High Courts31 Mar 1999Dismissed
Baban Ramaji Chaudhari Vs State of Maharashtra
Bombay High Court · (1999) CriLJ 4338
Penal Code, 1860 (IPC) — Section 300, 302, 304
COURT ARCHIVE
Bombay High Court judgments, 1999
1,047 judgments · page 39 of 53
High Courts31 Mar 1999
Commissioner of Income Tax Vs John Fowler (India) Ltd.
Bombay High Court · (1999) 239 ITR 312 : (1999) 105 TAXMAN 447
Income Tax Act, 1961 — Section 37
High Courts31 Mar 1999
Municipal Council, Jalna and Others Vs Eknath Shankar Pelli and Others
Bombay High Court · (1999) 4 ALLMR 273 : (2000) 1 BomCR 888 : (2000) 1 CivCC 559 : (2000) 1 MhLj 201
Civil Procedure Code, 1908 (CPC) — Section 10, 91Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 306, 308, 309, 310, 311Specific Relief Act, 1963 — Section 20, 36, 37
High Courts31 Mar 1999
St. George Shipping Co. Ltd. Vs M.v. "Irene P" a foreign flag vessel and others
Bombay High Court · AIR 1999 Bom 280 : (1999) 3 ALLMR 130 : (1999) 4 BomCR 256 : (1999) 4 CivCC 436 : (1999) 3 MhLj 109
Bombay High Court (Original Side) Rules, 1980 — Rule 941Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 10A, Order 7 Rule 11, Order 7 Rule 13Foreign Exchange Regulation Act, 1973 — Section 26
High Courts31 Mar 1999
Murlidhar Vaidya and Another Vs Nababbi Yousufkhan, deceased through legal heirs and Others
Bombay High Court · (1999) 4 ALLMR 683 : (2000) 1 BomCR 670 : (2000) 2 BOMLR 891
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 15, 29, 31ACivil Procedure Code, 1908 (CPC) — Order 21 Rule 16, Order 21 Rule 32, Order 21 Rule 39, 11, 115Constitution of India, 1950 — Article 226, 227
High Courts30 Mar 1999
Smt. Laxmibai A. Wagle since deceased through legal representative and others Vs Income Tax Officer and another
Bombay High Court · (1999) 4 ALLMR 52 : (1999) 3 BomCR 691 : (2000) 162 CTR 479 : (1999) 240 ITR 427 : (2000) 1 MhLj 637
Income Tax Act, 1961 — Section 139, 147, 148, 153
High Courts26 Mar 1999
BOI Finance Limited Vs Padma Alloy Casting Private Ltd. and others
Bombay High Court · AIR 1999 Bom 340 : (1999) 3 ALLMR 376 : (1999) 4 BomCR 218 : (1999) 2 BOMLR 744
Bombay High Court (Original Side) Rules, 1980 — Rule 220(4), 227Bombay Stamp Act, 1958 — Article 37, 5, 53Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 37 Rule 2, Order 37 Rule 3, 34
High Courts26 Mar 1999Allowed
State of Maharashtra Vs Madhav Dagdu Bhonsale
Bombay High Court · (1999) CriLJ 4137
Constitution of India, 1950 — Article 254Maharashtra Civil Services (Pension) Rules, 1982 — Rule 27Penal Code, 1860 (IPC) — Section 120(B), 419, 467, 468, 471
High Courts26 Mar 1999
Commissioner of Income Tax Vs Radio Talkies
Bombay High Court · (1999) 155 CTR 215 : (1999) 238 ITR 872
Income Tax Act, 1961 — Section 48
High Courts26 Mar 1999
Smt. Aftari Begum Gani Shaikh Vs R.D. Tyagi and others
Bombay High Court · (1999) 5 BomCR 820 : (1999) BomCR(Cri) 820
Constitution of India, 1950 — Article 22(5), 226National Security Act, 1980 — Section 3(2)
High Courts26 Mar 1999
Shri Vassudev Nene and others Vs Shri Dattatraya Raghunath Jog
Bombay High Court · (2000) 3 ALLMR 193 : (1999) 3 BomCR 684 : (2000) 1 CivCC 291
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115Goa, Daman and Diu Land Revenue Code, 1968 — Section 105
High Courts26 Mar 1999
Commissioner of Income Tax Vs K. Balasubramaniam
Bombay High Court · (1999) 155 CTR 254 : (1999) 238 ITR 785 : (1999) 2 MhLj 647 : (1999) 106 TAXMAN 117
Income Tax Act, 1961 — Section 10(13A)
High Courts26 Mar 1999Dismissed
Satappa Bhau Desai Vs Chief Officer, Gadhinglaj Municipal Council and Another
Bombay High Court · AIR 2000 Bom 145
Maharashtra Municipalities Act, 1965 — Section 189, 189(8), 296
High Courts26 Mar 1999Allowed
Shri Bharatkumar Jangonda Patil and Others Vs Shri Annaso Surgonda Patil and Another
Bombay High Court · (1999) 101 BOMLR 741
Criminal Procedure Code, 1973 (CrPC) — Section 362, 6, 9Penal Code, 1860 (IPC) — Section 323, 34, 341, 342, 352
High Courts26 Mar 1999Dismissed
R.P. Gupta and Others Vs B.M. Grower and Others
Bombay High Court · (1999) 101 BOMLR 844
Bombay Public Trusts Act, 1950 — Section 47Trustee Act, 1925 — Section 36(1)
High Courts26 Mar 1999Dismissed
Ravindra @ Munna Ranganath Kajale Vs The State of Maharastra and Others
Bombay High Court · (1999) 101 BOMLR 150(1)
Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27, 6
High Courts24 Mar 1999
Anand Narayan Mallav Vs The State of Maharashtra
Bombay High Court · (1999) 5 BomCR 612 : (1999) BomCR(Cri) 612 : (1999) 2 MhLj 839
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 165, 235, 313Evidence Act, 1872 — Section 3, 45, 59Penal Code, 1860 (IPC) — Section 300, 302, 323, 324, 84
High Courts24 Mar 1999Allowed
Shalini Bhimrao Gaikwad Vs M. D. More and another
Bombay High Court · (1999) 03 BOM CK 0093
Contempt of Courts Act, 1971 — Section 12, 15, 2, 2(c)Penal Code, 1860 (IPC) — Section 302, 323, 34, 504, 506
High Courts24 Mar 1999
Ashok Yashwant Aware Vs The State of Maharashtra
Bombay High Court · (2000) 5 BomCR 314 : (2000) BomCR(Cri) 314 : (1999) 3 MhLj 225
Bombay Prohibition Act, 1949 — Section 85Evidence Act, 1872 — Section 3, 59, 61
High Courts24 Mar 1999
DCI Pharmaceuticals Pvt. Ltd. Vs The Superintendent of Central Excise (DIV) and others
Bombay High Court · (1999) 3 BomCR 681 : (2000) 69 ECC 619 : (2000) 89 ECR 466 : (2000) 115 ELT 45
Central Excise Rules, 1944 — Rule 8Central Excises and Salt Act, 1944 — Section 5