High Courts22 Feb 2000
Dilip S. Dahanukar Vs Samir Tekriwal, Assistant Commissioner of Income Tax and Another
Bombay High Court · (2001) 167 CTR 72 : (2001) 248 ITR 147 : (2001) 117 TAXMAN 241
Income Tax Act, 1961 — Section 80
COURT ARCHIVE
Bombay High Court judgments, 2000
1,001 judgments · page 44 of 51
High Courts22 Feb 2000
Shri Giridhar H. Pednekar Vs The Municipal Corporation of Greater Bombay and others
Bombay High Court · (2000) 2 ALLMR 241 : (2000) 3 BomCR 176 : (2000) 1 BOMLR 772 : (2000) 3 MhLj 393
Constitution of India, 1950 — Article 14, 226
High Courts22 Feb 2000
Prakash Khushalrao Dabhade Vs Zilla Parishad, Aurangabad and Others
Bombay High Court · (2000) 2 ALLMR 545 : (2001) 1 BOMLR 339 : (2000) 4 MhLj 609
High Courts22 Feb 2000
Shri Ramesh T. Gopalani Vs The Janata Sahakari Bank Ltd. and Another
Bombay High Court · (2000) 3 ALLMR 177 : (2000) 3 BomCR 474 : (2000) 3 MhLj 115
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Constitution of India, 1950 — Article 227
High Courts21 Feb 2000
Commissioner of Income Tax Vs Bachhraj and Co. Ltd.
Bombay High Court · (2001) 249 ITR 463 : (2001) 118 TAXMAN 668
Income Tax Act, 1961 — Section 104
High Courts21 Feb 2000
Commissioner of Income Tax Vs Associated Cement Companies Ltd.
Bombay High Court · (2001) 249 ITR 3 : (2001) 118 TAXMAN 106
Income Tax Act, 1961 — Section 37
High Courts21 Feb 2000
Commissioner of Income Tax Vs Jalna Seeds Processing and Refrigeration Co. Ltd.
Bombay High Court · (2001) 165 CTR 70 : (2000) 246 ITR 156 : (2001) 118 TAXMAN 725
Income Tax Act, 1961 — Section 80HH
High Courts21 Feb 2000
Subhash Dnyanoba Jadhav and others Vs The State of Maharashtra and others
Bombay High Court · (2000) 5 BomCR 850 : (2000) BomCR(Cri) 850
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 482Penal Code, 1860 (IPC) — Section 302, 304, 307, 324, 34
High Courts21 Feb 2000
Commissioner of Income Tax Vs Ghodawat Pan Masala Products Pvt. Ltd.
Bombay High Court · (2001) 170 CTR 45 : (2001) 250 ITR 570 : (2001) 119 TAXMAN 206
Income Tax Act, 1961 — Section 260A
High Courts21 Feb 2000
Commissioner of Income Tax Vs West Coast Paper Mills Ltd.
Bombay High Court · (2001) 170 CTR 47 : (2001) 250 ITR 506 : (2002) 120 TAXMAN 275
Income Tax Act, 1961 — Section 260A, 37Income Tax Rules, 1962 — Rule 6B
High Courts21 Feb 2000
Shri Ganesh D. Daivajna Vs Shri Prakash S. Salkar
Bombay High Court · (2000) 2 ALLMR 586 : (2000) 3 BomCR 34 : (2000) 3 CivCC 547 : (2000) 3 MhLj 347
Bombay High Court (Appellate Side) Rules, 1960 — Rule 20Chartered Accountants Act, 1949 — Section 27Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115
High Courts21 Feb 2000
Mayabai and Others Vs State of Maharashtra and Others
Bombay High Court · (2000) 1 ACC 599
Motor Vehicles Act, 1988 — Section 134Penal Code, 1860 (IPC) — Section 304A
High Courts17 Feb 2000
Maharashtra State Electricity Board, Bombay Vs Sterlite Industries (India) Ltd.
Bombay High Court · AIR 2000 Bom 204 : (2000) 3 BomCR 347 : (2000) 2 MhLj 181
Arbitration Act, 1940 — Section 30Constitution of India, 1950 — Article 22Contract Act, 1872 — Section 73
High Courts17 Feb 2000
M/s. Dalichand Jugraj Jain Vs M/s. Madhu Wool Spinning Mills and Other
Bombay High Court · (2000) 3 BomCR 753 : (2000) 3 CivCC 522 : (2000) 3 MhLj 843
Limitation Act, 1963 — Section 19
High Courts17 Feb 2000
Shri Tertuliano Renato de Silva and Another Vs Shri Francisco Lourenco Bettencourt de Silva and Another
Bombay High Court · (2000) 3 ALLMR 545 : (2000) 3 BomCR 29 : (2000) 2 CivCC 448 : (2000) 2 MhLj 812
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts17 Feb 2000Dismissed
Srikrishna Keshav Kanerkar and Others Vs Century Spinning and Weaving Co. Ltd. and Others
Bombay High Court · (2003) 3 LLJ 65
Bombay Industrial Relations Act, 1946 — Section 97
High Courts17 Feb 2000Dismissed
Smt. Asha D. Udas Vs State of Maharashtra and Others
Bombay High Court · (2000) 102 BOMLR 160(1)
High Courts17 Feb 2000Allowed
Shivram Hiraji Taral Vs State of Maharashtra
Bombay High Court · (2000) 02 BOM CK 0009
Penal Code, 1860 (IPC) — Section 299, 300, 302, 304(2)
High Courts17 Feb 2000Dismissed
The State of Maharashtra Vs Abdul Jaheb alias Kaloo Abdul Wahed
Bombay High Court · (2000) CriLJ 2136
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 41(2), 42, 42(1), 42(2)
High Courts16 Feb 2000
Baban Ananda Dhotre Vs Pefco Foundary, Division of Kores (India) Ltd., Pune
Bombay High Court · (2000) 3 BomCR 471 : (2000) 2 LLJ 1486 : (2001) 3 MhLj 547
Industrial Disputes Act, 1947 — Section 12