COURT ARCHIVE

Bombay High Court judgments, 1999

1,047 judgments · page 41 of 53

High Courts22 Mar 1999

Shri Sukdo Ladko Naik since deceased through his heirs Vs Shri Navso Bombdo Gawde and others

Bombay High Court · (2000) 1 BomCR 866 : (2000) 2 MhLj 57

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 70Constitution of India, 1950 — Article 13(2), 31Goa, Daman and Diu Agricultural Tenancy Act, 1964 — Section 7

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High Courts22 Mar 1999

COMMISSIONER OF INCOME TAX Vs ROCHE PRODUCTS LTD.

Bombay High Court · (1999) 155 CTR 185

Income Tax Act, 1961 — Section 269D(1)

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High Courts22 Mar 1999

Commissioner of Income Tax Vs Roche Products Ltd.

Bombay High Court · (1999) 240 ITR 506 : (1999) 105 TAXMAN 52

Income Tax Act, 1961 — Section 269D

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High Courts20 Mar 1999Allowed

Telco Ltd. Vs Dir. of Enforcement of The Fera Board

Bombay High Court · (2000) 68 ECC 253 : (2000) 115 ELT 618

Foreign Exchange Regulation Act, 1973 — Section 8(3), 8(4)

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High Courts20 Mar 1999

Life Insurance Corporation of India Vs Smt. Subhadra Domari Bhele

Bombay High Court · (1999) 4 BomCR 64

Consumer Protection Act, 1986 — Section 2(1)

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High Courts20 Mar 1999

Vidya Lachhmandas Khanchandani and another Vs Shri Vishin N. Khanchandani and another

Bombay High Court · (1999) 4 BomCR 297 : (1999) 2 BOMLR 607 : (1999) 3 MhLj 120

Government Savings Certificate Act, 1959 — Section 6Hindu Succession Act, 1956 — Section 6, 7, 8Life Insurance Corporation Act, 1956 — Section 39

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High Courts20 Mar 1999

The Tata Engineering and Locomotive Company Ltd. Vs The Director of Enforcement of the Foreign Exchange Regulation, Appellate Board and another

Bombay High Court · (2000) 1 BomCR 466

Foreign Exchange Regulation Act, 1973 — Section 8(3), 8(4)

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High Courts20 Mar 1999

Commissioner of Income Tax Vs Shetkari Sahakari Sakhar Karkhana Ltd.

Bombay High Court · (2000) 160 CTR 357 : (1999) 238 ITR 983 : (2000) 4 MhLj 65 : (1999) 107 TAXMAN 532

Income Tax Act, 1961 — Section 80P(2)

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High Courts19 Mar 1999

M/s. B.R. Steel Products Ltd. Board for Industrial and Financial Reconstruction

Bombay High Court · (1999) 3 ALLMR 98 : (1999) 3 BomCR 385 : (1999) 2 BOMLR 472 : (2001) 103 CompCas 133 : (1999) 2 MhLj 635

Companies Act, 1956 — Section 446Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15

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High Courts19 Mar 1999Dismissed

Sriniwasrao Balasaheb Deshmukh Vs State of Maharashtra

Bombay High Court · (2000) 86 FLR 853 : (2000) 2 LLJ 1087

Factories Act, 1948 — Section 105, 66, 8, 8(2)

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High Courts19 Mar 1999

Gulf medical Supplies Ltd. and another Vs Ethiopian Airlines

Bombay High Court · (1999) 4 BomCR 53

Civil Procedure Code, 1908 (CPC) — Section 86Consumer Protection Act, 1986 — Section 11(2), 2(1)

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High Courts17 Mar 1999

Everest Advertising Pvt. Ltd. Vs Pratik C. Khandhadiya and Others

Bombay High Court · (1999) 82 FLR 115 : (1999) 3 LLJ 1011

Industrial Disputes Act, 1947 — Section 2Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 3(5)

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High Courts17 Mar 1999

Rashtriya Mill Mazdoor Sangh Vs S.L. Mehendale and Another

Bombay High Court · (1999) 82 FLR 1011 : (2000) 1 LLJ 103

Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22(3)

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High Courts16 Mar 1999

Central Bureau of Investigation, Bank Securities and Fraud Cell Vs Mulangi Krishnaswamy Ashok Kumar and others

Bombay High Court · (1999) 3 BomCR 189

Banking Regulation Act, 1949 — Section 11(1), 21, 35, 5Companies Act, 1956 — Section 234, 235, 240, 242(1), 617Constitution of India, 1950 — Article 20

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High Courts16 Mar 1999Dismissed

Sriniwasrao Balasaheb Deshmukh Vs State of Maharashtra

Bombay High Court · (1999) 03 BOM CK 0094

Criminal Procedure Code, 1973 (CrPC) — Section 482Factories Act, 1948 — Section 105, 8, 8(v), 92

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High Courts16 Mar 1999Allowed

Ramnath Manal Vs State of Maharashtra

Bombay High Court · (1999) CriLJ 3986

Criminal Procedure Code, 1973 (CrPC) — Section 294, 313Penal Code, 1860 (IPC) — Section 301, 302

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High Courts16 Mar 1999Allowed

Singraj Sewaswami Vs Kamala Mills Ltd. and Others

Bombay High Court · (1999) 82 FLR 216 : (1999) 2 LLJ 492

Bombay Industrial Relations Act, 1946 — Section 42(4), 85

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High Courts16 Mar 1999

M/s. Modern Foundry and Machine Works Ltd. Vs The State of Maharashtra and others

Bombay High Court · (1999) 3 ALLMR 305 : (1999) 2 BomCR 756 : (1999) 1 LLJ 1137 : (1999) 2 MhLj 106

Constitution of India, 1950 — Article 19(6)Industrial Disputes Act, 1947 — Section 10(1), 12, 18(1), 19, 2Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 24(2)

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High Courts16 Mar 1999

Shri Hermano D''Souza and another Vs Shri Abelardo Rodrigues Medeiros

Bombay High Court · (1999) 4 ALLMR 703 : (1999) 3 BomCR 635

Civil Procedure Code, 1908 (CPC) — Section 115Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 40Specific Relief Act, 1963 — Section 6

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High Courts16 Mar 1999Allowed

Gansons Engineers (P) Ltd. Vs Shriram Y. Chhatre and Another

Bombay High Court · (1999) 82 FLR 494 : (1999) 2 LLJ 400

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