High Courts03 Oct 2000
Hind Rectifiers Limited Vs Presiding Officer, 1st Labour Court, Bombay and Another
Bombay High Court · (2000) 10 BOM CK 0007
Industrial Disputes Act, 1947 — Section 17B, 2
COURT ARCHIVE
Bombay High Court judgments, 2000
1,001 judgments · page 10 of 51
High Courts30 Sept 2000Allowed
Kamala Dhawade Vs O.P. Bali, Commissioner of Police and Another
Bombay High Court · (2001) 5 BomCR 443 : (2001) 1 MhLj 97
Constitution of India, 1950 — Article 22(5)Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)
High Courts29 Sept 2000Allowed
Kashinath Narayan Nachinolkar and Another Vs M. Lily Dias (Smt.) and Others
Bombay High Court · (2001) 2 BomCR 250
Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 22, 32(3), 32(4)
High Courts29 Sept 2000Allowed
Kamlabai Yadav (Smt.) Vs State of Maharashtra and Another
Bombay High Court · (2001) ALLMR(Cri) 120 : (2001) 5 BomCR 352 : (2001) CriLJ 452
Constitution of India, 1950 — Article 25(5)Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)
High Courts29 Sept 2000Allowed
Bharat Earth Movers Ltd. Vs Mansukh M. Makwana and Another
Bombay High Court · (2001) 89 FLR 141 : (2001) 3 LLJ 846
Industrial Disputes Act, 1947 — Section 25B, 25F
High Courts29 Sept 2000Dismissed
Raju Vithalrao Bhadre Vs State of Maharashtra and Another
Bombay High Court · (2001) CriLJ 1363 : (2001) 2 MhLj 606
Constitution of India, 1950 — Article 22(5)Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1), 3(3)Penal Code, 1860 (IPC) — Section 34, 386
High Courts29 Sept 2000
Pradeep S. Melkunde and Others Vs State of Maharashtra and Others
Bombay High Court · AIR 2001 Bom 96 : (2001) 3 MhLj 394
Constitution of India, 1950 — Article 226
High Courts29 Sept 2000
Hakimsingh Ram Sumer Singh Yadav Vs Vardhaman Sthanakwasi Jain Shravak Sangh and Others
Bombay High Court · (2001) 1 BomCR 313 : (2001) 1 BOMLR 333 : (2000) 4 MhLj 626
Constitution of India, 1950 — Article 30(2)Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 3(2)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 12
High Courts29 Sept 2000
Jigar Harish Shah Vs Union of India and Others
Bombay High Court · AIR 2001 Bom 60 : (2001) ALLMR(Cri) 54 : (2001) 2 BomCR 244 : (2001) 1 BOMLR 202 : (2001) 1 MhLj 483
General Clauses Act, 1897 — Section 21Passports Act, 1967 — Section 5Passports Rules, 1980 — Rule 3
High Courts29 Sept 2000Allowed
Mirza Mahmood Baig since deceased through his legal heirs Vs State of Maharashtra and Others
Bombay High Court · (2001) 3 BomCR 571
High Courts28 Sept 2000
Commissioner of Income Tax Vs General Insurance Corporation of India (No. 2)
Bombay High Court · (2002) 254 ITR 204 : (2001) 114 TAXMAN 13
Income Tax Act, 1961 — Rule 5, 36(1), 36(1)(vii), 80M
High Courts28 Sept 2000Dismissed
Shaikh Hamid Shaikh Mehtab Vs State of Maharashtra
Bombay High Court · (2001) ALLMR(Cri) 88 : (2001) 5 BomCR 391
Criminal Procedure Code, 1973 (CrPC) — Section 235Evidence Act, 1872 — Section 32, 45, 9Penal Code, 1860 (IPC) — Section 302, 304
High Courts28 Sept 2000Allowed
Aurangabad Industrial Associates Vs State of Maharashtra and Others
Bombay High Court · (2001) 3 BomCR 554 : (2001) 3 CivCC 366 : (2001) 3 MhLj 893
Contract Act, 1872 — Section 10Electricity Act, 2003 — Section 25
High Courts27 Sept 2000
Bankay Bihari G. Agrawal Vs M/S Bhagwanji Meghihi and Others
Bombay High Court · (2000) 2 ALLMR 10 : (2001) 2 BomCR 86 : (2001) 1 MhLj 345
Bombay High Court (Original Side) Rules, 1980 — Rule 220(4), 221, 222, 223, 224Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 37 Rule 1, Order 37 Rule 2, Order 37 Rule 3, Order 37 Rule 4
High Courts27 Sept 2000
Shri Kondiba Dhondiba Dalvi Since Deceased by His Lrs. and Others Vs Shri Narayan Namdeo Nanware
Bombay High Court · (2001) 1 BOMLR 598 : (2001) 2 MhLj 820
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Constitution of India, 1950 — Article 226, 227Specific Relief Act, 1963 — Section 6
High Courts27 Sept 2000Allowed
Madhavrao Sakharam Sardesai Vs State of Maharashtra
Bombay High Court · (2000) 09 BOM CK 0006
Criminal Procedure Code, 1973 (CrPC) — Section 161, 294, 313Penal Code, 1860 (IPC) — Section 299, 300, 302, 304(2)
High Courts26 Sept 2000
Abdul Hameed Manjur Ahmed Shaikh and Another Vs S.C. Fulambrikar @ Phulambrikar and Another
Bombay High Court · (2001) 2 BOMLR 987
Bombay Prohibition Act, 1949 — Section 66, 81Evidence Act, 1872 — Section 45Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 25, 29, 52, 8
High Courts25 Sept 2000Dismissed
Nandeshwar Vs State of Maharashtra
Bombay High Court · (2002) 2 DMC 71 : (2002) 1 RCR(Criminal) 305
Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts25 Sept 2000
Mr. Felix Pinto and Others Vs Satyam Computer Services Ltd. and Others and Amgis Holdings (P.) Ltd.
Bombay High Court · (2001) 2 BomCR 171 : (2001) 1 BOMLR 129 : (2001) 104 CompCas 707 : (2000) 4 CompLJ 302 : (2001) 1 MhLj 512
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 21 Rule 32, Order 39 Rule 1, Order 39 Rule 2A, 151
High Courts25 Sept 2000
The Steamship Mutual Underwriting Association (Bermuda) Ltd. and Others Vs Thakur Shipping Company Limited and Others
Bombay High Court · (2001) 3 ALLMR 159 : (2001) 2 BomCR 370 : (2001) 1 BOMLR 137 : (2001) 3 CivCC 149 : (2001) 2 MhLj 392 : (2002) 2 RCR(Civil) 462
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1(6), Order 17 Rule 2, Order 17 Rule 3, Order 8 Rule 10, Order 8 Rule 5(2)Criminal Procedure Code, 1973 (CrPC) — Section 34, 409