High Courts15 Feb 2000
Shri Guru S. Fondekar and others Vs Margao Municipal Council and others
Bombay High Court · (2000) 02 BOM CK 0083
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 2,273 of 3,665
High Courts15 Feb 2000
Maharashtra General Kamgar Union and Others Vs Empire Industries Ltd. and Another
Bombay High Court · (2000) 86 FLR 189 : (2000) 3 LLJ 1036
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 21, 28
High Courts15 Feb 2000Allowed
Wali Mohamad Ashrafi Amjad Mukadam Vs Abdul Latif Haji and Others
Bombay High Court · (2000) 85 FLR 182 : (2000) 1 LLJ 1251
Workmens Compensation Act, 1923 — Section 22, 30
High Courts15 Feb 2000
All Goa Private Schools Pre-Primary and Primary Teachers Association and Others Vs State of Goa and Others
Bombay High Court · (2000) 3 ALLMR 620 : (2000) 3 BomCR 17
Constitution of India, 1950 — Article 14Goa, Daman and Diu School Education Act, 1984 — Section 11, 13, 14Goa, Daman and Diu School Education Rules, 1986 — Rule 102, 103, 47, 48, 49
High Courts14 Feb 2000
Ashok Mahansing Bajaj H.U.F. Vs Elegant Pharmaceuticals Ltd. and others
Bombay High Court · (2000) 2 ALLMR 242 : (2000) 3 BomCR 169 : (2000) 1 BOMLR 968 : (2000) 2 MhLj 855
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2, Order 37 Rule 3Contract Act, 1872 — Section 126, 127, 128, 140, 141Negotiable Instruments Act, 1881 (NI) — Section 37
High Courts14 Feb 2000Dismissed
Karimjee (P.) Ltd. Vs Deputy Commissioner of Income Tax
Bombay High Court · (2001) 116 TAXMAN 552
Income Tax Act, 1961 — Section 263, 80HHC
High Courts14 Feb 2000Dismissed
Upendra Ramanlal Mehta and Another Vs State of Maharashtra
Bombay High Court · (2000) 85 FLR 787 : (2000) 2 LLJ 111
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 18(3), 3, 3(5)Sales Promotion Employees (Conditions of Service) Act, 1976 — Section 2
High Courts14 Feb 2000
Karimjee Pvt. Ltd. Vs Deputy Commissioner of Income Tax and Another
Bombay High Court · (2001) 165 CTR 527 : (2000) 246 ITR 545
Income Tax Act, 1961 — Section 260A, 263, 80HHC
High Courts14 Feb 2000
Commissioner of Income Tax Vs C.J. Shah and Co.
Bombay High Court · (2000) 246 ITR 671 : (2001) 117 TAXMAN 577
Income Tax Act, 1961 — Section 260A
High Courts14 Feb 2000
Commissioner of Income Tax Vs Rhone Poulenc Ltd.
Bombay High Court · (2001) 168 CTR 45 : (2000) 246 ITR 699 : (2002) 120 TAXMAN 184
Income Tax Act, 1961 — Section 260A, 271(1)
High Courts14 Feb 2000
Commissioner of Income Tax Vs Mahindra Ugine and Steel Co. Ltd.
Bombay High Court · (2001) 250 ITR 84 : (2002) 120 TAXMAN 250
Income Tax Act, 1961 — Section 35D, 35D(1), 35D(2), 37
High Courts11 Feb 2000
Saleem Abdul Majid Mujawar and Others Vs Smt. Maria Francisca D''Souza
Bombay High Court · (2000) 2 ALLMR 585 : (2000) 4 BomCR 738
Civil Procedure Code, 1908 (CPC) — Section 51
High Courts11 Feb 2000Dismissed
Hajrat @ Barkya Shoukatali Khan Vs R.H. Mendonca and others
Bombay High Court · (2000) 02 BOM CK 0070
Constitution of India, 1950 — Article 22(5), 226Penal Code, 1860 (IPC) — Section 114, 324
High Courts11 Feb 2000
U.P. Co-operative Federation Ltd. Vs M/s. Three Circles
Bombay High Court · (2000) 3 ALLMR 608 : (2000) 3 BomCR 360 : (2000) 3 BOMLR 430 : (2000) 3 MhLj 730
Arbitration Act, 1940 — Section 29, 30, 39, 41Civil Procedure Code, 1908 (CPC) — Section 34, 35(3)Interest Act, 1978 — Section 2, 3
High Courts11 Feb 2000
Sou. Mangala Suresh Kanase Vs Suresh Dadu Kanase and Another
Bombay High Court · (2000) 2 DMC 527
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4), 125(5), 127
High Courts11 Feb 2000
Miraj Taluka Girani Kamgar Sangh Vs Marathe Textile Mills
Bombay High Court · (2000) 85 FLR 644 : (2000) 1 LLJ 1602
Bombay Industrial Relations Act, 1946 — Section 119D, 78C
High Courts10 Feb 2000
Messrs Khatri and Khatri Vs City and Industrial Development Corporation of Maharashtra Ltd.
Bombay High Court · AIR 2000 Bom 315 : (2000) 3 ALLMR 80 : (2000) 3 BomCR 408
Arbitration Act, 1940 — Section 30
High Courts10 Feb 2000
Kisan Bhikaji Dalvi, since deceased, through L.Rs. Vs Krishnabai Maruti Dalvi
Bombay High Court · (2000) 02 BOM CK 0084
High Courts10 Feb 2000
The Century Textiles and Industries Ltd. and another Vs State of Maharashtra and others
Bombay High Court · (2000) 2 ALLMR 536 : (2000) 3 BomCR 461 : (2000) 2 LLJ 815 : (2001) 2 MhLj 775
Constitution of India, 1950 — Article 19, 254, 31Industrial Disputes Act, 1947 — Section 18(1), 2(P), 5Maharashtra Mathadi, Hamal and other Manual Workers (Regulation of Employment and Welfare) Act, 1969 — Section 1(4A)
High Courts10 Feb 2000
Kishan Arjuna Khansole Vs Ababuwa Baba Khansole
Bombay High Court · (2000) 4 BomCR 433 : (2001) 1 CivCC 182 : (2000) 4 MhLj 854 : (2001) 3 RCR(Civil) 95
Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 24Contract Act, 1872 — Section 10, 8Evidence Act, 1872 — Section 61, 67