COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 2,280 of 3,665

High Courts15 Dec 1999

Jawahar Annaldamla and others Vs Jamnalal Bajaj Institute of Management Studies and others

Bombay High Court · AIR 2000 Bom 159 : (2000) 1 ALLMR 457 : (2000) 2 BomCR 475 : (2000) 1 BOMLR 550 : (2000) 2 MhLj 749

Bombay University Act, 1974 — Section 23(1), 24(37), 66Maharashtra Educational Institutions (Prohibition of Capitation Fee) Act, 1987 — Section 13, 4

High Courts15 Dec 1999

Capt. M.R. Hussain and Another Vs Intertek Testing Services India Ltd. and Another

Bombay High Court · (2000) 1 ALLMR 596 : (2000) 2 BomCR 473 : (2000) 1 BOMLR 855

Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

High Courts15 Dec 1999Dismissed

S.P. Capital Financing Ltd. Vs Bagade (India) Engineering Ltd.

Bombay High Court · (2002) 109 CompCas 657

Companies Act, 1956 — Section 447

High Courts15 Dec 1999Dismissed

Longuram Tariram Thakur and Others Vs State of Maharashtra

Bombay High Court · (2000) CriLJ 1654 : (2000) 4 MhLj 513

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 41, 41(1), 41(2), 41(3)

High Courts15 Dec 1999Dismissed

Narayan Nagu Gopale Vs State of Maharashtra

Bombay High Court · (2000) CriLJ 2700

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 302

High Courts15 Dec 1999

In Re: Bijaysingh Mansingh Baid and Others

Bombay High Court · (1999) 12 BOM CK 0004

Presidency Towns Insolvency Act, 1909 — Section 9, 9(1), 9(1)(i), 9(2), 9(3)

High Courts14 Dec 1999

CETACO SA Vs Bombay Export International

Bombay High Court · (2000) 2 ALLMR 474 : (2000) 3 BomCR 97 : (2000) 3 MhLj 311

Contract Act, 1872 — Section 8Foreign Awards (Recognition and Enforcement) Act, 1961 — Section 5, 6, 7, 8

High Courts14 Dec 1999

C and M FARMING (P) LTD. Vs DEPUTY COMMISSIONER OF INCOME TAX and Others

Bombay High Court · (2000) 159 CTR 258 : (2001) 117 TAXMAN 333

Income Tax Act, 1961 — Section 104(4)

High Courts14 Dec 1999Allowed

Tara Tupkar Vs Pramod Shikshan Sanstha and others

Bombay High Court · (1999) 12 BOM CK 0001

High Courts13 Dec 1999

Crest Communications Ltd. Vs State Bank of India and another

Bombay High Court · (2000) 1 ALLMR 598 : (2000) 2 BomCR 466 : (2000) 2 BOMLR 193 : (2000) 3 MhLj 163

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Contract Act, 1872 — Section 126

High Courts13 Dec 1999Dismissed

Maharashtra General Kamgar Union Vs Star Oxides and Chemicals Ltd. and Others

Bombay High Court · (2000) 3 ALLMR 218 : (2001) 3 LLJ 54

High Courts13 Dec 1999Allowed

Zakari Mustapha Vs S. R. Dutta, assistant collector (preventive), Bombay and another

Bombay High Court · (1999) 12 BOM CK 0014

Criminal Procedure Code, 1973 (CrPC) — Section 428Customs Act, 1962 — Section 108, 11Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 23, 29, 42, 50

High Courts10 Dec 1999

Kuntinath Appanna Nilapgol and another Vs The Gadhinglaj Taluka Sahakari Sakhar Karkhana Ltd. and others

Bombay High Court · AIR 2000 Bom 285 : (2000) 3 ALLMR 181 : (2000) 2 BomCR 572 : (2000) 1 BOMLR 569

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8

High Courts10 Dec 1999

Anna Krishna Khot and Others Vs State of Maharashtra

Bombay High Court · (2000) 3 MhLj 357

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 300, 302, 304(2), 323, 34

High Courts10 Dec 1999

Smt. Ricardina Emilia Guedes de Almedia de Silva Noronha and others Vs Prof. Maria Elsa Noronha Wolfango de Silva since deceased through legal heir

Bombay High Court · (2000) 4 BomCR 740

Powers of Attorney Act, 1882 — Section 2

High Courts10 Dec 1999

Indian Oil Corporation Ltd. Vs Kvaerner Construction India Ltd.

Bombay High Court · AIR 2000 Bom 248 : (2000) 1 ALLMR 489 : (2000) 2 BomCR 871 : (2000) 1 BOMLR 960

Arbitration Act, 1940 — Section 17

High Courts10 Dec 1999

Shri Rajendra J. Joshi Vs Dilip J. Joshi and others

Bombay High Court · (2000) 2 ALLMR 81 : (2000) 2 BomCR 873 : (2000) 1 BOMLR 615 : (2000) 3 MhLj 205

Arbitration and Conciliation Act, 1996 — Section 34Bombay Stamp Act, 1958 — Section 2

High Courts09 Dec 1999Dismissed

Rajababu Adluri and Another etc. Vs State of Maharashtra

Bombay High Court · (2000) CriLJ 4072

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 392, 395, 398, 411

High Courts09 Dec 1999

Shri Vijaykumar S. Rajput and another Vs The Municipal Corporation of Greater Bombay and another

Bombay High Court · AIR 2000 Bom 192 : (2000) 2 ALLMR 74 : (2000) 1 BomCR 833 : (2000) 1 BOMLR 650

Bombay Municipal Corporation (Water Charges) Rules — Rule 1.1, 2.3Bombay Municipal Corporation Act, 1888 — Section 169, 276Constitution of India, 1950 — Article 14, 226

High Courts09 Dec 1999Dismissed

State of Maharashtra Vs Sanjay Vasantrao Dhumal

Bombay High Court · (1999) 12 BOM CK 0030

Motor Vehicles Act, 1988 — Section 184Penal Code, 1860 (IPC) — Section 427Probation of Offenders Act, 1958 — Section 3, 5