High Courts06 Mar 2002
Babamiya Shah Inamdar Vs Tahsildar, Beed, State of Maharashtra and Secretary, Wakf Board, Aurangabad
Bombay High Court · (2002) 5 BomCR 619 : (2002) 1 BOMLR 310
Maharashtra Land Revenue Code, 1966 — Section 50
COURT ARCHIVE
Bombay High Court judgments, 2002
1,355 judgments · page 55 of 68
High Courts06 Mar 2002Dismissed
Ankush Balaji Lad Vs State of Maharashtra and Others
Bombay High Court · (2002) 6 BomCR 201
Constitution of India, 1950 — Article 342
High Courts06 Mar 2002Dismissed
Rajaram Govind Shelgikar Vs Alka Rajaram Shelgikar
Bombay High Court · (2002) 6 BomCR 232
Evidence Act, 1872 — Section 3, 59, 8, 9Hindu Marriage Act, 1955 — Section 13(1)
High Courts05 Mar 2002Allowed
Praveen Dattuji Diwate Vs The State of Maharashtra
Bombay High Court · (2002) 03 BOM CK 0104
Bombay Police Act, 1951 — Section 56, 56(1), 59Constitution of India, 1950 — Article 226, 227
High Courts05 Mar 2002Dismissed
T.U. Khatri Vs The Institute of Company Secretaries of India Rajan Pandurang Joshi, Indian Inhabitant Vs The Institute of Company Secretaries of India
Bombay High Court · AIR 2002 Bom 268 : (2002) 3 ALLMR 27 : (2002) 4 BomCR 733 : (2002) 3 BOMLR 847
Companies Act, 1956 — Section 383A, 383A(1)Company Secretaries Act, 1980 — Section 145, 15, 2(2), 2(45A), 217
High Courts05 Mar 2002Allowed
Parbatabai Thakre and Others Vs State of Maharashtra and Others
Bombay High Court · (2002) 4 ALLMR 510 : (2002) 4 BomCR 448 : (2002) 3 MhLj 806
Land Acquisition Act, 1894 — Section 18, 18(1), 18(3)
High Courts05 Mar 2002Allowed
Tryambak Lilaji Binnar Vs State of Maharashtra
Bombay High Court · (2002) BomCR(Cri) 661 : (2002) 2 BOMLR 798 : (2002) CriLJ 3059 : (2002) 3 MhLj 293
Prevention of Corruption Act, 1988 — Section 5(1), 5(2)
High Courts05 Mar 2002Dismissed
Jayshree Rajendra Chavan and Others Vs New India Assurance Co. Ltd.
Bombay High Court · (2002) 6 BomCR 249 : (2002) 3 MhLj 843
Motor Vehicles Act, 1988 — Section 168, 170, 173
High Courts05 Mar 2002
RPG Cables Limited Vs Roshan A. Sujan
Bombay High Court · (2002) 3 ALLMR 418 : (2002) 3 BomCR 765 : (2002) 94 FLR 548
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts05 Mar 2002
T.U. Khatri Vs Institute of Company Secretaries of India
Bombay High Court · (2002) 3 MhLj 100 : (2002) 122 TAXMAN 532
Companies Act, 1956 — Section 2
High Courts04 Mar 2002Allowed
Mansi Pusalkar Vs Aniruddha Ramchandra Pusalkar
Bombay High Court · (2002) 6 BomCR 262 : (2003) 2 CivCC 145 : (2002) 2 DMC 477 : (2002) 3 MhLj 808 : (2003) 3 RCR(Civil) 165
Family Courts Act, 1984 — Section 7(1)Hindu Adoptions and Maintenance Act, 1956 — Section 20(3)
High Courts04 Mar 2002Allowed
Jaysen Jayant Rele and Others Vs Shantaram Ganpat Gujar and Others
Bombay High Court · AIR 2002 Bom 462 : (2002) 6 BomCR 415
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(11)
High Courts04 Mar 2002Dismissed
Finolex Industries Ltd. Vs Pravin V. Sheth and others
Bombay High Court · (2002) 03 BOM CK 0063
Criminal Procedure Code, 1973 (CrPC) — Section 2(d), 200, 460, 461Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142, 142(b)
High Courts04 Mar 2002
Maruti Madne, died, through his L.Rs., Shankar Madne, Manikrao Madne, Vasant Madne and Others Vs Vimalabai Gandhi
Bombay High Court · (2002) 3 ALLMR 873 : (2002) 5 BomCR 194 : (2002) 2 BOMLR 319
High Courts04 Mar 2002Dismissed
Radha D. Agarwal Vs Union of India (UOI) and Others
Bombay High Court · (2002) 3 ALLMR 424 : (2002) 4 BomCR 44 : (2002) 3 BOMLR 719 : (2002) 3 MhLj 25
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 9Union Bank of India Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 17, 18
High Courts04 Mar 2002
Ababai Patil, died, per heirs and legal representatives, Nanasaheb Shelke, Balasaheb Shelke and Dashrath Vs The State of Maharashtra
Bombay High Court · (2002) 5 BomCR 616 : (2002) 2 BOMLR 345 : (2003) 2 MhLj 956
Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 16, 33, 37
High Courts04 Mar 2002Dismissed
Standard Chartered Grindlays Bank Ltd. Vs Grindlays Bank Employees Union and Another
Bombay High Court · (2002) 2 LLJ 455
Industrial Disputes Act, 1947 — Section 10(4)
High Courts02 Mar 2002Allowed
Chand Khan Gani Khan Vs State of Maharashtra
Bombay High Court · (2002) 104 BOMLR 110
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 42
High Courts01 Mar 2002Allowed
Kakoli Shyamlal Sircer Vs Nagpur University and Others
Bombay High Court · (2002) 4 BomCR 152 : (2002) 2 BOMLR 694 : (2002) 2 MhLj 673
Constitution of India, 1950 — Article 226
High Courts01 Mar 2002Dismissed
Bhagwan Gadekar Vs Maharashtra State Road Transport Corporation and Others
Bombay High Court · (2002) 3 LLJ 470
Constitution of India, 1950 — Article 226