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
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 2,238 of 3,665
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
High Courts03 Oct 2000
Hind Rectifiers Limited Vs Presiding Officer, 1st Labour Court, Bombay and Another
Bombay High Court · (2000) 10 BOM CK 0007
Industrial Disputes Act, 1947 — Section 17B, 2
High Courts30 Sept 2000Allowed
Kamala Dhawade Vs O.P. Bali, Commissioner of Police and Another
Bombay High Court · (2001) 5 BomCR 443 : (2001) 1 MhLj 97
Constitution of India, 1950 — Article 22(5)Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)
High Courts29 Sept 2000Allowed
Kashinath Narayan Nachinolkar and Another Vs M. Lily Dias (Smt.) and Others
Bombay High Court · (2001) 2 BomCR 250
Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 22, 32(3), 32(4)
High Courts29 Sept 2000Allowed
Kamlabai Yadav (Smt.) Vs State of Maharashtra and Another
Bombay High Court · (2001) ALLMR(Cri) 120 : (2001) 5 BomCR 352 : (2001) CriLJ 452
Constitution of India, 1950 — Article 25(5)Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)
High Courts29 Sept 2000Allowed
Bharat Earth Movers Ltd. Vs Mansukh M. Makwana and Another
Bombay High Court · (2001) 89 FLR 141 : (2001) 3 LLJ 846
Industrial Disputes Act, 1947 — Section 25B, 25F
High Courts29 Sept 2000Dismissed
Raju Vithalrao Bhadre Vs State of Maharashtra and Another
Bombay High Court · (2001) CriLJ 1363 : (2001) 2 MhLj 606
Constitution of India, 1950 — Article 22(5)Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1), 3(3)Penal Code, 1860 (IPC) — Section 34, 386
High Courts29 Sept 2000
Pradeep S. Melkunde and Others Vs State of Maharashtra and Others
Bombay High Court · AIR 2001 Bom 96 : (2001) 3 MhLj 394
Constitution of India, 1950 — Article 226
High Courts29 Sept 2000
Hakimsingh Ram Sumer Singh Yadav Vs Vardhaman Sthanakwasi Jain Shravak Sangh and Others
Bombay High Court · (2001) 1 BomCR 313 : (2001) 1 BOMLR 333 : (2000) 4 MhLj 626
Constitution of India, 1950 — Article 30(2)Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 3(2)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 12
High Courts29 Sept 2000
Jigar Harish Shah Vs Union of India and Others
Bombay High Court · AIR 2001 Bom 60 : (2001) ALLMR(Cri) 54 : (2001) 2 BomCR 244 : (2001) 1 BOMLR 202 : (2001) 1 MhLj 483
General Clauses Act, 1897 — Section 21Passports Act, 1967 — Section 5Passports Rules, 1980 — Rule 3
High Courts29 Sept 2000Allowed
Mirza Mahmood Baig since deceased through his legal heirs Vs State of Maharashtra and Others
Bombay High Court · (2001) 3 BomCR 571
High Courts28 Sept 2000
Commissioner of Income Tax Vs General Insurance Corporation of India (No. 2)
Bombay High Court · (2002) 254 ITR 204 : (2001) 114 TAXMAN 13
Income Tax Act, 1961 — Rule 5, 36(1), 36(1)(vii), 80M
High Courts28 Sept 2000Dismissed
Shaikh Hamid Shaikh Mehtab Vs State of Maharashtra
Bombay High Court · (2001) ALLMR(Cri) 88 : (2001) 5 BomCR 391
Criminal Procedure Code, 1973 (CrPC) — Section 235Evidence Act, 1872 — Section 32, 45, 9Penal Code, 1860 (IPC) — Section 302, 304
High Courts28 Sept 2000Allowed
Aurangabad Industrial Associates Vs State of Maharashtra and Others
Bombay High Court · (2001) 3 BomCR 554 : (2001) 3 CivCC 366 : (2001) 3 MhLj 893
Contract Act, 1872 — Section 10Electricity Act, 2003 — Section 25
High Courts27 Sept 2000
Bankay Bihari G. Agrawal Vs M/S Bhagwanji Meghihi and Others
Bombay High Court · (2000) 2 ALLMR 10 : (2001) 2 BomCR 86 : (2001) 1 MhLj 345
Bombay High Court (Original Side) Rules, 1980 — Rule 220(4), 221, 222, 223, 224Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 37 Rule 1, Order 37 Rule 2, Order 37 Rule 3, Order 37 Rule 4
High Courts27 Sept 2000
Shri Kondiba Dhondiba Dalvi Since Deceased by His Lrs. and Others Vs Shri Narayan Namdeo Nanware
Bombay High Court · (2001) 1 BOMLR 598 : (2001) 2 MhLj 820
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Constitution of India, 1950 — Article 226, 227Specific Relief Act, 1963 — Section 6