High Courts29 Jun 2000Allowed
The Maharashtra State Co-operative Land Development Bank Ltd. Vs Ashok Bapuso Shirgaonkar and Others
Bombay High Court · (2000) 4 ALLMR 61 : (2001) 1 BomCR 235
Contract Act, 1872 — Section 10
COURT ARCHIVE
Bombay High Court judgments, 2000
1,001 judgments · page 26 of 51
High Courts29 Jun 2000Allowed
Vinodkumar Bansal Vs State of Maharashtra and Others
Bombay High Court · (2000) 4 ALLMR 231 : (2001) 1 BomCR 230 : (2001) 1 MhLj 435
Explosives Act, 1884 — Section 5, 5(a), 9B(1)(b)Indian Penal Code, 1860 — Section 182, 182(a), 182(b)Maharashtra Co-operative Societies Act, 1960 — Section 73IC
High Courts29 Jun 2000Allowed
Pravin Krishna Jadhav and Others Vs Rashtriya Chemicals and Fertilizers Ltd.
Bombay High Court · (2000) 4 ALLMR 341 : (2001) 1 BomCR 18 : (2001) 88 FLR 260 : (2001) 3 LLJ 1 : (2000) 4 MhLj 382
Bombay Industrial Employment (Standing Orders) Rules, 1959 — Rule 3Industrial Disputes Act, 1947 — Section 2
High Courts29 Jun 2000
Namdeo Laxman Nawale Vs Chandrasen Khasiram Rajeshirke and Others
Bombay High Court · (2001) 3 BOMLR 410 : (2001) 2 MhLj 941
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, Order 8 Rule 10, 13(1), 13(2), 2
High Courts29 Jun 2000
The Goa Foundation Vs State of Goa and others
Bombay High Court · (2000) 4 BomCR 709
Constitution of India, 1950 — Article 51(G)Environment (Protection) Act, 1986 — Section 3(1), 3(3), 5
High Courts29 Jun 2000Allowed
Ashok Ganapat Jadhav and Another Vs State Election Commission and Others
Bombay High Court · (2000) 4 MhLj 150
Bombay Provincial Municipal Corporations Act, 1949 — Section 3, 3(2), 3(3)Bombay Village Panchayats Act, 1958 — Section 11, 4, 4(2)Constitution of India, 1950 — Article 154, 163, 166, 226, 243
High Courts29 Jun 2000Allowed
Ashok Ganapat Jadhav and another Vs State Election Commission, Mumbai and others
Bombay High Court · (2000) 4 MhLj 150
Constitution of India, 1950 — Article 154, 163, 166, 226, 243
High Courts28 Jun 2000
Gurupad Lachamanna Chintalwar Vs State of Maharashtra and Others
Bombay High Court · (2000) 4 ALLMR 84 : (2001) 3 BOMLR 553 : (2001) 1 MhLj 41
Constitution of India, 1950 — Article 12, 226Essential Commodities Act, 1955 — Section 7
High Courts28 Jun 2000
Shailendrakumar Laxminarayan Awasthi Vs Corporation of The City of Nagpur, Nagpur
Bombay High Court · (2000) 06 BOM CK 0103
High Courts28 Jun 2000Allowed
Hammanna S. Nayak Vs Vijay Kumar Kalani and Another
Bombay High Court · (2000) CriLJ 4438 : (2001) 1 MhLj 619 : (2001) 2 RCR(Criminal) 410
Companies Act, 1956 — Section 434Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts28 Jun 2000Allowed
Ramgonda Ningonda Patil Vs Paragonda Ramgonda Patil
Bombay High Court · (2000) 102 BOMLR 87
Limitation Act, 1908 — Article 120Limitation Act, 1963 — Article 113
High Courts28 Jun 2000
I.C.I.C.I. Ltd. Vs Veena Textiles Limited and Others
Bombay High Court · (2003) 115 CompCas 269
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 3, 31
High Courts28 Jun 2000
Shri Govind Mahadev Bandekar Vs Smt. P. Cusum @ Jankibai and others
Bombay High Court · (2001) 2 ALLMR 699 : (2000) 4 BomCR 694
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 22(3), 32(1), 32(4), 45
High Courts28 Jun 2000Dismissed
Kashiram Mahipati Bhaskar and Another Vs Khandu Tulshiram Jadhav and Others
Bombay High Court · (2000) 4 ALLMR 224 : (2001) 1 BomCR 130 : (2001) 1 MhLj 867
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32F(1A), 32G, 32P, 35FBombay Tenancy and Agricultural Lands Rules, 1956 — Rule 20
High Courts28 Jun 2000Dismissed
Shri C.V. Joshi Vs The Elphinstone Spinning and Weaving Mills Co. Ltd.
Bombay High Court · (2000) 102 BOMLR 269 : (2001) 2 MhLj 195
Civil Procedure Code, 1908 (CPC) — Section 42
High Courts28 Jun 2000Dismissed
Sou. Kusum Shivaji Ingale and Another Vs Shivaji S. Ingale and Another
Bombay High Court · (2000) 2 DMC 622
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 125, 127
High Courts27 Jun 2000Dismissed
Vasudeo Ramchandra Kale and Others Vs Vijay Bhikaji Raut and Others
Bombay High Court · (2000) 4 ALLMR 98 : (2001) 1 BomCR 219 : (2001) 3 MhLj 90
Bombay Tenancy Act, 1939 — Section 3ABombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 40Constitution of India, 1950 — Article 227
High Courts27 Jun 2000Dismissed
Smt. Tarabai Shivlal Pardeshi deceased, by heirs and L.Rs. and Others Vs Shri Murlidhar Paraji Devde
Bombay High Court · (2000) 3 ALLMR 299 : (2001) 1 BomCR 89 : (2000) 4 MhLj 858
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(3), 12(3)
High Courts26 Jun 2000
Commissioner of Income Tax Vs Vinod Danchand Ghodawat
Bombay High Court · (2001) 247 ITR 448 : (2001) 114 TAXMAN 90
Income Tax Act, 1961 — Section 132, 158BB, 158BB(1), 158BC, 69C
High Courts26 Jun 2000
Shantaram Balya Sankhe and Others Vs Kaliram Gajanan Sankhe and Others
Bombay High Court · (2001) ALLMR(Cri) 640 : (2001) 1 BOMLR 640
Bombay District Municipal Act, 1901 — Section 23(7), 45Bombay Village Panchayats Act, 1958 — Section 184Constitution of India, 1950 — Article 12, 227, 254(2)