COURT ARCHIVE

Bombay High Court judgments, 2000

1,001 judgments · page 42 of 51

High Courts03 Mar 2000Dismissed

Shri Jose Maria Fernandes and Smt. Joaquina Dias Vs Shri Camilo Lourenco Rebelo and his wife and Others

Bombay High Court · (2000) 03 BOM CK 0014

Civil Procedure Code, 1908 (CPC) — Section 100Industrial Disputes Act, 1947 — Section 33(c)Limitation Act, 1963 — Section 3

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High Courts02 Mar 2000Dismissed

Mahendrakumar Gaikwad Vs Gulabbai and Others

Bombay High Court · (2000) 2 CivCC 692 : (2001) CriLJ 2111 : (2000) 2 MhLj 378 : (2001) 4 RCR(Criminal) 91

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 488

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High Courts02 Mar 2000

Lalchand Cheddilal Yadav Vs The State of Maharashtra

Bombay High Court · (2000) 5 BomCR 585 : (2000) BomCR(Cri) 585 : (2000) 3 BOMLR 650 : (2000) 3 MhLj 438

Criminal Procedure Code, 1973 (CrPC) — Section 162, 165Evidence Act, 1872 — Section 114, 3, 45, 61, 8Penal Code, 1860 (IPC) — Section 302

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High Courts02 Mar 2000

Smt. Gurmeet Kaur Vs Shri B.S. Mohite, Commissioner of Police and others

Bombay High Court · (2000) 5 BomCR 870 : (2000) 3 MhLj 522

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)Penal Code, 1860 (IPC) — Section 304, 34, 387

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High Courts02 Mar 2000

Shri Felix Menino Jesus Serrao Vs State of Goa and Others

Bombay High Court · AIR 2001 Bom 294 : (2000) 3 BomCR 507

Goa, Daman and Diu Village Panchayat (Regulation of Buildings) Rules, 1985 — Rule 3

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High Courts02 Mar 2000

Shireen Dubash (Ms.) Vs Air India Ltd. and Others

Bombay High Court · (2000) 2 LLJ 108

Constitution of India, 1950 — Article 226

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High Courts01 Mar 2000

Shri Vante Bicrem Gaunso Vs The Administrative Tribunal, Goa and others

Bombay High Court · (2000) 3 ALLMR 540 : (2000) 3 BomCR 342

Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 32(4)Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Rules, 1969 — Rule 7

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High Courts01 Mar 2000Dismissed

Viral Filaments Ltd., Mumbai Vs Indusind Bank Ltd., Mumbai

Bombay High Court · (2001) 3 ALLMR 737 : (2003) 113 CompCas 85

Arbitration and Conciliation Act, 1996 — Section 8Civil Procedure Code, 1908 (CPC) — Section 73Companies Act, 1956 — Section 433, 434, 434(1), 442, 446

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High Courts01 Mar 2000Dismissed

Vante Bicrem Gaunso Vs Administrative Tribunal, Panaji-Goa

Bombay High Court · (2002) 2 MhLj 145

Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 32(1), 32(4)Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Rules, 1969 — Rule 7

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High Courts01 Mar 2000Allowed

Shri Anandamoy Bhattacharjee Vs Union of India (UOI) and Others

Bombay High Court · AIR 2000 Bom 259

Constitution of India, 1950 — Article 217

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High Courts01 Mar 2000

All India Blue Star Employees Federation and another Vs M/s. Blue Star Limited

Bombay High Court · (2000) 4 BomCR 589

Civil Procedure Code, 1908 (CPC) — Section 35Companies (Court) Rules, 1959 — Rule 78Companies Act, 1956 — Section 100, 391, 393(1), 394

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High Courts01 Mar 2000

M/s. Credential Finance Ltd. and Others Vs State of Maharashtra and Another

Bombay High Court · (2000) 2 ALD(Cri) 827 : (2000) 5 BomCR 527 : (2000) BomCR(Cri) 527 : (2000) 3 CivCC 458 : (2001) 105 CompCas 864 : (2000) 3 MhLj 544 : (2000) 4 RCR(Criminal) 21

Negotiable Instruments Act, 1881 (NI) — Section 123, 124, 125, 126, 131

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High Courts01 Mar 2000Allowed

Nandkishor Choube and Others Vs State of Maharashtra and Others

Bombay High Court · (2000) 102 BOMLR 603 : (2000) 2 MhLj 770

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High Courts01 Mar 2000

Shri Chandrakant Maganlal Shah Vs The Official Liquidator appointed as Liquidator in Delmot Engineering Co. Pvt. Ltd. and others

Bombay High Court · (2000) 3 ALLMR 58 : (2000) 3 BomCR 479 : (2000) 2 BOMLR 226 : (2000) 3 MhLj 423

Companies Act, 1956 — Section 457, 535

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High Courts29 Feb 2000

Aditya Kumar Kedia Vs Tax Recovery Officer and Others

Bombay High Court · (2001) 168 CTR 385 : (2001) 248 ITR 659 : (2002) 120 TAXMAN 291

Income Tax Act, 1961 — Section 281Income Tax Rules, 1962 — Rule 11, 11(1), 86

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High Courts29 Feb 2000

Union of India and Another Vs M/s. Shyama Charan Agarwala and Sons

Bombay High Court · (2000) 3 BomCR 44

Arbitration Act, 1940 — Section 14, 2, 30, 33, 34Evidence Act, 1872 — Section 115Interest Act, 1978 — Section 3

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High Courts29 Feb 2000

K.N. Guruswami Oil Mills Ltd. Vs Union of India (UOI) and Others

Bombay High Court · (2000) 69 ECC 784

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High Courts29 Feb 2000

Trimbak Sonwane Vs The State of Maharashtra and others

Bombay High Court · (2000) 5 BomCR 665 : (2000) BomCR(Cri) 665 : (2001) CriLJ 3614 : (2000) 2 MhLj 498

Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 34, 379, 511

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High Courts29 Feb 2000

M/s. Pooja Enterprises and another Vs The Chief Executive Officer and others

Bombay High Court · (2000) 3 ALLMR 65 : (2000) 3 BomCR 421 : (2000) 3 MhLj 147

Constitution of India, 1950 — Article 226, 227Maharashtra Regional and Town Planning Act, 1966 — Section 1Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 3

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High Courts29 Feb 2000

Council for Protection of Human Rights Vs The State of Maharashtra and others

Bombay High Court · (2000) 5 BomCR 821 : (2000) BomCR(Cri) 821 : (2000) 2 MhLj 242

Bombay Police Act, 1951 — Section 37(1), 69Commissions of Inquiry Act, 1952 — Section 3, 5Constitution of India, 1950 — Article 21, 226

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