COURT ARCHIVE

Bombay High Court judgments, 2002

1,355 judgments · page 51 of 68

High Courts01 Apr 2002Dismissed

Lalitkumar Ramlal Sharma and Others Vs Jadavbai Murlidhar Sharma and Others

Bombay High Court · (2002) 4 ALLMR 501 : (2002) 4 BomCR 548 : (2002) 3 BOMLR 679 : (2002) 4 MhLj 649 : (2002) 2 MhLj 649

Civil Procedure Code, 1908 (CPC) — Section 151, 47, 47(1)

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High Courts01 Apr 2002Dismissed

Vivek Laxman Kulkarni since deceased through his heirs and legal representatives and Others Vs Namdeo Girdhar Wani and Others

Bombay High Court · (2002) 3 ALLMR 855 : (2002) 5 BomCR 119

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 43, 43A, 43B

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High Courts28 Mar 2002Dismissed

Divisional Controller, Maharashtra State Road Transport Corporation Vs Pralhad Ramchandra Kamble

Bombay High Court · (2002) 5 BomCR 786 : (2002) 94 FLR 376

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1), 12

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High Courts28 Mar 2002

Ishwardas Premkumar Choradiya and Another Vs State of Maharashtra and Others

Bombay High Court · (2002) 2 ALLMR 892 : (2002) 4 BomCR 1 : (2002) 3 BOMLR 557 : (2002) 2 MhLj 844

Banking Regulation Act, 1949 — Section 35

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High Courts28 Mar 2002Allowed

Shivaji Ganpat Mandlik and Another Vs Dilipsinha Dinkar Mahadik

Bombay High Court · (2002) 3 ALLMR 385 : (2002) 6 BomCR 290

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29(3)A, 43(1)B, 43(1)E, 43C

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High Courts28 Mar 2002Allowed

The State of Maharashtra Vs Sheshrao Ganpatrao Shelke

Bombay High Court · (2002) 104 BOMLR 527

Land Acquisition (Mines) Act, 1885 — Section 9Land Acquisition Act, 1894 — Section 11, 18, 23, 24, 25

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High Courts28 Mar 2002Allowed

Dr. Dina Sohrab Hakim and Dr. Avimoy Sohrab Hakim, Indian Inhabitants of Bombay, Both Vs The State of Maharashtra and The Municipal Corporation of Greater Bombay

Bombay High Court · AIR 2002 Bom 387 : (2002) 6 BomCR 277 : (2002) 3 BOMLR 646 : (2002) 2 MhLj 851

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 6Maharashtra Regional and Town Planning Act, 1966 — Section 126(2), 126(4), 127, 30, 31

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High Courts27 Mar 2002Dismissed

Suresh Manherlal Mehta Vs ICDS Limited

Bombay High Court · (2002) 3 ALLMR 58 : (2002) 4 BomCR 10

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High Courts27 Mar 2002

Bomi Jal Mistry and Others Vs Joint Charity Commissioner, Maharashtra and Others

Bombay High Court · AIR 2002 Bom 342 : (2002) 3 ALLMR 749 : (2002) 4 BomCR 13

Bombay Public Trusts Act, 1950 — Section 36, 36(1), 50, 80Constitution of India, 1950 — Article 226, 227Transfer of Property Act, 1882 — Section 8

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High Courts27 Mar 2002

Sukhdev Bhimrao Hastapure Vs State of Maharashtra

Bombay High Court · (2002) 03 BOM CK 0089

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High Courts27 Mar 2002

Sukhdev Vs State of Maharashtra

Bombay High Court · (2003) 2 DMC 72 : (2002) 3 MhLj 302

Criminal Procedure Code, 1973 (CrPC) — Section 228Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 302, 304B

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High Courts27 Mar 2002Dismissed

Ramzanali Gulamhussain Ramodiya and Others Vs Hamida Karim Ramodiya and Others

Bombay High Court · AIR 2002 Bom 526 : (2002) 3 ALLMR 392 : (2002) 4 BomCR 575

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58

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High Courts27 Mar 2002Dismissed

Nagorao Piraji Shrirame deceased through L.Rs. Sakhubai Nagorao Shrirame and Others Vs State of Maharashtra and Others

Bombay High Court · (2002) 3 ALLMR 868 : (2002) 5 BomCR 275 : (2002) 3 BOMLR 227 : (2002) 3 MhLj 524

Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 12, 13(2), 45

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High Courts27 Mar 2002Allowed

Suprabhat Co-operative Housing Society Ltd. and Another Vs Span Builders and Another

Bombay High Court · (2002) 6 BomCR 257 : (2003) 2 BOMLR 521 : (2002) 3 MhLj 837

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11

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High Courts27 Mar 2002

P.M.A. Hakeem, Chairman, Maharashtra State Road Transport Corporation and Others Vs U.P. Co-operative Spinning Mills Federation Limited and Others, Co-operative Textiles Mills Ltd. Staff Association (Intervener)

Bombay High Court · (2002) 3 ALLMR 389 : (2002) 4 BomCR 564

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 3

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High Courts26 Mar 2002

Union of India (UOI) Vs Dabhol Power Company

Bombay High Court · (2006) 199 ELT 782

Central Excises and Salt Act, 1944 — Section 35FCustoms Act, 1962 — Section 129E

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High Courts26 Mar 2002

Indian Commercial Co. Ltd. Vs Amrish Kilachand and Others

Bombay High Court · AIR 2002 Bom 391 : (2002) 3 ALLMR 395 : (2003) 1 ARBLR 10 : (2002) 4 BomCR 635

Arbitration and Conciliation Act, 1996 — Section 34Presidency Small Cause Courts Act, 1882 — Section 19

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High Courts22 Mar 2002

Islamic Investment Co. Vs Union of India

Bombay High Court · (2002) 122 TAXMAN 719

Income Tax Act, 1961 — Section 195

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High Courts22 Mar 2002Dismissed

BDH Industries Ltd. Vs Croydon Chemical Works Pvt. Ltd., Bombay and Another

Bombay High Court · AIR 2002 Bom 361 : (2002) 3 ALLMR 61 : (2002) 4 BomCR 5

Trade and Merchandise Marks Act, 1958 — Section 11, 12

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High Courts22 Mar 2002

Mafatlal Securities Ltd., Mumbai Vs Birla Sun-Life Securities Ltd. and Others

Bombay High Court · (2002) 2 ALLMR 745 : (2002) 3 BomCR 771 : (2002) 3 BOMLR 760 : (2002) 3 MhLj 116 : (2003) 44 SCL 58

Arbitration and Conciliation Act, 1996 — Section 30, 31, 34, 34(2)

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