High Courts18 Mar 2002Dismissed
Aruna Kashinath Koli Vs State of Maharashtra and Others
Bombay High Court · (2002) 5 BomCR 745
Constitution of India, 1950 — Article 341, 342
COURT ARCHIVE
Bombay High Court judgments, 2002
1,355 judgments · page 53 of 68
High Courts16 Mar 2002
R.K. Textiles Vs Sulabh Textiles Pvt. Ltd.
Bombay High Court · (2002) 2 ALLMR 897 : (2003) 1 ARBLR 303 : (2002) 5 BomCR 267 : (2002) 4 MhLj 678 : (2003) 44 SCL 228
Arbitration and Conciliation Act, 1996 — Section 34, 35, 7Civil Procedure Code, 1908 (CPC) — Section 47
High Courts16 Mar 2002
R.N. Engineer and Others Vs Kaushik H. Desai and Others
Bombay High Court · (2003) 2 BomCR 833
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, Order 19 Rule 2
High Courts16 Mar 2002Partly Allowed
Shri Kanhayalal Ramlal Bagadia, Indian Inhabitant, carrying on business in the name and style of Kanhayalal and Company as Proprietor thereof at 107 Niranjan, 1st floor, 99 Marine Drive, Bombay-400002 Vs The State of Maharashtra and Union of India (UOI)
Bombay High Court · (2002) 3 ALLMR 414 : (2002) 4 BomCR 54 : (2002) 4 BOMLR 781 : (2002) 2 MhLj 802
Constitution of India, 1950 — Article 226Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 3(2), 4, 6, 6(1A), 7
High Courts16 Mar 2002
Shamshadbegam Unus Inamdar Vs Aminasaheb Bandgisaheb Mokashi
Bombay High Court · (2002) 5 BomCR 780 : (2002) 4 MhLj 499
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)
High Courts16 Mar 2002Dismissed
Goaplast Pvt. Ltd. Vs Shri Chico Ursula Dsouza
Bombay High Court · (2002) 03 BOM CK 0021
Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139, 5, 6
High Courts16 Mar 2002
Umashankar D. Shukla Vs New Shakti Dye Works Pvt. Ltd.
Bombay High Court · (2002) 3 ALLMR 772 : (2002) 5 BomCR 772 : (2002) 94 FLR 367
Bombay Industrial Relations Act, 1946 — Section 42(4), 78, 79
High Courts16 Mar 2002Dismissed
Mahomed Hassan Samru Vs Peer Hazarath Diwanshah Dargah Trust and Others
Bombay High Court · (2002) 3 ALLMR 66 : (2002) 6 BomCR 253
Bombay Public Trusts Act, 1950 — Section 50, 51
High Courts16 Mar 2002Dismissed
Hussain Mohammed Mujawar Vs The State of Maharashtra
Bombay High Court · (2002) 104 BOMLR 445
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 354, 376, 511
High Courts15 Mar 2002
Larsen and Toubro Limited Vs Prime Displays (P) Ltd., Abiz Business (P) Ltd. and Everest Media Ltd.
Bombay High Court · (2003) 1 ALLMR 248 : (2002) 5 BomCR 158 : (2003) 114 CompCas 141
Companies Act, 1956 — Section 433, 434Evidence Act, 1872 — Section 126, 129, 5
High Courts15 Mar 2002Allowed
Marico Industries Ltd. and Another Vs Sarfaraj Trading Company, Hyderabad and Others
Bombay High Court · AIR 2003 Bom 102 : (2002) 4 BomCR 653 : (2002) 4 BOMLR 254 : (2002) 3 MhLj 588
Copyright Act, 1957 — Section 62(2)
High Courts15 Mar 2002Dismissed
Bapulal Walchand Jain, (since deceased by L.Rs.) and Others Vs Pandurang Vithal Pingle
Bombay High Court · AIR 2003 Bom 5 : (2002) 3 ALLMR 412
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 2Evidence Act, 1872 — Section 115
High Courts14 Mar 2002
Punyakar Rajaram Gajbhiye Vs The State of Maharashtra
Bombay High Court · (2002) 104 BOMLR 450
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Corruption Act, 1988 — Section 13, 19, 7
High Courts14 Mar 2002Dismissed
Umesh Marotrao Mowade and Others Vs Bhalchandra Jageshwar Joshi and Others
Bombay High Court · (2002) 4 BomCR 515
Civil Procedure Code, 1908 (CPC) — Section 114
High Courts14 Mar 2002Dismissed
Amy Phirozshah Mistry and Others Vs Union of India (UOI) and Others
Bombay High Court · AIR 2002 Bom 399 : (2002) 2 ALLMR 673 : (2002) 4 BomCR 90 : (2002) 4 MhLj 690
Constitution of India, 1950 — Article 19(1)Land Acquisition Act, 1894 — Section 16, 17Mumbai Municipal Corporation Act, 1888 — Section 105B
High Courts13 Mar 2002Dismissed
Rita T. Verghese Vs Headmistress, Vidya Mandir English Primary School, Bombay and Others
Bombay High Court · (2002) 2 ALLMR 851 : (2002) 4 BomCR 102 : (2002) 94 FLR 892 : (2002) 3 MhLj 57
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 2(20), 2(21), 2(21), 2(24), 3(1)
High Courts13 Mar 2002Dismissed
Smt. Sugarbee Kacharuddin Kordu Vs Jantababee Kasim Dange and Others
Bombay High Court · (2002) 03 BOM CK 0040
High Courts13 Mar 2002
Manik Pachghare Vs Chief Executive Officer, Zilla Parishad and Others
Bombay High Court · (2002) 4 ALLMR 505 : (2002) 4 BomCR 491 : (2002) 3 LLJ 773
Maharashtra Zilla Parishad, District Services (Discipline and Appeal) Rules, 1964 — Rule 21(2), 7
High Courts13 Mar 2002Dismissed
Bhiku Hari More (deceased by L.Rs.) and Others Vs Vishvanath Shridhar Mogare (deceased by L.Rs.) and Others
Bombay High Court · AIR 2003 Bom 235
Transfer of Property Act, 1882 — Section 114
High Courts13 Mar 2002Allowed
Pitambarlal Chetandas Vs Employees'' State Insurance Corporation
Bombay High Court · (2003) 2 ALLMR 218 : (2004) 2 LLJ 181
Employees State Insurance Act, 1948 — Section 51