High Courts12 Jul 1999Dismissed
Tukaram Ganpat Thite Vs The State of Maharashtra
Bombay High Court · (1999) 101 BOMLR 498
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 302, 307
COURT ARCHIVE
Bombay High Court judgments, 1999
1,047 judgments · page 27 of 53
High Courts12 Jul 1999Dismissed
Chinnupashabi and others Vs Fatesingh Shikshan Sanstha and Its Trustees
Bombay High Court · AIR 1999 Bom 383 : (1999) 4 ALLMR 405 : (2000) 2 BomCR 691
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 13(1)(f), 15, 15A, 5(11)Transfer of Property Act, 1882 — Section 105
High Courts12 Jul 1999
Smt. Mehmooda Begum through G.P.A. Mohd. Abdul Mannan Vs The State of Maharashtra and others
Bombay High Court · (1999) 4 ALLMR 31 : (2000) 2 BomCR 794 : (2000) 1 MhLj 40
Maharashtra Land Revenue code, 1966 — Section 11, 247
High Courts12 Jul 1999
Chinnupashabi Jahagiradar and others Vs Fatesingh Shikshan Sanstha and others
Bombay High Court · AIR 1999 Bom 383 : (1999) 4 ALLMR 405 : (2000) 2 BomCR 691
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 5(11)Transfer of Property Act, 1882 — Section 105
High Courts09 Jul 1999
Antonio Salvador Francisco Joaquim Celemente Mesquita and another Vs Pedro Carvalho and another
Bombay High Court · (2000) 1 ALLMR 612 : (2000) 2 BomCR 185
Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975 — Section 2, 31, 32(1)
High Courts09 Jul 1999
Jawahar Nagar Co-op. Hsg. Society Ltd. Vs P.T. Mehta and others
Bombay High Court · (2000) 3 BomCR 390
Bombay High Court (Original Side) Rules, 1980 — Rule 315Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10, Order 21 Rule 11(2), Order 21 Rule 16, Order 21 Rule 2, Order 21 Rule 22
High Courts09 Jul 1999
Mr. Jacinto R. Santana and Others Vs Mr. Baboi B. Naik and Others
Bombay High Court · (1999) 101 BOMLR 333
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3A
High Courts09 Jul 1999
Association of Engineering Workers Vs Permanent Magnets Ltd. and another
Bombay High Court · (1999) 4 ALLMR 5 : (1999) 4 BomCR 498 : (1999) 3 BOMLR 391 : (1999) 3 MhLj 303
Constitution of India, 1950 — Article 226Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28Model Standing Orders — Order 25(5A)
High Courts09 Jul 1999
Shri Anup R. Kantak Vs State and another
Bombay High Court · (2000) 5 BomCR 600 : (2000) BomCR(Cri) 600 : (2000) CriLJ 1078
Criminal Procedure Code, 1973 (CrPC) — Section 457, 523Penal Code, 1860 (IPC) — Section 420
High Courts09 Jul 1999
Ms. Pallavi Shashikant Todkari Vs Shri R.H. Mendonca, Commissioner of Police, Greater Bombay and others
Bombay High Court · (2000) 5 BomCR 74 : (2000) BomCR(Cri) 74
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)
High Courts09 Jul 1999Dismissed
Yeshwant G. Chikhalkar and Others Vs Killick Nixon Ltd. and Others
Bombay High Court · (1999) 2 LLJ 998
Industrial Disputes (Central) Rules, 1957 — Rule 81Industrial Disputes Act, 1947 — Section 25GMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts08 Jul 1999
Kuldeo Prakash Bhagwandas Gond Vs Dena Bank and Another
Bombay High Court · (2001) 3 LLJ 324
Constitution of India, 1950 — Article 226
High Courts08 Jul 1999Allowed
British Bank of the Middle East Vs Marcus S. Lobo and Another
Bombay High Court · (1999) 82 FLR 894 : (1999) 2 LLJ 1299
Constitution of India, 1950 — Article 226
High Courts08 Jul 1999
Ashok Shankarrao Fokmare and others Vs Sujata Nitinrao Tidke and others
Bombay High Court · (1999) 07 BOM CK 0010
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 169, 173, 319, 319(1)Penal Code, 1860 (IPC) — Section 34, 498A
High Courts07 Jul 1999Dismissed
Appalal Alias Ismail Ibrahim Vs Shaba Shiraj Mulla and Others
Bombay High Court · (1999) 101 BOMLR 388
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 4
High Courts07 Jul 1999Dismissed
B.E.S.T. Workers Union Vs Bombay Electric Workers Union and Others
Bombay High Court · (2001) 3 LLJ 540
Bombay Industrial Relations Act, 1946 — Section 16(1), 23(4), 3(25)Bombay Industrial Relations Rules, 1947 — Rule 19A, 28A
High Courts07 Jul 1999
Shankarbhai Babubhai Patel Vs Shri Sanat Kaul and others
Bombay High Court · (2000) 5 BomCR 64 : (2000) BomCR(Cri) 64 : (2000) 1 BOMLR 757 : (1999) 3 MhLj 69
Gujarat Prevention of Anti-social Activities Act, 1985 — Section 2, 3(3)
High Courts07 Jul 1999
Kishan Baraku Thakare Vs The State of Maharashtra
Bombay High Court · (2000) 5 BomCR 62 : (2000) BomCR(Cri) 62 : (1999) CriLJ 4242 : (2000) 1 RCR(Criminal) 820
Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 3, 45, 59, 61, 9Penal Code, 1860 (IPC) — Section 34, 376(2), 506
High Courts07 Jul 1999
Gandhi Trading Vs Assistant Commissioner of Income Tax and Others
Bombay High Court · (2000) 518 CTR 512 : (2000) 158 CTR 512 : (1999) 239 ITR 337
Income Tax Act, 1961 — Section 281B
High Courts07 Jul 1999
Mr. Olaf Wumling Vs State of Goa
Bombay High Court · (2000) 5 BomCR 538 : (2000) 72 ECC 258 : (2000) 4 MhLj 72
Criminal Procedure Code, 1973 (CrPC) — Section 165, 313, 428Evidence Act, 1872 — Section 3, 59, 61Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 27, 50