COURT ARCHIVE

Bombay High Court judgments, 2000

1,001 judgments · page 48 of 51

High Courts29 Jan 2000

Abdul Aziz Moherbaksh and another Vs Mahanagar Telephone Nigam Ltd. and others

Bombay High Court · AIR 2000 Bom 260 : (2000) 2 ALLMR 23 : (2000) 3 BomCR 164 : (2000) 2 BOMLR 496 : (2000) 3 CivCC 54 : (2000) 3 MhLj 120

Arbitration Act, 1940 — Section 33, 34Telegraph Act, 1885 — Section 7

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High Courts29 Jan 2000

The Special Land Acquisition Officer (3), Bombay Pilloo F. Anita and another Vs Naval Department

Bombay High Court · (2000) 2 ALLMR 249 : (2000) 3 BomCR 178 : (2000) 3 MhLj 171

Land Acquisition Act, 1894 — Section 18, 31(2), 4(1)

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High Courts29 Jan 2000

Balasaheb Manikrao Deshmukh and Another Vs Rama Lingoji Warthi

Bombay High Court · AIR 2000 Bom 337 : (2000) 2 ALLMR 532 : (2000) 4 BomCR 438 : (2001) 1 MhLj 79

Transfer of Property Act, 1882 — Section 53

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High Courts29 Jan 2000Dismissed

Vishwanath Satwaji Gaikwad Vs Laxman Abaji Kawale and Others

Bombay High Court · AIR 2000 Bom 307 : (2000) 3 ALLMR 525 : (2001) 2 CivCC 550 : (2000) 4 MhLj 498

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 5(1), Order 9 Rule 5(2), 151

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High Courts29 Jan 2000Allowed

Inamdar A.D. Vs Bajaj Tempo Ltd. and Others

Bombay High Court · (2000) 86 FLR 345 : (2000) 3 LLJ 1136

Industrial Disputes Act, 1947 — Section 2

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High Courts28 Jan 2000

District Wakf Officer Vs Jeelanikhan Roshankhan and Another

Bombay High Court · AIR 2000 Bom 340 : (2000) 2 ALLMR 254 : (2000) 4 MhLj 427

Waqf Act, 1954 — Section 56

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High Courts27 Jan 2000Allowed

Sadruddin Mohamed Husein Jundah Shah Vs D.C.B. CID, Narcotic Cell, Azad Maidan Unit and Another

Bombay High Court · (2000) CriLJ 2329 : (2000) 3 MhLj 188

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 50, 50(1), 8

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High Courts27 Jan 2000

Shri Prakash Shankarrao Kamble Vs The State of Maharashtra

Bombay High Court · (2000) 5 BomCR 643 : (2000) BomCR(Cri) 643 : (2000) 2 BOMLR 98 : (2000) CriLJ 2110

Evidence Act, 1872 — Section 59, 8, 9Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1)(d), 5(2)

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High Courts25 Jan 2000

Yashwant N. Shah Vs Unit Trust of India

Bombay High Court · (2000) 3 BomCR 486

Arbitration Act, 1940 — Section 34Arbitration and Conciliation Act, 1996 — Section 28, 34Contract Act, 1872 — Section 74

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High Courts25 Jan 2000

V.R. Vishwanath Ramji Mandue Vs Maharashtra State Road Transport and another

Bombay High Court · (2000) 3 BomCR 161 : (2000) 2 MhLj 852

Constitution of India, 1950 — Article 14, 16, 226

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High Courts25 Jan 2000

Mrs. Nandini Nitin Patil Vs State of Maharashtra and another

Bombay High Court · (2000) 2 ALLMR 98 : (2000) 3 BomCR 94 : (2000) 2 BOMLR 180 : (2000) 86 FLR 280 : (2000) 2 LLJ 1253 : (2000) 3 MhLj 367

Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 8Evidence Act, 1872 — Section 115

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High Courts25 Jan 2000Dismissed

Goodlass Nerolac Paints Ltd. Vs Pal Peugeot Ltd.

Bombay High Court · (2001) 105 CompCas 274

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High Courts25 Jan 2000Allowed

Rashtriya Hatmag Yantramag Kamgar Sangh Vs K.D. Kochargaonkar and Others

Bombay High Court · (2000) 85 FLR 609 : (2000) 1 LLJ 1564

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High Courts25 Jan 2000

Savitri and Co. Vs Income Tax Officer

Bombay High Court · (2001) 165 CTR 419 : (2000) 246 ITR 520 : (2001) 116 TAXMAN 35

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High Courts24 Jan 2000Dismissed

Manoj Gajanan Patil Vs R.H. Mendonca and others

Bombay High Court · (2000) 01 BOM CK 0055

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 34, 387, 427

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High Courts24 Jan 2000Allowed

Rajiv Bhalchandra Gundewar Vs Crompton Greaves Ltd.

Bombay High Court · (2000) 85 FLR 602 : (2000) 3 LLJ 774

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High Courts24 Jan 2000

Aviat Chemicals Private Limited Vs Jagmohansingh Arora and others

Bombay High Court · (2000) 2 ALLMR 28 : (2000) 3 BomCR 90 : (2000) 3 MhLj 66

Bombay High Court (Original Side) Rules, 1980 — Rule 148, 329Civil Procedure Code, 1908 (CPC) — Section 129, 95

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High Courts24 Jan 2000Dismissed

Mrs. hansa v. Kapadia and Others Vs S. Ravindran and Others

Bombay High Court · (2000) 102 BOMLR 187

Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 406, 409, 420

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High Courts21 Jan 2000Dismissed

Sanjay Narayanrao Barde and Another Vs Vimal Keshaorao Bairam and Others

Bombay High Court · AIR 2000 Bom 384 : (2000) 2 CivCC 319

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3A, 115

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High Courts21 Jan 2000

Sow Gangabai Jadhav Vs The State of Maharashtra and others

Bombay High Court · (2000) 2 ALLMR 238 : (2000) 4 BomCR 480 : (2000) 4 MhLj 69

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