COURT ARCHIVE

Bombay High Court judgments, 2000

1,001 judgments · page 28 of 51

High Courts19 Jun 2000

Commissioner of Income Tax Vs Mahindra Ugine and Steel Co. Ltd.

Bombay High Court · (2001) 170 CTR 198 : (2001) 169 CTR 191 : (2001) 250 ITR 696 : (2001) 119 TAXMAN 586

Income Tax Act, 1961 — Section 35D, 35D(1), 35D(2), 36(1), 37

High Courts19 Jun 2000

Commissioner of Income Tax Vs Acme Manufacturing Company Ltd.

Bombay High Court · (2001) 249 ITR 460

Income Tax Act, 1961 — Section 260A, 37(3)Income Tax Rules, 1962 — Rule 6D, 6D(2)

High Courts19 Jun 2000

COMMISSIONER OF INCOME TAX Vs DINERS CLUB INDIA LTD

Bombay High Court · (2000) 163 CTR 330

Income Tax Act, 1961 — Section 32AB

High Courts19 Jun 2000Dismissed

Commissioner of Income Tax Vs K.E.C. International Ltd.

Bombay High Court · (2002) 178 CTR 283 : (2002) 256 ITR 354 : (2000) 256 ITR 354 : (2003) 127 TAXMAN 519

Income Tax Act, 1961 — Section 40

High Courts19 Jun 2000

Commissioner of Income Tax Vs Diners Club India Ltd.

Bombay High Court · (2001) 248 ITR 679 : (2001) 118 TAXMAN 161

Income Tax Act, 1961 — Section 260A, 32AB, 37(2B)Income Tax Rules, 1962 — Rule 5AB

High Courts19 Jun 2000

COMMISSIONER OF INCOME TAX Vs ACME MFG. CO . LTD.

Bombay High Court · (2000) 164 CTR 280

High Courts19 Jun 2000Allowed

Shivanand Giridhar Naik Vs The Senior Inspector of Police and Another

Bombay High Court · (2000) CriLJ 4776 : (2001) 1 MhLj 246

Bombay Police Act, 1951 — Section 145, 145(2)Criminal Procedure Code, 1973 (CrPC) — Section 155(2)

High Courts17 Jun 2000

Gadhinglaj Taluka Shetkari Sahakari Kharedi Vikri Sangh Limited Vs The Regional Provident Fund Commissioner, Bombay and another

Bombay High Court · (2000) 4 BomCR 364 : (2001) 89 FLR 139 : (2001) 1 LLJ 683

Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14Maharashtra Land Revenue Code, 1966 — Section 174

High Courts17 Jun 2000

L.J. Kriplani since deceased by his legal heirs Vs Manik Aditwar Patil and others

Bombay High Court · (2000) 3 ALLMR 281 : (2000) 4 BomCR 366

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 114

High Courts17 Jun 2000

Suryabhan Sarowar Vs Divisional Soil Conservation Officer and Others

Bombay High Court · (2000) 4 ALLMR 508 : (2001) 2 BomCR 288 : (2000) 86 FLR 807 : (2000) 3 LLJ 1044

Industrial Disputes Act, 1947 — Section 2

High Courts17 Jun 2000Allowed

Milind P. Pandit Vs Bank of Baroda and Others

Bombay High Court · (2000) 102 BOMLR 593 : (2001) 2 MhLj 692 : (2002) 1 RCR(Criminal) 316

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Penal Code, 1860 (IPC) — Section 406, 420, 504, 506

High Courts17 Jun 2000

Smt. Swarnam Ramachandran and another Vs Aravacode Chakungal Jayapalan

Bombay High Court · AIR 2000 Bom 410 : (2000) 4 ALLMR 368 : (2000) 4 BomCR 616 : (2000) 2 BOMLR 847

Contract Act, 1872 — Section 10Specific Relief Act, 1963 — Section 5

High Courts17 Jun 2000Dismissed

Suryabhan Baburao Sathe and Others Vs Belapur Sugar and Allied Industries Ltd.

Bombay High Court · (2000) 4 ALLMR 109 : (2000) 3 LLJ 1071

Bombay Industrial Relations Act, 1946 — Section 42(4), 78, 79, 84Bombay Industrial Relations Rules, 1947 — Rule 53(1)

High Courts17 Jun 2000

Babadin Vs The State of Maharashtra

Bombay High Court · (2000) 5 BomCR 782 : (2000) BomCR(Cri) 782 : (2001) 1 MhLj 502

Bombay Police Act, 1951 — Section 56, 59Constitution of India, 1950 — Article 226, 227

High Courts17 Jun 2000Dismissed

Krishi Utpanna Bajar Samitee and Others Vs State of Maharashtra and Others

Bombay High Court · (2000) 102 BOMLR 99

Constitution of India, 1950 — Article 226

High Courts17 Jun 2000

Rajiv Purshottam Wadhwa Vs State of Maharashtra and Others

Bombay High Court · (2001) 1 BOMLR 1

Constitution of India, 1950 — Article 14, 226Maharashtra University of Health Sciences Rules — Rule 4.4, 4.5, 4.8, 4.9, 5.1N.H.L. Municipal Medical College Admission Rules — Rule 6, 7

High Courts16 Jun 2000Allowed

Babu Bala Dinde since deceased by his L.Rs.. Nivrutti Babu Dinde and others Vs Shivaram Govinda Jadhav since deceased by his L.Rs.. Baburao Shivaram Jadhav and others

Bombay High Court · (2000) 06 BOM CK 0104

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 33B, 88C, 88CAConstitution of India, 1950 — Article 227

High Courts16 Jun 2000Dismissed

Zilla Parishad and Another Vs Ramesh Sadashiv Dukre and Others

Bombay High Court · (2000) 4 ALLMR 407 : (2000) 86 FLR 496 : (2000) 3 LLJ 771

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

High Courts16 Jun 2000Allowed

Shri Noshir Jehangir Postwalla Vs Shri Keki Rattanji Postwalla since deceased, by his heirs and representatives

Bombay High Court · (2000) 4 ALLMR 637 : (2001) 1 BomCR 152

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

High Courts16 Jun 2000Allowed

Sangamner Bhag Sahakari Sakhar Karkhana Ltd. Vs Rashtriya Sakhar Kamgar Union and Others

Bombay High Court · (2000) 4 ALLMR 338 : (2000) 3 ALLMR 814 : (2000) 86 FLR 882 : (2001) 1 LLJ 101

Apprentices Act, 1961 — Section 20Bombay Industrial Relations Act, 1946 — Section 73A