COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 2,244 of 3,665

High Courts25 Aug 2000

Maria Sera Pinto Vs Milton Dias

Bombay High Court · (2001) 1 BomCR 585 : (2001) 1 BOMLR 56 : (2002) 1 DMC 554 : (2000) 4 MhLj 633

Constitution of India, 1950 — Article 14, 15, 21Divorce Act, 1869 — Section 10, 16, 17, 20Family Courts Act, 1984 — Section 19, 20, 7, 7(1), 8

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High Courts25 Aug 2000

Chandrakant Ganpat Sovitkar Vs State of Maharashtra

Bombay High Court · (2001) 1 BOMLR 369 : (2000) 4 MhLj 581

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 102, 482Penal Code, 1860 (IPC) — Section 109

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High Courts24 Aug 2000Allowed

Inderchand Mulchand Banwat Vs Manoj Premchand Sharma and Others

Bombay High Court · (2000) 08 BOM CK 0097

Limitation Act, 1963 — Section 21

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High Courts24 Aug 2000Partly Allowed

Narendra Kumar Khare Vs S. Gopalakrishnan and Others

Bombay High Court · (2000) 4 ALLMR 725 : (2001) 1 BomCR 406 : (2000) 87 FLR 989 : (2001) 1 LLJ 487 : (2001) 1 MhLj 827

Bank of India Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 11

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High Courts23 Aug 2000Dismissed

Shramik Utkarsha Sabha Vs Afcons Infrastructure Limited and Others

Bombay High Court · (2001) 89 FLR 124 : (2001) 1 LLJ 654

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High Courts23 Aug 2000

Shri Panduranga Mahadeo Bhosale since deceased through His Heirs Smt. Laxmi Panduranga Bhosale and Others Vs Namdeo Bhairu Bhosale and Others

Bombay High Court · (2001) 1 BOMLR 113 : (2001) 1 MhLj 221

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 31, 43, 73

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High Courts23 Aug 2000

Rambhau Samarth Vs Arti Ingole (Smt.) and Others

Bombay High Court · (2001) 2 BomCR 206

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High Courts23 Aug 2000

Pauni Shikshan Sanstha and Others Vs Sunil Rajaram Uparikar and Others

Bombay High Court · (2001) 2 ALLMR 214 : (2001) 2 BomCR 205 : (2001) 88 FLR 715 : (2001) 3 LLJ 756 : (2000) 4 MhLj 494

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High Courts22 Aug 2000

Durga Mazdoor Co-operative Society Ltd., Bhandara and Others Vs Divisional Joint Registrar, Co-operative Societies, Nagpur and Others

Bombay High Court · (2000) 4 ALLMR 832 : (2001) 2 BomCR 485 : (2001) 1 BOMLR 327 : (2000) 4 MhLj 786

Maharashtra Co-operative Societies Act, 1960 — Section 73G, 73G(2B), 73H, 77A, 77A(1)(b)

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High Courts22 Aug 2000Allowed

Laxman Keraba Patil Vs State of Maharashtra

Bombay High Court · (2001) 5 BomCR 45

Criminal Procedure Code, 1973 (CrPC) — Section 156, 165Evidence Act, 1872 — Section 27, 45, 8, 9Penal Code, 1860 (IPC) — Section 302

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High Courts22 Aug 2000Dismissed

Jagdish V. Gursahani Vs AIR India Ltd. and Others

Bombay High Court · (2001) 1 BomCR 576 : (2001) 1 BOMLR 98 : (2001) 89 FLR 436 : (2000) 3 LLJ 292 : (2001) 4 MhLj 237

Contempt of Courts Act, 1971 — Section 12Criminal Procedure Code, 1973 (CrPC) — Section 203Income Tax Act, 1961 — Section 10

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High Courts22 Aug 2000

Durga Mazdoor Co-Op. Society Ltd., Bhandara and Others Vs Divisional Joint Registrar, Co-Op. Societies, Nagpur and Others

Bombay High Court · (2000) 4 ALLMR 832 : (2001) 2 BomCR 485 : (2001) 1 BOMLR 327 : (2000) 4 MhLj 786

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High Courts22 Aug 2000Dismissed

Commissioner of Income Tax Vs Win Laboratories P. Ltd.

Bombay High Court · (2002) 174 CTR 512 : (2002) 254 ITR 187 : (2002) 125 TAXMAN 371

Income Tax Act, 1961 — Section 80HH(6), 80HH(7)

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High Courts18 Aug 2000

Richardson and Cruddas (1972) Ltd. Vs Association of Engineering Workers and Another

Bombay High Court · (2001) 1 BomCR 723 : (2000) 87 FLR 573 : (2001) 3 LLJ 698

Industrial Disputes Act, 1947 — Section 10, 33State Model Standing Orders — Rule 4(c)

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High Courts18 Aug 2000Allowed

Arpit Nimje Vs The Scheduled Tribe Caste Certificate Scrutiny Committee and Another

Bombay High Court · AIR 2001 Bom 59 : (2001) 2 BomCR 203

Constitution of India, 1950 — Article 226

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High Courts18 Aug 2000

Pushparaj Surajprasad Modh Vs Sayyad Altaf Sayyad Wazir and others

Bombay High Court · (2000) 4 ALLMR 831 : (2000) 4 BomCR 624 : (2000) 4 MhLj 492

Bombay Court Fees Act, 1959 — Section 6Constitution of India, 1950 — Article 21Maharashtra Suits Valuation (Determination of Value of Land for Jurisdictional Purposes) Rules, 1983 — Rule 2

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High Courts18 Aug 2000Dismissed

Ramesh Alone and Others Vs State of Maharashtra

Bombay High Court · (2001) 5 BomCR 426

Evidence Act, 1872 — Section 27, 45Penal Code, 1860 (IPC) — Section 302, 34

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High Courts18 Aug 2000Dismissed

Kunda Vishwanath Ghodmare Vs Committee for Scrutiny and Verification of Tribes Claims, Nagpur and Others

Bombay High Court · AIR 2001 Bom 150 : (2001) 2 ALLMR 211 : (2001) 3 BomCR 744 : (2001) 1 MhLj 557

Constitution of India, 1950 — Article 226

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High Courts17 Aug 2000

The Custodian Vs Union of India and others

Bombay High Court · (2000) 4 BomCR 313

Special Court (Trial of Offences Relating to Transactions in Securities) Act, 1992 — Section 10, 11(1), 11(2), 4(1), 9ACompanies Act, 1956 — Section 77Constitution of India, 1950 — Article 226

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High Courts17 Aug 2000Allowed

Haran Bidi Suppliers and Another Vs V.M. and Co.

Bombay High Court · (2001) 2 BomCR 209 : (2002) 1 CivCC 474 : (2001) 4 MhLj 112

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 1, 115Evidence Act, 1872 — Section 101

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