High Courts17 Sept 1999Dismissed
Laxman @ Billa Vs State of Maharashtra
Bombay High Court · (2000) 102 BOMLR 164
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 21, 25, 29, 41
COURT ARCHIVE
Bombay High Court judgments, 1999
1,047 judgments · page 14 of 53
High Courts16 Sept 1999
Special Land Acquisition Officer, Bombay Vs Harichandra Ramji Patil and others
Bombay High Court · (2000) 1 BomCR 569 : (2000) 1 MhLj 256
Civil Procedure Code, 1908 (CPC) — Section 141, 151Electricity Act, 1910 — Section 51Land Acquisition Act, 1894 — Section 12, 18, 19, 20, 26
High Courts16 Sept 1999
Special Land Acquisition Officer (3) Vs Latif Mohammed Hashanbhoy and Others
Bombay High Court · (2000) 2 ALLMR 101 : (2000) 1 BomCR 533
Land Acquisition Act, 1894 — Section 18, 30, 4, 6
High Courts16 Sept 1999
Special Land Acquisition Officer (2) Vs Shri Harichandra Ramji Patil and Others
Bombay High Court · (2000) 1 BomCR 569 : (2000) 1 MhLj 256
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 4, Order 9 Rule 8, 141, 151Electricity Act, 1910 — Section 51Land Acquisition Act, 1894 — Section 12, 18, 19, 20, 30
High Courts16 Sept 1999
Ramakant M. Tipnis Vs Ravindra Lakhamsey Malde
Bombay High Court · (2000) 1 ALLMR 20 : (2000) 102 BOMLR 279
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28, 5
High Courts15 Sept 1999
Kamlakar Kalyan Nalawade and others Vs State of Maharashtra
Bombay High Court · (2000) BomCR(Cri) 875 : (1999) 3 MhLj 991
Bombay Prohibition Act, 1949 — Section 66(1)
High Courts14 Sept 1999
B.J. Shetty and others Vs Air India Limited and another
Bombay High Court · (1999) 4 ALLMR 559 : (2000) 1 BomCR 743 : (2000) 4 MhLj 274
Air Corporations (Transfer of Undertakings and Repeal) Act, 1994 — Section 4, 8Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 12, 14, 16, 226, 311(2)
High Courts14 Sept 1999Allowed
State of Maharashtra Vs Suja Karan Rabbani
Bombay High Court · (2000) 5 BomCR 899 : (2000) CriLJ 664
Criminal Procedure Code, 1973 (CrPC) — Section 457Forest Act, 1927 — Section 2(4), 26(1), 52, 52(1), 52(2)
High Courts14 Sept 1999Dismissed
Jairam Somaji More Vs Sindhubai and Others
Bombay High Court · (2000) 1 CivCC 308 : (2001) 1 DMC 407 : (1999) 3 MhLj 872
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 397Hindu Marriage Act, 1955 — Section 29(2)
High Courts14 Sept 1999
State of Maharashtra and etc. Vs Suja Karan Rabbani and etc.
Bombay High Court · (2000) 5 BomCR 899 : (2000) CriLJ 664
Criminal Procedure Code, 1973 (CrPC) — Section 457Forest Act, 1927 — Section 2(4), 26(1), 32(1), 52(1), 55(1)
High Courts14 Sept 1999
Shri Vijay Vishwanath Kuvalekar Vs Shri Suresh Raghunathrao Kalkundrikar and another
Bombay High Court · (2000) 5 BomCR 402 : (2000) 2 MhLj 90
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 190, 195, 196, 197, 198Penal Code, 1860 (IPC) — Section 499, 500
High Courts10 Sept 1999Dismissed
Kanan Divecha Vs Senior Inspector of Police, Santacruz Police Station, Bombay and others
Bombay High Court · (1999) 09 BOM CK 0073
Criminal Procedure Code, 1973 (CrPC) — Section 154, 190, 200
High Courts10 Sept 1999
State Bank of India Vs Smt. Neela Ashok Naik and another
Bombay High Court · AIR 2000 Bom 151 : (2000) 3 ALLMR 154 : (2000) 2 BomCR 719
Civil Procedure Code, 1908 (CPC) — Section 34Constitution of India, 1950 — Article 141Contract Act, 1872 — Section 10, 126, 148, 172, 176
High Courts10 Sept 1999
SNP Shipping Services Pvt. Ltd. and others Vs World Tanker Carrier Corporation and another
Bombay High Court · AIR 2000 Bom 34 : (2000) 1 BomCR 511 : (2000) 1 BOMLR 56 : (2000) 3 CivCC 145 : (2000) 2 MhLj 570
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 19, Order 2 Rule 1, Order 2 Rule 2, Order 23 Rule 1, Order 23 Rule 3Constitution of India, 1950 — Article 215, 32Merchant Shipping Act, 1958 — Section 2(2)
High Courts10 Sept 1999
H.S. Kothadia and Company Vs Union of India (UOI)
Bombay High Court · (1999) 09 BOM CK 0026
High Courts10 Sept 1999Dismissed
Dr. Sudhir R. Bhatankar Vs The State of Maharashtra and Others
Bombay High Court · (1999) 4 ALLMR 443 : (2000) 102 BOMLR 111 : (2000) 1 MhLj 519
Constitution of India, 1950 — Article 226Maharashtra Land Revenue Code, 1966 — Section 222
High Courts10 Sept 1999
Smt. Prayagbai Vs State of Maharashtra and Another
Bombay High Court · (2000) CriLJ 667 : (2000) 1 DMC 72 : (1999) 3 MhLj 762
Penal Code, 1860 (IPC) — Section 302, 34, 498A
High Courts09 Sept 1999
Shri Efigenio Dias and Another Vs Shri Malaquias D''Costa and Others
Bombay High Court · (2000) 1 ALLMR 533 : (2000) 2 BomCR 713 : (2000) 2 CivCC 559 : (2000) 2 MhLj 209
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 7, 115, 151
High Courts09 Sept 1999
Special Land Acquisition Officer, Mumbai Vs Bhavsar Construction Co. Pvt. Ltd. Mumbai and Controller of Rationing Officer, Mumbai
Bombay High Court · (1999) 09 BOM CK 0075
Civil Procedure Code, 1908 (CPC) — Section 151Land Acquisition Act, 1894 — Section 11, 11(1), 12, 18, 4
High Courts09 Sept 1999Allowed
Girni Kamgar Sangharsha Samiti Vs Matulya Mills Limited and Others
Bombay High Court · (1999) 09 BOM CK 0048
Constitution of India, 1950 — Article 226