High Courts25 Jun 1999Dismissed
Mohd. Aslam alias Sheru Vs State of Maharashtra
Bombay High Court · (1999) CriLJ 4876
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 161, 391Penal Code, 1860 (IPC) — Section 300, 302, 34
COURT ARCHIVE
Bombay High Court judgments, 1999
1,047 judgments · page 30 of 53
High Courts25 Jun 1999
Nirmal Kumar Pal and others Vs The Central Bureau of Investigation and another
Bombay High Court · (1999) 5 BomCR 898 : (1999) 3 MhLj 390
Criminal Procedure Code, 1973 (CrPC) — Section 245, 294Evidence Act, 1872 — Section 3, 61Prevention of Corruption Act, 1988 — Section 3, 4
High Courts25 Jun 1999
Mrs. Wallet Ferrao Braganza Vs Mrs. Maria Libania Severina D''Souza Braganza
Bombay High Court · (2000) 2 ALLMR 410 : (2000) 1 BomCR 864 : (2000) 2 MhLj 108
Goa, Daman and Diu Agricultural Tenancy Act, 1964 — Section 14(3)
High Courts25 Jun 1999
Bank of Maharashtra and State of Maharashtra Vs Kokan Chemicals Pvt. Ltd. and Others
Bombay High Court · (2000) 1 BomCR 317 : (2000) 3 MhLj 801
Bombay High Court (Original Side) Rules, 1980 — Rule 121Bombay Sales Tax Act, 1959 — Section 38C, 39Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 40 Rule 1
High Courts24 Jun 1999Dismissed
Maharashtra Girls'' Education Society and Another Vs President, Maharashtra Karamchari Sanghatana and Another
Bombay High Court · (2000) 1 LLJ 649
High Courts23 Jun 1999
Sub-Divisional Engineer, Zilla Parishad, Nasik Vs Kacharu Vishram Pawar
Bombay High Court · (2000) 2 BomCR 653 : (1999) 3 MhLj 867
Industrial Disputes Act, 1947 — Section 10, 17, 17Limitation Act, 1963 — Section 5
High Courts23 Jun 1999
Undarya Narayan Dokaphode and another Vs The State of Maharashtra and another
Bombay High Court · (2000) 5 BomCR 152 : (2000) 1 MhLj 122
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161Evidence Act, 1872 — Section 3, 45, 61, 8, 9Penal Code, 1860 (IPC) — Section 376(2)
High Courts22 Jun 1999
Vijaykumar B. Agarwal Vs Govindbhai Dayal Mange and another
Bombay High Court · (1999) 4 BomCR 251 : (1999) 4 CivCC 367 : (1999) 3 MhLj 81
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 13Criminal Procedure Code, 1973 (CrPC) — Section 357(1)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts22 Jun 1999
Baba @ Gulam Raza Hussain Hadi Tapti Vs The State of Maharashtra and another
Bombay High Court · (1999) BomCR(Cri) 890 : (1999) CriLJ 4618 : (2000) 1 MhLj 164
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 165, 235Evidence Act, 1872 — Section 3, 45, 59Penal Code, 1860 (IPC) — Section 302, 304
High Courts22 Jun 1999
Commissioner of Income Tax, Bangalore Vs Hade Navigation (P.) Ltd., Goa
Bombay High Court · (2000) 3 BomCR 396 : (1999) 157 CTR 355 : (1999) 239 ITR 726 : (1999) 3 MhLj 575 : (1999) 107 TAXMAN 372
Income Tax Act, 1961 — Section 125, 139, 143(3), 144B, 256(1)
High Courts22 Jun 1999
Jagdish Gandhi and another Vs Satish B. Vaidya and others
Bombay High Court · (1999) 3 ALLMR 625 : (1999) 4 BomCR 424 : (2000) 1 MhLj 103
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Contract Act, 1872 — Section 10
High Courts22 Jun 1999Dismissed
Khalil Abdool Samad Vs Government of Maharashtra and Others
Bombay High Court · (1999) 2 LLJ 855
Constitution of India, 1950 — Article 21, 226
High Courts22 Jun 1999Allowed
Mohammed Ilyas Ahmed Vs The State of Maharashtra and Others
Bombay High Court · (2000) 102 BOMLR 104
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 22
High Courts22 Jun 1999
Commissioner of Income Tax, Bangalore Vs Hade Navigation (P) Ltd., Goa
Bombay High Court · (2000) 3 BomCR 396 : (1999) 157 CTR 355 : (1999) 239 ITR 726 : (1999) 3 MhLj 575 : (1999) 107 TAXMAN 372
Income Tax Act, 1961 — Section 125, 125A, 139, 143, 143(2)
High Courts21 Jun 1999
Sagar Shamrao Suryawanshi Vs Annasaheb Keshavrao Ingavale, deceased by heirs
Bombay High Court · (1999) 3 ALLMR 280 : (2000) 1 BomCR 158
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32
High Courts21 Jun 1999
Shrimati Bhimabai Tukaram Balkawade Vs Shri Bhiku Pandurang Balkawade
Bombay High Court · (1999) 3 ALLMR 622 : (2000) 1 BomCR 636 : (2000) 2 BOMLR 985 : (1999) 3 MhLj 936
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 33
High Courts21 Jun 1999Allowed
Dilip Arjun Dhavale Vs The State of Maharashtra
Bombay High Court · (2000) 102 BOMLR 123
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302
High Courts21 Jun 1999Allowed
Bhimabai Tukaram Balkawade Vs Bhiku Pandurang Balkawade since deceased his heirs and L.Rs. Ramchandra B. Balkawade and others
Bombay High Court · (1999) 06 BOM CK 0003
High Courts18 Jun 1999Dismissed
Dinkar Barsagade Vs The State of Maharashtra
Bombay High Court · (2000) CriLJ 411
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts17 Jun 1999
Babu Dhaku Kharat and others Vs The State of Maharashtra
Bombay High Court · (1999) BomCR(Cri) 569
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 3, 45, 59Penal Code, 1860 (IPC) — Section 147, 148, 149, 302