COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 2,169 of 3,665

High Courts22 Feb 2002Allowed

Bandu Yedu Metkari Vs State of Maharashtra

Bombay High Court · (2002) BomCR(Cri) 746 : (2002) 2 BOMLR 492 : (2002) 2 MhLj 867

Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 145, 154, 157, 21, 25Penal Code, 1860 (IPC) — Section 302

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High Courts22 Feb 2002Allowed

Shivaji Jadhav, Shahaji Jadhav, Mahadeo Ingle and Dagdubai Bidve Vs The State of Maharashtra, The Collector, Latur. District Latur, The Sub Divisional Officer and Land Acquisition Officer, Latur, Vikas Sahakari Sakhar Karkhana Ltd. and Amit Deshmukh and Chairman of Vikas Sahakari Sakhar Karkhana Ltd.

Bombay High Court · (2002) 4 MhLj 230

Companies Act, 1956 — Section 3Land Acquisition Act, 1894 — Section 10, 11, 12, 13, 14

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High Courts22 Feb 2002Dismissed

Oil and Natural Gas Commission of India Vs Municipal Corporation of Greater Bombay and Others

Bombay High Court · AIR 2002 Bom 231 : (2002) 3 ALLMR 456 : (2002) 3 BomCR 489

Bombay Municipal Corporation Act, 1988 — Section 192Oil Industries (Development) Act, 1974 — Section 2

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High Courts22 Feb 2002Dismissed

General Labour Union and Another Vs Arjandas Metal Industries Pvt. Ltd. and Others

Bombay High Court · (2002) 3 LLJ 489

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High Courts22 Feb 2002Dismissed

Ramshankar Manmohanlal Pande Vs State of Maharashtra and Others

Bombay High Court · (2002) 4 BomCR 645

Maharashtra Regional and Town Planning Act, 1966 — Section 31, 4Nagpur Improvement Trust Act, 1936 — Section 39, 45

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High Courts21 Feb 2002Dismissed

India Dyestuff Industries Ltd. Vs The Union of India (UOI) and Another

Bombay High Court · (2002) 83 ECC 306 : (2003) 161 ELT 12

Central Excise and Customs Laws (Amendment) Act, 1991 — Section 12Central Excise Rules, 1944 — Rule 11, 9B(1), 9B(5)Central Excises and Salt Act, 1944 — Section 11

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High Courts21 Feb 2002Dismissed

Sharad Balkrushna Deotale and Another Vs Krishna Zitruji @ Bankimchandra and Others

Bombay High Court · (2002) 4 ALLMR 298 : (2002) 5 BomCR 200 : (2002) 4 BOMLR 214 : (2002) 3 MhLj 333

Constitution of India, 1950 — Article 226

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High Courts21 Feb 2002Allowed

Shri Pradhan K. Bhanushali Vs Ceat Tyres of India Ltd. and Others

Bombay High Court · (2002) 104 BOMLR 428

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High Courts21 Feb 2002Allowed

Om Sai Pratibha Co-op. Hsg. Soc. Vs State of Maharashtra and Others

Bombay High Court · (2002) 5 BomCR 177

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High Courts21 Feb 2002Dismissed

Thiagarajan G. alias Rajan Gopal Vanniar Vs J.B. Engineering Works and Another

Bombay High Court · (2002) 2 LLJ 793

Industrial Disputes Act, 1947 — Section 2

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High Courts21 Feb 2002Allowed

Hindsons Private Limited Vs Union of India (UOI)

Bombay High Court · (2002) 144 ELT 274

Customs Act, 1962 — Section 111

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High Courts21 Feb 2002Dismissed

Kishanchand Lilaram Bajaj Vs State of Maharashtra

Bombay High Court · (2002) 3 MhLj 76

Drugs and Cosmetics Act, 1940 — Section 18, 27Drugs and Cosmetics Rules, 1945 — Rule 65

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High Courts21 Feb 2002Dismissed

Shri Vijay Nanalal Shet Vs State of Goa Suptd. of Polaice - C.B.I., A.C.B.

Bombay High Court · (2002) BomCR(Cri) 490 : (2002) 104 BOMLR 739

Criminal Procedure Code, 1973 (CrPC) — Section 156, 157, 173, 313, 319Penal Code, 1860 (IPC) — Section 120B, 161, 165, 420, 467Prevention of Corruption Act, 1988 — Section 5

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High Courts20 Feb 2002Dismissed

Union of India (UOI) Vs Auto Ignation Ltd. and Another

Bombay High Court · (2003) 1 BomCR 305 : (2002) 2 MhLj 730

Central Excises and Salt Act, 1944 — Section 35LConstitution of India, 1950 — Article 226

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High Courts20 Feb 2002

Madhu Fantasy Land Pvt. Ltd., Mumbai and Another Vs Maharashtra General Kamgar Union, Mumbai and Another

Bombay High Court · (2002) 4 BomCR 692 : (2002) 95 FLR 245 : (2002) 3 LLJ 587 : (2002) 3 MhLj 534

Civil Procedure Code, 1908 (CPC) — Section 11Factories Act, 1948 — Section 2(12), 2KIndustrial Disputes Act, 1947 — Section 18, 2, 25L

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High Courts20 Feb 2002

Union of India (UOI) Vs Auto Ignation Ltd.

Bombay High Court · (2002) 81 ECC 633 : (2002) 101 ECR 481 : (2002) 142 ELT 292

Central Excises and Salt Act, 1944 — Section 35LConstitution of India, 1950 — Article 226, 227

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High Courts20 Feb 2002Dismissed

Rahul Pandurangji Khadatkar and Others Vs State of Maharashtra and Others

Bombay High Court · AIR 2002 Bom 312 : (2002) 3 ALLMR 560 : (2002) 4 BomCR 748 : (2002) 3 BOMLR 210 : (2002) 2 MhLj 612

Maharashtra Prohibition of Ragging Act, 1999 — Section 6

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High Courts20 Feb 2002Dismissed

Vishwaprakash Sirsath and Others Vs The State of Maharashtra and seven Ors.

Bombay High Court · (2002) 4 BomCR 664 : (2002) 4 BOMLR 176 : (2003) 2 MhLj 176

University Grants Commission Act, 1956 — Section 12, 14, 2, 3, 4

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High Courts20 Feb 2002

Maneklal Anandji and Others etc. Vs Popatlal B. Shah and Others etc.

Bombay High Court · AIR 2003 Bom 67 : (2002) 5 BomCR 730

Bombay Public Trusts Act, 1950 — Section 56E, 72Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33

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High Courts18 Feb 2002Allowed

Manohar Pranjale Vs The State of Maharashtra

Bombay High Court · (2002) BomCR(Cri) 688

Criminal Procedure Code, 1973 (CrPC) — Section 173, 227, 482Penal Code, 1860 (IPC) — Section 306, 34, 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)

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