COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 2,235 of 3,665

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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High Courts20 Oct 2000Dismissed

Bagaria Vegetables Products Pvt. Ltd. and Another Vs Aurangabad Municipal Corporation

Bombay High Court · (2001) 2 ALLMR 136 : (2001) 2 BomCR 746 : (2001) 2 MhLj 595

Aurangabad City Municipal Corporation Octroi Rules — Rule 16, 2(4), 5Bombay Provincial Municipal Corporations Act, 1949 — Section 127, 149

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High Courts20 Oct 2000

Smt. Vijaya Raju Gupta Vs Shri R. H. Mendonca, Commissioner of Police Brihan Mumbai and Others

Bombay High Court · (2001) ALLMR(Cri) 48 : (2001) CriLJ 893 : (2001) 1 MhLj 449

Arms Act, 1959 — Section 25, 3, 8(2)Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3Penal Code, 1860 (IPC) — Section 114, 324, 342, 387, 506(2)

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High Courts20 Oct 2000

Kishore Narsingh Alias Hiralal Shah and Others Vs Prakash Narsingh Shah and Others

Bombay High Court · (2001) 2 BomCR 395 : (2001) 2 BOMLR 1

Evidence Act, 1872 — Section 106, 112, 134, 65Limitation Act, 1963 — Article 110, 58

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High Courts20 Oct 2000

Amarchand Lalchand Shingavi Vs Sharda Laxman Pawar

Bombay High Court · (2001) 2 BomCR 720 : (2001) 90 FLR 639 : (2002) 4 LLJ 287

Workmens Compensation act, 1923 — Section 2, 30

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High Courts20 Oct 2000Allowed

Smt. Subhangi Tukaram Sawant Vs R.H. Mendonca and Others

Bombay High Court · (2001) ALLMR(Cri) 68 : (2001) CriLJ 4873

Constitution of India, 1950 — Article 22(5)

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High Courts20 Oct 2000

Smt. Sarla Vs State of Maharashtra and Others etc.

Bombay High Court · AIR 2001 Bom 159 : (2001) 2 BomCR 730 : (2001) 1 MhLj 453

Bombay General Clauses Act, 1904 — Section 21Bombay Village Panchayats Act, 1958 — Section 15, 59Bombay Village Panchayats Election Rules, 1959 — Rule 32(4), 34, 36, 37

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High Courts20 Oct 2000Dismissed

Maharashtra State Road Transport Corporation Vs Nanuram Verma and Another

Bombay High Court · (2001) 3 BomCR 193

Constitution of India, 1950 — Article 226, 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 30, 44

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High Courts19 Oct 2000

Goa Salaried Tax Payers Association and Others Vs Union of India and Others

Bombay High Court · (2001) 2 BomCR 704 : (2001) 168 CTR 416 : (2001) 249 ITR 195 : (2003) 129 TAXMAN 936

Constitution of India, 1950 — Article 13, 14Income Tax Act, 1961 — Section 14, 15, 16, 17, 206C

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High Courts19 Oct 2000

Pravara Sahakari Doodh Utpadak Prakriya and Krishipurak Sanstha Ltd., Babhaleshwar and Another Vs State of Maharashtra and Others

Bombay High Court · (2000) 10 BOM CK 0056

Maharashtra Co-operative Societies Act, 1960 — Section 157, 73G, 73G(1), 73G(2), 73G(2B)

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High Courts19 Oct 2000

Prakriya and Krishipurak Sanstha Limited and Others Vs State of Maharashtra and Others

Bombay High Court · (2001) 4 ALLMR 427 : (2001) 2 BomCR 219

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High Courts19 Oct 2000Dismissed

Bharatlal Vs Kondiba Govinda Jadhav and others

Bombay High Court · (2000) 10 BOM CK 0044

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High Courts19 Oct 2000

Rajendra Narayan Nalawade Vs The State of Maharashtra

Bombay High Court · (2001) ALLMR(Cri) 51 : (2001) BomCR(Cri) 279 : (2001) 2 BOMLR 608 : (2001) 1 MhLj 478 : (2001) 2 RCR(Criminal) 759

Arms Act, 1959 — Section 25, 3Criminal Procedure Code, 1973 (CrPC) — Section 228(1)Penal Code, 1860 (IPC) — Section 307, 324, 506

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High Courts19 Oct 2000Dismissed

Kapus Kamgar Sena Vs Rashtriya Cotton Kamgar General Union and Others

Bombay High Court · (2002) 4 LLJ 450

Maharashtra Mathadi, Hamal and other Manual Workers (Regulation of Employment and Welfare) Act, 1969 — Section 2(9)

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