High Courts21 Feb 2000
Commissioner of Income Tax Vs Ghodawat Pan Masala Products Pvt. Ltd.
Bombay High Court · (2001) 170 CTR 45 : (2001) 250 ITR 570 : (2001) 119 TAXMAN 206
Income Tax Act, 1961 — Section 260A
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 2,272 of 3,665
High Courts21 Feb 2000
Commissioner of Income Tax Vs West Coast Paper Mills Ltd.
Bombay High Court · (2001) 170 CTR 47 : (2001) 250 ITR 506 : (2002) 120 TAXMAN 275
Income Tax Act, 1961 — Section 260A, 37Income Tax Rules, 1962 — Rule 6B
High Courts21 Feb 2000
Shri Ganesh D. Daivajna Vs Shri Prakash S. Salkar
Bombay High Court · (2000) 2 ALLMR 586 : (2000) 3 BomCR 34 : (2000) 3 CivCC 547 : (2000) 3 MhLj 347
Bombay High Court (Appellate Side) Rules, 1960 — Rule 20Chartered Accountants Act, 1949 — Section 27Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115
High Courts21 Feb 2000
Mayabai and Others Vs State of Maharashtra and Others
Bombay High Court · (2000) 1 ACC 599
Motor Vehicles Act, 1988 — Section 134Penal Code, 1860 (IPC) — Section 304A
High Courts17 Feb 2000
Maharashtra State Electricity Board, Bombay Vs Sterlite Industries (India) Ltd.
Bombay High Court · AIR 2000 Bom 204 : (2000) 3 BomCR 347 : (2000) 2 MhLj 181
Arbitration Act, 1940 — Section 30Constitution of India, 1950 — Article 22Contract Act, 1872 — Section 73
High Courts17 Feb 2000
M/s. Dalichand Jugraj Jain Vs M/s. Madhu Wool Spinning Mills and Other
Bombay High Court · (2000) 3 BomCR 753 : (2000) 3 CivCC 522 : (2000) 3 MhLj 843
Limitation Act, 1963 — Section 19
High Courts17 Feb 2000
Shri Tertuliano Renato de Silva and Another Vs Shri Francisco Lourenco Bettencourt de Silva and Another
Bombay High Court · (2000) 3 ALLMR 545 : (2000) 3 BomCR 29 : (2000) 2 CivCC 448 : (2000) 2 MhLj 812
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts17 Feb 2000Dismissed
Srikrishna Keshav Kanerkar and Others Vs Century Spinning and Weaving Co. Ltd. and Others
Bombay High Court · (2003) 3 LLJ 65
Bombay Industrial Relations Act, 1946 — Section 97
High Courts17 Feb 2000Dismissed
Smt. Asha D. Udas Vs State of Maharashtra and Others
Bombay High Court · (2000) 102 BOMLR 160(1)
High Courts17 Feb 2000Allowed
Shivram Hiraji Taral Vs State of Maharashtra
Bombay High Court · (2000) 02 BOM CK 0009
Penal Code, 1860 (IPC) — Section 299, 300, 302, 304(2)
High Courts17 Feb 2000Dismissed
The State of Maharashtra Vs Abdul Jaheb alias Kaloo Abdul Wahed
Bombay High Court · (2000) CriLJ 2136
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 41(2), 42, 42(1), 42(2)
High Courts16 Feb 2000
Baban Ananda Dhotre Vs Pefco Foundary, Division of Kores (India) Ltd., Pune
Bombay High Court · (2000) 3 BomCR 471 : (2000) 2 LLJ 1486 : (2001) 3 MhLj 547
Industrial Disputes Act, 1947 — Section 12
High Courts16 Feb 2000Dismissed
Mohamed Shakil Mohamed Shafi Jariwala and Others Vs State of Maharashtra
Bombay High Court · (2000) CriLJ 3606 : (2000) 3 MhLj 413
Arms Act, 1959 — Section 25, 27, 3Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 167
High Courts16 Feb 2000Dismissed
Vazir Glass Works Vs Bharat R. Tayade and Others
Bombay High Court · (2000) 2 LLJ 687
High Courts16 Feb 2000Dismissed
Maharashtra Shramik Sena Vs Extrusion Process Pvt. Ltd. and Another
Bombay High Court · (2000) 86 FLR 564 : (2001) 3 LLJ 749
High Courts16 Feb 2000
Shri Ramesh Laxman Pangam Vs Shri Manuel Domingo Fernandes and others
Bombay High Court · (2000) 2 ALLMR 596 : (2000) 3 BomCR 26
Evidence Act, 1872 — Section 115Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 32(4)Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Rules, 1969 — Rule 7
High Courts16 Feb 2000
Baban Ananda Dhotre Vs Pefco Foundary
Bombay High Court · (2000) 3 BomCR 471 : (2000) 2 LLJ 1486 : (2001) 3 MhLj 547
Industrial Disputes Act, 1947 — Section 10(1), 11
High Courts16 Feb 2000
Kisanrai V. Gaonkar Vs Rajendra N. Dharwadkar and Others
Bombay High Court · (2000) 2 ALLMR 580 : (2000) 3 BomCR 21 : (2000) 4 MhLj 59
Constitution of India, 1950 — Article 226, 227Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 32(4)
High Courts16 Feb 2000Allowed
Tarachand Bhagat and Others Vs The State of Maharashtra
Bombay High Court · (2000) CriLJ 2667 : (2000) 2 MhLj 545
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 428Penal Code, 1860 (IPC) — Section 300, 302, 304, 34
High Courts15 Feb 2000
Rikhabdas Jhaverchand Vs Commissioner of Income Tax and Another
Bombay High Court · (2001) 169 CTR 196 : (2001) 249 ITR 774 : (2002) 120 TAXMAN 206
Income Tax Act, 1961 — Section 143, 153, 153(1), 153(2A), 153(3)