High Courts07 Mar 2000Dismissed
Namgonda Jingonda Patil Vs Appasaheb Bapurao Walwekar and Others
Bombay High Court · (2000) 102 BOMLR 142
Civil Procedure Code, 1908 (CPC) — Section 80
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 2,269 of 3,665
High Courts07 Mar 2000Allowed
Mrs. Parchal @ Zilliza Isuchukwa Vs The State of Maharashtra
Bombay High Court · (2000) 102 BOMLR 223 : (2001) 3 MhLj 910
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 41, 42, 43, 50
High Courts06 Mar 2000Allowed
Suhas Balkrishna Desai and others Vs Chandrakant Ramchandra Parab and others
Bombay High Court · (2000) 03 BOM CK 0088
Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(1), 156(3), 173, 190(l)(a)Penal Code, 1860 (IPC) — Section 120B, 302, 304B, 34, 498A
High Courts06 Mar 2000
Sheikh Mohamed Fatemohamed and etc. Vs Raisuddin Azimuddin Katil and Others, etc.
Bombay High Court · AIR 2000 Bom 353 : (2000) 3 ALLMR 456 : (2001) 1 MhLj 850
Constitution of India, 1950 — Article 166, 166(3)
High Courts06 Mar 2000
Sombharti Guru Damu Bharti Vs State of Maharashtra and Others
Bombay High Court · AIR 2000 Bom 352 : (2000) 3 ALLMR 453 : (2001) 1 MhLj 914
Bombay Commissioners of Divisions Act, 1957 — Section 3
High Courts06 Mar 2000
Association of Engineering Workers Vs WMI Cranes Limited and Another
Bombay High Court · (2000) 3 BomCR 755 : (2000) 87 FLR 754
Constitution of India, 1950 — Article 226, 227
High Courts06 Mar 2000
Mrs. Fehmida Iqbal Shaikh Vs The State of Maharashtra and others
Bombay High Court · (2000) 5 BomCR 589 : (2000) BomCR(Cri) 589 : (2000) CriLJ 3604
Arms Act, 1959 — Section 25, 3Bombay Police Act, 1951 — Section 22, 395, 397, 452, 51Constitution of India, 1950 — Article 22(5), 226
High Courts06 Mar 2000Allowed
Choudhari Mohammad Samiuddin Vs Zilla Parishad, Aurangabad and others
Bombay High Court · (2000) 03 BOM CK 0020
High Courts06 Mar 2000Allowed
Chandrakant Ganpat Narkhede Vs State of Maharashtra and others
Bombay High Court · (2000) 03 BOM CK 0013
Maharashtra Educational Institutions (Management) Act, 1976 — Section 3, 3(7)(a), 3(7)(e), 3(7)(f)Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 2, 4
High Courts06 Mar 2000
Dadasaheb Tukaram Gavade Vs The State of Maharashtra
Bombay High Court · (2001) ALLMR(Cri) 340 : (2000) 102 BOMLR 227
Evidence Act, 1872 — Section 27, 32Penal Code, 1860 (IPC) — Section 299, 300, 302, 303, 304
High Courts03 Mar 2000
I.C.I.C.I. Limited Vs Patheja Brothers Forgings and Stampings Limited and others
Bombay High Court · (2000) 3 ALLMR 46 : (2000) 3 BomCR 330 : (2000) 2 BOMLR 567 : (2001) 105 CompCas 18 : (2000) 3 MhLj 212 : (2000) 3 MhLj 121
Bombay High Court (Original Side) Rules, 1980 — Rule 591, 592, 594, 595, 924Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 19, 2, 22, 25
High Courts03 Mar 2000Dismissed
Ashareddy Vs Lingareddy and others
Bombay High Court · (2000) 03 BOM CK 0087
Easements Act, 1882 — Section 35
High Courts03 Mar 2000Dismissed
Ahmednagar Zilha Sahakari Dudh Vyavsaik Va Prakriya Sangh Ltd. Vs State of Maharashtra and Others
Bombay High Court · (2000) 3 ALLMR 559 : (2002) 1 BomCR 728
Constitution of India, 1950 — Article 14, 226
High Courts03 Mar 2000Dismissed
Hussain Khan Vs Pandurang S.B. Caculo and Others
Bombay High Court · (2000) 03 BOM CK 0015
Land Acquisition Act, 1894 — Section 30
High Courts03 Mar 2000Dismissed
Shri Jose Maria Fernandes and Smt. Joaquina Dias Vs Shri Camilo Lourenco Rebelo and his wife and Others
Bombay High Court · (2000) 03 BOM CK 0014
Civil Procedure Code, 1908 (CPC) — Section 100Industrial Disputes Act, 1947 — Section 33(c)Limitation Act, 1963 — Section 3
High Courts02 Mar 2000Dismissed
Mahendrakumar Gaikwad Vs Gulabbai and Others
Bombay High Court · (2000) 2 CivCC 692 : (2001) CriLJ 2111 : (2000) 2 MhLj 378 : (2001) 4 RCR(Criminal) 91
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 488
High Courts02 Mar 2000
Lalchand Cheddilal Yadav Vs The State of Maharashtra
Bombay High Court · (2000) 5 BomCR 585 : (2000) BomCR(Cri) 585 : (2000) 3 BOMLR 650 : (2000) 3 MhLj 438
Criminal Procedure Code, 1973 (CrPC) — Section 162, 165Evidence Act, 1872 — Section 114, 3, 45, 61, 8Penal Code, 1860 (IPC) — Section 302
High Courts02 Mar 2000
Smt. Gurmeet Kaur Vs Shri B.S. Mohite, Commissioner of Police and others
Bombay High Court · (2000) 5 BomCR 870 : (2000) 3 MhLj 522
Constitution of India, 1950 — Article 22(5), 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)Penal Code, 1860 (IPC) — Section 304, 34, 387
High Courts02 Mar 2000
Shri Felix Menino Jesus Serrao Vs State of Goa and Others
Bombay High Court · AIR 2001 Bom 294 : (2000) 3 BomCR 507
Goa, Daman and Diu Village Panchayat (Regulation of Buildings) Rules, 1985 — Rule 3
High Courts02 Mar 2000
Shireen Dubash (Ms.) Vs Air India Ltd. and Others
Bombay High Court · (2000) 2 LLJ 108
Constitution of India, 1950 — Article 226