COURT ARCHIVE

Bombay High Court judgments, 2000

1,001 judgments · page 22 of 51

High Courts20 Jul 2000Dismissed

Gammon India Ltd. and Others Vs Brihanmumbai Municipal Corporation and Others

Bombay High Court · (2000) 4 ALLMR 593 : (2001) 1 BomCR 483 : (2001) 1 MhLj 103

Bombay Municipal Corporation Act, 1988 — Section 69Constitution of India, 1950 — Article 14, 19

High Courts20 Jul 2000Dismissed

Digambar Rambhau Kalaskar Vs Chief Manager, Staff Administration, Bank of Maharashtra and Others

Bombay High Court · (2000) 86 FLR 855 : (2000) 3 LLJ 72

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 10(1)

High Courts20 Jul 2000Dismissed

Pandurang Vishnu Zodage Vs Baburao Baban Goswami and Another

Bombay High Court · AIR 2001 Bom 123 : (2000) 4 ALLMR 762

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 326, 32O, 32P(2)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 7

High Courts20 Jul 2000Allowed

Dilip J. Bhatia Vs The Commissioner of Police and Another

Bombay High Court · (2001) 1 BomCR 448

Bombay Police Act, 1951 — Section 110, 117, 162(2)

High Courts20 Jul 2000Allowed

Ganpat Bajirao Jagtap and Another Vs Jaywant Tukaram Jagtap since deceased through his Heirs and Others

Bombay High Court · (2001) 1 BomCR 477 : (2001) 4 BOMLR 330

Bombay Tenancy and Agricultural Lands Act, 1947 — Section 32GBombay Tenancy and Agricultural Lands Act, 1948 — Section 2(18), 2(6), 32F, 4Constitution of India, 1950 — Article 227

High Courts20 Jul 2000

Behram Sheriar Irani Vs The State of Maharashtra and Another

Bombay High Court · (2001) 1 BomCR 473 : (2001) 1 BOMLR 31

Constitution of India, 1950 — Article 227Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 45(2)

High Courts20 Jul 2000Dismissed

Smt. Vithabai Balwant Jadhav Vs Shri Shripati Tukaram Jorkar and Others

Bombay High Court · (2000) 102 BOMLR 57

Constitution of India, 1950 — Article 227

High Courts20 Jul 2000Allowed

Pandharinath Rambhau Kavitke Vs Shaikh Hamaja Shaikh Husen

Bombay High Court · (2000) 4 ALLMR 749 : (2000) 102 BOMLR 563 : (2001) 4 MhLj 43

Constitution of India, 1950 — Article 227

High Courts20 Jul 2000

Gajanan Thakre Vs Maharashtra State Road Transport Corporation

Bombay High Court · (2001) 3 LLJ 704

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 44

High Courts20 Jul 2000Allowed

Metal Rolling Works Pvt. Ltd. Vs General Labour Union (Red Flag) and Another

Bombay High Court · (2002) 4 LLJ 294 : (2001) 1 MhLj 741

Industrial Disputes Act, 1947 — Section 2

High Courts19 Jul 2000Dismissed

Suresh Channappa Shete Vs Sou. Lata Suresh Shete and Another

Bombay High Court · (2001) BomCR(Cri) 227 : (2001) 3 BOMLR 251 : (2001) 1 CivCC 250 : (2001) 1 MhLj 307 : (2001) 3 RCR(Criminal) 53

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4)Hindu Marriage Act, 1955 — Section 13

High Courts19 Jul 2000Dismissed

Siraj Ahmed A. Buddashet Vs State of Goa and Another

Bombay High Court · (2001) 3 ALLMR 218 : (2001) 2 BomCR 554 : (2001) 1 MhLj 751

Ancient Monuments and Archaeological Sites and Remains Act, 1958 — Section 19, 20Goa, Daman and Diu Planning and Development Authority (Development Plan) Regulations, 1989 — Regulation 26Goa, Daman and Diu Town and Country Planning Act, 1974 — Section 141

High Courts19 Jul 2000Allowed

Dashrath Pralhad Chawhan Vs State of Maharashtra and Another

Bombay High Court · (2000) 07 BOM CK 0092

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 156, 156, 156(1)Penal Code, 1860 (IPC) — Section 120B, 302, 380, 406, 420

High Courts19 Jul 2000

Bhaurao Kadam Vs Nanded Zilla Parishad and Others

Bombay High Court · (2001) 1 LLJ 109

Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 324

High Courts19 Jul 2000Dismissed

Bhalchandra Tilak Juikar Vs State of Maharashtra and Others

Bombay High Court · (2000) 07 BOM CK 0085

Constitution of India, 1950 — Article 226

High Courts19 Jul 2000Dismissed

Shri Vasant Devlal Bhavsar Vs Bar Council of Maharashtra and Goa

Bombay High Court · (2001) 1 BomCR 133

Advocates Act, 1961 — Section 35, 35(1), 36B

High Courts18 Jul 2000Allowed

Anandibai Raghunath Karkare and Others Vs Kulko Engineering Works Ltd.

Bombay High Court · (2001) 2 BomCR 179 : (2001) 1 MhLj 792

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)

High Courts18 Jul 2000Allowed

Shri Owesh Alam Mohd Yakub Vs The Principal of Maharashtra College of Arts, Science and Commerce and Another

Bombay High Court · (2000) 4 ALLMR 22 : (2001) 1 BomCR 226 : (2000) 87 FLR 512 : (2001) 2 MhLj 72

Constitution of India, 1950 — Article 14, 16, 226Industrial Disputes Act, 1947 — Section 2, 25FMaharashtra Universities Act, 1994 — Section 58, 59

High Courts18 Jul 2000Allowed

Dr. Rustom B.M. Colah and Others Vs Tahsildar Palghar and Others

Bombay High Court · (2000) 4 ALLMR 778 : (2000) 102 BOMLR 491 : (2001) 1 MhLj 287

Constitution of India, 1950 — Article 226, 227

High Courts17 Jul 2000Dismissed

Afcons Infrastructure Ltd. Vs Babu (Bapu) Fakira Sonavane and Another

Bombay High Court · (2000) 4 ALLMR 624 : (2001) 1 BomCR 423 : (2001) 88 FLR 709 : (2001) 3 LLJ 695 : (2000) 4 MhLj 552

Constitution of India, 1950 — Article 226Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30(2)