High Courts26 Feb 2002Dismissed
Suresh Srikrishna Naik Vs Department of Social Welfare, State of Maharashtra and Another
Bombay High Court · (2002) 6 BomCR 385 : (2002) 3 MhLj 889
Contempt of Courts Act, 1971 — Section 12
COURT ARCHIVE
Bombay High Court judgments, 2002
1,355 judgments · page 57 of 68
High Courts26 Feb 2002Partly Allowed
Commissioner of Income Tax Vs Vikram A. Doshi and Ms. Leena V. Doshi
Bombay High Court · (2002) 256 ITR 129 : (2003) 127 TAXMAN 513
Income Tax Act, 1961 — Section 143, 158B, 260A
High Courts26 Feb 2002
Heena Restaurant and Bar and Others Vs Madhukar M. Dewadiga and Others
Bombay High Court · (2002) 3 ALLMR 449 : (2002) 3 BomCR 471 : (2002) 94 FLR 292
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17, Order 5 Rule 19, Order 5 Rule 20Industrial Disputes (Bombay) Rules, 1957 — Rule 26(2)Industrial Disputes Act, 1947 — Section 33
High Courts26 Feb 2002
Anusayaben A. Doshi, Anantrai A. Doshi, Leena V. Doshi and Vikram A. Doshi Vs Joint Commissioner of Income Tax and Others
Bombay High Court · (2002) 177 CTR 218 : (2002) 256 ITR 685
Income Tax Act, 1961 — Section 254
High Courts26 Feb 2002Dismissed
(Smt.) Smita Pandurang Dalvi, Shyam Anant Kshirsagar, Neelam Sunil Parvatkar, Margaret Salian and Others Vs Ratnakar Dattatraya Patade, (Mrs.) Swati Ranjan Keer, Jayprakash Dattatraya Patade, Dattatraya Gunaji Patade and Others
Bombay High Court · (2002) 02 BOM CK 0049
High Courts26 Feb 2002Allowed
Santu Babaji Powar since deceased through his legal heirs Appa Santu Powar Vs Shankar Nivas Sitaram Kamat and Another
Bombay High Court · (2003) 2 ALLMR 181 : (2003) 2 BOMLR 19 : (2003) 1 MhLj 431 : (2003) 1 MhLj 430
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32F(1), 32GGeneral Clauses Act, 1897 — Section 27
High Courts26 Feb 2002
Anusayaban A. Doshi Vs Joint Commissioner of Income Tax
Bombay High Court · (2003) 131 TAXMAN 453
High Courts25 Feb 2002
Vinayak Wasudeo Upadeo and Another Vs City of Nagpur Corporation and Others
Bombay High Court · (2002) 4 BomCR 196 : (2002) 4 BOMLR 196 : (2002) 3 MhLj 210
Constitution of India, 1950 — Article 21, 226
High Courts25 Feb 2002Dismissed
Nisha Eknath Shende and Others Vs State of Maharashtra and Others
Bombay High Court · (2002) 4 BomCR 578 : (2002) 3 BOMLR 729 : (2002) 3 MhLj 267
Constitution of India, 1950 — Article 226
High Courts25 Feb 2002
Klin-O-Pack Vs Union of India (UOI) and Others
Bombay High Court · (2002) 3 ALLMR 85 : (2002) 4 BomCR 134 : (2003) 85 ECC 766 : (2003) 154 ELT 359 : (2002) 4 MhLj 686
Central Excise Rules, 1944 — Rule 57A, 57B, 57C, 57D, 57ECentral Excises and Salt Act, 1944 — Section 11A
High Courts25 Feb 2002Allowed
Santosh Baccharam Patil Vs The State of Maharashtra and Another
Bombay High Court · (2003) BomCR(Cri) 120 : (2002) 104 BOMLR 812
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 164, 428Evidence Act, 1872 — Section 27, 3, 30
High Courts25 Feb 2002Allowed
Sukumabai Vs Chandgonda Kalgonda Patil
Bombay High Court · AIR 2003 Bom 131 : (2002) 5 BomCR 641
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 43, 64Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 6 Rule 2, 9Evidence Act, 1872 — Section 115
High Courts25 Feb 2002
J.T. Chindalia Vs Life Insurance Corporation of India and Others
Bombay High Court · (2002) 3 ALLMR 453 : (2002) 3 BomCR 482 : (2002) 3 MhLj 511
Employees (Promotion) Rules, 1987 — Rule 10Life Insurance Corporation (Promotion) Regulations, 1976 — Regulation 16
High Courts25 Feb 2002
Shriniwas Vs Union Bank of India.
Bombay High Court · (2002) 3 BomCR 1 : (2003) 96 FLR 787 : (2003) 1 LLJ 112
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(4)Constitution of India, 1950 — Article 14, 16, 226, 309, 311(2)Criminal Procedure Code, 1973 (CrPC) — Section 259, 464
High Courts25 Feb 2002
Ratanlal Biharilal Atal and Another Vs Amravati Municipal Corporation and Others
Bombay High Court · (2002) 3 ALLMR 568 : (2002) 4 BomCR 123
Constitution of India, 1950 — Article 226, 227
High Courts25 Feb 2002Dismissed
Daulatrao Dhonde Vs The State of Maharashtra and Others
Bombay High Court · (2002) BomCR(Cri) 509 : (2002) 104 BOMLR 5
Criminal Procedure Code, 1973 (CrPC) — Section 409Penal Code, 1860 (IPC) — Section 304B, 34, 498A
High Courts22 Feb 2002
Pramod Ganpat Wankhede and Another Vs State of Maharashtra
Bombay High Court · (2002) BomCR(Cri) 583 : (2002) 3 BOMLR 182 : (2002) CriLJ 4835 : (2002) 83 ECC 529 : (2002) 2 MhLj 547
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 19, 20, 24, 27, 27A
High Courts22 Feb 2002Allowed
Bandu Yedu Metkari Vs State of Maharashtra
Bombay High Court · (2002) BomCR(Cri) 746 : (2002) 2 BOMLR 492 : (2002) 2 MhLj 867
Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 145, 154, 157, 21, 25Penal Code, 1860 (IPC) — Section 302
High Courts22 Feb 2002Allowed
Shivaji Jadhav, Shahaji Jadhav, Mahadeo Ingle and Dagdubai Bidve Vs The State of Maharashtra, The Collector, Latur. District Latur, The Sub Divisional Officer and Land Acquisition Officer, Latur, Vikas Sahakari Sakhar Karkhana Ltd. and Amit Deshmukh and Chairman of Vikas Sahakari Sakhar Karkhana Ltd.
Bombay High Court · (2002) 4 MhLj 230
Companies Act, 1956 — Section 3Land Acquisition Act, 1894 — Section 10, 11, 12, 13, 14
High Courts22 Feb 2002Dismissed
Oil and Natural Gas Commission of India Vs Municipal Corporation of Greater Bombay and Others
Bombay High Court · AIR 2002 Bom 231 : (2002) 3 ALLMR 456 : (2002) 3 BomCR 489
Bombay Municipal Corporation Act, 1988 — Section 192Oil Industries (Development) Act, 1974 — Section 2