High Courts21 Jan 2000
Apparao Bapurao Mane Vs Shivaji Bapurao Mane and others
Bombay High Court · (2000) 3 ALLMR 105 : (2000) 4 BomCR 470
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, 54Hindu Succession Act, 1956 — Section 14
COURT ARCHIVE
Bombay High Court judgments, 2000
1,001 judgments · page 49 of 51
High Courts21 Jan 2000
Shri Datta Anant Ghadi Vs Guilhermina Silveria and others
Bombay High Court · (2000) 3 ALLMR 626 : (2000) 2 BomCR 862 : (2000) 4 MhLj 117
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 21, 22(2), 32(4)Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Rules, 1969 — Rule 9
High Courts21 Jan 2000Dismissed
Sanjay Narayanrao Barde and another Vs Vimal Keshaorao Bairam and others
Bombay High Court · AIR 2000 Bom 384
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts20 Jan 2000
Sylvia Leo Carvgalho Vs The Collector of Mumbai and another
Bombay High Court · (2000) 2 ALLMR 4 : (2000) 3 BomCR 158 : (2000) 2 BOMLR 9 : (2000) 2 MhLj 781
Bombay Prohibition (Privileges Fees) Rules, 1954 — Rule 5Bombay Prohibition Act, 1949 — Section 143(2)
High Courts20 Jan 2000
Rameshchandra Rampratapji Daga Vs Rameshwari Rameshchandra Daga
Bombay High Court · (2001) 2 DMC 230
Hindu Marriage Act, 1955 — Section 11, 16, 24, 25, 5(1)
High Courts20 Jan 2000Dismissed
Harising and Others Vs State of Maharashtra
Bombay High Court · (2001) CriLJ 852
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 141, 142, 147, 148, 149
High Courts20 Jan 2000
Rakhma Shelke, deceased per L.Rs. and others Vs Shri Devidas Haribhau and others
Bombay High Court · (2000) 2 ALLMR 256 : (2000) 4 BomCR 473 : (2000) 3 BOMLR 197 : (2001) 4 MhLj 249
Bombay High Court (Appellate Side) Rules, 1960 — Rule 27Constitution of India, 1950 — Article 227Limitation Act, 1963 — Article 137
High Courts20 Jan 2000
Harish Ramratan Gaud Vs The State of Maharashtra
Bombay High Court · (2000) 102 BOMLR 279(1)
Penal Code, 1860 (IPC) — Section 302, 309, 324, 326, 34
High Courts20 Jan 2000
Siddharth Sawant Vs State
Bombay High Court · (2000) 5 BomCR 673 : (2000) BomCR(Cri) 673 : (2000) 3 MhLj 46
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 162Evidence Act, 1872 — Section 114, 118, 145, 155, 27Penal Code, 1860 (IPC) — Section 376
High Courts20 Jan 2000Allowed
Smt. Ramlaben Ramesh Patel Vs Shri L.R. Garg and Others
Bombay High Court · (2000) 102 BOMLR 274
High Courts19 Jan 2000Allowed
Sahney Kirkwood Pvt. Ltd. and Others Vs S.V. Bhagwat and Another
Bombay High Court · (2000) 2 ALLMR 477 : (2000) 87 FLR 482 : (2000) 3 LLJ 85
Criminal Procedure Code, 1973 (CrPC) — Section 418(2), 469Industrial Disputes Act, 1947 — Section 25N, 25Q
High Courts19 Jan 2000Dismissed
Vinayak M. Deshpande and Texpoline (Poona) P. Ltd. Vs Official Liquidator, Ecoline Development Engineers Ltd. (In Liquidation) and Another
Bombay High Court · (2001) 105 CompCas 279
High Courts19 Jan 2000
Vinayak V. More etc. Vs Maharashtra State Road Development Corporation Ltd. and Another etc.
Bombay High Court · AIR 2000 Bom 309 : (2000) 2 ALLMR 511
Bombay Motor Vehicles Tax Act, 1958 — Section 20
High Courts19 Jan 2000Dismissed
Smt. Phulwari Jagdambaprasad Pathak Vs Shri R.H. Mendonca, Commissioner of Police and Others
Bombay High Court · (2000) 102 BOMLR 439
Cattle Trespass Act, 1871 — Section 20Constitution of India, 1950 — Article 141, 226Criminal Procedure Code, 1973 (CrPC) — Section 2
High Courts18 Jan 2000
Dr. Suresh Srikrishna Naik Vs Karamveer Hire Rural Institute and others
Bombay High Court · (2000) 2 ALLMR 94 : (2000) 2 BomCR 522 : (2000) 2 BOMLR 199
Constitution of India, 1950 — Article 14, 226
High Courts17 Jan 2000
Shri U.A. Thadani and another Vs B.E.S.T. Undertaking and another
Bombay High Court · AIR 2000 Bom 264 : (2000) 2 ALLMR 266 : (2000) 3 BomCR 79 : (2000) 2 BOMLR 502
Constitution of India, 1950 — Article 226Electricity Act, 1910 — Section 26(6)
High Courts17 Jan 2000
Babulal C. Borana Vs Third ITO
Bombay High Court · (2005) 144 TAXMAN 674
Income Tax Act, 1961 — Section 131, 132, 260A, 69
High Courts17 Jan 2000
M/s. Niton Industries Vs The Union of India and others
Bombay High Court · (2000) 1 ALLMR 491 : (2000) 3 BomCR 212 : (2000) 1 BOMLR 697 : (2000) 85 FLR 536 : (2000) 1 LLJ 1518 : (2000) 3 MhLj 104
Bombay Shops and Establishments Act, 1948 — Section 16Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2
High Courts17 Jan 2000
Mohammed Salim Yusuf Baig and Another Vs Momin Pada Yakub Baig Trust and Others
Bombay High Court · (2000) 3 ALLMR 118 : (2000) 3 BomCR 210 : (2000) 1 BOMLR 746 : (2000) 3 MhLj 431
Bombay Public Trusts Act, 1950 — Section 47
High Courts17 Jan 2000Allowed
Sou. Sangita Vivek Mane Vs Vivek Jagannath Mane and Others
Bombay High Court · (2000) 102 BOMLR 187(1)
Criminal Procedure Code, 1973 (CrPC) — Section 181Penal Code, 1860 (IPC) — Section 34, 406