High Courts19 Jun 2002Dismissed
Rangrao Laxman Rathod Vs State of Maharashtra
Bombay High Court · (2003) 2 DMC 285
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 299, 300
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 2,156 of 3,669
High Courts19 Jun 2002Dismissed
Baun Foundation Trust and Another Vs Faredoon Rustom Tirandaz and Another
Bombay High Court · (2002) 5 BomCR 438
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Civil Procedure Code, 1908 (CPC) — Order 21 Rule 99
High Courts18 Jun 2002
Mine Manager, Manganese Ore (India) Ltd. and Another Vs Shyam Yadav
Bombay High Court · (2002) 3 BOMLR 874 : (2002) 3 MhLj 917
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4(1)
High Courts18 Jun 2002
Mahalaxmi Railway Karmachari Sahakari Griha Nirman Sanstha Ltd. Vs Anil Gawande and Another
Bombay High Court · (2002) 104 BOMLR 20
High Courts18 Jun 2002Dismissed
Dharyashil alias Pampi Mahadevrao Ghatge Vs State of Maharashtra
Bombay High Court · (2003) CriLJ 317
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 300
High Courts18 Jun 2002
Prabhakar Manoharrao Deshpande Vs Appropriate Authority
Bombay High Court · (2003) 133 TAXMAN 448
Income Tax Act, 1961 — Section 269UD(1)
High Courts17 Jun 2002Dismissed
Ramchandra Akaram Patil Vs Parshuram Krishna Irale and Others
Bombay High Court · (2002) 4 ALLMR 7 : (2002) 6 BomCR 733
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 4(3), 70
High Courts17 Jun 2002Dismissed
Ayashabi and Others Vs Mrs. M.H. Niyazi and Others
Bombay High Court · (2002) 4 ALLMR 26 : (2002) 6 BomCR 57 : (2002) 4 MhLj 15
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15A
High Courts17 Jun 2002Dismissed
Zakir Hussain Bohara Vs Ravindrakumar Mohanchand Sahu and Another
Bombay High Court · (2002) 3 MhLj 813
High Courts17 Jun 2002Allowed
Dadabhau Shankar Ghodke and Others Vs Mohanlal Kanhyalal Agrawal and Another
Bombay High Court · (2003) 2 ALLMR 121 : (2003) 1 BOMLR 676 : (2003) 1 CivCC 543 : (2003) 1 MhLj 446
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2
High Courts14 Jun 2002
Pundalik Sonu Shimpi Vs Radhabai Sampat Dhumase and Others
Bombay High Court · (2002) 4 ALLMR 51 : (2002) 6 BomCR 160
Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974 — Section 7
High Courts14 Jun 2002Dismissed
Mahadkar Agency and Another Vs Padmakar Achanna Shetty
Bombay High Court · AIR 2003 Bom 136 : (2002) 4 ALLMR 352 : (2002) 50 BLJR 2537
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Specific Relief Act, 1963 — Section 6
High Courts14 Jun 2002
Madhusudan R. Mahambre Vs Special Land Acquisition Officer and Another
Bombay High Court · (2002) 6 BomCR 163
Land Acquisition Act, 1894 — Section 18, 23, 4
High Courts14 Jun 2002Allowed
Anil Anandrao Patil and Others Vs State of Maharashtra and Others
Bombay High Court · (2002) 3 LLJ 433
Constitution of India, 1950 — Article 14
High Courts14 Jun 2002Allowed
Smt. Nirmala Kashinath Rau, Bombay, Smt. Monorama Gajanan Khadpe, Maharashtra, Smt. Pratima Premanand Ramani, Bombay and Smt. Meena Satish Nabar, Bombay Vs Smt. Ratan Vassudev Dhempe, Shri Vithal Vassudev Dhempe, Shri Purushottam Vassudev Dhempe and Shri Gajanan Vassudev Dhempe
Bombay High Court · (2002) 6 BomCR 29 : (2002) 4 BOMLR 41 : (2002) 4 MhLj 569 : (2002) 4 MhLj 568
Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 1(2), 1(3), 22, 35, 56Transfer of Property Act, 1882 — Section 111
High Courts14 Jun 2002Allowed
M.D. Kulkarni Vs Union of India (UOI) and Another
Bombay High Court · (2002) 5 BomCR 446
Administrative Tribunals Act, 1985 — Section 28Constitution of India, 1950 — Article 226, 227
High Courts13 Jun 2002Dismissed
Shri Shamgonda Jinagonda Patil Vs Smt. Chandrabai Kapase
Bombay High Court · (2002) 06 BOM CK 0124
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32O, 64, 84, 84C
High Courts13 Jun 2002Dismissed
Dhanraj Mills Pvt. Ltd. and Another Vs Global Trust Bank Ltd. and Others
Bombay High Court · (2003) 105 BOMLR 609
Civil Procedure Code, 1908 (CPC) — Section 60Contract Act, 1872 — Section 202, 35, 55Income Tax Act, 1961 — Section 269UD
High Courts13 Jun 2002
Western Coalfields Limited Vs R.M. Bhardwaj
Bombay High Court · (2002) 104 BOMLR 790
Arbitration Act, 1940 — Section 20Civil Procedure Code, 1908 (CPC) — Section 115
High Courts13 Jun 2002Allowed
Halimabai and Others Vs Rakesh Kumar Mukhasia and Others
Bombay High Court · (2003) 1 ACC 488 : (2004) ACJ 374 : (2003) 1 ALLMR 282