High Courts25 Sept 2000Dismissed
Nandeshwar Khobragade Vs State of Maharashtra
Bombay High Court · (2001) ALLMR(Cri) 84 : (2001) CriLJ 4351
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 34
COURT ARCHIVE
Bombay High Court judgments, 2000
1,001 judgments · page 11 of 51
High Courts25 Sept 2000Dismissed
Govindrao Namdeorao Shirsat Vs State of Maharashtra and Others
Bombay High Court · (2001) 3 BomCR 543
Constitution of India, 1950 — Article 14, 16, 309, 310, 311Maharashtra Law Officers (Appointment, Conditions of Service and Remuneration) Rules, 1984 — Rule 11
High Courts22 Sept 2000Dismissed
Samrat Furniture, Nagpur and others Vs Bhaurao Natthuji Mankar
Bombay High Court · (2000) 09 BOM CK 0095
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1
High Courts22 Sept 2000Dismissed
Narayan Warambhe Vs State of Maharashtra
Bombay High Court · (2001) ALLMR(Cri) 103 : (2001) CriLJ 527 : (2001) 2 MhLj 330
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 309(1), 311Penal Code, 1860 (IPC) — Section 161
High Courts22 Sept 2000Dismissed
Pulgaon Cotton Mills Ltd. and Others Vs Maharashtra Pollution Control Board
Bombay High Court · (2001) ALLMR(Cri) 95 : (2001) CriLJ 610 : (2001) 2 MhLj 546 : (2001) 3 RCR(Criminal) 473
Constitution of India, 1950 — Article 12, 72Criminal Procedure Code, 1973 (CrPC) — Section 197, 205, 482Foreign Exchange Regulation Act, 1973 — Section 23C
High Courts22 Sept 2000Dismissed
Samrat Furniture, Nagpur and Others Vs Bhaurao Natthuji Mankar
Bombay High Court · (2002) 1 CivCC 104
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1
High Courts22 Sept 2000Allowed
Joaquim D''Costa and Others Vs Anthony D''Souza alias Joseph Anthony Ignatius Alex Generzano D''Souza and Others
Bombay High Court · AIR 2001 Bom 298 : (2001) 2 BomCR 247 : (2001) 1 MhLj 694
Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975 — Section 29(4), 3
High Courts22 Sept 2000Dismissed
Asaram Kishanrao Bhaware Vs State of Maharashtra
Bombay High Court · (2001) 1 BOMLR 379 : (2000) 4 MhLj 695
Criminal Procedure Code, 1973 (CrPC) — Section 313, 321Penal Code, 1860 (IPC) — Section 409
High Courts22 Sept 2000
Babasaheb Dnyanoba Ritpure and Others Vs Dagdu Ritpure and Others
Bombay High Court · (2001) 2 ALLMR 146 : (2001) 3 BomCR 18
High Courts21 Sept 2000Dismissed
Subhash Dnyanoba Salvi Vs State of Maharashtra and Another
Bombay High Court · (2001) ALLMR(Cri) 10 : (2001) 5 BomCR 152
Criminal Procedure Code, 1973 (CrPC) — Section 235Evidence Act, 1872 — Section 105, 45, 9Penal Code, 1860 (IPC) — Section 302, 34
High Courts21 Sept 2000
Bamni Proteins Limited Vs Ajay (Shri)
Bombay High Court · (2001) 2 BomCR 744
Central Excise Rules, 1944 — Rule 9(2)Central Excises and Salt Act, 1944 — Section 11AContempt of Courts Act, 1971 — Section 2
High Courts21 Sept 2000
Vynkappa Chandrayya Kanaki Vs State of Maharashtra
Bombay High Court · (2001) ALLMR(Cri) 19 : (2001) 5 BomCR 202
Evidence Act, 1872 — Section 32, 45Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts21 Sept 2000Allowed
Chief Executive Officer, Zilla Parishad Vs Daulat Narsingrao Deshmukh and Another
Bombay High Court · (2001) 4 ALLMR 215 : (2001) 2 BomCR 728 : (2001) 90 FLR 636 : (2001) 2 LLJ 1619 : (2001) 2 MhLj 543
Maharashtra Employment Guarantee Act, 1977 — Section 2
High Courts21 Sept 2000
Subhangi Tukaram Sawant Vs R.H. Mendonca and Others
Bombay High Court · (2001) ALLMR(Cri) 1819 : (2001) BomCR(Cri) 152 : (2001) 4 BOMLR 631 : (2001) CriLJ 3745 : (2001) 3 MhLj 580 : (2001) 4 RCR(Criminal) 700
Arms Act, 1959 — Section 25, 26, 27, 28, 29Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 110
High Courts21 Sept 2000Dismissed
Berger Paints India Limited Vs Chandrakant N. Raut and Another
Bombay High Court · (2001) 3 LLJ 850
Industrial Disputes Act, 1947 — Section 2
High Courts21 Sept 2000Dismissed
Waghchoure Baliram Vithalrao Vs President Shri Uttamrao Parashram Savant and Others
Bombay High Court · (2001) 3 BomCR 190
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 36, 37
High Courts21 Sept 2000Dismissed
Sheikh Jahangir Ali Vs State of Maharashtra
Bombay High Court · (2000) 09 BOM CK 0002
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 8Penal Code, 1860 (IPC) — Section 302
High Courts20 Sept 2000
State of Maharashtra Vs Bhagwan Vaijinath Bhujbal and Others
Bombay High Court · (2001) 2 ALLMR 502 : (2001) 3 BomCR 172
Land Acquisition Act, 1894 — Section 18, 4, 6
High Courts20 Sept 2000
Totapulli Velayudan Arjun Vs State of Maharashtra
Bombay High Court · (2001) ALLMR(Cri) 24 : (2001) BomCR(Cri) 18 : (2001) 1 BOMLR 108
Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 299, 300, 302, 304(2)
High Courts20 Sept 2000Dismissed
Raju Kishan Awale Vs State of Maharashtra and Others
Bombay High Court · AIR 2001 Bom 51 : (2000) 4 MhLj 592
Constitution of India, 1950 — Article 14Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 55