High Courts20 Jul 1999
COMMISSIONER OF INCOME TAX Vs RUIA STUD and AGRICULTURAL FARMS (P.) LTD.
Bombay High Court · (1999) 3 MhLj 848 : (1999) 106 TAXMAN 662
Income Tax Act, 1961 — Section 256(1), 37
COURT ARCHIVE
Bombay High Court judgments, 1999
1,047 judgments · page 25 of 53
High Courts20 Jul 1999Allowed
Farooq @ Firoz Hasan Bhagwan Vs Commissioner of Police, Greater Bombay and others
Bombay High Court · (1999) 07 BOM CK 0106
Arms Act, 1959 — Section 25, 25(1)(b), 27, 35Constitution of India, 1950 — Article 22(5), 226Penal Code, 1860 (IPC) — Section 325, 326, 34, 342, 363
High Courts20 Jul 1999Allowed
Ravindra B. Sachadey Vs State of Maharashtra and Others
Bombay High Court · (1999) 101 BOMLR 418
Criminal Procedure Code, 1973 (CrPC) — Section 195Penal Code, 1860 (IPC) — Section 193, 21, 219, 228
High Courts20 Jul 1999Dismissed
Mehmood Abdul Rehman Shaikh Vs R. H. Mendonca and others
Bombay High Court · (1999) 07 BOM CK 0099
Constitution of India, 1950 — Article 22(5), 226
High Courts20 Jul 1999Allowed
Anant Balu Batawale Vs V.L. Kambale and Others
Bombay High Court · (2000) 1 LLJ 183
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 — Section 18Income Tax Act, 1961 — Section 256(1), 36, 36(1)(vii)
High Courts20 Jul 1999
Commissioner of Income Tax Vs J.N. Vas
Bombay High Court · (2000) 159 CTR 42 : (1999) 240 ITR 101 : (1999) 106 TAXMAN 658
Income Tax Act, 1961 — Section 15
High Courts20 Jul 1999
Commissioner of Income Tax, Bombay Vs Smt. Prabhavati D. Mehta
Bombay High Court · (2000) 3 BomCR 133 : (1999) 240 ITR 447 : (1999) 3 MhLj 527
Income Tax Act, 1961 — Section 22, 23(1), 256(1)
High Courts20 Jul 1999
Maharashtra State Road Transport Corporation Vs M.S.R.T. Kamgar Sanghatana
Bombay High Court · (1999) 2 LLJ 1082
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30(2)
High Courts20 Jul 1999
COMMISSIONER OF INCOME TAX Vs VAS, J. N.
Bombay High Court · (2000) 106 TAXMAN 658
Income Tax Act, 1961 — Section 256(1)
High Courts20 Jul 1999Allowed
Dhrupadabai Labade Vs State of Maharashtra and others
Bombay High Court · (1999) 07 BOM CK 0017
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 201(a), 202Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 392Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 10, 14, 3
High Courts20 Jul 1999Dismissed
Nana Bhujang Vs State of Maharashtra
Bombay High Court · (1999) CriLJ 4632
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 84
High Courts19 Jul 1999
Garware Plastics and Polyester Limited and Another Vs The Municipal Corporation
Bombay High Court · AIR 1999 Bom 431 : (1999) 4 ALLMR 266 : (2000) 2 BomCR 698 : (2000) 1 MhLj 8
Essential Commodities Act, 1955 — Section 3
High Courts19 Jul 1999Allowed
Shivaji @ Shivanand Borgi Vs State of Maharashtra
Bombay High Court · (1999) 07 BOM CK 0116
Penal Code, 1860 (IPC) — Section 307
High Courts19 Jul 1999
Cipla Ltd. Vs Cipla Employees'' Union and Others
Bombay High Court · (1999) 2 LLJ 1072
High Courts19 Jul 1999
Shri Mohamad Ashraf Vs The Commissioner of Police, Greater Bombay and others
Bombay High Court · (2000) 5 BomCR 205 : (2000) BomCR(Cri) 205
Arms Act, 1959 — Section 25, 3Constitution of India, 1950 — Article 22(5), 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders and Dangerous Persons Amendment Act, 1996 — Section 3(1)
High Courts19 Jul 1999
State of Maharashtra Vs Yadav Natthuji Kohachade
Bombay High Court · (2000) 5 BomCR 743 : (2000) CriLJ 959
Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 167(2), 169, 209, 266Penal Code, 1860 (IPC) — Section 34, 420, 468, 471Prevention of Corruption Act, 1947 — Section 12
High Courts19 Jul 1999
Velji Shivaji and Bros. and Others Vs M/s. Mathuradas Narandas and Sons and Others
Bombay High Court · (2000) 1 BomCR 50
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 37 Rule 2, Order 37 Rule 3, Order 37 Rule 7
High Courts19 Jul 1999
Shri Thomas Sebastian and others Vs The Chief Secretary, State of Goa and another
Bombay High Court · (2000) 1 ALLMR 654 : (2000) 2 BomCR 190
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 14, 141, 16, 226
High Courts19 Jul 1999Dismissed
Mohd. Ashraf Vs Commissioner of Police, Bombay and others
Bombay High Court · (1999) 07 BOM CK 0013
Arms Act, 1959 — Section 25, 27, 3Constitution of India, 1950 — Article 22(5), 226Penal Code, 1860 (IPC) — Section 120B, 34, 397, 399, 402