High Courts20 Sept 2000
State of Maharashtra Vs Bhagwan Vaijinath Bhujbal and Others
Bombay High Court · (2001) 2 ALLMR 502 : (2001) 3 BomCR 172
Land Acquisition Act, 1894 — Section 18, 4, 6
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 2,240 of 3,665
High Courts20 Sept 2000
Totapulli Velayudan Arjun Vs State of Maharashtra
Bombay High Court · (2001) ALLMR(Cri) 24 : (2001) BomCR(Cri) 18 : (2001) 1 BOMLR 108
Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 299, 300, 302, 304(2)
High Courts20 Sept 2000Dismissed
Raju Kishan Awale Vs State of Maharashtra and Others
Bombay High Court · AIR 2001 Bom 51 : (2000) 4 MhLj 592
Constitution of India, 1950 — Article 14Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 55
High Courts19 Sept 2000Allowed
Pallavi Vinod Patni (Smt.) Vs State of Maharashtra and Others
Bombay High Court · (2001) ALLMR(Cri) 536 : (2001) 5 BomCR 15 : (2001) CriLJ 3197 : (2001) 2 MhLj 99 : (2001) 4 RCR(Criminal) 163
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Customs Act, 1962 — Section 112, 114
High Courts19 Sept 2000Dismissed
Ishwar Bulbule Vs The State of Maharashtra
Bombay High Court · (2001) ALLMR(Cri) 131 : (2001) CriLJ 4884
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 304
High Courts19 Sept 2000Allowed
Surekha (Kumari) and Others Vs State of Maharashtra and Others
Bombay High Court · (2001) 3 BomCR 200 : (2001) 2 MhLj 723
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 2(20), 3(1)Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 51, 52
High Courts18 Sept 2000
Gangadhar Barkul through his legal heirs Vs Ramjibhai and Another
Bombay High Court · (2001) 2 ALLMR 508 : (2001) 3 BomCR 152
Administration of Evacuee Property Act, 1950 — Section 6, 8Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 10, 12, 19(2), 20(1), 4Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 102, 58
High Courts16 Sept 2000Dismissed
Rukhaminibai Khandale and Others Vs Member, Maharashtra Revenue Tribunal and Another
Bombay High Court · (2001) 2 BomCR 718
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 49AConstitution of India, 1950 — Article 226, 227
High Courts16 Sept 2000
K. Guruswami and Another Vs State of Maharashtra
Bombay High Court · (2001) ALLMR(Cri) 126 : (2001) 1 BOMLR 716 : (2001) CriLJ 917 : (2001) 1 MhLj 83
Drugs and Cosmetics Act, 1940 — Section 18, 25(3), 25(4)
High Courts16 Sept 2000Allowed
Johnson and Johnson Ltd. Vs Gautam Hari Vedi and Others
Bombay High Court · (2001) 1 LLJ 573 : (2000) 4 MhLj 326
Industrial Disputes Act, 1947 — Section 33(2)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 238, 59
High Courts16 Sept 2000Allowed
Chief Engineer, Western Zone-II Central Public Works Department and Others Vs Pandit Kulkarni
Bombay High Court · (2001) 1 BomCR 1 : (2000) 4 MhLj 267
Arbitration and Conciliation Act, 1996 — Section 11(6) , 34Constitution of India, 1950 — Article 136, 226, 227, 32
High Courts15 Sept 2000Dismissed
S.G. Bajpai Vs Chimanlal B. Kansara since deceased by his legal representatives and Another
Bombay High Court · (2001) 1 BomCR 347 : (2001) 1 MhLj 71
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)
High Courts15 Sept 2000Allowed
Sanjay Khandare Vs Sahebrao Khandare and Others
Bombay High Court · (2001) 1 BomCR 800 : (2001) 3 CivCC 303 : (2001) 2 MhLj 959
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts15 Sept 2000
Mrs. Pushpa P. Mulchandani and Others (All Petitioners Through Constituted Attorney/Authority Holder Shri Phatu R. Mulchandani) Vs Admiral Radhakrishin Tahilani (Retd.) and Others
Bombay High Court · (2001) 2 ARBLR 284 : (2001) 1 BomCR 592 : (2001) 1 BOMLR 169 : (2000) 4 MhLj 819
Arbitration Act, 1940 — Section 14, 37(1), 9Arbitration and Conciliation Act, 1996 — Section 34(3), 43, 82, 85(2), 9Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 141, 24(1)
High Courts15 Sept 2000
Ralliwolf Limited Vs The Regional Provident Fund Commissioner-I, for Maharashtra and Goa and Others
Bombay High Court · (2001) 1 BOMLR 235 : (2001) 88 FLR 692 : (2001) 1 LLJ 1423 : (2001) 2 MhLj 169
Companies Act, 1956 — Section 25, 32, 529A, 530Constitution of India, 1950 — Article 21, 23, 39, 41Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 5, 6, 7
High Courts15 Sept 2000
The State of Maharashtra Vs Shri Razzak Akbar Khan Rampuri Pathan and Others
Bombay High Court · (2001) BomCR(Cri) 192 : (2001) 1 BOMLR 263
Constitution of India, 1950 — Article 22(5)Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Evidence Act, 1872 — Section 3
High Courts15 Sept 2000
Bank of India Vs Shree Satya Corporation and Others
Bombay High Court · (2001) 1 BomCR 547 : (2000) 3 BOMLR 852 : (2000) 4 MhLj 657
Civil Procedure Code, 1908 (CPC) — Section 113Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 18, 19, 31A, 31A(1), 31A(2)
High Courts15 Sept 2000
Bank of India Vs Shree Satya Corpn.
Bombay High Court · (2001) 1 BomCR 547 : (2000) 3 BOMLR 852 : (2000) 4 MhLj 657
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 18, 19, 2, 26, 31
High Courts15 Sept 2000Dismissed
Pushpa P. Mulchandani and Others Vs Admiral Radhakrishin Tahilani (Retd.) and Others
Bombay High Court · (2000) 4 MhLj 819
High Courts15 Sept 2000Dismissed
Dhanraj Raut and Others Vs State of Maharashtra
Bombay High Court · (2001) 5 BomCR 432
Criminal Procedure Code, 1973 (CrPC) — Section 161, 165Evidence Act, 1872 — Section 3, 32, 45Penal Code, 1860 (IPC) — Section 302, 34