High Courts08 Sept 2000
The Commissioner of Income Tax Vs Shri Bharatkumar Modi and Others
Bombay High Court · (2000) 164 CTR 273 : (2000) 246 ITR 693 : (2000) 113 TAXMAN 386
Income Tax Act, 1961 — Section 251, 260A
COURT ARCHIVE
Bombay High Court judgments, 2000
1,001 judgments · page 14 of 51
High Courts08 Sept 2000
Vilas Shankarrao Deshmukh and Another Vs S.A. Ghode, Principal, Navprabhat Vidya Mandir and Junior College and Others
Bombay High Court · (2001) 2 ALLMR 463 : (2001) 2 BomCR 116 : (2000) 3 LLJ 139 : (2001) 1 MhLj 261
Contempt of Courts Act, 1971 — Section 12Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 11, 13
High Courts08 Sept 2000
COMMISSIONER OF INCOME TAX Vs BHARATKUMAR MODI
Bombay High Court · (2001) 113 TAXMAN 386
Income Tax Act, 1961 — Section 260A
High Courts08 Sept 2000Dismissed
The Commissioner of Income Tax Vs M/s. Antifriction Bearings Corporation Ltd.
Bombay High Court · (2001) 165 CTR 126 : (2000) 246 ITR 295 : (2001) 117 TAXMAN 542
Income Tax Act, 1961 — Section 260A, 32A, 32AB, 32AB(1)
High Courts08 Sept 2000Allowed
Shobha Kashinath Bhavaskar Vs Returning Officer for the Election of Grampanchayat and Another
Bombay High Court · (2001) 3 BomCR 168
Bombay Village Panchayats Act, 1953 — Section 15Constitution of India, 1950 — Article 227
High Courts07 Sept 2000
Jayaram Sakharam Pachore and Others Vs The State of Maharashtra and Others
Bombay High Court · (2001) 2 ALLMR 179 : (2001) 1 BomCR 245 : (2001) 2 BOMLR 587 : (2000) 4 MhLj 255
High Courts07 Sept 2000Allowed
Herald Prashant Lal Vs Dorthy Ramteke
Bombay High Court · (2000) 09 BOM CK 0096
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 8A(3)
High Courts07 Sept 2000
Pix Transmission Limited Vs State of Maharashtra and Others
Bombay High Court · (2001) 88 FLR 720 : (2000) 3 LLJ 202 : (2000) 4 MhLj 496
Industrial Disputes Act, 1947 — Section 12(4), 12(5)
High Courts07 Sept 2000
Onkar Moatiram Kale and Others Vs State of Maharashtra
Bombay High Court · (2001) 5 BomCR 297 : (2001) CriLJ 4375 : (2001) 1 MhLj 521
Criminal Procedure Code, 1973 (CrPC) — Section 165Evidence Act, 1872 — Section 45, 59Penal Code, 1860 (IPC) — Section 302, 326
High Courts07 Sept 2000Dismissed
Hanumandas Gupta Vs Barkha
Bombay High Court · (2000) 09 BOM CK 0018
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 2
High Courts07 Sept 2000Allowed
Jayram Sakharam Pachore and Others Vs State of Maharashtra and Others
Bombay High Court · (2001) 2 ALLMR 179 : (2001) 1 BomCR 245 : (2001) 2 BOMLR 587 : (2000) 4 MhLj 255
Maharashtra Co-operative Societies Act, 1960 — Section 73A, 73G, 73G(2), 73G(2B), 73H
High Courts06 Sept 2000Dismissed
Pratiraksha Mazdoor Sangh and Others Vs State of Maharashtra and Others
Bombay High Court · (2001) 2 BomCR 414 : (2001) 1 MhLj 407
Constitution of India, 1950 — Article 14, 226Maharashtra State Tax on Professions, Trades, Callings and Employments Act, 1975 — Section 27A
High Courts06 Sept 2000
A. Joan of Arc Vs The Managing Trustees of Thiruvalluvar Manram''s Charitable Trust and Others
Bombay High Court · (2001) 1 BomCR 379 : (2001) 1 MhLj 471
Bombay Municipal Corporation Act, 1888 — Section 61
High Courts05 Sept 2000Allowed
Vijay Damaji Gaidhane Vs State of Maharashtra and Another
Bombay High Court · (2001) ALLMR(Cri) 965 : (2001) 3 BOMLR 126 : (2001) 1 MhLj 159
Bombay Prohibition Act, 1949 — Section 66Constitution of India, 1950 — Article 22(5)Criminal Procedure Code, 1973 (CrPC) — Section 167(2)
High Courts05 Sept 2000
Jagatpal Dhuria Vs Madhav Corporation and Others
Bombay High Court · (2001) 1 BomCR 375 : (2001) 89 FLR 90 : (2001) 3 LLJ 225 : (2000) 4 MhLj 836
Industrial Disputes Act, 1947 — Section 11
High Courts05 Sept 2000
Chandrakant Ghuse Vs State of Maharashtra and Others
Bombay High Court · (2001) 2 BomCR 528 : (2000) 4 MhLj 435
Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 2(49), 2(7), 55, 55(5)
High Courts04 Sept 2000
Mr. Uday Mohanlal Acharya Vs State of Maharashtra
Bombay High Court · (2001) CriLJ 4563
Bombay Police Act, 1951 — Section 96(1)Constitution of India, 1950 — Article 254(1)Criminal Procedure Code, 1973 (CrPC) — Section 127, 128, 129, 130, 173
High Courts04 Sept 2000
Murablack India Ltd. Vs UBS AG and Others
Bombay High Court · (2001) 1 BomCR 371 : (2003) 115 CompCas 210 : (2004) 52 SCL 38
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22, 22(3)
High Courts04 Sept 2000Dismissed
Bharat Education Society''s Junior College of Commerce and Economics and Others Vs Shri Balaraman Vembulu
Bombay High Court · (2001) 1 BomCR 367 : (2001) 88 FLR 226 : (2000) 4 MhLj 849
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 26, 26(1), 26(2), 26(9)
High Courts04 Sept 2000Dismissed
Uday Mohanlal Acharya Vs State of Maharashtra
Bombay High Court · (2001) CriLJ 4563
Bombay Police Act, 1951 — Section 96Constitution of India, 1950 — Article 254(1)Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 173, 309, 436