High Courts16 Jan 2002
Ramakant Vs Collector, Chandrapur, Kodshi Seva Sahakari Sanstha, Kodshi and Chandrapur District Central Chandrapur
Bombay High Court · (2002) 4 BomCR 195
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 2,177 of 3,665
High Courts16 Jan 2002Allowed
Pralhad Vithal Giri and Another Vs State of Maharashtra
Bombay High Court · (2002) BomCR(Cri) 608 : (2002) CriLJ 3162 : (2002) 4 MhLj 148
Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Penal Code, 1860 (IPC) — Section 306, 498A
High Courts16 Jan 2002Allowed
Sumita Pradipkumar Dixit Vs Pushpadevi G. Makharia and Others
Bombay High Court · (2002) 4 BomCR 249
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts16 Jan 2002
Videocon International Limited Vs Union of India (UOI)
Bombay High Court · (2005) 182 ELT 317
High Courts15 Jan 2002Dismissed
The Director of Income Tax Vs The Bombay Bullion Association Dharam No Kanto Trust
Bombay High Court · (2002) 3 BomCR 607 : (2002) 2 BOMLR 390 : (2002) 174 CTR 493 : (2002) 254 ITR 709 : (2002) 254 ITR 708 : (2002) 2 MhLj 797 : (2002) 121 TAXMAN 598
Income Tax Act, 1961 — Section 11(4A), 11A, 260A
High Courts15 Jan 2002Dismissed
Director of Income Tax Vs Bombay Bullion Association Dharam No Kanto Trust
Bombay High Court · (2002) 3 BomCR 607 : (2002) 2 BOMLR 390 : (2002) 174 CTR 493 : (2002) 254 ITR 709 : (2002) 254 ITR 708 : (2002) 2 MhLj 797 : (2002) 121 TAXMAN 598
Income Tax Act, 1961 — Section 11(4A)
High Courts15 Jan 2002Allowed
Sudhakar Vishnupant Bobade Vs Committee for Scrutiny and Verification of Tribe Claims and Others
Bombay High Court · (2002) 2 ALLMR 848 : (2002) 4 BomCR 182
Constitution of India, 1950 — Article 226, 243
High Courts15 Jan 2002Allowed
Ulhas Diwakar Joshi Vs The State of Maharashtra, The Inspector Incharge, Kashimira Police Station, Kashimira, District Thane, The Investigating Officer, RDR Cell, Mumbai and Sudhakar Shankarrao Suradkar
Bombay High Court · (2002) 01 BOM CK 0061
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 193, 201, 203, 213, 221Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts15 Jan 2002Dismissed
Sudhakar Vs State of Maharashtra, R.B. Korde, U.D. Joshi and A.K. Agarwal
Bombay High Court · (2002) BomCR(Cri) 161
Constitution of India, 1950 — Article 14, 21, 215, 227Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts15 Jan 2002Allowed
Ramdas, Vitthal, Sam, Radheshyam and Shrawan Vs Karuji, Pandurang, Mansaram, Shalikram and The Assistant Charity Commissioner, Gadchiroli
Bombay High Court · (2002) 3 BomCR 20 : (2002) 2 MhLj 304
Bombay Public Trusts Act, 1950 — Section 41
High Courts15 Jan 2002
Varsu, Dattatraya, Kalyan Lakade, Kalyan Thorat, Chandrakant, Narayan and Parvatibai Vs The State of Maharashtra, The Assistant Registrar, Co-operative Societies, Shrirampur, District Ahmednagar and The Divisional Joint Registrar, Co-operative Societies, Nasik
Bombay High Court · (2002) 01 BOM CK 0044
Maharashtra Co-operative Societies Act, 1960 — Section 78
High Courts15 Jan 2002Dismissed
Kamlesh Rampalat Kashyap Vs M.N. Singh and Others
Bombay High Court · (2002) CriLJ 858
Arms Act, 1959 — Section 25, 3Bombay Police Act, 1951 — Section 37, 37(1)Constitution of India, 1950 — Article 226
High Courts15 Jan 2002Dismissed
Ganesh Motiram Vichare Vs M.N. Singh and Others
Bombay High Court · (2002) CriLJ 1636
Arms Act, 1959 — Section 25(IB), 27, 35, 4Constitution of India, 1950 — Article 22, 22(5), 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1), 3(3)
High Courts15 Jan 2002Allowed
Appasaheb Bhagwanrao Jadhav and Bhivrao Tukaram Pawar Vs The State of Maharashtra, The Joint Registrar, Cooperative Societies, Nasik Division, The Assistant Registrar, Cooperative Societies, State Minister for Cooperation, Maharashtra State, Mantralaya, Mumbai and S.V. Gorade
Bombay High Court · (2002) 01 BOM CK 0001
Maharashtra Co-operative Societies Act, 1960 — Section 78
High Courts14 Jan 2002
Pandit Devu Patil, Ananta Vithal Patil, Sainath Devu Patil, Ashok Vithal Patil, Ravindra Vithal Patil, Ramu Shambhau Patil, Gopinath Lukadya Patil, Bhagwan Shambhu Patil and Eknath Govind Patil Vs The State of Maharashtra
Bombay High Court · (2002) CriLJ 4865
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 148, 149, 302, 324
High Courts14 Jan 2002Dismissed
V.S. Joshi Vs State of Maharashtra and Others
Bombay High Court · (2002) 3 ALLMR 882 : (2002) 104 BOMLR 262
High Courts14 Jan 2002Allowed
Shri Balaji Automobiles Vs Union of India (UOI) and Others
Bombay High Court · (2002) 83 ECC 524 : (2002) 2 MhLj 261
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 72Customs Act, 1962 — Section 27A
High Courts14 Jan 2002Allowed
Shri Balaji Automobiles Vs Union of India (UOI)
Bombay High Court · (2002) 3 ALLMR 479 : (2002) 3 BomCR 599 : (2002) 1 BOMLR 435 : (2002) ECR 7 : (2002) 140 ELT 367 : (2002) 2 MhLj 261
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 27A
High Courts14 Jan 2002
Shantaram Baburao More and Another Vs The State of Maharashtra
Bombay High Court · (2002) 104 BOMLR 471
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 302, 323, 324, 34, 452
High Courts11 Jan 2002
Bashir Dada Desai and Another Vs Pandurang Atmaram Patil and Others
Bombay High Court · (2002) ACJ 1910
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22