High Courts17 Jun 1999
I.C.I.C.I. Limited Vs Sri Durga Bansal Fertilizers Ltd. and others
Bombay High Court · AIR 1999 Bom 402 : (1999) 3 ALLMR 286 : (1999) 4 BomCR 306 : (1999) 3 MhLj 20
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, 9A
COURT ARCHIVE
Bombay High Court judgments, 1999
1,047 judgments · page 31 of 53
High Courts17 Jun 1999
Prakash Hemraj Jain Vs M/s. Premier Furnances Pvt. Ltd.
Bombay High Court · (2000) 1 BomCR 52
Central Sales Tax (Bombay) Rules, 1957 — Rule 9Central Sales Tax Act, 1956 — Section 8Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2
High Courts17 Jun 1999
Capt. Lavji J. Mistry Vs Mazda Properties Ltd. and others
Bombay High Court · (2000) 1 BomCR 60
Consumer Protection Act, 1986 — Section 2(1)Criminal Procedure Code, 1973 (CrPC) — Section 145Evidence Act, 1872 — Section 58
High Courts17 Jun 1999
Maruti Shankar Magre and others Vs Sanjay Kumar Krishna Dolas
Bombay High Court · (1999) 3 ALLMR 430 : (2000) 1 BomCR 316
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 227Presidency Small Cause Courts Act, 1882 — Section 41
High Courts16 Jun 1999
Vijaykumar Suryavanshi Vs The State of Maharashtra
Bombay High Court · (2000) 5 BomCR 495
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 195, 340, 343, 344, 482Essential Commodities Act, 1955 — Section 3, 7
High Courts15 Jun 1999
Shri Sameer Mohd. Iliyas Dhangire Vs Shri R.H. Mendonca Commissioner of Police Brihan Mumbai and others
Bombay High Court · (1999) 5 BomCR 894 : (1999) 3 BOMLR 248 : (2000) CriLJ 134 : (1999) 3 MhLj 429
Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)
High Courts15 Jun 1999
Commissioner of Income Tax Vs Sharda Sugar Industries Ltd.
Bombay High Court · (1999) 157 CTR 151 : (1999) 239 ITR 393 : (1999) 107 TAXMAN 521
High Courts15 Jun 1999
Tata Consulting Engineers Vs A.C. Doshi and another
Bombay High Court · (1999) 4 ALLMR 93 : (1999) 4 BomCR 470 : (1999) 3 BOMLR 421 : (2000) 1 LLJ 318 : (1999) 3 MhLj 344 : (1999) 3 MhLj 334
Constitution of India, 1950 — Article 226Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 10(1), 12(5), 20, 27, 28
High Courts15 Jun 1999
Commissioner of Income Tax, Bombay Vs Dr. Beck and Co. (Ind.) Ltd.
Bombay High Court · (2000) 3 BomCR 401 : (2000) 1 BOMLR 162 : (1999) 157 CTR 86 : (1999) 239 ITR 561 : (1999) 3 MhLj 587 : (1999) 107 TAXMAN 221
Income Tax Act, 1961 — Section 256(1), 35B(1), 36(1)Income Tax Rules, 1962 — Rule 6AA, 87, 88Wealth Tax Rules, 1957 — Rule 1BB
High Courts15 Jun 1999
Shri Sakharam Bala Mali Gaikwad Vs Shri Janardhan Balaji Phadnis
Bombay High Court · (1999) 3 ALLMR 283 : (2000) 1 BomCR 78 : (2000) 1 MhLj 696
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32Civil Procedure Code, 1908 (CPC) — Section 11
High Courts15 Jun 1999
Shaikh Shafaque Anjum M.H. and another Vs University of Mumbai and others
Bombay High Court · (1999) 3 ALLMR 335 : (1999) 4 BomCR 468 : (1999) 3 MhLj 1
Evidence Act, 1872 — Section 3, 61, 9
High Courts15 Jun 1999
COMMISSIONER OF Income Tax Vs KESAR SUGAR WORKS LTD.
Bombay High Court · (1999) 157 CTR 169 : (1999) 239 ITR 398 : (1999) 107 TAXMAN 226
Income Tax Act, 1961 — Section 256(1)
High Courts14 Jun 1999
M/s. Arte Indiana Vs M/s. P. Mittulaul Lalah and Sons
Bombay High Court · AIR 1999 Bom 369 : (1999) 4 BomCR 239 : (1999) 2 MhLj 957
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 3, Order 2 Rule 4Constitution of India, 1950 — Article 183Copyright Act, 1957 — Section 62(2), 63, 64
High Courts14 Jun 1999
Damodar Appu Mudliar Vs The State of Maharashtra
Bombay High Court · (2000) 5 BomCR 51 : (2000) BomCR(Cri) 51 : (2000) 1 BOMLR 1 : (1999) 3 MhLj 499
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 3, 32, 59, 8Penal Code, 1860 (IPC) — Section 302
High Courts14 Jun 1999
Vishnu Krishna Kshirsagar Vs Shrikant Rajaram Kale
Bombay High Court · (1999) 3 ALLMR 259 : (2000) 1 BomCR 188
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32
High Courts14 Jun 1999Allowed
Damodar Appu Mudliar Vs State of Maharashtra
Bombay High Court · (2000) 5 BomCR 51 : (2000) BomCR(Cri) 51 : (2000) 1 BOMLR 1 : (1999) 3 MhLj 499
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302
High Courts11 Jun 1999
Mitra of Archdiocese of Goa and Daman Vs Mr. K. Vijayadharan
Bombay High Court · (1999) 4 ALLMR 425 : (2000) 1 BomCR 857 : (2000) 1 MhLj 615
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975 — Section 2, 32
High Courts11 Jun 1999
Piyusha Rajesh Mehta Vs Rajesh Hiralal Mehta
Bombay High Court · (2000) 2 DMC 152
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1Hindu Marriage Act, 1955 — Section 24
High Courts11 Jun 1999
Shri Shrirang Krishnaji Jadhav Vs The State of Maharashtra
Bombay High Court · (2000) 5 BomCR 519
Bombay Prohibition Act, 1949 — Section 66(1)Criminal Procedure Code, 1973 (CrPC) — Section 235, 360Evidence Act, 1872 — Section 59, 61, 8