COURT ARCHIVE

Bombay High Court judgments, 1999

1,047 judgments · page 28 of 53

High Courts07 Jul 1999Allowed

Shankarbhai Babubhai Patel Vs 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 3(3)

Read judgment

High Courts07 Jul 1999

Uniflex Cables Limited Vs Mansingh Hanutmal Baid and others

Bombay High Court · (1999) 4 BomCR 485 : (1999) 3 BOMLR 158

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 97, Order 21 Rule 99, Order 39 Rule 1, Order 39 Rule 2Specific Relief Act, 1963 — Section 34

Read judgment

High Courts06 Jul 1999

Bhiva Tarkase Vs The State of Maharashtra

Bombay High Court · (2000) 5 BomCR 498 : (2000) 1 MhLj 593

Evidence Act, 1872 — Section 113Penal Code, 1860 (IPC) — Section 304

Read judgment

High Courts06 Jul 1999

Sant Nilobarai Transport (P.) Ltd. Vs Ganesh Container Movers Syndicate and another

Bombay High Court · (2000) 2 BomCR 219 : (1999) 3 MhLj 216

Arbitration Act, 1940 — Section 2Arbitration and Conciliation Act, 1996 — Section 7Industrial Disputes Act, 1947 — Section 16, 2, 34, 7

Read judgment

High Courts06 Jul 1999Allowed

Gajanan Bapurao Rangale Vs State of Maharashtra

Bombay High Court · (1999) 07 BOM CK 0022

Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 308

Read judgment

High Courts05 Jul 1999

Madhukar Pralhadrao Pathak Vs The State of Maharashtra and others

Bombay High Court · (1999) 4 ALLMR 279 : (2000) 4 BomCR 130 : (2000) 84 FLR 215

Central Civil Services (Pension) Rules, 1972 — Rule 37, 37AConstitution of India, 1950 — Article 14, 16, 226

Read judgment

High Courts05 Jul 1999

Yogesh Indukumar Patel Vs Union of India and others

Bombay High Court · (2000) 4 BomCR 545

Constitution of India, 1950 — Article 226

Read judgment

High Courts05 Jul 1999Dismissed

Ramagauri Keshvlal Virani Vs Walkeshwar Triveni Co-operative Housing Society Ltd. and others

Bombay High Court · AIR 1999 Bom 385 : (2000) 2 BomCR 687 : (1999) 3 MhLj 145

Maharashtra Co-operative Societies Act, 1960 — Section 91, 91(1)(a)

Read judgment

High Courts05 Jul 1999

Madhukar Pralhadrao Pathak Vs State of Maharashtra and others

Bombay High Court · (1999) 4 ALLMR 279 : (2000) 4 BomCR 130 : (2000) 84 FLR 215

Constitution of India, 1950 — Article 14, 16

Read judgment

High Courts05 Jul 1999

Shri Ajay Prakash @ Aju Karua Valmiki Vs Sudhakar Ambedhar and others

Bombay High Court · (2000) 5 BomCR 66 : (2000) BomCR(Cri) 66 : (2000) 3 MhLj 417

Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 22(5), 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)

Read judgment

High Courts05 Jul 1999

Ramagauri Keshvlal Virani Vs Walkeshwar Triveni Co-Operative Housing Society Ltd. and others

Bombay High Court · AIR 1999 Bom 385 : (2000) 2 BomCR 687 : (1999) 3 MhLj 145

Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 — Section 2, 4(1A)(a)(iii)

Read judgment

High Courts05 Jul 1999

Shri Mohd. Azim Khan Vs Shri R.H. Mendonca, Commissioner of Police and another

Bombay High Court · (2000) 5 BomCR 70 : (2000) BomCR(Cri) 70 : (2000) 2 MhLj 539

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 7(1)Constitution of India, 1950 — Article 22(5)Criminal Procedure Code, 1973 (CrPC) — Section 82, 83, 84, 85

Read judgment

High Courts03 Jul 1999