High Courts22 Mar 2002Partly Allowed
State of Goa Vs Smt. Shantabai S.B. Caculo, Shri Mohan S.B. Caculo and Shri Pandurang S.B. Caculo, all
Bombay High Court · (2002) 03 BOM CK 0041
COURT ARCHIVE
Bombay High Court judgments, 2002
1,355 judgments · page 52 of 68
High Courts22 Mar 2002Dismissed
Ananda Dattatraya Patankar Vs Kishore Narayan Patil and Others
Bombay High Court · (2002) 5 BomCR 565
Motor Vehicles Act, 1988 — Section 140
High Courts22 Mar 2002
Islamic Investment Company Vs Union of India (UOI) and Another
Bombay High Court · (2002) 4 BomCR 685 : (2003) 1 BOMLR 583 : (2002) 176 CTR 46 : (2004) 265 ITR 254 : (2004) 254 ITR 265 : (2002) 3 MhLj 555
Income Tax Act, 1961 — Section 195
High Courts22 Mar 2002Allowed
Oil and Natural Gas Corporation Ltd., Mumbai Vs Streamline Shipping Co. Pvt. Ltd.
Bombay High Court · AIR 2002 Bom 420 : (2002) 3 ALLMR 404 : (2002) 4 BomCR 706 : (2002) 4 BOMLR 1 : (2002) 3 MhLj 530
Constitution of India, 1950 — Article 14Specific Relief Act, 1963 — Section 14(1), 41
High Courts21 Mar 2002
Durgadas Ukhaji More and Others Vs Additional Commissioner, Nashik Division and Others
Bombay High Court · (2002) 3 BOMLR 747 : (2003) 1 MhLj 420
Bombay Village Panchayats Act, 1959 — Section 35, 35(1)
High Courts21 Mar 2002
State Bank Nagar Co-operative Housing Society Ltd., Pune Vs Ashutosh Construction Pvt. Ltd., Mumbai
Bombay High Court · (2002) 5 BomCR 567 : (2002) 3 BOMLR 459 : (2002) 3 MhLj 592
Arbitration Act, 1940 — Section 39(1)
High Courts21 Mar 2002Allowed
Boots Company Plc, England and Another Vs Registrar of Trade Marks, Mumbai and Another
Bombay High Court · (2002) 4 BomCR 36 : (2002) 3 BOMLR 574 : (2002) 2 MhLj 834
Trade and Merchandise Marks Act, 1958 — Section 11, 12(1), 18(1)
High Courts20 Mar 2002Allowed
Amit Rakesh Janbandhu Vs State of Maharashtra and Another
Bombay High Court · (2002) BomCR(Cri) 561 : (2003) CriLJ 600 : (2002) 3 MhLj 90
Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 2, 2(1), 3, 3(1)Penal Code, 1860 (IPC) — Section 299, 300, 301, 302, 303
High Courts20 Mar 2002Dismissed
Bhagwat Sojanaji Sonawane and Others Vs State of Maharashtra and Others
Bombay High Court · (2002) 5 BomCR 263 : (2002) 3 BOMLR 230 : (2002) 3 MhLj 719
Representation of the People Act, 1951 — Section 100(1)
High Courts20 Mar 2002Dismissed
PAL VRS Employees Welfare Association Vs Premier Automobiles Ltd. and Another
Bombay High Court · (2002) 3 LLJ 415
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts20 Mar 2002Dismissed
Dhanraj Bhuddsingh Gupta since deceased by Legal representative of deceased tenant Shashilata Vs Dinesh Purshottam and Others
Bombay High Court · AIR 2002 Bom 456 : (2002) 6 BomCR 409 : (2002) 3 BOMLR 892 : (2002) 3 MhLj 666
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Maharashtra Rent Control Act, 1999 — Section 58
High Courts20 Mar 2002Dismissed
Creative Garments Vs Kunwar Prasad and Another
Bombay High Court · (2003) 1 LLJ 809
Industrial Disputes Act, 1947 — Section 25
High Courts20 Mar 2002
Hegde Appa Dhondiba Vs Someshwar Shikshan Prasarak Mandal and Others
Bombay High Court · (2002) 6 BomCR 252
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9(1)
High Courts20 Mar 2002Allowed
Pyarelal Ramkishore Prajapati Vs State of Maharashtra and Others
Bombay High Court · (2003) BomCR(Cri) 103 : (2002) CriLJ 3611 : (2002) 4 MhLj 293
Criminal Procedure Code, 1973 (CrPC) — Section 204, 482Penal Code, 1860 (IPC) — Section 34, 406, 420
High Courts19 Mar 2002Dismissed
Smt. Anjirabai Moon Vs Sukhdeo Thool, Chandrashekhar Thool, Kumari Aruna, Smt. Anjirabai alias Sonabai, Shridhar alias Siddharth and Others Smt. Chandrabhagabai Bahadure Vs Sukhdeo Thool, Chandrashekhar Thool, Kumari Aruna, Smt. Anjirabai alias Sonabai, Shridhar alias Siddharth and Others
Bombay High Court · (2002) 4 BomCR 572 : (2002) 3 BOMLR 621 : (2002) 3 CivCC 301 : (2002) 2 MhLj 907 : (2002) 4 RCR(Civil) 508
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 8 Rule 10, Order 9 Rule 13, Order 9 Rule 6, Order 9 Rule 6(1)
High Courts19 Mar 2002Dismissed
Santogen Textile Mills Ltd. Vs Union of India (UOI)
Bombay High Court · (2002) 84 ECC 74 : (2002) 143 ELT 289
Central Excises and Salt Act, 1944 — Section 32E(1), 32FConstitution of India, 1950 — Article 226
High Courts19 Mar 2002Dismissed
Hotel Oberoi Towers Vs Gopal Naidu
Bombay High Court · (2002) 4 BomCR 58 : (2002) 94 FLR 779
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 44
High Courts19 Mar 2002
Venkat Dattatraya Nandvate Vs Dattatraya Rambhau Ambad
Bombay High Court · (2002) 5 BomCR 241 : (2002) 3 BOMLR 321 : (2002) 95 FLR 304 : (2002) 3 MhLj 301
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 13
High Courts19 Mar 2002Partly Allowed
Dadasaheb Mahadeo Ingale Vs State of Maharashtra and Babalal I. Patil Kesal Padli
Bombay High Court · (2002) 03 BOM CK 0044
Penal Code, 1860 (IPC) — Section 306
High Courts18 Mar 2002Partly Allowed
Rajendra Sonawane Vs State of Maharashtra and Others
Bombay High Court · (2002) 6 BomCR 355 : (2002) 3 BOMLR 313 : (2002) 4 MhLj 884