COURT ARCHIVE

Bombay High Court judgments, 2000

1,001 judgments · page 32 of 51

High Courts05 May 2000

Nana Vs State of Maharashtra

Bombay High Court · (2001) 1 KLJ 365

Criminal Procedure Code, 1973 (CrPC) — Section 193, 2, 2(g), 4, 482Penal Code, 1860 (IPC) — Section 323, 34, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14, 2(l)(d), 3, 3(l)(x), 3(x)

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High Courts05 May 2000Dismissed

Sheikh Hassain Sheikh Mehaboob Vs Bashir Ahmad Sheikh Mehaboob

Bombay High Court · (2001) 2 CivCC 715

Civil Procedure Code, 1908 (CPC) — Section 151, 47

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High Courts05 May 2000

Nana Shinde and Others Vs State of Maharashtra and Another

Bombay High Court · (2000) CriLJ 4778 : (2000) 3 MhLj 833

Criminal Procedure Code, 1973 (CrPC) — Section 193, 2, 4, 4(1), 4(2)Penal Code, 1860 (IPC) — Section 323, 34, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14, 2(1), 3, 3(1)

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High Courts05 May 2000

Marathwada Krishi Vidyapith Magasvargiya Sevak Kalyankari Sangh Vs State of Maharashtra and Others

Bombay High Court · (2000) 4 ALLMR 183 : (2000) 3 LLJ 869

Industrial Disputes Act, 1947 — Section 10, 10A, 25F, 25N

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High Courts04 May 2000

COMMISSIONER OF INCOME TAX Vs SHRI CHHATRAPATI SAHAKARI KAKHAR KARKHANA LTD.

Bombay High Court · (2000) 163 CTR 275 : (2000) 111 TAXMAN 176

Income Tax Act, 1961 — Section 256(1), 260A

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High Courts04 May 2000

Bhor Industries Limited Vs State of Maharashtra and Others

Bombay High Court · (2000) 3 ALLMR 807 : (2000) 87 FLR 516 : (2001) 1 LLJ 106

Constitution of India, 1950 — Article 226

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High Courts04 May 2000

Bank of Baroda Vs M/s. Himalaya Brush Industries and others

Bombay High Court · (2000) 3 BomCR 697

Contract Act, 1872 — Section 10Partnership Act, 1932 — Section 18, 19, 20, 25, 45

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High Courts04 May 2000

Rajendra Vithal Raut Vs Gangadhar Dilip Sopal

Bombay High Court · AIR 2000 Bom 419 : (2000) 3 ALLMR 573 : (2000) 4 BomCR 26 : (2000) 2 BOMLR 843 : (2000) 3 MhLj 671

Bombay High Court (Original Side) Rules, 1980 — Rule 126Representation of the People Act, 1951 — Section 81, 82, 86(1)

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High Courts04 May 2000

Commissioner of Income Tax Vs Chhatrapati Sahakari Sakhar Karkhana Ltd. and Rahuri Sahakari Sakhar Karkhana Ltd.

Bombay High Court · (2000) 3 BomCR 727 : (2000) 2 BOMLR 519 : (2000) 245 ITR 498

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High Courts04 May 2000

Smt. Wilma Pacheco Vs The President, Administrative Tribunal, Goa and another

Bombay High Court · (2000) 4 BomCR 427 : (2000) 3 MhLj 794

Constitution of India, 1950 — Article 226Goa Village Panchayat Raj Act, 1994 — Section 10, 11, 16, 20(1), 245Goa, Daman and Diu Village Panchayats Regulation, 1962 — Section 11

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High Courts04 May 2000

Shri Dattaram Pangam Vs Mr. Allan Eurico Vales and Others

Bombay High Court · (2000) 4 BomCR 523 : (2001) 3 BOMLR 583

Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 3, 8, 9Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 22

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High Courts04 May 2000Allowed

Urmilaben Ishverlal Naik Vs Director of Education, Govt. of Goa, Daman and Diu and Others

Bombay High Court · (2000) 05 BOM CK 0009

Constitution of India, 1950 — Article 226

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High Courts04 May 2000

COMMISSIONER OF INCOME TAX Vs CHHATRAPATI SAHAKARI SAKHAR KARKHANA LTD. and RAHURI SAHAKARI SAKHAR KARKHANA LTD.

Bombay High Court · (2001) 245 ITR 498

Income Tax Act, 1961 — Section 256(1)Maharashtra Co-operative Societies Act, 1960 — Section 4

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High Courts04 May 2000Allowed

Smt. Rajbala Vs Union of India (UOI) and Others

Bombay High Court · (2002) 104 BOMLR 277

Constitution of India, 1950 — Article 226

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High Courts03 May 2000Dismissed

Jayprakash Salunke and others Vs The State of Maharashtra and others

Bombay High Court · AIR 2000 Bom 461 : (2000) 4 ALLMR 177 : (2000) 3 BomCR 306 : (2001) 4 BOMLR 164 : (2001) 3 MhLj 787 : (2000) 3 MhLj 714

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High Courts03 May 2000

Shri Ashok Krishnakant Mehta Vs State of Maharashtra and others

Bombay High Court · AIR 2001 Bom 55 : (2000) 3 ALLMR 772 : (2000) 4 BomCR 724 : (2000) 4 MhLj 197

Bombay Village Panchayats (Meetings) Rules, 1959 — Rule 15(1), 17, 18, 19, 20Bombay Village Panchayats Act, 1958 — Section 35(2)Constitution of India, 1950 — Article 226

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High Courts03 May 2000Allowed

Yeshwant Hiraji Chikalkar Vs Shri R.H. Mendonca, Commissioner of Police and Others

Bombay High Court · (2000) 102 BOMLR 63

Arms Act, 1959 — Section 25, 3Constitution of India, 1950 — Article 22, 226Penal Code, 1860 (IPC) — Section 120B, 143, 144, 147, 148

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High Courts02 May 2000

New Revtira Co-op Housing Society Vs The Special Land Acquisition Officer and others

Bombay High Court · (2000) 3 BomCR 691

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Land Acquisition (Mysore Extension and Amendment) Act, 1960 — Section 18(3)Land Acquisition Act, 1894 — Section 18, 23(1), 23(2)

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High Courts02 May 2000

Subhash Krishna Kanitkar Vs The Bhiwandi-Nizampura Municipal Council and others

Bombay High Court · (2000) 4 BomCR 447

Constitution of India, 1950 — Article 226Maharashtra Regional and Town Planning Act, 1966 — Section 143, 43, 52Penal Code, 1860 (IPC) — Section 119, 217, 34

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High Courts02 May 2000

Pune District Central Co-operative Bank Ltd. Vs Bank Karmachari Sangha and another

Bombay High Court · (2000) 4 ALLMR 160 : (2000) 4 BomCR 811

Bombay Industrial Relations Act, 1946 — Section 3(13), 35, 40, 42, 78Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 33(1)

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