High Courts03 Apr 2000
Commissioner of Income Tax Vs Tata Engineering and Locomotive Co. Ltd.
Bombay High Court · (2001) 165 CTR 67 : (2000) 245 ITR 823 : (2001) 114 TAXMAN 141
Income Tax Act, 1961 — Section 195, 195(2), 260A
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 2,265 of 3,665
High Courts31 Mar 2000
Shri Prabhatkumar G. Thatte Vs Kisan Maruti Raut, since deceased by his heirs Narayan Kisan Raut and others
Bombay High Court · (2000) 4 BomCR 368
Bombay Public Trusts Act, 1950 — Section 18, 19, 70, 72Civil Procedure Code, 1908 (CPC) — Section 100
High Courts31 Mar 2000
M/s. United Timber Traders Vs M.V. "Samudra Maya" and others
Bombay High Court · (2000) 4 BomCR 87
Evidence Act, 1872 — Section 101, 102
High Courts31 Mar 2000
Konark Infrastructure Pvt. Ltd. and etc. Vs Commissioner, Ulhasnagar Municipal Corporation and Others
Bombay High Court · AIR 2000 Bom 389 : (2003) 2 BomCR 838
Constitution of India, 1950 — Article 14, 299
High Courts31 Mar 2000Dismissed
Malinibai Deshmukh and others Vs Smt. Chandrakalabai Harihar Jahangirdar and another
Bombay High Court · (2001) 3 CivCC 17
Lunacy Act, 1912 — Section 37, 62
High Courts31 Mar 2000Dismissed
Malinibai Vs Chandrakalabai Harihar Jahangirdar
Bombay High Court · (2000) 03 BOM CK 0004
Lunacy Act, 1912 — Section 37, 62
High Courts30 Mar 2000
Mrs. Pratibha A. Agranayak and others Vs The Director of Education and others
Bombay High Court · (2000) 3 BomCR 489 : (2001) 1 MhLj 796
Goa, Daman and Diu School Education Rules, 1986 — Rule 78, 86
High Courts30 Mar 2000
Maharashtra State Road Transport Corporation Vs M.G. Shetkar
Bombay High Court · (2000) 4 ALLMR 481 : (2000) 3 BomCR 854 : (2000) 2 BOMLR 719 : (2000) 86 FLR 694
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 44
High Courts30 Mar 2000
Gajanan Chandrarao Sawant Vs Mrs. Chandrabhaga Chandrarao Sawant and others
Bombay High Court · (2000) 4 BomCR 84 : (2000) 4 MhLj 321
Evidence Act, 1872 — Section 101, 102, 62Succession Act, 1925 — Section 2, 213
High Courts30 Mar 2000
Berner Shipping Inc. and another Vs Mrs. Kala Ramchandran and others
Bombay High Court · (2003) 1 ALT 9 : (2000) 4 BomCR 565
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Merchant Shipping Act, 1958 — Section 352Specific Relief Act, 1963 — Section 41
High Courts30 Mar 2000
Shri Anand Shirodkar Vs The State of Goa
Bombay High Court · (2000) 3 ALLMR 532 : (2000) 4 BomCR 483
Goa, Daman and Diu Salaries and Allowances of Ministers Act, 1964 — Section 2, 3(2), 5, 6, 7
High Courts30 Mar 2000
Mubarakunnisa Naseem Vs Moinuddin Mohammed Usman Khan and others
Bombay High Court · (2000) 4 BomCR 82
Limitation Act, 1963 — Section 3
High Courts30 Mar 2000
M/s. Atul Textiles and others Vs Shivaji M. Shende and others
Bombay High Court · (2000) 3 BomCR 857 : (2001) 1 LLJ 127
Industrial Disputes Act, 1947 — Section 33
High Courts30 Mar 2000
Mohammed Salim Mohammed Issak Shaikh Vs State of Maharashtra
Bombay High Court · (2001) ALLMR(Cri) 361 : (2000) 102 BOMLR 243
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 29, 50, 8, 80
High Courts29 Mar 2000
Anandrao Gaghoji Patil Vs Balasaheb @ Shamrao Pabdurang Patil and Others
Bombay High Court · (2000) 3 BomCR 766
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Conduct of Elections Rules, 1961 — Rule 83, 94Representation of the People Act, 1951 — Section 103, 123(8), 135, 81(3), 83
High Courts29 Mar 2000Dismissed
Shri Rajendra Kashinath Dronkar and Another Vs State of Maharashtra and Others
Bombay High Court · (2000) 4 ALLMR 484 : (2001) 1 BomCR 31
Constitution of India, 1950 — Article 14, 19, 226
High Courts29 Mar 2000
Amol Rambhau Arjun Vs State of Maharashtra and others
Bombay High Court · (2000) 4 BomCR 715 : (2000) 4 MhLj 302
Land Acquisition Act, 1894 — Section 11, 12(2), 18, 31(1), 31(2)
High Courts29 Mar 2000
Chief Controlling Revenue Vs M/s. G. and J. Concerns and others
Bombay High Court · AIR 2000 Bom 403 : (2000) 3 ALLMR 606 : (2000) 4 BomCR 753 : (2000) 2 BOMLR 246 : (2000) 4 MhLj 212
Bombay Stamp Act, 1958 — Section 9Civil Procedure Code, 1908 (CPC) — Section 114Maharashtra State Financial Corporation Act, 1951 — Section 2
High Courts29 Mar 2000
The State of Maharashtra Vs The Court Receiver, Shri Sai Baba Sansthan, Shirdi
Bombay High Court · AIR 2000 Bom 402 : (2000) 4 ALLMR 679 : (2000) 3 ALLMR 516 : (2000) 4 BomCR 755 : (2000) 2 BOMLR 241 : (2000) 4 MhLj 215 : (2000) 4 MhLj 15 : (2001) 4 RCR(Civil) 562
Bombay Stamp Act, 1958 — Section 2(1)Transfer of Property Act, 1882 — Section 122, 123
High Courts29 Mar 2000
Chief Controlling Revenue Authority for The State of Maharashtra Vs G. and J. Concerns (Hotel Samrat), Kolhapur
Bombay High Court · AIR 2000 Bom 403 : (2000) 3 ALLMR 606 : (2000) 4 BomCR 753 : (2000) 2 BOMLR 246 : (2000) 4 MhLj 212
Bombay Stamp Act, 1958 — Section 9State Financial Corporations Act, 1951 — Section 2