High Courts26 Mar 2002
Union of India (UOI) Vs Dabhol Power Company
Bombay High Court · (2006) 199 ELT 782
Central Excises and Salt Act, 1944 — Section 35FCustoms Act, 1962 — Section 129E
COURT ARCHIVE
Bombay High Court judgments
73,308 judgments · page 2,164 of 3,666
High Courts26 Mar 2002
Indian Commercial Co. Ltd. Vs Amrish Kilachand and Others
Bombay High Court · AIR 2002 Bom 391 : (2002) 3 ALLMR 395 : (2003) 1 ARBLR 10 : (2002) 4 BomCR 635
Arbitration and Conciliation Act, 1996 — Section 34Presidency Small Cause Courts Act, 1882 — Section 19
High Courts22 Mar 2002
Islamic Investment Co. Vs Union of India
Bombay High Court · (2002) 122 TAXMAN 719
Income Tax Act, 1961 — Section 195
High Courts22 Mar 2002Dismissed
BDH Industries Ltd. Vs Croydon Chemical Works Pvt. Ltd., Bombay and Another
Bombay High Court · AIR 2002 Bom 361 : (2002) 3 ALLMR 61 : (2002) 4 BomCR 5
Trade and Merchandise Marks Act, 1958 — Section 11, 12
High Courts22 Mar 2002
Mafatlal Securities Ltd., Mumbai Vs Birla Sun-Life Securities Ltd. and Others
Bombay High Court · (2002) 2 ALLMR 745 : (2002) 3 BomCR 771 : (2002) 3 BOMLR 760 : (2002) 3 MhLj 116 : (2003) 44 SCL 58
Arbitration and Conciliation Act, 1996 — Section 30, 31, 34, 34(2)
High Courts22 Mar 2002Partly Allowed
State of Goa Vs Smt. Shantabai S.B. Caculo, Shri Mohan S.B. Caculo and Shri Pandurang S.B. Caculo, all
Bombay High Court · (2002) 03 BOM CK 0041
High Courts22 Mar 2002Dismissed
Ananda Dattatraya Patankar Vs Kishore Narayan Patil and Others
Bombay High Court · (2002) 5 BomCR 565
Motor Vehicles Act, 1988 — Section 140
High Courts22 Mar 2002
Islamic Investment Company Vs Union of India (UOI) and Another
Bombay High Court · (2002) 4 BomCR 685 : (2003) 1 BOMLR 583 : (2002) 176 CTR 46 : (2004) 265 ITR 254 : (2004) 254 ITR 265 : (2002) 3 MhLj 555
Income Tax Act, 1961 — Section 195
High Courts22 Mar 2002Allowed
Oil and Natural Gas Corporation Ltd., Mumbai Vs Streamline Shipping Co. Pvt. Ltd.
Bombay High Court · AIR 2002 Bom 420 : (2002) 3 ALLMR 404 : (2002) 4 BomCR 706 : (2002) 4 BOMLR 1 : (2002) 3 MhLj 530
Constitution of India, 1950 — Article 14Specific Relief Act, 1963 — Section 14(1), 41
High Courts21 Mar 2002
Durgadas Ukhaji More and Others Vs Additional Commissioner, Nashik Division and Others
Bombay High Court · (2002) 3 BOMLR 747 : (2003) 1 MhLj 420
Bombay Village Panchayats Act, 1959 — Section 35, 35(1)
High Courts21 Mar 2002
State Bank Nagar Co-operative Housing Society Ltd., Pune Vs Ashutosh Construction Pvt. Ltd., Mumbai
Bombay High Court · (2002) 5 BomCR 567 : (2002) 3 BOMLR 459 : (2002) 3 MhLj 592
Arbitration Act, 1940 — Section 39(1)
High Courts21 Mar 2002Allowed
Boots Company Plc, England and Another Vs Registrar of Trade Marks, Mumbai and Another
Bombay High Court · (2002) 4 BomCR 36 : (2002) 3 BOMLR 574 : (2002) 2 MhLj 834
Trade and Merchandise Marks Act, 1958 — Section 11, 12(1), 18(1)
High Courts20 Mar 2002Allowed
Amit Rakesh Janbandhu Vs State of Maharashtra and Another
Bombay High Court · (2002) BomCR(Cri) 561 : (2003) CriLJ 600 : (2002) 3 MhLj 90
Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 2, 2(1), 3, 3(1)Penal Code, 1860 (IPC) — Section 299, 300, 301, 302, 303
High Courts20 Mar 2002Dismissed
Bhagwat Sojanaji Sonawane and Others Vs State of Maharashtra and Others
Bombay High Court · (2002) 5 BomCR 263 : (2002) 3 BOMLR 230 : (2002) 3 MhLj 719
Representation of the People Act, 1951 — Section 100(1)
High Courts20 Mar 2002Dismissed
PAL VRS Employees Welfare Association Vs Premier Automobiles Ltd. and Another
Bombay High Court · (2002) 3 LLJ 415
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts20 Mar 2002Dismissed
Dhanraj Bhuddsingh Gupta since deceased by Legal representative of deceased tenant Shashilata Vs Dinesh Purshottam and Others
Bombay High Court · AIR 2002 Bom 456 : (2002) 6 BomCR 409 : (2002) 3 BOMLR 892 : (2002) 3 MhLj 666
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Maharashtra Rent Control Act, 1999 — Section 58
High Courts20 Mar 2002Dismissed
Creative Garments Vs Kunwar Prasad and Another
Bombay High Court · (2003) 1 LLJ 809
Industrial Disputes Act, 1947 — Section 25
High Courts20 Mar 2002
Hegde Appa Dhondiba Vs Someshwar Shikshan Prasarak Mandal and Others
Bombay High Court · (2002) 6 BomCR 252
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9(1)
High Courts20 Mar 2002Allowed
Pyarelal Ramkishore Prajapati Vs State of Maharashtra and Others
Bombay High Court · (2003) BomCR(Cri) 103 : (2002) CriLJ 3611 : (2002) 4 MhLj 293
Criminal Procedure Code, 1973 (CrPC) — Section 204, 482Penal Code, 1860 (IPC) — Section 34, 406, 420
High Courts19 Mar 2002Dismissed
Smt. Anjirabai Moon Vs Sukhdeo Thool, Chandrashekhar Thool, Kumari Aruna, Smt. Anjirabai alias Sonabai, Shridhar alias Siddharth and Others Smt. Chandrabhagabai Bahadure Vs Sukhdeo Thool, Chandrashekhar Thool, Kumari Aruna, Smt. Anjirabai alias Sonabai, Shridhar alias Siddharth and Others
Bombay High Court · (2002) 4 BomCR 572 : (2002) 3 BOMLR 621 : (2002) 3 CivCC 301 : (2002) 2 MhLj 907 : (2002) 4 RCR(Civil) 508
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 8 Rule 10, Order 9 Rule 13, Order 9 Rule 6, Order 9 Rule 6(1)