High Courts11 Feb 2000Dismissed
Hajrat @ Barkya Shoukatali Khan Vs R.H. Mendonca and others
Bombay High Court · (2000) 02 BOM CK 0070
Constitution of India, 1950 — Article 22(5), 226Penal Code, 1860 (IPC) — Section 114, 324
COURT ARCHIVE
Bombay High Court judgments, 2000
1,001 judgments · page 46 of 51
High Courts11 Feb 2000
U.P. Co-operative Federation Ltd. Vs M/s. Three Circles
Bombay High Court · (2000) 3 ALLMR 608 : (2000) 3 BomCR 360 : (2000) 3 BOMLR 430 : (2000) 3 MhLj 730
Arbitration Act, 1940 — Section 29, 30, 39, 41Civil Procedure Code, 1908 (CPC) — Section 34, 35(3)Interest Act, 1978 — Section 2, 3
High Courts11 Feb 2000
Sou. Mangala Suresh Kanase Vs Suresh Dadu Kanase and Another
Bombay High Court · (2000) 2 DMC 527
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4), 125(5), 127
High Courts11 Feb 2000
Miraj Taluka Girani Kamgar Sangh Vs Marathe Textile Mills
Bombay High Court · (2000) 85 FLR 644 : (2000) 1 LLJ 1602
Bombay Industrial Relations Act, 1946 — Section 119D, 78C
High Courts10 Feb 2000
Messrs Khatri and Khatri Vs City and Industrial Development Corporation of Maharashtra Ltd.
Bombay High Court · AIR 2000 Bom 315 : (2000) 3 ALLMR 80 : (2000) 3 BomCR 408
Arbitration Act, 1940 — Section 30
High Courts10 Feb 2000
Kisan Bhikaji Dalvi, since deceased, through L.Rs. Vs Krishnabai Maruti Dalvi
Bombay High Court · (2000) 02 BOM CK 0084
High Courts10 Feb 2000
The Century Textiles and Industries Ltd. and another Vs State of Maharashtra and others
Bombay High Court · (2000) 2 ALLMR 536 : (2000) 3 BomCR 461 : (2000) 2 LLJ 815 : (2001) 2 MhLj 775
Constitution of India, 1950 — Article 19, 254, 31Industrial Disputes Act, 1947 — Section 18(1), 2(P), 5Maharashtra Mathadi, Hamal and other Manual Workers (Regulation of Employment and Welfare) Act, 1969 — Section 1(4A)
High Courts10 Feb 2000
Kishan Arjuna Khansole Vs Ababuwa Baba Khansole
Bombay High Court · (2000) 4 BomCR 433 : (2001) 1 CivCC 182 : (2000) 4 MhLj 854 : (2001) 3 RCR(Civil) 95
Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 24Contract Act, 1872 — Section 10, 8Evidence Act, 1872 — Section 61, 67
High Courts09 Feb 2000
Chandrakant Bhalchandra Garware Vs Anil Prabhakar Naik and Others
Bombay High Court · (2000) 102 BOMLR 800(1)
Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 40, 41, 42, 43, 44
High Courts09 Feb 2000
Sk. Rashid Vs The Zilla Parishad, Beed and Others
Bombay High Court · (2000) 2 ALLMR 496 : (2000) 4 BomCR 518 : (2000) 3 MhLj 789
Constitution of India, 1950 — Article 14, 16, 226Maharashtra Zilla Parishad, District Services (Discipline and Appeal) Rules, 1964 — Rule 13, 4, 6
High Courts09 Feb 2000Dismissed
Salve B.S. Vs Union of India (UOI) and Others
Bombay High Court · (2000) 2 LLJ 674
Constitution of India, 1950 — Article 12, 14
High Courts09 Feb 2000Dismissed
Ramachandra S. Amonkar Vs Bank of India and Others
Bombay High Court · (2000) 2 LLJ 366
Bank of India Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 19Constitution of India, 1950 — Article 14
High Courts08 Feb 2000Dismissed
Palimar Rangarao Sanjeeva Rao and Others Vs Oriental Insurance Co. Ltd. and Others
Bombay High Court · (2000) 85 FLR 719 : (2000) 3 LLJ 529
Constitution of India, 1950 — Article 229
High Courts08 Feb 2000
Mukund A. Shah Vs Commissioner, Central Excise
Bombay High Court · (2000) 71 ECC 495
Central Excises and Salt Act, 1944 — Section 35F
High Courts08 Feb 2000Allowed
Ajju @ Hajidali Sabdarali Mirza Baig Vs Mr. R.H. Mendonca, Commissioner of Police and Others
Bombay High Court · (2000) 102 BOMLR 437
Arms Act, 1959 — Section 4Bombay Police Act, 1951 — Section 37Constitution of India, 1950 — Article 22, 226
High Courts08 Feb 2000
Mukund A. Shah Vs CCE
Bombay High Court · (2000) 92 ECR 18
Central Excises and Salt Act, 1944 — Section 35F
High Courts07 Feb 2000
Indian Express Newspaper (Bombay) Pvt. Ltd. and others Vs Union of India and others
Bombay High Court · (2000) 2 ALLMR 8 : (2000) 2 BomCR 830 : (2000) 2 BOMLR 25
Companies Act, 1956 — Section 237
High Courts07 Feb 2000
Messrs. Tarun Traders Vs Auchtel Products Ltd.
Bombay High Court · (2000) 3 ALLMR 84 : (2000) 3 BomCR 796
Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 73Interest Act, 1978 — Section 3
High Courts07 Feb 2000
Adeoye Olayiwola Adekunle Vs D.K. Bhambri and Another
Bombay High Court · (2000) 02 BOM CK 0032
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 428Customs Act, 1962 — Section 11, 123, 13(1), 135, 2(22)Evidence Act, 1872 — Section 62, 63, 65
High Courts07 Feb 2000Allowed
Zenith Tin Works Ltd. Vs Commissioner of Income Tax and Others
Bombay High Court · (2004) 191 CTR 206 : (2003) 259 ITR 238 : (2004) 140 TAXMAN 257
Income Tax Act, 1961 — Section 23