High Courts11 Jun 1999
Smt. Piyusha Rajesh Mehta Vs Shri Rajesh Hiralal Mehta
Bombay High Court · (1999) 3 ALLMR 432 : (2000) 1 BomCR 314
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1Hindu Marriage Act, 1955 — Section 24
COURT ARCHIVE
Bombay High Court judgments, 1999
1,047 judgments · page 32 of 53
High Courts11 Jun 1999
Santosh Singh Govardhan Singh Kashyap Vs State of Maharashtra
Bombay High Court · (2000) 5 BomCR 290 : (1999) 2 MhLj 641 : (2000) 3 RCR(Criminal) 72
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 482Penal Code, 1860 (IPC) — Section 306, 363, 366, 498
High Courts10 Jun 1999
Shri Suresh D. Naik and another Vs Shri Manguesh R. Wagle and another
Bombay High Court · (2000) 1 ALLMR 176 : (2000) 1 BomCR 851 : (2001) 1 CivCC 377 : (2000) 4 MhLj 157 : (2001) 3 RCR(Civil) 100
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 98, Order 21 Rule 99, 115Specific Relief Act, 1963 — Section 6
High Courts10 Jun 1999
Lavaji Devanna Zende Vs R. H. Mendonca and others
Bombay High Court · (1999) 06 BOM CK 0072
Constitution of India, 1950 — Article 22(5), 226Penal Code, 1860 (IPC) — Section 170, 34, 420
High Courts10 Jun 1999
Bombay Forgings Ltd. Vs Prem Singh K. Sonar and Others
Bombay High Court · (1999) 82 FLR 978 : (2001) 3 LLJ 556
Constitution of India, 1950 — Article 226
High Courts10 Jun 1999Dismissed
Pichumani Mani E. Vs Mazgaon Docks Ltd. and Another
Bombay High Court · (1999) 82 FLR 1000 : (1999) 2 LLJ 1265
Constitution of India, 1950 — Article 226
High Courts09 Jun 1999Dismissed
State of Maharashtra Vs Ashok
Bombay High Court · (2000) 102 BOMLR 257
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42, 50
High Courts09 Jun 1999Dismissed
Maruti Narayan Chavan since deceased by L.Rs. and others Vs Ramchandra Bhau Sutar since deceased by his heirs Smt. Shantabai Ramchandra Sutar and others
Bombay High Court · (1999) 06 BOM CK 0069
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 31, 31(3)(ii), 32, 32(1)(b)
High Courts09 Jun 1999
Commissioner of Income Tax Vs S.R. Kirloskar (Ind.)
Bombay High Court · (1999) 156 CTR 559 : (1999) 239 ITR 382 : (1999) 106 TAXMAN 350
Hindu Succession Act, 1956 — Section 8
High Courts09 Jun 1999
Shri Sudhakar Lavaji Zende Vs Shri R.H. Mendonca Commissioner of Police, Greater Bombay and others
Bombay High Court · (1999) 5 BomCR 889 : (1999) CriLJ 4233
Constitution of India, 1950 — Article 22(5), 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)Penal Code, 1860 (IPC) — Section 170, 34, 420
High Courts09 Jun 1999
Maruti Narayan Chavan, since deceased by his heirs and legal representatives Vs Shri Ramchandra Bhau Sutar since deceased by his heirs and others
Bombay High Court · (1999) 4 ALLMR 409 : (2000) 1 BomCR 153 : (1999) 3 MhLj 530
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 31, 32
High Courts09 Jun 1999
Mafatlal Finance Limited Vs Express Industrial Services Private Limited
Bombay High Court · (1999) 3 ALLMR 556 : (2000) 1 BomCR 204 : (1999) 4 CivCC 268
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 37 Rule 2, Order 37 Rule 3(4)
High Courts09 Jun 1999
Commissioner of Income Tax Vs Mrs. J.R. Lalwani
Bombay High Court · (1999) 157 CTR 196 : (1999) 240 ITR 750 : (2000) 108 TAXMAN 413
Hindu Succession Act, 1956 — Section 8
High Courts09 Jun 1999
Mafatlal Finance Limited, Mumbai Vs Express Industrial Services Private Limited, Mumbai
Bombay High Court · (1999) 06 BOM CK 0006
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2
High Courts09 Jun 1999Allowed
Shri Bashir ali Dafedar Vs The State of Maharashtra and Others
Bombay High Court · (1999) 101 BOMLR 762
Constitution of India, 1950 — Article 22, 226Criminal Procedure Code, 1973 (CrPC) — Section 161
High Courts08 Jun 1999
Chandbi and others Vs Mansur Amin Mhaldar since deceased by his heirs and others
Bombay High Court · (1999) 06 BOM CK 0073
High Courts08 Jun 1999
SEVANTILAL MANILAL Vs ASSISTANT COMMISSIONER OF INCOME TAX
Bombay High Court · (2000) 74 ITD 155
Income Tax Act, 1961 — Section 271(1)(c)
High Courts08 Jun 1999
Bala Pandurang Kesarkar and another Vs The State of Maharashtra
Bombay High Court · (1999) 5 BomCR 884 : (2000) CriLJ 693 : (1999) 3 MhLj 192
Criminal Procedure Code, 1973 (CrPC) — Section 165Evidence Act, 1872 — Section 101, 114, 3, 8, 9Penal Code, 1860 (IPC) — Section 34, 392, 397, 406, 411
High Courts08 Jun 1999
Malegaon Taluka Big Bagayatdar Co-operative Credit Association Vs The Bharat Co-operative Joint Farming Society Ltd. and Others
Bombay High Court · (1999) 3 ALLMR 560 : (1999) 4 BomCR 437 : (1999) 3 MhLj 525
Limitation Act, 1963 — Article 1Maharashtra Co-operative Societies Act, 1960 — Section 9(2), 92(1)
High Courts08 Jun 1999
Hastimal Nayanmal Jain Vs Dattatraya Sayanna Tote
Bombay High Court · (1999) 3 ALLMR 257 : (2000) 1 BomCR 186 : (2000) 2 BOMLR 913
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Constitution of India, 1950 — Article 226, 227