High Courts11 Mar 2002Dismissed
Daniel Premacey Ramball Vs Joseph Charlas Salvi and Others
Bombay High Court · (2002) 6 BomCR 223 : (2002) 4 MhLj 133 : (2003) 1 RCR(Civil) 179
Succession Act, 1925 — Section 213, 63
COURT ARCHIVE
Bombay High Court judgments, 2002
1,355 judgments · page 54 of 68
High Courts11 Mar 2002Dismissed
The Bar Council of Maharashtra and Balabhadra Chunilal Joshi Vs The Union of India, The State of Maharashtra and The Bar Council of India
Bombay High Court · AIR 2002 Bom 220 : (2002) 4 BomCR 108 : (2002) 2 MhLj 842
Advocates Act, 1961 — Section 24(1)Constitution of India, 1950 — Article 14, 19(1), 226
High Courts11 Mar 2002Dismissed
Chandrashekar Mahadappa Mitkari Vs State of Maharashtra and Others
Bombay High Court · (2002) 3 ALLMR 876 : (2002) 5 BomCR 594 : (2002) 3 BOMLR 319 : (2003) 1 MhLj 587
High Courts08 Mar 2002Dismissed
Y.P. Sarabhai Vs Union Bank of India and Another
Bombay High Court · (2002) 3 ALLMR 43 : (2002) 4 BomCR 715 : (2002) 3 BOMLR 583 : (2002) 3 LLJ 435 : (2002) 2 MhLj 882
Union Bank of India Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 7, 7(2), 7(3)
High Courts08 Mar 2002
Commissioner of Income Tax Vs Miss Piroja C. Patel
Bombay High Court · (2002) 122 TAXMAN 752
Income Tax Act, 1961 — Section 263, 55
High Courts08 Mar 2002
Special Land Acquisition Officer MHADA, Zarine Ashrafali Jariabhai Mansing Trustee of Noor Baug Charitable Trust and Controller of Rationing Officer
Bombay High Court · (2002) 3 BomCR 431
Land Acquisition Act, 1894 — Section 18
High Courts08 Mar 2002
Ramruch Pande and Others Vs State of Maharashtra and Others
Bombay High Court · (2002) 94 FLR 961 : (2002) 3 LLJ 600
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1), 12(5)
High Courts08 Mar 2002
Bajaj Tempo Ltd. Vs Bhartiya Kamgar Sena and Another
Bombay High Court · (2002) 94 FLR 96 : (2002) 2 LLJ 1134
Industrial Disputes Act, 1947 — Section 9A
High Courts08 Mar 2002
The State of Maharashtra and Another Vs Ishwar Piraji Kalpatri
Bombay High Court · AIR 2002 Bom 423 : (2002) 6 BomCR 239
Criminal Law (Amendment) Ordinance, 1944 — Section 10, 3, 4, 4(1), 6General Clauses Act, 1897 — Section 2(17)
High Courts08 Mar 2002Allowed
Rajendra B. Nair Vs Suresh D. Dyanmothe and Another
Bombay High Court · AIR 2002 Bom 382 : (2002) 6 BomCR 427 : (2002) 3 BOMLR 766 : (2002) 4 MhLj 93
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13A2
High Courts08 Mar 2002
Sarangappa Swami Vs The State of Maharashtra, The SC, VJNT, OBC and Special BC Caste Scrutiny Committee, Aurangabad Division, Aurangabad and Special District Social Welfare Officer, Aurangabad, The Tahsildar and Taluqa Executive Magistrate, Sillod, District Nanded, (Deleted)
Bombay High Court · (2002) 3 ALLMR 871 : (2002) 5 BomCR 588 : (2002) 3 BOMLR 793 : (2002) 3 MhLj 290
High Courts07 Mar 2002Dismissed
Larsen and Toubro Ltd., Bombay and Another Vs State of Maharashtra
Bombay High Court · (2002) 4 BomCR 111 : (2002) 3 BOMLR 539 : (2002) 2 MhLj 857
Constitution of India, 1950 — Article 14, 21, 301Maharashtra Tax Laws (Levy, Amendment and Repeal) Act, 1989 — Section 11, 3, 3(1)
High Courts07 Mar 2002Dismissed
Bishansing Thakursing Vs Nasira Kadar Shaikh and Others
Bombay High Court · (2003) ACJ 1458 : (2003) 1 MhLj 68
Motor Vehicles Act, 1939 — Section 110A, 110B
High Courts07 Mar 2002
Alfa Laval (India) Ltd. Vs Karbhari Devji Waghmare and Others
Bombay High Court · (2002) 2 LLJ 490
Industrial Disputes Act, 1947 — Section 18(3)
High Courts07 Mar 2002Allowed
Brihan Mumbai Municipal Corporation Vs General Secretary, Best Workers'' Union and Others
Bombay High Court · (2002) 3 BomCR 444 : (2002) 95 FLR 660 : (2002) 2 MhLj 785
Bombay Industrial Relations Act, 1946 — Section 42, 42(4), 78, 78, 79
High Courts07 Mar 2002Dismissed
Godavari Khore Sahakari Dudh Utpadak Sangh Ltd. and Another Vs State of Maharashtra and Others
Bombay High Court · (2002) 3 ALLMR 875 : (2002) 6 BomCR 221
High Courts06 Mar 2002Allowed
Vaidya Kuldip Raj Kohil Vs State of Maharashtra and Another
Bombay High Court · (2003) BomCR(Cri) 247 : (2002) 2 BOMLR 418 : (2002) 2 MhLj 830
Criminal Procedure Code, 1973 (CrPC) — Section 190Penal Code, 1860 (IPC) — Section 420, 463, 471
High Courts06 Mar 2002Dismissed
Sidhanath Bhanudas Ghodke Vs Excel Industries Ltd.
Bombay High Court · (2002) 03 BOM CK 0088
Constitution of India, 1950 — Article 226Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 30, 44
High Courts06 Mar 2002Allowed
Praful B. Desai (Dr.) Vs Jyoti Raghunath and others
Bombay High Court · (2002) 03 BOM CK 0084
Criminal Procedure Code, 1973 (CrPC) — Section 190, 200, 202, 482Penal Code, 1860 (IPC) — Section 109, 338, 34, 415, 417
High Courts06 Mar 2002Dismissed
Abdul Dadamiya Shaikh Vs Jagannath Murlidhar Rathi since deceased, through his heirs Vijay Jagannath Rathi and Others
Bombay High Court · AIR 2002 Bom 413 : (2003) 1 BomCR 537
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 32PContract Act, 1872 — Section 56Limitation Act, 1963 — Article 54