COURT ARCHIVE

Bombay High Court judgments, 2002

1,355 judgments · page 63 of 68

High Courts30 Jan 2002

Apple Finance Ltd. Vs Mantri Housing and Constructions Ltd.

Bombay High Court · (2002) 3 ALLMR 100 : (2002) 4 BomCR 201 : (2002) 112 CompCas 480 : (2002) 2 MhLj 911

Companies Act, 1956 — Section 425, 433Industries (Development and Regulation) Act, 1951 — Section 11B(1)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 2, 22, 3(1)

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High Courts30 Jan 2002

Shivaji Laxman Shinde Vs State of Maharashtra and Another

Bombay High Court · (2002) BomCR(Cri) 840 : (2002) CriLJ 3044

Penal Code, 1860 (IPC) — Section 100, 304

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High Courts30 Jan 2002

Modi Entertainment Network and Another Vs W.S.G. Cricket Pte. Limited

Bombay High Court · AIR 2002 Bom 222 : (2002) 3 ALLMR 89 : (2002) 3 BomCR 634

Civil Procedure Code, 1908 (CPC) — Section 10, 151Contract Act, 1872 — Section 73

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High Courts29 Jan 2002Allowed

Baby Samuel Vs Assistant Commissioner of Income Tax

Bombay High Court · (2003) 184 CTR 140 : (2003) 262 ITR 385 : (2004) 138 TAXMAN 192

Income Tax (Appellate Tribunal) Rules, 1963 — Rule 11Income Tax Act, 1961 — Section 132(1), 158BC, 254

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High Courts29 Jan 2002Dismissed

Shreeprakash Shivram Poddar Vs State of Maharashtra and Others

Bombay High Court · (2002) 3 ALLMR 124 : (2002) 3 BomCR 655

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3), 13(1)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 36, Order 21 Rule 86, 82, 9Constitution of India, 1950 — Article 226, 227

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High Courts28 Jan 2002

Godrej V. Patel and Another Vs Union of India (UOI) and Others

Bombay High Court · (2003) 261 ITR 670 : (2003) 133 TAXMAN 395

Income Tax Act, 1961 — Section 132

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High Courts28 Jan 2002

Sohanlal Mijajilal Karotia Vs Welcome Group Searock Sheraton

Bombay High Court · (2002) 93 FLR 730 : (2002) 4 LLJ 30

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30(2)

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High Courts28 Jan 2002Dismissed

Jafar Ahmed alias Jafar Fantoosh Mohamad Razzak Khan Vs M.N. Singh and Others

Bombay High Court · (2002) BomCR(Cri) 835 : (2002) CriLJ 1723

Constitution of India, 1950 — Article 22(5), 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 2, 3(1), 5A, 8Penal Code, 1860 (IPC) — Section 384, 387, 506

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High Courts28 Jan 2002Dismissed

Rashid Vs The State of Maharashtra .

Bombay High Court · (2002) 2 DMC 601

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 34, 498A

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High Courts28 Jan 2002

Suresh Vs The Maharashtra State Road Transport Corporation.

Bombay High Court · (2002) 01 BOM CK 0055

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High Courts28 Jan 2002Allowed

Manju Vs Shripad Govind Despande

Bombay High Court · (2002) 01 BOM CK 0049

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High Courts28 Jan 2002Dismissed

Sidagonda Avagonda Sardar Patil and Another Vs Bhimgonda Kadgonda Kushappa Patil deceased by his heirs Babgonda @ Kadgonda B.K. Patil and Others

Bombay High Court · (2002) 3 BomCR 563 : (2002) 2 BOMLR 281 : (2002) 2 MhLj 623

Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 31, 31(1)

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High Courts28 Jan 2002

Babaji Joma @ Babu Patil Vs Special Land Acquisition Officer

Bombay High Court · (2002) 3 ALLMR 794 : (2002) 3 BomCR 504

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 96Land Acquisition Act, 1894 — Section 18

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High Courts28 Jan 2002Allowed

Shahnaz Javed Abdul Aziz Shaikh Vs State of Maharashtra and Others

Bombay High Court · (2002) BomCR(Cri) 853 : (2002) CriLJ 2242

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22(5), 226Criminal Procedure Code, 1973 (CrPC) — Section 161

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High Courts28 Jan 2002

Rajagonda Sakharam Patil since deceased by his heir Vs Shivappa Babu Koli, since deceased by his heirs and Another

Bombay High Court · (2002) 3 BomCR 632

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32GEvidence Act, 1872 — Section 91

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High Courts28 Jan 2002Dismissed

Sitaram Aba Patil since deceased by his heirs and legal representatives Vs Sakharam Gangaram Sapte and Others

Bombay High Court · (2002) 3 BomCR 644

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G

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High Courts25 Jan 2002

Killick Caribonium Vs Union of India (UOI)

Bombay High Court · (2002) 143 ELT 491

Central Excises and Salt Act, 1944 — Section 11B, 35F

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High Courts25 Jan 2002Dismissed

Adil Pestonji Elavia Vs Feroze Pestonji Elavia

Bombay High Court · (2002) 3 BomCR 552

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 12Constitution of India, 1950 — Article 227

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High Courts25 Jan 2002Dismissed

Shri Devadeveshwar Sansthan, Parvati and Kothrud Vs Sushila Raghu Kadu

Bombay High Court · (2002) 4 BomCR 292 : (2002) 94 FLR 766 : (2002) 4 LLJ 28

Industrial Disputes Act, 1947 — Section 2

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High Courts25 Jan 2002Allowed

Century Rayon Vs Union of India (UOI)

Bombay High Court · (2003) 2 BomCR 207 : (2002) 84 ECC 46 : (2002) 142 ELT 319 : (2002) 4 MhLj 187

Central Excise Rules, 1944 — Rule 10, 209, 209(2), 210, 226Central Excises and Salt Act, 1944 — Section 14Constitution of India, 1950 — Article 133, 136, 14, 141, 226

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