of the Companies Act)
Bombay High Court · (2002) 04 BOM CK 0035
Companies Act, 1956 — Section 100, 102, 103, 293(1), 391
COURT ARCHIVE
Bombay High Court judgments, 2002
1,355 judgments · page 47 of 68
High Courts19 Apr 2002
Raghunath Vyankatrao Phadnis and Others Vs Sayyad Mahamood Sayyad Nizamoddin and Others
Bombay High Court · (2003) 1 BomCR 807
Bombay Public Trusts Act, 1950 — Section 41ACivil Procedure Code, 1908 (CPC) — Order 40 Rule 1
High Courts18 Apr 2002
American Express International Banking Corpn. Vs I.S. Nigam
Bombay High Court · (2002) 123 TAXMAN 255
Income Tax Act, 1961 — Section 256(1), 40A(5)
High Courts18 Apr 2002Dismissed
Ramakant Laxman Sarmalkar Vs Nowrojee Wadia Maternity Hospital and Others
Bombay High Court · (2002) 3 ALLMR 322 : (2002) 5 BomCR 139
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts18 Apr 2002Allowed
Sahebrao Khandu Patil and Others Vs Joharabai Latif Patel and Others
Bombay High Court · (2002) 4 ALLMR 81 : (2003) 1 BomCR 172
Bombay Village Panchayats Act, 1958 — Section 35(2)
High Courts18 Apr 2002Dismissed
American Express International Banking Corporation Vs I.S. Nigam and Others
Bombay High Court · (2002) 6 BomCR 304 : (2002) 177 CTR 67 : (2003) 261 ITR 349
Income Tax Act, 1961 — Section 256
High Courts18 Apr 2002Dismissed
Smt. Saraswati Ganapat Mane Vs Sharadchandra Nilkanth Karkhanis
Bombay High Court · (2002) 04 BOM CK 0018
High Courts17 Apr 2002
V.D. Chavan (Dr.) Vs State of Maharashtra and Others
Bombay High Court · (2002) 5 BomCR 29
Constitution of India, 1950 — Article 226
High Courts17 Apr 2002Allowed
Kaikshroo H. Billimoria Richard A. Godhino Vs Prothonotary and Senior Master, Bombay High Court, Mumbai
Bombay High Court · AIR 2003 Bom 34 : (2002) 4 ALLMR 493 : (2002) 6 BomCR 311 : (2002) 4 BOMLR 200 : (2002) 3 MhLj 527
Bombay Court Fees Act, 1959 — Article 10Succession Act, 1925 — Section 222
High Courts16 Apr 2002Dismissed
Rameshwar Vidhyram Agrawal Vs R.I. Borade and Another
Bombay High Court · (2002) BomCR(Cri) 788 : (2002) 104 BOMLR 774
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 500, 501
High Courts16 Apr 2002Dismissed
Ramchandra Gulabrai Soneji and Others Vs Mahomedbhai Kaderbhai and Others
Bombay High Court · (2002) 6 BomCR 405
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 14A, 15A
High Courts16 Apr 2002Allowed
Jayanti Gobindram Jagtiani and Another Vs Ilac Limited
Bombay High Court · (2002) 6 BomCR 337
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Companies Act, 1956 — Section 446, 537
High Courts16 Apr 2002Dismissed
Ramdhari Devnarayan Mishra Vs State of Maharashtra and Another
Bombay High Court · (2003) BomCR(Cri) 215 : (2002) CriLJ 3902
Penal Code, 1860 (IPC) — Section 420
High Courts16 Apr 2002
Mohd. Rafique Vs State of Maharashtra and Another
Bombay High Court · (2002) 4 ALLMR 496 : (2002) 5 BomCR 260 : (2002) 2 BOMLR 808 : (2002) 4 MhLj 754 : (2002) 4 MhLj 745
Land Acquisition Act, 1894 — Section 18, 18(2), 18(3), 19
High Courts16 Apr 2002
Vinayak Nilkhant Nikhar (Deceased) through L.Rs. Smt. Shobha Vinayakrao Nikhar and Others Vs Waman Narayan Potey (Dead) through L.Rs. Prashant Wamanrao Potey and Another
Bombay High Court · (2002) 4 ALLMR 492 : (2002) 4 BomCR 478 : (2002) 2 BOMLR 609 : (2002) 2 MhLj 959
High Courts15 Apr 2002Dismissed
Vinodchandra H. Doshi and Another Vs Echjay Forgings Pvt. Ltd. and Others
Bombay High Court · AIR 2002 Bom 335 : (2002) 3 ALLMR 334 : (2002) 4 BomCR 438 : (2002) 3 BOMLR 900 : (2002) 2 MhLj 898
Constitution of India, 1950 — Article 226, 227
High Courts15 Apr 2002Allowed
Rajendra Kantilal Dalal Vs Bombay Builders Co. (P) Ltd. and Others
Bombay High Court · AIR 2002 Bom 408 : (2002) 3 ALLMR 10 : (2002) 5 BomCR 102 : (2002) 4 BOMLR 480 : (2002) 3 CivCC 383 : (2002) 4 MhLj 141 : (2002) 4 RCR(Civil) 389
Specific Relief Act, 1963 — Section 19, 21
High Courts15 Apr 2002Allowed
Miss Meenal Vs North Maharashtra University and Others
Bombay High Court · (2002) 104 BOMLR 140
Maharashtra Universities Act, 1964 — Section 32(6)
High Courts12 Apr 2002Dismissed
Janata Mazdoor Union Vs Tas Engineering Pvt. Ltd. and Others
Bombay High Court · (2002) 5 BomCR 502 : (2002) 95 FLR 739
Industrial Disputes Act, 1947 — Section 25F, 25G
High Courts12 Apr 2002Dismissed
Atul Kumar Manilal Shah, Proprietor, Annapurna Udyog Bhandar, Ahmedabad Vs Nasik Hing Supplying Co., Nasik and Another
Bombay High Court · (2002) 4 BomCR 467 : (2002) 3 MhLj 568
Trade and Merchandise Marks Act, 1958 — Section 11, 12(3), 22(3), 33