COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 2,248 of 3,665

High Courts31 Jul 2000

Shankar Budhaji Moundekar and Others Vs State of Maharashtra

Bombay High Court · (2001) ALLMR(Cri) 135 : (2001) BomCR(Cri) 282 : (2001) 1 MhLj 135

Criminal Procedure Code, 1973 (CrPC) — Section 221, 313Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 302

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High Courts31 Jul 2000

Commissioner of Income Tax Vs Kantilal Chhotalal

Bombay High Court · (2000) 246 ITR 439 : (2001) 117 TAXMAN 526

Income Tax Act, 1861 — Section 28, 80HHC

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High Courts28 Jul 2000

Commissioner of Income Tax Mumbai City XIV, Mumbai Vs The Income Tax Settlement Commission, Mumbai and Others

Bombay High Court · (2000) 4 ALLMR 604 : (2001) 1 BomCR 167 : (2000) 246 ITR 63

Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 34Income Tax Act, 1961 — Section 132(1), 234, 241, 69A

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High Courts28 Jul 2000Allowed

Dattatraya Ramchandra Kulkarni Vs Baburao Dattu Mali and Another

Bombay High Court · (2000) 07 BOM CK 0111

Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 5, 9

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High Courts28 Jul 2000Dismissed

Vinod Deshmukh Vs The Presiding Officer and Another

Bombay High Court · (2000) 4 ALLMR 327 : (2001) 1 BomCR 500

Constitution of India, 1950 — Article 14, 16, 226

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High Courts28 Jul 2000Allowed

Sunita @ Kavita Vivekanand More (Sou.) Vs Vivekanand Shripati More and Another

Bombay High Court · (2001) 5 BomCR 232 : (2001) 2 DMC 693 : (2001) 2 RCR(Criminal) 435

Criminal Procedure Code, 1973 (CrPC) — Section 125, 494

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High Courts28 Jul 2000Allowed

Shri Gulab Karim Shaikh Vs State of Maharashtra

Bombay High Court · (2001) ALLMR(Cri) 1283 : (2001) 5 BomCR 57 : (2001) 2 MhLj 384

Constitution of India, 1950 — Article 21, 227Motor Vehicles Act, 1988 — Section 185

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High Courts28 Jul 2000Allowed

Sudhakar Sonule Vs State of Maharashtra

Bombay High Court · (2001) 5 BomCR 59

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

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High Courts28 Jul 2000Dismissed

Mazda Theaters Pvt. Ltd. Vs Sharad Laxman Galvankar, since Deceased by his Heirs and Legal Representatives and Others

Bombay High Court · (2000) 102 BOMLR 10

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15, 15A, 5

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High Courts28 Jul 2000

COMMISSIONER OF INCOME TAX Vs INCOME TAX SETTLEMENT COMMISSION

Bombay High Court · (2000) 163 CTR 440 : (2001) 112 TAXMAN 523 : (2000) 112 TAXMAN 523

Income Tax Act, 1961 — Section 245C

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High Courts28 Jul 2000Dismissed

Dr. S.R. Ambedkar Samiti and Another Vs Ku. M.L. Lonkar and Others

Bombay High Court · (2001) 1 BomCR 503 : (2001) 89 FLR 829 : (2000) 4 MhLj 507

Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 16(2), 28(1)

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High Courts27 Jul 2000Allowed

Rukmini Dattatraya Naik (Smt.) and Others Vs Parmanand Lalchand Joshi and Others

Bombay High Court · (2000) 4 ALLMR 758 : (2001) 2 BomCR 141 : (2001) 1 CivCC 203 : (2001) 1 MhLj 290 : (2001) 3 RCR(Civil) 91

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 4, Order 6 Rule 18

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High Courts27 Jul 2000Allowed

Kashinath Shankar Gambhire Vs Sou. Sudha Gopal Patil and Others

Bombay High Court · AIR 2000 Bom 493 : (2000) 4 ALLMR 344 : (2001) 2 BomCR 210 : (2001) 1 MhLj 672

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)

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High Courts27 Jul 2000Dismissed

Car Mart Pvt. Ltd. Vs Apollo Finvest India Ltd. and Others

Bombay High Court · (2001) 5 BomCR 261

Negotiable Instruments Act, 1881 (NI) — Section 138, 141

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High Courts27 Jul 2000Dismissed

Sau. Neesha Mahajan Vs Shri Damodar Mohad

Bombay High Court · (2001) 1 BomCR 435

Central Provinces and Berar Letting of Houses and Rent Control Order, 1949 — Clause 13(3)(ii)

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High Courts27 Jul 2000Allowed

Municipal Council, Washim Vs State of Maharashtra and Another

Bombay High Court · (2001) 1 BomCR 217 : (2000) 4 MhLj 615

Maharashtra Education and Employment Guarantee (cess) Act, 1962 — Section 7

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High Courts26 Jul 2000

Yasmin Rao Karkaria Vs Cyrus Edul Karkaria

Bombay High Court · (2000) 4 ALLMR 627 : (2001) 1 BomCR 571 : (2001) 3 BOMLR 279 : (2001) 1 MhLj 422

Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1Parsi Marriage and Divorce Act, 1936 — Section 32B

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High Courts26 Jul 2000Dismissed

Pimpri-Chinchwad Municipal Corporation and Others Vs Tata Engineering and Locomotive Company Ltd. Pune

Bombay High Court · (2001) 3 BOMLR 265 : (2001) 1 MhLj 188

Maharashtra Municipalities (Octroi) Rules, 1968 — Rule 24, 25, 28Maharashtra Municipalities Act, 1965 — Section 136, 142, 2(28)

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High Courts26 Jul 2000

Indo Shares and Fintrade Ltd. Vs The Stock Exchange and Another

Bombay High Court · (2000) 4 ALLMR 217 : (2001) 1 BomCR 186

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

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High Courts25 Jul 2000Allowed

Manoj Shankar Salvi Vs Special Steels Ltd. and Others

Bombay High Court · (2000) 4 ALLMR 769 : (2001) 1 BomCR 22 : (2000) 87 FLR 1008 : (2001) 3 LLJ 659

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