COURT ARCHIVE

Bombay High Court judgments, 1999

1,047 judgments · page 35 of 53

High Courts29 Apr 1999

Rajesh @ Raju Vasant Dali and others Vs The State of Maharashtra

Bombay High Court · (1999) 5 BomCR 656 : (1999) 2 BOMLR 849

Criminal Procedure Code, 1973 (CrPC) — Section 161, 235, 313, 378(1)Evidence Act, 1872 — Section 148, 3, 45, 59, 9Penal Code, 1860 (IPC) — Section 147, 149, 302, 323, 34

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High Courts29 Apr 1999

Bhupen Champaklal Dalal Vs Sandeep Kapoor and Another

Bombay High Court · (2001) 167 CTR 281 : (2001) 248 ITR 827 : (2001) 118 TAXMAN 258

Income Tax Act, 1961 — Section 276C, 276C(1), 277, 278BPenal Code, 1860 (IPC) — Section 193, 196

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High Courts29 Apr 1999

Sarang Sham Chobe Vs State of Maharashtra and others

Bombay High Court · (1999) 04 BOM CK 0009

Constitution of India, 1950 — Article 226

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High Courts28 Apr 1999

In the matter of Sunmick Exports Pvt. Ltd. Deutsche Bank AG

Bombay High Court · (1999) 3 ALLMR 241 : (1999) 3 BomCR 808

Companies Act, 1956 — Section 433, 434Negotiable Instruments Act, 1881 (NI) — Section 106, 118, 138, 139, 30

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High Courts28 Apr 1999

Avadesh Paleprasad Malla @ Sahani and others Vs The State of Maharashtra

Bombay High Court · (1999) 5 BomCR 650 : (1999) BomCR(Cri) 650

Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 165, 235Evidence Act, 1872 — Section 3, 45, 58, 59, 8Penal Code, 1860 (IPC) — Section 300, 302, 304(2), 34

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High Courts28 Apr 1999

Mr. Aslam Mohd. Merchant Vs State of Maharashtra and others

Bombay High Court · (1999) 5 BomCR 823 : (1999) BomCR(Cri) 823 : (2000) CriLJ 1014 : (1999) 3 MhLj 905

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 82, 83, 84, 85, 86Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 3(1), 8

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High Courts28 Apr 1999

Vidya Shivajirao Patil and others

Bombay High Court · (1999) 2 ALLMR 615 : (1999) 3 BomCR 787 : (1999) 2 MhLj 643

Succession Act, 1925 — Section 246

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High Courts28 Apr 1999Allowed

Dilip Ramaji Kakde Vs State of Maharashtra

Bombay High Court · (1999) 04 BOM CK 0069

Penal Code, 1860 (IPC) — Section 302, 324, 34

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High Courts28 Apr 1999

Anil Shripatrao Badge Vs Sundrabai Mahada Mali since deceased through L.Rs. and Others

Bombay High Court · (2000) 1 BomCR 893

Constitution of India, 1950 — Article 227

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High Courts28 Apr 1999

The Tata Hydro-Electric Power Supply Company Limited and others Vs Principal Secretary, Energy and Environment, Government of Maharashtra and others

Bombay High Court · (1999) 3 ALLMR 504 : (1999) 4 BomCR 566

Bombay Municipal Corporation Act, 1888 — Section 179, 220, 221, 229Constitution of India, 1950 — Article 132, 226Environment (Protection) Act, 1986 — Section 2, 5(3), 7, 8

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High Courts28 Apr 1999

Shobha Maheshwari Vs Narayanprasad Jajodia and another

Bombay High Court · (1999) 04 BOM CK 0002

Penal Code, 1860 (IPC) — Section 420

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High Courts27 Apr 1999

Orient Goa Ltd. and D.B. Bandodkar and Sons Pvt. Ltd. and another Vs Union of India and others

Bombay High Court · (1999) 04 BOM CK 0060

Income Tax Act, 1961 — Section 132, 132(1), 132(3)

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High Courts26 Apr 1999

Syed Samiullah and another Vs The State of Maharashtra and others

Bombay High Court · (1999) 4 ALLMR 25 : (2000) 1 BomCR 897 : (1999) 3 MhLj 966

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 115

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High Courts26 Apr 1999

Chandrakant Bhogilal Gohil Vs Parushottam Mohanlal Makwana and others

Bombay High Court · AIR 2000 Bom 18 : (1999) 3 ALLMR 611 : (1999) 4 BomCR 439 : (1999) 2 MhLj 846

Contract Act, 1872 — Section 10Limitation Act, 1963 — Article 54, 3Specific Relief Act, 1963 — Section 15

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High Courts26 Apr 1999Dismissed

Syed Samiullah and another Vs State of Maharashtra and others

Bombay High Court · (1999) 4 ALLMR 25 : (2000) 1 BomCR 897 : (1999) 3 MhLj 966

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 227

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High Courts26 Apr 1999Allowed

Bhairu Shankar Khomane Vs State of Maharashtra

Bombay High Court · (1999) 04 BOM CK 0012

Penal Code, 1860 (IPC) — Section 201, 302

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High Courts23 Apr 1999

Subrao Chintu Sathe Vs The State of Maharashtra

Bombay High Court · (1999) 5 BomCR 816

Criminal Procedure Code, 1973 (CrPC) — Section 154, 165, 235Evidence Act, 1872 — Section 3, 45, 59, 9Penal Code, 1860 (IPC) — Section 300, 302, 304, 34

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High Courts23 Apr 1999

Gangaram Kondiba Ingle and etc. Vs State of Maharashtra

Bombay High Court · (2000) CriLJ 336

Arms Act, 1959 — Section 13, 13(1), 25, 26, 27Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 227, 319, 397, 482

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High Courts23 Apr 1999

Rediff Communication Limited Vs Cyberbooth and another

Bombay High Court · AIR 2000 Bom 27 : (1999) 3 ALLMR 164 : (1999) 4 BomCR 278

Bombay High Court (Original Side) Rules, 1980 — Rule 147, 148Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade and Merchandise Marks Act, 1958 — Section 105, 27, 29, 77, 78

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High Courts22 Apr 1999

Shri Socorro N. Gracias and others Vs The State of Goa and others

Bombay High Court · AIR 1999 Bom 436 : (1999) 3 BomCR 744

Constitution of India, 1950 — Article 154, 162, 166, 226General Clauses Act, 1897 — Section 22, 3(60)Goa Motor Vehicles Rules, 1991 — Rule 311

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