High Courts19 Jul 1999
Rajendra Devidas Hirurkar Vs State of Maharashtra and Others
Bombay High Court · (2000) 1 DMC 590
Criminal Procedure Code, 1973 (CrPC) — Section 125
COURT ARCHIVE
Bombay High Court judgments, 1999
1,047 judgments · page 26 of 53
High Courts16 Jul 1999
Central Bank of India Vs The Official Liquidator and others
Bombay High Court · (1999) 4 BomCR 743
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Companies Act, 1956 — Section 446
High Courts16 Jul 1999
Wangai Muhiu Maina Vs Nagpur University, Nagpur and others
Bombay High Court · (1999) 07 BOM CK 0001
Constitution of India, 1950 — Article 226
High Courts15 Jul 1999Dismissed
Jagdishprasad Agarwal Vs Transport Corporation of India Ltd.
Bombay High Court · (1999) 101 BOMLR 874
COMPANIES ACT, 1956 — Section 630Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts15 Jul 1999Dismissed
Modistone Ltd. and Others Vs Deputy Commissioner of Labour and Others
Bombay High Court · (1999) 2 LLJ 1043
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22
High Courts15 Jul 1999Allowed
Press Trust of India Ltd. and Another Vs Parag B. Rabade and Others
Bombay High Court · (2000) 1 LLJ 492
High Courts15 Jul 1999
Sydney @ Rajesh Vs Mrs. Edith @ Reena
Bombay High Court · (2000) 1 DMC 523
Divorce Act, 1869 — Section 10, 17
High Courts14 Jul 1999
Commissioner of Income Tax, Bombay Vs M/s Savailal Maneklal
Bombay High Court · (2000) 2 BomCR 426 : (2000) 2 BOMLR 861 : (1999) 157 CTR 499 : (1999) 239 ITR 636 : (1999) 3 MhLj 782 : (1999) 107 TAXMAN 369
Income Tax Act, 1961 — Section 256(1), 40(b)
High Courts14 Jul 1999
Commissioner of Income Tax Vs Jam Manufacturing Co. Ltd.
Bombay High Court · (1999) 240 ITR 167 : (1999) 3 MhLj 497 : (1999) 107 TAXMAN 573
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B
High Courts14 Jul 1999
Commissioner of Income Tax, Bombay Vs M/s. Savailal Maneklal
Bombay High Court · (2000) 2 BomCR 426 : (2000) 2 BOMLR 861 : (1999) 157 CTR 499 : (1999) 239 ITR 636 : (1999) 3 MhLj 782 : (1999) 107 TAXMAN 369
Income Tax Act, 1961 — Section 256(1), 40
High Courts14 Jul 1999
Commissioner of Income Tax Vs Govind Poy Oxygen Ltd.
Bombay High Court · (1999) 157 CTR 464 : (1999) 239 ITR 543 : (2000) 3 MhLj 43 : (2000) 108 TAXMAN 580
Income Tax Act, 1961 — Section 32A
High Courts14 Jul 1999Dismissed
Vithal Yadav Manjare and Others Vs Ambadas Eknath Dhage and Others
Bombay High Court · (1999) 4 ALLMR 670 : (1999) 101 BOMLR 209
Transfer of Property Act, 1882 — Section 107
High Courts14 Jul 1999
Commissioner of Income Tax Vs Gopaldas H. Hansrajani
Bombay High Court · (1999) 156 CTR 457 : (1999) 239 ITR 523 : (2000) 108 TAXMAN 65
Income Tax Act, 1961 — Section 54
High Courts14 Jul 1999
Commissioner of Income Tax Vs Indian Organic Chemicals Ltd.
Bombay High Court · (1999) 107 TAXMAN 504
Income Tax Act, 1961 — Section 256(1), 40(c), 40A(5), 80J
High Courts13 Jul 1999
The Municipal Corporation of Brihan Mumbai Vs Trustees of Parsi Panchayat and another
Bombay High Court · (1999) 4 ALLMR 674 : (1999) 4 BomCR 713 : (1999) 3 MhLj 642
Land Acquisition (Amendment) Act, 1984 — Section 30Land Acquisition Act, 1894 — Section 18, 20, 23, 23(2), 28
High Courts13 Jul 1999
M/s. K.G. Construction and another Vs Municipal Corporation for Greater Bombay and others
Bombay High Court · (1999) 4 ALLMR 142 : (1999) 4 BomCR 729 : (1999) 3 BOMLR 339
Bombay Municipal Corporation Act, 1888 — Section 73Constitution of India, 1950 — Article 12, 14, 226
High Courts13 Jul 1999
Commissioner of Income Tax Vs Hindustan Conductors P. Ltd.
Bombay High Court · (1999) 240 ITR 16 : (2000) 2 MhLj 352 : (2000) 108 TAXMAN 266
Income Tax Act, 1961 — Section 36, 36(1)
High Courts13 Jul 1999
Commissioner of Income Tax Vs Hindustan Conductors Pvt. Ltd.
Bombay High Court · (1999) 240 ITR 762 : (2000) 108 TAXMAN 258
Income Tax Act, 1961 — Section 147, 36(1)
High Courts13 Jul 1999
Pioneer Sales Agencies (P.) Ltd. Vs Olympus Superstructures Pvt. Ltd.
Bombay High Court · (1999) 4 BomCR 877 : (1999) 3 BOMLR 803
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Companies Act, 1956 — Section 433, 434Evidence Act, 1872 — Section 92
High Courts12 Jul 1999
Mahadu Punjaba Dhage and others Vs Prabhakar Trimbak Joshi and others
Bombay High Court · (1999) 4 ALLMR 381 : (2000) 2 BomCR 817
Civil Procedure Code, 1908 (CPC) — Section 11Transfer of Property Act, 1882 — Section 106