COURT ARCHIVE

Bombay High Court judgments, 2000

1,001 judgments · page 13 of 51

High Courts14 Sept 2000Allowed

Pannalal Sunderlal Choksi and Others Vs State of Maharashtra and Another

Bombay High Court · (2001) 1 BOMLR 349 : (2000) CriLJ 4442 : (2000) 4 MhLj 674

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 245(2), 397, 397(2), 482Drugs and Cosmetics Act, 1940 — Section 18(a)(1), 34

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High Courts14 Sept 2000

Yusuf Khan Mahboob Khan Vs Riazuddin Allauddin and Others

Bombay High Court · (2001) 3 BomCR 8 : (2001) 2 MhLj 408

Constitution of India, 1950 — Article 226

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High Courts14 Sept 2000

Parvez Shah Vs State of Maharashtra and Others

Bombay High Court · (2001) 2 BomCR 208

Constitution of India, 1950 — Article 15, 16

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High Courts14 Sept 2000

The Director of Income Tax Vs Shardaben Bhagubhai Mafatlal Public Charitable Trust

Bombay High Court · (2001) 1 BOMLR 744 : (2000) 164 CTR 97 : (2001) 2 MhLj 695 : (2001) 114 TAXMAN 666

Companies Act, 1956 — Section 617Income Tax Act, 1922 — Section 16(3)Income Tax Act, 1961 — Section 11(5), 13(1), 2(31), 80

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High Courts14 Sept 2000Allowed

Tukaram R. Rasal Vs Krishna Sahakari Sakhar Karkhana Ltd. and Another

Bombay High Court · (2002) 4 LLJ 318

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High Courts14 Sept 2000

Natwar Transport Company Vs Transport Commissioner and Others

Bombay High Court · (2001) 1 BomCR 696 : (2000) 4 MhLj 457

Motor Vehicles Act, 1988 — Section 87(1), 88, 89, 89(2)

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High Courts14 Sept 2000Dismissed

Balaji Atmaram Salokar Vs Divisional Joint Registrar, Co-operative Societies, Nagpur and others

Bombay High Court · (2000) 09 BOM CK 0015

Maharashtra Co-operative Societies Act, 1960 — Section 152, 154, 73FF(I)(v), 78

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High Courts14 Sept 2000

DIRECTOR OF INCOME TAX (EXEMPTION) Vs SHARDABEN BHAGUBHAI MAFATLAL PUBLIC CHARITABLE TRUST NO. 8 and Others

Bombay High Court · (2001) 164 CTR 97 : (2001) 247 ITR 1

Income Tax Act, 1922 — Section 13(1)(d)Income Tax Act, 1961 — Section 260A

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High Courts14 Sept 2000

Nandkishor Rampal Lohiya and Others Vs State of Maharashtra

Bombay High Court · (2001) CriLJ 2742 : (2000) 4 MhLj 616 : (2001) 3 RCR(Criminal) 598

Criminal Procedure Code, 1973 (CrPC) — Section 216, 227, 228, 229, 230Penal Code, 1860 (IPC) — Section 120B, 201, 302, 304B, 322

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High Courts13 Sept 2000

Subhash Nagorao Junghare Vs State of Maharashtra

Bombay High Court · (2000) 09 BOM CK 0097

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302

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High Courts13 Sept 2000

Maneklal Jainarayanji Sabu Vs Ruprao Ganpatrao Bhonde

Bombay High Court · (2000) 4 ALLMR 841 : (2001) 2 BomCR 71 : (2000) 4 MhLj 450

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 100

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High Courts13 Sept 2000

Dharmaveer Lekhram Sharma and Another Vs The State of Maharashtra and Others

Bombay High Court · (2001) 5 BomCR 9 : (2001) CriLJ 4886 : (2001) 77 ECC 687 : (2001) 2 RCR(Criminal) 788

Criminal Procedure Code, 1973 (CrPC) — Section 154, 165Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 50, 8

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High Courts13 Sept 2000Allowed

Shikshan Mandal, throuhg its General Secretary and Another Vs Presiding Officer School Tribunal and Others

Bombay High Court · (2001) 3 BomCR 558 : (2001) 1 MhLj 606

Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 115Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 2(24), 9

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High Courts13 Sept 2000