High Courts13 Jun 2002Allowed
Nitin Janardhan Raut Vs State of Maharashtra and Another
Bombay High Court · (2002) 6 BomCR 43
Bombay Police Act, 1951 — Section 26Constitution of India, 1950 — Article 311(2)
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 2,157 of 3,669
High Courts13 Jun 2002Partly Allowed
Iranna Gundel Vs Satchidanand Santianath Maharaj
Bombay High Court · (2002) 06 BOM CK 0070
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(3)Constitution of India, 1950 — Article 227
High Courts13 Jun 2002Allowed
Sardar Dastur Schools Trust and Others Vs Adil Jamshed, Frenchman since deceased through his legal heirs and representatives Smt. Roshan Adil Frenchman and Others
Bombay High Court · (2002) 4 ALLMR 338 : (2003) 1 MhLj 226
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 115
High Courts13 Jun 2002
United Phosphorous Ltd. Vs A.K. Kanoria
Bombay High Court · AIR 2003 Bom 97 : (2002) 4 ALLMR 396 : (2003) 1 BomCR 299 : (2002) 4 MhLj 358
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 11(2), Order 21 Rule 41, Order 21 Rule 41(2)Limitation Act, 1963 — Article 136
High Courts13 Jun 2002Dismissed
Bank Karmachari Sangh Vs Assistant Registrar under Bombay Industrial Relations Act and Others
Bombay High Court · (2002) 95 FLR 1014 : (2002) 3 LLJ 810
Bombay Industrial Relations Act, 1946 — Section 16, 23
High Courts13 Jun 2002Dismissed
Vijay Kisan Shelar Vs State of Maharashtra and Others
Bombay High Court · (2002) 6 BomCR 172
Civil Procedure Code, 1908 (CPC) — Section 151, 152
High Courts13 Jun 2002
Municipal Corporation of the City of Nashik Vs State of Maharashtra and Others
Bombay High Court · (2002) 5 BomCR 457
Maharashtra Regional and Town Planning Act, 1966 — Section 154, 44, 47
High Courts12 Jun 2002Allowed
Mohanlal Baid and Another Vs Khandelwal Brothers Ltd.
Bombay High Court · (2002) 5 BomCR 648 : (2002) 3 BOMLR 618 : (2003) 1 CivCC 24 : (2002) 3 MhLj 835
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 47
High Courts12 Jun 2002Allowed
Mangilal Narsingdas Gattani Vs Shaligram Ukarda Payghan
Bombay High Court · (2002) 3 MhLj 857
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 21 Rule 90(3)Limitation Act, 1963 — Article 127, 5
High Courts12 Jun 2002
Laxman Tajne Vs The State of Maharashtra and Others
Bombay High Court · (2003) BomCR(Cri) 767 : (2003) 105 BOMLR 592 : (2003) 1 CivCC 497
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 147, 148, 149, 300, 302
High Courts12 Jun 2002
Virendra Kumar Gandhi Vs Union of India (UOI)
Bombay High Court · (2002) 83 ECC 591 : (2002) 103 ECR 489 : (2002) 143 ELT 508
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 27
High Courts12 Jun 2002
Nazar Mohammad Shaikh (At Present in Central Prison) Vs State of Maharashtra
Bombay High Court · (2002) 104 BOMLR 369
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 303, 304
High Courts12 Jun 2002
Ramjisingh Bhuliansingh Vs Tarun K. Shah and Others
Bombay High Court · (2002) 4 ALLMR 198 : (2002) 6 BomCR 63
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15ACivil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151
High Courts11 Jun 2002Dismissed
Bhaiyya Singh Ramchandra Bais Vs State of Maharashtra
Bombay High Court · (2002) 104 BOMLR 107
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 302
High Courts11 Jun 2002Allowed
Wandrekar, Gumasthe and Mhatre (Firm) Vs Abhijit Co-operative Housing Society Ltd. and Another
Bombay High Court · (2002) 4 ALLMR 35 : (2002) 6 BomCR 46 : (2002) 4 MhLj 702
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts11 Jun 2002Allowed
Comunidade of Chicalim Vs Income Tax Officer, Ward I, Margao, Goa, Assistant Commissioner of Income Tax, Margao, Goa and Union of India (UOI)
Bombay High Court · (2003) 180 CTR 76 : (2002) 258 ITR 183 : (2003) 133 TAXMAN 274
Income Tax Act, 1922 — Section 34Income Tax Act, 1961 — Section 148
High Courts11 Jun 2002
Motorola India Limited Vs Kiklu I. Malani
Bombay High Court · AIR 2003 Bom 92 : (2003) 1 ALLMR 158 : (2003) 1 BomCR 323 : (2002) 4 BOMLR 847 : (2002) 4 MhLj 717
Bombay High Court (Original Side) Rules, 1980 — Rule 222
High Courts11 Jun 2002Dismissed
Vishnu Kumar and Others Vs State of Maharashtra and Others
Bombay High Court · (2003) 2 BomCR 200 : (2003) 2 BOMLR 88 : (2002) 4 MhLj 181
Land Acquisition Act, 1894 — Section 16
High Courts11 Jun 2002Allowed
Rambhau Jagoji Gadre Vs Shantabai Deshpande through his LRs. and Others
Bombay High Court · (2002) 4 ALLMR 800 : (2002) 3 BOMLR 463 : (2003) 2 CivCC 275 : (2003) 1 MhLj 791
Limitation Act, 1963 — Article 54Specific Relief Act, 1963 — Section 16
High Courts11 Jun 2002
Babu Gangaram Choudhari and Others Vs M.R. Deshpande and Others
Bombay High Court · (2002) 4 ALLMR 70 : (2002) 6 BomCR 77
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 76Constitution of India, 1950 — Article 227