High Courts05 Jul 2002Dismissed
Omprakash Adhyaprasad Singh and etc. Vs Commissioner of Police and Others
Bombay High Court · (2002) BomCR(Cri) 884 : (2002) CriLJ 4877
Constitution of India, 1950 — Article 14
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 2,152 of 3,669
High Courts05 Jul 2002Allowed
Kantilal Ravji Mehta and Another Vs Sayarabai Chhaganlal Kering
Bombay High Court · (2003) 3 ALLMR 988 : (2003) 3 MhLj 52
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2), 13(1)Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 106
High Courts05 Jul 2002Dismissed
I.T.C. Limited Vs G.T.C. Industries Ltd. and Another
Bombay High Court · (2003) 2 BomCR 417 : (2002) 25 PTC 341
Trade and Merchandise Marks Act, 1958 — Section 17, 9(4)
High Courts05 Jul 2002
Jahangir Abdul Saheb Zari Vs Shri Balwant Ramchandra Bhokare Since deceased through his L.R.
Bombay High Court · (2002) 07 BOM CK 0053
Constitution of India, 1950 — Article 227
High Courts05 Jul 2002Allowed
Anthony @ Tony William Rosario Vs The State of Maharashtra
Bombay High Court · (2003) 4 MhLj 892
Criminal Procedure Code, 1973 (CrPC) — Section 161
High Courts05 Jul 2002Allowed
G. Ramchandran (Dr.) Vs Gandhi Bindiya Rajesh and Others
Bombay High Court · (2002) 4 ALLMR 448 : (2003) 2 BomCR 337
Maharashtra Universities Act, 1994 — Section 28, 53, 54(1), 95(1)
High Courts05 Jul 2002Allowed
Dhanraj Sonaji Panwe and Another Vs The State of Maharashtra
Bombay High Court · (2002) 104 BOMLR 55
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts04 Jul 2002
Smt. Yashodabai Ganesh Naik Gaunekar (deceased), through her legal representative Shri Narendranath Ganesh Naik Gaunekar, Ponda, Goa Vs Shri Gopi Mukund Naik
Bombay High Court · AIR 2003 Bom 77 : (2003) 1 BomCR 346 : (2003) 1 CivCC 264 : (2002) 3 MhLj 801
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 21 Rule 32(1), Order 21 Rule 4, 51
High Courts04 Jul 2002Allowed
Hemant Marotrao Sahare Vs Maharashtra State Board of Secondary and Higher Secondary Education and Another
Bombay High Court · (2002) 4 ALLMR 708 : (2003) 2 BomCR 230
Constitution of India, 1950 — Article 226
High Courts04 Jul 2002
Institute of Mechanical Engineers (India) and Others Vs R.N. Engineer
Bombay High Court · (2003) 4 ALLMR 183 : (2003) 2 BomCR 330
Bombay Public Trusts Act, 1950 — Section 22Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts04 Jul 2002
Vithal Ramrao Ingale (Patil) Vs Navalbai Digambar Deshmukh
Bombay High Court · (2003) 1 ALLMR 650 : (2002) 6 BomCR 507 : (2003) 1 RCR(Civil) 508
Evidence Act, 1872 — Section 60, 61, 62, 90, 91
High Courts04 Jul 2002Dismissed
Balwant P. Doshi Vs Shantaben Dhirajlal Shah and Another
Bombay High Court · (2002) 4 ALLMR 388 : (2003) 2 BomCR 190 : (2002) 4 MhLj 473
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)
High Courts04 Jul 2002Dismissed
Maersk India Pvt. Ltd. Vs Union of India (UOI)
Bombay High Court · (2003) 110 ECR 681 : (2003) 156 ELT 830
Customs Act, 1962 — Section 45
High Courts04 Jul 2002Allowed
I.T.C. Limited Vs GTC Industries Ltd. and Another
Bombay High Court · (2003) 1 BomCR 317 : (2003) 1 BOMLR 136 : (2002) 4 MhLj 441
Trade and Merchandise Marks Act, 1958 — Section 9(1), 9(4)
High Courts04 Jul 2002Allowed
Vithal Yeshwant Nalavade deceased by his LRs Anusaya Vithal Nalavade and Others Vs Maruti Joti Nalavde and Others
Bombay High Court · (2002) 4 ALLMR 68 : (2003) 2 BomCR 157 : (2003) 1 MhLj 208
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 31, 33BConstitution of India, 1950 — Article 226
High Courts04 Jul 2002Dismissed
Manik Yadao Vs The State of Maharashtra
Bombay High Court · (2002) 104 BOMLR 24
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 326, 34
High Courts03 Jul 2002Allowed
Koyappakalathil Ahamed Koya Vs A.S. Menon and Another
Bombay High Court · (2003) BomCR(Cri) 26 : (2002) CriLJ 4502
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 100(1), 100(3), 100(7)Customs Act, 1962 — Section 108, 135
High Courts03 Jul 2002Dismissed
Bank of Maharashtra, A Banking Company Vs Rajendra Liladhar Rathi and Others
Bombay High Court · (2003) 1 BC 355 : (2003) BomCR(Cri) 201
Contempt of Courts Act, 1971 — Section 2
High Courts03 Jul 2002Allowed
Bakemans Industries Limited Vs Parle Products Limited and Another
Bombay High Court · (2002) 6 BomCR 24 : (2002) 4 MhLj 87
Trade and Merchandise Marks Act, 1958 — Section 107, 120, 30(1)
High Courts03 Jul 2002Dismissed
Ramu Kerba Bhongarde Vs Akbar Mohamed Naikwadi (since deceased through his L.Rs. Jilebi Akbar Naikwadi and 4 Ors.)
Bombay High Court · (2003) 3 ALLMR 958
Bombay Merged Territories Miscellaneous Alienations Abolition Act, 1955 — Section 28Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 32G(3), 32G(6), 32P