High Courts25 Jul 2000
Commissioner of Income Tax Vs Ravi Ratna Exports (P.) Ltd.
Bombay High Court · (2000) 246 ITR 443
Income Tax Act, 1961 — Section 80HHC
COURT ARCHIVE
Bombay High Court judgments, 2000
1,001 judgments · page 21 of 51
High Courts25 Jul 2000Dismissed
Janardan Ramchandra Kuthe Vs Sub-Divisional Magistrate and Another
Bombay High Court · (2001) 5 BomCR 55 : (2001) 2 MhLj 406 : (2001) 3 RCR(Criminal) 9
Bombay Police Act, 1951 — Section 55, 56, 58
High Courts25 Jul 2000
COMMISSIONER OF INCOME TAX Vs RAVI RATNA EXPORTS (P) LTD.
Bombay High Court · (2000) 112 TAXMAN 577
Income Tax Act, 1961 — Section 260A
High Courts25 Jul 2000
Kisan Vikas Ginning Pressing Ltd., Aurangabad Vs State of Maharashtra and others
Bombay High Court · (2000) 07 BOM CK 0004
Constitution of India, 1950 — Article 226, 227Maharashtra Co-operative Societies Act, 1960 — Section 102, 102(l)(b), 21, 21A, 77A
High Courts24 Jul 2000
COMMISSIONER OF INCOME TAX Vs SHIRKE CONSTRUCTION EQUIPMENTS LTD.
Bombay High Court · (2000) 163 CTR 580 : (2000) 112 TAXMAN 311
Income Tax Act, 1961 — Section 80AB, 80HHC
High Courts24 Jul 2000Dismissed
M.I.R.C. Electronics Limited Vs Navghar - Manikpur Nagar Parishad and Others
Bombay High Court · (2000) 102 BOMLR 292
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 397
High Courts24 Jul 2000Allowed
Sonalkar Chemicals Vs Eagle Flask Industries Ltd. and Others
Bombay High Court · (2001) ALLMR(Cri) 206 : (2001) BomCR(Cri) 142 : (2001) 4 BOMLR 659 : (2000) 4 MhLj 832 : (2001) 2 RCR(Criminal) 134
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 204, 397, 482Penal Code, 1860 (IPC) — Section 420
High Courts24 Jul 2000Allowed
Govind Ramchandra Nadkarni Vs Chandbibi Hyder (Smt.) and Another
Bombay High Court · (2001) 5 BomCR 206
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 289, 34, 341, 342
High Courts24 Jul 2000
Commissioner of Income Tax Vs Shirke Construction Equipments Ltd.
Bombay High Court · (2000) 246 ITR 429
Income Tax Act, 1961 — Section 28, 29, 30, 31, 32
High Courts24 Jul 2000
Commissioner of Income Tax Vs Brihan Maharashtra Steel Industries (P) Ltd.
Bombay High Court · (2001) 118 TAXMAN 508
Income Tax Act, 1961 — Section 143(1)(a)
High Courts24 Jul 2000
Devdas S. Amin Vs State of Maharashtra and Others
Bombay High Court · (2000) 4 ALLMR 629 : (2001) 2 BomCR 183 : (2001) 88 FLR 206 : (2001) 1 LLJ 501 : (2001) 2 MhLj 40 : (2000) 4 MhLj 523
Industrial Disputes Act, 1947 — Section 10(1), 12(5), 2
High Courts24 Jul 2000Allowed
Sonalkar Chemicals, Pune Vs M/s Eagle Flask Industries Ltd., Pune and Others
Bombay High Court · (2001) ALLMR(Cri) 206 : (2001) BomCR(Cri) 142 : (2001) 4 BOMLR 659 : (2000) 4 MhLj 832
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 204, 397, 482Penal Code, 1860 (IPC) — Section 420, 500
High Courts21 Jul 2000
Smt. Anusaya and Others Vs Smt. Raghunath Shankar Rahate and Others
Bombay High Court · (2000) 102 BOMLR 32
Contract Act, 1872 — Section 25, 62Specific Relief Act, 1963 — Section 20Transfer of Property Act, 1882 — Section 5, 54
High Courts21 Jul 2000Dismissed
State of Maharashtra and Another Vs Sarva Shramik Sangh and Another
Bombay High Court · (2001) 91 FLR 255 : (2002) 4 LLJ 275 : (2001) 2 MhLj 528
Industrial Disputes Act, 1947 — Section 2
High Courts21 Jul 2000
Goa Foundation and Others Vs State of Goa and Others
Bombay High Court · AIR 2001 Bom 318 : (2001) 3 BomCR 813 : (2001) 3 MhLj 769
Constitution of India, 1950 — Article 21Forest (Conservation) Act, 1980 — Section 2, 4Forest (Conservation) Rules, 1981 — Rule 4, 5, 6
High Courts21 Jul 2000Allowed
Anand D. Gaikwad and Others Vs Saifee A. Gandhi and Others
Bombay High Court · (2001) 1 BomCR 476
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)
High Courts21 Jul 2000
Teresinha Coelho and Others Vs Inacio Pio Jesus De Sa Or Inacio Sa
Bombay High Court · (2002) 2 ALLMR 77 : (2001) 3 MhLj 863
Constitution of India, 1950 — Article 14Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975 — Section 125(6), 13, 13(2), 13(3), 2
High Courts21 Jul 2000Dismissed
Satish Ganesh Saphtarshi and Others Vs Kirloskar Oil Engines Ltd.
Bombay High Court · (2001) 89 FLR 405 : (2001) 3 LLJ 50
High Courts21 Jul 2000
Smt. Fatima Joao Vs Village Panchayat of Merces and Another
Bombay High Court · AIR 2000 Bom 444 : (2001) 2 ALLMR 680 : (2001) 1 MhLj 836 : (2000) 3 MhLj 624
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 21, 226Goa Village Panchayat Raj Act, 1994 — Section 73
High Courts20 Jul 2000Allowed
Gowardhandas Vishnudas Gandhi Vs Shri Mohammed Hanif Hajigulam Atar and Since Deceased by his Heirs
Bombay High Court · (2000) 102 BOMLR 28
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 20Constitution of India, 1950 — Article 227