High Courts25 Aug 1999
Vijay Pawar Vs Zilla Parishad, Bhandara and others
Bombay High Court · (2000) 1 BomCR 189 : (2000) 1 MhLj 590
COURT ARCHIVE
Bombay High Court judgments, 1999
1,047 judgments · page 18 of 53
High Courts25 Aug 1999
Mohammed Rafi alias Ravikanth Shankarappa Patil Vs The State of Maharashtra
Bombay High Court · (2000) 5 BomCR 160 : (2000) BomCR(Cri) 160 : (2000) CriLJ 691
Arms Act, 1959 — Section 25(1), 3Criminal Procedure Code, 1973 (CrPC) — Section 167, 437Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 34
High Courts24 Aug 1999
G.M. Breweries Ltd. and another Vs Union of India and others
Bombay High Court · (2000) 2 BomCR 160 : (2000) 2 BOMLR 308 : (2000) 161 CTR 33 : (2000) 241 ITR 446 : (2000) 1 MhLj 477 : (2000) 108 TAXMAN 547
Income Tax Act, 1961 — Section 131, 36, 37
High Courts24 Aug 1999
INDRAJIT and CO. Vs GIRIJAN CO-OPERATIVE CORPN. LTD.
Bombay High Court · (2000) 107 TAXMAN 179 : (1999) 107 TAXMAN 179
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 206C, 44AC
High Courts24 Aug 1999Allowed
Drakshayani Balkrishna Patil Vs Balkrishna Virupaksha Patil and Another
Bombay High Court · (2001) 1 DMC 430 : (1999) 3 MhLj 862
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts24 Aug 1999
Maharashtra Cosmopolitan Education Society and Another Vs University of Pune and Others
Bombay High Court · (2000) 1 ALLMR 442 : (2000) 102 BOMLR 497 : (2000) 1 MhLj 424
Maharashtra Universities Act, 1994 — Section 81, 82, 83
High Courts24 Aug 1999Allowed
Shri Shankar Sadu Pawar Vs Shri Balu Laxman Dalvi and Others
Bombay High Court · (1999) 101 BOMLR 689
General Clauses Act, 1897 — Section 11Limitation Act, 1963 — Section 29, 4, 5
High Courts24 Aug 1999Allowed
Nizamuddin Ibrahim Saheb Gabbur Vs Mrs. Rubina Nizamuddin Gabbur
Bombay High Court · (1999) 08 BOM CK 0089
Dissolution of Muslim Marriages Act, 1939 — Section 2
High Courts24 Aug 1999Allowed
Sudarshan Kumar Luthra and others Vs Madanlal Harichand Thapar and another
Bombay High Court · (1999) 08 BOM CK 0081
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 383, 384, 387, 506
High Courts24 Aug 1999
Anant Sadashiv Ghangurde and Others Vs The State of Maharashtra
Bombay High Court · (2000) 1 BomCR 836
Constitution of India, 1950 — Article 14, 226, 309Maharashtra Civil Services (Pension) Rules, 1982 — Rule 2
High Courts23 Aug 1999
Mr. Bruno Jose Dias Vs Mr. Laxmikant Subray Kundaikar
Bombay High Court · (2000) 1 ALLMR 635 : (2000) 2 BomCR 705
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts23 Aug 1999
Dawood Umar Taj and Others Vs Oriental Insurance Co. Ltd. and Another
Bombay High Court · (2000) 1 BomCR 68
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Consumer Protection Act, 1986 — Section 2(1), 25, 27
High Courts23 Aug 1999
Hasan Khan Ibne Haider Khan Vs Shri R.H. Mendonca, Commissioner of Police, Mumbai
Bombay High Court · (2000) 1 BomCR 310 : (2000) 1 MhLj 45
Constitution of India, 1950 — Article 22(5)Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 2, 3(1)Penal Code, 1860 (IPC) — Section 323, 324, 34, 341, 504
High Courts23 Aug 1999Allowed
Bamni Proteins Ltd. Vs Central Board of Excise and Customs
Bombay High Court · (2003) 90 ECC 897 : (2003) 156 ELT 650
Central Excises and Salt Act, 1944 — Section 37B
High Courts20 Aug 1999
Rambhau Pandurang Wankhede Vs State of Maharashtra
Bombay High Court · (1999) 08 BOM CK 0119
Criminal Procedure Code, 1973 (CrPC) — Section 427, 427(2), 432, 433, 433APenal Code, 1860 (IPC) — Section 131, 132, 222, 225, 232
High Courts20 Aug 1999
Shri Satyawan Laxman, Jagtap Vs Smt. Vimal Saatyawan Jagtap and Others
Bombay High Court · (2000) 5 BomCR 724 : (2000) BomCR(Cri) 724 : (2000) 1 CivCC 611 : (2000) 1 MhLj 419 : (2000) 4 RCR(Criminal) 733
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 488Hindu Marriage Act, 1955 — Section 13(1)
High Courts20 Aug 1999
Fordie Metals Ltd. Vs M.V "Tibor Szamuely"
Bombay High Court · AIR 2000 Bom 174 : (1999) 4 ALLMR 203 : (2000) 3 MhLj 444
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2)
High Courts20 Aug 1999
Cipla Ltd. Vs Cipla Employees'' Union and Others
Bombay High Court · (2000) 1 LLJ 1023
High Courts20 Aug 1999
Leanco Victor Frois and another Vs Shri Nicolao Piedade D''Costa
Bombay High Court · (2000) 1 ALLMR 610 : (2000) 2 BomCR 104 : (2000) 2 MhLj 101
Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 1(2)
High Courts20 Aug 1999
Father Thomas Shingare and others Vs The State of Maharashtra and others
Bombay High Court · (2000) 5 BomCR 1 : (2000) BomCR(Cri) 1
Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 195, 196, 197, 2, 200Maharashtra Educational Institutions (Prohibition of Capitation Fee) Act, 1987 — Section 12, 3, 7, 9