High Courts08 Feb 2002Dismissed
Sunil Devidas Damkondekar Vs The Union of India and The Bank of Maharashtra
Bombay High Court · (2002) 02 BOM CK 0038
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Bombay High Court judgments, 2002
1,355 judgments · page 61 of 68
High Courts08 Feb 2002Dismissed
Gangubai Poonja Angre and Another Vs Mukesh Textile Mills and Another
Bombay High Court · (2002) 3 MhLj 218 : (2003) 41 SCL 27
Companies Act, 1956 — Section 630(1)
High Courts08 Feb 2002
Maneklal D. Shah Vs P.K. Gupta
Bombay High Court · (2003) 130 TAXMAN 469
Income Tax Act, 1961 — Section 273AWealth Tax Act, 1957 — Section 18B
High Courts08 Feb 2002
M.K. Mulki Vs Kemen Pvt. Ltd. and Another
Bombay High Court · (2002) 5 BomCR 315 : (2002) 95 FLR 567
Industrial Disputes Act, 1947 — Section 10(1)
High Courts08 Feb 2002Allowed
Babu Govekar Vs State
Bombay High Court · (2002) 84 ECC 6
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 22, 42, 57
High Courts07 Feb 2002Allowed
Caprihans India Ltd. Vs Mr. Prakash Chandra and Others
Bombay High Court · (2002) 3 ALLMR 80 : (2002) 256 ITR 721 : (2002) 2 MhLj 766
Income Tax Act, 1961 — Section 143(3), 147, 148, 154, 155
High Courts07 Feb 2002
Bombay Telephone Canteen Employees Association and Another Vs Mahanagar Telephone Nigam Ltd. and Another
Bombay High Court · (2002) 6 BomCR 303 : (2002) 95 FLR 1114 : (2003) 1 LLJ 694
Industrial Disputes Act, 1947 — Section 11A
High Courts07 Feb 2002
V.V. Lewis Vs Superintendent, Acworth Leprosy Hospital and Another
Bombay High Court · (2002) 4 BomCR 226 : (2002) 94 FLR 888
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts07 Feb 2002
Veetrag Investments and Finance Co. and Seksaria Sons Pvt. Ltd., Mumbai Vs Premier Brass and Metal Works Pvt. Ltd., Mumbai and Court Receiver, High Court, Bombay
Bombay High Court · (2002) 4 BomCR 169 : (2002) 3 CivCC 415 : (2002) 3 MhLj 455 : (2003) 1 RCR(Civil) 40
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, Order 21 Rule 64, Order 21 Rule 89, Order 21 Rule 90, 51Limitation Act, 1963 — Article 127, 17, 5Maharashtra Rent Control Act, 1999 — Section 26
High Courts07 Feb 2002
Bombay Leprosy Project Vs Vishnu B. Chavan and Another
Bombay High Court · (2002) 4 BomCR 178 : (2002) 94 FLR 789
Industrial Disputes Act, 1947 — Section 25H
High Courts07 Feb 2002
Caprihans India Ltd. Vs Prakash Chandra
Bombay High Court · (2002) 176 CTR 173 : (2002) 122 TAXMAN 862
Income Tax Act, 1961 — Section 147, 148
High Courts06 Feb 2002Partly Allowed
Dr. Satish Dattatray Shivalkar Vs Pimpri Chinchwad Municipal Corporation and Another
Bombay High Court · AIR 2002 Bom 244 : (2002) 4 BomCR 183 : (2002) 2 BOMLR 25 : (2002) 2 MhLj 619
Bombay Provincial Municipal Corporations Act, 1949 — Section 2(44)
High Courts06 Feb 2002
Pepsico India Holdings Pvt. Ltd., Chembur, Bombay Vs Noshir Elavia and Another
Bombay High Court · (2002) 3 ALLMR 75 : (2002) 3 BomCR 512 : (2002) 93 FLR 591 : (2002) 2 MhLj 744
High Courts06 Feb 2002Dismissed
Jindal Drugs Ltd., Mumbai Vs Noy Vallesina Engineering SPA, Italy and Others
Bombay High Court · (2002) 3 BomCR 554 : (2002) 2 MhLj 820
Arbitration and Conciliation Act, 1996 — Section 2(7), 34, 36, 48, 49
High Courts06 Feb 2002Allowed
Byramji Jeejeebhoy and Co. Ltd., Bombay Vs Gift Tax Officer, Bombay and Another
Bombay High Court · (2002) 2 ALLMR 849 : (2002) 4 BomCR 228 : (2003) 259 ITR 647 : (2002) 2 MhLj 880
Constitution of India, 1950 — Article 226Gift Tax Act, 1958 — Section 16(1)
High Courts06 Feb 2002Allowed
Union of India (UOI) and Others Vs Maruti Madhav Kerulkar and Others
Bombay High Court · (2003) 2 BomCR 177 : (2002) 4 MhLj 73
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Maharashtra Land Revenue Code, 1966 — Section 20, 20(1)Mamlatdars Court Act, 1906 — Section 23(2), 5(1), 5(2)
High Courts06 Feb 2002Dismissed
Hagglunds Drives AB and Another Vs National Heavy Engineering Co-operative Ltd., Pune and Another
Bombay High Court · AIR 2002 Bom 305 : (2003) 1 BomCR 721 : (2002) 2 BOMLR 681
Contract Act, 1872 — Section 126
High Courts06 Feb 2002Allowed
Mukesh Chandandas Harvani Vs Pramilabai Sangole and Others
Bombay High Court · (2002) 4 BomCR 690 : (2002) 2 CivCC 379 : (2002) 2 MhLj 938 : (2002) 4 RCR(Civil) 40
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 4
High Courts06 Feb 2002
Byramji Jeejeebhoy and Co. Ltd. Vs GTO
Bombay High Court · (2002) 177 CTR 215 : (2002) 123 TAXMAN 461
Constitution of India, 1950 — Article 226Gift Tax Act, 1958 — Section 16(1)Income Tax Act, 1961 — Section 148
High Courts05 Feb 2002Dismissed
Maharashtra Shramik Sena, Bombay and Others Vs Municipal Corporation of Greater Bombay and Others
Bombay High Court · (2002) 4 ALLMR 38 : (2002) 3 BomCR 519 : (2002) 3 BOMLR 696 : (2002) 3 MhLj 45
Bombay Municipal Corporation Act, 1888 — Section 61Constitution of India, 1950 — Article 14, 39