COURT ARCHIVE

Bombay High Court judgments, 2000

1,001 judgments · page 30 of 51

High Courts08 Jun 2000Allowed

Mr. Ashok Vadilal Shah and Smt. Smita Ashok Vadilal Shah Vs Shri Jayantilal Mandlal Kothari

Bombay High Court · (2000) 102 BOMLR 391

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13A, 2, 3, 31E, 31H

High Courts08 Jun 2000Dismissed

Employees State Insurance Corporation Vs Mukund Iron and Steel Works Ltd.

Bombay High Court · (2001) 1 BOMLR 581 : (2000) 87 FLR 984 : (2001) 1 LLJ 504

Employees State Insurance Act, 1948 — Section 2(22)

High Courts08 Jun 2000Dismissed

Shri Bansilal Narayandas Kankaria and Another Vs The Special Land Acquisition Officer and Others

Bombay High Court · (2000) 4 ALLMR 127 : (2001) 1 BomCR 136 : (2001) 1 MhLj 638

Civil Procedure Code, 1908 (CPC) — Section 9Land Acquisition Act, 1894 — Section 4, 48, 48(1), 6

High Courts08 Jun 2000Dismissed

Jagrajsing Vs Anglo American Marine Co. Ltd. and Another

Bombay High Court · (2000) 4 ALLMR 132 : (2000) 86 FLR 894 : (2001) 3 LLJ 825

Industrial Disputes Act, 1947 — Section 11A

High Courts08 Jun 2000Dismissed

Prashant Mallikarjun Mendhapoorkar Vs Sou. Pragati Prashant Mendhapoorkar and Others

Bombay High Court · (2000) 2 DMC 696

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 125

High Courts08 Jun 2000Dismissed

Madhukar Govind Vaidya Vs Narayan Harishchandra Surve

Bombay High Court · (2000) 102 BOMLR 276

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 12Constitution of India, 1950 — Article 227

High Courts07 Jun 2000

Shri Manmal Hirachand Kothari since deceased, through his legal heirs and representatives Vs Pune Zilla Krishi Audyogik Sarwa Seva Sahakari Society Limited

Bombay High Court · (2000) 4 BomCR 793 : (2000) 2 BOMLR 729 : (2000) 4 MhLj 451

Civil Procedure Code, 1908 (CPC) — Section 34

High Courts07 Jun 2000

Shri Jagannath Naik, since deceased through his heirs and legal representatives Vs Shri Bala Hegde, since deceased through his legal representatives and others

Bombay High Court · (2000) 4 BomCR 743

Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 58Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975 — Section 4

High Courts07 Jun 2000Dismissed

Bhuputrni G. Gandhi and Another Vs Chain Thakurdas Nathani

Bombay High Court · (2001) 3 CivCC 164

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3(A)

High Courts07 Jun 2000Dismissed

Bhupatrai G. Gandhi and another Vs Chain Thakurdas Nathani

Bombay High Court · (2000) 06 BOM CK 0004

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17, Order 18 Rule 3(A)

High Courts06 Jun 2000

COMMISSIONER OF INCOME TAX Vs L.A. ROSEMANN

Bombay High Court · (2000) 164 CTR 509 : (2000) 4 MhLj 1 : (2000) 111 TAXMAN 507

High Courts06 Jun 2000

Commissioner of Income Tax Vs L.A. Rosemann

Bombay High Court · (2000) 4 ALLMR 709 : (2000) 245 ITR 716

Income Tax Act, 1961 — Section 10(14), 2(24)

High Courts06 Jun 2000Dismissed

Aditya Mills Ltd. Vs Union of India (UOI)

Bombay High Court · (2002) 142 ELT 46

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 113, 130D

High Courts06 Jun 2000Allowed

Commissioner of Income Tax Vs Mula Sahakari Sakhar Karkhana Ltd.

Bombay High Court · (2002) 256 ITR 81 : (2000) 256 ITR 81 : (2003) 126 TAXMAN 247

High Courts06 Jun 2000Dismissed

Shri Sampat Pandurang Ghadge Vs Shri Ramchandra Maruti Sawant and Others

Bombay High Court · (2000) 102 BOMLR 593(1)

Constitution of India, 1950 — Article 227

High Courts06 Jun 2000Allowed

Bhiku Yeshwant Dhangat and Others Vs Baban Maruti Barate and Another

Bombay High Court · (2001) BomCR(Cri) 69 : (2001) 4 BOMLR 654 : (2001) CriLJ 295 : (2000) 4 MhLj 861

Criminal Procedure Code, 1973 (CrPC) — Section 204, 204(2), 87Penal Code, 1860 (IPC) — Section 34, 403, 420, 468

High Courts06 Jun 2000

ASSOCIATED CEMENT CO. LTD. Vs INCOME TAX OFFICER

Bombay High Court · (2000) 68 TTJ 220

Income Tax Act, 1961 — Section 201Income Tax Rules, 1962 — Rule 2B

High Courts05 Jun 2000Dismissed

Smt. Neelakshi Raghunath Kute Vs Raghunath Manohar Kute and Others

Bombay High Court · (2000) 2 DMC 664

Penal Code, 1860 (IPC) — Section 109, 34, 494

High Courts05 Jun 2000

Commissioner of Income Tax Vs J.K. Investors (Bombay) Ltd.

Bombay High Court · (2001) 168 CTR 189 : (2001) 248 ITR 723

Income Tax Act, 1961 — Section 22, 23, 23(1), 260A

High Courts05 Jun 2000

Commissioner of Income Tax Vs Elbee Services P. Ltd.

Bombay High Court · (2001) 168 CTR 44 : (2001) 247 ITR 109 : (2001) 115 TAXMAN 618

Income Tax Act, 1961 — Section 195(2), 260A