High Courts06 Dec 2001Allowed
Rajaram Dipoo Khatik Vs Shriram Mills and Another
Bombay High Court · (2002) 2 MhLj 74
Bombay Industrial Relations Act, 1946 — Section 42(4), 78, 79
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 2,182 of 3,665
High Courts06 Dec 2001
Watch Tower Bible and Tract Society of India, Lonavala Vs Union of India (UOI) and Others
Bombay High Court · AIR 2002 Bom 83 : (2002) 4 BomCR 313 : (2002) 1 MhLj 804
Evidence Act, 1872 — Section 124Foreign Contribution (Regulation) Act, 1976 — Section 10
High Courts06 Dec 2001
Maimoona Zainuddin Sawaratkar Vs Omer Nizamuddin Tatavalkar and Others
Bombay High Court · (2002) 4 MhLj 176
Civil Procedure Code, 1908 (CPC) — Section 151Evidence Act, 1872 — Section 65
High Courts06 Dec 2001Allowed
Hindustan Composites Limited Vs C.D. Konale and Others
Bombay High Court · (2002) 4 LLJ 69
High Courts06 Dec 2001Dismissed
Gulab Narayan Tilekar Vs D.V. Industries
Bombay High Court · (2002) 2 ALLMR 93 : (2002) 2 LLJ 368
High Courts06 Dec 2001
Anil Fabrics Vs Abdul Salam Gulam Rasul Momin
Bombay High Court · (2002) 1 ALLMR 983 : (2002) 92 FLR 1009 : (2002) 4 LLJ 61
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts05 Dec 2001
Maharashtra Mantralaya and Allied Government Employees'' Co-operative Credit Society Ltd., Mumbai Vs Raju Sonu Rane and Others
Bombay High Court · (2002) 2 BomCR 472 : (2002) 92 FLR 1112 : (2002) 2 MhLj 708
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts05 Dec 2001
Shiv Indersen Mirchandani of Bombay and Another Vs Natasha Harish Advani alias Natasha Vijaykumar Tolaram Mirchandani and Others
Bombay High Court · (2002) 2 BomCR 436 : (2002) 2 DMC 89
Civil Procedure Code, 1908 (CPC) — Section 13Hindu Marriage Act, 1955 — Section 11, 5
High Courts05 Dec 2001Dismissed
Dharamsee Morarji Chemical Co. Ltd. Vs State of Maharashtra and Another
Bombay High Court · (2002) 2 ALLMR 94 : (2002) 4 BomCR 340
Constitution of India, 1950 — Article 14Maharashtra Water Supply and Sewerage Board Act, 1976 — Section 27, 3, 35, 67
High Courts05 Dec 2001Dismissed
Sadashiv Mahadeo Kumbhar Vs Balkrishna Bhikaji Walimbe and Another
Bombay High Court · (2002) 2 ALLMR 916 : (2002) 4 BomCR 346
Bombay Tenancy (Amendment) Act, 1970 — Section 32GBombay Tenancy and Agricultural Lands Act, 1948 — Section 32G(3), 72Mamlatdars Court Act, 1906 — Section 16, 7
High Courts04 Dec 2001
The State of Maharashtra Vs Rajkumar Kunda Swami
Bombay High Court · (2002) 104 BOMLR 567
Criminal Procedure Code, 1973 (CrPC) — Section 167, 439, 482Information Technology Act, 2000 — Section 43, 65, 66, 73Penal Code, 1860 (IPC) — Section 120B, 143, 144, 146, 147
High Courts04 Dec 2001
Shriram Vividha Karyakari Sahakari (Vikas) Seva Sanstha Maryadit Vs State of Maharashtra and others
Bombay High Court · (2001) 12 BOM CK 0061
Maharashtra Co-operative Societies Act, 1960 — Section 69(4), 69A, 69A(5)
High Courts04 Dec 2001
Sukhdeo Ragho Deore Vs Chairman, Gram Shikshan Samiti, Umrane, Dist. Nasik and Others
Bombay High Court · (2002) 2 BOMLR 529 : (2002) 1 MhLj 885
Secondary School Code — Rule 61.2
High Courts04 Dec 2001Dismissed
Mangala Sharad Mutha Vs State of Maharashtra and others
Bombay High Court · (2001) 12 BOM CK 0046
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 10(1), 11(1)(iii), 13A, 18, 28A
High Courts04 Dec 2001
Mohammed Shabir Shaikh Bhikan Vs The State of Maharashtra and Another
Bombay High Court · (2002) 104 BOMLR 820
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22, 29, 42, 50, 57
High Courts03 Dec 2001Dismissed
Haribhau Ramchandra Ghadage Vs Pandharpur Municipal Council and Others
Bombay High Court · (2002) 1 ALLMR 892 : (2002) BomCR(Cri) 81 : (2002) 1 BOMLR 212 : (2002) 2 MhLj 535
Prevention of Food Adulteration Act, 1954 — Section 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 50
High Courts03 Dec 2001Dismissed
Chandbi Vs State of Maharashtra
Bombay High Court · (2002) 81 ECC 265
Criminal Procedure Code, 1973 (CrPC) — Section 165Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 22, 42, 50, 57
High Courts03 Dec 2001Dismissed
Dilip Ajmire and Another Vs Returning Officer and Others
Bombay High Court · (2002) 2 ALLMR 758 : (2002) 3 BomCR 678
Bombay Local Fund Audit Act, 1930 — Section 12Constitution of India, 1950 — Article 226, 243ZGMaharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 51(2)
High Courts03 Dec 2001Dismissed
Bhaiyyaji Sitaram Kannamwar Vs Assistant Registrar and Others
Bombay High Court · (2002) 2 ALLMR 762 : (2002) 3 BomCR 631
Constitution of India, 1950 — Article 226
High Courts03 Dec 2001Dismissed
Rekhabai Kalode Vs State Election Commission and Others
Bombay High Court · (2002) 2 ALLMR 742 : (2002) 3 BomCR 682
Constitution of India, 1950 — Article 226, 227Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 15, 17Maharashtra Municipalities Election Rules, 1966 — Rule 15