High Courts07 Dec 1999
Saroj Patole Vs Maical @ Babasaheb Sadanana Patole
Bombay High Court · (2000) 2 ALLMR 615 : (2000) 4 BomCR 532 : (2000) 2 MhLj 512
Divorce Act, 1869 — Section 10, 17Evidence Act, 1872 — Section 3
COURT ARCHIVE
Bombay High Court judgments, 1999
1,047 judgments · page 4 of 53
High Courts07 Dec 1999
Elizabeth Vs Abraham
Bombay High Court · AIR 2000 Bom 276 : (2000) 2 MhLj 414
Divorce Act, 1869 — Section 10, 17
High Courts07 Dec 1999Allowed
Ramchandra Mukta Shelkar and others Vs Karbhari Pandharinath Tarade and others
Bombay High Court · (2000) 2 BomCR 23 : (2000) 2 BOMLR 467 : (2000) 1 MhLj 361
Constitution of India, 1950 — Article 227
High Courts06 Dec 1999
The Board of Trustees of the Port of Bombay and anothers Vs Vijay Ratanrao Surve and others
Bombay High Court · (2000) 1 ALLMR 199 : (2000) 2 BomCR 453 : (2000) 1 BOMLR 892 : (2000) 2 LLJ 613 : (2000) 4 MhLj 48
Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 161
High Courts06 Dec 1999
State of Maharashtra Vs Kaluram Tukaram Shinde
Bombay High Court · (1999) 12 BOM CK 0066
Bombay Prohibition Act, 1949 — Section 66, 85Motor Vehicles Act, 1988 — Section 190, 190(2)
High Courts06 Dec 1999
State of Maharashtra Vs Kaluram Tuknrani Shinde
Bombay High Court · (2000) 3 CivCC 438
Motor Vehicles Act, 1988 — Section 190(2)
High Courts06 Dec 1999Dismissed
Vasanta alias Kallu Vs State of Maharashtra
Bombay High Court · (2000) CriLJ 4864
Penal Code, 1860 (IPC) — Section 307
High Courts06 Dec 1999Allowed
Govardhan Posha Mhatre Vs State of Maharashtra
Bombay High Court · (1999) 12 BOM CK 0005
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161
High Courts04 Dec 1999
Arun Construction Co. Vs The Bombay Housing and Area Development Board and another
Bombay High Court · (2000) 1 ALLMR 3 : (2000) 2 BomCR 450 : (2000) 1 BOMLR 509 : (2000) 2 MhLj 239
Bombay Port Trust Act, 1879 — Section 87Civil Procedure Code, 1908 (CPC) — Section 9Contract Act, 1872 — Section 73
High Courts04 Dec 1999
Nanasaheb Kisan Mali Vs Kashinath Dasharath Mali since deceased through his L.Rs. and others
Bombay High Court · (2000) 4 BomCR 99 : (2000) 2 MhLj 713
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 31, 32
High Courts04 Dec 1999Dismissed
Arun Construction Co. Vs Bombay Housing And Area Development Board and another
Bombay High Court · (2000) 1 ALLMR 3 : (2000) 2 BomCR 450 : (2000) 1 BOMLR 509 : (2000) 2 MhLj 239
Maharashtra Housing And Area Development Act, 1976 — Section 173
High Courts04 Dec 1999
Manilal Chunilal Shah since deceased through his L.Rs. Vs Shantilal Rupchand (Golecha) Marwadi
Bombay High Court · (2000) 4 BomCR 133 : (2000) 2 MhLj 478
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 108
High Courts04 Dec 1999Allowed
State of Maharashtra Vs Ashok Bhaskar Gharat
Bombay High Court · (1999) 12 BOM CK 0012
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378(i)Penal Code, 1860 (IPC) — Section 307, 390, 394, 397
High Courts04 Dec 1999Dismissed
A. H. Ghaswala and others Vs Rajendra J. Shah and another
Bombay High Court · (1999) 12 BOM CK 0009
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 114, 500
High Courts03 Dec 1999
Manubhai Vadilal Shah Vs Hiralal Karsondas Bhakta and others
Bombay High Court · (2000) 1 ALLMR 5 : (2000) 2 BomCR 445
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 120, 15, 16, 17Evidence Act, 1872 — Section 92
High Courts02 Dec 1999
Ketan Consultants Pvt. Ltd. Vs Sanjiv P. Bansod
Bombay High Court · (2000) 3 BomCR 524
Consumer Protection Act, 1986 — Section 14(2)
High Courts02 Dec 1999
State of Maharashtra Vs Arunkumar Hirji Shah and another
Bombay High Court · (1999) 12 BOM CK 0064
Evidence Act, 1872 — Section 114Prevention of Food Adulteration Act, 1954 — Section 11(1)(c)(i), 13, 14A, 16, 2(ia)(m)
High Courts02 Dec 1999
Dr. Vishwanath Raghuvir Sinai Edo. Vs Shri Ashok Dattatray Dande and others
Bombay High Court · (2000) 2 ALLMR 576 : (2000) 4 BomCR 734
Civil Procedure Code, 1908 (CPC) — Section 15, 6
High Courts02 Dec 1999
United Commercial Bank Vs Madan Mohan Dide
Bombay High Court · (2000) 2 ALLMR 317 : (2002) 109 CompCas 873
Contract Act, 1872 — Section 133, 134, 135, 139, 140
High Courts02 Dec 1999
Ganpati Sant Vs Shri Sant Gulab Baba Shikshan Sanstha and others
Bombay High Court · (2000) 1 ALLMR 499 : (2000) 4 BomCR 196 : (2000) 1 MhLj 658
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 36(1), 36(2)