High Courts25 Jan 2002Allowed
Union of India. Vs S.P. Goyal and State of Maharashtra
Bombay High Court · (2002) BomCR(Cri) 699 : (2002) CriLJ 4146
Customs Act, 1962 — Section 107, 108, 108(3)Penal Code, 1860 (IPC) — Section 174
COURT ARCHIVE
Bombay High Court judgments, 2002
1,355 judgments · page 64 of 68
High Courts25 Jan 2002Allowed
Vikram Reddy, presently lodged at Central Jail, Aguada, Sinquerim, Bardez, Goa Vs State of Goa
Bombay High Court · (2002) BomCR(Cri) 499 : (2002) 2 BOMLR 768
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 22, 50
High Courts25 Jan 2002
Manish Vs State of Maharashtra.
Bombay High Court · (2002) CriLJ 2735
Constitution of India, 1950 — Article 22(5), 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3Penal Code, 1860 (IPC) — Section 147, 148, 302
High Courts24 Jan 2002
Satyanarayan Malpani Vs Sushiladevi S. Malpani and Others
Bombay High Court · (2002) 3 ALLMR 476 : (2002) 3 BomCR 587
Civil Procedure Code, 1908 (CPC) — Section 11, 151
High Courts24 Jan 2002Allowed
Vinand Nakashe Vs State of Maharashtra and Another
Bombay High Court · (2002) BomCR(Cri) 653 : (2002) CriLJ 3208
Arms Act, 1959 — Section 25, 3Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3
High Courts24 Jan 2002Dismissed
Rakesh Kumar Gupta Vs Goresh Domesztic Appliances and Others
Bombay High Court · (2003) 26 PTC 517
Limitation Act, 1963 — Article 137, 3Trade and Merchandise Marks Act, 1958 — Section 56
High Courts24 Jan 2002Allowed
Gangaram Rambhau Zite and Others Vs Chindhu Dagadu Tikone since deceased by his heirs and L.Rs. Shantabai Chindu Tikone and Others
Bombay High Court · AIR 2003 Bom 1 : (2002) 3 BomCR 594 : (2002) 3 BOMLR 435 : (2002) 2 CivCC 429 : (2002) 2 MhLj 770 : (2002) 4 RCR(Civil) 43
High Courts24 Jan 2002Dismissed
Prashant Vs S.K. Sarkar
Bombay High Court · (2002) 2 ALD(Cri) 953 : (2002) BomCR(Cri) 672 : (2002) CriLJ 3001 : (2002) 2 MhLj 125 : (2002) 4 RCR(Criminal) 340
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142Penal Code, 1860 (IPC) — Section 420
High Courts24 Jan 2002Dismissed
Shri Rajiv Ramanlal Shah Vs The Senior Inspector of Police General Branch and State of Maharashtra
Bombay High Court · (2002) 01 BOM CK 0036
Criminal Procedure Code, 1973 (CrPC) — Section 156, 160, 4(2), 91Maharashtra Protection of Interest of Depositors (Financial Establishment) Act, 1999 — Section 10, 3, 4, 4(1), 4(3)Penal Code, 1860 (IPC) — Section 114, 406, 420
High Courts24 Jan 2002
Leena Patade (Smt.) Vs Union of India (UOI), Ministry of Labour and Others
Bombay High Court · (2002) 2 LLJ 314
Industrial Disputes Act, 1947 — Section 10
High Courts23 Jan 2002Allowed
Smt. Jyoti Rajeev Agarwal Vs The Union of India (UOI) and Others
Bombay High Court · (2002) 104 BOMLR 158
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 21, 22, 226
High Courts23 Jan 2002Dismissed
Banhem Securities (P.) Ltd. Vs National Stock Exchange
Bombay High Court · (2005) 5 CompLJ 224 : (2003) 48 SCL 739
Arbitration and Conciliation Act, 1996 — Section 34, 36Securities and Exchange Board of India Act, 1992 — Section 11, 11B
High Courts23 Jan 2002
Godrej Agrovet Ltd. Vs Rohit Agrovet Pvt. Ltd. and Another
Bombay High Court · (2002) 25 PTC 573
High Courts23 Jan 2002Dismissed
D.H. Bhatter Vs State Bank of Bikaner and Jaipur and Others
Bombay High Court · (2002) 5 BomCR 280 : (2002) BomCR(Cri) 604 : (2002) CriLJ 4851 : (2003) 2 RCR(Criminal) 289
Negotiable Instruments Act, 1881 (NI) — Section 138, 9
High Courts23 Jan 2002Allowed
Pradip Bhikaji Satam Vs S.M. Shangari and Others
Bombay High Court · (2002) BomCR(Cri) 602 : (2002) CriLJ 1715 : (2002) 2 MhLj 162
Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 2, 3(1)
High Courts23 Jan 2002
Ravindra Shrinivas Shinde Vs Member, Maharashtra State Co-operative Appellate Court, Nagpur Bench, Vividh Karyakarni Sahakari Sanstha, Bhadrawati and Premdas Kanhobaji Aswale
Bombay High Court · (2002) 01 BOM CK 0056
Constitution of India, 1950 — Article 226Maharashtra Specified Co-operative Societies (Elections to Committees) Rules, 1971 — Rule 16, 5(2), 6(1), 6(4), 6(5)
High Courts23 Jan 2002
Mulji Kanji Patel Vs The State of Maharashtra, The Collector, Jalna, The Divisional Commissioner and Director of Municipal Administration, Commissioner office, Aurangabad, Municipal Council, Jalna and Kanji Dhanaji Patel
Bombay High Court · (2002) 01 BOM CK 0052
Land Acquisition Act, 1894 — Section 4(1)
High Courts23 Jan 2002Dismissed
Madura Coats Limited Vs P.C. Rathod and Another
Bombay High Court · (2002) 3 BomCR 619 : (2002) 94 FLR 296 : (2002) 3 LLJ 507
Constitution of India, 1950 — Article 226
High Courts23 Jan 2002Dismissed
Motilal Bharadiya Vs Kedarmal Jainarayan Bharadiya and Others
Bombay High Court · (2002) 3 BOMLR 347 : (2003) 2 MhLj 751
Arbitration and Conciliation Act, 1996 — Section 2, 7(1), 8, 8(1), 8(2)
High Courts22 Jan 2002
Sahebrao Dhondiba Patekar Vs State of Maharashtra
Bombay High Court · (2002) 104 BOMLR 118
Arms Act, 1959 — Section 25, 3Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 109, 299, 300, 302, 304