High Courts04 Jul 2000Dismissed
Naik Ziyaoor Raheman and Others Vs Chief Executive Officer, Zilla Parishad
Bombay High Court · (2001) 88 FLR 298 : (2000) 2 LLJ 1173
COURT ARCHIVE
Bombay High Court judgments, 2000
1,001 judgments · page 25 of 51
High Courts04 Jul 2000Dismissed
Kumaraiah Kante Vs The Marathwada Agricultural University and Others
Bombay High Court · (2001) 1 BomCR 76
Constitution of India, 1950 — Article 14, 16, 226
High Courts04 Jul 2000
The Goa Foundation and another Vs State of Goa and others
Bombay High Court · (2000) 4 BomCR 646 : (2001) 3 MhLj 794
Constitution of India, 1950 — Article 51, 7
High Courts04 Jul 2000Dismissed
Sheela Rani Sharma and Others Vs The Municipal Corporation for Greater Bombay and Others
Bombay High Court · (2001) 1 BomCR 430
Bombay Municipal Corporation Act, 1888 — Section 92Evidence Act, 1872 — Section 59, 61
High Courts03 Jul 2000
Tariq Razi Azmi Vs The Tata Hydro-Electric Supply Co. Ltd. and others
Bombay High Court · (2000) 5 BomCR 211
Companies Act, 1956 — Section 630Criminal Procedure Code, 1973 (CrPC) — Section 397
High Courts03 Jul 2000Allowed
Kondiba Kiwande Vs The Zilla Parishad and Others
Bombay High Court · (2001) 1 BomCR 71
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 9(10)
High Courts03 Jul 2000Dismissed
Vasant Krishnaji Vaze Vs Kantabai Rajgopal Rathi and Others
Bombay High Court · (2000) 102 BOMLR 61
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12Constitution of India, 1950 — Article 227
High Courts03 Jul 2000Allowed
Jat Taluka Sahakari Kharedi Vikri Sangh Ltd. Jath Vs Rakmuddin Dastgir Khatib and Others
Bombay High Court · (2000) 102 BOMLR 43
Constitution of India, 1950 — Article 227
High Courts03 Jul 2000Dismissed
Shri Ramnath Dada Mote and Others Vs State of Maharashtra and Others
Bombay High Court · (2000) 102 BOMLR 52 : (2001) 1 MhLj 371
Constitution of India, 1950 — Article 226
High Courts30 Jun 2000
M/s Hi-Fi Sound Corporation Vs M/s. Vinsons, A Firm and Court Receiver, High Court
Bombay High Court · (2001) 2 BOMLR 443 : (2001) 2 MhLj 271 : (2001) 2 MhLj 270
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, 80
High Courts30 Jun 2000
Development Credit Bank Ltd. Vs Mr. Azim A. Charania
Bombay High Court · (2001) 2 ALLMR 352 : (2000) 4 BomCR 547
Bombay Shops and Establishments Act, 1948 — Section 17Constitution of India, 1950 — Article 136, 226, 227Industrial Disputes Act, 1947 — Section 2
High Courts30 Jun 2000
Jagdishrai Shivnathrai Hora Vs Prabhakar Balkrishna Mahanubhav
Bombay High Court · (2000) 4 ALLMR 66 : (2000) 4 BomCR 778 : (2001) 4 BOMLR 268 : (2000) 4 MhLj 442
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 5(3)Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 3, 58
High Courts30 Jun 2000
Yashodadevi Mundra and another Vs Bombay Municipal Corporation and another
Bombay High Court · AIR 2000 Bom 383 : (2000) 4 ALLMR 780 : (2000) 4 BomCR 404 : (2000) 4 MhLj 349
Bombay Municipal Corporation Act, 1888 — Section 174, 175, 176, 177, 178
High Courts30 Jun 2000Dismissed
Dashrath Mali Vs Data Kshirsagar
Bombay High Court · (2000) 4 ALLMR 564 : (2001) 1 BomCR 70 : (2002) 4 LLJ 286
Workmens Compensation Act, 1923 — Section 30
High Courts30 Jun 2000Dismissed
Kinetic Engineering Ltd. Vs Balasaheb and Another
Bombay High Court · (2000) 4 ALLMR 71 : (2001) 1 BomCR 73 : (2000) 87 FLR 37 : (2000) 3 LLJ 1073
High Courts30 Jun 2000Allowed
Bansilal Ramgopal Bhattad Vs State of Maharashtra and others
Bombay High Court · (2000) 06 BOM CK 0014
Constitution of India, 1950 — Article 226, 227Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 17(1), 41, 45(2)
High Courts30 Jun 2000Dismissed
Jain Synthetics Ltd. Vs Laxman Bhagaji Thombre and Others
Bombay High Court · (2001) 3 ALLMR 43 : (2001) 3 LLJ 106
Workmens Compensation Act, 1923 — Section 10
High Courts29 Jun 2000
Madhukar Baburao Achari Vs Shikshak Smarak Sanstha and another
Bombay High Court · (2000) 4 BomCR 796 : (2000) 86 FLR 825
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 12, 226, 227, 32Industrial Disputes Act, 1947 — Section 10(1), 2(5), 25
High Courts29 Jun 2000Dismissed
Nathubhai Babarbhai Patel Vs State of Maharashtra and Another
Bombay High Court · (2001) CriLJ 535
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Evidence Act, 1872 — Section 25, 26Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 29, 36A, 36A(1), 53
High Courts29 Jun 2000Allowed
Shri Bhiku Kundalika Gadhave and Another Vs G.B. Deshmukh and Others
Bombay High Court · (2000) 4 ALLMR 78 : (2001) 1 BomCR 237
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 4, 76Transfer of Property Act, 1882 — Section 58