High Courts26 Jun 2000
COMMISSIONER OF INCOME TAX Vs VINOD DANCHAND GHODAWAT
Bombay High Court · (2000) 163 CTR 432
Income Tax Act, 1961 — Section 69C
COURT ARCHIVE
Bombay High Court judgments, 2000
1,001 judgments · page 27 of 51
High Courts23 Jun 2000Dismissed
Shantabai Todkar and Others Vs Sheshappa Kallappa Todkar
Bombay High Court · (2000) 102 BOMLR 133
High Courts23 Jun 2000Dismissed
B.D. Goel Vs Ebrahim Haji Husen Sanghani and Others
Bombay High Court · (2001) ALLMR(Cri) 314 : (2001) CriLJ 450
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 313Customs Act, 1962 — Section 135(1)
High Courts23 Jun 2000Allowed
The Executive President and Others Vs Bhaskar Bhagwant Yadav and Others
Bombay High Court · (2000) 4 ALLMR 798 : (2001) 1 BomCR 159 : (2001) 2 MhLj 226
Constitution of India, 1950 — Article 226, 227Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9
High Courts23 Jun 2000Dismissed
Ramchandra Mahadev Vs Padmakar Balkrishna Samant and Others
Bombay High Court · (2001) 3 ALLMR 40 : (2001) 1 BomCR 163
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3), 14
High Courts23 Jun 2000Dismissed
Shri Gajanan Tukaram Mohite Vs Shri Bapu Gopal Shelar
Bombay High Court · (2000) 102 BOMLR 77
Transfer of Property Act, 1882 — Section 106, 111, 114
High Courts22 Jun 2000Allowed
Rangrao Nivritti Lad and others Vs Vishnu Joti Thorbole and another
Bombay High Court · (2000) 4 ALLMR 105 : (2001) 1 BomCR 157
High Courts22 Jun 2000Allowed
Maulaali Yakub Jamadar and Others Vs The State of Maharashtra
Bombay High Court · (2001) ALLMR(Cri) 317 : (2000) 102 BOMLR 544
Evidence Act, 1872 — Section 113, 113A, 32Penal Code, 1860 (IPC) — Section 109, 304B, 306, 34, 498A
High Courts22 Jun 2000Allowed
Sitaram K. Jawale Vs Mhada and Others
Bombay High Court · (2000) 4 ALLMR 331 : (2000) 102 BOMLR 925(1)
Constitution of India, 1950 — Article 226
High Courts22 Jun 2000Allowed
Ganesh Vasudeo Parab Since Deceased by his Legal Heirs and Representatives and Others Vs Vyankatrao Subhrao Patankar Since Deceased by his Heirs and Others
Bombay High Court · (2000) 4 ALLMR 642 : (2000) 102 BOMLR 925 : (2001) 2 MhLj 240
Constitution of India, 1950 — Article 227
High Courts22 Jun 2000Allowed
Shri Rangrao Nivritti Lad and Others Vs Vishnu Joti Thorbole and Another
Bombay High Court · (2000) 4 ALLMR 105 : (2001) 1 BomCR 157
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32F(1), 32G
High Courts22 Jun 2000Dismissed
Bombay Tyres International Ltd. Vs All India Bombay Tyres International Employees Federation and Another
Bombay High Court · (2000) 87 FLR 44 : (2000) 3 LLJ 1497
Constitution of India, 1950 — Article 226
High Courts22 Jun 2000
Kilburn Engineering Ltd. Vs Oil and Natural Gas Corporation Ltd. and Another
Bombay High Court · AIR 2000 Bom 405 : (2000) 3 ALLMR 757 : (2001) 1 BomCR 111
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Constitution of India, 1950 — Article 286Contract Act, 1872 — Section 7
High Courts22 Jun 2000Partly Allowed
Hiraman Sakharam Borkar Vs State of Maharashtra
Bombay High Court · (2001) BomCR(Cri) 62 : (2000) CriLJ 4185 : (2001) 1 MhLj 123
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 304, 376
High Courts22 Jun 2000
Maharashtra State Road Transport Corporation Vs Kantrao Dabhale
Bombay High Court · (2000) 86 FLR 813 : (2001) 3 LLJ 993
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 17BMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 44
High Courts22 Jun 2000Allowed
Sayyed Anwar Vs Divisional Controller, M.S.R.T.C. and Others
Bombay High Court · (2000) 4 ALLMR 107 : (2000) 86 FLR 823 : (2001) 3 LLJ 803
High Courts21 Jun 2000Dismissed
D.S. Mittle and Another Vs Shantilal R. Shah
Bombay High Court · (2001) ACJ 54
High Courts21 Jun 2000Dismissed
Shriram Dhondiba Kachi, since deceased through his heirs and legal representatives Vs Shankar Khandu Jadhav, since deceased through his heirs and legal representatives and Others
Bombay High Court · (2000) 4 ALLMR 335 : (2001) 1 BomCR 85
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)Transfer of Property Act, 1882 — Section 108
High Courts20 Jun 2000
Maganlal Savani and another Vs Rupam Pictures (P) Ltd. and others
Bombay High Court · AIR 2000 Bom 416 : (2000) 3 ALLMR 570 : (2000) 4 BomCR 400 : (2000) 3 BOMLR 48 : (2001) 1 CivCC 325 : (2001) 2 MhLj 705 : (2001) 3 RCR(Civil) 73
Civil Procedure Code, 1908 (CPC) — Section 20Contract Act, 1872 — Section 10Copyright Act, 1957 — Section 2
High Courts20 Jun 2000Allowed
Geeta Mishra Vs Vijaychandra Sharma and Others
Bombay High Court · (2000) 06 BOM CK 0074
Civil Procedure Code, 1908 (CPC) — Section 151Transfer of Property Act, 1882 — Section 52