High Courts22 Jan 2002
Jagdish Ramdhan Singh Vs Keki Rattansha Kalapesi and Others
Bombay High Court · (2002) 3 ALLMR 122 : (2002) 3 BomCR 579
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1
COURT ARCHIVE
Bombay High Court judgments, 2002
1,355 judgments · page 65 of 68
High Courts22 Jan 2002
Prabhakar Sadasheo Nandanwar Vs State of Maharashtra and Others
Bombay High Court · (2002) 4 BomCR 710 : (2002) 4 MhLj 664
Bombay High Court (Appellate Side) Rules, 1960 — Rule 18
High Courts22 Jan 2002
Voltas Employees Union Vs Voltas Ltd. and N.J. Gajbhiye, Commissioner of the Labour Maharashtra State and Specified Authority, Mumbai
Bombay High Court · (2002) 2 BomCR 425 : (2002) 2 BOMLR 598 : (2002) 3 LLJ 9
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25
High Courts22 Jan 2002Allowed
Keki Bomi Dadiseth and Others Vs The State of Maharashtra
Bombay High Court · (2002) BomCR(Cri) 761 : (2002) 3 MhLj 246
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 154, 254, 482Negotiable Instruments Act, 1881 (NI) — Section 141
High Courts22 Jan 2002
Jayashree Dattatraya Chavan Vs Parvatabai Baburao Chavan and Others
Bombay High Court · (2002) 3 BomCR 516
Guardians and Wards Act, 1890 — Section 25
High Courts22 Jan 2002Allowed
Nnalini Ramkrishana Thakur Vs Shobha Devidas Mokal
Bombay High Court · (2002) 3 BomCR 540
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32GConstitution of India, 1950 — Article 227
High Courts21 Jan 2002
Sub-Divisional Officer and Another Vs Bhagwan Shankar Shinde
Bombay High Court · (2002) 4 BomCR 224 : (2002) 94 FLR 891
Industrial Disputes Act, 1947 — Section 10(1), 12(5)
High Courts21 Jan 2002Dismissed
Ajinath Vs The State of Maharashtra, The Chief Executive Officer, Zilla Parishad, Aurangabad, The Education Officer, Zilla Parishad, Aurangabad, The Block Development Officer, Panchayat Samiti, Vaijapur and Head Master,Zilla Parishad Primary School, Talwada
Bombay High Court · (2002) 01 BOM CK 0057
Maharashtra Civil Services (Pension) Rules, 1982 — Rule 57
High Courts21 Jan 2002Dismissed
Rameshwar Prasad Thakurdin Pande Vs Deputy Collector (ENC) and Another
Bombay High Court · AIR 2003 Bom 150
High Courts18 Jan 2002Allowed
Madhusudan Vs The Assistant Registrar for Cooperative Societies, Anjangaon Surji, District-Amravati and Others
Bombay High Court · (2002) 2 ALLMR 846 : (2002) 3 BomCR 645 : (2002) 2 MhLj 285
High Courts18 Jan 2002Allowed
Madhusudan Parashramji Gujar Vs Assistant Registrar for Co-operative Societies, Dist. Amravati and Others
Bombay High Court · (2002) 2 ALLMR 846 : (2002) 3 BomCR 645 : (2002) 2 MhLj 285
High Courts17 Jan 2002Allowed
Pandurang Tatoba Gurav since deceased through L.Rs. Parvati Pandurang Gurav and Others Vs Narayan Bhau Pawar and Others
Bombay High Court · (2002) 3 BomCR 575 : (2002) 3 MhLj 695
Bombay Public Trusts Act, 1950 — Section 50A, 50A(3)
High Courts17 Jan 2002Dismissed
Pune Municipal Transport Vs Maruti Nana Chaware
Bombay High Court · (2002) 4 BomCR 290 : (2002) 94 FLR 769
Industrial Disputes Act, 1947 — Section 33C
High Courts17 Jan 2002
Baburao Yadavrao Nareddiwar Vs State of Maharashtra and Others
Bombay High Court · (2003) 1 BomCR 350 : (2002) 4 BOMLR 86 : (2002) 3 MhLj 515
High Courts17 Jan 2002
Rustom A. Phirozemand Vs Miss Roshan Boman Bozargi and Others
Bombay High Court · (2003) 1 BomCR 339 : (2002) 3 BOMLR 811 : (2002) 2 MhLj 678
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28, 5Transfer of Property Act, 1882 — Section 105
High Courts17 Jan 2002
Anant Janardan Patil Vs State of Maharashtra and Others
Bombay High Court · AIR 2002 Bom 87 : (2002) 2 ALLMR 80 : (2002) 4 BomCR 270 : (2002) 2 BOMLR 40 : (2002) 2 MhLj 238
Bombay Village Panchayats Act, 1959 — Section 15Bombay Village Panchayats Election Rules, 1959 — Rule 11(2A), 8Constitution of India, 1950 — Article 226, 243(4), 243O
High Courts17 Jan 2002Dismissed
Universal Ferro and Allied Chemicals Limited Vs Member, Industrial Court, Civil Lines, Nagpur, Shivanand, Ashok and Maharashtra Ferro Alloys Mazdoor Sangh
Bombay High Court · (2002) 3 ALLMR 191 : (2002) 3 BomCR 650 : (2002) 94 FLR 554
Bombay Industrial Relations Act, 1946 — Section 30, 30(3)Constitution of India, 1950 — Article 136, 226, 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 21(2)
High Courts17 Jan 2002Dismissed
Tata Consulting Engineers and Associates Staff Union Vs Tata Consulting Engineers and Another
Bombay High Court · (2002) 93 FLR 370 : (2002) 2 LLJ 323
Industrial Disputes Act, 1947 — Section 18(1)
High Courts17 Jan 2002Dismissed
Goldmine Builders Pvt. Ltd. Vs Nazareth Joseph Perriera and Others
Bombay High Court · (2002) 104 BOMLR 908(1)
Civil Procedure Code, 1908 (CPC) — Section 115, 151
High Courts17 Jan 2002Dismissed
Universal Ferro and Allied Chemicals Ltd., Bhandara Vs Member, Industrial Court, Nagpur and others
Bombay High Court · (2002) 3 ALLMR 191 : (2002) 3 BomCR 650 : (2002) 94 FLR 554
Bombay Industrial Relations Act, 1946 — Section 30Constitution of India, 1950 — Article 136, 226, 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 21(2), 28, 30