High Courts10 Dec 2002
Shaw Wallace and Co. Ltd. Vs Board of Trustees of the Port of Bombay and Others
Bombay High Court · (2003) 3 BomCR 851 : (2003) 156 ELT 964 : (2003) 2 MhLj 457
Customs Act, 1962 — Section 116, 34
COURT ARCHIVE
Bombay High Court judgments, 2002
1,355 judgments · page 5 of 68
High Courts10 Dec 2002
Dhan Laxmi Fabrics Ltd. Vs Union of India (UOI) and Others
Bombay High Court · (2003) 86 ECC 161
High Courts10 Dec 2002
Dhanlaxmi Fabrics Ltd. Vs Union of India (UOI)
Bombay High Court · (2003) 153 ELT 42
Central Excises and Salt Act, 1944 — Section 35BConstitution of India, 1950 — Article 226
High Courts10 Dec 2002Dismissed
Niwas Builders Vs Chanchalaben Gandhi (since deceased through legal heirs)
Bombay High Court · (2003) 3 MhLj 312
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 6 Rule 1Specific Relief Act, 1963 — Section 20
High Courts10 Dec 2002Partly Allowed
Anisha Sanjay Hinduja Vs Sanjay Shrichand Hinduja
Bombay High Court · (2003) 2 ALLMR 244 : (2004) 1 CivCC 358 : (2003) 2 DMC 163 : (2003) 3 MhLj 139
Civil Procedure Code, 1908 (CPC) — Section 24Hindu Marriage Act, 1955 — Section 19
High Courts10 Dec 2002Allowed
Shaw Wallace and Co. Ltd. Vs Board of Trustees of The Port of Bombay
Bombay High Court · (2003) 90 ECC 875
Customs Act, 1962 — Section 116
High Courts10 Dec 2002Partly Allowed
Sarjerao Shamrao Dhas and Others Vs State of Maharashtra
Bombay High Court · (2003) 2 ALD(Cri) 39 : (2003) BomCR(Cri) 1521 : (2003) 2 MhLj 235
Penal Code, 1860 (IPC) — Section 307
High Courts09 Dec 2002
Narendra Mafatlal Mehta Vs Union of India (UOI)
Bombay High Court · (2004) 115 ECR 748 : (2004) 169 ELT 9
Constitution of India, 1950 — Article 19(1), 300A
High Courts09 Dec 2002
Jashu M. Patel Vs Shivdatta R. Joshi
Bombay High Court · (2003) 1 ALLMR 1080 : (2003) 2 ARBLR 479 : (2003) 3 BomCR 307 : (2003) 3 MhLj 487
Arbitration and Conciliation Act, 1996 — Section 34, 8
High Courts09 Dec 2002
Narendra Mafatlal Mehta, Smt. Rita Narendra Mehta, Both of Bombay Indian Inhabiitants, Trustees of the Registered Trust known as "Krupa Enterprises", Mehta Gems, Rico Gems Corporation, Rina International and Rita N. Mehta, RINK Business Services, as a Sole Proprietoress thereof Vs Union of India (UOI), The Chief Controller of Imports and Exports and The Joint Chief Controller of Imports and Exports Mehta Gems, Rina International, Rico Gems Corporation, a Sole Proprietor Firm and Narendra N. Mehta, Karta of Narendra Mafatlal Mehta HUF being the Proprietor of Rico Gems Vs Union of India (UOI) and Jt. Director General of Foreign Trade
Bombay High Court · (2003) 3 BomCR 302
Constitution of India, 1950 — Article 19(1), 300A
High Courts09 Dec 2002Allowed
Dnyanganga Krida Arogya Va Shikshan Prasarak Mandal Vs State of Maharashtra and Others
Bombay High Court · (2003) 1 ALLMR 922 : (2003) 2 MhLj 130
Constitution of India, 1950 — Article 14
High Courts09 Dec 2002Dismissed
Ramchandra Shankar Jathar and Others Vs Madhukar Patil and Others
Bombay High Court · (2003) 1 ALLMR 694 : (2003) 2 BomCR 25 : (2003) 97 FLR 260 : (2003) 2 MhLj 199
High Courts05 Dec 2002Allowed
Evaristo Remedios Sequeira Manuelin Sequeria alias Manuel Sequeria Vs Carmen Tereza Conceicaoe Furtado and Others
Bombay High Court · (2003) 1 BomCR 449
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1
High Courts05 Dec 2002Dismissed
Rajendrasinhji Institute Vs Maharashtra Labour Union and Others
Bombay High Court · (2003) 97 FLR 232 : (2003) 2 MhLj 449
Industrial Disputes Act, 1947 — Section 2
High Courts05 Dec 2002Dismissed
Mohanlal Bhansali Vs State of Maharashtra and Others
Bombay High Court · (2003) 3 ALLMR 612 : (2003) 4 MhLj 462
High Courts05 Dec 2002Dismissed
Dr. Pramod Manohar Rewale Vs The State of Maharashtra, Medical Education and Drugs Department, The Director of Medical Education and Research, The Dean, Government Medical College, The Maharashtra Health University and Dr. V.N. Rathod
Bombay High Court · (2002) 12 BOM CK 0074
Admission to Post Graduate Courses (Selection of Candidates) Rules 1971 — Rule 10, 6Constitution of India, 1950 — Article 14, 21
High Courts05 Dec 2002Partly Allowed
Rasika Tulsidas and Others Vs Mount Mary Vaikunta Co-op. Housing Society Limited and Others
Bombay High Court · (2003) 1 ALLMR 864 : (2003) 3 CivCC 72 : (2003) 2 MhLj 420
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 34, Order 21 Rule 34(3), Order 43 Rule 1, 11
High Courts05 Dec 2002
Sudhakar Sitaram Chikate Vs Education Officer (Secondary), Zilla Parishad, Vidhya Prasarak Sanstha, Sindewahi, State of Maharashtra, Education Department, Deputy Director of Education and Shri Ram Pawar
Bombay High Court · (2002) 12 BOM CK 0066
High Courts05 Dec 2002Allowed
Pramod Jivtode, Manik Durugwar and Rajukumar Lokhande Vs State of Maharashtra
Bombay High Court · (2003) BomCR(Cri) 1164
Penal Code, 1860 (IPC) — Section 148, 149, 302
High Courts05 Dec 2002
Anil R. Joshi Vs Air India Ltd.
Bombay High Court · (2003) 1 LLJ 788
Industrial Disputes Act, 1947 — Section 33(2)