COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 2,263 of 3,665

High Courts17 Apr 2000

Mr. Hasmukhlal H. Doshi and another Vs Mr. Justice M.L. Pendse and others

Bombay High Court · (2000) 3 ALLMR 350 : (2000) 3 BomCR 672 : (2000) 2 BOMLR 684 : (2000) 3 MhLj 690

Arbitration Act, 1940 — Section 20, 8Arbitration and Conciliation Act, 1996 — Section 12, 13, 14, 16, 25Constitution of India, 1950 — Article 226

High Courts17 Apr 2000

Laxmi Mathur Vs The Chief General Manager, MTNL, Mumbai

Bombay High Court · (2000) 4 BomCR 89 : (2000) 3 BOMLR 344 : (2000) 3 MhLj 841

Arbitration and Conciliation Act, 1996 — Section 13, 16, 34(1), 34(2)

High Courts11 Apr 2000

Shri Laxman Ramchandra Mai Vs Executive Engineer, Irrigation Department

Bombay High Court · (2000) 3 BomCR 642

Industrial Disputes Act, 1947 — Section 10(1), 12(5), 25

High Courts11 Apr 2000

Goa Cancer Society Vs Dr. Vital Kamat

Bombay High Court · (2000) 4 BomCR 445 : (2000) 4 MhLj 364

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115Limitation Act, 1963 — Section 3

High Courts11 Apr 2000Allowed

Bhagwan Sakharam Said and Another Vs State of Maharashtra

Bombay High Court · (2002) 1 DMC 601

Penal Code, 1860 (IPC) — Section 34, 498A

High Courts11 Apr 2000Partly Allowed

Bharat Containers Pvt. Ltd. and Another Vs Engineering Workers Union and Another

Bombay High Court · (2002) 4 LLJ 312

High Courts11 Apr 2000

Gramvikas Shikshan Prasarak Mandal, Sondoli Vs The State of Maharashtra and others

Bombay High Court · AIR 2000 Bom 437 : (2000) 4 BomCR 379 : (2001) 1 MhLj 776

Constitution of India, 1950 — Article 14, 21, 226, 30, 41

High Courts11 Apr 2000Dismissed

Shri Pramod @ Popat @ Poptya Mahadeo Adsul Vs Shri R.H. Mendonca, Commissioner of Police and Others

Bombay High Court · (2000) 102 BOMLR 626

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 114, 324

High Courts11 Apr 2000

Eruch Merwan Irani and Another Vs Sardar Sorabji Ruttonji Patel and Others

Bombay High Court · (2000) 3 ALLMR 1 : (2001) 2 MhLj 654

Bombay Public Trusts Act, 1950 — Section 19, 22A, 41E, 70A, 72(4)Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 101, 110

High Courts11 Apr 2000

State of Maharashtra Vs S.S. Shetty and Others

Bombay High Court · (2000) 87 FLR 476 : (2001) 1 LLJ 47

Factories Act, 1948 — Section 92Maharashtra Factories Rules, 1963 — Rule 65(3)

High Courts11 Apr 2000

Say Gaud Kondagaud Bhurewar and Another Vs State of Maharashtra and Others

Bombay High Court · (2000) 04 BOM CK 0016

Criminal Procedure Code, 1973 (CrPC) — Section 437, 437(5), 439, 439(1), 439(2)Penal Code, 1860 (IPC) — Section 302, 323, 34

High Courts11 Apr 2000Allowed

Ramnath Govind Sonawane Vs Secretary, Janata Shikshan Prasarak Mandal, Chandanpuri and others

Bombay High Court · (2000) 04 BOM CK 0004

High Courts10 Apr 2000

Government Milk Scheme and another Vs Shri Dagadu Balbhim Kambale and another

Bombay High Court · (2000) 4 BomCR 55

Industrial Disputes Act, 1947 — Section 10(1), 25

High Courts10 Apr 2000

Mahesh Pokardas Vs Umashankar Mangal Prasad and another

Bombay High Court · (2000) 3 ALLMR 754 : (2000) 4 BomCR 63 : (2000) 2 BOMLR 815 : (2000) 87 FLR 807 : (2000) 4 MhLj 80

Industrial Disputes Act, 1947 — Section 2(s), 25F, 25FF, 33C, 33C(2)

High Courts10 Apr 2000Dismissed

Kashinath Nawakhare Vs The State of Maharashtra

Bombay High Court · (2000) CriLJ 3091

Penal Code, 1860 (IPC) — Section 302

High Courts10 Apr 2000

Mahajan Silk Mills Pvt. Ltd. Vs M.V. MSC Elena, a motor ship flying the flag of Panama and registered at the Port of Panama

Bombay High Court · (2000) 4 ALLMR 424 : (2000) 3 BomCR 841 : (2000) 2 BOMLR 513

Carriage of Goods by Sea Act, 1925 — Article 3, 7, 8Contract Act, 1872 — Section 28

High Courts10 Apr 2000

Eruch Merwan Irani and another Vs Sardar Sorabji Ruttonji Patel and others

Bombay High Court · (2000) 3 ALLMR 1 : (2000) 3 BomCR 438

Bombay Public Trusts Act, 1950 — Section 19, 22A, 41E, 70A, 72(4)Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 101, 110

High Courts10 Apr 2000

Maharashtra State Road Transport Corporation and others Vs Yeshwant Sridhar Phadke and another

Bombay High Court · (2000) 4 ALLMR 458 : (2000) 3 BomCR 847 : (2000) 2 BOMLR 744 : (2000) 87 FLR 868 : (2000) 4 MhLj 108

Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 114, 115, 27, 3Industrial Disputes Act, 1947 — Section 2

High Courts10 Apr 2000

Anantrao Narayan Thopte Vs Shri Kashinath Parvati Khutwad and others

Bombay High Court · (2000) 3 ALLMR 382 : (2000) 4 BomCR 254 : (2000) 2 BOMLR 818

Civil Procedure Code, 1908 (CPC) — Order 19 Rule 2, Order 6 Rule 15, Order 7 Rule 11Conduct of Elections Rules, 1961 — Rule 94ARepresentation of the People Act, 1951 — Section 100(1), 117, 123(4), 81, 82

High Courts10 Apr 2000Dismissed

Sangram Vishwanath Patil Vs Maharashtra Education Society, Udgir and others

Bombay High Court · (2000) 04 BOM CK 0001

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5, 5(2)