High Courts16 Jun 2000Allowed
City Industrial Development Corporation Vs Directorate of Insurance and Another
Bombay High Court · (2001) ACJ 865
Motor Vehicles Act, 1988 — Section 95
COURT ARCHIVE
Bombay High Court judgments, 2000
1,001 judgments · page 29 of 51
High Courts16 Jun 2000Allowed
Smt. Kamalabai Baburao Kabade Vs Smt. Laxmibai Janardan Jagtap and Others
Bombay High Court · AIR 2000 Bom 490 : (2000) 4 ALLMR 227 : (2001) 1 BomCR 148 : (2001) 2 MhLj 905
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)
High Courts16 Jun 2000Dismissed
Shri Raghunath Ramchandra Natu Vs Dattatraya Sitaram Salgaonkar and Others
Bombay High Court · AIR 2001 Bom 300 : (2001) 3 BOMLR 334 : (2001) 2 MhLj 401
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2), 15
High Courts16 Jun 2000Allowed
Khandu Rambhau Bhosale Vs Western Maharashtra Development Corporation Ltd., Distillery Division and Another
Bombay High Court · (2000) 87 FLR 50 : (2001) 3 LLJ 47
Industrial Disputes Act, 1947 — Section 10, 12, 25F
High Courts14 Jun 2000Allowed
Smt. Krishanabai Yallapa Suryavanshi and Others Vs Yashwant Sakharam Lohar and Another
Bombay High Court · (2000) 102 BOMLR 93
Constitution of India, 1950 — Article 226, 227
High Courts14 Jun 2000
Sadanand S. Varde and Others Vs State of Maharashtra and Others
Bombay High Court · (2000) 4 ALLMR 510 : (2001) 1 BomCR 261 : (2001) 247 ITR 609 : (2001) 115 TAXMAN 407
Bombay Municipal Corporation Act, 1888 — Section 346Companies Act, 1956 — Section 391, 392, 393, 394, 394AConstitution of India, 1950 — Article 14, 226, 32, 48A
High Courts13 Jun 2000
Raskar Vidya Damodar (Mrs.) @ Bhujbal Vidya Vs Maharashtra Arogyamandal and Others
Bombay High Court · (2000) 4 ALLMR 705 : (2001) 2 BomCR 284 : (2000) 4 MhLj 129
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 7
High Courts13 Jun 2000
Dattaram A. Arolkar and others Vs The Mamlatdar of Mormugao, Vasco Da Gama, Goa and others
Bombay High Court · AIR 2001 Bom 74 : (2000) 4 BomCR 669
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 58(2), 70, 84, 85Civil Procedure Code, 1908 (CPC) — Section 9Goa, Daman and Diu Agricultural Tenancy Act, 1964 — Section 11, 12, 13A, 2(23), 4
High Courts13 Jun 2000
Smt. Radhabai Balkrishna Deshpande and Another Vs Shri Babu Dhondu Shewale, deceased, by his heirs and Others
Bombay High Court · (2000) 4 ALLMR 120 : (2001) 1 BomCR 141 : (2001) 1 MhLj 629
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 32P, 64, 84C
High Courts13 Jun 2000Allowed
Smt. Khudejabi Umar Patel Vs Shri Ayanuddin Abdul Razak and Others
Bombay High Court · (2000) 102 BOMLR 320
Benami Transactions (Prohibition) Act, 1988 — Section 4Contract Act, 1872 — Section 32
High Courts12 Jun 2000
Maharashtra State Road Transport Corpn. Vs Abdul Usman Meboob Shaikh
Bombay High Court · (2000) 3 ALLMR 283 : (2000) 4 BomCR 362
Constitution of India, 1950 — Article 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28(1)
High Courts12 Jun 2000
Dwarka Cement Works Ltd. Vs Rajnesh Jain
Bombay High Court · (2000) 4 ALLMR 322 : (2001) 1 BomCR 106 : (2001) 3 MhLj 125
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 37 Rule 2, Order 37 Rule 3, Order 37 Rule 4, Order 9 Rule 13
High Courts12 Jun 2000Dismissed
Shri Udaysingh Gautam Jagtap Vs The State of Maharashtra and Others
Bombay High Court · (2001) 5 BomCR 71 : (2001) 2 MhLj 231 : (2001) 2 RCR(Criminal) 794
Criminal Procedure Code, 1973 (CrPC) — Section 307Penal Code, 1860 (IPC) — Section 201, 302
High Courts12 Jun 2000
Jai Hind Oil Mills Company Vs S.S. Chavan
Bombay High Court · (2000) 3 LLJ 1362
High Courts09 Jun 2000Dismissed
Shripat Ramji Dahane Vs Shankar Sahakari Ginning Pressing Factory and Another
Bombay High Court · (2001) 89 FLR 543 : (2001) 3 LLJ 845
High Courts09 Jun 2000Allowed
Maharashtra State Road Transport Corporation Vs Mustaq Ali Amjad Ali Shaikh
Bombay High Court · (2000) 4 ALLMR 802 : (2001) 3 LLJ 125 : (2001) 1 MhLj 625
High Courts09 Jun 2000
Credible Trading and Investment Ltd. and others Vs Nandlal Balkrishna and others
Bombay High Court · AIR 2000 Bom 467 : (2000) 4 ALLMR 349 : (2000) 4 BomCR 535 : (2000) 4 MhLj 165
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 40 Rule 3
High Courts09 Jun 2000Dismissed
Sangamner Bhag Sahakari Sakhar Karkhana Ltd. Vs Rashtriya Sakhar Kamgar Union
Bombay High Court · (2001) 2 LLJ 707
Payment of Bonus Act, 1965 — Section 3(39)
High Courts09 Jun 2000
Shantanu G. Joshi Vs Hindustan Antibiotics Limited
Bombay High Court · (2001) 89 FLR 430 : (2001) 3 LLJ 223
Industrial Disputes Act, 1947 — Section 33C(2)Sales Promotion Employees (Conditions of Service) Act, 1976 — Section 6(2)
High Courts09 Jun 2000Dismissed
Ashok Narhari Salunke Vs Jalgaon District Central Co-operative Bank Ltd.
Bombay High Court · (2000) 4 ALLMR 653 : (2000) 3 LLJ 1126
Bombay Industrial Relations Act, 1946 — Section 78(1)(D)