COURT ARCHIVE

Bombay High Court judgments, 2002

1,355 judgments · page 67 of 68

High Courts14 Jan 2002Allowed

Shri Balaji Automobiles Vs Union of India (UOI)

Bombay High Court · (2002) 3 ALLMR 479 : (2002) 3 BomCR 599 : (2002) 1 BOMLR 435 : (2002) ECR 7 : (2002) 140 ELT 367 : (2002) 2 MhLj 261

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 27A

High Courts14 Jan 2002

Shantaram Baburao More and Another Vs The State of Maharashtra

Bombay High Court · (2002) 104 BOMLR 471

Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 302, 323, 324, 34, 452

High Courts11 Jan 2002

Bashir Dada Desai and Another Vs Pandurang Atmaram Patil and Others

Bombay High Court · (2002) ACJ 1910

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22

High Courts11 Jan 2002Allowed

S.R. Thorat Milk Products Pvt. Ltd. Vs Sahyadri Dairy

Bombay High Court · (2002) 6 BomCR 327 : (2003) 27 PTC 176

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade and Merchandise Marks Act, 1958 — Section 27

High Courts11 Jan 2002Dismissed

Hamid Khwaji Saheb Sayyed Vs Kashilda Edward Fonseca

Bombay High Court · (2002) 3 BomCR 611

Specific Relief Act, 1963 — Section 5, 6Transfer of Property Act, 1882 — Section 53A

High Courts11 Jan 2002Dismissed

Nandkumar Nivrutti Baptiwale Vs Automotive Research Association of India and Others

Bombay High Court · (2002) 3 ALLMR 110 : (2002) 4 BomCR 231 : (2002) 2 BOMLR 460 : (2002) 2 MhLj 191

Constitution of India, 1950 — Article 12, 226

High Courts11 Jan 2002Dismissed

Mahindra and Mahindra Limited Vs Sunil Yeshwant Pandit and Another

Bombay High Court · (2002) 3 BomCR 602 : (2002) 94 FLR 564

Industrial Disputes Act, 1947 — Section 10(1), 11A

High Courts10 Jan 2002Allowed

Deoppa Ishwar Shinde Vs State of Maharashtra and Another

Bombay High Court · (2002) BomCR(Cri) 246 : (2002) CriLJ 1026

Penal Code, 1860 (IPC) — Section 100, 147, 148, 149, 302

High Courts10 Jan 2002Dismissed

Ismail Gagjibhai Khokhar (since deceased by his heirs Noorbanoo Khokhar, Abdul Karim Khokhar, Razia Khokhar, Anwar Khokhar, Hamida Khokhar, Mohd. Ali Khokhar, Mohd. Zubair Khokhar, Fahmida Khokhar and Farida Banoo) Vs Malukchand Raichand Doshi, Shri K.D. Patankar, Chief Judge and Shri A.D. Gangurde, Judge of the Court of Small Causes

Bombay High Court · (2002) 01 BOM CK 0087

Constitution of India, 1950 — Article 227Presidency Small Cause Courts Act, 1882 — Section 41, 42A

High Courts10 Jan 2002Allowed

Shri Hanmu Mhadu Nale, Shri Nivrutti Mhadu Nale, Shri Sadashiv Mhadu Nale, Shri Sitaram Mhadu Nale, Shri Akaram Mhadu Nale, Shri Tukaram Mhadu Nale, Shri Pundalik Mhadu Nale and Shri Shivaji Mhadu Nale Vs Shri Vasant Parasharam Killedar, Jaysing Shripati Killedar, Rajaram Shripati Killedar and Atmaram Shripati Killedar

Bombay High Court · (2002) 01 BOM CK 0086

High Courts10 Jan 2002Dismissed

V.R. Hiremath and Others Vs Indian Oil Corporation and Others

Bombay High Court · (2002) 2 ALLMR 132 : (2002) 2 BomCR 1 : (2002) 93 FLR 546 : (2002) 2 LLJ 785

Constitution of India, 1950 — Article 14

High Courts10 Jan 2002Allowed

Smt. Subherdevi Chandradeo Varma by her Power of Attorney Shri Kripa Shankar Varma Vs Indramani Gangaprasad Varma, Karta of Joint Hindu Family

Bombay High Court · (2003) 3 ALLMR 943 : (2003) 3 MhLj 386

Maharashtra Land Revenue Code, 1966 — Section 24, 247, 262B(4), 262B(5), 27

High Courts10 Jan 2002Dismissed

Suhasini Sunil Chavan Vs State of Maharashtra

Bombay High Court · (2003) BomCR(Cri) 243 : (2002) CriLJ 853

Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 302, 304

High Courts10 Jan 2002Dismissed

Babu Bajirao Kutwal Vs Damu Govind Kutwal

Bombay High Court · (2003) 3 ALLMR 941 : (2003) 105 BOMLR 909

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

High Courts09 Jan 2002Allowed

Nausabai Balu Patil Vs Smt. Kamal Chaugunda Patil and Others

Bombay High Court · (2002) 5 BomCR 768 : (2002) 1 BOMLR 787 : (2002) 2 MhLj 440

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 2(18), 4, 85ACivil Procedure Code, 1908 (CPC) — Order 14 Rule 1

High Courts09 Jan 2002Allowed

Shantabai Surayakant Bankar Vs Laxman Balk Madane and Others

Bombay High Court · (2002) 3 BomCR 647 : (2002) 1 BOMLR 422 : (2002) 2 MhLj 616

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32F, 32O, 32O(1A)Bombay Tenancy and Agricultural Lands Rules, 1956 — Rule 20Constitution of India, 1950 — Article 227

High Courts09 Jan 2002Dismissed

Nathu Barku Ghuge Vs Sampat Mahadu Surve and Others Shri Sampat Mahadu Surve and Others Vs Shri Nathu Barku Ghuge and Others

Bombay High Court · (2002) 01 BOM CK 0109

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32(2), 32G, 32K, 32K(2), 32K(3)Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 145

High Courts09 Jan 2002Dismissed

Smt. P.N. Wankudre Vs C.S. Wankudre and Others

Bombay High Court · AIR 2002 Bom 129 : (2002) 3 BomCR 21 : (2002) 1 BOMLR 613

Evidence Act, 1872 — Section 115Registration Act, 1908 — Section 17Specific Relief Act, 1963 — Section 37

High Courts09 Jan 2002Allowed

Usha Badri Poonawalla Vs K. Kurian Babu

Bombay High Court · AIR 2002 Bom 292 : (2002) 3 BomCR 215 : (2002) 2 BOMLR 408 : (2002) 2 MhLj 951

Bombay Court Fees Act, 1959 — Section 46

High Courts09 Jan 2002

Shri Agnelo Alexinho Lobo, Indian inhabitant, Vs The Director of Panchayats, Panaji, Goa, The Government of Goa and Shri Soter Francisco DSouza, Member of Village Panchayat of Socorro. Socorro, Bardez, Goa

Bombay High Court · (2002) 4 BomCR 273

Goa Village Panchayat Raj Act, 1994 — Section 2, 210, 210A, 50(4), 50(5)