High Courts13 Dec 1999Dismissed
Maharashtra General Kamgar Union Vs Star Oxides and Chemicals Ltd. and Others
Bombay High Court · (2000) 3 ALLMR 218 : (2001) 3 LLJ 54
COURT ARCHIVE
Bombay High Court judgments, 1999
1,047 judgments · page 3 of 53
High Courts13 Dec 1999Allowed
Zakari Mustapha Vs S. R. Dutta, assistant collector (preventive), Bombay and another
Bombay High Court · (1999) 12 BOM CK 0014
Criminal Procedure Code, 1973 (CrPC) — Section 428Customs Act, 1962 — Section 108, 11Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 23, 29, 42, 50
High Courts10 Dec 1999
Kuntinath Appanna Nilapgol and another Vs The Gadhinglaj Taluka Sahakari Sakhar Karkhana Ltd. and others
Bombay High Court · AIR 2000 Bom 285 : (2000) 3 ALLMR 181 : (2000) 2 BomCR 572 : (2000) 1 BOMLR 569
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8
High Courts10 Dec 1999
Anna Krishna Khot and Others Vs State of Maharashtra
Bombay High Court · (2000) 3 MhLj 357
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 300, 302, 304(2), 323, 34
High Courts10 Dec 1999
Smt. Ricardina Emilia Guedes de Almedia de Silva Noronha and others Vs Prof. Maria Elsa Noronha Wolfango de Silva since deceased through legal heir
Bombay High Court · (2000) 4 BomCR 740
Powers of Attorney Act, 1882 — Section 2
High Courts10 Dec 1999
Indian Oil Corporation Ltd. Vs Kvaerner Construction India Ltd.
Bombay High Court · AIR 2000 Bom 248 : (2000) 1 ALLMR 489 : (2000) 2 BomCR 871 : (2000) 1 BOMLR 960
Arbitration Act, 1940 — Section 17
High Courts10 Dec 1999
Shri Rajendra J. Joshi Vs Dilip J. Joshi and others
Bombay High Court · (2000) 2 ALLMR 81 : (2000) 2 BomCR 873 : (2000) 1 BOMLR 615 : (2000) 3 MhLj 205
Arbitration and Conciliation Act, 1996 — Section 34Bombay Stamp Act, 1958 — Section 2
High Courts09 Dec 1999Dismissed
Rajababu Adluri and Another etc. Vs State of Maharashtra
Bombay High Court · (2000) CriLJ 4072
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 392, 395, 398, 411
High Courts09 Dec 1999
Shri Vijaykumar S. Rajput and another Vs The Municipal Corporation of Greater Bombay and another
Bombay High Court · AIR 2000 Bom 192 : (2000) 2 ALLMR 74 : (2000) 1 BomCR 833 : (2000) 1 BOMLR 650
Bombay Municipal Corporation (Water Charges) Rules — Rule 1.1, 2.3Bombay Municipal Corporation Act, 1888 — Section 169, 276Constitution of India, 1950 — Article 14, 226
High Courts09 Dec 1999Dismissed
State of Maharashtra Vs Sanjay Vasantrao Dhumal
Bombay High Court · (1999) 12 BOM CK 0030
Motor Vehicles Act, 1988 — Section 184Penal Code, 1860 (IPC) — Section 427Probation of Offenders Act, 1958 — Section 3, 5
High Courts09 Dec 1999Dismissed
Devidas Bhagwanji Muley and Others Vs Maharashtra State Co-operative Cotton Growers Marketing Federation and Another
Bombay High Court · (2000) 3 LLJ 388
High Courts09 Dec 1999
S.R. DOSHI FINANCE and INVESTMENT (P) LTD. Vs ASSISTANT COMMISSIONER OF INCOME TAX
Bombay High Court · (2001) 75 ITD 434
High Courts08 Dec 1999
Sudhakar Karegaonkar Vs The State of Maharashtra and others
Bombay High Court · (2000) 4 BomCR 113
Constitution of India, 1950 — Article 12, 21, 226, 32Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 11, 13, 2, 9
High Courts08 Dec 1999Dismissed
Chandrakant Pinayamal Motwani Vs State of Maharashtra
Bombay High Court · (2000) CriLJ 1935 : (2000) 2 MhLj 664
Criminal Procedure Code, 1973 (CrPC) — Section 100, 102, 102(1), 102(2), 360Essential Commodities Act, 1955 — Section 10A, 11, 3, 7, 7(1)Liquified Petroleum Gas (Regulation of Supply and Distribution) Order, 1988 — Order 4, Order 6(3), Order 7, Order 7(2)
High Courts08 Dec 1999
Mazgaon Dock Limited and another Vs Shri Bhaskar Damu Khare and another
Bombay High Court · (2000) 1 ALLMR 257 : (2000) 2 BomCR 463 : (2000) 84 FLR 963
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10(1)
High Courts08 Dec 1999Dismissed
Buildarch and Another Vs Union of India (UOI) and Others
Bombay High Court · (2000) 102 BOMLR 20
Constitution of India, 1950 — Article 226Environment (Protection) Act, 1986 — Section 3, 4, 5
High Courts08 Dec 1999Dismissed
Ravikant Shankarappa Patil Vs The State of Maharashtra
Bombay High Court · (2000) 102 BOMLR 623
Arms Act, 1959 — Section 25, 3Criminal Procedure Code, 1973 (CrPC) — Section 148, 342, 359, 439, 482Dowry Prohibition Act, 1961 — Section 3, 4
High Courts07 Dec 1999
Syed Afzal Hussain Hussaini Vs Hon''ble Minister, Revenue and Forest Department and Others
Bombay High Court · (2000) 1 BomCR 838 : (2000) 1 MhLj 685
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 83Maharashtra Land Revenue Code, 1966 — Section 20(2), 258
High Courts07 Dec 1999
Blue Star Limited Vs In the matter of the Scheme of Arrangement of Blue Star Ltd. with Blue Star Infotech Limited
Bombay High Court · (2000) 3 ALLMR 727 : (2000) 2 BomCR 525 : (2000) 2 BOMLR 774 : (1998) 1 MhLj 181
Companies (Court) Rules, 1959 — Rule 58, 60, 78, 79Companies Act, 1956 — Section 101(2), 391, 392, 393, 394Income Tax Act, 1961 — Section 80
High Courts07 Dec 1999Dismissed
M.M. Malhotra (Squadron Leader) Vs Union of India (UOI) and others
Bombay High Court · (1999) 12 BOM CK 0072
Air Force Act, 1950 — Section 19, 20, 82, 86Constitution of India, 1950 — Article 14, 226, 227, 311, 33