COURT ARCHIVE

Bombay High Court judgments, 1999

1,047 judgments · page 42 of 53

High Courts15 Mar 1999

Vijay Krishna Kumbhar Vs The State of Maharashtra and Others

Bombay High Court · (2000) 2 BomCR 293

Abkari (Amendment) Act, 1967 — Section 12, 8Bombay Provincial Municipal Corporations Act, 1949 — Section 10, 11, 12, 13, 14Bombay Town Planning Act, 1915 — Section 1, 2, 3, 4, 5

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High Courts15 Mar 1999

Mrs. Dinaz Adi Bharucha Vs Rajendra P. Ashar and others

Bombay High Court · (1999) 2 ALLMR 511 : (1999) 3 BomCR 501 : (1999) 2 BOMLR 268 : (1999) 3 CivCC 71 : (1999) 2 MhLj 405

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2, Order 37 Rule 3(4), 34

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High Courts15 Mar 1999

Dr. Gaurish V. Naik Gaunekar and others Vs State of Goa and others

Bombay High Court · AIR 2000 Bom 86 : (2000) 2 ALLMR 181 : (1999) 3 BomCR 644

Constitution of India, 1950 — Article 14, 15(4)Evidence Act, 1872 — Section 115Goa (Rules for Admission for Postgraduate Degree Courses of Goa University at the Goa Medical College) Rules, 1998 — Rule 3

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High Courts15 Mar 1999

Mrs. Maria Vitoria Boavinda Vs Miss Maria Emeretiana Dias Barretto (deceased) now by her legatee

Bombay High Court · (2000) 1 ALLMR 617 : (1999) 3 BomCR 632

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High Courts15 Mar 1999

Shri Ravi Somnath Chavan Vs The State of Maharashtra

Bombay High Court · (1999) 5 BomCR 554 : (1999) CriLJ 4234

Criminal Procedure Code, 1973 (CrPC) — Section 154, 165, 235, 313Evidence Act, 1872 — Section 3, 45, 59, 61, 8Penal Code, 1860 (IPC) — Section 300, 302, 304

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High Courts12 Mar 1999

Shri Shivaji Runjaji Autade and another Vs Shri Mahadu Sakharam Autade

Bombay High Court · AIR 1999 Bom 396 : (1999) 3 ALLMR 604 : (2000) 1 BomCR 876 : (2000) 1 MhLj 536

Bombay Court Fees Act, 1959 — Section 6Evidence Act, 1872 — Section 113Maharashtra Suits Valuation (Determination of Value of Land for Jurisdictional Purposes) Rules, 1983 — Rule 2

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High Courts12 Mar 1999Dismissed

Mahesh Enterprises, Mumbai Vs Argus Industries Pvt. Ltd., Thane

Bombay High Court · (1999) 03 BOM CK 0091

Companies Act, 1956 — Section 431(1)(c), 433(c), 433(e), 433(f), 434

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High Courts12 Mar 1999

Modaram Purohit Vs State of Maharashtra

Bombay High Court · (1999) 5 BomCR 595 : (1999) BomCR(Cri) 595 : (1999) 3 BOMLR 40 : (2000) CriLJ 473 : (1999) 2 MhLj 719 : (1999) 4 RCR(Criminal) 148

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22, 3, 33, 4, 8Penal Code, 1860 (IPC) — Section 149, 395, 425

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High Courts12 Mar 1999

Wipro Finance Ltd. Vs Suman Motels Limited

Bombay High Court · (1999) 4 BomCR 1 : (2002) 108 CompCas 549

Companies (Court) Rules, 1959 — Rule 19(3)Companies Act, 1956 — Section 391

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High Courts12 Mar 1999

Gaspar Fernandes since deceased through legal heirs and another Vs Smt. Fatima S. Barreto and others

Bombay High Court · (1999) 3 BomCR 628

Goa, Daman and Diu Land Revenue Code, 1968 — Section 2(16), 61, 613

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High Courts12 Mar 1999

In the matter of the Companies Act, 1956 and Sections 433, 434 and 439 of the same Vs Messrs. Mahesh Enterprises In the matter of Argus Industries Pvt. Ltd.

Bombay High Court · (1999) 4 BomCR 457

Companies Act, 1956 — Section 431(1), 433, 434(1), 442, 446

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High Courts11 Mar 1999

Industrial Credit and Development Syndicate Limited and others Vs Khanderao Ramrao Shivalkar and others

Bombay High Court · (1999) 2 ALLMR 287 : (1999) 2 BomCR 729 : (1999) 2 BOMLR 449 : (1999) 2 MhLj 317

Bombay High Court (Original Side) Rules, 1980 — Rule 316Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 2, 50

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High Courts11 Mar 1999

Indian Bank Vs Deepak Fertilisers and Petrochemicals Corporation Limited

Bombay High Court · (1999) 4 BomCR 408 : (1999) 3 MhLj 125

Companies Act, 1956 — Section 108, 110, 111, 205Securities Contracts (Regulation) Act, 1956 — Section 2, 27

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High Courts11 Mar 1999

Shri Uttam Pednekar (since deceased through his legal representative and his widow) Vs Shri Atul Pundalik Bandekar and others

Bombay High Court · AIR 2000 Bom 178 : (1999) 3 BomCR 622

Constitution of India, 1950 — Article 14, 226, 227Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975 — Section 2, 29, 30

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High Courts11 Mar 1999

Shri Shantaram Balu Kasare Vs Shri R.H. Mendonca, Commissioner of Police, Mumbai and others

Bombay High Court · (1999) 5 BomCR 552 : (1999) BomCR(Cri) 552

Constitution of India, 1950 — Article 22(5), 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)Penal Code, 1860 (IPC) — Section 324, 34, 427

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High Courts11 Mar 1999

Burondi Karjgaon Lodghar Panchkroshi Shikshan Sanstha and others Vs Shri Vilasrao Maruti Desai and others

Bombay High Court · (1999) 2 ALLMR 301 : (1999) 4 BomCR 294 : (1999) 2 MhLj 779

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9(1)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 12(3)

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High Courts10 Mar 1999

Dr. Surinder P.S. Pruthi and another Vs Commandors B.Y. Wad and others

Bombay High Court · (1999) 3 BomCR 371 : (1999) 2 MhLj 532

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13Easements Act, 1882 — Section 52Presidency Small Cause Courts Act, 1882 — Section 18(3), 28, 41

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High Courts10 Mar 1999

Smt. Vinaya Manohar Madhavi Vs Shri O.P. Bali, Commissioner of Police and others

Bombay High Court · (1999) 5 BomCR 549 : (1999) 3 MhLj 163

Constitution of India, 1950 — Article 22(5), 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)

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High Courts10 Mar 1999Dismissed

Kamani Employees Union Vs K.E.C. International Ltd. and Others

Bombay High Court · (2000) 84 FLR 748 : (1999) 2 LLJ 1069

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High Courts10 Mar 1999

Colour Chem Limited Vs Commissioner of Income Tax, Bombay City II, Bombay

Bombay High Court · (2000) 2 BomCR 215 : (1999) 155 CTR 23 : (1999) 238 ITR 171 : (1999) 3 MhLj 980 : (1999) 105 TAXMAN 28

Income Tax Act, 1961 — Section 256(1), 32A, 40A(5)

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