High Courts18 Feb 2002Dismissed
Commr. of Cus. and C. Ex. Vs Primella Sanitary Products (P) Ltd.
Bombay High Court · (2002) 145 ELT 515
Central Excises and Salt Act, 1944 — Section 35H
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 2,170 of 3,665
High Courts18 Feb 2002Dismissed
BASF Styrenics Pvt. Ltd. Vs Offshore Industrial Construction Pvt. Ltd.
Bombay High Court · AIR 2002 Bom 289 : (2002) 2 ALLMR 910 : (2002) 4 BomCR 661 : (2002) 2 MhLj 873
Arbitration and Conciliation Act, 1996 — Section 16(1), 16(5), 16(6), 37(2)
High Courts18 Feb 2002
Bhau Damu Vadje, Agriculturist Vs Kashinath Nathu Ghode and Others
Bombay High Court · (2003) 1 ALLMR 174 : (2003) 105 BOMLR 149
High Courts18 Feb 2002Allowed
Asha Gomes Vs Arthur Gomes
Bombay High Court · (2002) 2 ALLMR 687 : (2002) 3 BomCR 485 : (2002) 1 DMC 794
Divorce Act, 1869 — Section 10
High Courts15 Feb 2002
Wyeth Laboratories Limited Vs Union of India (UOI)
Bombay High Court · (2002) 3 ALLMR 70 : (2002) 5 BomCR 761 : (2002) 143 ELT 47
Customs Act, 1962 — Section 27
High Courts15 Feb 2002Allowed
Rajaram Rama Hargule Vs P.W. Bhuyar, Presiding Officer and Another
Bombay High Court · (2002) 6 BomCR 352 : (2003) 96 FLR 115
Evidence Act, 1872 — Section 114Industrial Disputes Act, 1947 — Section 25F, 33C
High Courts15 Feb 2002
Pradip Khimaji Chawda since deceased by his L.Rs. and Others Vs Mahatma Gandhi Memorial Hospital and Another
Bombay High Court · (2002) 4 BomCR 148
Industrial Disputes Act, 1947 — Section 11A
High Courts15 Feb 2002
V.U. Warrier Vs Secretary, Oil and Natural Gas Commission and Another
Bombay High Court · (2003) 2 LLJ 918
High Courts15 Feb 2002Dismissed
Thanco Bank Karmachari Sangh Vs Thane Bharat Sahakari Bank Ltd. and Others
Bombay High Court · (2002) 93 FLR 350 : (2002) 2 LLJ 328
Bombay Industrial Relations Act, 1946 — Section 42
High Courts15 Feb 2002Allowed
Kishor Waman Darne and Others Vs Tarabai Waman Gharat and Others
Bombay High Court · (2002) 6 BomCR 342 : (2002) 4 MhLj 22
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 70Constitution of India, 1950 — Article 227
High Courts15 Feb 2002Partly Allowed
Bajaj Auto Limited Vs Union of India (UOI)
Bombay High Court · (2002) 5 BomCR 207 : (2002) 105 ECR 798 : (2003) 151 ELT 23
Central Excises and Salt Act, 1944 — Section 11A, 11B, 11D, 35E, 35E(2)
High Courts15 Feb 2002
Rukhsana Saifuddin Kachwala Abdeali Shaikh Tayebally Zaidy and Others Vs Saifuddin Fakhruddin Kachwala
Bombay High Court · (2002) 3 ALLMR 780 : (2002) 3 BomCR 501 : (2002) 2 DMC 712
Bombay High Court (Original Side) Rules, 1980 — Rule 331Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 40 Rule 1, 51Dissolution of Muslim Marriages Act, 1939 — Section 2
High Courts15 Feb 2002
Perin Ardeshir Dalal Vs Roshan Erach Minbattiwala and Others
Bombay High Court · (2002) 4 BomCR 187
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 9Succession Act, 1925 — Section 211(1), 227, 307
High Courts14 Feb 2002Allowed
Maharashtra State Co-operative Cotton Growers Marketing Federation Ltd. and Another Vs Arjun Aburao Gaikwad deceased by his sole heir and legal representative Smt. Kalawati A. Gaikwad and Others
Bombay High Court · (2002) 6 BomCR 350 : (2003) 96 FLR 108
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts14 Feb 2002Dismissed
Lloyds Finance Ltd. Vs SKG Solvex Ltd. and Others
Bombay High Court · (2002) BomCR(Cri) 570 : (2002) CriLJ 2764
Criminal Procedure Code, 1973 (CrPC) — Section 256Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts14 Feb 2002
Cerena Dsouza Vs State of Maharashtra, Larsen and Toubro Limited, A.M. Naik, Girish Gokhale, A. Ramakrishna, J.P. Nayak, Y.M. Deosthalee and K. Venkataramana
Bombay High Court · (2002) BomCR(Cri) 639 : (2002) 2 BOMLR 375 : (2002) CriLJ 4196
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 397, 482
High Courts14 Feb 2002Dismissed
Kamal Sahdev Karna Vs Bharat Petroleum Corporation Ltd. and Another
Bombay High Court · (2002) 3 BomCR 541
Bharat Petroleum Conduct, Discipline and Appeal Rules, 1976 — Rule 4Constitution of India, 1950 — Article 226
High Courts14 Feb 2002
Soloman Jacob Vs Resident Deputy Collector and Another
Bombay High Court · (2002) 4 BomCR 657 : (2003) 1 MhLj 270
High Courts13 Feb 2002
Sunil Vasantrao Phulbande and Another Vs State of Maharashtra
Bombay High Court · (2002) 3 MhLj 689 : (2003) 2 RCR(Criminal) 171
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 173, 173(2), 173(5)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 22, 25
High Courts13 Feb 2002Dismissed
Shri Balkrishna @ Vilas Ramji Todakar Vs Sou. Banabai Lahu Patil and Others
Bombay High Court · (2003) 3 ALLMR 629 : (2003) 105 BOMLR 716
Constitution of India, 1950 — Article 227