High Courts17 Oct 2000
Ila Vipin Pandya Vs Smita Ambalal Patel
Bombay High Court · (2000) 3 ALLMR 27 : (2001) ALLMR(Cri) 663 : (2001) 1 BOMLR 393 : (2001) CriLJ 838
Contempt of Courts Act, 1971 — Section 12, 2
COURT ARCHIVE
Bombay High Court judgments, 2000
1,001 judgments · page 8 of 51
High Courts17 Oct 2000
Roma Govindrao Shelare and Others Vs Sarkari Karmachari Sahakari Grih Nirman Sanstha Ltd. and Others
Bombay High Court · (2001) 2 BomCR 535
Constitution of India, 1950 — Article 226
High Courts16 Oct 2000Dismissed
Manohar Amrut Satpudke Vs The State of Maharashtra
Bombay High Court · (2001) ALLMR(Cri) 78 : (2001) CriLJ 4355
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27, 8Penal Code, 1860 (IPC) — Section 302, 304, 307, 34
High Courts16 Oct 2000Dismissed
Shantaram Sitaram Chavan Vs Khan Mohammed Araf Naseem
Bombay High Court · (2001) 3 ALLMR 8 : (2001) 2 BomCR 557
Representation of the People Act, 1951 — Section 123(3), 123(4), 86
High Courts16 Oct 2000
Vasudeo Bajirao More Vs The State of Maharashtra
Bombay High Court · (2000) 10 BOM CK 0032
Penal Code, 1860 (IPC) — Section 101, 104, 105, 302, 304
High Courts16 Oct 2000Allowed
State of Maharashtra and another Vs Arvind Ramrao Bhalerao
Bombay High Court · (2000) 10 BOM CK 0008
Civil Procedure Code, 1908 (CPC) — Section 144Constitution of India, 1950 — Article 141Contract Act, 1872 — Section 139, 141, 144, 54
High Courts13 Oct 2000
COMMISSIONER OF INCOME TAX Vs GOPAL KRISHNA SURI and Others
Bombay High Court · (2001) 164 CTR 266 : (2001) 3 MhLj 426
Income Tax Act, 1961 — Section 16, 17, 256(1)
High Courts13 Oct 2000
The Commissioner of Income Tax Vs Shri Gopal Krishna Suri and Others
Bombay High Court · (2000) 164 CTR 266 : (2001) 248 ITR 819 : (2000) 113 TAXMAN 707
Income Tax Act, 1961 — Section 10(14), 15, 16, 17(1), 256Life Insurance Corporation Act, 1956 — Section 11
High Courts13 Oct 2000
Kantilal Alias Chandrakant Shrirang More Vs The State of Maharashtra
Bombay High Court · (2001) ALLMR(Cri) 1 : (2001) 1 MhLj 660
Penal Code, 1860 (IPC) — Section 299, 300, 302, 304(2)
High Courts13 Oct 2000
Sopan Marutirao Pottulwar Vs Maharashtra Public Service Commission and Others
Bombay High Court · (2001) 2 ALLMR 155 : (2001) 2 BomCR 740
Constitution of India, 1950 — Article 143T, 226
High Courts13 Oct 2000Allowed
Asha Sunder Shivdasani Vs v. Aruna Ramesh Kriplani
Bombay High Court · (2001) ALLMR(Cri) 592 : (2001) CriLJ 2146
Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 340Penal Code, 1860 (IPC) — Section 147, 149, 193, 194, 195
High Courts12 Oct 2000
Shri Shriniwas R. Shelar Vs Girish Kanhaiyalal Oswal
Bombay High Court · (2001) 2 BomCR 12 : (2001) 1 BOMLR 47 : (2001) 1 MhLj 541
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 16, 17BConstitution of India, 1950 — Article 215
High Courts12 Oct 2000Dismissed
Bappasaheb Bhanudasrao Jadhav and Others Vs The State of Maharashtra and Others
Bombay High Court · AIR 2001 Bom 273 : (2001) 4 ALLMR 440
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3
High Courts12 Oct 2000Dismissed
Govind Anantrao Upadhya and Others Vs State of Maharashtra and Others
Bombay High Court · (2001) 4 ALLMR 449 : (2001) 3 BomCR 587
Constitution of India, 1950 — Article 200
High Courts12 Oct 2000
Jyoti Gautam Patil (Smt.) Vs Presiding Officer and Others
Bombay High Court · (2001) 2 BomCR 725 : (2001) 1 MhLj 424
Bombay Village Panchayats Act, 1958 — Section 33(1)Constitution of India, 1950 — Article 226
High Courts11 Oct 2000
Director of Income Tax (Exemptions) Vs Sheth Mafatlal Gagalbhai Foundation Trust
Bombay High Court · (2001) 168 CTR 501 : (2001) 249 ITR 533 : (2001) 114 TAXMAN 19
Income Tax Act, 1961 — Section 11, 11(1), 11(2), 11(4A), 11(5)
High Courts11 Oct 2000Dismissed
Bhikalal Kalidas Mehta Vs Preeti Sangam Sahakari Bank Ltd.
Bombay High Court · (2001) 2 CivCC 588 : (2002) 3 RCR(Civil) 381
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1
High Courts11 Oct 2000
Haren Krishnakumar Mehta Vs Kamla Pribhdas Nebhanani
Bombay High Court · AIR 2001 Bom 187 : (2001) 2 ALLMR 67 : (2001) 2 BomCR 678 : (2001) 1 BOMLR 228 : (2001) 2 CivCC 177 : (2001) 2 MhLj 45 : (2002) 2 RCR(Civil) 731
Specific Relief Act, 1963 — Section 10
High Courts10 Oct 2000Dismissed
Sarangdhar Rajaram Tembhikar Vs State of Maharashtra
Bombay High Court · (2001) CriLJ 525
Penal Code, 1860 (IPC) — Section 302, 313, 498A
High Courts10 Oct 2000
Baban @ Shankar Udaysingh Rajput @ Shikalgar and Others Vs The State of Maharashtra
Bombay High Court · (2001) ALLMR(Cri) 1183 : (2001) 1 BOMLR 96
Bombay Police Act, 1951 — Section 135, 37(1)Criminal Procedure Code, 1973 (CrPC) — Section 161, 377Penal Code, 1860 (IPC) — Section 120, 34