High Courts07 Dec 2000
Afajal Samasul Ansari and Another Vs State of Maharashtra
Bombay High Court · (2001) ALLMR(Cri) 852 : (2001) CriLJ 889
Bombay Police Act, 1951 — Section 37(1)Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 324
COURT ARCHIVE
Bombay High Court judgments, 2000
1,001 judgments · page 3 of 51
High Courts07 Dec 2000
The State of Maharashtra Vs Prakash Dhawal Khairnar (Patil) and Another
Bombay High Court · (1997) BomCR(Cri) 367
Arms Act, 1959 — Section 27, 3Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 215, 313, 366Evidence Act, 1872 — Section 10, 27, 3, 30
High Courts07 Dec 2000
Otis Elevator Company (India) Ltd. Vs Mr. G.S. Baj, Member, Industrial Court and Others
Bombay High Court · (2001) 1 BOMLR 630 : (2001) 89 FLR 714 : (2001) 2 LLJ 298 : (2001) 1 MhLj 853
Constitution of India, 1950 — Article 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 24, 28
High Courts07 Dec 2000Dismissed
Pritish R. Tayde and Another Vs The State of Maharashtra and Others
Bombay High Court · (2001) ALLMR(Cri) 950 : (2001) CriLJ 1594 : (2001) 1 MhLj 937
Civil Procedure Code, 1908 (CPC) — Section 141Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 340, 340(1), 344Penal Code, 1860 (IPC) — Section 191, 192, 195, 196, 199
High Courts06 Dec 2000Allowed
Hanuman Dudh Vyavasaik Sahakari Sanstha Ltd. and Others Vs State of Maharashtra and Others
Bombay High Court · (2001) 3 BomCR 505
Bombay High Court (Appellate Side) Rules, 1960 — Rule 18(12)Constitution of India, 1950 — Article 226
High Courts05 Dec 2000Partly Allowed
Korra Srinivas Rao and Another Vs State of Maharashtra and Others
Bombay High Court · (2001) ALLMR(Cri) 697 : (2002) 4 MhLj 368
Criminal Procedure Code, 1973 (CrPC) — Section 154, 155(2)Seeds Rules, 1968 — Rule 23A(2)
High Courts04 Dec 2000Dismissed
Killick Nixson Limited Vs The Dy. Commissioner of Income Tax and Another
Bombay High Court · (2001) 165 CTR 280 : (2001) 248 ITR 17
Finance Act, 1998 — Section 87, 88, 89, 90, 90(1)Income Tax Act, 1961 — Section 142(1), 143(3)
High Courts04 Dec 2000
Killick Nixson Ltd. Vs Deputy Commissioner of Income Tax
Bombay High Court · (2001) 115 TAXMAN 239
Finance (No. 2) Act, 1998 — Section 90(1)Income Tax Act, 1961 — Section 142(1), 143(3), 87(e), 87(f), 87(m)
High Courts04 Dec 2000
Forum For Fairness In Education and Others Vs Shri Vilasrao Deshmukh and Others
Bombay High Court · AIR 2001 Bom 136 : (2001) 2 BOMLR 138
Constitution of India, 1950 — Article 226, 229Criminal Procedure Code, 1973 (CrPC) — Section 169Income Tax Act, 1961 — Section 271
High Courts02 Dec 2000Allowed
Mohamed Rashid Mohamedi Vs V.M. Dosi, I.O., NCB, Mumbai
Bombay High Court · (2002) 144 ELT 279
Criminal Procedure Code, 1973 (CrPC) — Section 6, 7Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 23, 28, 50
High Courts02 Dec 2000
M/s. Shree Steel Centre and Others Vs Union Bank of India
Bombay High Court · (2000) 12 BOM CK 0009
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22Insolvency Act, 1909 — Section 5, 9, 9(2)Insolvency Laws Amendment Act, 1978 — Section 9
High Courts02 Dec 2000Allowed
Meena Shriram Thakre Vs Election Officer and others
Bombay High Court · (2000) 12 BOM CK 0006
Constitution of India, 1950 — Article 226, 227, 243O(b), 243ZG, 329(b)
High Courts01 Dec 2000Dismissed
Khandu Madhu Kadbhane Vs Sitabai and Another
Bombay High Court · (2001) ALLMR(Cri) 273 : (2001) CriLJ 4339 : (2001) 2 MhLj 284
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(4), 152(1)
High Courts01 Dec 2000Allowed
R.S.R. Mohta Spinning and Weaving Mills Pvt. Ltd. and Others Vs Chintaman Govindrao and Others
Bombay High Court · (2002) 4 LLJ 826
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts01 Dec 2000
Vinod B. Chabriya Vs State of Maharashtra and Another
Bombay High Court · (2001) ALLMR(Cri) 270 : (2001) 3 BomCR 541 : (2001) 91 FLR 795 : (2002) 1 LLJ 731 : (2001) 2 MhLj 237
Criminal Procedure Code, 1973 (CrPC) — Section 29, 29(2), 4Factories Act, 1948 — Section 92Maharashtra Factories Rules, 1963 — Rule 4(4)
High Courts30 Nov 2000
Ahmed Adenwala Kola Vs V.M. Dosi, Intelligence Officer, Narcotics Control Bureau and Others
Bombay High Court · (2001) ALLMR(Cri) 857 : (2001) 2 BOMLR 646 : (2001) 2 MhLj 515
Criminal Procedure Code, 1973 (CrPC) — Section 100(7)Customs Act, 1962 — Section 103Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 23, 28, 50, 57
High Courts29 Nov 2000Dismissed
State of Maharashtra and others Vs Ajeet Baburao Pawar
Bombay High Court · (2000) 11 BOM CK 0059
Bombay Public Trusts Act, 1950 — Section 41BConstitution of India, 1950 — Article 134A, 309
High Courts29 Nov 2000
In Re: Duphar-Interfran Ltd.
Bombay High Court · (2001) 104 CompCas 629
Companies Act, 1956 — Section 391, 394
High Courts29 Nov 2000Allowed
Rajaram Gajanan Gangal and Others Vs Special Land Acquisition Officer and Another
Bombay High Court · (2001) 2 BomCR 673 : (2001) 3 BOMLR 495 : (2001) 2 MhLj 279
Constitution of India, 1950 — Article 14, 226Land Acquisition Act, 1894 — Section 11, 18, 28, 28A, 4
High Courts29 Nov 2000
Ashok Shamjibhai Dharod Vs Mrs. Neeta Ashok Dharode and Another
Bombay High Court · AIR 2001 Bom 142 : (2001) 2 BomCR 502 : (2001) 2 DMC 48 : (2001) 2 MhLj 115
Constitution of India, 1950 — Article 227Family Courts Act, 1984 — Section 7(2)