Bombay High Court Judgments 1999

High Courts24 Dec 1999

Vishwanathan Ramachandran Iyer Vs Trustees of the Port of Bombay and Others

Bombay High Court · (2000) 1 ALLMR 481 : (2000) 84 FLR 756 : (2000) 3 LLJ 423 : (2000) 3 MhLj 263

Bombay Port Trust (Grant of Advance for purchase of Motor Car and Motor Cycles) Regulations, 1976 — Regulation 14, 15, 16Bombay Port Trust Conduct Regulations, 1976 — Section 15(1), 15(4), 19B(7), 19B(8)

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High Courts24 Dec 1999Allowed

Bajaj Auto Limited Vs R.P. Sawant and Others

Bombay High Court · (2000) 2 ALLMR 286 : (2000) 2 LLJ 17

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 30

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High Courts24 Dec 1999Allowed

Hindustan Lever Ltd. Vs Hindustan Lever Employees Union

Bombay High Court · (1999) 1 ALLMR 607 : (2000) 1 LLJ 783 : (2000) 3 MhLj 155

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 23

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High Courts23 Dec 1999

Poise Securities and Exchange Ltd. Vs Mansu Investment Pvt. Ltd. and Others

Bombay High Court · (2000) 2 ALLMR 84 : (2000) 2 BomCR 876 : (2000) 1 BOMLR 613 : (2000) 3 MhLj 84

Arbitration and Conciliation Act, 1996 — Section 16, 34Companies Act, 1956 — Section 434Negotiable Instruments Act, 1881 (NI) — Section 138, 141

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High Courts23 Dec 1999

The Secretary and another Vs Shri Chintamani Birjaprasad Dubey and others

Bombay High Court · (2000) 2 ALLMR 64 : (2000) 2 BomCR 601 : (2000) 2 BOMLR 648 : (2000) 2 MhLj 267

Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 3, 5Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9

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High Courts23 Dec 1999Dismissed

Cosmo Films Limited Vs Union of India (UOI)

Bombay High Court · (2001) 127 ELT 18

Central Excise Rules, 1944 — Rule 57

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High Courts23 Dec 1999Allowed

Chudaman Shrawanji Gulabe Vs Indira Education Society, Nagpur and others

Bombay High Court · (1999) 12 BOM CK 0060

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High Courts23 Dec 1999

Mrs. Perviz Sarosh Batliwalla and another Vs Mrs. Viloo Plumber and another

Bombay High Court · AIR 2000 Bom 189 : (2000) 2 ALLMR 78 : (2000) 3 BomCR 404 : (2000) 3 MhLj 39

Probate and Administration Act, 1881 — Section 81Succession Act, 1925 — Section 250, 263, 51

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High Courts23 Dec 1999

Cotton Corporation of India Ltd. Vs Sharad Shetkari Soot Girni Niyamit

Bombay High Court · (2000) 2 ALLMR 46 : (2000) 2 BomCR 878 : (2000) 3 MhLj 96

Arbitration Act, 1940 — Section 11, 2, 34, 4, 8Bombay Civil Courts Act, 1869 — Section 24

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High Courts23 Dec 1999

Bankay Bihari G. Agrawal Vs M/s. Bhagwanji Meghji and others

Bombay High Court · (2000) 2 ALLMR 10 : (2000) 3 BomCR 302

Bombay High Court (Original Side) Rules, 1980 — Rule 220, 227Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3, 148, 151

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High Courts23 Dec 1999

Shaikh Rasheed Shaikh Imam and others Vs Saheb Begum Gulam Mohamed Deshmukh, through her Constituted Attorney and Agent Mukhtyar Abdul Mannan Gulam Mohamed Deshmukh and others

Bombay High Court · (2000) 2 ALLMR 298 : (2000) 4 BomCR 190 : (2000) 4 MhLj 177

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32, 64(7)

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High Courts23 Dec 1999

Poise Securities and Exchange Ltd. Vs D.V. Lonkar and others

Bombay High Court · (2000) 1 ALLMR 620 : (2000) 01 ALLMR 620 : (2000) 3 BomCR 101 : (2000) 3 MhLj 64

Arbitration and Conciliation Act, 1996 — Section 34Limitation Act, 1963 — Section 18, 3

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High Courts23 Dec 1999

Satyawadi Pimple and another Vs Sow. Aruna Narwade and another

Bombay High Court · (2000) 2 ALLMR 305 : (2000) 3 BomCR 182 : (2000) 2 MhLj 322

Central Excises and Salt Act, 1944 — Section 11BCivil Procedure Code, 1908 (CPC) — Section 115, 9Constitution of India, 1950 — Article 227

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High Courts22 Dec 1999Allowed

Atul B. Munim Vs Registrar of Companies and Others

Bombay High Court · (2000) 102 BOMLR 288

COMPANIES ACT, 1956 — Section 5, 73Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts22 Dec 1999

Darius Jehangir Vs Lyla Minoo Ghaswala and others

Bombay High Court · AIR 2000 Bom 372 : (2000) 2 ALLMR 32 : (2000) 3 BomCR 447 : (2000) 2 BOMLR 108

Guardians and Wards Act, 1890 — Section 29Succession Act, 1925 — Section 119, 120, 131, 132, 74

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High Courts22 Dec 1999

Shri Ramdas G. Patil Vs General Manager BEST Undertaking

Bombay High Court · (2000) 2 ALLMR 414 : (2000) 3 BomCR 152 : (2000) 86 FLR 180 : (2000) 2 MhLj 129

Bombay Industrial Relations Act, 1946 — Section 42(4), 78, 79, 84Constitution of India, 1950 — Article 226, 227

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High Courts22 Dec 1999

Lalit @ Lallu Vinodchandra Shaha Vs The State of Maharashtra

Bombay High Court · (2000) 102 BOMLR 284

Penal Code, 1860 (IPC) — Section 307, 324, 504, 506

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High Courts21 Dec 1999

Rajasthan Rajya Sahakari Kraya-Vikray Sangh Ltd. Vs Gill and Co. Ltd.

Bombay High Court · (2000) 2 ALLMR 19 : (2000) 3 BomCR 103 : (2000) 2 BOMLR 332 : (2000) 3 MhLj 300

Arbitration Act, 1940 — Section 33Contract Act, 1872 — Section 69, 70

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High Courts21 Dec 1999Dismissed

Laxman Appa Sonawane (Deceased by his Legal Representatives) and Another Vs Yamunabai Narayan Shinde and Others

Bombay High Court · (2000) 102 BOMLR 584

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 22

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High Courts20 Dec 1999Dismissed

Madhula Devappa Manere Vs Jay Maharashtra Gul and Khandasari Udyog Ltd.

Bombay High Court · (2002) 109 CompCas 403

Companies Act, 1956 — Section 10, 10(2), 437

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Bombay High Court judgments, 1999