COURT ARCHIVE

Bombay High Court judgments, 1999

1,047 judgments · page 29 of 53

High Courts01 Jul 1999

Modistone Limited Vs Modistone Employees Union and another

Bombay High Court · (1999) 4 ALLMR 99 : (1999) 4 BomCR 477 : (1999) 1 BOMLR 668 : (1999) 2 LLJ 1008 : (1999) 3 MhLj 241

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28Payment of Bonus Act, 1965 — Section 10, 2(13), 31, 8

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High Courts01 Jul 1999

Vithu Hira Mahar (More) @ Vithu Pandu Sonawane, since deceased by his heirs and Others Vs State of Maharashtra and Others

Bombay High Court · (2000) 1 BomCR 89

Bombay Hereditary Offices Act, 1874 — Section 34, 35Bombay Inferior Villages Watans Abolition Act, 1958 — Section 2, 3(2), 67Bombay Revenue Jurisdiction Act, 1876 — Section 4, 5

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High Courts01 Jul 1999

The New India Assurance Co. Ltd. Vs Shri J.A. Mansoor

Bombay High Court · (2000) 1 BomCR 63

Consumer Protection Act, 1986 — Section 2(1)Evidence Act, 1872 — Section 101

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High Courts30 Jun 1999Allowed

Shivlingappa Virappa Alange deceased through L.Rs. Siddheshwar Shivlingappa Alange Vs Malappa Chanmallappa Shetti deceased through L.Rs. Ambawabai Mallappa Shetty and others

Bombay High Court · (1999) 3 ALLMR 549 : (2000) 1 BomCR 161 : (1999) 3 MhLj 602

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)(a), 12(3)(b)

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High Courts30 Jun 1999

Shivlingappa Virappa Alange since deceased by his heirs and legal representatives Vs Malappa Chanmallappa Shetti since deceased by his heirs and others

Bombay High Court · (1999) 3 ALLMR 549 : (2000) 1 BomCR 161 : (1999) 3 MhLj 602

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3), 13(1)Evidence Act, 1872 — Section 101, 3, 61, 8

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High Courts30 Jun 1999

The Peerless General Finance and Investment Co. Ltd. Vs Swan Mills Limited and Others

Bombay High Court · (2000) 1 BomCR 48

Bombay High Court (Original Side) Rules, 1980 — Rule 127Registration Act, 1908 — Section 17, 49Specific Relief Act, 1963 — Section 15, 20

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High Courts30 Jun 1999Partly Allowed

Tata Memorial Hospital and Cancer Research Institute Vs Tata Memorial Hospital Workers'' Union and Others

Bombay High Court · (2001) 3 LLJ 559

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High Courts30 Jun 1999Dismissed

Mahesh Kantilal Shah and others Vs Shishir Chhotelal Shah and others

Bombay High Court · (1999) 06 BOM CK 0008

Arbitration Act, 1940 — Section 30(a)Partnership Act, 1932 — Section 44, 48

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High Courts29 Jun 1999Dismissed

Sitaram @ Pandu Ramchandra Sawant Vs State of Maharashtra

Bombay High Court · (2000) 5 BomCR 55 : (2000) BomCR(Cri) 55

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114, 133Penal Code, 1860 (IPC) — Section 201, 302, 34, 498A

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High Courts29 Jun 1999

Nanded Parbhani Zilla Luxury Bus Malak Va Operator Sangh Vs State of Maharashtra and Others

Bombay High Court · (2000) 1 ACC 360 : (1999) 4 ALLMR 138

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 29Penal Code, 1860 (IPC) — Section 279

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High Courts29 Jun 1999

Commissioner of Income Tax Vs Jaypee Dyeing House

Bombay High Court · (1999) 239 ITR 418

Income Tax Act, 1961 — Section 32

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High Courts29 Jun 1999

Commissioner of Income Tax Vs Hoechst Dyes and Chemicals P. Ltd.

Bombay High Court · (1999) 157 CTR 58 : (1999) 240 ITR 1 : (1999) 3 MhLj 504 : (1999) 106 TAXMAN 684

Income Tax Act, 1961 — Section 32, 32(1), 43, 43(3)Income Tax Rules, 1962 — Rule 5

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High Courts29 Jun 1999

Sitaram @ Pandu Ramchandra Sawant Vs The State of Maharashtra

Bombay High Court · (2000) 5 BomCR 55 : (2000) BomCR(Cri) 55

Evidence Act, 1872 — Section 114, 133, 28, 30, 45Penal Code, 1860 (IPC) — Section 201, 302, 34, 498

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High Courts29 Jun 1999

Air India Limited Vs P.K. Upadhaya and another

Bombay High Court · (1999) 4 ALLMR 84 : (1999) 4 BomCR 427 : (1999) 3 BOMLR 142 : (1999) 3 MhLj 265

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 17, 2

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High Courts29 Jun 1999

B.U. Bhandari Tempo Ltd. Vs Mr. Uttamchand Bhagchand Lunkad

Bombay High Court · (2000) 1 BomCR 62

Consumer Protection Act, 1986 — Section 2(1)

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High Courts29 Jun 1999

Ramdil Resorts Pvt. Ltd. and others Vs Videcon International Ltd. and Others

Bombay High Court · (2000) 2 ALLMR 434 : (2000) 1 BomCR 54

Civil Procedure Code, 1908 (CPC) — Section 2(9), 24Government of India Act, 1915 — Section 107

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High Courts28 Jun 1999

Forum for Fairness in Education Western Suburbs, Mumbai and others Vs State of Maharashtra and Others

Bombay High Court · AIR 1999 Bom 310 : (1999) 3 ALLMR 325 : (2000) 1 BomCR 1

Constitution of India, 1950 — Article 14, 226, 30(1)Maharashtra Educational Institutions (Prohibition of Capitation Fee) Act, 1987 — Section 3, 4Maharashtra Educational Institutions (Transfer of Management) Act, 1971 — Section 4

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High Courts28 Jun 1999