Bombay High Court Judgments 2000

High Courts22 Dec 2000

Harlal Pardeshi Vs State of Maharashtra and Others

Bombay High Court · (2001) 2 BomCR 547 : (2001) 1 MhLj 589

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 16Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 6

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High Courts22 Dec 2000Dismissed

Petroleum Employees Union Vs Indian Oil Corporation Ltd. and Others

Bombay High Court · (2001) 89 FLR 235 : (2001) 1 LLJ 1211

Apprentices Act, 1961 — Section 2, 4(1)

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High Courts22 Dec 2000Dismissed

Ashok K. Salame and Another Vs State of Maharashtra

Bombay High Court · (2001) ALLMR(Cri) 934 : (2001) CriLJ 1555

Penal Code, 1860 (IPC) — Section 34, 376(2), 448, 506

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High Courts22 Dec 2000

Nicassio Corporation General Contractors Vs The Municipal Corporation of Greater Mumbai and Others

Bombay High Court · (2001) 2 ALLMR 421 : (2001) 2 BomCR 582 : (2001) 2 BOMLR 744

Constitution of India, 1950 — Article 226

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High Courts22 Dec 2000

Mani D. Seervai Ors. Vs State of Maharashtra and Others

Bombay High Court · AIR 2001 Bom 229 : (2001) 2 ALLMR 444 : (2001) 2 BomCR 566 : (2001) 1 BOMLR 676

Maharashtra Regional and Town Planning Act, 1966 — Section 154, 39, 47, 59, 61

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High Courts22 Dec 2000

Radhabai Krishnanand Vernekar Vs Gourawwabai Sharnappa Bukka and Others

Bombay High Court · (2001) 3 BomCR 228 : (2001) 2 BOMLR 241 : (2001) 2 MhLj 645

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Civil Procedure Code, 1908 (CPC) — Order 8 Rule 2, Order 8 Rule 3, Order 8 Rule 4, Order 8 Rule 5Constitution of India, 1950 — Article 227

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High Courts22 Dec 2000Allowed

Sharbat Chand Jain Vs Bank of India and Others

Bombay High Court · (2001) 2 BomCR 590(1)

Bank of India (Officers Service) Regulations, 1979 — Regulation 17Constitution of India, 1950 — Article 14, 16, 226

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High Courts22 Dec 2000Allowed

Vassant Holiday Homes Pvt. Ltd. and Others Vs Madan V. Prabhu

Bombay High Court · (2001) 3 BomCR 493 : (2003) 116 CompCas 172 : (2004) 50 SCL 705

Companies Act, 1956 — Section 397, 398, 428, 433, 439

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High Courts22 Dec 2000Allowed

Maimune Banu Hamidali Khan and Others Vs State and Others

Bombay High Court · (2001) 3 ALLMR 449 : (2001) 3 BomCR 529

Constitution of India, 1950 — Article 226, 300AEvidence Act, 1872 — Section 115Land Acquisition Act, 1894 — Section 16, 17(3)A, 23(1)A, 31(2), 4

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High Courts21 Dec 2000

Smt. Savita Shankar Lokhande Vs Shri M.N. Singh, Commissioner of Police, Greater Bombay and Others

Bombay High Court · (2001) ALLMR(Cri) 846 : (2001) 2 BOMLR 724 : (2001) CriLJ 2367 : (2001) 2 MhLj 410

Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders and Dangerous Persons Amendment Act, 1996 — Section 3(1)

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High Courts21 Dec 2000Dismissed

Desiderio Santan Sebastiao Pretto Vs Mrs. Natalina Filomena Gomes

Bombay High Court · (2001) 3 ALLMR 211 : (2002) 1 DMC 78

Constitution of India, 1950 — Article 4

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High Courts21 Dec 2000Dismissed

Christine Hoden (I) Pvt. Ltd. Vs State of Goa and Others

Bombay High Court · (2001) 3 ALLMR 221 : (2001) 4 BomCR 301 : (2001) 91 FLR 1233 : (2002) 4 LLJ 454

Industrial Disputes Act, 1947 — Section 19, 9A

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High Courts21 Dec 2000

Mohan Krishna Antrolikar Vs The Commissioner, Prohibition and State Excise, Mumbai and Another

Bombay High Court · (2001) 2 BomCR 693 : (2001) 2 BOMLR 684

Constitution of India, 1950 — Article 226Maharashtra Civil services (Conduct) Rules, 1979 — Rule 3, 3(1)Maharashtra Civil Services (Discipline and Appeal) Rules, 1979 — Rule 5, 5(1)

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High Courts21 Dec 2000

Smt. Marle Dos Santos Braganza Vs Aldino Santos Braganza

Bombay High Court · (2001) 3 BomCR 801

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High Courts20 Dec 2000Dismissed

Prabhakar Sabaji Kandalkar Vs Tahsildar, Sangamner and Others

Bombay High Court · (2002) 1 ALLMR 606 : (2002) 2 CivCC 29 : (2002) 1 MhLj 881 : (2002) 3 RCR(Civil) 683

Bombay Village Panchayats Act, 1959 — Section 35(3B)Limitation Act, 1963 — Section 5

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High Courts20 Dec 2000Dismissed

Vishal Vinayak Bhende Vs Dean, Goa Medical College and Others

Bombay High Court · (2001) 3 BomCR 761

Constitution of India, 1950 — Article 14, 15, 226

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High Courts20 Dec 2000Dismissed

Goa Foundation Vs Goa State Coastal Zone Management Authority and Others

Bombay High Court · (2001) 2 ALLMR 224 : (2001) 4 BomCR 226

Constitution of India, 1950 — Article 21, 48A, 51AEnvironment (Protection) Act, 1986 — Section 6

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High Courts19 Dec 2000

Norman Joseph Ferreira and Another Vs Arjandas Newandram, Heir and L.R. of Newandram Shivalomal and Others

Bombay High Court · (2001) 3 BomCR 475 : (2001) 2 BOMLR 731 : (2001) 2 MhLj 810

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 14, 15Constitution of India, 1950 — Article 227

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High Courts19 Dec 2000

Ramesh @ Lalya Anand Jagtap Vs The State of Maharashtra

Bombay High Court · (2001) ALLMR(Cri) 209 : (2001) BomCR(Cri) 385 : (2001) 1 BOMLR 290 : (2001) CriLJ 1579

Criminal Procedure Code, 1973 (CrPC) — Section 313, 377(1)Penal Code, 1860 (IPC) — Section 376(2)

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High Courts18 Dec 2000

Devji Ravji Patel HUF and Karta Kantilal Bhavarlal alias Devji Ravji Patel Vs Narmada Agro Industries Ltd.

Bombay High Court · (2001) 4 ALLMR 196 : (2001) 3 BomCR 828 : (2001) 4 BOMLR 388

Civil Procedure Code, 1908 (CPC) — Section 16Contract Act, 1872 — Section 20, 4

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Bombay High Court judgments, 2000