High Courts07 Feb 2000
Babasaheb Kedar Ginning Pressing Va Prakriya Sanstha Ltd., Saoner Vs Additional Collector, Nagpur and another
Bombay High Court · (2000) 02 BOM CK 0007
Limitation Act, 1963 — Section 10, 11, 12, 13, 14
COURT ARCHIVE
Bombay High Court judgments, 2000
1,001 judgments · page 47 of 51
High Courts04 Feb 2000
P.M. More Vs Presiding Officer, Central Government Industrial Tribunal No. 1 and Another
Bombay High Court · (2000) 87 FLR 228 : (2001) 3 LLJ 689
Industrial Disputes Act, 1947 — Section 25F
High Courts04 Feb 2000
Sanjay Chandrakant Mehta Vs Malaben Sanjay Mehta
Bombay High Court · (2000) 3 ALLMR 781 : (2000) 4 BomCR 207 : (2001) 2 CivCC 72 : (2000) 4 MhLj 244 : (2002) 3 RCR(Civil) 156
Hindu Marriage Act, 1955 — Section 13(2)
High Courts04 Feb 2000
Prabhudas Damodar Kotecha Vs Smt. Manharbala Jeram Damodar and Others
Bombay High Court · (2000) 2 ALLMR 1 : (2000) 3 BomCR 512
Civil Procedure Code, 1908 (CPC) — Section 113Constitution of India, 1950 — Article 200, 226, 228, 254(2), 304Presidency Small Cause Courts Act, 1882 — Section 41
High Courts04 Feb 2000
Govind K. Popley Vs G.M. Kini, First Income Tax Officer and Others
Bombay High Court · (2001) 250 ITR 613 : (2001) 119 TAXMAN 218
Income Tax Act, 1961 — Section 276C, 277, 279(1)
High Courts04 Feb 2000
Dr. Jaysukhlal Karshandas Chauhan Vs Union of India (UOI)
Bombay High Court · (2002) 2 ACC 437
High Courts02 Feb 2000
Chintaman Narayan Natu Vs State of Maharashtra
Bombay High Court · (2000) 02 BOM CK 0105
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 120, 34Prevention of Corruption Act, 1988 — Section 5(1), 5(2)
High Courts02 Feb 2000
Baban Shandar Suryawanshi Vs The State of Maharashtra
Bombay High Court · (2001) 2 BOMLR 706
Essential Commodities Act, 1955 — Section 3, 7, 7(2)Maharashtra Scheduled Commodities (Regulation of Distribution) Regulation, 1975 — Regulation 18(2)
High Courts02 Feb 2000
Chandrikaprasad Mishra Vs Shree Babulnath Mandir Charities and another
Bombay High Court · (2000) 3 ALLMR 161 : (2000) 3 BomCR 414 : (2000) 85 FLR 793 : (2000) 2 LLJ 729 : (2000) 3 MhLj 73
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 10, 28, 33, 44
High Courts02 Feb 2000
Madhav Bapurao Wagh Vs State of Maharashtra and others
Bombay High Court · (2000) 4 BomCR 465 : (2000) 3 MhLj 853
High Courts02 Feb 2000
V.R. Pastekar and Others Vs The Managing Director, Marathwada Development Corporation and Others
Bombay High Court · (2000) 3 ALLMR 141 : (2000) 4 BomCR 458
Constitution of India, 1950 — Article 14, 16, 226Industrial Disputes Act, 1947 — Section 25
High Courts01 Feb 2000
Sham Madhavrao Rupvate Vs State of Maharashtra
Bombay High Court · (2000) CriLJ 2389
Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 307
High Courts01 Feb 2000
Shri Jitendra Balmukund Dhoshi Vs Union of India and others
Bombay High Court · (2000) 5 BomCR 648 : (2000) BomCR(Cri) 648
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120, 34Prevention of Corruption Act, 1947 — Section 406, 467, 5(2)
High Courts01 Feb 2000
Rasul Mohamad Hanif Vs The State of Maharashtra
Bombay High Court · (2000) 3 MhLj 177
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106, 3Penal Code, 1860 (IPC) — Section 302
High Courts01 Feb 2000
State of Maharashtra thro'' Secretary, Department of Health and Others Vs Kamgar Rajya Vima Yojna Karamcheri Sanghathana and Others
Bombay High Court · (2001) 89 FLR 541 : (2001) 1 LLJ 619
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30(2)
High Courts01 Feb 2000Dismissed
Vyankatesh Maruti Arandekarnaik Vs State of Maharashtra
Bombay High Court · (2000) 02 BOM CK 0002
Criminal Procedure Code, 1973 (CrPC) — Section 294Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 302, 323, 84
High Courts31 Jan 2000Allowed
Smt. Sabira Shaikh Raees Vs R.H. Mendonca and Others
Bombay High Court · (2000) CriLJ 2339 : (2000) 3 MhLj 60
Constitution of India, 1950 — Article 19, 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 143, 147, 148, 224, 225
High Courts31 Jan 2000Dismissed
Miss Lily Gomes and Others Vs Shri Francis Fernandes
Bombay High Court · (2000) 102 BOMLR 27
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13Constitution of India, 1950 — Article 227
High Courts31 Jan 2000Dismissed
Prakash Rasiklal Dhariwal Vs State of Maharashtra and Others
Bombay High Court · AIR 2000 Bom 341 : (2000) 2 ALLMR 478
Bombay Public Trusts Act, 1950 — Section 36
High Courts29 Jan 2000
The Chief Officer, Sangli Municipal Council Vs Shri Masoom Akbar Patharwal and others
Bombay High Court · (2000) 3 ALLMR 102 : (2000) 3 BomCR 411 : (2000) 3 MhLj 144
Industrial Disputes Act, 1947 — Section 33C(2)Limitation Act, 1963 — Article 137