COURT ARCHIVE

Bombay High Court judgments, 2000

1,001 judgments · page 39 of 51

High Courts21 Mar 2000

Mrs. Meenaz Moloobhay Vs The State of Maharashtra

Bombay High Court · (2001) ALLMR(Cri) 647 : (2001) 2 BOMLR 495 : (2000) CriLJ 3998

Criminal Procedure Code, 1973 (CrPC) — Section 245, 246(2), 248(3), 273, 3Drugs and Cosmetics Act, 1940 — Section 18, 27, 28, 3, 34

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High Courts21 Mar 2000Dismissed

Prakash Bhimrao Hengad Vs Government of India and Another

Bombay High Court · (2000) 03 BOM CK 0026

Criminal Procedure Code, 1973 (CrPC) — Section 116, 151

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High Courts19 Mar 2000

Commissioner of Income Tax Vs Indian Hotels Co. Ltd.

Bombay High Court · (2001) 119 TAXMAN 122

Income Tax Act, 1961 — Section 40(c)

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High Courts17 Mar 2000Dismissed

Jagannath Bapu Shirsat Vs State of Maharashtra and Another

Bombay High Court · (2000) CriLJ 4224 : (2000) 2 MhLj 605

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 457, 482Penal Code, 1860 (IPC) — Section 379, 397(2)

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High Courts16 Mar 2000

Shri Aloysius Nunes Vs Thomas Cook India Ltd.

Bombay High Court · (2000) 3 ALLMR 433 : (2000) 3 BomCR 658 : (2000) 86 FLR 583 : (2000) 2 LLJ 1246 : (2000) 3 MhLj 404

Industrial Disputes Act, 1947 — Section 10(1), 2

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High Courts16 Mar 2000

M/s. Subhash Silk Mills Ltd. Vs Mill Mazdoor Sabha and others

Bombay High Court · (2000) 3 ALLMR 424 : (2000) 4 BomCR 226 : (2000) 2 BOMLR 639 : (2000) 86 FLR 760 : (2000) 2 LLJ 716 : (2000) 4 MhLj 246

Constitution of India, 1950 — Article 226, 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 24, 28, 32, 59

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High Courts16 Mar 2000

Sau. Shobha Thakare Vs Narendra Hulke and others

Bombay High Court · (2000) 2 ALLMR 490 : (2000) 4 BomCR 56 : (2000) 2 MhLj 471

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 148, 149, 151Limitation Act, 1963 — Section 5Specific Relief Act, 1963 — Section 5, 6

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High Courts16 Mar 2000Dismissed

Laxman Marotirao Paunikar Vs Keshaorao Rambhau Paunikar

Bombay High Court · (2001) 3 CivCC 147 : (2002) 2 RCR(Civil) 460

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 9 Rule 7

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High Courts16 Mar 2000Dismissed

Dhruba Kumar Changkokoti Vs Travel Corporation of India Ltd. and Others

Bombay High Court · (2001) 3 LLJ 751

Industrial Disputes Act, 1947 — Section 2

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High Courts15 Mar 2000

Finolex Industries Ltd. Vs Mr. Anil Ramchand Chhabria

Bombay High Court · (2000) 3 BomCR 644 : (2000) 2 BOMLR 336 : (2008) 144 CompCas 738 : (2000) 4 MhLj 81 : (2000) 4 MhLj 181

Companies Act, 1956 — Section 43Depositories Act, 1996 — Section 28

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High Courts15 Mar 2000

Dr. Shardul Dongaonkar Vs State of Maharashtra and others

Bombay High Court · (2000) 2 ALLMR 501 : (2000) 4 BomCR 52 : (2000) 2 MhLj 431

Constitution of India, 1950 — Article 14, 16, 226

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High Courts15 Mar 2000Dismissed

Rashtriya Mill Mazdoor Sangh and Another Vs Ranjeet Bhimsing Patil and Others

Bombay High Court · (2002) 2 MhLj 165

Bombay Trade Unions Regulations, 1927 — Regulation 23Trade Unions Act, 1926 — Section 28(1A)

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High Courts15 Mar 2000Dismissed

State of Maharashtra Vs Dr. Rustom Franroze Hakim

Bombay High Court · (2001) ALLMR(Cri) 345 : (2000) CriLJ 3401 : (2000) 85 FLR 625 : (2000) 1 LLJ 1123 : (2000) 2 MhLj 462

Employees State Insurance (General) Regulations, 1950 — Regulation 2, 59(2)Employees State Insurance Act, 1948 — Section 93Penal Code, 1860 (IPC) — Section 161, 21

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High Courts15 Mar 2000