COURT ARCHIVE

Bombay High Court judgments, 2000

1,001 judgments · page 40 of 51

High Courts13 Mar 2000

Ku. Jayashree Vs The Secretary Nagpur Shikshan Mandal and others

Bombay High Court · (2000) 2 ALLMR 504 : (2000) 4 BomCR 199 : (2000) 3 BOMLR 147 : (2000) 2 MhLj 528

Constitution of India, 1950 — Article 16(4), 226Fundamental Rules — Rule 9(4)Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 4, 57(4)

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High Courts13 Mar 2000

Commissioner of Income Tax Vs Abrar Alvi

Bombay High Court · (2001) 166 CTR 283 : (2001) 247 ITR 312 : (2001) 117 TAXMAN 95

Income Tax Act, 1961 — Section 45

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High Courts13 Mar 2000

Commissioner of Income Tax Vs M.K.E. Memon

Bombay High Court · (2001) 168 CTR 184 : (2001) 248 ITR 310

Income Tax Act, 1961 — Section 132, 143(3), 158BC

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High Courts13 Mar 2000

Commissioner of Income Tax Vs Prudential Management and Services Pvt. Ltd.

Bombay High Court · (2001) 169 CTR 199 : (2001) 250 ITR 136 : (2002) 120 TAXMAN 243 : (2001) 119 TAXMAN 974

Income Tax Act, 1961 — Section 32, 32A

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High Courts13 Mar 2000Dismissed

Ravindra Lallusingh Chavan Vs State of Maharashtra

Bombay High Court · (2000) 03 BOM CK 0089

Penal Code, 1860 (IPC) — Section 300, 301, 302, 304, 34

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High Courts13 Mar 2000

Uday Ramesh Chavan and others Vs The State of Maharashtra

Bombay High Court · (2001) ALLMR(Cri) 324 : (2000) 5 BomCR 594

Evidence Act, 1872 — Section 45, 8, 9Penal Code, 1860 (IPC) — Section 201, 302, 34, 342, 376(2)

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High Courts13 Mar 2000

Commissioner of Income Tax Vs Sudhirkumar Chottubhai

Bombay High Court · (2001) 170 CTR 50 : (2001) 250 ITR 528 : (2002) 120 TAXMAN 277

Income Tax Act, 1961 — Section 260A, 271(1)

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High Courts13 Mar 2000

Mahendrakumar Ranchhoddas Gohel Vs State of Maharashtra and Another

Bombay High Court · (2000) 03 BOM CK 0024

Constitution of India, 1950 — Article 14, 226Maharashtra Rent Control Act, 1999 — Section 30

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High Courts13 Mar 2000

COMMISSIONER OF INCOME TAX Vs DR. M.K.E. MEMON

Bombay High Court · (2000) 112 TAXMAN 96

Income Tax Act, 1961 — Section 143(3)

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High Courts13 Mar 2000Allowed

Saiprasad Co-Op. Housing Society Ltd. Vs S.L.A.O. and Others

Bombay High Court · (2000) 2 ALLMR 412 : (2000) 102 BOMLR 193

MAHARASHTRA HOUSING AND AREA DEVELOPMENT ACT, 1976 — Section 2

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High Courts10 Mar 2000Allowed

Virendra Mohan Bhardwaj Vs State of Maharashtra

Bombay High Court · (2001) 4 BOMLR 531

Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 173(5), 239Penal Code, 1860 (IPC) — Section 114, 420, 467, 468, 471

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High Courts10 Mar 2000Allowed

Sau. Prema Bhasker Jadhav and Others Vs Bhaskar Laxman Jadhav and Another

Bombay High Court · (2000) 102 BOMLR 234

Hindu Adoptions and Maintenance Act, 1956 — Section 18Hindu Marriage Act, 1955 — Section 13, 13A, 27

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High Courts10 Mar 2000Partly Allowed

N.R.C. Employees Union Vs N.R.C. Ltd.

Bombay High Court · (2000) 86 FLR 482 : (2000) 3 LLJ 777

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High Courts10 Mar 2000

Mohiddin Basha Abdul Razak Vs Municipal Corporation of Gr. Bombay and others

Bombay High Court · AIR 2001 Bom 18 : (2000) 3 ALLMR 777 : (2000) 4 BomCR 423 : (2000) 2 BOMLR 656 : (2001) 1 CivCC 391

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2Contempt of Courts Act, 1971 — Section 2

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High Courts10 Mar 2000

Smt. Vaishali Pramod Pisal Vs The Commissioner of Police, Brihan Mumbai and Others

Bombay High Court · (2001) ALLMR(Cri) 352 : (2001) 1 BOMLR 634

Arms Act, 1959 — Section 25, 27, 3Constitution of India, 1950 — Article 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders and Dangerous Persons Amendment Act, 1996 — Section 2

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High Courts09 Mar 2000

Ila Vipin Pandya Vs Smita Ambalal Patel

Bombay High Court · AIR 2000 Bom 345 : (2000) 3 ALLMR 27 : (2000) 3 BomCR 428

Hindu Marriage Act, 1955 — Section 13Hindu Succession Act, 1956 — Section 14Limitation Act, 1963 — Section 3

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High Courts08 Mar 2000Dismissed

Mukund Laxmikant Bhalerao Vs Zilla Parishad, Jalna and Another

Bombay High Court · (2000) 3 ALLMR 440 : (2001) 4 BOMLR 222 : (2001) 3 MhLj 843

Maharashtra Zilla Parishad, District Services (Discipline and Appeal) Rules, 1964 — Rule 4, 4(4)Maharashtra Zilla Parishads District Services (Recruitment) Rules, 1967 — Rule 6, 6(6)

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High Courts08 Mar 2000Dismissed

ABG Heavy Industries Ltd. (formerly known as Onaway Engineering P. Ltd.) Vs Hindustan Shipyard Ltd.

Bombay High Court · (2001) 105 CompCas 413

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High Courts08 Mar 2000

Madura Coats Employees Union Vs G.S. Baj, Member, Industrial Tribunal and Another

Bombay High Court · (2001) 1 BomCR 97 : (2000) 86 FLR 223 : (2000) 2 LLJ 758

Industrial Disputes Act, 1947 — Section 10

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High Courts08 Mar 2000

Smt. Shantidevi Ramvtar Chavan Vs Shri R.H. Mendonca, Commissioner of Police and others

Bombay High Court · (2000) 5 BomCR 592 : (2000) BomCR(Cri) 592

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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