High Courts17 Jul 2000Allowed
Shri Kallappa Anna Patil Vs Maharashtra Co-op. Engg. Scy. Ltd. and Another
Bombay High Court · (2001) 1 BomCR 441 : (2001) 1 MhLj 59
COURT ARCHIVE
Bombay High Court judgments, 2000
1,001 judgments · page 23 of 51
High Courts17 Jul 2000Allowed
Yusuf Khan Haroon Khan Vs State of Maharashtra
Bombay High Court · (2000) 102 BOMLR 679
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50, 8
High Courts17 Jul 2000
Mahadeo @ Mahadu Haribhau Nigune Vs Indulal Ranchhoddas Shah Since Deceased by His Heirs and Legal Representative and Others
Bombay High Court · (2001) 1 BomCR 445 : (2001) 1 BOMLR 117
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 4, 70, 76Constitution of India, 1950 — Article 227
High Courts16 Jul 2000Allowed
Polycon Paper Ltd. Vs Union of India and others
Bombay High Court · (2000) 07 BOM CK 0105
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 269UA, 269UA(b), 269UA(b)(1)(i), 269UC, 269UC(1)
High Courts14 Jul 2000Allowed
Bhimrao Hanmant Patil since deceased by his L.Rs.. Ramrao Bhimrao Patil and others Vs Naganath Santoba Bubane and another
Bombay High Court · (2000) 07 BOM CK 0106
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 25, 32G, 76Constitution of India, 1950 — Article 227
High Courts14 Jul 2000Dismissed
Shri Sharad Pandharinath Mote Vs Prakash Madhavrao Yadav and Others
Bombay High Court · (2000) 102 BOMLR 160
Contract Act, 1872 — Section 10Registration Act, 1908 — Section 17, 49Specific Relief Act, 1963 — Section 16
High Courts14 Jul 2000Dismissed
Bisumal Nagraj Oswal (Jain) Vs Kunda Ashok Shinde and Others
Bombay High Court · (2000) 86 FLR 862 : (2000) 3 LLJ 1382
High Courts14 Jul 2000
Dilip Kumar J. Jain Vs State of Maharashtra and Another
Bombay High Court · (2001) 5 BomCR 223 : (2001) CriLJ 7 : (2001) 1 MhLj 341
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 195, 203Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts14 Jul 2000
Satappa Sharnappa Aute and Others Vs Mahadeo Shivram Mashalkar
Bombay High Court · (2001) 2 ACC 567
Workmens Compensation Act, 1923 — Section 30
High Courts14 Jul 2000Allowed
In re: Varuna Investments Limited, Chintan Textiles private Limited, Nishant Investments Private Limited
Bombay High Court · (2000) 07 BOM CK 0011
Companies Act, 1956 — Section 390, 391, 394, 394(1)
High Courts14 Jul 2000Dismissed
Comunidade of Bambolim Vs Manguesh Betu Kankonkar
Bombay High Court · (2000) 07 BOM CK 0002
Civil Procedure Code, 1908 (CPC) — Section 11, 47, 9Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 12, 18, 30, 31
High Courts13 Jul 2000
Chanda Shikshan Prasarak Mandal, Chandrapur Vs Nagpur University, Nagpur and Others
Bombay High Court · (2000) 07 BOM CK 0104
Maharashtra Universities Act, 1994 — Section 57, 59
High Courts13 Jul 2000Dismissed
Ramesh Taharabadkar Vs Executive Engineer, Jayakwadi Project Stage No. 2 Division No. 1 and Others
Bombay High Court · (2000) 4 ALLMR 818 : (2000) 86 FLR 885 : (2001) 3 LLJ 889
Constitution of India, 1950 — Article 226Industrial Disputes (Central) Rules, 1957 — Rule 81Industrial Disputes Act, 1947 — Section 25C, 25F, 25FFF, 25G, 25L
High Courts13 Jul 2000Allowed
Sadashiv Shivrao Kshirsagar Vs Maharashtra State Road Transport Corporation and Another
Bombay High Court · (2000) 87 FLR 588 : (2001) 3 LLJ 117
Maharashtra State Road Transport Corporation Service Rules — Rule 44
High Courts12 Jul 2000Allowed
Vikas Kumbhare Vs State of Maharashtra and Others
Bombay High Court · (2000) 4 ALLMR 505 : (2001) 1 BomCR 496
Constitution of India, 1950 — Article 14, 226
High Courts11 Jul 2000Partly Allowed
Vithal Ganpat Paranekar and Another Vs Bijubai Gangaram Malpute
Bombay High Court · (2001) 2 ALLMR 460 : (2001) 4 BOMLR 588
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32Constitution of India, 1950 — Article 227
High Courts11 Jul 2000
ING Bank N.V. Vs Enkay Texofood Industries Ltd. and Others
Bombay High Court · (2001) 2 ALLMR 370 : (2000) 4 BomCR 747
Contempt of Courts Act, 1971 — Section 2
High Courts11 Jul 2000
Karim Abdul Rehman Shaikh Vs Shehnaz Karim Shaikh and others
Bombay High Court · (2000) 4 ALLMR 258 : (2000) 5 BomCR 758 : (2000) CriLJ 3560 : (2000) 2 DMC 634 : (2000) 3 MhLj 555
Bombay High Court (Appellate Side) Rules, 1960 — Rule 7Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 128Family Courts Act, 1984 — Section 20, 7, 8
High Courts10 Jul 2000Dismissed
Balkishan Kapure Vs The State of Maharashtra and Others
Bombay High Court · (2000) 3 ALLMR 711 : (2001) 1 BomCR 243
Constitution of India, 1950 — Article 14, 15, 16, 226
High Courts10 Jul 2000Dismissed
Balakdas Modkuji Chicholikar Vs State of Maharashtra and others
Bombay High Court · (2000) 07 BOM CK 0072
Constitution of India, 1950 — Article 14, 226, 227Penal Code, 1860 (IPC) — Section 309, 323