COURT ARCHIVE

Bombay High Court judgments, 2000

1,001 judgments · page 37 of 51

High Courts03 Apr 2000

Municipal Transport Workers Union Vs The Commissioner, Kolhapur Municipal Corporation and others

Bombay High Court · (2000) 3 ALLMR 529 : (2000) 3 BomCR 622

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28

High Courts03 Apr 2000

Grasim Industries Ltd. Vs Assistant Commissioner of Income Tax and Others

Bombay High Court · (2000) 163 CTR 486 : (2000) 245 ITR 677

Income Tax Act, 1961 — Section 30, 31, 32, 33, 34

High Courts03 Apr 2000

Smt. Suman Subhash Jagtap and others Vs M/s. Raymond Woolen Mills Ltd. and another

Bombay High Court · (2000) 3 BomCR 859 : (2001) 1 LLJ 186

Bombay Industrial Relations Act, 1946 — Section 84, 85Industrial Disputes Act, 1947 — Section 33(2)

High Courts03 Apr 2000

The Maharashtra State Road Transport Corporation and Another Vs Shri Vasant Ramchandra Shelar

Bombay High Court · (2000) 4 BomCR 246 : (2001) 1 LLJ 319

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10(1), 11(A), 12(5)

High Courts03 Apr 2000

Commissioner of Income Tax Vs Tata Engineering and Locomotive Co. Ltd.

Bombay High Court · (2001) 165 CTR 67 : (2000) 245 ITR 823 : (2001) 114 TAXMAN 141

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

High Courts31 Mar 2000

Shri Prabhatkumar G. Thatte Vs Kisan Maruti Raut, since deceased by his heirs Narayan Kisan Raut and others

Bombay High Court · (2000) 4 BomCR 368

Bombay Public Trusts Act, 1950 — Section 18, 19, 70, 72Civil Procedure Code, 1908 (CPC) — Section 100

High Courts31 Mar 2000

M/s. United Timber Traders Vs M.V. "Samudra Maya" and others

Bombay High Court · (2000) 4 BomCR 87

Evidence Act, 1872 — Section 101, 102

High Courts31 Mar 2000

Konark Infrastructure Pvt. Ltd. and etc. Vs Commissioner, Ulhasnagar Municipal Corporation and Others

Bombay High Court · AIR 2000 Bom 389 : (2003) 2 BomCR 838

Constitution of India, 1950 — Article 14, 299

High Courts31 Mar 2000Dismissed

Malinibai Deshmukh and others Vs Smt. Chandrakalabai Harihar Jahangirdar and another

Bombay High Court · (2001) 3 CivCC 17

Lunacy Act, 1912 — Section 37, 62

High Courts31 Mar 2000Dismissed

Malinibai Vs Chandrakalabai Harihar Jahangirdar

Bombay High Court · (2000) 03 BOM CK 0004

Lunacy Act, 1912 — Section 37, 62

High Courts30 Mar 2000

Mrs. Pratibha A. Agranayak and others Vs The Director of Education and others

Bombay High Court · (2000) 3 BomCR 489 : (2001) 1 MhLj 796

Goa, Daman and Diu School Education Rules, 1986 — Rule 78, 86

High Courts30 Mar 2000

Maharashtra State Road Transport Corporation Vs M.G. Shetkar

Bombay High Court · (2000) 4 ALLMR 481 : (2000) 3 BomCR 854 : (2000) 2 BOMLR 719 : (2000) 86 FLR 694

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 44

High Courts30 Mar 2000

Gajanan Chandrarao Sawant Vs Mrs. Chandrabhaga Chandrarao Sawant and others

Bombay High Court · (2000) 4 BomCR 84 : (2000) 4 MhLj 321

Evidence Act, 1872 — Section 101, 102, 62Succession Act, 1925 — Section 2, 213

High Courts30 Mar 2000

Berner Shipping Inc. and another Vs Mrs. Kala Ramchandran and others

Bombay High Court · (2003) 1 ALT 9 : (2000) 4 BomCR 565

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Merchant Shipping Act, 1958 — Section 352Specific Relief Act, 1963 — Section 41

High Courts30 Mar 2000

Shri Anand Shirodkar Vs The State of Goa

Bombay High Court · (2000) 3 ALLMR 532 : (2000) 4 BomCR 483

Goa, Daman and Diu Salaries and Allowances of Ministers Act, 1964 — Section 2, 3(2), 5, 6, 7

High Courts30 Mar 2000

Mubarakunnisa Naseem Vs Moinuddin Mohammed Usman Khan and others

Bombay High Court · (2000) 4 BomCR 82

Limitation Act, 1963 — Section 3

High Courts30 Mar 2000

M/s. Atul Textiles and others Vs Shivaji M. Shende and others

Bombay High Court · (2000) 3 BomCR 857 : (2001) 1 LLJ 127

Industrial Disputes Act, 1947 — Section 33

High Courts30 Mar 2000

Mohammed Salim Mohammed Issak Shaikh Vs State of Maharashtra

Bombay High Court · (2001) ALLMR(Cri) 361 : (2000) 102 BOMLR 243

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 29, 50, 8, 80

High Courts29 Mar 2000

Anandrao Gaghoji Patil Vs Balasaheb @ Shamrao Pabdurang Patil and Others

Bombay High Court · (2000) 3 BomCR 766

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Conduct of Elections Rules, 1961 — Rule 83, 94Representation of the People Act, 1951 — Section 103, 123(8), 135, 81(3), 83

High Courts29 Mar 2000Dismissed

Shri Rajendra Kashinath Dronkar and Another Vs State of Maharashtra and Others

Bombay High Court · (2000) 4 ALLMR 484 : (2001) 1 BomCR 31

Constitution of India, 1950 — Article 14, 19, 226