COURT ARCHIVE

Bombay High Court judgments, 1999

1,047 judgments · page 15 of 53

High Courts09 Sept 1999

Miss Kamla Khushaldas Teckchandani Vs O.D. Mohindra and Others

Bombay High Court · (1999) 4 ALLMR 588 : (2000) 160 CTR 112 : (1999) 240 ITR 796

Constitution of India, 1950 — Article 136, 141Income Tax Act, 1961 — Section 269UA

High Courts09 Sept 1999

Mahesh Kantilal Shah and Others Vs Shishir Chhotalal Shah and Others

Bombay High Court · AIR 2000 Bom 157 : (1999) 4 ALLMR 584 : (2000) 1 BomCR 442 : (2000) 2 BOMLR 220 : (2000) 2 MhLj 136

Arbitration and Conciliation Act, 1996 — Section 33Evidence Act, 1872 — Section 115Partnership Act, 1932 — Section 48

High Courts09 Sept 1999

Bhupendra Villa Premises Co-operative Society Ltd. and another Vs Chandrakant G. Shah and others

Bombay High Court · (2000) 3 BomCR 199 : (2001) 2 MhLj 834

Civil Procedure Code, 1908 (CPC) — Section 115

High Courts08 Sept 1999

Bahadur Singh Alias Amar Bahadur Singh Vs Umarkadi Co-Op. Housing Society Ltd.

Bombay High Court · (2000) 102 BOMLR 638

High Courts08 Sept 1999

Shri Humberto Luis and another Vs Shri Floriano Armando Luis and another

Bombay High Court · (2000) 1 ALLMR 648 : (2000) 2 BomCR 754 : (2000) 1 MhLj 690

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 2, Order 18 Rule 3A, Order 3 Rule 1, Order 3 Rule 2, Order 3 Rule 3Evidence Act, 1872 — Section 118, 60Trade Marks Act, 1940 — Section 76

High Courts07 Sept 1999

Shri Dattaram Prabhu Vs The Director of Panchayats and others

Bombay High Court · (2000) 1 ALLMR 607 : (2000) 2 BomCR 716 : (2000) CriLJ 4190

Constitution of India, 1950 — Article 226Goa Public Mens Corruption (Investigations and Enquiries) Act, 1988 — Section 17, 18, 4(1), 4(2), 4(4)Goa Village Panchayat Raj Act, 1994 — Section 10

High Courts07 Sept 1999

Arun Tukaram Patil Vs State of Maharashtra and others

Bombay High Court · (1999) 09 BOM CK 0067

High Courts07 Sept 1999

Depot Manager, Madhya Pradesh State Transport Corporation and Others Vs Baniprasad Dattu Gour and Others

Bombay High Court · (2000) 2 ACC 124

Motor Vehicles Act, 1988 — Section 92A

High Courts07 Sept 1999Dismissed

Shri Pandurang Maruti Sodhawar Vs Shri Sayyad Faiyaj Badashahbhai and Others

Bombay High Court · (1999) 101 BOMLR 692

Bombay Village Panchayats Act, 1958 — Section 15

High Courts07 Sept 1999Dismissed

Dinkar Purushottam Dani Vs State of Maharashtra

Bombay High Court · (2000) 1 ALLMR 704 : (2001) 1 BomCR 91

Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 23, 23(1A), 4, 6Maharashtra Regional and Town Planning Act, 1966 — Section 126(3), 49

High Courts07 Sept 1999

Arun Patil Vs The State of Maharashtra and Others

Bombay High Court · (2000) 1 BomCR 419 : (1999) 82 FLR 573 : (1999) 3 MhLj 594

Maharashtra Village Police Patils (Recruitment, Pay, Allowances and Other Conditions of Service) Order, 1968 — Rule 3(c), 5(2)

High Courts07 Sept 1999

Smt. Shali Chandrakant Pilgaonkar and Others Vs Shri Gajanan Shankar Shirodkar

Bombay High Court · (2000) 102 BOMLR 221

Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 16Transfer of Property Act, 1882 — Section 55

High Courts07 Sept 1999Allowed

Hari Dattatraya Shitole Vs Meena Hari Shitole

Bombay High Court · (1999) 09 BOM CK 0004

Hindu Marriage Act, 1955 — Section 13(1)(ia), 13(1A)(ii), 23, 23(1)(a)

High Courts06 Sept 1999

Mahendra Anantram Choure and Others Vs Union of India (UOI)

Bombay High Court · (2000) 1 ACC 495 : (2001) ACJ 1274

High Courts06 Sept 1999

Vandana Vithal Mandlik Vs Vithal Namdeo Mandlik

Bombay High Court · (2000) 1 ALLMR 183 : (2000) 2 BomCR 640 : (2000) 1 CivCC 230 : (2000) 2 DMC 515 : (1999) 3 MhLj 898

Evidence Act, 1872 — Section 59Hindu Marriage Act, 1955 — Section 23(1), 9Limitation Act, 1963 — Section 3, 5

High Courts06 Sept 1999

Sudhakar Bahale Vs Madhukar Bhuibhar and others

Bombay High Court · (2000) 2 ALLMR 146 : (2000) 4 BomCR 103 : (2001) 4 BOMLR 516(1) : (2000) 2 MhLj 249

Conduct of Elections Rules, 1961 — Rule 37

High Courts03 Sept 1999

A.V. Mody and others Vs S.R. Salunke and another

Bombay High Court · (2000) 5 BomCR 872

Criminal Procedure Code, 1973 (CrPC) — Section 482Drugs and Cosmetics Act, 1940 — Section 18, 25(3), 34

High Courts03 Sept 1999

Om Joshi Apartments Flat Owners Co-Operative Housing Society Ltd. and Others Vs Dr. Natwarlal D. Joshi and Others

Bombay High Court · (1999) 4 ALLMR 356 : (2000) 102 BOMLR 45

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12

High Courts02 Sept 1999Dismissed

Shri Narottamdas Trikamdas Toprani and Others Vs The Trustees of The Port of Bombay

Bombay High Court · (1999) 09 BOM CK 0077

High Courts02 Sept 1999Dismissed

Kalim Uz-Zafar Shaikh Hasan Vs Mrs. Razia Kalim Shaikh

Bombay High Court · (2000) 3 ALLMR 214 : (2001) 1 DMC 420 : (2000) 2 MhLj 85

Dissolution of Muslim Marriages Act, 1939 — Section 2