COURT ARCHIVE

Bombay High Court judgments, 1999

1,047 judgments · page 44 of 53

High Courts06 Mar 1999

Mahesh Muljibhai Mistre Vs The 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), 243Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 51

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High Courts06 Mar 1999Partly Allowed

Nava Bharat Press Vs Ghanshyam

Bombay High Court · (2000) 3 LLJ 381

Industrial Disputes Act, 1947 — Section 33C(2)

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High Courts06 Mar 1999

Commissioner of Income Tax Vs Taraporvala Sons Co. Pvt. Ltd.

Bombay High Court · (2000) 160 CTR 59 : (1999) 239 ITR 319 : (1999) 105 TAXMAN 438

Income Tax Act, 1961 — Section 37(1)

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High Courts06 Mar 1999

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 : (2000) 3 RCR(Criminal) 104

Arms Act, 1959 — Section 25, 4Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 437, 482

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High Courts04 Mar 1999

Trustees of S.P.R. Jain Kanyashala Trust and Sarvajanik Education Society and others Vs Shri Abdul Kaleem and others

Bombay High Court · (1999) 2 ALLMR 297 : (1999) 4 BomCR 104 : (2000) 1 MhLj 94

Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 6

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High Courts04 Mar 1999

Wessel Van Beelan Vs State of Goa

Bombay High Court · (1999) 5 BomCR 575 : (2000) CriLJ 271

Criminal Procedure Code, 1973 (CrPC) — Section 245(2), 313, 428Evidence Act, 1872 — Section 101Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 27, 35, 50

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High Courts04 Mar 1999

State of Maharashtra Vs Sanjay Moreshwar Damle and others

Bombay High Court · (1999) 2 ALD(Cri) 755 : (2000) 5 BomCR 877 : (1999) CriLJ 3806 : (1999) 3 MhLj 881

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(1), 397(2), 438, 439(2)Penal Code, 1860 (IPC) — Section 34, 406, 420, 468

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High Courts03 Mar 1999

Haresh G. Bulchandani Vs Shri Subhash Arora and Others

Bombay High Court · (1999) 2 ALLMR 349 : (1999) 3 BomCR 815

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1

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High Courts03 Mar 1999Allowed

Rajkumar Bhimrao Gawali Vs Union of India, New Delhi

Bombay High Court · (1999) 03 BOM CK 0081

Central Reserve Police Force Act, 1949 — Section 10(m)Criminal Procedure Code, 1973 (CrPC) — Section 251, 313

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High Courts03 Mar 1999

Smt. Sunita B. Vatsaraj Vs Karnataka Bank Ltd. and another

Bombay High Court · (1999) 3 ALLMR 89 : (1999) 4 BomCR 209 : (1999) 2 BOMLR 536 : (1999) 2 MhLj 933

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2

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High Courts03 Mar 1999

Rajkumar Bhimrao Gawali Vs Union of India

Bombay High Court · (2000) 5 BomCR 279 : (2000) BomCR(Cri) 279 : (1999) CriLJ 3624 : (1999) 2 MhLj 725

Central Reserve Police Force Act, 1949 — Section 10Criminal Procedure Code, 1973 (CrPC) — Section 211, 251, 313

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High Courts03 Mar 1999

Shri Abdulraheman @ Iqbal Faljukhan Pathan since deceased through legal heirs Vs Sou. Kamalaben Mohanlal Shah

Bombay High Court · (1999) 3 BomCR 183 : (1999) 2 BOMLR 321 : (1999) 2 MhLj 592

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(i), 13(2)

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High Courts03 Mar 1999Allowed

Bdulraheman @ Iqbal Faijukhan Pathan since deceased through LRs. Smt. Saguma and Others Vs Kamalaben Mohanlal Shah

Bombay High Court · (1999) 03 BOM CK 0008

Constitution of India, 1950 — Article 227

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High Courts26 Feb 1999

Unilab Chemicals and Pharmaceuticals Vs Smith Stanistreet Pharmaceuticals Ltd.

Bombay High Court · (1999) 2 ALLMR 497 : (1999) 2 BomCR 402 : (1999) 1 BOMLR 878 : (2001) 103 CompCas 122 : (1999) 2 MhLj 289

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 37 Rule 3, Order 37 Rule 4, Order 9 Rule 13, Order 9 Rule 6Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 22

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High Courts26 Feb 1999