High Courts08 Aug 2000
Rajson Pen and Plastic Industries Vs Sarita Sonaba Gurav and Another
Bombay High Court · (2001) 3 LLJ 831
COURT ARCHIVE
Bombay High Court judgments, 2000
1,001 judgments · page 18 of 51
High Courts08 Aug 2000
Commissioner of Income Tax Vs Punit Commercial Ltd.
Bombay High Court · (2000) 245 ITR 550 : (2001) 116 TAXMAN 191
Income Tax Act, 1961 — Section 80HHC, 80HHC(3)
High Courts08 Aug 2000
Commissioner of Income Tax Vs Samir Diamonds Exports Ltd.
Bombay High Court · (2000) 163 CTR 484 : (2000) 245 ITR 548 : (2001) 118 TAXMAN 506
Income Tax Act, 1961 — Section 80HHC, 80HHC(3)
High Courts08 Aug 2000
The Commissioner of Income Tax Vs M/s. K.K. Doshi and Co.
Bombay High Court · (2000) 112 TAXMAN 503
Finance Act, 1990 — Section 28Income Tax Act, 1961 — Section 80
High Courts08 Aug 2000
Commissioner of Income Tax Vs K.K. Doshi and Co.
Bombay High Court · (2000) 163 CTR 472 : (2000) 245 ITR 849
Income Tax Act, 1961 — Section 80HHC, 80HHC(1), 80HHC(3)
High Courts08 Aug 2000
Commissioner of Income Tax Vs S.G. Jhaveri Consultancy Ltd.
Bombay High Court · (2000) 163 CTR 593 : (2000) 245 ITR 854 : (2001) 119 TAXMAN 735
Income Tax Act, 1961 — Section 80HHC
High Courts08 Aug 2000
Commissioner of Income Tax Vs Pink Star
Bombay High Court · (2000) 245 ITR 757 : (2000) 112 TAXMAN 492
Income Tax Act, 1961 — Section 80HHC
High Courts08 Aug 2000
Commissioner of Income Tax Vs Sudarshan Chemicals Industries Ltd., Rathi Engineering Works and Klockner Windsor (I) Ltd.
Bombay High Court · (2000) 163 CTR 596 : (2000) 245 ITR 769 : (2000) 112 TAXMAN 511
Income Tax Act, 1961 — Section 80HHC, 80HHC(1), 80HHC(3)
High Courts08 Aug 2000
COMMISSIONER OF INCOME TAX Vs PINK STAR
Bombay High Court · (2000) 163 CTR 589 : (2001) 112 TAXMAN 492
Income Tax Act, 1961 — Section 260A, 80HHC
High Courts08 Aug 2000
COMMISSIONER OF INCOME TAX Vs PUNIT COMMERCIAL LTD.
Bombay High Court · (2000) 163 CTR 594 : (2001) 245 ITR 550
Income Tax Act, 1961 — Section 260A, 80HHC
High Courts08 Aug 2000
COMMISSIONER OF INCOME TAX Vs SUDARSHAN CHEMICALS INDUSTRIES LTD
Bombay High Court · (2001) 112 TAXMAN 511
Income Tax Act, 1961 — Section 260A, 80HHC
High Courts07 Aug 2000
Shikshan Samiti, Gadhinglaj Vs State of Maharashtra and others
Bombay High Court · (2000) 08 BOM CK 0011
Constitution of India, 1950 — Article 14Maharashtra Universities Act, 1994 — Section 82, 82(3), 82(4), 82(5)
High Courts04 Aug 2000Allowed
Faircot S.A. Vs Tata SSL Ltd.
Bombay High Court · (2000) 4 ALLMR 297 : (2000) 1 ALLMR 628 : (2000) 102 BOMLR 302
High Courts04 Aug 2000
Jolly Elevators Pvt. Ltd. Vs J.M. Yagnik and Others
Bombay High Court · AIR 2001 Bom 68 : (2000) 4 ALLMR 289 : (2001) 1 BomCR 205 : (2000) 3 BOMLR 671 : (2000) 4 MhLj 366
Letters Patent Appeal Rules — Rule 12
High Courts04 Aug 2000Allowed
Ramesh Rasiklal Suchak deleted through L.Rs. Pushpa Ben and Others Vs Shyamsunder Rajelal Suroshiya
Bombay High Court · (2001) 1 BomCR 509
Constitution of India, 1950 — Article 227
High Courts04 Aug 2000
B.D. Bhagat Vs Presiding Officer and others
Bombay High Court · (2000) 4 BomCR 769 : (2000) 4 MhLj 689
Secondary School Code — Rule 61.2
High Courts04 Aug 2000
Shri Vasantrao Naik Education Society Vs The Presiding Officer and another
Bombay High Court · (2000) 4 BomCR 773 : (2000) 4 MhLj 417
Bombay Primary Education Act, 1947 — Section 39Constitution of India, 1950 — Article 226Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 2(20), 2(7), 9
High Courts04 Aug 2000Allowed
Nasruddin Appalal Bagwan Vs Kala Imam Talim Trust Mandal
Bombay High Court · (2000) 102 BOMLR 608 : (2001) 1 MhLj 239
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 108
High Courts04 Aug 2000
Jasmeet Hoon Vs Smt. Rita Johar and Others
Bombay High Court · (2001) 1 BOMLR 82 : (2001) 1 MhLj 649
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13A(2)Civil Procedure Code, 1908 (CPC) — Section 10
High Courts04 Aug 2000Dismissed
Babarao Mankar and Another Vs Shashishekhar Kolhe
Bombay High Court · (2001) 2 ALLMR 199 : (2001) 2 BomCR 193
Constitution of India, 1950 — Article 226, 227