COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 2,282 of 3,665

High Courts04 Dec 1999

Manilal Chunilal Shah since deceased through his L.Rs. Vs Shantilal Rupchand (Golecha) Marwadi

Bombay High Court · (2000) 4 BomCR 133 : (2000) 2 MhLj 478

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 108

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High Courts04 Dec 1999Allowed

State of Maharashtra Vs Ashok Bhaskar Gharat

Bombay High Court · (1999) 12 BOM CK 0012

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378(i)Penal Code, 1860 (IPC) — Section 307, 390, 394, 397

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High Courts04 Dec 1999Dismissed

A. H. Ghaswala and others Vs Rajendra J. Shah and another

Bombay High Court · (1999) 12 BOM CK 0009

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 114, 500

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High Courts03 Dec 1999

Manubhai Vadilal Shah Vs Hiralal Karsondas Bhakta and others

Bombay High Court · (2000) 1 ALLMR 5 : (2000) 2 BomCR 445

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 120, 15, 16, 17Evidence Act, 1872 — Section 92

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High Courts02 Dec 1999

Ketan Consultants Pvt. Ltd. Vs Sanjiv P. Bansod

Bombay High Court · (2000) 3 BomCR 524

Consumer Protection Act, 1986 — Section 14(2)

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High Courts02 Dec 1999

State of Maharashtra Vs Arunkumar Hirji Shah and another

Bombay High Court · (1999) 12 BOM CK 0064

Evidence Act, 1872 — Section 114Prevention of Food Adulteration Act, 1954 — Section 11(1)(c)(i), 13, 14A, 16, 2(ia)(m)

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High Courts02 Dec 1999

Dr. Vishwanath Raghuvir Sinai Edo. Vs Shri Ashok Dattatray Dande and others

Bombay High Court · (2000) 2 ALLMR 576 : (2000) 4 BomCR 734

Civil Procedure Code, 1908 (CPC) — Section 15, 6

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High Courts02 Dec 1999

United Commercial Bank Vs Madan Mohan Dide

Bombay High Court · (2000) 2 ALLMR 317 : (2002) 109 CompCas 873

Contract Act, 1872 — Section 133, 134, 135, 139, 140

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High Courts02 Dec 1999

Ganpati Sant Vs Shri Sant Gulab Baba Shikshan Sanstha and others

Bombay High Court · (2000) 1 ALLMR 499 : (2000) 4 BomCR 196 : (2000) 1 MhLj 658

Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 36(1), 36(2)

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High Courts02 Dec 1999

Mr. Kamla Kant Dube and another Vs m.v. Umang and others

Bombay High Court · AIR 2000 Bom 211 : (2000) 2 ALLMR 48 : (2000) 2 BomCR 556

Admiralty Courts Act, 1861 — Section 6Bombay Reorganisation Act, 1960 — Section 28, 3, 30, 37Civil Procedure Code, 1908 (CPC) — Section 9

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High Courts02 Dec 1999Dismissed

Kusum Shivajirao Babar Nee Kumari Kusum Balwant Shingate Vs Hirabai Balwant Shingate and Others

Bombay High Court · (2000) 102 BOMLR 578

Hindu Marriage Act, 1955 — Section 11, 12, 16, 5Hindu Succession Act, 1956 — Section 15, 3, 8

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High Courts01 Dec 1999

Keval Krishna Balakram Hitkari and another Vs Anil Keval Hitkari and others

Bombay High Court · AIR 2000 Bom 108 : (2000) 3 ALLMR 168 : (2000) 2 BomCR 437

Arbitration Act, 1940 — Section 14, 2, 33Evidence Act, 1872 — Section 115Registration Act, 1908 — Section 17

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High Courts01 Dec 1999

Motilal Kishangopal Thanvi Vs Union of India and Others

Bombay High Court · (2000) 2 BomCR 869 : (2000) 1 BOMLR 592 : (2000) 242 ITR 656 : (2000) 3 MhLj 483

Contract Act, 1872 — Section 10

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High Courts01 Dec 1999Allowed

Sumitra Shriram Pimpalkar Vs State of Maharashtra

Bombay High Court · (1999) 12 BOM CK 0007

Penal Code, 1860 (IPC) — Section 302, 307, 84

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High Courts30 Nov 1999

The Divisional Forest Officer Vs Shri K.N. Shaikh and others

Bombay High Court · (2000) 2 BomCR 174 : (2000) 2 BOMLR 126

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226Forest Act, 1927 — Section 34

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High Courts30 Nov 1999Partly Allowed

Mukand Ltd. Vs Mukand Staff and Officers Association and Others

Bombay High Court · (2000) 1 LLJ 1583

Industrial Disputes Act, 1947 — Section 2

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High Courts30 Nov 1999Dismissed

Secretary, Shiorai Education Society, Wani Vs Presiding Officer, School Tribunal, Aurangabad and others

Bombay High Court · (1999) 11 BOM CK 0007

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High Courts30 Nov 1999Dismissed

Dr. Gopal Dimaji Borade Vs Dimaji Piraji Borade and Others

Bombay High Court · (2001) 1 DMC 346

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High Courts29 Nov 1999

Ganpat Deshmukh Vs Yeshwant Deshmukh

Bombay High Court · (2000) 2 ALLMR 338 : (2000) 2 BomCR 40 : (2000) 1 MhLj 126

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High Courts29 Nov 1999

Oil and Natural Gas Corporation Limited Vs Sumitomo Heavy Industries Ltd.

Bombay High Court · (2000) 2 ALLMR 195 : (2000) 2 BomCR 501

Arbitration Act, 1940 — Section 33Income Tax Act, 1961 — Section 42, 43, 44

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