High Courts17 Jan 2000Dismissed
Pandit Dattatraya Kulkarni Vs Laxmibai Pandit Kulkarni and Others
Bombay High Court · (2000) 102 BOMLR 75
Criminal Procedure Code, 1973 (CrPC) — Section 125
COURT ARCHIVE
Bombay High Court judgments, 2000
1,001 judgments · page 50 of 51
High Courts17 Jan 2000
Shyamlal Rakeshkumar Shukla and others Vs State of Maharashtra
Bombay High Court · (2000) 5 BomCR 638 : (2000) BomCR(Cri) 638
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 27, 3, 45, 8, 9Penal Code, 1860 (IPC) — Section 148, 302, 34
High Courts17 Jan 2000
Union of India Vs Suresh Jayantilal Thanawala and others
Bombay High Court · (2000) 2 ALLMR 261 : (2000) 3 BomCR 69 : (2000) 3 MhLj 9
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11(d)Limitation Act, 1963 — Article 112, 10, 12, 14, 16Maharashtra Land Revenue Code, 1966 — Section 20
High Courts17 Jan 2000Dismissed
Association of Engineering Workers Vs Indian Smelting and Refinery Co. Ltd. and others
Bombay High Court · (2000) 1 ALLMR 485 : (2000) 3 BomCR 75 : (2000) 2 LLJ 340 : (2000) 3 MhLj 535
Constitution of India, 1950 — Article 14, 226Industrial Disputes Act, 1947 — Section 10(1)(c), 12(5), 33B, 39, 7
High Courts14 Jan 2000
Shri Maruti Krishna Matale and Another Vs Shri Mohan Keshav Deshpande and Others
Bombay High Court · (2000) 2 ALLMR 277 : (2000) 2 BomCR 515
Constitution of India, 1950 — Article 227Maharashtra Tenancy and Agricultural Lands Act, 1948 — Section 29, 31, 32
High Courts14 Jan 2000
H.S.T. Hedge Vs The Premier Automobiles Ltd. and Others
Bombay High Court · (2000) 2 ALLMR 69 : (2000) 2 BomCR 64 : (2000) 2 BOMLR 92 : (2000) 86 FLR 43 : (2000) 3 MhLj 198
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 45
High Courts14 Jan 2000Allowed
Anandrao Vs State of Maharashtra
Bombay High Court · (2000) CriLJ 2930
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts13 Jan 2000
Shri Khanderao A. Mohite Vs New Standard Engg. Co. Ltd. and another
Bombay High Court · (2000) 2 ALLMR 13 : (2000) 3 BomCR 376 : (2000) 2 BOMLR 14 : (2000) 86 FLR 18
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1), 12(5), 25
High Courts13 Jan 2000
Slim Babamiya Sutar alias Jamadar Vs State of Maharashtra
Bombay High Court · (2000) CriLJ 2696 : (2000) 3 MhLj 339
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 25, 26, 27Penal Code, 1860 (IPC) — Section 201, 302, 381
High Courts13 Jan 2000Allowed
Ramdas Govind Bakhle Vs Maharashtra State Financial Corporation
Bombay High Court · (2000) 85 FLR 59 : (2000) 1 LLJ 1307
Bombay State Financial Corporation (Staff) Regulations, 1954 — Regulation 25, 26, 40, 7Constitution of India, 1950 — Article 226
High Courts13 Jan 2000
Sayyed Hussain Ali Asiq Ali Vs Mr. R.H. Mendonca, Commissioner of Police and Others
Bombay High Court · (2000) 5 BomCR 636 : (2000) BomCR(Cri) 636 : (2000) 1 BOMLR 474 : (2000) 4 RCR(Criminal) 177
Constitution of India, 1950 — Article 22(5), 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3
High Courts13 Jan 2000
B.T. Shipping London Ltd. and another Vs Smt. Arati Narayanan and others
Bombay High Court · (2001) ACJ 2096 : (2000) 2 ALLMR 86 : (2000) 3 BomCR 381 : (2000) 86 FLR 901 : (2000) 2 MhLj 832
Constitution of India, 1950 — Article 226Railways Act, 1989 — Section 2, 3, 4Workmens Compensation Act, 1923 — Section 17, 19(2), 2(4), 22, 4
High Courts13 Jan 2000
Shri K.V. Acharya and another Vs The State of Maharashtra and others
Bombay High Court · (2000) 2 ALLMR 283 : (2000) 3 BomCR 372 : (2000) CriLJ 2038 : (2000) 3 MhLj 90
Bombay Police Act, 1951 — Section 110, 33, 35Constitution of India, 1950 — Article 226
High Courts12 Jan 2000Allowed
Bapu alias Sanjay Sopan Hanmagar Vs The State of Maharashtra
Bombay High Court · (2000) 102 BOMLR 43(1)
Criminal Procedure Code, 1973 (CrPC) — Section 294Penal Code, 1860 (IPC) — Section 302, 304
High Courts12 Jan 2000Allowed
Ramchandra alias Ramyadada Gopinath Pawar Vs R.H. Mendonca and Others
Bombay High Court · (2000) CriLJ 2114 : (2000) 3 MhLj 94
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)
High Courts12 Jan 2000Allowed
Smt. Kusum Mangala Singh Vs R.H. Mendonca and Others
Bombay High Court · (2000) CriLJ 2363 : (2000) 3 MhLj 370
Arms Act, 1959 — Section 25, 3Constitution of India, 1950 — Article 22(5), 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)
High Courts12 Jan 2000Allowed
Shri S.P. Apsingekar, Inspector of Security Guards Board Vs The Palghar Taluka Society Industrial Co-Op. Estate Ltd. and Others
Bombay High Court · (2000) 102 BOMLR 222
Criminal Procedure Code, 1973 (CrPC) — Section 206, 257, 260
High Courts11 Jan 2000Allowed
Shantaram Keshav Javadekar Vs Pune Municipal Corporation and Others
Bombay High Court · (2000) 102 BOMLR 33
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 133, 482
High Courts10 Jan 2000
Voltas Switchgear Plant Employees'' Union Vs M/s. Voltas Switchgear Limited
Bombay High Court · (2001) 2 BomCR 299 : (2001) 2 BOMLR 455 : (2001) 89 FLR 268 : (2001) 2 MhLj 24
Factories Act, 1946 — Section 46Industrial Disputes Act, 1947 — Section 9Maharashtra Factories Rules, 1963 — Rule 79, 80, 81, 82, 83
High Courts10 Jan 2000
Mr. Manzoor @ Mansoor @ Manoj Ahmed Sayed Ahmed Vs Shri R.H. Mendonca, Commissioner of Police and others
Bombay High Court · (2000) 5 BomCR 632 : (2000) BomCR(Cri) 632 : (2000) 2 BOMLR 696 : (2000) 3 MhLj 398
Arms Act, 1959 — Section 3(25)Constitution of India, 1950 — Article 22(5), 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 2, 3