High Courts26 Jul 1999Allowed
Firoz Afasar Khan Vs R. H. Mendonca, Commissioner of Police, Greater Bombay and others
Bombay High Court · (1999) 07 BOM CK 0068
Constitution of India, 1950 — Article 22(5), 226
COURT ARCHIVE
Bombay High Court judgments, 1999
1,047 judgments · page 24 of 53
High Courts26 Jul 1999
The Industrial Credit and Investment Corporation of India Limited Vs Dhanesh D. Ruparelia, of Indian Inhabitant and another
Bombay High Court · (1999) 4 ALLMR 116 : (2000) 1 BomCR 268 : (2000) 99 CompCas 181
Companies Act, 1956 — Section 16Constitution of India, 1950 — Article 141Contract Act, 1872 — Section 126, 127, 128, 140, 141
High Courts26 Jul 1999
Century Plyboards (India) Ltd. Vs The Advertising Standards Council of India
Bombay High Court · (1999) 4 ALLMR 665 : (2000) 1 BomCR 136 : (1999) 3 MhLj 543
Bombay High Court (Original Side) Rules, 1980 — Rule 147, 148Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1 , Order 39 Rule 2Companies Act, 1956 — Section 25
High Courts26 Jul 1999
Commissioner of Income Tax Vs Melauto Industries P. Ltd.
Bombay High Court · (1999) 240 ITR 74
Income Tax Act, 1961 — Section 40, 40A(5)
High Courts26 Jul 1999
Commissioner of Income Tax, Bombay Vs New India Assurance Co. Ltd.
Bombay High Court · (1999) 07 BOM CK 0018
Income Tax Act, 1961 — Section 256(1), 35A, 44
High Courts23 Jul 1999Allowed
Mohd. Salam Mohd. Sakir Ansari Vs L. S. Danekar and another
Bombay High Court · (1999) 07 BOM CK 0063
Criminal Procedure Code, 1973 (CrPC) — Section 110, 110(e)(g), 116, 116(3), 116(6)Penal Code, 1860 (IPC) — Section 143, 144, 147, 148, 324
High Courts23 Jul 1999
Adarsh Education Society and another Vs State of Maharashtra and others
Bombay High Court · (1999) 4 ALLMR 174 : (2000) 2 BomCR 799 : (2000) 85 FLR 703 : (2000) 1 MhLj 179
Evidence Act, 1872 — Section 115Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 15
High Courts23 Jul 1999Dismissed
Shaikh Babbu Vs Sayeda Masarat Begum and another
Bombay High Court · (2000) 5 BomCR 118 : (1999) CriLJ 4822
Constitution of India, 1950 — Article 14, 15, 21, 245, 246Criminal Procedure Code, 1973 (CrPC) — Section 125, 125, 125(3), 126, 127Hindu Succession Act, 1956 — Section 15, 15(2), 16
High Courts22 Jul 1999
Goa Urban Co-operative Bank Limited Vs Merces English High School, Merces and others
Bombay High Court · AIR 1999 Bom 424 : (2000) 4 BomCR 685
Civil Procedure Code, 1908 (CPC) — Section 100, 37, 60Constitution of India, 1950 — Article 254Co-operative Societies Act, 1962 — Section 104(6)
High Courts22 Jul 1999Allowed
Meena Deepak Sonde Vs B. S. Mohite, Commissioner of Police and another
Bombay High Court · (2000) 5 BomCR 156 : (1999) 3 MhLj 541
Arms Act, 1959 — Section 25(1)(a)(c)Bombay Police Act, 1951 — Section 135, 37(1)Constitution of India, 1950 — Article 22(5), 226
High Courts22 Jul 1999Dismissed
The State of Maharashtra Vs Narayanram Chetanram Chaudhary and Others
Bombay High Court · (1999) 101 BOMLR 641(1)
Criminal Procedure Code, 1973 (CrPC) — Section 13, 162, 164, 18, 235Evidence Act, 1872 — Section 1, 114, 133, 30, 36Penal Code, 1860 (IPC) — Section 120B, 302, 34, 342, 392
High Courts22 Jul 1999Dismissed
Reliance Silicones (India) Ltd. and Another Vs Industrial Tribunal and Another
Bombay High Court · (1999) 2 LLJ 1083
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22
High Courts22 Jul 1999
Vishram Prabat-H.U.F. by the Karta and Manager Shankar Vishram Patil Vs M/s. Shruti Builders and others
Bombay High Court · (2000) 1 BomCR 209
Civil Procedure Code, 1859 — Section 5Civil Procedure Code, 1908 (CPC) — Section 9
High Courts22 Jul 1999
Smt. Meena Deepak Sonde Vs Shri B.S. Mohite and another
Bombay High Court · (2000) 5 BomCR 156 : (1999) 3 MhLj 541
Arms Act, 1959 — Section 25(1), 34Bombay Police Act, 1951 — Section 135, 37(1)Constitution of India, 1950 — Article 22(5)
High Courts22 Jul 1999
Yeshwant Dhondiba Khule and Another Vs The State of Maharashtra
Bombay High Court · (2000) 5 BomCR 198 : (2000) BomCR(Cri) 198
Evidence Act, 1872 — Section 3, 32, 45, 59Penal Code, 1860 (IPC) — Section 302, 307, 34, 498
High Courts21 Jul 1999
Union of India Vs M/s. Build-India Construction Systems
Bombay High Court · (1999) 3 ALLMR 638 : (1999) 4 BomCR 719 : (1999) 3 BOMLR 490
Arbitration Act, 1940 — Section 14(1), 14(2)Limitation Act, 1963 — Article 119, 158, 5
High Courts21 Jul 1999Allowed
Ismail B. Kapadia Vs Commissioner of Police, Brihan Mumbai and others
Bombay High Court · (1999) 07 BOM CK 0011
Constitution of India, 1950 — Article 22(5)Penal Code, 1860 (IPC) — Section 387, 506
High Courts20 Jul 1999
Commissioner of Income Tax, Bombay Vs M/s. Ruia Stud and Agricultural Farms P. Ltd.
Bombay High Court · (2000) 2 BomCR 428 : (1999) 240 ITR 312 : (1999) 3 MhLj 848
Income Tax Act, 1961 — Section 256(1), 32, 43(3)
High Courts20 Jul 1999
Commissioner of Income Tax, Bombay Vs M/s. Borosil Glass Works Ltd.
Bombay High Court · (2000) 3 BomCR 131 : (1999) 240 ITR 288 : (1999) 3 MhLj 522
Companies (Profits) Surtax Act, 1964 — Rule 1, 18, 36Income Tax Act, 1961 — Section 256(1)
High Courts20 Jul 1999
COMMISSIONER OF INCOME TAX Vs SMT. PRABHAVATI D. MEHTA
Bombay High Court · (2000) 159 CTR 30 : (1999) 3 MhLj 527 : (2000) 106 TAXMAN 680 : (1999) 106 TAXMAN 680
Income Tax Act, 1961 — Section 256(1)