High Courts29 Mar 2000
Amol Rambhau Arjun Vs State of Maharashtra and others
Bombay High Court · (2000) 4 BomCR 715 : (2000) 4 MhLj 302
Land Acquisition Act, 1894 — Section 11, 12(2), 18, 31(1), 31(2)
COURT ARCHIVE
Bombay High Court judgments, 2000
1,001 judgments · page 38 of 51
High Courts29 Mar 2000
Chief Controlling Revenue Vs M/s. G. and J. Concerns and others
Bombay High Court · AIR 2000 Bom 403 : (2000) 3 ALLMR 606 : (2000) 4 BomCR 753 : (2000) 2 BOMLR 246 : (2000) 4 MhLj 212
Bombay Stamp Act, 1958 — Section 9Civil Procedure Code, 1908 (CPC) — Section 114Maharashtra State Financial Corporation Act, 1951 — Section 2
High Courts29 Mar 2000
The State of Maharashtra Vs The Court Receiver, Shri Sai Baba Sansthan, Shirdi
Bombay High Court · AIR 2000 Bom 402 : (2000) 4 ALLMR 679 : (2000) 3 ALLMR 516 : (2000) 4 BomCR 755 : (2000) 2 BOMLR 241 : (2000) 4 MhLj 215 : (2000) 4 MhLj 15 : (2001) 4 RCR(Civil) 562
Bombay Stamp Act, 1958 — Section 2(1)Transfer of Property Act, 1882 — Section 122, 123
High Courts29 Mar 2000
Chief Controlling Revenue Authority for The State of Maharashtra Vs G. and J. Concerns (Hotel Samrat), Kolhapur
Bombay High Court · AIR 2000 Bom 403 : (2000) 3 ALLMR 606 : (2000) 4 BomCR 753 : (2000) 2 BOMLR 246 : (2000) 4 MhLj 212
Bombay Stamp Act, 1958 — Section 9State Financial Corporations Act, 1951 — Section 2
High Courts29 Mar 2000
The Chief Controlling Revenue Authority Vs Shri Abdul Karim Ebrahim Balwa and Others
Bombay High Court · (2000) 102 BOMLR 290
High Courts27 Mar 2000
Union of India (UOI) Vs Rajan Kumar Mohalik
Bombay High Court · (2001) 1 LLJ 270
Administrative Tribunals Act, 1985 — Section 14, 15
High Courts27 Mar 2000
Muthayya Muthu Thevar Vs The State of Maharashtra
Bombay High Court · (2000) 72 ECC 568
Evidence Act, 1872 — Section 114Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50(1), 52, 57, 8
High Courts24 Mar 2000
Shri Arjun Tukaram Shetgaonkar and others Vs Smt. Urmila Vaikunth Dessai (deceased) and others
Bombay High Court · (2000) 4 BomCR 406 : (2000) 3 MhLj 830
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 22 Rule 3Companies Act, 1956 — Section 397, 398
High Courts24 Mar 2000Dismissed
Saifan Rahimansaheb Shaikh Vs State of Maharashtra
Bombay High Court · (2000) 2 DMC 584
Penal Code, 1860 (IPC) — Section 306, 498A
High Courts24 Mar 2000
Hebertsons Ltd. Vs Kishore Rajaram Chhabria and others
Bombay High Court · (2000) 3 ALLMR 14 : (2000) 3 BomCR 617 : (2000) 2 BOMLR 269 : (2000) 3 MhLj 550
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)
High Courts24 Mar 2000Allowed
Dr. Shilpa Suresh Shinde and Others Vs State of Maharashtra and Others
Bombay High Court · (2000) 3 ALLMR 9 : (2000) 102 BOMLR 80 : (2000) 3 MhLj 529
High Courts24 Mar 2000
Herbertsons Ltd. Vs Kishore Rajaram Chhabria and Others and Shaw Wallagce and Co., Ltd. and Another
Bombay High Court · (2000) 3 ALLMR 14 : (2000) 102 BOMLR 269(1) : (2000) 3 MhLj 550
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)
High Courts23 Mar 2000
Sow. Vijayatai Subhash Gavhane and others Vs The State of Maharashtra and others
Bombay High Court · (2000) 3 BomCR 196 : (2000) 2 MhLj 459
Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 111, 188, 3, 72(2), 72(6)
High Courts23 Mar 2000
Sunil Ghate Vs The State of Maharashtra and others
Bombay High Court · (2000) 5 BomCR 827 : (2000) BomCR(Cri) 827 : (2000) CriLJ 3709 : (2000) 4 MhLj 386
Bombay General Clauses Act, 1904 — Section 21Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 3Constitution of India, 1950 — Article 22(5)
High Courts23 Mar 2000
Shri Jayawant Yeshwant Walawalkar Vs Shri V.P. Shanmugam and Another
Bombay High Court · (2002) ACJ 1419 : (2000) 4 ALLMR 500 : (2000) 4 BomCR 654
Evidence Act, 1872 — Section 61Motor Vehicles Act, 1988 — Section 166
High Courts23 Mar 2000
M/s. Graphic Interiors Vs The Commander Works Engineer and others
Bombay High Court · AIR 2000 Bom 303 : (2000) 3 ALLMR 18 : (2000) 4 BomCR 237 : (2000) 2 BOMLR 58
Arbitration Act, 1940 — Section 33Civil Procedure Code, 1908 (CPC) — Order 14 Rule 7, Order 20 Rule 5
High Courts23 Mar 2000
Sunil Ghate Vs State of Maharashtra and Others
Bombay High Court · (2000) 5 BomCR 827 : (2000) BomCR(Cri) 827 : (2000) CriLJ 3709 : (2000) 4 MhLj 386
Bombay General Clauses Act, 1904 — Section 21Constitution of India, 1950 — Article 22, 22(4), 22(5)General Clauses Act, 1897 — Section 21
High Courts23 Mar 2000
Union of India Vs M/s. India Proofing and General Industries, Kanpur
Bombay High Court · AIR 2000 Bom 292 : (2000) 3 ALLMR 23 : (2000) 4 BomCR 234 : (2000) 2 BOMLR 77
Arbitration and Conciliation Act, 1996 — Section 34Contract Act, 1872 — Section 73
High Courts23 Mar 2000
Dr. Shilpa Suresh Shinde and others Vs State of Maharashtra and others
Bombay High Court · (2000) 3 ALLMR 9 : (2000) 4 BomCR 242 : (2000) 2 BOMLR 80 : (2000) 3 MhLj 529
Admission Rules, 1991 — Rule 3Constitution of India, 1950 — Article 14, 15, 226
High Courts21 Mar 2000
Director of Income Tax (Exemptions) Vs Bharat Diamond Bourse
Bombay High Court · (2000) 164 CTR 359 : (2000) 245 ITR 437 : (2000) 113 TAXMAN 363
Companies Act, 1956 — Section 25Income Tax Act, 1961 — Section 11, 13, 13(2), 13(3), 2(15)