High Courts06 May 1999Allowed
Gangadhar Ambadas Parashare Vs Mahadeo Ambadas Parashare and Others
Bombay High Court · (2000) 1 ALLMR 210 : (1999) 101 BOMLR 80 : (1999) 3 MhLj 248
Bombay Public Trusts Act, 1950 — Section 70
COURT ARCHIVE
Bombay High Court judgments, 1999
1,047 judgments · page 34 of 53
High Courts06 May 1999
Wall Street Construction Ltd. Vs Dy. Commissioner of Income Tax
Bombay High Court · (1999) 71 ITD 47 : (2002) 75 TTJ 653
Income Tax Act, 1961 — Section 132
High Courts06 May 1999
Tukaram Ramji Koli Vs 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
High Courts05 May 1999
Shivaji Suryawanshi Vs The State of Maharashtra and others
Bombay High Court · (2000) 2 ALLMR 646 : (1999) 3 ALLMR 628 : (2000) 2 BomCR 837 : (2000) 2 MhLj 306
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 3Constitution of India, 1950 — Article 226, 227
High Courts05 May 1999
Krishna Babu Shelar Vs The State of Maharashtra
Bombay High Court · (2000) 5 BomCR 516
Criminal Procedure Code, 1973 (CrPC) — Section 235, 294Evidence Act, 1872 — Section 45, 59Penal Code, 1860 (IPC) — Section 394, 398, 75
High Courts05 May 1999Dismissed
Rajesh Yadavrao Shankpale Vs State of Maharashtra and Others
Bombay High Court · AIR 1999 Bom 372 : (1999) 3 ALLMR 433 : (2000) 1 MhLj 168
Constitution of India, 1950 — Article 226, 343
High Courts05 May 1999
Asra Shakeel Vs Shakeel Suleman
Bombay High Court · (2000) 1 BomCR 198
Civil Procedure Code, 1908 (CPC) — Section 9AGuardians and Wards Act, 1890 — Section 3, 4, 9
High Courts05 May 1999
Bank of Baroda Vs Manubhai Jethabhai Patel and Others
Bombay High Court · (2000) 1 BomCR 325
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 3, Order 21 Rule 1, Order 21 Rule 11(1), Order 21 Rule 2, Order 21 Rule 22Evidence Act, 1872 — Section 114, 86
High Courts05 May 1999
In the Matter of appointment of person of a male minor ward. Harald Hamre and Elin Aasland Hamre and others
Bombay High Court · AIR 1999 Bom 325 : (1999) 3 ALLMR 188 : (1999) 4 BomCR 273 : (1999) 2 BOMLR 609 : (2000) 3 MhLj 268
Guardians and Wards Act, 1890 — Section 26, 3Juvenile Justice Act, 1986 — Section 15(2), 16, 34, 40, 7(3)
High Courts04 May 1999
Suo Motu Writ Petition No. 63 of 99 Vs The Chief Secretary and others
Bombay High Court · (2000) 3 ALLMR 277 : (2000) 1 BomCR 855
Constitution of India, 1950 — Article 226
High Courts04 May 1999
Smt. Jaitunbi Mubarak Shaikh Vs Mubarak Fakruddin Shaikh and another
Bombay High Court · (2000) 1 BomCR 696 : (1999) 3 MhLj 694 : (1999) 4 RCR(Criminal) 686
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 128, 308, 310Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 2, 3(1), 4, 5, 7Waqf Act, 1954 — Section 9
High Courts04 May 1999Allowed
Rajendra Narayanrao Suryawanshi and others Vs State of Maharashtra and others
Bombay High Court · AIR 2000 Bom 82 : (1999) 4 ALLMR 8 : (2000) 1 BomCR 902 : (2000) 2 BOMLR 908 : (1999) 3 MhLj 876
Constitution of India, 1950 — Article 226, 227
High Courts04 May 1999
Rajendra Narayanrao Suryawanshi and others Vs The State of Maharashtra and others
Bombay High Court · AIR 2000 Bom 82 : (1999) 4 ALLMR 8 : (2000) 1 BomCR 902 : (2000) 2 BOMLR 908 : (1999) 3 MhLj 876
Constitution of India, 1950 — Article 226, 227Constitution of India, 1950 — Article 226, 227
High Courts04 May 1999
Mahadeo Kondiba Jagdale Vs The State of Maharashtra and another
Bombay High Court · (1999) 5 BomCR 667
Criminal Procedure Code, 1973 (CrPC) — Section 154, 165Evidence Act, 1872 — Section 3, 45, 61, 8, 9Penal Code, 1860 (IPC) — Section 302
High Courts03 May 1999
Shri Tukaram Ranu Gite Vs Nivrutti Ramaji Gunjal and Others
Bombay High Court · (2000) 5 BomCR 531
Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts03 May 1999Allowed
Dada Shankar Pawar Vs State of Maharashtra
Bombay High Court · (1999) CriLJ 3841
Penal Code, 1860 (IPC) — Section 302
High Courts03 May 1999
Hardas Makhija, Corporator of Ulhasnagar Vs State of Maharashtra and others
Bombay High Court · (1999) 4 BomCR 79
Mumbai Provincial Municipal Corporations (Amendment of Proceedings) Rules, 1997 — Rule 1(g), 2A18
High Courts03 May 1999Allowed
D.G. Kanhere and Others Vs The Registrar, University of Pune and Others
Bombay High Court · (1999) 101 BOMLR 804
Constitution of India, 1950 — Article 14, 16, 335
High Courts29 Apr 1999Dismissed
Pandurang Ananda Jawale Vs Government of Maharashtra
Bombay High Court · (1999) 04 BOM CK 0054
Penal Code, 1860 (IPC) — Section 302, 307, 323, 504, 506
High Courts29 Apr 1999
Industrial Consulting Bureau Pvt. Ltd. Vs Commissioner of Income Tax, Bombay
Bombay High Court · (2000) 2 BomCR 217 : (1999) 157 CTR 245 : (1999) 239 ITR 151 : (1999) 2 MhLj 797
Income Tax Act, 1961 — Section 144, 24, 80