High Courts01 Mar 2002
Eagle Copters Ltd. Vs Azal Azerbaijan Aviation Ltd. and Another
Bombay High Court · AIR 2002 Bom 284 : (2002) 3 BomCR 758 : (2002) 3 CivCC 47
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151
COURT ARCHIVE
Bombay High Court judgments, 2002
1,355 judgments · page 56 of 68
High Courts01 Mar 2002
Tiger Steel Engineering Vs The State of Maharashtra and Another
Bombay High Court · (2002) 127 STC 13
High Courts01 Mar 2002Dismissed
Gurudayalsingh Bindra Vs Basantsingh Bindra
Bombay High Court · (2002) 2 BOMLR 340 : (2003) 1 MhLj 740
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1
High Courts01 Mar 2002Dismissed
Hasmukhlal Jayantilal Doshi Vs Union of India (UOI)
Bombay High Court · (2002) 143 ELT 526
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 111, 112
High Courts28 Feb 2002
Shankar Pandurang Kaldhone and Others Vs State of Maharashtra
Bombay High Court · (2002) 2 DMC 292
Penal Code, 1860 (IPC) — Section 498A
High Courts28 Feb 2002Allowed
Municipal Corporation of Greater Bombay and Another Vs Rashmi D. Jani
Bombay High Court · (2003) 1 ALLMR 797 : (2003) 1 MhLj 985
Bombay Municipal Corporation Act, 1888 — Section 394
High Courts28 Feb 2002Dismissed
Newman Vs Jacques Jaunet S.A. and Another
Bombay High Court · (2002) 25 PTC 626
Trade and Merchandise Marks Act, 1958 — Section 11
High Courts28 Feb 2002
Vishwanath Baburao Chokote and Others Vs State of Maharashtra and Others
Bombay High Court · (2003) 1 ALLMR 474 : (2003) 2 BomCR 771
High Courts28 Feb 2002Allowed
Raymond Ltd. Vs Chanakya Beverages and Another
Bombay High Court · (2002) 25 PTC 52
Trade and Merchandise Marks Act, 1958 — Section 21(2)
High Courts28 Feb 2002Allowed
Cecil Dennis Solomon and Another Vs Reserve Bank of India and Another
Bombay High Court · (2002) 4 BomCR 508 : (2002) 3 BOMLR 910 : (2002) 95 FLR 129 : (2002) 3 LLJ 115 : (2002) 2 MhLj 956
Reserve Bank of India (Pension) Regulations, 1990 — Regulation 18
High Courts27 Feb 2002Partly Allowed
Union of India (UOI) Vs Sanjay Sampatrao Gaikwad etc.
Bombay High Court · (2004) ACJ 434 : AIR 2002 Bom 436 : (2002) 6 BomCR 391
Railways Act, 1989 — Section 123, 123(1), 123C, 124A, 127
High Courts27 Feb 2002Allowed
Shri Ranjit Singh Gill Vs The State of Maharashtra and Others
Bombay High Court · (2002) BomCR(Cri) 487 : (2002) 104 BOMLR 1
Constitution of India, 1950 — Article 141, 142Criminal Procedure Code, 1973 (CrPC) — Section 433, 433APenal Code, 1860 (IPC) — Section 302
High Courts27 Feb 2002
Baburaya Naik S. Vs Vijaya Bank and Others
Bombay High Court · (2002) 2 LLJ 796
Constitution of India, 1950 — Article 226Vijay Bank Officer Employees (Conduct) Regulations, 1981 — Regulation 3(1)
High Courts27 Feb 2002
Subhash Raghuvir Jaiswal Vs State of Maharashtra and Others
Bombay High Court · (2002) 3 ALLMR 439 : (2002) 3 BomCR 461 : (2002) 3 MhLj 420
Bombay Judicial Services Recruitment Rules, 1956 — Rule 5(3)
High Courts27 Feb 2002Dismissed
Snehal Vijaysingh Thoke Vs State of Maharashtra and Others
Bombay High Court · (2002) 5 BomCR 570
Constitution of India, 1950 — Article 341, 342Evidence Act, 1872 — Section 21
High Courts27 Feb 2002
Smt. Prabhawati Tokersi Chheda Vs Maharashtra Housing and Area Development Authority, Bombay Housing and Area Development Board, Bombay Building, Repair and Reconstruction Board, Municipal Corporation of Gr. Bombay, Mr. Bankim Dalal, Smt. Meena P. Bhansali and Shri Peerchand Bhansali
Bombay High Court · (2002) 4 BomCR 579
Bombay Municipal Corporation Act, 1888 — Section 353A, 354ABombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 19, 20, 21, 28Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(4), Order 9 Rule 13, 47
High Courts27 Feb 2002
Rishiroop Polymers Pvt. Ltd. Vs Designated Authority
Bombay High Court · (2002) 143 ELT 516
Constitution of India, 1950 — Article 226
High Courts27 Feb 2002Allowed
Harcus Lobo Vs Harold J. Dcosta
Bombay High Court · (2002) 02 BOM CK 0045
Penal Code, 1860 (IPC) — Section 497
High Courts27 Feb 2002Allowed
Board of Trustees of the Port of Bombay, Bombay Vs International Trading Corporation, Dehradun and Another
Bombay High Court · (2002) 4 BomCR 147 : (2002) 4 BOMLR 134 : (2002) 3 MhLj 449
Major Port Trusts Act, 1963 — Section 2
High Courts27 Feb 2002
Hutatma Rajeshwarrao Wakde Gram Vikas Pratisthan Vs Chief Officer, Municipal Council and Others
Bombay High Court · (2003) 2 MhLj 785
Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 308, 318, 74(2), 74(3)