High Courts04 Aug 2000Allowed
Ramesh Suchak through L.Rs. and Others Vs Shyamsunder Suroshiya
Bombay High Court · (2001) 1 BomCR 509
COURT ARCHIVE
Bombay High Court judgments, 2000
1,001 judgments · page 19 of 51
High Courts03 Aug 2000Allowed
Riyaz Ahmed Kashmiri Vs Union of India (UOI) and Others
Bombay High Court · (2001) ALLMR(Cri) 203 : (2001) 5 BomCR 238 : (2001) 1 MhLj 229
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3National Security Act, 1980 — Section 3Penal Code, 1860 (IPC) — Section 34, 489B
High Courts03 Aug 2000
Smt. Sudeshkumari alias Santoshkumari Roshanlal Agarwal of Rockline Construction Co. Vs Bombay Alloy Steel Industries Pvt. Ltd. and Others
Bombay High Court · (2000) 4 ALLMR 602 : (2001) 1 BomCR 573
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 6 Rule 17
High Courts03 Aug 2000Dismissed
Laxmibai Ramji (since deceased) and Others Vs Khimji Palan (since deceased) by L.Rs.
Bombay High Court · AIR 2001 Bom 3 : (2000) 4 ALLMR 314 : (2000) 3 ALLMR 314
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)
High Courts03 Aug 2000
Abdul Aval @ Chakuwalla Vs Sayed Mohamed Ali Usmanali and Others
Bombay High Court · (2000) 4 ALLMR 744 : (2001) 2 BomCR 153 : (2001) 1 BOMLR 418 : (2001) 2 MhLj 625
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Civil Procedure Code, 1908 (CPC) — Order 4 Rule 1, Order 6 Rule 14Presidency Small Cause Courts Act, 1882 — Section 41
High Courts03 Aug 2000
Ramapathi G. Pathak Vs Brahmadeo Guruprasad Pathak
Bombay High Court · (2001) 1 BomCR 700
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 21 Rule 3Registration Act, 1908 — Section 17(1), 49
High Courts02 Aug 2000Allowed
Minu F.D. Mehta Vs Ratnasale Madavrao Vakil
Bombay High Court · (2000) 4 ALLMR 310 : (2001) 1 BomCR 213 : (2001) 1 MhLj 881
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1Limitation Act, 1963 — Article 18, 7
High Courts02 Aug 2000Dismissed
Kisan Mehta and Others Vs State of Maharashtra and Others
Bombay High Court · (2000) 4 ALLMR 1 : (2001) 1 BomCR 451 : (2000) 4 MhLj 708
Development Control Regulations for Greater Bombay, 1991 — Regulation 59(2)Environment (Protection) Act, 1986 — Section 3(1), 3(2)Environment (Protection) Rules, 1986 — Rule 5(3)
High Courts02 Aug 2000
Shri R.N. Raje Vs State of Maharashtra (At the Instance of the Anti-Corruption Bureau, Solapur)
Bombay High Court · (2001) BomCR(Cri) 38 : (2001) 1 BOMLR 273 : (2001) 1 MhLj 416
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 157, 159, 168, 169, 170Prevention of Corruption Act, 1988 — Section 12, 13(1)(d), 13(2), 7
High Courts01 Aug 2000Allowed
Keshav Choudhari Vs State of Maharashtra
Bombay High Court · (2001) 5 BomCR 26
Evidence Act, 1872 — Section 3, 45, 8, 9Penal Code, 1860 (IPC) — Section 302
High Courts01 Aug 2000
Commissioner of Income Tax Vs Pravin M. Mehta
Bombay High Court · (2000) 246 ITR 445
Income Tax Act, 1961 — Section 80HHC, 80HHD(5)
High Courts01 Aug 2000
The Board of Trustees of the Port of Bombay Vs Jayantilal Dharamsey and Others
Bombay High Court · AIR 2001 Bom 26 : (2001) 1 BomCR 44 : (2001) 2 BOMLR 273
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 4Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Constitution of India, 1950 — Article 246, 254
High Courts01 Aug 2000
Miraj Taluka Girani Kamgar Sangh Vs Marathe Textile Mills
Bombay High Court · (2000) 2 LLJ 1641
Bombay Industrial Relations Act, 1946 — Section 119D
High Courts01 Aug 2000
Chairman, Maharashtra State Co-operative Bank Ltd. and Another Vs Shri Sudhir Kedar
Bombay High Court · (2000) 4 ALLMR 319 : (2001) 1 BomCR 507
Constitution of India, 1950 — Article 12, 14, 16, 226
High Courts01 Aug 2000
Umesh Balkrishna Vispute (Shri) Vs State of Maharashtra and Others
Bombay High Court · (2001) 3 ALLMR 25 : (2001) 2 BomCR 145 : (2001) 1 MhLj 486 : (2000) 4 MhLj 564
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9, 9(1)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 12, 3
High Courts31 Jul 2000Dismissed
Salim Mohamed Babul Miniyar Vs State of Maharashtra
Bombay High Court · (2001) CriLJ 58
Criminal Procedure Code, 1973 (CrPC) — Section 10, 162, 173, 190, 190(1)Evidence Act, 1872 — Section 25, 9Railway Property (Unlawful Possession) Act, 1966 — Section 3, 8, 8(1)
High Courts31 Jul 2000
Subhash Krishna Kanitkar Vs The Bhiwandi Nizampura Municipal Council and Others
Bombay High Court · AIR 2000 Bom 453 : (2001) 1 BomCR 251 : (2000) 3 BOMLR 573
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 19(1)Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 189, 190
High Courts31 Jul 2000
Rohan Prabhakar Rao Vs Medical Council of India and Others
Bombay High Court · AIR 2000 Bom 429 : (2001) 1 BomCR 194 : (2000) 3 BOMLR 659 : (2001) 1 MhLj 275
Graduate Medical Education Regulations, 1997 — Regulation 6Indian Medical Council Act, 1956 — Section 33
High Courts31 Jul 2000
Shankar Budhaji Moundekar and Others Vs State of Maharashtra
Bombay High Court · (2001) ALLMR(Cri) 135 : (2001) BomCR(Cri) 282 : (2001) 1 MhLj 135
Criminal Procedure Code, 1973 (CrPC) — Section 221, 313Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 302
High Courts31 Jul 2000
Commissioner of Income Tax Vs Kantilal Chhotalal
Bombay High Court · (2000) 246 ITR 439 : (2001) 117 TAXMAN 526
Income Tax Act, 1861 — Section 28, 80HHC