High Courts18 Apr 2000Allowed
Air India Ltd. Vs P.K. Upadhyay and Another
Bombay High Court · (2000) 3 ALLMR 72 : (2000) 2 LLJ 791
COURT ARCHIVE
Bombay High Court judgments, 2000
1,001 judgments · page 35 of 51
High Courts17 Apr 2000
Jet Airways (I) Ltd. Vs Mr. Jan Peter Ravi Karnik
Bombay High Court · (2000) 4 ALLMR 437 : (2000) 4 BomCR 487
Bombay Stamp Act, 1958 — Section 52Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Contract Act, 1872 — Section 27, 73, 74
High Courts17 Apr 2000
Mr. Hasmukhlal H. Doshi and another Vs Mr. Justice M.L. Pendse and others
Bombay High Court · (2000) 3 ALLMR 350 : (2000) 3 BomCR 672 : (2000) 2 BOMLR 684 : (2000) 3 MhLj 690
Arbitration Act, 1940 — Section 20, 8Arbitration and Conciliation Act, 1996 — Section 12, 13, 14, 16, 25Constitution of India, 1950 — Article 226
High Courts17 Apr 2000
Laxmi Mathur Vs The Chief General Manager, MTNL, Mumbai
Bombay High Court · (2000) 4 BomCR 89 : (2000) 3 BOMLR 344 : (2000) 3 MhLj 841
Arbitration and Conciliation Act, 1996 — Section 13, 16, 34(1), 34(2)
High Courts17 Apr 2000Dismissed
Vasant Madhav Patwardhan and another Vs State of Maharashtra and others
Bombay High Court · (2000) 04 BOM CK 0007
Bombay Entertainments Duty Act, 1923 — Section 2, 2(3), 2(a), 2(b), 2(c)Constitution of India, 1950 — Article 14, 19, 19(1)(a), 19(1)(g), 19(l)(g)
High Courts11 Apr 2000
Shri Laxman Ramchandra Mai Vs Executive Engineer, Irrigation Department
Bombay High Court · (2000) 3 BomCR 642
Industrial Disputes Act, 1947 — Section 10(1), 12(5), 25
High Courts11 Apr 2000
Goa Cancer Society Vs Dr. Vital Kamat
Bombay High Court · (2000) 4 BomCR 445 : (2000) 4 MhLj 364
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115Limitation Act, 1963 — Section 3
High Courts11 Apr 2000Allowed
Bhagwan Sakharam Said and Another Vs State of Maharashtra
Bombay High Court · (2002) 1 DMC 601
Penal Code, 1860 (IPC) — Section 34, 498A
High Courts11 Apr 2000Partly Allowed
Bharat Containers Pvt. Ltd. and Another Vs Engineering Workers Union and Another
Bombay High Court · (2002) 4 LLJ 312
High Courts11 Apr 2000
Gramvikas Shikshan Prasarak Mandal, Sondoli Vs The State of Maharashtra and others
Bombay High Court · AIR 2000 Bom 437 : (2000) 4 BomCR 379 : (2001) 1 MhLj 776
Constitution of India, 1950 — Article 14, 21, 226, 30, 41
High Courts11 Apr 2000Dismissed
Shri Pramod @ Popat @ Poptya Mahadeo Adsul Vs Shri R.H. Mendonca, Commissioner of Police and Others
Bombay High Court · (2000) 102 BOMLR 626
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 114, 324
High Courts11 Apr 2000
Eruch Merwan Irani and Another Vs Sardar Sorabji Ruttonji Patel and Others
Bombay High Court · (2000) 3 ALLMR 1 : (2001) 2 MhLj 654
Bombay Public Trusts Act, 1950 — Section 19, 22A, 41E, 70A, 72(4)Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 101, 110
High Courts11 Apr 2000
State of Maharashtra Vs S.S. Shetty and Others
Bombay High Court · (2000) 87 FLR 476 : (2001) 1 LLJ 47
Factories Act, 1948 — Section 92Maharashtra Factories Rules, 1963 — Rule 65(3)
High Courts11 Apr 2000
Say Gaud Kondagaud Bhurewar and Another Vs State of Maharashtra and Others
Bombay High Court · (2000) 04 BOM CK 0016
Criminal Procedure Code, 1973 (CrPC) — Section 437, 437(5), 439, 439(1), 439(2)Penal Code, 1860 (IPC) — Section 302, 323, 34
High Courts11 Apr 2000Allowed
Ramnath Govind Sonawane Vs Secretary, Janata Shikshan Prasarak Mandal, Chandanpuri and others
Bombay High Court · (2000) 04 BOM CK 0004
High Courts10 Apr 2000
Government Milk Scheme and another Vs Shri Dagadu Balbhim Kambale and another
Bombay High Court · (2000) 4 BomCR 55
Industrial Disputes Act, 1947 — Section 10(1), 25
High Courts10 Apr 2000
Mahesh Pokardas Vs Umashankar Mangal Prasad and another
Bombay High Court · (2000) 3 ALLMR 754 : (2000) 4 BomCR 63 : (2000) 2 BOMLR 815 : (2000) 87 FLR 807 : (2000) 4 MhLj 80
Industrial Disputes Act, 1947 — Section 2(s), 25F, 25FF, 33C, 33C(2)
High Courts10 Apr 2000Dismissed
Kashinath Nawakhare Vs The State of Maharashtra
Bombay High Court · (2000) CriLJ 3091
Penal Code, 1860 (IPC) — Section 302
High Courts10 Apr 2000
Mahajan Silk Mills Pvt. Ltd. Vs M.V. MSC Elena, a motor ship flying the flag of Panama and registered at the Port of Panama
Bombay High Court · (2000) 4 ALLMR 424 : (2000) 3 BomCR 841 : (2000) 2 BOMLR 513
Carriage of Goods by Sea Act, 1925 — Article 3, 7, 8Contract Act, 1872 — Section 28
High Courts10 Apr 2000
Eruch Merwan Irani and another Vs Sardar Sorabji Ruttonji Patel and others
Bombay High Court · (2000) 3 ALLMR 1 : (2000) 3 BomCR 438
Bombay Public Trusts Act, 1950 — Section 19, 22A, 41E, 70A, 72(4)Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 101, 110