High Courts20 Jan 2000Allowed
Smt. Ramlaben Ramesh Patel Vs Shri L.R. Garg and Others
Bombay High Court · (2000) 102 BOMLR 274
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 2,277 of 3,665
High Courts19 Jan 2000Allowed
Sahney Kirkwood Pvt. Ltd. and Others Vs S.V. Bhagwat and Another
Bombay High Court · (2000) 2 ALLMR 477 : (2000) 87 FLR 482 : (2000) 3 LLJ 85
Criminal Procedure Code, 1973 (CrPC) — Section 418(2), 469Industrial Disputes Act, 1947 — Section 25N, 25Q
High Courts19 Jan 2000Dismissed
Vinayak M. Deshpande and Texpoline (Poona) P. Ltd. Vs Official Liquidator, Ecoline Development Engineers Ltd. (In Liquidation) and Another
Bombay High Court · (2001) 105 CompCas 279
High Courts19 Jan 2000
Vinayak V. More etc. Vs Maharashtra State Road Development Corporation Ltd. and Another etc.
Bombay High Court · AIR 2000 Bom 309 : (2000) 2 ALLMR 511
Bombay Motor Vehicles Tax Act, 1958 — Section 20
High Courts19 Jan 2000Dismissed
Smt. Phulwari Jagdambaprasad Pathak Vs Shri R.H. Mendonca, Commissioner of Police and Others
Bombay High Court · (2000) 102 BOMLR 439
Cattle Trespass Act, 1871 — Section 20Constitution of India, 1950 — Article 141, 226Criminal Procedure Code, 1973 (CrPC) — Section 2
High Courts18 Jan 2000
Dr. Suresh Srikrishna Naik Vs Karamveer Hire Rural Institute and others
Bombay High Court · (2000) 2 ALLMR 94 : (2000) 2 BomCR 522 : (2000) 2 BOMLR 199
Constitution of India, 1950 — Article 14, 226
High Courts17 Jan 2000
Shri U.A. Thadani and another Vs B.E.S.T. Undertaking and another
Bombay High Court · AIR 2000 Bom 264 : (2000) 2 ALLMR 266 : (2000) 3 BomCR 79 : (2000) 2 BOMLR 502
Constitution of India, 1950 — Article 226Electricity Act, 1910 — Section 26(6)
High Courts17 Jan 2000
Babulal C. Borana Vs Third ITO
Bombay High Court · (2005) 144 TAXMAN 674
Income Tax Act, 1961 — Section 131, 132, 260A, 69
High Courts17 Jan 2000
M/s. Niton Industries Vs The Union of India and others
Bombay High Court · (2000) 1 ALLMR 491 : (2000) 3 BomCR 212 : (2000) 1 BOMLR 697 : (2000) 85 FLR 536 : (2000) 1 LLJ 1518 : (2000) 3 MhLj 104
Bombay Shops and Establishments Act, 1948 — Section 16Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2
High Courts17 Jan 2000
Mohammed Salim Yusuf Baig and Another Vs Momin Pada Yakub Baig Trust and Others
Bombay High Court · (2000) 3 ALLMR 118 : (2000) 3 BomCR 210 : (2000) 1 BOMLR 746 : (2000) 3 MhLj 431
Bombay Public Trusts Act, 1950 — Section 47
High Courts17 Jan 2000Allowed
Sou. Sangita Vivek Mane Vs Vivek Jagannath Mane and Others
Bombay High Court · (2000) 102 BOMLR 187(1)
Criminal Procedure Code, 1973 (CrPC) — Section 181Penal Code, 1860 (IPC) — Section 34, 406
High Courts17 Jan 2000Dismissed
Pandit Dattatraya Kulkarni Vs Laxmibai Pandit Kulkarni and Others
Bombay High Court · (2000) 102 BOMLR 75
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts17 Jan 2000
Shyamlal Rakeshkumar Shukla and others Vs State of Maharashtra
Bombay High Court · (2000) 5 BomCR 638 : (2000) BomCR(Cri) 638
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 27, 3, 45, 8, 9Penal Code, 1860 (IPC) — Section 148, 302, 34
High Courts17 Jan 2000
Union of India Vs Suresh Jayantilal Thanawala and others
Bombay High Court · (2000) 2 ALLMR 261 : (2000) 3 BomCR 69 : (2000) 3 MhLj 9
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11(d)Limitation Act, 1963 — Article 112, 10, 12, 14, 16Maharashtra Land Revenue Code, 1966 — Section 20
High Courts17 Jan 2000Dismissed
Association of Engineering Workers Vs Indian Smelting and Refinery Co. Ltd. and others
Bombay High Court · (2000) 1 ALLMR 485 : (2000) 3 BomCR 75 : (2000) 2 LLJ 340 : (2000) 3 MhLj 535
Constitution of India, 1950 — Article 14, 226Industrial Disputes Act, 1947 — Section 10(1)(c), 12(5), 33B, 39, 7
High Courts14 Jan 2000
Shri Maruti Krishna Matale and Another Vs Shri Mohan Keshav Deshpande and Others
Bombay High Court · (2000) 2 ALLMR 277 : (2000) 2 BomCR 515
Constitution of India, 1950 — Article 227Maharashtra Tenancy and Agricultural Lands Act, 1948 — Section 29, 31, 32
High Courts14 Jan 2000
H.S.T. Hedge Vs The Premier Automobiles Ltd. and Others
Bombay High Court · (2000) 2 ALLMR 69 : (2000) 2 BomCR 64 : (2000) 2 BOMLR 92 : (2000) 86 FLR 43 : (2000) 3 MhLj 198
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 45
High Courts14 Jan 2000Allowed
Anandrao Vs State of Maharashtra
Bombay High Court · (2000) CriLJ 2930
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts13 Jan 2000
Shri Khanderao A. Mohite Vs New Standard Engg. Co. Ltd. and another
Bombay High Court · (2000) 2 ALLMR 13 : (2000) 3 BomCR 376 : (2000) 2 BOMLR 14 : (2000) 86 FLR 18
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1), 12(5), 25
High Courts13 Jan 2000
Slim Babamiya Sutar alias Jamadar Vs State of Maharashtra
Bombay High Court · (2000) CriLJ 2696 : (2000) 3 MhLj 339
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 25, 26, 27Penal Code, 1860 (IPC) — Section 201, 302, 381