High Courts07 Apr 1999Allowed
Balasaheb Keshav Thakre and others Vs Kusumbai Manikrao Deshmukh and another
Bombay High Court · (1999) 04 BOM CK 0065
Criminal Procedure Code, 1973 (CrPC) — Section 203, 397, 398Penal Code, 1860 (IPC) — Section 500
COURT ARCHIVE
Bombay High Court judgments, 1999
1,047 judgments · page 38 of 53
High Courts07 Apr 1999Allowed
Sangli Miraj and Kupwad City Municipal Corporation Vs Balkrishna Haribhau Sawant and Others
Bombay High Court · AIR 1999 Bom 390 : (1999) 4 ALLMR 188
Constitution of India, 1950 — Article 226Maharashtra Regional and Town Planning Act, 1966 — Section 126, 127, 47
High Courts06 Apr 1999
Vasant Narayan Khakhanis Vs Mrs. Prabhavati Balchandra Harjarnis, since deceased by heirs and others
Bombay High Court · (1999) 4 BomCR 369 : (1999) 2 BOMLR 908 : (1999) 2 MhLj 889
Succession Act, 1925 — Section 29, 57
High Courts06 Apr 1999
Vardhaman Spinning and General Mills Ltd. Vs The Municipal Corporation for Greater Bombay and another
Bombay High Court · (1999) 4 BomCR 506 : (1999) CriLJ 3533 : (1999) 3 MhLj 172
Bombay Municipal Corporation Act, 1888 — Section 394(1), 471Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts06 Apr 1999
Mohd. Arshad Mohd. Tahir Shaikh Vs The State of Maharashtra
Bombay High Court · (1999) 5 BomCR 635 : (1999) 1 MhLj 317
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 3, 45, 59, 61, 8Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts06 Apr 1999
Commissioner of Income Tax Vs I.A. and I.C. Pvt. Ltd.
Bombay High Court · (1999) 239 ITR 1 : (1999) 107 TAXMAN 64
Income Tax Act, 1961 — Section 32A(2B)
High Courts06 Apr 1999
Nemichand Patle and others Vs State of Maharashtra
Bombay High Court · (1999) 04 BOM CK 0003
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 34
High Courts05 Apr 1999
Mrs. Minal Manohar Borwankar Vs State of Maharashtra and others
Bombay High Court · (2000) 5 BomCR 292 : (1999) CriLJ 2936
Criminal Procedure Code, 1973 (CrPC) — Section 250Penal Code, 1860 (IPC) — Section 379
High Courts05 Apr 1999
Tulshiram Bhanudas Kambale and others Vs The State of Maharashtra
Bombay High Court · (1999) 5 BomCR 619 : (1999) 3 BOMLR 92 : (2000) CriLJ 1566
Criminal Procedure Code, 1973 (CrPC) — Section 154, 157, 235, 245, 313Evidence Act, 1872 — Section 3, 45, 59, 60, 8Penal Code, 1860 (IPC) — Section 147, 148, 149, 188, 302
High Courts05 Apr 1999
Commissioner of Income Tax Vs Sigma Paints Ltd.
Bombay High Court · (1999) 155 CTR 325 : (1999) 238 ITR 705
Income Tax Act, 1961 — Section 143, 143(3), 144B, 263
High Courts05 Apr 1999
ICICI Limited Vs Alpine Industries Ltd. and others
Bombay High Court · AIR 1999 Bom 304 : (1999) 3 BomCR 771 : (1999) 3 CivCC 103 : (2001) 106 CompCas 14 : (1999) 2 MhLj 683
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 41 Rule 1Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 17, 22, 25
High Courts05 Apr 1999
Commissioner of Income Tax Vs D.M. Ghia
Bombay High Court · (1999) 155 CTR 363 : (1999) 238 ITR 736 : (1999) 107 TAXMAN 79
Income Tax Act, 1961 — Section 80V
High Courts05 Apr 1999Dismissed
Bank of India Vs Kalidas Haribhau More
Bombay High Court · (2000) 84 FLR 426 : (2000) 1 LLJ 216 : (1999) 3 MhLj 211
High Courts01 Apr 1999
Shri Madhusudan Parshuram Vs M/s. Devcon and another
Bombay High Court · (1999) 4 ALLMR 13 : (1999) 3 BomCR 732 : (2000) 1 MhLj 447
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 34Specific Relief Act, 1963 — Section 15
High Courts01 Apr 1999Dismissed
Ramjibhai Vishram Patel and Another Vs Arjun Karsan Patel and Another
Bombay High Court · (2000) 1 CivCC 528
High Courts01 Apr 1999
Apollo Seafoods Vs Union of India and others
Bombay High Court · (1999) 3 BomCR 729 : (2000) 2 MhLj 70
Customs Act, 1962 — Section 14, 142
High Courts01 Apr 1999
M/s. Colfax Laboratories and another Vs The State of Goa and another
Bombay High Court · (1999) 3 BomCR 704
Central Excise Rules, 1944 — Rule 10Central Excises and Salt Act, 1944 — Section 4Customs Tariff Act, 1975 — Section 3
High Courts01 Apr 1999Dismissed
Ramjibhai Vishram Patel and another Vs Arjun Karsan Patel and another
Bombay High Court · (1999) 04 BOM CK 0001
High Courts31 Mar 1999
Mathurabai Kadu Koli and others Vs Roopchand Lalji Koli and another
Bombay High Court · (1999) 3 ALLMR 409 : (2000) 1 BomCR 133
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Limitation Act, 1963 — Section 27Specific Relief Act, 1963 — Section 34, 41
High Courts31 Mar 1999
Shri I.P. Shankaran Vs Deputy Superintendent of Police C.B.I. and others
Bombay High Court · (1999) 5 BomCR 670 : (1999) CriLJ 2194
Constitution of India, 1950 — Article 134(1), 226, 32Customs Act, 1962 — Section 135Penal Code, 1860 (IPC) — Section 304