COURT ARCHIVE

Bombay High Court judgments, 2002

1,355 judgments · page 49 of 68

High Courts08 Apr 2002Dismissed

Dnyanoba @ Dnyandeo Mahadeo Kamble Vs Mukta Dnyanoba Kamble

Bombay High Court · (2003) 2 ALD(Cri) 42 : (2002) 5 BomCR 552 : (2002) CriLJ 4459 : (2002) 2 DMC 791 : (2002) 4 RCR(Criminal) 690

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts08 Apr 2002Dismissed

Prithviraj Sayajirao Deshmukh and Another Vs Patangrao Shripatrao Kadam (Dr.) and Others

Bombay High Court · (2002) 3 ALLMR 343 : (2002) 5 BomCR 539

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 11Representation of the People Act, 1951 — Section 123(1), 123(2), 123(4), 81, 83

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High Courts05 Apr 2002Allowed

Babulal @ Damodhar Gujarathi and Others Vs Kisan Patil since deceased through his legal heirs and representatives

Bombay High Court · (2004) 1 MhLj 734

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 85A, 88(1)

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High Courts05 Apr 2002

Berner Shipping Inc., Bombay and Another Vs Mrs. Kala Ramchandran

Bombay High Court · AIR 2002 Bom 432 : (2002) 3 ALLMR 356 : (2002) 4 BomCR 460 : (2002) 3 MhLj 501

Bombay Court Fees Act, 1959 — Article 7, 6Merchant Shipping Act, 1958 — Section 352B

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High Courts05 Apr 2002Dismissed

Rajendraprasad Kedarprasad Tiwari Vs Shankar Vithu Kuveskar

Bombay High Court · (2002) 2 ALLMR 887 : (2002) 3 BomCR 425 : (2002) 4 BOMLR 126 : (2002) 3 MhLj 498

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

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High Courts05 Apr 2002

Maharashtra Suraksha Rakshak Aghadi and Another Vs State of Maharashtra and Another

Bombay High Court · (2002) 3 ALLMR 723 : (2002) 4 BomCR 497 : (2002) 4 BOMLR 382 : (2002) 4 MhLj 758

Maharashtra Private Security Guards (Regulation of Employment and Welfare) Act, 1981 — Section 23, 4

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High Courts05 Apr 2002

Sangli Sahakari Bank Ltd., Bombay Vs Divisional Joint Registrar, Bombay and Others

Bombay High Court · (2002) 3 ALLMR 15 : (2002) 3 BomCR 427 : (2002) 3 BOMLR 651 : (2002) 2 MhLj 948

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High Courts05 Apr 2002Allowed

Basheer A. Abdulla, an Indian Inhbaitant, Vs The State of Maharashtra and The Superintendent of Prison Nasik Road, Central Prison, Nasik

Bombay High Court · (2002) 83 ECC 302

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 7(1)Customs Act, 1962 — Section 108

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High Courts05 Apr 2002Allowed

Padminbai Ashok Yadle and Others Vs Mannan Ismail Shaikh and Others

Bombay High Court · (2003) ACJ 247 : (2002) 3 ALLMR 853 : (2002) 5 BomCR 639 : (2002) 3 BOMLR 278 : (2002) 3 MhLj 311

Civil Procedure Code, 1908 (CPC) — Section 24Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 166(2)

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High Courts05 Apr 2002Dismissed

M.D. Panchbhai Vs S.J. Fulzele and Others

Bombay High Court · (2002) 4 BomCR 489

Bombay Public Trusts Act, 1950 — Section 50

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High Courts05 Apr 2002Dismissed

Wipro Limited and Another Vs Union of India (UOI) and Another

Bombay High Court · (2002) 5 BomCR 107

Central Excise Rules, 1954 — Rule 57K, 57PCentral Excises and Salt Act, 1944 — Section 11B(1)

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High Courts04 Apr 2002Dismissed

Raghunath Kisan Kale Vs M.S.E.B. and Others

Bombay High Court · (2002) 3 ALLMR 362 : (2002) 5 BomCR 117 : (2002) 95 FLR 553

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28

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High Courts04 Apr 2002

Newman Vs Jacques Jaunet S.A. and Another

Bombay High Court · (2003) 26 PTC 479

Trade and Merchandise Marks Act, 1958 — Section 109, 11, 12, 12(1), 18(1)

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High Courts04 Apr 2002Allowed

Union of India (UOI) Vs Q.S. Shipchandler and Others

Bombay High Court · (2002) 2 ALLMR 890 : (2002) 3 BomCR 430 : (2002) 3 BOMLR 671 : (2002) 2 MhLj 896

Consumer Protection Act, 1986 — Section 17Railways Act, 1989 — Section 43

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High Courts04 Apr 2002

Superintending Engineering Public Works Division and Another Vs Gajanan Shrinivas Kshirasagar and Others

Bombay High Court · (2002) 3 ALLMR 746 : (2002) 5 BomCR 612 : (2002) 95 FLR 731

Industrial Disputes Act, 1947 — Section 25FMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 44

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High Courts04 Apr 2002Dismissed

In Re: Siddharth Srivastava

Bombay High Court · AIR 2002 Bom 494 : (2003) 2 ARBLR 115 : (2002) 4 MhLj 281

Arbitration and Conciliation Act, 1996 — Section 36Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10, Order 23 Rule 3, 2(14), 2(2), 36Contempt of Courts Act, 1971 — Section 10

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High Courts04 Apr 2002

Uda Bhura Chavan Vs Deputy Engineer, P.W.D.

Bombay High Court · (2002) 3 ALLMR 742 : (2002) 5 BomCR 608 : (2002) 95 FLR 735 : (2002) 4 LLJ 203

Industrial Disputes Act, 1947 — Section 2, 25F

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High Courts04 Apr 2002Dismissed

Hari S. Yadav Vs Hiralal Prabhu Yadav and Another

Bombay High Court · (2002) 6 BomCR 177

Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 22

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High Courts03 Apr 2002Allowed

Murtuzakhan Mahabobkhan since deceased through L.Rs. Rashida Begum and Others Vs Ballarpur Industries Limited

Bombay High Court · (2002) 4 ALLMR 499 : (2002) 4 BomCR 530 : (2002) 3 BOMLR 949 : (2002) 3 CivCC 447 : (2002) 3 MhLj 399 : (2002) 4 RCR(Civil) 400

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 38 Rule 5(1)

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High Courts03 Apr 2002Allowed

Annabai Devram Kini and Others Vs Mithilal Daisangar Singh and Others

Bombay High Court · AIR 2002 Bom 332 : (2002) 3 ALLMR 364 : (2002) 4 BomCR 533 : (2002) 4 CivCC 402 : (2002) 3 MhLj 507

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9Specific Relief Act, 1963 — Section 20

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