COURT ARCHIVE

Bombay High Court judgments, 1999

1,047 judgments · page 46 of 53

High Courts23 Feb 1999

Minguel Francis D''Costa Vs Sultan Sulamali Karim Chhatriwala and others

Bombay High Court · (1999) 3 BomCR 164

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Civil Procedure Code, 1908 (CPC) — Section 9

Read judgment

High Courts23 Feb 1999

Minguel Francis D''Costa Vs Sultan Gulamali Karim Chhatriwala and others

Bombay High Court · (1999) 3 BomCR 170 : (1999) 2 MhLj 473 : (1999) 2 MhLj 389

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Civil Procedure Code, 1908 (CPC) — Section 10, 115, 151

Read judgment

High Courts23 Feb 1999Allowed

H.C. Jain Vs R.K. Synthetics and Fibres Pvt. Ltd. and Another

Bombay High Court · (1999) CriLJ 2922

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 397, 482Negotiable Instruments Act, 1881 (NI) — Section 138

Read judgment

High Courts22 Feb 1999

Shri S.P. Naik Vs The Board of Trustees, Mormugao Port Trust and another

Bombay High Court · (1999) 4 BomCR 531 : (2000) 84 FLR 328 : (2000) 1 LLJ 831 : (1999) 3 MhLj 351

Constitution of India, 1950 — Article 14, 16, 226

Read judgment

High Courts22 Feb 1999

Baburao Soma Bhoi Vs Abdul Raheman Abdul Rajjack Khatik

Bombay High Court · (1999) 3 ALLMR 423 : (2000) 1 BomCR 306 : (2000) 1 CivCC 457 : (2000) 1 MhLj 481

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17, Order 5 Rule 18, Order 5 Rule 19

Read judgment

High Courts22 Feb 1999

Rambrish K. Shukla and Another Vs Municipal Corporation of Gr. Bombay and Another

Bombay High Court · (1999) 101 BOMLR 668(1)

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 13

Read judgment

High Courts22 Feb 1999

Velcord Textiles Vs Union of India (UOI) and Others

Bombay High Court · (1999) 81 ECR 393 : (1999) 111 ELT 351

Central Excises and Salt Act, 1944 — Section 35F

Read judgment

High Courts19 Feb 1999

The State of Maharashtra Vs Shri R.A. Chandawarkar and other

Bombay High Court · (1999) 5 BomCR 519 : (1999) BomCR(Cri) 519 : (1999) 3 BOMLR 394 : (1999) CriLJ 4449 : (1999) 2 MhLj 650

Bombay Prevention of Adulteration Act, 1925 — Section 14, 16Criminal Procedure Code, 1973 (CrPC) — Section 244, 245, 246, 247, 401Drugs and Cosmetics Act, 1940 — Section 16, 18, 20, 21(1), 21(2)

Read judgment

High Courts19 Feb 1999Allowed

Sheela Rodrigues and Another Vs Lourencinha Ana D''Cruz Rodrigues Fernandes

Bombay High Court · AIR 2000 Bom 97 : (1999) 4 ALLMR 402

Goa, Daman and Diu Civil Courts Act, 1965 — Section 22

Read judgment

High Courts18 Feb 1999

Rekha Deepak Malhotra Vs Deepak Jagmohan Malhotra

Bombay High Court · AIR 1999 Bom 291 : (1999) 2 ALLMR 601 : (1999) 2 BomCR 656 : (1999) 2 BOMLR 209 : (1999) 4 CivCC 354 : (1999) 2 DMC 453 : (1999) 2 MhLj 942

Hindu Adoptions and Maintenance Act, 1956 — Section 18, 23

Read judgment

High Courts18 Feb 1999

Shri Sopanrao Rama Kaspate Vs Shri Namdeo Rama Kaspate Since Deceased by his Legal Heirs and others

Bombay High Court · (1999) 3 BomCR 153 : (1999) 2 BOMLR 41 : (1999) 2 MhLj 314

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32

Read judgment

High Courts18 Feb 1999

Banque Nationale De Paris Vs Commissioner of Income Tax

Bombay High Court · (1999) 154 CTR 579 : (1999) 154 CTR 574 : (1999) 237 ITR 518 : (1999) 106 TAXMAN 454

Income Tax Act, 1961 — Section 119, 40A(5)

Read judgment

High Courts18 Feb 1999

Petroleum Employees Union and others Vs Bharat Petroleum Corporation Ltd. and others

Bombay High Court · (1999) 3 ALLMR 140 : (1999) 4 BomCR 267 : (1999) 2 LLJ 389 : (1999) 2 MhLj 926

Factories Act, 1948 — Section 2

Read judgment

High Courts18 Feb 1999

Mercantile Bank Ltd. Vs Commissioner of Income Tax

Bombay High Court · (2002) 172 CTR 630 : (2001) 252 ITR 225 : (2002) 125 TAXMAN 139

Income Tax Act, 1961 — Section 18, 256(1), 28, 40A(5), 44C

Read judgment

High Courts17 Feb 1999

Mahesh Jayalal Dadhia and Another Vs M/s. Thio Pharma and Others

Bombay High Court · (2000) 1 ALLMR 160 : (1999) 2 BomCR 435 : (1999) 2 MhLj 135

Bombay High Court (Original Side) Rules, 1980 — Rule 147, 148Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade and Merchandise Marks Act, 1958 — Section 2, 53

Read judgment

High Courts17 Feb 1999

Gopal Krishna Baliga Vs Poona Industrial Hotel Ltd.

Bombay High Court · AIR 1999 Bom 302 : (1999) 3 BomCR 157 : (2000) 102 CompCas 375 : (2010) 3 CompLJ 44 : (1999) 2 MhLj 301

Companies Act, 1956 — Section 111, 111(1), 111(2), 111(4)

Read judgment

High Courts17 Feb 1999

M/s. Heavy Light Industrial Corporation Vs The State of Maharashtra and others

Bombay High Court · (2000) 2 BomCR 121

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115Limitation Act, 1963 — Article 113, 3Specific Relief Act, 1963 — Section 21, 37, 38

Read judgment

High Courts17 Feb 1999

Pramila Madhav Damle and others Vs Shri Waman R. Koparde

Bombay High Court · (1999) 2 ALLMR 334 : (1999) 2 BomCR 371 : (1999) 1 MhLj 830

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 14(1)

Read judgment

High Courts17 Feb 1999

Smt. Anusuyabai Narayanro Ghate Vs Smt. Maktumbi S. Nadaf

Bombay High Court · (1999) 3 ALLMR 1 : (1999) 2 BomCR 374 : (1999) 1 MhLj 836

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2)Presidency Small Cause Courts Act, 1882 — Section 41

Read judgment

High Courts17 Feb 1999

Baburao Anant Dhage and others Vs Jagannath Gopala Karale

Bombay High Court · (1999) 3 ALLMR 414 : (2000) 1 BomCR 303 : (2000) 2 BOMLR 919

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 68, 70, 85Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 9

Read judgment