High Courts09 Dec 1999Dismissed
Devidas Bhagwanji Muley and Others Vs Maharashtra State Co-operative Cotton Growers Marketing Federation and Another
Bombay High Court · (2000) 3 LLJ 388
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 2,281 of 3,665
High Courts09 Dec 1999
S.R. DOSHI FINANCE and INVESTMENT (P) LTD. Vs ASSISTANT COMMISSIONER OF INCOME TAX
Bombay High Court · (2001) 75 ITD 434
High Courts08 Dec 1999
Sudhakar Karegaonkar Vs The State of Maharashtra and others
Bombay High Court · (2000) 4 BomCR 113
Constitution of India, 1950 — Article 12, 21, 226, 32Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 11, 13, 2, 9
High Courts08 Dec 1999Dismissed
Chandrakant Pinayamal Motwani Vs State of Maharashtra
Bombay High Court · (2000) CriLJ 1935 : (2000) 2 MhLj 664
Criminal Procedure Code, 1973 (CrPC) — Section 100, 102, 102(1), 102(2), 360Essential Commodities Act, 1955 — Section 10A, 11, 3, 7, 7(1)Liquified Petroleum Gas (Regulation of Supply and Distribution) Order, 1988 — Order 4, Order 6(3), Order 7, Order 7(2)
High Courts08 Dec 1999
Mazgaon Dock Limited and another Vs Shri Bhaskar Damu Khare and another
Bombay High Court · (2000) 1 ALLMR 257 : (2000) 2 BomCR 463 : (2000) 84 FLR 963
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10(1)
High Courts08 Dec 1999Dismissed
Ravikant Shankarappa Patil Vs The State of Maharashtra
Bombay High Court · (2000) 102 BOMLR 623
Arms Act, 1959 — Section 25, 3Criminal Procedure Code, 1973 (CrPC) — Section 148, 342, 359, 439, 482Dowry Prohibition Act, 1961 — Section 3, 4
High Courts07 Dec 1999
Syed Afzal Hussain Hussaini Vs Hon''ble Minister, Revenue and Forest Department and Others
Bombay High Court · (2000) 1 BomCR 838 : (2000) 1 MhLj 685
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 83Maharashtra Land Revenue Code, 1966 — Section 20(2), 258
High Courts07 Dec 1999
Blue Star Limited Vs In the matter of the Scheme of Arrangement of Blue Star Ltd. with Blue Star Infotech Limited
Bombay High Court · (2000) 3 ALLMR 727 : (2000) 2 BomCR 525 : (2000) 2 BOMLR 774 : (1998) 1 MhLj 181
Companies (Court) Rules, 1959 — Rule 58, 60, 78, 79Companies Act, 1956 — Section 101(2), 391, 392, 393, 394Income Tax Act, 1961 — Section 80
High Courts07 Dec 1999Dismissed
M.M. Malhotra (Squadron Leader) Vs Union of India (UOI) and others
Bombay High Court · (1999) 12 BOM CK 0072
Air Force Act, 1950 — Section 19, 20, 82, 86Constitution of India, 1950 — Article 14, 226, 227, 311, 33
High Courts07 Dec 1999
Saroj Patole Vs Maical @ Babasaheb Sadanana Patole
Bombay High Court · (2000) 2 ALLMR 615 : (2000) 4 BomCR 532 : (2000) 2 MhLj 512
Divorce Act, 1869 — Section 10, 17Evidence Act, 1872 — Section 3
High Courts07 Dec 1999
Elizabeth Vs Abraham
Bombay High Court · AIR 2000 Bom 276 : (2000) 2 MhLj 414
Divorce Act, 1869 — Section 10, 17
High Courts07 Dec 1999Allowed
Ramchandra Mukta Shelkar and others Vs Karbhari Pandharinath Tarade and others
Bombay High Court · (2000) 2 BomCR 23 : (2000) 2 BOMLR 467 : (2000) 1 MhLj 361
Constitution of India, 1950 — Article 227
High Courts06 Dec 1999
The Board of Trustees of the Port of Bombay and anothers Vs Vijay Ratanrao Surve and others
Bombay High Court · (2000) 1 ALLMR 199 : (2000) 2 BomCR 453 : (2000) 1 BOMLR 892 : (2000) 2 LLJ 613 : (2000) 4 MhLj 48
Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 161
High Courts06 Dec 1999
State of Maharashtra Vs Kaluram Tukaram Shinde
Bombay High Court · (1999) 12 BOM CK 0066
Bombay Prohibition Act, 1949 — Section 66, 85Motor Vehicles Act, 1988 — Section 190, 190(2)
High Courts06 Dec 1999
State of Maharashtra Vs Kaluram Tuknrani Shinde
Bombay High Court · (2000) 3 CivCC 438
Motor Vehicles Act, 1988 — Section 190(2)
High Courts06 Dec 1999Dismissed
Vasanta alias Kallu Vs State of Maharashtra
Bombay High Court · (2000) CriLJ 4864
Penal Code, 1860 (IPC) — Section 307
High Courts06 Dec 1999Allowed
Govardhan Posha Mhatre Vs State of Maharashtra
Bombay High Court · (1999) 12 BOM CK 0005
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161
High Courts04 Dec 1999
Arun Construction Co. Vs The Bombay Housing and Area Development Board and another
Bombay High Court · (2000) 1 ALLMR 3 : (2000) 2 BomCR 450 : (2000) 1 BOMLR 509 : (2000) 2 MhLj 239
Bombay Port Trust Act, 1879 — Section 87Civil Procedure Code, 1908 (CPC) — Section 9Contract Act, 1872 — Section 73
High Courts04 Dec 1999
Nanasaheb Kisan Mali Vs Kashinath Dasharath Mali since deceased through his L.Rs. and others
Bombay High Court · (2000) 4 BomCR 99 : (2000) 2 MhLj 713
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 31, 32
High Courts04 Dec 1999Dismissed
Arun Construction Co. Vs Bombay Housing And Area Development Board and another
Bombay High Court · (2000) 1 ALLMR 3 : (2000) 2 BomCR 450 : (2000) 1 BOMLR 509 : (2000) 2 MhLj 239
Maharashtra Housing And Area Development Act, 1976 — Section 173