High Courts04 Aug 1999
Gopal Sakharam Jadhav Vs State of Maharashtra
Bombay High Court · (1999) 08 BOM CK 0018
Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 304(2)
COURT ARCHIVE
Bombay High Court judgments, 1999
1,047 judgments · page 22 of 53
High Courts03 Aug 1999
Commissioner of Income Tax Vs Smt. Mandakini M. Jog
Bombay High Court · (2000) 158 CTR 107 : (2000) 241 ITR 6
Income Tax Act, 1961 — Section 80L, 80L(1), 80L(3)
High Courts03 Aug 1999
Anant Dagadu Bhalerao Vs The State of Maharashtra and another
Bombay High Court · (2000) 5 BomCR 37 : (2000) BomCR(Cri) 37 : (1999) 3 MhLj 518
Criminal Procedure Code, 1973 (CrPC) — Section 235, 374Evidence Act, 1872 — Section 3, 45, 59, 61, 8Penal Code, 1860 (IPC) — Section 299, 304
High Courts03 Aug 1999Allowed
Anant Dagadu Bhalerao Vs State of Maharashtra and another
Bombay High Court · (1999) 08 BOM CK 0006
Penal Code, 1860 (IPC) — Section 299, 304(1), 304(2)
High Courts03 Aug 1999Dismissed
Smt. Shabira Bala Manyar Vs Maruti Baburao Gonjare and Others
Bombay High Court · (1999) 101 BOMLR 935
High Courts02 Aug 1999
Commissioner of Income Tax, Bombay Vs M/s. Indian Plastics Ltd., Bombay
Bombay High Court · (2000) 3 BomCR 394 : (1999) 240 ITR 528 : (1999) 3 MhLj 572 : (1999) 107 TAXMAN 172
Income Tax Act, 1961 — Section 37(2A)
High Courts02 Aug 1999Allowed
Mohd. Rafique Abdul Majid Vs R. H. Mendonca and others
Bombay High Court · (1999) 08 BOM CK 0117
Constitution of India, 1950 — Article 22(5), 226Penal Code, 1860 (IPC) — Section 324, 34, 427, 452, 506(ii)
High Courts02 Aug 1999
COMMISSIONER OF INCOME TAX Vs INDIAN PLASTICS LTD.
Bombay High Court · (1999) 3 MhLj 572 : (2000) 107 TAXMAN 172
Income Tax Act, 1961 — Section 256(1)
High Courts02 Aug 1999
HMG Engineering Pvt. Ltd. Vs Union Bank of India and others
Bombay High Court · (1999) 4 ALLMR 653 : (2000) 1 BomCR 221 : (1999) 3 MhLj 670
Arbitration Act, 1940 — Section 20 , 33Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 20Defence Service of Engineers (Recruitment and Conditions of Service) Rules, 1991 — Rule 3
High Courts02 Aug 1999
Shri Sangmeshwar Devasthan Haripur, Wahivatdar Devasthan Panch Vs Shri Shripati Bala Kubadage since deceased by his legal representatives and heir
Bombay High Court · (2000) 1 BomCR 171 : (1999) 3 MhLj 622
Bombay Public Trusts Act, 1950 — Section 56CBombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 88BCivil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1
High Courts02 Aug 1999
Shri Siddhivinayak Developers Vs Ravindra Sakharam Gurav
Bombay High Court · (2000) 1 BomCR 64
Consumer Protection Act, 1986 — Section 2(1)
High Courts02 Aug 1999Dismissed
Canara Bank Vs Yusuf Abdulhussein Arsiwala (deceased by LRs) and Others
Bombay High Court · AIR 2000 Bom 71 : (1999) 3 MhLj 510 : (1992) 3 MhLj 510
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13
High Courts02 Aug 1999
Hmg Engineering Pvt. Ltd. Vs Union of India and others
Bombay High Court · (1999) 4 ALLMR 653 : (2000) 1 BomCR 221 : (1999) 3 MhLj 670
Arbitration Act, 1940 — Section 20
High Courts02 Aug 1999
Sangmeshwar Devasthan, Haripur Vs Shripati Bala Kubadage deceased through L.Rs. Laxman Shripati Kubadage
Bombay High Court · (2000) 1 BomCR 171 : (1999) 3 MhLj 622
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 88, 88(1), 88(1)(a), 88B
High Courts30 Jul 1999
Mohan Pandurang Kashid and others Vs Smt. Anusayabai Mane and others
Bombay High Court · (2000) 2 BomCR 154 : (2000) 1 BOMLR 729 : (2000) 2 MhLj 532
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29(2), 32
High Courts30 Jul 1999Dismissed
Thankgod Afam Ezeme Vs B.D. Goel and another
Bombay High Court · (1999) 07 BOM CK 0113
Customs Act, 1962 — Section 108, 135(1)(a), 135(1)(ii), 21, 23Foreign Exchange Regulation Act, 1973 — Section 67Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 23, 28, 29, 8(c)
High Courts30 Jul 1999
Margao Municipal Council and another Vs Shri Pandurang Kusta Alve and others
Bombay High Court · AIR 2000 Bom 78 : (2000) 1 ALLMR 585 : (2000) 2 BomCR 195 : (2000) 1 MhLj 767
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, 115, 151Contempt of Courts Act, 1971 — Section 2
High Courts30 Jul 1999
Midland Overseas Vs m.v. "CMBT Tana" and others
Bombay High Court · AIR 1999 Bom 401 : (1999) 3 ALLMR 662 : (2000) 1 BomCR 618
Contract Act, 1872 — Section 230
High Courts30 Jul 1999
Shri Izaz Rashid Baig @ Ajju Vs Shri R.H. Mendonca, Commissioner of Police Greater Bombay and others
Bombay High Court · (2000) 5 BomCR 48 : (2000) BomCR(Cri) 48
Arms Act, 1959 — Section 25, 27, 3Constitution of India, 1950 — Article 22(5)Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)
High Courts29 Jul 1999
Dallah Albaraka Investment Co. Ltd. Vs Ajitabh Bachchan and another
Bombay High Court · (1999) 4 ALLMR 122 : (2000) 1 BomCR 805 : (2000) 2 MhLj 417
Bombay City Civil Court Act, 1948 — Section 3Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, 13, 2(4), 39, 44ACopyright Act, 1957 — Section 62(1)