High Courts06 Sept 2002Allowed
Tata Tea Limited Vs Suruchi Tea Company and Another
Bombay High Court · (2003) 4 BomCR 252 : (2003) 2 MhLj 881 : (2004) 28 PTC 83
Trade and Merchandise Marks Act, 1958 — Section 11, 2, 8
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 2,138 of 3,669
High Courts05 Sept 2002Allowed
Shri Chandrakant Dharni Bharmaji Vs The Special Executive Magistrate, Crimes and The State of Maharashtra
Bombay High Court · (2002) 09 BOM CK 0121
Criminal Procedure Code, 1973 (CrPC) — Section 110
High Courts05 Sept 2002Allowed
Krishnaji Ganesh Vaidya since deceased by his heirs Chintamani @ Sham and Others Vs Smt. Triveniben Anant Virkar Shete and Others
Bombay High Court · (2002) 4 ALLMR 757 : (2003) 1 BomCR 738 : (2003) 2 BOMLR 213 : (2003) 1 MhLj 396
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15(2)Maharashtra Rents, Hotel and Lodging House Rates Control (Amendment) Act, 1987 — Section 15(2)
High Courts05 Sept 2002
Western India Automobile Association Vs General Secretary, Bombay Labour Union and Others
Bombay High Court · (2002) 6 BomCR 677
Industrial Disputes Act, 1947 — Section 10
High Courts05 Sept 2002Allowed
Maharashtra Industrial Development Corporation and Others Vs Baban Nathaji Sarode and Another
Bombay High Court · (2003) 1 BomCR 680 : (2003) 2 BOMLR 130 : (2003) 1 MhLj 63
Industrial Disputes Act, 1947 — Section 2Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts05 Sept 2002Dismissed
Prabhudas Narayan Gedam and Others Vs Municipal Council
Bombay High Court · (2003) 1 ALLMR 624 : (2003) 2 BomCR 301 : (2003) 1 MhLj 275
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227, 32
High Courts05 Sept 2002Dismissed
Laxmandas Sarvottamdas and Co. Vs Govindas Ramdas and Co., Gopaldas Govindas Doshi (since deceased through Lrs Shri Narayandas Gopaldas Doshi, Shri Narendra Gopaldas Doshi, Shri Haresh Gopaldas Doshi, Sou. Damyanti Ashokdas Gujarathi and Sou. Rekha Narayandas Daulatabadkar), Vithaldas Govinddas Doshi, Natwarlal Govindas Doshi, Hiralal Govindas Doshi and Narayandas Gopaldas Doshi
Bombay High Court · (2002) 09 BOM CK 0062
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Constitution of India, 1950 — Article 227
High Courts05 Sept 2002Allowed
Ashok Kumar Bhagchand Wardhani Vs State of Maharashtra
Bombay High Court · (2003) 2 ALD(Cri) 33 : (2003) BomCR(Cri) 511 : (2003) 1 MhLj 131
Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 20, 7
High Courts05 Sept 2002
N.T. Kate, Insurance Inspector, E.S.I. Corpn. Vs Yogendra Swarup Agarwal and Another
Bombay High Court · (2003) BomCR(Cri) 497 : (2003) 96 FLR 393 : (2003) 1 LLJ 406 : (2003) 1 MhLj 145
Employees State Insurance Act, 1948 — Section 85, 85(2)
High Courts05 Sept 2002Allowed
P.N.P. Nair, Manager of Vijay Transport Agencies Ltd., Ashok Kunverji Shah, Managing Director of Vijay Transport Agencies Ltd. and Vijay Transport Agencies Ltd. Vs The Board of Trustees of the Port of Bombay
Bombay High Court · AIR 2003 Bom 285 : (2003) 2 ALLMR 956 : (2003) 3 MhLj 279
Constitution of India, 1950 — Article 226, 227Presidency Small Cause Courts Act, 1882 — Section 19A, 20, 24, 41, 42
High Courts05 Sept 2002
Tarabai Kamanna Bande Vs The State of Maharashtra (Notice to be Served upon Public Prosecutor) High Court and Another
Bombay High Court · (2003) 105 BOMLR 928
Criminal Procedure Code, 1973 (CrPC) — Section 432, 436Penal Code, 1860 (IPC) — Section 302, 307
High Courts04 Sept 2002
Ramesh Chhaganlal Sagar an Indian Inhabitant Vs The State of Maharashtra, Home Department, The Superintendent of Prison, The Mumbai Central Prison and The Superintendent of Prison Nagpur Central Prison
Bombay High Court · (2002) 09 BOM CK 0136
Constitution of India, 1950 — Article 22(5)
High Courts04 Sept 2002Dismissed
Vinayak Vidyadayini Trust and Another Vs Aruna T. Prabhu and Others
Bombay High Court · (2002) 4 ALLMR 462 : (2002) 6 BomCR 9 : (2002) 95 FLR 1131
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5(2), 5(3)
High Courts04 Sept 2002
Suhasini Atmaram Parab and Others Vs B.H. Khatu and Others
Bombay High Court · (2002) 4 ALLMR 770 : (2003) 1 BomCR 733
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 13(2)
High Courts04 Sept 2002Dismissed
Hareshkumar Mathuradas Lathia Vs Abdulkadar Hussain Ibrahim and Others
Bombay High Court · (2003) 2 ACC 343 : (2003) 1 ALLMR 272 : (2003) 2 BomCR 634
Motor Vehicles Act, 1939 — Section 95(2)
High Courts04 Sept 2002
Kiran Sahadeorao Raoo Vs State of Maharashtra and Others
Bombay High Court · (2003) 1 ALLMR 730 : (2003) 2 BomCR 299
High Courts04 Sept 2002
Vinayak Pande Vs State of Maharashtra
Bombay High Court · (2003) BomCR(Cri) 366 : (2003) 1 MhLj 224 : (2003) 3 RCR(Criminal) 101
Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 409
High Courts04 Sept 2002Allowed
Sanjay R. Kothari and Another Vs South Mumbai Consumer Disputes Redressal Forum and Another
Bombay High Court · AIR 2003 Bom 15 : (2002) 4 ALLMR 617 : (2002) 6 BomCR 637 : (2002) 4 BOMLR 760 : (2003) 1 MhLj 804 : (2003) 1 MhLj 244
Consumer Protection Act, 1986 — Section 13(4), 13(5), 13(6)Maharashtra Consumer Protection Rules, 2000 — Rule 4(7), 8(7), 9(1), 9(6)
High Courts04 Sept 2002Allowed
Shah Brothers Vs Commissioner of Income Tax and Others
Bombay High Court · (2003) 180 CTR 287 : (2003) 259 ITR 741 : (2003) 133 TAXMAN 937
Income Tax Act, 1961 — Section 264, 80HHC
High Courts04 Sept 2002Allowed
Gool Noshir Davierwala and Others Vs Additional Commissioner, Konkan Division and Another
Bombay High Court · (2002) 4 ALLMR 759 : (2003) 1 BomCR 731 : (2003) 1 BOMLR 855 : (2003) 2 MhLj 985
Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 45, 45(2)