High Courts24 Mar 1999
State of Maharashtra Vs Shankaraji Appa Patil
Bombay High Court · (2000) 2 BomCR 651
Land Acquisition Act, 1894 — Section 18, 23, 54
COURT ARCHIVE
Bombay High Court judgments, 1999
1,047 judgments · page 40 of 53
High Courts24 Mar 1999
Shri Alex Gregoria D''Silva and others Vs The Chief Secretary, Govt. of Goa and others
Bombay High Court · (1999) 3 ALLMR 658 : (1999) 3 BomCR 676
Forest Act, 1927 — Section 11, 17, 18, 20Goa, Daman and Diu Land Revenue Code, 1968 — Section 14Specific Relief Act, 1963 — Section 5, 6
High Courts24 Mar 1999
State of Maharashtra Vs Pravin Premji Shah
Bombay High Court · (2000) 5 BomCR 692
Criminal Procedure Code, 1973 (CrPC) — Section 245, 397Drugs and Cosmetics Act, 1940 — Section 18, 21, 27, 28Drugs and Cosmetics Rules, 1945 — Rule 36, 65
High Courts24 Mar 1999
Shri Shayam Dattatray Beturkar Vs The Special Executive Magistrate and others
Bombay High Court · (1999) 5 BomCR 726 : (1999) 3 BOMLR 46 : (1999) CriLJ 2676 : (1999) 3 MhLj 197
Constitution of India, 1950 — Article 142, 21, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 110, 111, 112, 116, 151(3)Penal Code, 1860 (IPC) — Section 302, 307
High Courts24 Mar 1999
Sanjay @ Gangadhar Vishvarup Shelke and another Vs State of Maharashtra
Bombay High Court · (2000) 5 BomCR 684
Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 342, 396
High Courts24 Mar 1999
Amin Ahmedali Lalani Vs Union of India
Bombay High Court · (1999) 104 TAXMAN 602
High Courts23 Mar 1999
Dr. Archan Marian D''Mello Vs The Dean, Goa Central College, Bambolim and others
Bombay High Court · AIR 2000 Bom 249 : (2000) 1 ALLMR 377 : (1999) 3 BomCR 669
Constitution of India, 1950 — Article 14, 15, 226Goa (Rules for Admission to the Post Graduate Degree Courses of the Goa University at Goa Dental College and Hospital) Rules, 1998 — Rule 3
High Courts23 Mar 1999
M/s. Arte Indiana Vs M/s. P. Mittulaul Lalah and Sons
Bombay High Court · (1999) 4 BomCR 233
Civil Procedure Code, 1908 (CPC) — Section 120, 16, 17, 20Copyright Act, 1957 — Section 62(2)Trade and Merchandise Marks Act, 1958 — Section 78, 79
High Courts23 Mar 1999Dismissed
Arte Indiana Vs P. Mittulaul Lalah and Sons
Bombay High Court · (1999) 4 BomCR 233
Civil Procedure Code, 1908 (CPC) — Section 120Copyright Act, 1957 — Section 62(2)Trade and Merchandise Marks Act, 1958 — Section 78, 79
High Courts23 Mar 1999
Dada Machindra Chaudhar and another Vs The State of Maharashtra
Bombay High Court · (1999) 5 BomCR 601 : (1999) CriLJ 4009 : (1999) 3 MhLj 325
Criminal Procedure Code, 1973 (CrPC) — Section 313, 34, 374Evidence Act, 1872 — Section 3, 32, 45, 59Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
High Courts23 Mar 1999
The State of Maharashtra Vs Mahavir V. Nayak and others
Bombay High Court · (2000) 5 BomCR 313
Criminal Procedure Code, 1973 (CrPC) — Section 227, 482Evidence Act, 1872 — Section 8Penal Code, 1860 (IPC) — Section 143, 149, 307
High Courts23 Mar 1999
Shri Dhananjay R. Kulkarni and others Vs State of Maharashtra and others
Bombay High Court · AIR 1999 Bom 287 : (1999) 3 BomCR 379 : (1998) 2 BOMLR 393 : (1999) 2 MhLj 323 : (1999) 1 MhLj 323
Maharashtra Universities Act, 1994 — Section 28, 35, 36(2), 5, 82(5)
High Courts23 Mar 1999
B.S.I. Limited Vs m.v. Cristian-C and others
Bombay High Court · AIR 1999 Bom 320 : (1999) 4 BomCR 302 : (1999) 4 CivCC 703 : (1999) 2 MhLj 783
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 3, Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 11, 9A
High Courts23 Mar 1999
Sonerao Sadashivrao Patil and Another Vs Godawaribai Gahirewar and Others
Bombay High Court · AIR 1999 Bom 235 : (1999) 2 ALLMR 507 : (2000) 1 BomCR 111 : (1999) 3 CivCC 120 : (1999) 2 MhLj 272
Limitation Act, 1963 — Section 5
High Courts23 Mar 1999Dismissed
Shri Pandharinath Sakharam Thube Vs Kum. Surekha Pandharinath Thube and Others
Bombay High Court · (1999) 2 DMC 235
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts23 Mar 1999Dismissed
Pandharinath Sakharam Thube Vs Kum. Surekha Pandharinath Thube and Others
Bombay High Court · (1999) 3 CivCC 615 : (1999) CriLJ 2919 : (1999) 4 RCR(Criminal) 19
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts23 Mar 1999Dismissed
Navinchandra N. Majithia Vs State of Maharashtra and Others
Bombay High Court · (1999) CriLJ 3476
Constitution of India, 1950 — Article 226, 226(2)Criminal Procedure Code, 1973 (CrPC) — Section 177, 189, 2, 48, 482
High Courts22 Mar 1999
Shri Sakharam Parab Vs M/s. Kadamba Transport Corporation Ltd. and another
Bombay High Court · (1999) 4 ALLMR 700 : (1999) 3 BomCR 659
Industrial Disputes Act, 1947 — Section 33
High Courts22 Mar 1999
Arun Veer Vs The State of Maharashtra and others
Bombay High Court · (1999) 3 ALLMR 275 : (1999) 2 BomCR 766 : (1999) 1 LLJ 1330 : (1999) 2 MhLj 280
Constitution of India, 1950 — Article 14, 16, 226
High Courts22 Mar 1999
Shri Jose M. Nunes Since Deceased, through his Legal Heir and another Vs Dr. Subhash S. Kalangutkar and others
Bombay High Court · (1999) 3 BomCR 663
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 100(2), 101, 102Bombay Tenancy and Agricultural Lands Act, 1947 — Section 71, 72Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 22(2), 58, 59