High Courts02 Feb 2000
Madhav Bapurao Wagh Vs State of Maharashtra and others
Bombay High Court · (2000) 4 BomCR 465 : (2000) 3 MhLj 853
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 2,275 of 3,665
High Courts02 Feb 2000
V.R. Pastekar and Others Vs The Managing Director, Marathwada Development Corporation and Others
Bombay High Court · (2000) 3 ALLMR 141 : (2000) 4 BomCR 458
Constitution of India, 1950 — Article 14, 16, 226Industrial Disputes Act, 1947 — Section 25
High Courts01 Feb 2000
Sham Madhavrao Rupvate Vs State of Maharashtra
Bombay High Court · (2000) CriLJ 2389
Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 307
High Courts01 Feb 2000
Shri Jitendra Balmukund Dhoshi Vs Union of India and others
Bombay High Court · (2000) 5 BomCR 648 : (2000) BomCR(Cri) 648
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120, 34Prevention of Corruption Act, 1947 — Section 406, 467, 5(2)
High Courts01 Feb 2000
Rasul Mohamad Hanif Vs The State of Maharashtra
Bombay High Court · (2000) 3 MhLj 177
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106, 3Penal Code, 1860 (IPC) — Section 302
High Courts01 Feb 2000
State of Maharashtra thro'' Secretary, Department of Health and Others Vs Kamgar Rajya Vima Yojna Karamcheri Sanghathana and Others
Bombay High Court · (2001) 89 FLR 541 : (2001) 1 LLJ 619
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30(2)
High Courts01 Feb 2000Dismissed
Vyankatesh Maruti Arandekarnaik Vs State of Maharashtra
Bombay High Court · (2000) 02 BOM CK 0002
Criminal Procedure Code, 1973 (CrPC) — Section 294Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 302, 323, 84
High Courts31 Jan 2000Allowed
Smt. Sabira Shaikh Raees Vs R.H. Mendonca and Others
Bombay High Court · (2000) CriLJ 2339 : (2000) 3 MhLj 60
Constitution of India, 1950 — Article 19, 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 143, 147, 148, 224, 225
High Courts31 Jan 2000Dismissed
Miss Lily Gomes and Others Vs Shri Francis Fernandes
Bombay High Court · (2000) 102 BOMLR 27
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13Constitution of India, 1950 — Article 227
High Courts31 Jan 2000Dismissed
Prakash Rasiklal Dhariwal Vs State of Maharashtra and Others
Bombay High Court · AIR 2000 Bom 341 : (2000) 2 ALLMR 478
Bombay Public Trusts Act, 1950 — Section 36
High Courts29 Jan 2000
The Chief Officer, Sangli Municipal Council Vs Shri Masoom Akbar Patharwal and others
Bombay High Court · (2000) 3 ALLMR 102 : (2000) 3 BomCR 411 : (2000) 3 MhLj 144
Industrial Disputes Act, 1947 — Section 33C(2)Limitation Act, 1963 — Article 137
High Courts29 Jan 2000
Abdul Aziz Moherbaksh and another Vs Mahanagar Telephone Nigam Ltd. and others
Bombay High Court · AIR 2000 Bom 260 : (2000) 2 ALLMR 23 : (2000) 3 BomCR 164 : (2000) 2 BOMLR 496 : (2000) 3 CivCC 54 : (2000) 3 MhLj 120
Arbitration Act, 1940 — Section 33, 34Telegraph Act, 1885 — Section 7
High Courts29 Jan 2000
The Special Land Acquisition Officer (3), Bombay Pilloo F. Anita and another Vs Naval Department
Bombay High Court · (2000) 2 ALLMR 249 : (2000) 3 BomCR 178 : (2000) 3 MhLj 171
Land Acquisition Act, 1894 — Section 18, 31(2), 4(1)
High Courts29 Jan 2000
Balasaheb Manikrao Deshmukh and Another Vs Rama Lingoji Warthi
Bombay High Court · AIR 2000 Bom 337 : (2000) 2 ALLMR 532 : (2000) 4 BomCR 438 : (2001) 1 MhLj 79
Transfer of Property Act, 1882 — Section 53
High Courts29 Jan 2000Dismissed
Vishwanath Satwaji Gaikwad Vs Laxman Abaji Kawale and Others
Bombay High Court · AIR 2000 Bom 307 : (2000) 3 ALLMR 525 : (2001) 2 CivCC 550 : (2000) 4 MhLj 498
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 5(1), Order 9 Rule 5(2), 151
High Courts29 Jan 2000Allowed
Inamdar A.D. Vs Bajaj Tempo Ltd. and Others
Bombay High Court · (2000) 86 FLR 345 : (2000) 3 LLJ 1136
Industrial Disputes Act, 1947 — Section 2
High Courts28 Jan 2000
District Wakf Officer Vs Jeelanikhan Roshankhan and Another
Bombay High Court · AIR 2000 Bom 340 : (2000) 2 ALLMR 254 : (2000) 4 MhLj 427
Waqf Act, 1954 — Section 56
High Courts27 Jan 2000Allowed
Sadruddin Mohamed Husein Jundah Shah Vs D.C.B. CID, Narcotic Cell, Azad Maidan Unit and Another
Bombay High Court · (2000) CriLJ 2329 : (2000) 3 MhLj 188
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 50, 50(1), 8
High Courts27 Jan 2000
Shri Prakash Shankarrao Kamble Vs The State of Maharashtra
Bombay High Court · (2000) 5 BomCR 643 : (2000) BomCR(Cri) 643 : (2000) 2 BOMLR 98 : (2000) CriLJ 2110
Evidence Act, 1872 — Section 59, 8, 9Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1)(d), 5(2)
High Courts25 Jan 2000
Yashwant N. Shah Vs Unit Trust of India
Bombay High Court · (2000) 3 BomCR 486
Arbitration Act, 1940 — Section 34Arbitration and Conciliation Act, 1996 — Section 28, 34Contract Act, 1872 — Section 74