COURT ARCHIVE

Bombay High Court judgments, 1999

1,047 judgments · page 36 of 53

High Courts22 Apr 1999

Toepfer International Asia Pvt. Ltd. Vs Thapar Ispat Limited

Bombay High Court · AIR 1999 Bom 417 : (1999) 4 BomCR 415 : (1999) 2 BOMLR 890 : (2000) 2 MhLj 331

Arbitration and Conciliation Act, 1996 — Section 34, 47, 49, 82Contract Act, 1872 — Section 10Grain and Feed Trade Association (Singapore) Rules — Rule 2.2, 4, 82

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High Courts22 Apr 1999

M. Sreenivasulu Reddy and Others Vs Kishore R. Chhabria and Others IMFA Holdings Pvt. Ltd. and Others Vs Herbertsons Ltd. and Another

Bombay High Court · (2002) 109 CompCas 18

Companies Act, 1956 — Section 111, 111A, 6, 87Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) Regulations, 1997 — Regulation 10, 10, 11, 11, 12Securities and Exchange Board of India Act, 1992 — Section 11, 11B, 15I, 15Y, 20A

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High Courts22 Apr 1999Allowed

Ichalkaranji Municipal Council Vs Raju Bandu Taral and Others

Bombay High Court · (1999) 82 FLR 267 : (1999) 2 LLJ 970

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High Courts22 Apr 1999

Smt. Jaitunbi Mubarak Shaikh Vs Mubarak Fakruddin Shaikh and Another

Bombay High Court · (1999) CriLJ 3846 : (1999) 3 MhLj 694

Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 128, 488Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 2, 3, 3(1), 3(2), 3(3)Waqf Act, 1954 — Section 9

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High Courts21 Apr 1999

Natwarlal D. Rathod and others Vs State of Maharashtra and another

Bombay High Court · (2000) 5 BomCR 514 : (1999) 3 MhLj 23

Criminal Procedure Code, 1973 (CrPC) — Section 319Prevention of Corruption Act, 1988 — Section 13(1)(d), 19, 7

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High Courts21 Apr 1999

The Ahmednagar Merchants Co-op. Bank Ltd. Vs State of Maharashtra and others

Bombay High Court · (2000) 5 BomCR 133 : (2000) BomCR(Cri) 133

Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 15(1), 2

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High Courts21 Apr 1999

Karna Dasharath Mali and others Vs The State of Maharashtra

Bombay High Court · (1999) 5 BomCR 802 : (1999) 2 BOMLR 425 : (2000) CriLJ 1288 : (2000) 3 RCR(Criminal) 674

Criminal Procedure Code, 1973 (CrPC) — Section 222(2), 313, 378(1), 464(1)Penal Code, 1860 (IPC) — Section 302, 34, 394, 396, 397

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High Courts21 Apr 1999

Commissioner of Income Tax Vs R. Shroff Consultants P. Ltd.

Bombay High Court · (1999) 155 CTR 557 : (1999) 238 ITR 1018 : (1999) 107 TAXMAN 75

Income Tax Act, 1961 — Section 32A

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High Courts21 Apr 1999

Ashraf Ahmed Siddiqui Vs Municipal Corporation of Greater Bombay

Bombay High Court · (1999) 04 BOM CK 0006

Bombay Municipal Corporation Act, 1888 — Section 527

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High Courts20 Apr 1999

Indrayani Paper Products Pvt. Ltd. Vs National Insurance Co. Ltd. and others

Bombay High Court · (1999) 3 ALLMR 27 : (2000) 2 BomCR 32

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, 54Consumer Protection Act, 1986 — Section 2(1)

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High Courts20 Apr 1999

Baleshwar @ Bapu Shravan Shevale Vs The State of Maharashtra

Bombay High Court · (1999) 5 BomCR 643

Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 165, 313Evidence Act, 1872 — Section 3, 45, 58, 61Penal Code, 1860 (IPC) — Section 300, 302, 304, 34

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High Courts20 Apr 1999

Gufran Hasan Qureshi Vs The State of Maharashtra

Bombay High Court · (1999) 5 BomCR 744 : (1999) 2 BOMLR 780 : (1999) 3 MhLj 913 : (2000) 1 RCR(Criminal) 427

Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 360, 432, 433, 434Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 27, 32

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High Courts20 Apr 1999

M/s. Marine Container Services (India) Pvt. Ltd.

Bombay High Court · (1999) 3 BomCR 760 : (2001) 106 CompCas 108 : (1999) 2 MhLj 728

Bombay Money Lenders Act, 1946 — Section 10, 2(9)Companies Act, 1956 — Section 433, 434Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts20 Apr 1999

Commissioner of Income Tax Vs Amritaben R. Shah

Bombay High Court · (2000) 158 CTR 195 : (1999) 238 ITR 777 : (1999) 106 TAXMAN 134

Income Tax Act, 1961 — Section 57

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High Courts19 Apr 1999

Ceat Limited Vs Union of India (UOI)

Bombay High Court · (1999) 108 ELT 336

Central Excises and Salt Act, 1944 — Section 35, 35F

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High Courts19 Apr 1999

M/s. Nav Prabhat Enterprises Vs Shree Ganesh Dyeing and Printing Works and others The Commissioner for Taking Accounts, High Court, Bombay and others The Abhyudaya Co-operative Bank Limited

Bombay High Court · (1999) 3 ALLMR 371 : (1999) 4 BomCR 462 : (1999) 3 MhLj 5

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 2, 73Constitution of India, 1950 — Article 234Maharashtra Co-operative Societies Act, 1960 — Section 156, 91

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High Courts19 Apr 1999