High Courts22 Feb 2002Dismissed
Citibank N.A. Vs S.K. Ojha and Others
Bombay High Court · (2003) 179 CTR 124 : (2002) 257 ITR 663 : (2003) 132 TAXMAN 217
Income Tax Act, 1961 — Section 147, 148
COURT ARCHIVE
Bombay High Court judgments, 2002
1,355 judgments · page 58 of 68
High Courts22 Feb 2002Dismissed
General Labour Union and Another Vs Arjandas Metal Industries Pvt. Ltd. and Others
Bombay High Court · (2002) 3 LLJ 489
High Courts22 Feb 2002Dismissed
Ramshankar Manmohanlal Pande Vs State of Maharashtra and Others
Bombay High Court · (2002) 4 BomCR 645
Maharashtra Regional and Town Planning Act, 1966 — Section 31, 4Nagpur Improvement Trust Act, 1936 — Section 39, 45
High Courts21 Feb 2002Dismissed
India Dyestuff Industries Ltd. Vs The Union of India (UOI) and Another
Bombay High Court · (2002) 83 ECC 306 : (2003) 161 ELT 12
Central Excise and Customs Laws (Amendment) Act, 1991 — Section 12Central Excise Rules, 1944 — Rule 11, 9B(1), 9B(5)Central Excises and Salt Act, 1944 — Section 11
High Courts21 Feb 2002Dismissed
Sharad Balkrushna Deotale and Another Vs Krishna Zitruji @ Bankimchandra and Others
Bombay High Court · (2002) 4 ALLMR 298 : (2002) 5 BomCR 200 : (2002) 4 BOMLR 214 : (2002) 3 MhLj 333
Constitution of India, 1950 — Article 226
High Courts21 Feb 2002Allowed
Shri Pradhan K. Bhanushali Vs Ceat Tyres of India Ltd. and Others
Bombay High Court · (2002) 104 BOMLR 428
High Courts21 Feb 2002Allowed
Om Sai Pratibha Co-op. Hsg. Soc. Vs State of Maharashtra and Others
Bombay High Court · (2002) 5 BomCR 177
High Courts21 Feb 2002Dismissed
Thiagarajan G. alias Rajan Gopal Vanniar Vs J.B. Engineering Works and Another
Bombay High Court · (2002) 2 LLJ 793
Industrial Disputes Act, 1947 — Section 2
High Courts21 Feb 2002Allowed
Hindsons Private Limited Vs Union of India (UOI)
Bombay High Court · (2002) 144 ELT 274
Customs Act, 1962 — Section 111
High Courts21 Feb 2002Dismissed
Kishanchand Lilaram Bajaj Vs State of Maharashtra
Bombay High Court · (2002) 3 MhLj 76
Drugs and Cosmetics Act, 1940 — Section 18, 27Drugs and Cosmetics Rules, 1945 — Rule 65
High Courts21 Feb 2002Dismissed
Shri Vijay Nanalal Shet Vs State of Goa Suptd. of Polaice - C.B.I., A.C.B.
Bombay High Court · (2002) BomCR(Cri) 490 : (2002) 104 BOMLR 739
Criminal Procedure Code, 1973 (CrPC) — Section 156, 157, 173, 313, 319Penal Code, 1860 (IPC) — Section 120B, 161, 165, 420, 467Prevention of Corruption Act, 1988 — Section 5
High Courts20 Feb 2002Dismissed
Union of India (UOI) Vs Auto Ignation Ltd. and Another
Bombay High Court · (2003) 1 BomCR 305 : (2002) 2 MhLj 730
Central Excises and Salt Act, 1944 — Section 35LConstitution of India, 1950 — Article 226
High Courts20 Feb 2002
Madhu Fantasy Land Pvt. Ltd., Mumbai and Another Vs Maharashtra General Kamgar Union, Mumbai and Another
Bombay High Court · (2002) 4 BomCR 692 : (2002) 95 FLR 245 : (2002) 3 LLJ 587 : (2002) 3 MhLj 534
Civil Procedure Code, 1908 (CPC) — Section 11Factories Act, 1948 — Section 2(12), 2KIndustrial Disputes Act, 1947 — Section 18, 2, 25L
High Courts20 Feb 2002
Union of India (UOI) Vs Auto Ignation Ltd.
Bombay High Court · (2002) 81 ECC 633 : (2002) 101 ECR 481 : (2002) 142 ELT 292
Central Excises and Salt Act, 1944 — Section 35LConstitution of India, 1950 — Article 226, 227
High Courts20 Feb 2002Dismissed
Rahul Pandurangji Khadatkar and Others Vs State of Maharashtra and Others
Bombay High Court · AIR 2002 Bom 312 : (2002) 3 ALLMR 560 : (2002) 4 BomCR 748 : (2002) 3 BOMLR 210 : (2002) 2 MhLj 612
Maharashtra Prohibition of Ragging Act, 1999 — Section 6
High Courts20 Feb 2002Dismissed
Vishwaprakash Sirsath and Others Vs The State of Maharashtra and seven Ors.
Bombay High Court · (2002) 4 BomCR 664 : (2002) 4 BOMLR 176 : (2003) 2 MhLj 176
University Grants Commission Act, 1956 — Section 12, 14, 2, 3, 4
High Courts20 Feb 2002
Maneklal Anandji and Others etc. Vs Popatlal B. Shah and Others etc.
Bombay High Court · AIR 2003 Bom 67 : (2002) 5 BomCR 730
Bombay Public Trusts Act, 1950 — Section 56E, 72Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33
High Courts18 Feb 2002Allowed
Manohar Pranjale Vs The State of Maharashtra
Bombay High Court · (2002) BomCR(Cri) 688
Criminal Procedure Code, 1973 (CrPC) — Section 173, 227, 482Penal Code, 1860 (IPC) — Section 306, 34, 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts18 Feb 2002Dismissed
Commr. of Cus. and C. Ex. Vs Primella Sanitary Products (P) Ltd.
Bombay High Court · (2002) 145 ELT 515
Central Excises and Salt Act, 1944 — Section 35H
High Courts18 Feb 2002Dismissed
BASF Styrenics Pvt. Ltd. Vs Offshore Industrial Construction Pvt. Ltd.
Bombay High Court · AIR 2002 Bom 289 : (2002) 2 ALLMR 910 : (2002) 4 BomCR 661 : (2002) 2 MhLj 873
Arbitration and Conciliation Act, 1996 — Section 16(1), 16(5), 16(6), 37(2)