High Courts09 Oct 2001Dismissed
D.S. Veer Ranji Vs Ciba Speciality Chemicals (I) Ltd. and Others
Bombay High Court · (2002) 2 BomCR 29 : (2002) 92 FLR 1048 : (2002) 2 LLJ 569
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 2,189 of 3,665
High Courts09 Oct 2001
Icon Line Vs Commissioner of Customs
Bombay High Court · (2002) 143 ELT 528
Constitution of India, 1950 — Article 226
High Courts09 Oct 2001
Punjaji C. Halde Vs State of Maharashtra and Others
Bombay High Court · AIR 2002 Bom 238 : (2002) 2 ALLMR 839
Maharashtra Land Revenue Code, 1966 — Section 36
High Courts09 Oct 2001Allowed
Anand Chintamani Dighe and Another Vs State of Maharashtra and Others
Bombay High Court · (2001) 3 ALLMR 151 : (2002) 1 BomCR 57 : (2002) 1 BOMLR 671 : (2002) CriLJ 8 : (2002) 2 MhLj 14
Constitution of India, 1950 — Article 19(1), 226Criminal Procedure Code, 1973 (CrPC) — Section 95, 95(1), 96, 96(4)Penal Code, 1860 (IPC) — Section 153A, 153A(1), 295A
High Courts09 Oct 2001Dismissed
Rambhau Patil, Secretary, National Fish Workers'' Forum and Maharashtra Macchimar Kriti Samiti and Others Vs Maharashtra State Road Development Corporation Ltd. and Others
Bombay High Court · (2002) 1 ALLMR 385 : (2002) 1 BomCR 76
Constitution of India, 1950 — Article 226Environment (Protection) Act, 1986 — Section 3Environment (Protection) Rules, 1986 — Rule 5, 5(3), 5(4)
High Courts09 Oct 2001
Kuddus Khan Gaffarkhan and Another Vs Mohammad Yakub Pir Mohammad and Another
Bombay High Court · (2002) 2 ALLMR 776 : (2002) 2 BomCR 82
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22Limitation Act, 1963 — Section 5
High Courts09 Oct 2001Allowed
Madhukar Gulabrao Khadse Vs State of Maharashtra
Bombay High Court · (2002) CriLJ 2445
Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 20, 7
High Courts09 Oct 2001
R.P. Kunder and Others Vs Indian Oil Corporation Limited and Others
Bombay High Court · (2002) 2 LLJ 285
Constitution of India, 1950 — Article 226
High Courts08 Oct 2001Dismissed
Shri Ekveera Devi Sanskrutik Mandal and Another Vs State of Maharashtra and Another
Bombay High Court · (2002) 3 BomCR 177
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 28(1)
High Courts08 Oct 2001Allowed
R.C. Goenka Vs Chase Trading Co. and Another
Bombay High Court · (2002) 3 BomCR 201 : (2002) 1 MhLj 774
Arbitration and Conciliation Act, 1996 — Section 2(4), 43, 43(4)Securities Contracts (Regulation) Act, 1956 — Section 9
High Courts08 Oct 2001Allowed
Sairabi Sayyad Abdul Aziz deceased through her L.Rs. and Others Vs Abdul Rashid Abdul Majid
Bombay High Court · (2002) 3 BomCR 139
Civil Procedure Code, 1908 (CPC) — Section 10, 11
High Courts08 Oct 2001Allowed
Chamarsha @ Tiru Koreti Vs State of Maharashtra
Bombay High Court · (2002) 1 MhLj 159
Criminal Procedure Code, 1973 (CrPC) — Section 313, 465Penal Code, 1860 (IPC) — Section 302
High Courts06 Oct 2001
Suhas Dashrathe and Another Vs State of Maharashtra and Others
Bombay High Court · (2001) 2 ALLMR 184 : (2002) 2 BomCR 211
Constitution of India, 1950 — Article 226, 227, 341, 342
High Courts06 Oct 2001Allowed
Qari Mohammed Zakir Hussain and Others Vs Municipal Corporation of Greater Mumbai and Others
Bombay High Court · (2002) 2 BomCR 98
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 7 Rule 10, Order 7 Rule 10A, 9Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 42
High Courts06 Oct 2001
Niranjan Dadarao Punwatkar Vs State of Maharashtra
Bombay High Court · (2001) 10 BOM CK 0003
Constitution of India, 1950 — Article 161, 32, 72Criminal Procedure Code, 1973 (CrPC) — Section 432, 433, 433(A)Penal Code, 1860 (IPC) — Section 302, 55
High Courts05 Oct 2001Allowed
Indchemie Health Specialities Pvt. Ltd., Mumbai Vs Naxpar Labs Pvt. Ltd. and Another
Bombay High Court · (2002) 2 MhLj 513
Trade and Merchandise Marks Act, 1958 — Section 29(1), 29(2)
High Courts05 Oct 2001
Mr. Tanaji Ramkrishna Honkalas and Another Vs State of Maharashtra (Pydhonie Police Station)
Bombay High Court · (2002) 104 BOMLR 801
Criminal Procedure Code, 1973 (CrPC) — Section 437, 438
High Courts05 Oct 2001
The Pravara Sahakari Sakhar Karkhana Ltd. Vs The Express Industrial Corporation
Bombay High Court · AIR 2002 Bom 185 : (2002) 2 BomCR 355
Contract Act, 1872 — Section 73, 74Sales of Goods Act, 1930 — Section 37, 57, 61, 64A
High Courts05 Oct 2001
Pune District Central Co-operative Bank Limited Vs Bank Karmachari Sangh and Another
Bombay High Court · (2000) 4 ALLMR 160 : (2002) 2 LLJ 890
Bombay Industrial Relations Act, 1946 — Section 101(2B)
High Courts05 Oct 2001
Seagate Trading and Investment (Pvt.) Ltd. Vs Vora and Vora and Others
Bombay High Court · (2002) 1 ALLMR 406
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2