High Courts25 Jan 2000
V.R. Vishwanath Ramji Mandue Vs Maharashtra State Road Transport and another
Bombay High Court · (2000) 3 BomCR 161 : (2000) 2 MhLj 852
Constitution of India, 1950 — Article 14, 16, 226
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 2,276 of 3,665
High Courts25 Jan 2000
Mrs. Nandini Nitin Patil Vs State of Maharashtra and another
Bombay High Court · (2000) 2 ALLMR 98 : (2000) 3 BomCR 94 : (2000) 2 BOMLR 180 : (2000) 86 FLR 280 : (2000) 2 LLJ 1253 : (2000) 3 MhLj 367
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 8Evidence Act, 1872 — Section 115
High Courts25 Jan 2000Dismissed
Goodlass Nerolac Paints Ltd. Vs Pal Peugeot Ltd.
Bombay High Court · (2001) 105 CompCas 274
High Courts25 Jan 2000Allowed
Rashtriya Hatmag Yantramag Kamgar Sangh Vs K.D. Kochargaonkar and Others
Bombay High Court · (2000) 85 FLR 609 : (2000) 1 LLJ 1564
High Courts25 Jan 2000
Savitri and Co. Vs Income Tax Officer
Bombay High Court · (2001) 165 CTR 419 : (2000) 246 ITR 520 : (2001) 116 TAXMAN 35
High Courts24 Jan 2000Dismissed
Manoj Gajanan Patil Vs R.H. Mendonca and others
Bombay High Court · (2000) 01 BOM CK 0055
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 34, 387, 427
High Courts24 Jan 2000Allowed
Rajiv Bhalchandra Gundewar Vs Crompton Greaves Ltd.
Bombay High Court · (2000) 85 FLR 602 : (2000) 3 LLJ 774
High Courts24 Jan 2000
Aviat Chemicals Private Limited Vs Jagmohansingh Arora and others
Bombay High Court · (2000) 2 ALLMR 28 : (2000) 3 BomCR 90 : (2000) 3 MhLj 66
Bombay High Court (Original Side) Rules, 1980 — Rule 148, 329Civil Procedure Code, 1908 (CPC) — Section 129, 95
High Courts24 Jan 2000Dismissed
Mrs. hansa v. Kapadia and Others Vs S. Ravindran and Others
Bombay High Court · (2000) 102 BOMLR 187
Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 406, 409, 420
High Courts21 Jan 2000Dismissed
Sanjay Narayanrao Barde and Another Vs Vimal Keshaorao Bairam and Others
Bombay High Court · AIR 2000 Bom 384 : (2000) 2 CivCC 319
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3A, 115
High Courts21 Jan 2000
Sow Gangabai Jadhav Vs The State of Maharashtra and others
Bombay High Court · (2000) 2 ALLMR 238 : (2000) 4 BomCR 480 : (2000) 4 MhLj 69
High Courts21 Jan 2000
Apparao Bapurao Mane Vs Shivaji Bapurao Mane and others
Bombay High Court · (2000) 3 ALLMR 105 : (2000) 4 BomCR 470
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, 54Hindu Succession Act, 1956 — Section 14
High Courts21 Jan 2000
Shri Datta Anant Ghadi Vs Guilhermina Silveria and others
Bombay High Court · (2000) 3 ALLMR 626 : (2000) 2 BomCR 862 : (2000) 4 MhLj 117
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 21, 22(2), 32(4)Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Rules, 1969 — Rule 9
High Courts21 Jan 2000Dismissed
Sanjay Narayanrao Barde and another Vs Vimal Keshaorao Bairam and others
Bombay High Court · AIR 2000 Bom 384
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts20 Jan 2000
Sylvia Leo Carvgalho Vs The Collector of Mumbai and another
Bombay High Court · (2000) 2 ALLMR 4 : (2000) 3 BomCR 158 : (2000) 2 BOMLR 9 : (2000) 2 MhLj 781
Bombay Prohibition (Privileges Fees) Rules, 1954 — Rule 5Bombay Prohibition Act, 1949 — Section 143(2)
High Courts20 Jan 2000
Rameshchandra Rampratapji Daga Vs Rameshwari Rameshchandra Daga
Bombay High Court · (2001) 2 DMC 230
Hindu Marriage Act, 1955 — Section 11, 16, 24, 25, 5(1)
High Courts20 Jan 2000Dismissed
Harising and Others Vs State of Maharashtra
Bombay High Court · (2001) CriLJ 852
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 141, 142, 147, 148, 149
High Courts20 Jan 2000
Rakhma Shelke, deceased per L.Rs. and others Vs Shri Devidas Haribhau and others
Bombay High Court · (2000) 2 ALLMR 256 : (2000) 4 BomCR 473 : (2000) 3 BOMLR 197 : (2001) 4 MhLj 249
Bombay High Court (Appellate Side) Rules, 1960 — Rule 27Constitution of India, 1950 — Article 227Limitation Act, 1963 — Article 137
High Courts20 Jan 2000
Harish Ramratan Gaud Vs The State of Maharashtra
Bombay High Court · (2000) 102 BOMLR 279(1)
Penal Code, 1860 (IPC) — Section 302, 309, 324, 326, 34
High Courts20 Jan 2000
Siddharth Sawant Vs State
Bombay High Court · (2000) 5 BomCR 673 : (2000) BomCR(Cri) 673 : (2000) 3 MhLj 46
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 162Evidence Act, 1872 — Section 114, 118, 145, 155, 27Penal Code, 1860 (IPC) — Section 376