COURT ARCHIVE

Bombay High Court judgments, 2000

1,001 judgments · page 5 of 51

High Courts21 Nov 2000

Smt. Lilawati Suresh Mange Vs State of Maharashtra and Others

Bombay High Court · (2001) ALLMR(Cri) 1158 : (2001) CriLJ 862

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22(5), 226

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High Courts21 Nov 2000

Executive Engineer, M.S.E.B. and Another Vs Industrial Court and Another

Bombay High Court · (2001) 3 ALLMR 566 : (2002) 4 LLJ 292 : (2001) 3 MhLj 320

Industrial Disputes Act, 1947 — Section 25FMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30(2)

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High Courts20 Nov 2000

Commissioner of Income Tax, Bombay Vs Indo Oceanic Shipping Co. Ltd., Bombay

Bombay High Court · (2002) 2 MhLj 685

Income Tax Act, 1961 — Section 40A(5)

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High Courts20 Nov 2000

Commissioner of Income Tax Vs Avtar Singh Wadhwan

Bombay High Court · (2001) 165 CTR 414 : (2001) 247 ITR 260

Income Tax Act, 1961 — Section 2, 2(25A), 256, 264, 4

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High Courts20 Nov 2000

Pankaj Ravindra Phalak, Minor, Through Guardian Father Vs Maharashtra State Board of Secondary and Higher Secondary Education, Nashik

Bombay High Court · (2001) 1 BomCR 815 : (2001) 1 BOMLR 724 : (2001) 1 MhLj 182

Constitution of India, 1950 — Article 226Maharashtra Secondary and Higher Secondary Education Boards Regulations, 1977 — Regulation 102(3)

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High Courts20 Nov 2000

The Commissioner of Income Tax Vs M/s. Indo Oceanic Shipping Co. Ltd. and Others

Bombay High Court · (2001) 165 CTR 404 : (2001) 247 ITR 247 : (2001) 114 TAXMAN 722

Finance Act, 1971 — Section 40AIncome Tax Act, 1961 — Section 17(1), 192, 2(25A), 40A, 40A(5)Merchant Shipping Act, 1958 — Section 3(18)

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High Courts18 Nov 2000

Devji Bawa Velari Vs R.H. Mendonca, Commissioner of Police, Brihan Mumbai and Others

Bombay High Court · (2001) ALLMR(Cri) 928 : (2001) BomCR(Cri) 358 : (2001) 1 BOMLR 618 : (2001) 1 MhLj 505

Constitution of India, 1950 — Article 22(5), 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)

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High Courts18 Nov 2000Dismissed

State of Maharashtra Vs Ghanshyam K. Zaveri and Another

Bombay High Court · (2001) ALLMR(Cri) 276 : (2001) CriLJ 1629 : (2001) 2 MhLj 506

Drugs and Cosmetics Act, 1940 — Section 18, 21(1), 21(2), 22, 27Prevention of Food Adulteration Act, 1954 — Section 16, 16(1), 7

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High Courts18 Nov 2000

Sambhav Tirth Co-operative Housing Society Vs Viswamangal Housing Company Pvt. Ltd. and Another

Bombay High Court · (2001) 1 BomCR 849

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High Courts17 Nov 2000

Sunanda Pandharinath Adhav and Others Vs State of Maharashtra and Others

Bombay High Court · (2001) 1 BomCR 809 : (2001) 1 BOMLR 710 : (2001) 1 MhLj 167

Constitution of India, 1950 — Article 14, 226

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High Courts17 Nov 2000Allowed

Marcus Nunes alias Marcos Nunes and Others Vs Filomena Sebastiana da Piedade Fernandes and Another

Bombay High Court · (2001) 3 BomCR 603

Civil Procedure Code, 1908 (CPC) — Section 10

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High Courts16 Nov 2000Dismissed

Smita Ambalal Patel Vs Ila Vipin Pandya

Bombay High Court · (2001) 2 BomCR 436 : (2001) 3 BOMLR 610

Constitution of India, 1950 — Article 32Contempt of Courts Act, 1971 — Section 12, 13, 14, 14(2), 14(3)

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High Courts16 Nov 2000

Leela Capital Finance Limited Vs Modiluft Ltd.

Bombay High Court · (2001) 2 BomCR 110 : (2001) 1 MhLj 534

Bombay High Court (Original Side) Rules, 1980 — Rule 227Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 37 Rule 2, Order 37 Rule 3

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High Courts15 Nov 2000

Prayagsinha Bharatsinha and Others Vs The State of Maharashtra

Bombay High Court · (2001) ALLMR(Cri) 868 : (2001) CriLJ 1327

Penal Code, 1860 (IPC) — Section 300, 302, 326, 34

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High Courts15 Nov 2000

R. Kumar and Co. Vs Chemicals Unlimited

Bombay High Court · AIR 2001 Bom 116 : (2001) 1 BomCR 836 : (2001) 1 MhLj 687

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2Income Tax Act, 1961 — Section 203Limitation Act, 1963 — Article 64

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High Courts15 Nov 2000

Bharat Petroleum Corporation Limited Vs Petroleum Employees Union and Others

Bombay High Court · (2001) 2 BomCR 447 : (2001) 1 BOMLR 112 : (2001) 91 FLR 108 : (2000) 3 LLJ 25 : (2001) 1 MhLj 708

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 9Constitution of India, 1950 — Article 19(1), 311, 8(1)Industrial Disputes Act, 1947 — Section 10(3), 22, 23, 24, 26

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High Courts15 Nov 2000

Jaysingh Wadhu Singh, (Through His Next Friend In The Family I.E. His Son Pratap Singh) Vs State of Maharashtra and Others

Bombay High Court · (2001) BomCR(Cri) 470 : (2001) 1 BOMLR 205 : (2001) CriLJ 456 : (2001) 3 MhLj 208

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 190, 226, 227, 482Maharashtra Control of Organised Crime Act, 1999 — Section 13(1), 14(1), 14(10), 14(11), 14(11)

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High Courts15 Nov 2000Dismissed

Hindustan Petroleum Corporation Ltd. Vs Habib Bismillah Khan and another

Bombay High Court · (2000) 11 BOM CK 0001

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 114, 34, 379, 380, 381

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High Courts14 Nov 2000

Ashok Thapper Vs Saral Enterprises and Others and Saral Enterprises and Others

Bombay High Court · (2001) 2 BomCR 61 : (2001) 2 BOMLR 57 : (2001) 3 CivCC 244 : (2001) 2 MhLj 795

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, 115Limitation Act, 1963 — Article 124, 59Registration Act, 1908 — Section 17, 49

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High Courts14 Nov 2000

Hindustan Petroleum Corporation Ltd. Vs Habib Bismillah Khan and Others

Bombay High Court · (2001) 2 BomCR 421 : (2001) 1 BOMLR 790 : (2001) 90 FLR 192 : (2002) 4 LLJ 438 : (2001) 3 MhLj 180

Industrial Disputes Act, 1947 — Section 25FPenal Code, 1860 (IPC) — Section 114, 34, 379, 380, 381

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