COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 2,286 of 3,665

High Courts27 Oct 1999

In the Matter of Manuel Theodore D''Souza

Bombay High Court · (2000) 2 BomCR 244 : (2000) 2 DMC 292

Constitution of India, 1950 — Article 10, 123, 13(3), 14, 141Guardians and Wards Act, 1890 — Section 3, 7, 8Hindu Adoptions and Maintenance Act, 1956 — Section 27

Read judgment

High Courts26 Oct 1999

The Indian Card Clothing Co. Ltd. and others Vs Shaw Wallace and Company Ltd. and others

Bombay High Court · (2000) 1 ALLMR 14 : (2000) 2 BomCR 82 : (2000) 1 MhLj 431

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3, 34Companies Act, 1950 — Section 391, 394

Read judgment

High Courts26 Oct 1999

National Textile Corporation (Maharashtra North) Ltd. and Others Vs S.M. Tambe and Others

Bombay High Court · (2000) 2 ALLMR 376 : (2000) 3 LLJ 555 : (2000) 3 MhLj 486

Bombay Industrial Relations Act, 1946 — Section 11A, 20A, 36(3)Industrial Disputes Act, 1947 — Section 25N

Read judgment

High Courts26 Oct 1999Allowed

Sanjay Ruhatiya Vs State of Maharashtra

Bombay High Court · (2000) 102 BOMLR 818 : (2000) 1 MhLj 118

Penal Code, 1860 (IPC) — Section 302, 304, 34, 498A

Read judgment

High Courts25 Oct 1999

Globex Financial Services Ltd. and Others Vs Bakulesh T. Shah and Others

Bombay High Court · (2000) 2 ALLMR 419 : (2000) 102 BOMLR 795

Civil Procedure Code, 1908 (CPC) — Section 115Contract Act, 1872 — Section 160Penal Code, 1860 (IPC) — Section 409

Read judgment

High Courts25 Oct 1999Allowed

Sayed Yusuf Syed Noor Vs State of Maharashtra

Bombay High Court · (2000) 70 ECC 696

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 20, 21, 41, 42

Read judgment

High Courts25 Oct 1999Allowed

Prav Plast Private Ltd. Vs Kaluram A. Chaudhari and Another

Bombay High Court · (2000) 1 ALLMR 644 : (2000) 84 FLR 122 : (2001) 3 LLJ 513 : (2000) 1 MhLj 378

Industrial Disputes Act, 1947 — Section 25F

Read judgment

High Courts25 Oct 1999

Suresh Gajbhiye and others Vs The Municipal Council and others

Bombay High Court · AIR 2000 Bom 148 : (2000) 1 ALLMR 502 : (2000) 4 BomCR 203 : (2000) 2 MhLj 76

Bombay Housing Board Act, 1948 — Section 3Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 4Central Provinces and Berar Entertainments Duty Act, 1936 — Section 2

Read judgment

High Courts25 Oct 1999Allowed

Syed Yusuf Syed Noor Vs State of Maharashtra

Bombay High Court · (2000) CriLJ 3409 : (2000) 1 MhLj 50

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 20, 20(1), 21, 27

Read judgment

High Courts25 Oct 1999

Bank of Maharashtra Vs Konkan Chemicals Pvt. Ltd. and others

Bombay High Court · (2000) 1 ALLMR 509 : (1999) 4 ALLMR 679 : (2000) 2 BomCR 72 : (2000) 1 BOMLR 214 : (2000) 100 CompCas 307 : (2000) 2 MhLj 435

Civil Procedure Code, 1908 (CPC) — Section 44A, 51Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 19, 2(1), 25

Read judgment

High Courts25 Oct 1999

Hirubhai Himabhai Patel and Others Vs M/s. V.H. Patel and Co. and Others

Bombay High Court · AIR 2000 Bom 114 : (2000) 2 ALLMR 361 : (2000) 2 BomCR 47 : (2000) 1 BOMLR 883

Arbitration Act, 1940 — Section 30, 33

Read judgment

High Courts25 Oct 1999

Shashikant Bhagwant Kulkarni Vs Indian Red Cross Society and another

Bombay High Court · (1999) 4 ALLMR 514 : (2000) 1 BomCR 550 : (2000) 1 BOMLR 476 : (2000) 84 FLR 114 : (2000) 1 MhLj 625

Industrial Disputes Act, 1947 — Section 10(1), 25

Read judgment

High Courts22 Oct 1999

The Bombay Catholic Co-operative Housing Society Ltd. Vs V.B. Mathankar and Others

Bombay High Court · (2000) 1 ALLMR 681 : (2000) 2 BomCR 480 : (2000) 1 BOMLR 827 : (2000) 3 MhLj 273

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, 11Constitution of India, 1950 — Article 19, 226Electricity Act, 1910 — Section 4 , 5(1)

Read judgment

High Courts22 Oct 1999

Mr. Chiman Narayan Taras and Others Vs State of Maharashtra and Others

Bombay High Court · AIR 2000 Bom 100 : (2000) 1 ALLMR 427 : (2000) 1 BomCR 540 : (2000) 2 BOMLR 170

Land Acquisition Act, 1894 — Section 17, 4, 5, 6, 9

Read judgment

High Courts21 Oct 1999

Shri Atul Ramrao Kothare Vs Shri Upendra K. Majithia

Bombay High Court · (2000) 1 ALLMR 19 : (2000) 2 BomCR 45 : (2000) 2 BOMLR 380

Arbitration Act, 1940 — Section 30, 33Bombay High Court (Original Side) Rules, 1980 — Rule 787(5)Evidence Act, 1872 — Section 3, 8, 9

Read judgment

High Courts21 Oct 1999

Late K.L. Deshmukh Shikshan Sanstha Vs State of Maharashtra

Bombay High Court · (2000) 2 ALLMR 221 : (2000) 102 BOMLR 912 : (2000) 1 MhLj 830

Read judgment

High Courts21 Oct 1999Dismissed

Abhimanyu Vishwanath and Another Vs State of Maharashtra

Bombay High Court · (2000) 102 BOMLR 487 : (2000) 1 MhLj 534

Essential Commodities Act, 1955 — Section 3, 7Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 304A, 498A, 499

Read judgment

High Courts21 Oct 1999Allowed

Shri Anil Paunipagar Vs State of Maharashtra and Others

Bombay High Court · (2000) 102 BOMLR 500 : (2000) 2 MhLj 400

Arms Act, 1959 — Section 25, 4Bombay Police Act, 1951 — Section 135Constitution of India, 1950 — Article 166

Read judgment

High Courts18 Oct 1999

Gheverchand Devichand Shah and another Vs Pukhraj Vacchraj Shah and another

Bombay High Court · (2001) 2 RCR(Criminal) 611

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146, 482

Read judgment

High Courts18 Oct 1999

Mukand Ltd. Vs Mohatta and Heckel Ltd.

Bombay High Court · (1999) 10 BOM CK 0050

Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 22

Read judgment