COURT ARCHIVE

Bombay High Court judgments, 1999

1,047 judgments · page 45 of 53

High Courts25 Feb 1999

Mohammed Arif Din Mohd, Shaikh Vs State of Maharashtra

Bombay High Court · (2000) 5 BomCR 95 : (2000) BomCR(Cri) 95 : (1999) CriLJ 2645 : (2000) 2 RCR(Criminal) 340

Arms Act, 1959 — Section 25, 3Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 437, 439(2), 539(2)Penal Code, 1860 (IPC) — Section 120

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High Courts25 Feb 1999

People''s Union for Civil Liberties and others Vs The State of Maharashtra and others

Bombay High Court · (1999) 4 BomCR 608

Bombay Police Act, 1951 — Section 145, 161, 64Constitution of India, 1950 — Article 14, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 157, 161, 164, 165

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High Courts25 Feb 1999

Gopal Vishnu Vanarase and others Vs Mahadev Govind Khire and others

Bombay High Court · (1999) 3 BomCR 174 : (2000) 1 MhLj 143

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Maharashtra Regional and Town Planning Act, 1966 — Section 37

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High Courts25 Feb 1999

North End Oil Limited Vs m.v. "Kim An" and another

Bombay High Court · AIR 1999 Bom 193 : (1999) 2 ALLMR 47 : (1999) 2 BomCR 448 : (1999) 2 BOMLR 150 : (1999) 3 MhLj 15

Evidence Act, 1872 — Section 101Merchant Shipping Act, 1958 — Section 3(55)

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High Courts24 Feb 1999

Ramdhanlal Jaiswal Vs M/s. Pralhad Agency

Bombay High Court · (2000) 2 BomCR 125 : (1999) 3 MhLj 923

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17, Order 5 Rule 19Limitation Act, 1963 — Section 5

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High Courts24 Feb 1999

Smt. Yogini Chandrakant Mehta Vs The Official Assignee, High Court, Bombay and others

Bombay High Court · (1999) 2 ALLMR 316 : (1999) 2 BomCR 719 : (1999) 2 BOMLR 428 : (1999) 2 MhLj 263

Presidency Towns Insolvency Act, 1909 — Section 55, 7Transfer of Property Act, 1882 — Section 122, 123

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High Courts24 Feb 1999

Homi F. Commissariat and another Vs Gowani Developers Pvt. Ltd. and others

Bombay High Court · (1999) 4 ALLMR 67 : (1999) 2 BomCR 395 : (1999) 2 BOMLR 259 : (1999) 2 CivCC 679 : (1999) 2 MhLj 307

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Partition Act, 1893 — Section 4Transfer of Property Act, 1882 — Section 44(2)

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High Courts24 Feb 1999

Sharad Mansukhlal Mutha Vs M/s. Videocon Leasing and Industrial Finance Ltd.

Bombay High Court · (1999) 3 ALLMR 220 : (1999) 2 BomCR 747 : (1999) 2 MhLj 122

Constitution of India, 1950 — Article 227Provincial Insolvency Act, 1920 — Section 19(2), 6, 75(1)

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High Courts24 Feb 1999

Ramdhanlal Moharajdin Jaiswal Vs M/s Pralhad Agency, Aurangabad

Bombay High Court · (2000) 2 BomCR 125 : (1999) 3 MhLj 923

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17

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High Courts24 Feb 1999

Janavadi General Kamgar Mazdoor Union Vs Central Institute of Fisheries Education and Others

Bombay High Court · (1999) 82 FLR 357 : (1999) 2 LLJ 789

Contract Labour (Regulation and Abolition) Act, 1970 — Section 10

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High Courts24 Feb 1999

Madhavrao J. Scindia Vs Commissioner of Income Tax

Bombay High Court · (2000) 243 ITR 683

Income Tax Act, 1961 — Section 10(14)

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High Courts24 Feb 1999

Babasaheb Manik Gunjal and others Vs State of Maharashtra and others

Bombay High Court · (1999) 4 BomCR 200

Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 13(1), 7

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High Courts24 Feb 1999

M/s. Divya Shivlaks Impex Vs Shantilal Jamnadas Textiles (P) Limited

Bombay High Court · (1999) 2 ALLMR 310 : (1999) 2 BomCR 734 : (1999) 2 MhLj 223

Arbitration and Conciliation Act, 1996 — Section 34Contract Act, 1872 — Section 10

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High Courts24 Feb 1999

MADHAVRAO J. SCINDIA Vs COMMISSIONER OF INCOME TAX

Bombay High Court · (1999) 155 CTR 35

Income Tax Act, 1961 — Section 10(14)

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High Courts24 Feb 1999

Maharashtra State Road Transport Corporation Vs Shrikant V. Ingale

Bombay High Court · (1999) 82 FLR 100 : (1999) 2 LLJ 495

Industrial Disputes Act, 1947 — Section 22C(2)

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High Courts23 Feb 1999

J.K. Synthetics Ltd. Vs The Industrial Credit and Investment Corporation of India and others

Bombay High Court · AIR 1999 Bom 329 : (1999) 3 ALLMR 145 : (1999) 2 BomCR 386 : (2001) 103 CompCas 42 : (1999) 2 MhLj 829

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 40 Rule 1 , Order 40 Rule 3Companies Act, 1956 — Section 18Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 16, 17, 22, 25

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High Courts23 Feb 1999