High Courts17 Dec 1999
Rajnikant Jaywant Londhe Vs State of Maharashtra
Bombay High Court · (2000) 102 BOMLR 560 : (2000) 2 MhLj 597
Penal Code, 1860 (IPC) — Section 161, 193, 196, 201, 217Prevention of Corruption Act, 1988 — Section 17, 5
COURT ARCHIVE
Bombay High Court judgments, 1999
1,047 judgments · page 2 of 53
High Courts17 Dec 1999
Raman Wasudev Walawalkar Vs Larsen and Toubro Ltd. and Another
Bombay High Court · (2000) 1 ALLMR 243 : (2000) 2 BomCR 552 : (2000) 1 BOMLR 618 : (2000) 3 MhLj 192
Arbitration Act, 1940 — Section 13, 2, 3, 8, 9
High Courts17 Dec 1999
Union of India Vs The Tata Hydro Electric Power Supply Co. Ltd. and others
Bombay High Court · AIR 2000 Bom 272 : (2000) 1 ALLMR 475 : (2000) 2 BomCR 547 : (2000) 3 CivCC 419 : (2000) 3 MhLj 856
Arbitration Act, 1940 — Section 34Electricity Act, 1910 — Section 26
High Courts17 Dec 1999
Sahebrao Narayanrao Patil and another Vs State of Maharashtra and others
Bombay High Court · (1999) 12 BOM CK 0013
Maharashtra Co-operative Societies Act, 1960 — Section 144D, 73G(2), 73G(2), 73H, 77A
High Courts16 Dec 1999
Shri Sonaba Baburao Dalvi Vs Factory Manager and Others
Bombay High Court · (2000) 2 ALLMR 313 : (2000) 2 BomCR 597 : (2000) 84 FLR 941 : (2000) 2 LLJ 13
Bombay Industrial Relations Act, 1946 — Section 78, 79Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 11
High Courts16 Dec 1999
Procter and Gamble India Ltd. and another Vs Endolabs Limited and others
Bombay High Court · (2000) 3 BomCR 136 : (2000) 1 BOMLR 938
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 1, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 7Trade and Merchandise Marks Act, 1958 — Section 106
High Courts16 Dec 1999
ICI India Limited Vs Presiding Officer, Industrial Tribunal and others
Bombay High Court · (2000) 2 ALLMR 214 : (2000) 2 BomCR 590
Industrial Disputes Act, 1947 — Section 10, 11
High Courts16 Dec 1999
Tukaram Pandurang Gaikwad Vs Smt. Hababi Eabumiya Shaikh and Others
Bombay High Court · (2000) 102 BOMLR 654
Bombay Civil Courts Act, 1869 — Section 26Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 20
High Courts15 Dec 1999
Bijaysingh Mansingh Baid and others Vs Mansingh H. Baid
Bombay High Court · (2000) 2 ALLMR 668 : (2000) 2 BomCR 580 : (2000) 1 BOMLR 760 : (2000) 4 MhLj 217
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 21, Order 21 Rule 37, Order 39 Rule 1, Order 39 Rule 2, Order 40 Rule 1Presidency Towns Insolvency Act, 1909 — Section 9(2), 9(3), 9(4), 9(5)Presidency Towns Insolvency Rules — Rule 52A
High Courts15 Dec 1999
M/s. Grace Engineers Vs Union of India and Others
Bombay High Court · AIR 2000 Bom 158 : (2000) 1 ALLMR 1 : (2000) 2 BomCR 478 : (2000) 1 BOMLR 958 : (2000) 3 MhLj 344
Arbitration Act, 1940 — Section 11, 12, 20
High Courts15 Dec 1999
Jawahar Annaldamla and others Vs Jamnalal Bajaj Institute of Management Studies and others
Bombay High Court · AIR 2000 Bom 159 : (2000) 1 ALLMR 457 : (2000) 2 BomCR 475 : (2000) 1 BOMLR 550 : (2000) 2 MhLj 749
Bombay University Act, 1974 — Section 23(1), 24(37), 66Maharashtra Educational Institutions (Prohibition of Capitation Fee) Act, 1987 — Section 13, 4
High Courts15 Dec 1999
Capt. M.R. Hussain and Another Vs Intertek Testing Services India Ltd. and Another
Bombay High Court · (2000) 1 ALLMR 596 : (2000) 2 BomCR 473 : (2000) 1 BOMLR 855
Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts15 Dec 1999Dismissed
S.P. Capital Financing Ltd. Vs Bagade (India) Engineering Ltd.
Bombay High Court · (2002) 109 CompCas 657
Companies Act, 1956 — Section 447
High Courts15 Dec 1999Dismissed
Longuram Tariram Thakur and Others Vs State of Maharashtra
Bombay High Court · (2000) CriLJ 1654 : (2000) 4 MhLj 513
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 41, 41(1), 41(2), 41(3)
High Courts15 Dec 1999Dismissed
Narayan Nagu Gopale Vs State of Maharashtra
Bombay High Court · (2000) CriLJ 2700
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 302
High Courts15 Dec 1999
In Re: Bijaysingh Mansingh Baid and Others
Bombay High Court · (1999) 12 BOM CK 0004
Presidency Towns Insolvency Act, 1909 — Section 9, 9(1), 9(1)(i), 9(2), 9(3)
High Courts14 Dec 1999
CETACO SA Vs Bombay Export International
Bombay High Court · (2000) 2 ALLMR 474 : (2000) 3 BomCR 97 : (2000) 3 MhLj 311
Contract Act, 1872 — Section 8Foreign Awards (Recognition and Enforcement) Act, 1961 — Section 5, 6, 7, 8
High Courts14 Dec 1999
C and M FARMING (P) LTD. Vs DEPUTY COMMISSIONER OF INCOME TAX and Others
Bombay High Court · (2000) 159 CTR 258 : (2001) 117 TAXMAN 333
Income Tax Act, 1961 — Section 104(4)
High Courts14 Dec 1999Allowed
Tara Tupkar Vs Pramod Shikshan Sanstha and others
Bombay High Court · (1999) 12 BOM CK 0001
High Courts13 Dec 1999
Crest Communications Ltd. Vs State Bank of India and another
Bombay High Court · (2000) 1 ALLMR 598 : (2000) 2 BomCR 466 : (2000) 2 BOMLR 193 : (2000) 3 MhLj 163
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Contract Act, 1872 — Section 126