High Courts18 Dec 2000Allowed
Asha Krishinlall Bajaj (Smt.) Vs Sub-Registrar of Assurances and Others
Bombay High Court · (2001) 2 BomCR 629
Bombay Stamp Act, 1958 — Article 23, 52, 2, 33
COURT ARCHIVE
Bombay High Court judgments, 2000
1,001 judgments · page 2 of 51
High Courts16 Dec 2000Dismissed
Sureshkumar Jethalia Vs State of Maharashtra and others
Bombay High Court · (2000) 12 BOM CK 0049
High Courts16 Dec 2000Dismissed
Narendramal Bafna Vs State of Maharashtra
Bombay High Court · (2001) ALLMR(Cri) 490 : (2001) CriLJ 1667
Factories Act, 1948 — Section 2, 7, 7A(2), 92Maharashtra Factories Rules, 1963 — Rule 4(1)Mines Act, 1952 — Section 18, 76
High Courts16 Dec 2000
Kum. Saroj J. Kamble Vs Smt. Latha Mohan and Others
Bombay High Court · (2001) 3 BomCR 471 : (2001) 2 BOMLR 948 : (2001) 2 MhLj 874
Constitution of India, 1950 — Article 226, 227
High Courts16 Dec 2000Allowed
Chandrashekhar Purushottam Rathi Vs State of Maharashtra and Another
Bombay High Court · (2001) 3 ALLMR 573 : (2002) 2 MhLj 181
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 2, 80(1), 80(2), 99
High Courts16 Dec 2000
State of Maharashtra and Others Vs Shivram Sambhajirao Sadawarte, Chief Officer, Municipal Council
Bombay High Court · (2001) 2 BomCR 492 : (2001) 1 LLJ 1198 : (2001) 3 MhLj 249
Maharashtra Civil Services (Discipline and Appeal) Rules, 1979 — Rule 4(1), 4(2), 4(5)
High Courts16 Dec 2000Dismissed
Manohar Purushottam Sonar Vs Nandkrishna Narayan Sonar
Bombay High Court · (2001) 3 BomCR 518
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3), 13(1)Evidence Act, 1872 — Section 58
High Courts15 Dec 2000Dismissed
Haribhau Nabaji Pawar Vs State of Maharashtra and another
Bombay High Court · (2000) 12 BOM CK 0003
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 499, 500
High Courts14 Dec 2000
Sanjay Bajirao Nagane Vs The State of Maharashtra and Another
Bombay High Court · (2001) ALLMR(Cri) 1130 : (2001) BomCR(Cri) 375 : (2001) 1 BOMLR 729 : (2002) 1 MhLj 959
Penal Code, 1860 (IPC) — Section 147, 148, 149, 299, 300
High Courts14 Dec 2000Allowed
Jitu Yadav Vs Employees'' State Insurance Corporation
Bombay High Court · (2001) 91 FLR 385 : (2001) 2 LLJ 1622
Employees State Insurance (Central) Rules, 1950 — Rule 57Employees State Insurance Act, 1948 — Section 2, 2(15A), 2(15B), 46, 51
High Courts13 Dec 2000
Ramniklal Amritlal Shah Vs Bhupendra Impex Pvt. Ltd. and Others
Bombay High Court · AIR 2001 Bom 224 : (2001) 2 ALLMR 592 : (2001) 2 BomCR 479 : (2001) 1 BOMLR 670 : (2001) 2 MhLj 536
Partition Act, 1893 — Section 4(1)Straits Settlements Limitation Ordinance Act, 1896 — Section 17Succession Act, 1925 — Section 111, 112, 113, 114, 21(1)
High Courts12 Dec 2000
Vasantdada Shetkari Sahakari Sakhar Karkhana Limited, Sangli Vs B.B. Consulting ''N'' Engineering Pvt. Ltd. Co. and Others
Bombay High Court · (2001) 2 BomCR 515 : (2001) 2 BOMLR 923 : (2001) 2 CivCC 133 : (2001) 1 MhLj 871
Civil Procedure Code Amendment Act, 1976 — Section 104, 122Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Income Tax Act, 1922 — Section 30(2), 32
High Courts12 Dec 2000Dismissed
Commissioner of Income Tax Vs Mrs. Sandhya P. Naik, Vinay A. Naik, Mrs. Manjusha V. Naik, Mrs. Mira A. Naik, Ananta N. Naik (Decd.) (through legal representatives) and Pandurang A. Naik
Bombay High Court · (2002) 178 CTR 448 : (2002) 253 ITR 534 : (2002) 124 TAXMAN 384
Income Tax Act, 1961 — Section 132, 132(1), 132(3), 158BC
High Courts11 Dec 2000Dismissed
Pravin Rajaram Shinde Vs State of Maharashtra
Bombay High Court · (2001) ALLMR(Cri) 921 : (2001) 5 BomCR 462
Criminal Procedure Code, 1973 (CrPC) — Section 165, 235Evidence Act, 1872 — Section 45, 9Penal Code, 1860 (IPC) — Section 300, 302, 304II
High Courts11 Dec 2000
The Commissioner of Income Tax Vs NIMA Specific Family Trust
Bombay High Court · (2001) 2 ALLMR 314 : (2001) 165 CTR 518 : (2001) 248 ITR 29 : (2001) 115 TAXMAN 106
Income Tax Act, 1961 — Section 80, 80HH
High Courts08 Dec 2000
Shri Kashinath Baba Asbe and Others Vs The State of Maharashtra and Another
Bombay High Court · (2001) 2 MhLj 372
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 31R, 32P, 33A, 33B, 33CConstitution of India, 1950 — Article 227
High Courts08 Dec 2000Allowed
Ashok Nagorao Chaudhari Vs State of Maharashtra
Bombay High Court · (2000) 12 BOM CK 0050
Penal Code, 1860 (IPC) — Section 307, 323, 324, 326, 34
High Courts08 Dec 2000Dismissed
Inox India Limited and Another Vs State of Maharashtra and Others
Bombay High Court · (2001) 2 BomCR 11
Contract Act, 1872 — Section 10
High Courts08 Dec 2000
Smt. Naseem Imran Mohammed Siddik Vs State of Maharashtra and Others
Bombay High Court · (2001) ALLMR(Cri) 502 : (2001) BomCR(Cri) 310 : (2001) 2 BOMLR 822 : (2001) CriLJ 1619
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 7, 7(1)
High Courts08 Dec 2000Allowed
Gulabrao Maruti Bhagat Vs Bhagwan Nana Bhagat
Bombay High Court · (2001) 2 ALLMR 598 : (2001) 3 BomCR 484 : (2001) 3 CivCC 493 : (2001) 2 MhLj 665
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 43Hindu Succession Act, 1956 — Section 6, 8