High Courts30 Jan 2002
Shivaji Laxman Shinde Vs State of Maharashtra and Another
Bombay High Court · (2002) BomCR(Cri) 840 : (2002) CriLJ 3044
Penal Code, 1860 (IPC) — Section 100, 304
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 2,174 of 3,665
High Courts30 Jan 2002
Modi Entertainment Network and Another Vs W.S.G. Cricket Pte. Limited
Bombay High Court · AIR 2002 Bom 222 : (2002) 3 ALLMR 89 : (2002) 3 BomCR 634
Civil Procedure Code, 1908 (CPC) — Section 10, 151Contract Act, 1872 — Section 73
High Courts29 Jan 2002Allowed
Baby Samuel Vs Assistant Commissioner of Income Tax
Bombay High Court · (2003) 184 CTR 140 : (2003) 262 ITR 385 : (2004) 138 TAXMAN 192
Income Tax (Appellate Tribunal) Rules, 1963 — Rule 11Income Tax Act, 1961 — Section 132(1), 158BC, 254
High Courts29 Jan 2002Dismissed
Shreeprakash Shivram Poddar Vs State of Maharashtra and Others
Bombay High Court · (2002) 3 ALLMR 124 : (2002) 3 BomCR 655
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3), 13(1)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 36, Order 21 Rule 86, 82, 9Constitution of India, 1950 — Article 226, 227
High Courts28 Jan 2002
Godrej V. Patel and Another Vs Union of India (UOI) and Others
Bombay High Court · (2003) 261 ITR 670 : (2003) 133 TAXMAN 395
Income Tax Act, 1961 — Section 132
High Courts28 Jan 2002
Sohanlal Mijajilal Karotia Vs Welcome Group Searock Sheraton
Bombay High Court · (2002) 93 FLR 730 : (2002) 4 LLJ 30
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30(2)
High Courts28 Jan 2002Dismissed
Jafar Ahmed alias Jafar Fantoosh Mohamad Razzak Khan Vs M.N. Singh and Others
Bombay High Court · (2002) BomCR(Cri) 835 : (2002) CriLJ 1723
Constitution of India, 1950 — Article 22(5), 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 2, 3(1), 5A, 8Penal Code, 1860 (IPC) — Section 384, 387, 506
High Courts28 Jan 2002Dismissed
Rashid Vs The State of Maharashtra .
Bombay High Court · (2002) 2 DMC 601
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 34, 498A
High Courts28 Jan 2002
Suresh Vs The Maharashtra State Road Transport Corporation.
Bombay High Court · (2002) 01 BOM CK 0055
High Courts28 Jan 2002Allowed
Manju Vs Shripad Govind Despande
Bombay High Court · (2002) 01 BOM CK 0049
High Courts28 Jan 2002Dismissed
Sidagonda Avagonda Sardar Patil and Another Vs Bhimgonda Kadgonda Kushappa Patil deceased by his heirs Babgonda @ Kadgonda B.K. Patil and Others
Bombay High Court · (2002) 3 BomCR 563 : (2002) 2 BOMLR 281 : (2002) 2 MhLj 623
Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 31, 31(1)
High Courts28 Jan 2002
Babaji Joma @ Babu Patil Vs Special Land Acquisition Officer
Bombay High Court · (2002) 3 ALLMR 794 : (2002) 3 BomCR 504
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 96Land Acquisition Act, 1894 — Section 18
High Courts28 Jan 2002
Rajagonda Sakharam Patil since deceased by his heir Vs Shivappa Babu Koli, since deceased by his heirs and Another
Bombay High Court · (2002) 3 BomCR 632
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32GEvidence Act, 1872 — Section 91
High Courts28 Jan 2002Dismissed
Sitaram Aba Patil since deceased by his heirs and legal representatives Vs Sakharam Gangaram Sapte and Others
Bombay High Court · (2002) 3 BomCR 644
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G
High Courts25 Jan 2002
Killick Caribonium Vs Union of India (UOI)
Bombay High Court · (2002) 143 ELT 491
Central Excises and Salt Act, 1944 — Section 11B, 35F
High Courts25 Jan 2002Dismissed
Adil Pestonji Elavia Vs Feroze Pestonji Elavia
Bombay High Court · (2002) 3 BomCR 552
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 12Constitution of India, 1950 — Article 227
High Courts25 Jan 2002Dismissed
Shri Devadeveshwar Sansthan, Parvati and Kothrud Vs Sushila Raghu Kadu
Bombay High Court · (2002) 4 BomCR 292 : (2002) 94 FLR 766 : (2002) 4 LLJ 28
Industrial Disputes Act, 1947 — Section 2
High Courts25 Jan 2002Allowed
Century Rayon Vs Union of India (UOI)
Bombay High Court · (2003) 2 BomCR 207 : (2002) 84 ECC 46 : (2002) 142 ELT 319 : (2002) 4 MhLj 187
Central Excise Rules, 1944 — Rule 10, 209, 209(2), 210, 226Central Excises and Salt Act, 1944 — Section 14Constitution of India, 1950 — Article 133, 136, 14, 141, 226
High Courts25 Jan 2002Allowed
Union of India. Vs S.P. Goyal and State of Maharashtra
Bombay High Court · (2002) BomCR(Cri) 699 : (2002) CriLJ 4146
Customs Act, 1962 — Section 107, 108, 108(3)Penal Code, 1860 (IPC) — Section 174
High Courts25 Jan 2002Allowed
Vikram Reddy, presently lodged at Central Jail, Aguada, Sinquerim, Bardez, Goa Vs State of Goa
Bombay High Court · (2002) BomCR(Cri) 499 : (2002) 2 BOMLR 768
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 22, 50