High Courts13 Mar 2000
Uday Ramesh Chavan and others Vs The State of Maharashtra
Bombay High Court · (2001) ALLMR(Cri) 324 : (2000) 5 BomCR 594
Evidence Act, 1872 — Section 45, 8, 9Penal Code, 1860 (IPC) — Section 201, 302, 34, 342, 376(2)
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 2,268 of 3,665
High Courts13 Mar 2000
Commissioner of Income Tax Vs Sudhirkumar Chottubhai
Bombay High Court · (2001) 170 CTR 50 : (2001) 250 ITR 528 : (2002) 120 TAXMAN 277
Income Tax Act, 1961 — Section 260A, 271(1)
High Courts13 Mar 2000
Mahendrakumar Ranchhoddas Gohel Vs State of Maharashtra and Another
Bombay High Court · (2000) 03 BOM CK 0024
Constitution of India, 1950 — Article 14, 226Maharashtra Rent Control Act, 1999 — Section 30
High Courts13 Mar 2000
COMMISSIONER OF INCOME TAX Vs DR. M.K.E. MEMON
Bombay High Court · (2000) 112 TAXMAN 96
Income Tax Act, 1961 — Section 143(3)
High Courts13 Mar 2000Allowed
Saiprasad Co-Op. Housing Society Ltd. Vs S.L.A.O. and Others
Bombay High Court · (2000) 2 ALLMR 412 : (2000) 102 BOMLR 193
MAHARASHTRA HOUSING AND AREA DEVELOPMENT ACT, 1976 — Section 2
High Courts10 Mar 2000Allowed
Virendra Mohan Bhardwaj Vs State of Maharashtra
Bombay High Court · (2001) 4 BOMLR 531
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 173(5), 239Penal Code, 1860 (IPC) — Section 114, 420, 467, 468, 471
High Courts10 Mar 2000Allowed
Sau. Prema Bhasker Jadhav and Others Vs Bhaskar Laxman Jadhav and Another
Bombay High Court · (2000) 102 BOMLR 234
Hindu Adoptions and Maintenance Act, 1956 — Section 18Hindu Marriage Act, 1955 — Section 13, 13A, 27
High Courts10 Mar 2000Partly Allowed
N.R.C. Employees Union Vs N.R.C. Ltd.
Bombay High Court · (2000) 86 FLR 482 : (2000) 3 LLJ 777
High Courts10 Mar 2000
Mohiddin Basha Abdul Razak Vs Municipal Corporation of Gr. Bombay and others
Bombay High Court · AIR 2001 Bom 18 : (2000) 3 ALLMR 777 : (2000) 4 BomCR 423 : (2000) 2 BOMLR 656 : (2001) 1 CivCC 391
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2Contempt of Courts Act, 1971 — Section 2
High Courts10 Mar 2000
Smt. Vaishali Pramod Pisal Vs The Commissioner of Police, Brihan Mumbai and Others
Bombay High Court · (2001) ALLMR(Cri) 352 : (2001) 1 BOMLR 634
Arms Act, 1959 — Section 25, 27, 3Constitution of India, 1950 — Article 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders and Dangerous Persons Amendment Act, 1996 — Section 2
High Courts09 Mar 2000
Ila Vipin Pandya Vs Smita Ambalal Patel
Bombay High Court · AIR 2000 Bom 345 : (2000) 3 ALLMR 27 : (2000) 3 BomCR 428
Hindu Marriage Act, 1955 — Section 13Hindu Succession Act, 1956 — Section 14Limitation Act, 1963 — Section 3
High Courts08 Mar 2000Dismissed
ABG Heavy Industries Ltd. (formerly known as Onaway Engineering P. Ltd.) Vs Hindustan Shipyard Ltd.
Bombay High Court · (2001) 105 CompCas 413
High Courts08 Mar 2000
Madura Coats Employees Union Vs G.S. Baj, Member, Industrial Tribunal and Another
Bombay High Court · (2001) 1 BomCR 97 : (2000) 86 FLR 223 : (2000) 2 LLJ 758
Industrial Disputes Act, 1947 — Section 10
High Courts08 Mar 2000
Smt. Shantidevi Ramvtar Chavan Vs Shri R.H. Mendonca, Commissioner of Police and others
Bombay High Court · (2000) 5 BomCR 592 : (2000) BomCR(Cri) 592
Constitution of India, 1950 — Article 22(5)Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)
High Courts08 Mar 2000
Madura Coats Ltd. Vs G.S. Baj, Member, Industrial Tribunal and Another
Bombay High Court · (2000) 2 LLJ 830
High Courts08 Mar 2000Dismissed
Mukund Laxmikant Bhalerao Vs Zilla Parishad, Jalna and another
Bombay High Court · (2000) 3 ALLMR 440 : (2001) 4 BOMLR 222 : (2001) 3 MhLj 843
High Courts08 Mar 2000Dismissed
Scan Organics Ltd. and Others Vs The State of Maharashtra and Another
Bombay High Court · (2000) 102 BOMLR 905 : (2001) 1 MhLj 295
COMPANIES ACT, 1956 — Section 433, 434Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 18, 20, 22, 22A
High Courts07 Mar 2000
Shankar M. Tingote Vs State of Maharashtra and Others
Bombay High Court · (2001) CriLJ 751 : (2001) 3 RCR(Criminal) 233
Constitution of India, 1950 — Article 21, 226
High Courts07 Mar 2000Allowed
Polaroid India Pvt. Ltd. Vs Nav Nirman Co. and Others (No. 1)
Bombay High Court · (2001) 105 CompCas 683
Companies Act, 1956 — Section 433
High Courts07 Mar 2000
Carona Ltd. Vs Sitaram Atmaram Ghag and others
Bombay High Court · (2000) 3 ALLMR 37 : (2000) 3 BomCR 608 : (2002) 112 CompCas 514 : (2000) 86 FLR 391 : (2000) 2 LLJ 296 : (2000) 4 MhLj 37
Companies Act, 1956 — Section 529Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 21, 28, 33