High Courts02 Sept 1999Allowed
Mohd. Anis Mohd. Elyea Khan Vs Iltiza and Co. and Another
Bombay High Court · (2001) ACJ 2057 : (2000) 85 FLR 79 : (2000) 1 LLJ 1304
Workmens Compensation Act, 1923 — Section 3
COURT ARCHIVE
Bombay High Court judgments, 1999
1,047 judgments · page 16 of 53
High Courts02 Sept 1999
H.N. Desai and Others Vs M/s. Bhor Industries Ltd. and Others
Bombay High Court · (1999) 4 ALLMR 613 : (2000) 1 BomCR 500 : (2000) 1 LLJ 1278
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Industrial Disputes Act, 1947 — Section 25Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts02 Sept 1999
Dr. Prakash Motiram Khobragade and Others Vs State of Maharashtra and Another
Bombay High Court · AIR 2000 Bom 137 : (2000) 1 BOMLR 109
Maharashtra Medical Practitioners Act, 1961 — Section 33, 35
High Courts02 Sept 1999Allowed
Maharashtra State Road Transport Corporation Vs Bhimarao Ganpatrao Gundle
Bombay High Court · (1999) 4 ALLMR 598 : (2000) 3 LLJ 358 : (1999) 3 MhLj 615
Industrial Disputes Act, 1947 — Section 11A
High Courts01 Sept 1999Dismissed
Mohd. Zafar Vs State of Maharashtra
Bombay High Court · (2000) 102 BOMLR 614
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 21, 22, 42, 43
High Courts01 Sept 1999Allowed
Priyamvada Sharad Limaye Vs Sharad Madhukar Limaye
Bombay High Court · (1999) 2 ALLMR 172 : (2000) 1 DMC 134 : (2000) 1 MhLj 434
Hindu Marriage Act, 1955 — Section 13(1)
High Courts01 Sept 1999
Miss Cian D''Souza Vs State
Bombay High Court · (2000) 5 BomCR 630 : (2000) BomCR(Cri) 630 : (2000) 1 MhLj 672
Criminal Procedure Code, 1973 (CrPC) — Section 211, 397Penal Code, 1860 (IPC) — Section 109, 120
High Courts01 Sept 1999
Leena Chavan Vs Chandrakant @ Balasaheb Arjunrao Chavan
Bombay High Court · (1999) 09 BOM CK 0013
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 25
High Courts01 Sept 1999Dismissed
Shri Narayan Biraman Shindore Vs Sau. Shantabai Laxman Shinde
Bombay High Court · (2000) 1 ALLMR 172 : (1999) 101 BOMLR 855
High Courts31 Aug 1999Dismissed
Smt. Sushilaben Sevantilal Doshi Vs Somnath Pal, Joint Secretary to the Govt. of India and Others
Bombay High Court · (2000) 102 BOMLR 914
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 5A, 8Constitution of India, 1950 — Article 22
High Courts31 Aug 1999Dismissed
Ramdas Vs Sau. Bayaatai and Others
Bombay High Court · (2000) 1 DMC 601
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts31 Aug 1999
Balkrishna Alias Balubhai Kanjibhai Mistry and Others Vs Dev Chhaya Co-op. Housing Society Ltd. and Others
Bombay High Court · (1999) 101 BOMLR 697 : (2000) 1 MhLj 652
High Courts31 Aug 1999
Sable Waghire Trust and Another Vs S.R. Achyuta Rao and Another
Bombay High Court · (1999) 4 ALLMR 625 : (2000) 158 CTR 55 : (1999) 240 ITR 688 : (2000) 1 MhLj 453
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148
High Courts31 Aug 1999Allowed
Harvindersingh Marwah (DR.) Vs Mrs. Charanjit Kaur
Bombay High Court · (2000) 1 ALLMR 181 : (2000) 102 BOMLR 492 : (2000) 1 MhLj 429
High Courts31 Aug 1999Allowed
Mohammed Ishaque Vs Sunil Rupchand Bhatia and others
Bombay High Court · (1999) 08 BOM CK 0033
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts31 Aug 1999Allowed
Industrial Credit and Investment Corporation of India Ltd. and Others Vs Karnataka Ball Bearings Corpn. Ltd. and Others
Bombay High Court · (2000) 102 BOMLR 154 : (1999) 3 MhLj 337
Civil Procedure Code, 1908 (CPC) — Section 2, 66State Financial Corporations Act, 1951 — Section 29
High Courts31 Aug 1999Dismissed
Gulab Fakirji Khodaskar and others Vs Vithal Bapurao Shingarwade and others
Bombay High Court · (1999) 08 BOM CK 0003
Hindu Succession Act, 1956 — Section 14, 14(1), 14(2)
High Courts30 Aug 1999
Sesa Industries Limited Vs Marmagoa Steel Limited
Bombay High Court · (2000) 2 ALLMR 209 : (2000) 2 BomCR 709 : (2001) 104 CompCas 702 : (2000) 3 MhLj 433
Companies Act, 1956 — Section 391, 392Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 16, 17, 18, 22
High Courts30 Aug 1999Allowed
Shivaji Hakke Vs State of Maharashtra and Others
Bombay High Court · AIR 2000 Bom 33 : (1999) 4 ALLMR 346 : (2000) 1 MhLj 98
Constitution of India, 1950 — Article 226
High Courts30 Aug 1999
Tabassum Shaikh Vs Shaikh S.J. Shaikh
Bombay High Court · AIR 2000 Bom 1 : (1999) 4 ALLMR 395 : (2000) 1 DMC 95
Dissolution of Muslim Marriages Act, 1939 — Section 2