High Courts30 Aug 1999
Enron Oil and Gas India Ltd. Vs Sylvia James Nazereth and Another
Bombay High Court · (2000) 84 FLR 154 : (2000) 3 LLJ 373
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Bombay High Court judgments, 1999
1,047 judgments · page 17 of 53
High Courts30 Aug 1999
Bhikabai Giram Vs Mamtabai Ingle and Others
Bombay High Court · AIR 2000 Bom 172 : (2000) 1 ALLMR 539 : (2000) 1 MhLj 815
Hindu Succession Act, 1956 — Section 14, 15
High Courts30 Aug 1999Dismissed
Shaukat Ali Sayyed Rashid Vs State of Maharashtra
Bombay High Court · (1999) 08 BOM CK 0029
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 42, 50, 52, 55Penal Code, 1860 (IPC) — Section 324, 326, 363
High Courts30 Aug 1999
Dastagir Saheb Vs Guljarkhan since deceased Smt. Halimabi and others
Bombay High Court · (2000) 1 ALLMR 542 : (2000) 3 BomCR 516 : (2000) 2 MhLj 207
Central Provinces and Berar Regulation of Letting of Accommodation Act, 1946 — Section 2
High Courts28 Aug 1999
Centurion Bank limited Vs Indian Lead Limited and Another
Bombay High Court · (1999) 101 BOMLR 556
Civil Procedure Code, 1908 (CPC) — Section 9COMPANIES ACT, 1956 — Section 10, 155, 2Constitution of India, 1950 — Article 226, 227
High Courts27 Aug 1999
Tarvindarsingh Mahendrasingh Dhillon Vs State of Maharashtra and Others
Bombay High Court · AIR 2000 Bom 223 : (2000) 2 ALLMR 155 : (2000) 1 MhLj 264
Bombay Provincial Municipal Corporations Act, 1949 — Section 19
High Courts27 Aug 1999
Ani. Barbude and another Vs The State of Maharashtra and others
Bombay High Court · (2000) 1 BomCR 416 : (1999) 3 MhLj 508
Constitution of India, 1950 — Article 14, 19, 226
High Courts27 Aug 1999Allowed
Abhay Firodia Vs Devji Shah and another
Bombay High Court · (1999) 08 BOM CK 0027
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 114, 34, 420
High Courts27 Aug 1999Allowed
Raul Fernandes and others Vs Naren Dossa and another
Bombay High Court · (1999) 08 BOM CK 0017
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 500, 501, 502
High Courts27 Aug 1999Allowed
Anil Barbude and another Vs State of Maharashtra and others
Bombay High Court · (2000) 1 BomCR 416 : (1999) 3 MhLj 508
High Courts26 Aug 1999Allowed
Arjun Shamrao and Alkar Vs State of Maharashtra
Bombay High Court · (1999) 08 BOM CK 0120
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 20(b), 50
High Courts26 Aug 1999
Purthviraj Chandrakant Shinde and others Vs The State of Maharashtra and others
Bombay High Court · (2000) 5 BomCR 889 : (2000) 1 MhLj 810 : (2001) 1 RCR(Criminal) 531
Criminal Procedure Code, 1973 (CrPC) — Section 2, 3(2)Essential Commodities Act, 1955 — Section 10, 7(1)
High Courts26 Aug 1999
Ajay Umakant Tingoria and Others Vs State of Maharashtra and Another
Bombay High Court · (2000) CriLJ 673
Criminal Procedure Code, 1973 (CrPC) — Section 169Penal Code, 1860 (IPC) — Section 34, 398A, 498A, 506B, 596B
High Courts26 Aug 1999
Sheshya @ Sheshrao Sambhaji Suryavanshi and Another Vs State of Maharashtra
Bombay High Court · (2000) 70 ECC 638
Criminal Procedure Code, 1973 (CrPC) — Section 218, 233, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 21, 27, 29, 50
High Courts26 Aug 1999
Jaitun Alikhan Irani and another Vs State of Maharashtra
Bombay High Court · (1999) 08 BOM CK 0009
Bombay Prohibition Act, 1949 — Section 83Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b), 20(b)(i), 29, 41, 41(2)
High Courts26 Aug 1999Allowed
Saheblal Nabilal Bagwan Vs State of Maharashtra
Bombay High Court · (1999) 08 BOM CK 0008
Bombay Prohibition Act, 1949 — Section 66(1)(b)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b), 50, 52, 55, 57
High Courts26 Aug 1999Dismissed
The Morarjee Gokuldas Spinning and Weaving Mill Vs Smt. Ranjana Jaikar and Another
Bombay High Court · (2000) 102 BOMLR 5
High Courts26 Aug 1999Allowed
Pratima V. Prajapati Vs Vinay P. Prajapati
Bombay High Court · (2001) 1 DMC 411 : (2000) 1 MhLj 445
Hindu Marriage Act, 1955 — Section 27
High Courts25 Aug 1999
Gafoor Ali Hussain through legal heirs Vs Ram Mahadik and others
Bombay High Court · (2000) 1 ALLMR 153 : (2000) 1 BomCR 797 : (2000) 1 MhLj 436
Bombay Public Trusts Act, 1950 — Section 50, 51Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(11)Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12
High Courts25 Aug 1999
Aban Loyd Chiles Offshore Ltd. and another Vs Union of India and others
Bombay High Court · (2000) 1 BomCR 566