High Courts10 Mar 1999
Industrial Development Bank of India Vs Orient Plywood and Veneering Industries Ltd.
Bombay High Court · (2001) 103 CompCas 130
Companies Act, 1956 — Section 433
COURT ARCHIVE
Bombay High Court judgments, 1999
1,047 judgments · page 43 of 53
High Courts10 Mar 1999
Soud Ahmed Jubber Khan Vs Shri O.P. Bali and others
Bombay High Court · (2000) 5 BomCR 317 : (1999) 3 MhLj 261
Arms Act, 1959 — Section 25(1)Constitution of India, 1950 — Article 22(5)Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3
High Courts10 Mar 1999
Soud Ahmed Jubber Khan Vs O. P. Bali, Commissioner of Police and others
Bombay High Court · (2000) 5 BomCR 317 : (1999) 3 MhLj 261
Arms Act, 1959 — Section 25(1)(a)Constitution of India, 1950 — Article 22(5)Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 323
High Courts09 Mar 1999
M/s. Oswal Agro Mills Ltd. and others Vs M/s. Oswal Petrochemicals Employees Union and others
Bombay High Court · (1999) 3 ALLMR 400 : (1999) 3 BomCR 478 : (1999) 2 BOMLR 306 : (1999) 82 FLR 310 : (1999) 2 MhLj 449
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Industrial Disputes Act, 1947 — Section 25Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 24, 25, 28
High Courts09 Mar 1999
Mr. Abhay R. Sinha and others Vs State of Maharashtra and others
Bombay High Court · (2000) 5 BomCR 307 : (2000) BomCR(Cri) 307
Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts09 Mar 1999
Union Bank of India Vs Kokila Nitish Kotak and others
Bombay High Court · (1999) 3 ALLMR 208 : (1999) 3 BomCR 488 : (1999) 2 BOMLR 518 : (1999) 2 MhLj 370
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 10, Order 39 Rule 6, Order 39 Rule 7, Order 39 Rule 8, Order 39 Rule 9Government of India Act, 1915 — Section 108
High Courts09 Mar 1999
Commissioner of Income Tax Vs Mercantile Bank Ltd.
Bombay High Court · (1999) 155 CTR 59 : (1999) 237 ITR 676 : (1999) 105 TAXMAN 65
Income Tax Act, 1961 — Section 17(1), 17(3), 40A(5)
High Courts08 Mar 1999
COMMISSIONER OF Income Tax Vs BANQUE NATIONAL DE PARIS.
Bombay High Court · (1999) 156 CTR 434 : (1999) 237 ITR 278 : (1999) 105 TAXMAN 567
Income Tax Act, 1961 — Section 256(1)
High Courts08 Mar 1999
In Re: Suman Motels Ltd.
Bombay High Court · (1999) 98 CompCas 89
Companies (Court) Rules, 1959 — Rule 7, 74Companies Act, 1956 — Section 391
High Courts08 Mar 1999
Smt. Malini M. Xete Vs The Director of Education, Government of Goa and others
Bombay High Court · (2000) 2 ALLMR 399 : (1999) 3 BomCR 618
Goa, Daman and Diu School Education Act, 1984 — Section 5Goa, Daman and Diu School Education Rules, 1986 — Rule 74, 78, 86
High Courts08 Mar 1999Allowed
Ram Singh Vs State of Maharashtra and Another
Bombay High Court · (1999) CriLJ 3763
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 25, 26Maharashtra Village Police Act, 1967 — Section 12, 13, 13(1), 14, 15
High Courts08 Mar 1999
Mrs. Bijal Parag Dave Vs Mr. Parag Labhashankar Dave
Bombay High Court · AIR 1999 Bom 237 : (1999) 2 ALLMR 292 : (1999) 3 BomCR 360 : (1999) 4 CivCC 475 : (1999) 2 MhLj 276
Hindu Marriage Act, 1955 — Section 13(1), 24
High Courts08 Mar 1999
Cdr. John. A.R. Deans I.N. and others Vs Mr. Anil Kumar Mitra
Bombay High Court · (1999) 3 BomCR 364 : (1999) 2 BOMLR 283 : (1999) 2 MhLj 330
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13Civil Procedure Code, 1908 (CPC) — Section 115
High Courts08 Mar 1999
Raghunath Navde Vs Pandit Navde and Others
Bombay High Court · (1999) 3 ALLMR 426 : (2000) 1 BomCR 129 : (2000) 2 MhLj 81
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 47, 51Land Acquisition Act, 1894 — Section 18, 21, 26, 30, 31(2)Limitation Act, 1963 — Section 14
High Courts08 Mar 1999
Commissioner of Income Tax Vs Miss Piroja C. Patel
Bombay High Court · (2000) 162 CTR 182 : (2000) 242 ITR 582
Income Tax Act, 1961 — Section 263, 48, 55
High Courts08 Mar 1999
Shree Products Vs Commissioner of Income Tax
Bombay High Court · (1999) 154 CTR 575 : (1999) 237 ITR 367 : (1999) 2 MhLj 589 : (1999) 106 TAXMAN 450
Income Tax Act, 1961 — Section 32A
High Courts06 Mar 1999
Shri Shashikant Shamrao Mane and others Vs Shri Atmaram Yallappa Shewale and another
Bombay High Court · (1999) 3 BomCR 592 : (1999) 4 CivCC 409 : (1999) 2 MhLj 489
Civil Procedure Code, 1908 (CPC) — Order 27 Rule 4Contract Act, 1872 — Section 73Specific Relief Act, 1963 — Section 12, 21
High Courts06 Mar 1999
Hiralal Savaichand Shah Vs Shri Vile Parle Shwetambar and others
Bombay High Court · (1999) 2 ALLMR 304 : (1999) 4 BomCR 287
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15, 5(4A)Constitution of India, 1950 — Article 226, 227Presidency Small Cause Courts Act, 1882 — Section 41
High Courts06 Mar 1999Dismissed
Mahesh Muljibhai Mistre Vs State of Maharashtra and others
Bombay High Court · AIR 1999 Bom 404 : (2000) 2 BomCR 846 : (1999) 3 MhLj 844
Constitution of India, 1950 — Article 16(1), 16(4), 243D, 243T, 243T(4)
High Courts06 Mar 1999Allowed
Naresh @ Nana Baliram Sonwane and others Vs State of Maharashtra
Bombay High Court · (2000) 5 BomCR 382 : (2000) BomCR(Cri) 382 : (1999) 3 MhLj 631
Arms Act, 1959 — Section 25, 4Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 167(2)(a), 173, 437