COURT ARCHIVE

Bombay High Court judgments, 2002

1,355 judgments · page 48 of 68

High Courts12 Apr 2002Dismissed

Suryakant Sheshrao Panchal Vs Vasantrao Naik Vimukta Jati, Bhatakya Jamati Aadarsh Prasarak Mandal and Others

Bombay High Court · (2002) 5 BomCR 95 : (2002) 3 BOMLR 281 : (2002) 3 MhLj 659

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 2(20), 2(21), 2(6A), 9

High Courts12 Apr 2002

Bank of India Vs Bank of India Workers Organization and Another

Bombay High Court · (2002) 93 FLR 527 : (2002) 4 MhLj 31

Industrial Disputes Act, 1947 — Section 11

High Courts12 Apr 2002Allowed

Kumar Constructions Vs Deshastha Regved Sanstha and Another

Bombay High Court · (2002) 5 BomCR 497

Bombay Public Trusts Act, 1950 — Section 36

High Courts12 Apr 2002Allowed

Trimbak Sangramappa Kadge Vs State of Maharashtra and Others

Bombay High Court · (2002) 4 ALLMR 114 : (2003) 2 BomCR 231

Maharashtra Civil Services (Pension) Rules, 1982 — Rule 63, 66, 66(1)

High Courts12 Apr 2002Dismissed

S. Prithvipal Singh Dharam Singh Hanspal Vs United Commercial Bank

Bombay High Court · (2002) 6 BomCR 785 : (2002) 3 BOMLR 383 : (2003) 2 LLJ 87

High Courts11 Apr 2002Allowed

Ramesh Ramaji Akre and Others Vs Smt. Mangalabai and Others

Bombay High Court · AIR 2002 Bom 487 : (2003) 1 BomCR 183 : (2002) 3 CivCC 179 : (2002) 3 MhLj 579 : (2002) 4 RCR(Civil) 490

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 36

High Courts11 Apr 2002

Shankar Sharma Vs Securities and Exchange Board of India

Bombay High Court · (2002) 04 BOM CK 0106

Constitution of India, 1950 — Article 226Securities and Exchange Board of India (Prohibition of Fraudulent and Unfair Trade Practices relating to Securities Markets) Regulations, 1995 — Regulation 10, 11, 11B, 13, 7Securities and Exchange Board of India Act, 1992 — Section 15T, 15Z

High Courts11 Apr 2002Dismissed

Doma Vithu Ramteke Vs Assistant Charity Commissioner, Chandrapur and Another

Bombay High Court · (2002) 5 BomCR 40 : (2002) 2 BOMLR 699 : (2002) 3 MhLj 167

Bombay Public Trusts Act, 1950 — Section 22Limitation Act, 1963 — Section 5

High Courts11 Apr 2002Allowed

Vasant Laxman Mote and Others Vs Rajendra Kumar Pande (dead) by L.Rs. Kamlabai Bajranglal Pande and Others

Bombay High Court · (2002) 4 BomCR 457 : (2002) 2 BOMLR 702 : (2002) 4 MhLj 832

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10

High Courts11 Apr 2002

In Re: ICICI Ltd.

Bombay High Court · (2002) 4 BomCR 450 : (2002) 3 MhLj 5

Companies Act, 1956 — Section 391, 392, 393, 394

High Courts10 Apr 2002

Smoke Affected Residents Forum Vs Municipal Corporation of Greater Mumbai and Others Mr. Prem Singh, President of Mumbai Taxi Association @APPELLANT Maharashtra Rickshaw Chalak Sena @APPELLANT Shri Abhiram Singh and Another Vs The Transport Commissioner and Others

Bombay High Court · (2002) 4 BomCR 479 : (2003) 1 BOMLR 227 : (2003) 1 MhLj 120

Constitution of India, 1950 — Article 21

High Courts10 Apr 2002Allowed

Kiran Shailen Jhaveri Vs State of Maharashtra and Others

Bombay High Court · (2002) BomCR(Cri) 724 : (2003) 85 ECC 600 : (2002) 3 MhLj 817

Foreign Exchange Regulation Act, 1973 — Section 68(1)

High Courts10 Apr 2002Dismissed

Jagdish Prasad Gyaniram Agarwal Vs Uttamchand alias Mohanlal Deepchand Chordiya (deceased) through his legal heirs

Bombay High Court · (2002) 5 BomCR 535

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(1), 12(3), 13(1)

High Courts10 Apr 2002Allowed

Nilkanth Narayanrao Belkhude Vs State of Maharashtra and Another

Bombay High Court · (2002) 4 BomCR 437

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 4

High Courts09 Apr 2002Dismissed

Fedroline Anthoney Joseph Vs Vinod Vishanji Dharod and Hazol Rodriques and Others

Bombay High Court · (2002) 5 BomCR 582 : (2002) 3 MhLj 865

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 2(2), 9A

High Courts09 Apr 2002

Brihan Mumbai Union of Journalists and Others Vs Nav Bharat Press Ltd. and Another

Bombay High Court · (2003) 1 ALT 27 : (2002) 6 BomCR 361 : (2002) 95 FLR 1116 : (2002) 3 LLJ 879

Industrial Disputes Act, 1947 — Section 9A

High Courts09 Apr 2002

Smruti Navin Naulakha Vs Navin Subhash Naulakha

Bombay High Court · (2002) 5 BomCR 591 : (2002) 4 RCR(Civil) 741

Hindu Marriage Act, 1955 — Section 19, 21, 23

High Courts09 Apr 2002Allowed

Smt. Bhikubai Patil and Others Vs The State of Maharashtra and Others

Bombay High Court · (2002) 104 BOMLR 926

Criminal Procedure Code, 1973 (CrPC) — Section 145

High Courts08 Apr 2002

Prabhakar Madhav Jadhav Vs State of Maharashtra and Others

Bombay High Court · (2003) 2 BomCR 871

Bombay General Clauses Act, 1904 — Section 10Bombay Village Panchayats Act, 1958 — Section 35(1)General Clauses Act, 1897 — Section 9

High Courts08 Apr 2002Allowed

Madhuri Prakash Kulkarni Vs State of Maharashtra and Another

Bombay High Court · (2002) 94 FLR 1106 : (2003) 3 LLJ 969