COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 2,236 of 3,665

High Courts18 Oct 2000

Dushyant D. Anjaria Vs M/s. Wall Street Finance Ltd. and Another

Bombay High Court · (2001) ALLMR(Cri) 62 : (2001) BomCR(Cri) 180 : (2001) 1 BOMLR 387 : (2001) 105 CompCas 655 : (2001) 1 MhLj 701 : (2001) 3 RCR(Criminal) 416

Companies Act, 1956 — Section 166, 255, 258, 259, 260Constitution of India, 1950 — Article 101Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 140, 141, 142

High Courts18 Oct 2000

Mathulla Verghese and Another Vs Mrs. Vijaya Rajaratnam and Others

Bombay High Court · (2001) 3 BomCR 205 : (2001) 1 BOMLR 405

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3

High Courts18 Oct 2000Dismissed

Vividh Karyakari Seva Sahakari Society Ltd., Daithana, District Latur Vs Union of India and others

Bombay High Court · (2000) 10 BOM CK 0006

Contract Act, 1872 — Section 7

High Courts18 Oct 2000Allowed

State of Maharashtra Vs Dhananjay Digamber Patil

Bombay High Court · (2000) 10 BOM CK 0005

Land Acquisition Act, 1894 — Section 12(2), 18, 19, 4

High Courts17 Oct 2000Dismissed

Dewal Singhal Vs State of Maharashtra

Bombay High Court · (2001) 106 CompCas 587

Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 22, 22(4)

High Courts17 Oct 2000

Navnirman Shikshan Prasarak Mandal and Others Vs State of Maharashtra and Others

Bombay High Court · (2001) 1 BomCR 801

Constitution of India, 1950 — Article 226Maharashtra Universities Act, 1994 — Section 82

High Courts17 Oct 2000Allowed

Sophia Shree Basant Kumar Memorial Polytechnic Vs Regional Provident Fund Commissioner (II) Maharashtra and Goa and Another

Bombay High Court · (2001) 1 BomCR 791 : (2001) 1 BOMLR 428 : (2001) 88 FLR 924 : (2001) 1 LLJ 985 : (2001) 1 MhLj 211

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 7A

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

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