COURT ARCHIVE

Bombay High Court judgments, 2000

1,001 judgments · page 6 of 51

High Courts14 Nov 2000Dismissed

Capt. S.C. Adhikari and Others Vs Air India and Others

Bombay High Court · (2001) 2 ALLMR 17 : (2001) 2 BomCR 269 : (2001) 2 BOMLR 27 : (2001) 88 FLR 793 : (2002) 4 LLJ 409

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 18(3)

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High Courts10 Nov 2000Allowed

Tushar Vajubhai Gaglani Vs Jagdeesh J. Vaswani and others

Bombay High Court · (2000) 11 BOM CK 0057

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 202Penal Code, 1860 (IPC) — Section 34, 406, 408, 420

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High Courts10 Nov 2000Allowed

Narain G. Mirchandani and Another Vs Vinodrai R. Vora and Another

Bombay High Court · (2001) 2 BomCR 654

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15Civil Procedure Code, 1908 (CPC) — Section 11

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High Courts10 Nov 2000Allowed

Ramdas Mahadu Devare Vs The State of Maharashtra and Another

Bombay High Court · (2001) ALLMR(Cri) 57 : (2002) 3 BOMLR 685

Penal Code, 1860 (IPC) — Section 100, 302, 304, 324

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High Courts10 Nov 2000

Pandit Ramchandra Mulik and Others Vs The State of Maharashtra

Bombay High Court · (2001) ALLMR(Cri) 1139

Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302, 324, 34

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High Courts09 Nov 2000

Sadashiv Dhondiram Pandit Vs The State of Maharashtra

Bombay High Court · (2001) ALLMR(Cri) 69 : (2001) CriLJ 4880 : (2002) 2 DMC 241

Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 307

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High Courts09 Nov 2000Allowed

Shravan Jairam Jadhav Vs State Bank of India and others

Bombay High Court · (2000) 11 BOM CK 0058

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 3, 31

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High Courts09 Nov 2000

Vastu Invest and Holdings Pvt. Ltd. Vs Gujarat Lease Financing Ltd.

Bombay High Court · (2001) 2 ALLMR 322 : (2001) 2 ARBLR 315 : (2001) 2 BOMLR 156 : (2001) 2 MhLj 565

Arbitration Act, 1940 — Section 33Arbitration and Conciliation Act, 1996 — Section 16(2), 31(7), 34(2)Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(11)

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High Courts08 Nov 2000Allowed

Shree Rajasthan Syntex Limited Vs Kirloskar Oil Engines Limited and Another

Bombay High Court · (2001) 2 ALLMR 335

Contract Act, 1872 — Section 126

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High Courts08 Nov 2000

Mr. Prithvi Sovern Kuntal Vs The State of Maharashtra and Others

Bombay High Court · (2001) ALLMR(Cri) 1163 : (2001) 2 BOMLR 104

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

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High Courts08 Nov 2000Allowed

Parasharam Vishnu Siddha and Another Vs State of Maharashtra

Bombay High Court · (2001) ALLMR(Cri) 1170 : (2001) 5 BomCR 166

Criminal Procedure Code, 1973 (CrPC) — Section 165Evidence Act, 1872 — Section 3, 45Penal Code, 1860 (IPC) — Section 302

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High Courts08 Nov 2000Dismissed

Oriental Fire and Genl. Ins. Co. Ltd. Vs Kumar Rahul Baben Khandagale and Another

Bombay High Court · (2001) ACJ 611

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High Courts07 Nov 2000

Vikas Kaushalkumar Gupta and Others Vs State of Maharashtra and Others

Bombay High Court · (2001) 1 BOMLR 314 : (2000) 4 MhLj 733

Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 148, 149, 307, 506

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High Courts07 Nov 2000Dismissed

Jaychand Dipchand Kasliwal Vs Shirish Kotwal and Others

Bombay High Court · (2001) 2 ALLMR 99 : (2001) 2 BomCR 350

Evidence Act, 1872 — Section 59Representation of the People Act, 1951 — Section 123(3), 123(4), 80, 80A, 81

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High Courts07 Nov 2000

Jaimal Shah Vs ILA Pandya

Bombay High Court · (2001) 1 ARBLR 618 : (2001) 2 BomCR 72 : (2001) 2 BOMLR 67 : (2001) 2 CivCC 422 : (2001) 2 MhLj 297

Arbitration Act, 1940 — Section 17 , 30Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11(2), Order 21 Rule 43, Order 21 Rule 54, 151Industrial Disputes Act, 1947 — Section 2

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High Courts07 Nov 2000

Sahebrao Dagadu Sangale Vs Head Master, Adarsha Vidyalaya, Brahmni and others

Bombay High Court · (2000) 11 BOM CK 0008

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High Courts06 Nov 2000

Jitendra @ Jitu Sakharam More and Another Vs State of Maharashtra

Bombay High Court · (2001) ALLMR(Cri) 1175 : (2001) 5 BomCR 172

Evidence Act, 1872 — Section 32, 45, 59Penal Code, 1860 (IPC) — Section 143, 149, 302, 304, 34

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High Courts20 Oct 2000

Chanda Shikshan Prasarak Mandal and Another Vs Presiding Officer Addl. School Tribunal and Others

Bombay High Court · (2001) 3 BomCR 177

Constitution of India, 1950 — Article 14, 226Maharashtra Educational Institutions (Management) Act, 1976 — Section 3, 3(3), 4Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 9(2)

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High Courts20 Oct 2000Dismissed

Veronica Laboratories Ltd. and Others Vs State Industrial and Investment Corp. of Mah. Ltd. and Another

Bombay High Court · (2001) 2 BomCR 642

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2State Financial Corporations (Amendment) Act, 1985 — Section 29(1)

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High Courts20 Oct 2000

Bank of Tokyo Mitsubishi Ltd. Vs Chembra Estates and Others G. Sukumari Vs Court Receiver High Court. Bombay

Bombay High Court · AIR 2001 Bom 170 : (2001) 1 BomCR 821 : (2001) 105 CompCas 35 : (2001) 2 MhLj 206

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 31

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