COURT ARCHIVE

Bombay High Court judgments, 2000

1,001 judgments · page 4 of 51

High Courts29 Nov 2000

Bharamu Subrao Patil Vs Narsingrao Gurunath Patil

Bombay High Court · AIR 2001 Bom 104 : (2001) 2 ALLMR 429 : (2001) 2 BomCR 126 : (2001) 1 BOMLR 545 : (2001) 2 MhLj 348

Bombay High Court (Original Side) Rules, 1980 — Rule 44, 45Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15, Order 6 Rule 16Companies Act, 1956 — Section 267

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High Courts29 Nov 2000

SICOM Limited Vs Prakash Pai (Shri)

Bombay High Court · (2001) 2 BomCR 689

Bombay High Court (Original Side) Rules, 1980 — Rule 227Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 37 Rule 3Companies Act, 1956 — Section 446

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High Courts29 Nov 2000Allowed

Om Plastic Industries, Dhule and others Vs Maharashtra State Finance Corporation, Mumbai and others

Bombay High Court · (2000) 11 BOM CK 0004

Bombay Court Fees Act, 1959 — Section 6(iv)(j)State Financial Corporations Act, 1951 — Section 29

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High Courts27 Nov 2000

Gyarasidevi Vs Union of India and Others

Bombay High Court · (2001) 250 ITR 342 : (2001) 119 TAXMAN 843

Income Tax Act, 1961 — Section 171, 171(6), 226(3)

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High Courts27 Nov 2000

Smt. Gyarasidevi Vs Union of India and Others

Bombay High Court · (2001) 165 CTR 382

Income Tax Act, 1961 — Section 263(3)

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High Courts24 Nov 2000

Bharat Petroleum Corporation Ltd. and Anr Vs Bharat Petroleum Employees Union and Others

Bombay High Court · (2001) 1 BomCR 819

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 22, 23, 26Trade Unions Act, 1926 — Section 18

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High Courts24 Nov 2000

Smt. Rehana Firoz Khan Vs Shri M.N. Singh Commissioner of Police Greater Mumbai and Others

Bombay High Court · (2001) ALLMR(Cri) 217 : (2001) BomCR(Cri) 453 : (2001) 1 BOMLR 438 : (2001) CriLJ 1018

Constitution of India, 1950 — Article 22(5), 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)

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High Courts24 Nov 2000Dismissed

Bharat Petroleum Corporation Limited Vs Petroleum Employees'' Union and Another

Bombay High Court · (2001) 2 BomCR 464 : (2001) 1 BOMLR 693 : (2001) 2 LLJ 81 : (2001) 2 MhLj 312

Civil Procedure Code, 1908 (CPC) — Section 9, 91Industrial Disputes Act, 1947 — Section 10(4), 2, 22, 23, 24Penal Code, 1860 (IPC) — Section 120

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High Courts24 Nov 2000

Ashokkumar Jain and Co. Vs Union of India (UOI) and Others

Bombay High Court · (2001) 2 ALLMR 332 : (2001) 2 BomCR 686

Constitution of India, 1950 — Article 226Contempt of Courts Act, 1971 — Section 2Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 16

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High Courts23 Nov 2000

Ramnath Laxman Pathare Vs State of Maharashtra and Another

Bombay High Court · (2001) 5 BomCR 917

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 418, 467, 468, 477A, 511

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High Courts23 Nov 2000Dismissed

Ulhas Vasudeo Falari and Others Vs Anandibai Venkatesh Sawant (Smt.) and Others

Bombay High Court · (2001) 3 ALLMR 210 : (2001) 3 BomCR 605

Civil Procedure Code, 1908 (CPC) — Section 5Limitation Act, 1963 — Article 120, 121

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High Courts23 Nov 2000

Mafatlal Finance Co. Ltd. and Another Vs Pranathi Finance, Leasing and Investments Pvt. Ltd. and Others

Bombay High Court · (2001) ALLMR(Cri) 411 : (2001) 2 BomCR 48 : (2001) 2 BOMLR 84 : (2001) 1 CompLJ 299

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2Constitution of India, 1950 — Article 14, 19, 20(3), 21Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 140

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High Courts23 Nov 2000

M/s. Susheel Traders Vs The Municipal Corporation for Greater Bombay

Bombay High Court · AIR 2001 Bom 166 : (2001) 3 ALLMR 131 : (2001) 2 BomCR 667 : (2001) 1 BOMLR 848

Bombay Municipal Corporation Act, 1888 — Section 390, 392, 394, 61

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High Courts23 Nov 2000

Imran @ Raju Munna Qureshi Vs Shri A.N. Roy, Commissioner of Police, Navi Mumbai and Others

Bombay High Court · (2001) ALLMR(Cri) 308 : (2001) BomCR(Cri) 450 : (2001) 1 BOMLR 441 : (2001) CriLJ 1062

Constitution of India, 1950 — Article 21, 22(5)Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1), 8

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High Courts23 Nov 2000Dismissed

BIMA Office Premises Co-operative Society and etc. Vs Kalamboli Village Panchayat and Others

Bombay High Court · AIR 2001 Bom 83 : (2001) 1 MhLj 806

Bombay Village Panchayats Act, 1959 — Section 124, 129, 4, 4(2), 52Constitution of India, 1950 — Article 243Q(2)Maharashtra Regional and Town Planning Act, 1966 — Section 113, 113(3A), 113(5), 113A, 124

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High Courts22 Nov 2000

Nirmalabai Dhanai Vs Uttam Dhanai and Another

Bombay High Court · (2001) 5 BomCR 905 : (2001) 3 MhLj 131 : (2002) 1 RCR(Criminal) 199

Criminal Procedure Code, 1973 (CrPC) — Section 125, 397Evidence Act, 1872 — Section 3, 59

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High Courts22 Nov 2000

Smt. Nazma Moiddin Shaikh Vs Shri R.H. Mendonca, Commissioner of Police, Greater Bombay and Others

Bombay High Court · (2001) ALLMR(Cri) 214 : (2001) BomCR(Cri) 448 : (2001) 2 BOMLR 304 : (2001) CriLJ 860 : (2001) 1 MhLj 697 : (2001) 3 RCR(Criminal) 413

Constitution of India, 1950 — Article 22(5)Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)

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High Courts22 Nov 2000

Shri Sajid Nooruddin Shaikh Vs R.H. Mendonca, Commissioner of Police Greater Bombay and Others

Bombay High Court · (2001) ALLMR(Cri) 1468 : (2001) BomCR(Cri) 368 : (2001) 1 BOMLR 755 : (2001) 4 MhLj 161

Constitution of India, 1950 — Article 22(5)Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)

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High Courts22 Nov 2000Partly Allowed

Deputy Regional Director, E.S.I. Corporation and Another Vs General Secretary, S.T. Workers Federation (INTUC) and Another

Bombay High Court · (2001) 88 FLR 933 : (2001) 1 LLJ 874

Employees State Insurance Act, 1948 — Section 91

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High Courts22 Nov 2000Allowed

Anand Govind Bhide Vs Smt. Rohini Bhide

Bombay High Court · (2001) 1 DMC 646

Civil Procedure Code, 1908 (CPC) — Section 151Family Courts Act, 1984 — Section 7(1), 8

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