High Courts10 Oct 2000Dismissed
Bhaskar Baraku Tahsildar and Others Vs Gangaram Supadu Tahasildar and Others
Bombay High Court · (2000) 10 BOM CK 0011
Civil Procedure Code, 1908 (CPC) — Section 11
COURT ARCHIVE
Bombay High Court judgments, 2000
1,001 judgments · page 9 of 51
High Courts10 Oct 2000Dismissed
Bhaskar Baraku Tahsildar and others Vs Gangaram Supadu Tahasildar and others
Bombay High Court · (2001) 2 CivCC 25 : (2001) 4 RCR(Civil) 771
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts09 Oct 2000
Goa Carbon Ltd. Vs V.M. Muthuramalingam and Another
Bombay High Court · (2001) 2 ALLMR 215 : (2001) 3 BomCR 596 : (2001) 171 CTR 55 : (2001) 251 ITR 348 : (2003) 126 TAXMAN 313
Constitution of India, 1950 — Article 226, 314Income Tax Act, 1961 — Section 115A(1), 195, 195(2), 9, 9(1)
High Courts09 Oct 2000Allowed
Rakesh Sherpalsingh Rana (Shri) Vs State of Maharashtra and Others
Bombay High Court · (2001) ALLMR(Cri) 299 : (2001) 5 BomCR 186 : (2001) CriLJ 606 : (2001) 1 MhLj 495 : (2001) 3 RCR(Criminal) 139
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)
High Courts09 Oct 2000
M/s. Rochem Separation Systems (I) Pvt. Ltd. Vs Tas Engineering Co. Pvt. Ltd.
Bombay High Court · AIR 2001 Bom 210 : (2001) 2 ALLMR 343 : (2001) 2 BomCR 39 : (2001) 2 MhLj 146
High Courts06 Oct 2000
Kashinath Ramchandra Patil and Another Vs The State of Maharashtra
Bombay High Court · (2001) BomCR(Cri) 1 : (2001) 1 BOMLR 282 : (2001) CriLJ 4874 : (2001) 1 MhLj 87
Evidence Act, 1872 — Section 103, 105, 106Penal Code, 1860 (IPC) — Section 100, 302, 307, 324, 34
High Courts06 Oct 2000Dismissed
Syndicate Bank Vs Kishore Narottamdas Amerchand and Others
Bombay High Court · (2000) 10 BOM CK 0061
Arbitration Act, 1940 — Section 30Contract Act, 1872 — Section 15, 56, 65
High Courts06 Oct 2000
Bharat Petroleum Corporation Ltd. Vs Workmen Employed in the Refinery Division of Bharat Petroleum Corporation Ltd. and Another
Bombay High Court · (2001) 2 ALLMR 48 : (2001) 2 BomCR 224 : (2001) 2 BOMLR 221 : (2001) 88 FLR 1 : (2002) 4 LLJ 354
Bombay Industrial Relations Act, 1946 — Section 3(24)Constitution of India, 1950 — Article 41Industrial Disputes Act, 1947 — Section 10(1), 12(5), 22, 24, 25
High Courts05 Oct 2000Dismissed
Mehtab Khan and Others Vs Sarfaraz Khan Hussain Khan and Others
Bombay High Court · (2001) 5 BomCR 397 : (2001) CriLJ 895 : (2001) 1 MhLj 378
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 202(2), 482
High Courts05 Oct 2000
The Tata Hydro-Electric Power Supply Co. Ltd. and Others Vs Union of India
Bombay High Court · AIR 2001 Bom 240 : (2001) 2 ALLMR 30 : (2001) 2 BomCR 20 : (2001) 1 BOMLR 526 : (2001) 2 CivCC 670 : (2001) 1 MhLj 755 : (2002) 2 RCR(Civil) 183
Arbitration Act, 1940 — Section 16(1), 20Arbitration and Conciliation Act, 1996 — Section 34Electricity Act, 1910 — Section 26
High Courts05 Oct 2000Dismissed
G.M., Nanded Central Co-operative Consumers'' Wholesale and Retail Stores Ltd. Vs Shankar and Another
Bombay High Court · (2001) 3 BomCR 583 : (2002) 4 LLJ 823
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 10(1)
High Courts04 Oct 2000Dismissed
Costa and Co. Private Ltd. Vs Sales Tax Officer, Margao and Another
Bombay High Court · (2000) 10 BOM CK 0062
High Courts04 Oct 2000Dismissed
Vijaykumar Ramchandra Bhate Vs Neela Vijaykumar Bhate
Bombay High Court · (2001) 2 DMC 64
Hindu Marriage Act, 1955 — Section 13(1)
High Courts04 Oct 2000Dismissed
Chandrakant Venkatesh Moholkar Vs State of Maharashtra and Others
Bombay High Court · (2001) 2 ALLMR 119 : (2001) 1 BomCR 667 : (2001) 1 BOMLR 508 : (2000) 4 MhLj 793
Constitution of India, 1950 — Article 216, 225, 226, 229(2), 235
High Courts04 Oct 2000
State of Maharashtra Vs Raju Dadaba Borge
Bombay High Court · (2001) BomCR(Cri) 98 : (2001) 1 BOMLR 852 : (2001) CriLJ 3638
Criminal Procedure Code, 1973 (CrPC) — Section 122, 129, 161, 313, 354(3)Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 201, 302, 307
High Courts04 Oct 2000Dismissed
Vasanji Ramji Dharoda alias Shah Vs Harish Rajaram Rajeshwari and Others
Bombay High Court · (2001) 2 BomCR 378
Maharashtra Housing and Area Development Act, 1976 — Section 176Specific Relief Act, 1963 — Section 6
High Courts04 Oct 2000Dismissed
Vasant Holiday Homes Pvt. Ltd. Vs The Deputy Collector and District Recovery Officer and Others
Bombay High Court · AIR 2001 Bom 62 : (2001) 2 BomCR 252 : (2001) 3 MhLj 170
Constitution of India, 1950 — Article 14, 226Goa, Daman and Diu Public Moneys (Recovery of Dues) Act, 1986 — Section 3
High Courts03 Oct 2000Dismissed
Hind Rectifiers Limited Vs Presiding Officer, Ist Labour Court, Bombay and Another
Bombay High Court · (2001) 1 BomCR 543 : (2001) 1 BOMLR 78 : (2001) 89 FLR 55 : (2000) 3 LLJ 300 : (2000) 4 MhLj 622
Industrial Disputes Act, 1947 — Section 17, 2
High Courts03 Oct 2000Allowed
J.J.L.B. Engineers and Contractors Vs Manmohan Harijinder and Associates and Another
Bombay High Court · (2001) 2 ALLMR 149 : (2001) 3 BomCR 577
Arbitration Act, 1940 — Section 30, 30, 33, 33Limitation Act, 1963 — Article 119Partnership Act, 1932 — Section 18, 19, 22
High Courts03 Oct 2000
Jameer A.K. Lokhandwala and Another Vs Panchagani Hill Station Municipal Council and Others
Bombay High Court · AIR 2001 Bom 120 : (2001) 2 BomCR 215
Bombay Municipal Corporation Act, 1988 — Section 351Constitution of India, 1950 — Article 226