COURT ARCHIVE

Bombay High Court judgments, 1999

1,047 judgments · page 23 of 53

High Courts29 Jul 1999Dismissed

J.R. Dani Vs State of Maharashtra and others

Bombay High Court · (1999) 07 BOM CK 0115

Constitution of India, 1950 — Article 226, 235, 311(2), 320, 320(3)(c)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 22(H)

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High Courts29 Jul 1999

State Vs Dr. Joaquim Antonio D''Silva

Bombay High Court · (2000) 5 BomCR 609

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Evidence Act, 1872 — Section 73Indian Medical Council Act, 1956 — Section 2

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High Courts28 Jul 1999

Ebrahim Haji Joonas Vs Municipal Corporation of Gr. Bombay and others

Bombay High Court · (1999) 3 ALLMR 547 : (1999) 4 BomCR 724 : (1999) 3 BOMLR 366 : (2000) 1 MhLj 422

Bombay Municipal Corporation Act, 1888 — Section 209Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

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High Courts28 Jul 1999

Mohammad Ali Abubaker Shaikh Vs The State of Maharashtra and another

Bombay High Court · (1999) 4 ALLMR 173 : (2000) 5 BomCR 158 : (2000) BomCR(Cri) 158

National Security Act, 1980 — Section 3(1)

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High Courts28 Jul 1999Partly Allowed

B.O.C. India Ltd. Vs Indian Oxygen Employees Union

Bombay High Court · (2000) 1 LLJ 472

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 13Industrial Disputes Act, 1947 — Section 11(3), 25O

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High Courts28 Jul 1999Allowed

Mohd. Ali Abubaker Shaikh Vs State of Maharashtra and another

Bombay High Court · (1999) 07 BOM CK 0014

Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 17

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High Courts27 Jul 1999

Udhav Jayram Katarnavare since deceased by his heirs Vs Shri Bhima Jungal Katarnavare and others

Bombay High Court · (2000) 2 BomCR 90 : (2001) 3 MhLj 197 : (1999) 3 MhLj 598

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32Evidence Act, 1872 — Section 114

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High Courts27 Jul 1999

Raja Upadhyay Vs State of Maharashtra and another

Bombay High Court · (1999) 07 BOM CK 0100

Criminal Procedure Code, 1973 (CrPC) — Section 256(1), 378(3), 378(4), 378(5), 401(4)Negotiable Instruments Act, 1881 (NI) — Section 138, 142

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High Courts27 Jul 1999

Suresh Ganpat Mundhe and others Vs The State of Maharashtra and another

Bombay High Court · (2000) 5 BomCR 40 : (2000) BomCR(Cri) 40 : (1999) 3 MhLj 951

Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 165, 294, 377Evidence Act, 1872 — Section 3, 45, 59, 8, 9Penal Code, 1860 (IPC) — Section 34, 363, 366, 376(2), 506

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High Courts27 Jul 1999Allowed

Yeshwant @ Yeshya Mahadeo Patil Vs R. H. Mendonca and another

Bombay High Court · (1999) 07 BOM CK 0071

Arms Act, 1959 — Section 25, 4Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 34, 387, 393, 394, 397

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High Courts27 Jul 1999Dismissed

Suresh Ganpat Mundhe and others Vs State of Maharashtra and another

Bombay High Court · (2000) 5 BomCR 40 : (2000) BomCR(Cri) 40 : (1999) 3 MhLj 951

Criminal Procedure Code, 1973 (CrPC) — Section 161, 294, 377Penal Code, 1860 (IPC) — Section 34, 363, 366, 376(2)(g), 506(2)

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High Courts27 Jul 1999

Central Bank of India Vs Manipur Vasant Kini

Bombay High Court · AIR 1999 Bom 409 : (1999) 4 ALLMR 217 : (2000) 1 BomCR 215 : (2000) 102 CompCas 412 : (2000) 1 MhLj 744

Banking Regulation Act, 1949 — Section 21Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 37 Rule 2Contract Act, 1872 — Section 10, 74

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High Courts27 Jul 1999

Raja Upadhyay Vs State of Maharashtra and Another

Bombay High Court · (2000) 5 BomCR 847 : (1999) 3 MhLj 397

Criminal Procedure Code, 1973 (CrPC) — Section 202, 256(1), 378(4), 401(4), 417(3)Negotiable Instruments Act, 1881 (NI) — Section 138, 142

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High Courts27 Jul 1999Allowed

Udhav Jayram Katarnavare deceased through L.Rs. Varubai Udhav Katarnavare and others Vs Bhima Jungal Katarnavare and others

Bombay High Court · (2000) 2 BomCR 90 : (2001) 3 MhLj 197 : (1999) 3 MhLj 598

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 32G(1)(c), 32M, 43Evidence Act, 1872 — Section 114

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High Courts26 Jul 1999Allowed

Begum Bee Vs R.H. Mendonca, Commissioner of Police, Greater Bombay and another

Bombay High Court · (1999) 07 BOM CK 0114

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 341, 427, 452, 504, 506

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High Courts26 Jul 1999

Century Plyboards (India) Ltd. Vs Advertising Standards Council of India

Bombay High Court · (1999) 07 BOM CK 0097

Companies Act, 1956 — Section 25Constitution of India, 1950 — Article 14, 19, 217(3)

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High Courts26 Jul 1999

Commissioner of Income Tax Vs Henly Farm

Bombay High Court · (1999) 101 BOMLR 316 : (2000) 1 MhLj 848

Income Tax Act, 1961 — Section 10, 256, 80J, 80JJ

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High Courts26 Jul 1999

Vaijanath Patre Vs The State of Maharashtra

Bombay High Court · (2000) 5 BomCR 718 : (2000) 2 MhLj 35

Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 167, 209, 309, 367, 437Penal Code, 1860 (IPC) — Section 302, 34, 406, 452, 504

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High Courts26 Jul 1999

Commissioner of Income Tax Vs Chemet

Bombay High Court · (1999) 240 ITR 624

Income Tax Rules, 1962 — Rule 6D

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High Courts26 Jul 1999

Mrs. Anandi Laxman Patil Vs Shri R.H. Mendonca, Commissioner of Police, Greater Bombay and Others

Bombay High Court · (2000) 5 BomCR 35 : (2000) BomCR(Cri) 35 : (1999) CriLJ 4481 : (1999) 3 MhLj 596

Constitution of India, 1950 — Article 22(5)Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)

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