High Courts21 Nov 2002
Maharashtra State Road Transport Corporation Vs Ashok Laxman Wadkar
Bombay High Court · (2003) 4 BomCR 356
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
COURT ARCHIVE
Bombay High Court judgments, 2002
1,355 judgments · page 9 of 68
High Courts21 Nov 2002Allowed
Jhunjhunwala Company Vs Assistant Commissioner of Income Tax
Bombay High Court · (2003) 180 CTR 464 : (2003) 259 ITR 178 : (2003) 129 TAXMAN 453
Income Tax Act, 1961 — Section 36(1), 36(2)Textile Undertakings (Taking Over of Management) Ordinance, 1983 — Section 8(1)
High Courts21 Nov 2002Dismissed
Mumbai Bidi Tambaku Vyapari Sangh and Others Vs Union of India (UOI) and Another
Bombay High Court · AIR 2003 Bom 153 : (2003) 44 SCL 481
Constitution of India, 1950 — Article 14, 19(1), 21Standards of Weights and Measures (Packaged Commodities) Rules, 1977 — Rule 2, 23, 23(2), 6(1)Standards of Weights and Measures Act, 1976 — Section 39, 39(6), 83
High Courts20 Nov 2002Dismissed
Mulik Hotel Private Limited and Another Vs SICOM Limited and Others
Bombay High Court · (2003) 4 BomCR 759
State Financial Corporations Act, 1951 — Section 29
High Courts20 Nov 2002
Suryakant Baburao Khaladkar and Another Vs State of Maharashtra and Others
Bombay High Court · (2003) 1 ALLMR 691 : (2003) 2 BomCR 26 : (2003) 2 BOMLR 59 : (2003) 2 MhLj 252
Bombay Foreign Liquor Rules, 1953 — Rule 61A
High Courts20 Nov 2002Allowed
Mohan Lohare Vs State of Maharashtra
Bombay High Court · (2003) BomCR(Cri) 1677 : (2003) 1 MhLj 940
Evidence Act, 1872 — Section 154
High Courts20 Nov 2002Allowed
Sridhar Damodar Kamalaskar (Wani) deceased by heirs Babulal Sridhar Wani and Others Vs Sonu Gunaji Dhumase and Others
Bombay High Court · (2003) 1 ALLMR 712 : (2003) 2 BomCR 50 : (2003) 2 BOMLR 24 : (2003) 2 MhLj 41
Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974 — Section 7
High Courts20 Nov 2002Allowed
Bashir Abbas Kudale and Others Vs Mahadeo, the main deity in temple and Others
Bombay High Court · AIR 2003 Bom 224 : (2003) 2 ALLMR 1035 : (2003) 4 BomCR 824 : (2003) 2 MhLj 246
Bombay Public Trusts Act, 1950 — Section 19, 2(13), 2(17), 79, 79(1)
High Courts20 Nov 2002
Clarinda D''Souza Vs McCann Erickson India Limited
Bombay High Court · (2003) 1 ALLMR 992 : (2003) 4 BomCR 292 : (2003) 2 MhLj 373
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 7 Rule 11
High Courts20 Nov 2002Dismissed
Sub-Divisional Engineer Vs Sudhakar Bapurao Bhagat
Bombay High Court · (2003) 2 MhLj 628
Industrial Disputes Act, 1947 — Section 25F
High Courts20 Nov 2002Dismissed
Prakash Sadashiv Waghmare and Others Vs Anil Yashwant Joshi
Bombay High Court · (2003) 4 ALLMR 217 : (2004) 106 BOMLR 332
Constitution of India, 1950 — Article 227
High Courts18 Nov 2002Allowed
Kishor Mahadeo Kamble Vs Union of India (UOI) and Another
Bombay High Court · (2003) 1 LLJ 813
Industrial Disputes Act, 1947 — Section 10(1)
High Courts18 Nov 2002
In Re: Amalgamation of Shaily Engineering Plastics Limited and Others
Bombay High Court · (2003) 1 ALLMR 668 : (2003) 2 BomCR 514 : (2003) 2 MhLj 22
Companies Act, 1956 — Section 391, 392, 393, 394, 97
High Courts18 Nov 2002Dismissed
Environsare Foundation Vs Union of India (UOI) and Others
Bombay High Court · (2003) 2 BomCR 519
Coastal Region Zone Rules — Rule 5(3)Environment (Protection) Act, 1986 — Section 3(2)
High Courts13 Nov 2002
Vishnu Deuskar Vs Central Bureau of Investigation
Bombay High Court · (2003) 3 BomCR 866
Criminal Procedure Code, 1973 (CrPC) — Section 437Special Court (Trial of Offences Relating to Transactions in Securities) Act, 1992 — Section 9A
High Courts11 Nov 2002Allowed
Shri Manohar Laxman Kulkarni Vs Smt. Padmavathi Kulkarni
Bombay High Court · (2003) 3 MhLj 951
Constitution of India, 1950 — Article 227Maharashtra Land Revenue Code, 1966 — Section 148
High Courts01 Nov 2002
Kashibai Vs The State of Maharashtra, The Joint Director (Higher Education) and Shri Chhatrapati Shivaji Shikshan Prasarak Mandal
Bombay High Court · (2003) 3 MhLj 658
High Courts01 Nov 2002
Sharad Ganpat Deshmukh and Others Vs Mrs. Kunda Ashok Polade and Others
Bombay High Court · (2004) 2 ACC 584
Civil Procedure Code, 1908 (CPC) — Section 34Motor Vehicles Act, 1988 — Section 167
High Courts01 Nov 2002Dismissed
Digambar Sadashiv Ghorpade and Others Vs Election Registration Officer and Others
Bombay High Court · (2003) 1 ALLMR 906 : (2003) 2 BomCR 532 : (2003) 1 BOMLR 379 : (2003) 1 MhLj 669
Maharashtra Agricultural Produce Marketing (Development and Regulation) Rules, 1967 — Rule 36(12), 88
High Courts01 Nov 2002Dismissed
Anchor Industries Employees'' Union Vs Anchor Industries and Others
Bombay High Court · (2003) 3 BOMLR 698
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 25FFF, 25G, 25O