High Courts08 Jun 1999
Mukand Limited Vs Kotwal Bhalchandra Govind
Bombay High Court · (1999) 06 BOM CK 0007
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 31(e)
COURT ARCHIVE
Bombay High Court judgments, 1999
1,047 judgments · page 33 of 53
High Courts08 Jun 1999Allowed
Malegaon Taluka Big Bagayatdar Co-operative Credit Association Vs Bharat Co-operative Joint Farming Society Ltd., Nashik and another
Bombay High Court · (1999) 3 ALLMR 560 : (1999) 4 BomCR 437 : (1999) 3 MhLj 525
Maharashtra Co-operative Societies Act, 1960 — Section 92, 92(1)
High Courts07 Jun 1999
Dr. Sudhakar Sarwate and another Vs Visvesvaraya Regional College of Engineering and others
Bombay High Court · (1999) 4 ALLMR 305 : (2000) 4 BomCR 136 : (2000) 1 BOMLR 140 : (1999) 3 MhLj 433
All India Council for Technical Education Act, 1987 — Section 10Constitution of India, 1950 — Article 14, 16, 2(2), 226
High Courts07 Jun 1999Dismissed
Biharilal Minatilal Yadao and others Vs State of Maharashtra
Bombay High Court · (1999) 06 BOM CK 0083
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 170, 173(2), 190Penal Code, 1860 (IPC) — Section 302, 34
High Courts07 Jun 1999Allowed
Kalpana Vs State of Maharashtra and Others
Bombay High Court · (1999) 101 BOMLR 913 : (1999) 3 MhLj 483
Constitution of India, 1950 — Article 21, 212, 221, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 357, 482Penal Code, 1860 (IPC) — Section 34, 354, 499
High Courts07 Jun 1999
Akhtar Hussain Vs State of Maharashtra and Another
Bombay High Court · (1999) CriLJ 4754 : (1999) 3 MhLj 550
Constitution of India, 1950 — Article 14, 161, 21Criminal Procedure Code, 1973 (CrPC) — Section 432, 433Essential Commodities Act, 1955 — Section 3, 7
High Courts07 Jun 1999Allowed
Bhulabai Matre Vs Shankar Barkaji Matre and others
Bombay High Court · (1999) 3 MhLj 227
Constitution of India, 1950 — Article 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 167(2)(a), 209, 437Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts07 Jun 1999
Sudhakar Shankarrao Sarwate and another Vs Visvesvaraya Regional College of Engineering, Nagpur and others
Bombay High Court · (1999) 06 BOM CK 0068
Constitution of India, 1950 — Article 226
High Courts07 Jun 1999Dismissed
Orient Syntex Limited and others Vs Besant Capital Tech Limited, Akola
Bombay High Court · (2000) 5 BomCR 345 : (2001) 104 CompCas 669 : (2000) CriLJ 210
Air (Prevention and Control of Pollution) Act, 1981 — Section 10Companies Act, 1956 — Section 292, 292(1)(c), 633Criminal Procedure Code, 1973 (CrPC) — Section 202, 203, 204, 319
High Courts07 Jun 1999
Haroon Mahatab Jamadar and others Vs The State of Maharashtra
Bombay High Court · (1999) 5 BomCR 900 : (1999) 3 BOMLR 868 : (1999) 3 MhLj 376
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Evidence Act, 1872 — Section 3, 45, 59, 8Penal Code, 1860 (IPC) — Section 302, 34, 498
High Courts07 Jun 1999
Shri Vasant Laxman Oak Vs Shri Ragho Navasu Wakh and others
Bombay High Court · (1999) 2 ALLMR 562 : (2000) 1 BomCR 632
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974 — Section 2, 3, 7
High Courts07 Jun 1999
Orient Syntex Limited and others Vs Besant Capital Tech Limited
Bombay High Court · (2000) 5 BomCR 345 : (2001) 104 CompCas 669 : (2000) CriLJ 210
Air (Prevention and Control of Pollution) Act, 1981 — Section 10Companies Act, 1956 — Section 292(1), 633Criminal Procedure Code, 1973 (CrPC) — Section 202, 203, 204, 319
High Courts04 Jun 1999
COMMISSIONER OF INCOME TAX Vs I.A. and I.C. (P) LTD.
Bombay High Court · (1999) 155 CTR 290
Income Tax Act, 1961 — Section 256(1)
High Courts01 Jun 1999
Shri Deepak Behl Vs Dr. Narendra M. Rege
Bombay High Court · (2000) 1 BomCR 58
Consumer Protection Act, 1986 — Section 2(1), 25, 26
High Courts07 May 1999
Shri Nandlal Govindram Gunwani Vs Ashok Balram Bedekar
Bombay High Court · (1999) 4 ALLMR 333 : (2000) 2 BomCR 772 : (2000) 1 MhLj 23
Constitution of India, 1950 — Article 136
High Courts07 May 1999
Shri Popatlal H. Jain and another Vs Shashikumar Martand Sonawane and another
Bombay High Court · (1999) 5 BomCR 883
Penal Code, 1860 (IPC) — Section 34, 406, 420
High Courts07 May 1999
Shree Anupar Chemical (India) Private Limited and others Vs Dipak G. Mehta and others
Bombay High Court · AIR 1999 Bom 349 : (1999) 3 BomCR 790 : (1999) 2 BOMLR 712
Civil Procedure Code, 1908 (CPC) — Section 11Companies Act, 1956 — Section 284, 397, 398, 402, 433Constitution of India, 1950 — Article 12, 226, 227, 25
High Courts07 May 1999
M/s. Nanded Wine Mart Vs Suresh Shankarlal Dhoot
Bombay High Court · (1999) 4 ALLMR 415 : (2000) 2 BomCR 784 : (2000) 1 MhLj 315
Evidence Act, 1872 — Section 101
High Courts06 May 1999
Kashinath Vishnu Jagtap and another Vs State of Maharashtra
Bombay High Court · (1999) 05 BOM CK 0019
Criminal Procedure Code, 1973 (CrPC) — Section 313, 377(1), 378(1)Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 302, 34
High Courts06 May 1999
Tukaram Koli and others Vs The State of Maharashtra and others
Bombay High Court · AIR 2000 Bom 138 : (1999) 4 ALLMR 105 : (2000) 1 BomCR 686 : (1999) 3 MhLj 735
Constitution of India, 1950 — Article 14, 226Evidence Act, 1872 — Section 3