High Courts27 Sept 2000Allowed
Madhavrao Sakharam Sardesai Vs State of Maharashtra
Bombay High Court · (2000) 09 BOM CK 0006
Criminal Procedure Code, 1973 (CrPC) — Section 161, 294, 313Penal Code, 1860 (IPC) — Section 299, 300, 302, 304(2)
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 2,239 of 3,665
High Courts26 Sept 2000
Abdul Hameed Manjur Ahmed Shaikh and Another Vs S.C. Fulambrikar @ Phulambrikar and Another
Bombay High Court · (2001) 2 BOMLR 987
Bombay Prohibition Act, 1949 — Section 66, 81Evidence Act, 1872 — Section 45Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 25, 29, 52, 8
High Courts25 Sept 2000Dismissed
Nandeshwar Vs State of Maharashtra
Bombay High Court · (2002) 2 DMC 71 : (2002) 1 RCR(Criminal) 305
Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts25 Sept 2000
Mr. Felix Pinto and Others Vs Satyam Computer Services Ltd. and Others and Amgis Holdings (P.) Ltd.
Bombay High Court · (2001) 2 BomCR 171 : (2001) 1 BOMLR 129 : (2001) 104 CompCas 707 : (2000) 4 CompLJ 302 : (2001) 1 MhLj 512
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 21 Rule 32, Order 39 Rule 1, Order 39 Rule 2A, 151
High Courts25 Sept 2000
The Steamship Mutual Underwriting Association (Bermuda) Ltd. and Others Vs Thakur Shipping Company Limited and Others
Bombay High Court · (2001) 3 ALLMR 159 : (2001) 2 BomCR 370 : (2001) 1 BOMLR 137 : (2001) 3 CivCC 149 : (2001) 2 MhLj 392 : (2002) 2 RCR(Civil) 462
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1(6), Order 17 Rule 2, Order 17 Rule 3, Order 8 Rule 10, Order 8 Rule 5(2)Criminal Procedure Code, 1973 (CrPC) — Section 34, 409
High Courts25 Sept 2000Dismissed
Nandeshwar Khobragade Vs State of Maharashtra
Bombay High Court · (2001) ALLMR(Cri) 84 : (2001) CriLJ 4351
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts25 Sept 2000Dismissed
Govindrao Namdeorao Shirsat Vs State of Maharashtra and Others
Bombay High Court · (2001) 3 BomCR 543
Constitution of India, 1950 — Article 14, 16, 309, 310, 311Maharashtra Law Officers (Appointment, Conditions of Service and Remuneration) Rules, 1984 — Rule 11
High Courts22 Sept 2000Dismissed
Narayan Warambhe Vs State of Maharashtra
Bombay High Court · (2001) ALLMR(Cri) 103 : (2001) CriLJ 527 : (2001) 2 MhLj 330
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 309(1), 311Penal Code, 1860 (IPC) — Section 161
High Courts22 Sept 2000Dismissed
Pulgaon Cotton Mills Ltd. and Others Vs Maharashtra Pollution Control Board
Bombay High Court · (2001) ALLMR(Cri) 95 : (2001) CriLJ 610 : (2001) 2 MhLj 546 : (2001) 3 RCR(Criminal) 473
Constitution of India, 1950 — Article 12, 72Criminal Procedure Code, 1973 (CrPC) — Section 197, 205, 482Foreign Exchange Regulation Act, 1973 — Section 23C
High Courts22 Sept 2000Allowed
Joaquim D''Costa and Others Vs Anthony D''Souza alias Joseph Anthony Ignatius Alex Generzano D''Souza and Others
Bombay High Court · AIR 2001 Bom 298 : (2001) 2 BomCR 247 : (2001) 1 MhLj 694
Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975 — Section 29(4), 3
High Courts22 Sept 2000Dismissed
Asaram Kishanrao Bhaware Vs State of Maharashtra
Bombay High Court · (2001) 1 BOMLR 379 : (2000) 4 MhLj 695
Criminal Procedure Code, 1973 (CrPC) — Section 313, 321Penal Code, 1860 (IPC) — Section 409
High Courts22 Sept 2000
Babasaheb Dnyanoba Ritpure and Others Vs Dagdu Ritpure and Others
Bombay High Court · (2001) 2 ALLMR 146 : (2001) 3 BomCR 18
High Courts21 Sept 2000Dismissed
Subhash Dnyanoba Salvi Vs State of Maharashtra and Another
Bombay High Court · (2001) ALLMR(Cri) 10 : (2001) 5 BomCR 152
Criminal Procedure Code, 1973 (CrPC) — Section 235Evidence Act, 1872 — Section 105, 45, 9Penal Code, 1860 (IPC) — Section 302, 34
High Courts21 Sept 2000
Bamni Proteins Limited Vs Ajay (Shri)
Bombay High Court · (2001) 2 BomCR 744
Central Excise Rules, 1944 — Rule 9(2)Central Excises and Salt Act, 1944 — Section 11AContempt of Courts Act, 1971 — Section 2
High Courts21 Sept 2000
Vynkappa Chandrayya Kanaki Vs State of Maharashtra
Bombay High Court · (2001) ALLMR(Cri) 19 : (2001) 5 BomCR 202
Evidence Act, 1872 — Section 32, 45Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts21 Sept 2000Allowed
Chief Executive Officer, Zilla Parishad Vs Daulat Narsingrao Deshmukh and Another
Bombay High Court · (2001) 4 ALLMR 215 : (2001) 2 BomCR 728 : (2001) 90 FLR 636 : (2001) 2 LLJ 1619 : (2001) 2 MhLj 543
Maharashtra Employment Guarantee Act, 1977 — Section 2
High Courts21 Sept 2000
Subhangi Tukaram Sawant Vs R.H. Mendonca and Others
Bombay High Court · (2001) ALLMR(Cri) 1819 : (2001) BomCR(Cri) 152 : (2001) 4 BOMLR 631 : (2001) CriLJ 3745 : (2001) 3 MhLj 580 : (2001) 4 RCR(Criminal) 700
Arms Act, 1959 — Section 25, 26, 27, 28, 29Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 110
High Courts21 Sept 2000Dismissed
Berger Paints India Limited Vs Chandrakant N. Raut and Another
Bombay High Court · (2001) 3 LLJ 850
Industrial Disputes Act, 1947 — Section 2
High Courts21 Sept 2000Dismissed
Waghchoure Baliram Vithalrao Vs President Shri Uttamrao Parashram Savant and Others
Bombay High Court · (2001) 3 BomCR 190
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 36, 37
High Courts21 Sept 2000Dismissed
Sheikh Jahangir Ali Vs State of Maharashtra
Bombay High Court · (2000) 09 BOM CK 0002
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 8Penal Code, 1860 (IPC) — Section 302