High Courts04 Feb 1999
Commissioner of Income Tax Vs N.J. Pavri
Bombay High Court · (1999) 237 ITR 472 : (1999) 104 TAXMAN 132
Income Tax Act, 1961 — Section 10(10)Payment of Gratuity Act, 1972 — Section 4
COURT ARCHIVE
Bombay High Court judgments, 1999
1,047 judgments · page 49 of 53
High Courts04 Feb 1999
West Coast Paper Mills Employees Union Vs A.B.M. Shaikh and Others
Bombay High Court · (1999) 82 FLR 302 : (2000) 3 LLJ 374
Industrial Disputes Act, 1947 — Section 11A
High Courts04 Feb 1999
Shri Harish G. Bulchandani Vs Shri Subhash Mancharlal Arora and others
Bombay High Court · (1999) 2 BomCR 462 : (1999) 1 MhLj 819
Constitution of India, 1950 — Article 226, 227
High Courts04 Feb 1999
Appasaheb Sheshrao Chavan and others Vs State of Maharashtra and others
Bombay High Court · (1999) 3 ALLMR 260 : (2000) 1 BomCR 657
Constitution of India, 1950 — Article 226Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 3, 39, 4
High Courts04 Feb 1999
COMMISSIONER OF INCOME TAX Vs N.J. PAVRI
Bombay High Court · (1999) 153 CTR 134
Income Tax Act, 1961 — Section 10(10), 256(1)
High Courts03 Feb 1999
M/s. Kothari and Co. Vs Union of India and others
Bombay High Court · (1999) 4 BomCR 402
Arbitration Act, 1940 — Section 16, 17, 33Arbitration and Conciliation Act, 1996 — Section 21, 30, 34(3), 85Civil Procedure Code, 1908 (CPC) — Section 114
High Courts03 Feb 1999
M/s. Zim Laboratories Ltd. and others Vs The State of Maharashtra
Bombay High Court · (2000) 5 BomCR 282 : (1999) CriLJ 2903 : (1999) 3 MhLj 132
Criminal Procedure Code, 1973 (CrPC) — Section 482Drugs and Cosmetics Act, 1940 — Section 16, 18, 23, 25(3), 25(4)
High Courts03 Feb 1999
Zim Laboratories Ltd. and others Vs State of Maharashtra
Bombay High Court · (1999) 02 BOM CK 0003
Drugs and Cosmetics Act, 1940 — Section 13(2), 16, 18(a)(i), 18A, 23
High Courts02 Feb 1999
Capt. Kailash Nath Harsh Vs D.C. Patel and others
Bombay High Court · AIR 1999 Bom 133 : (1999) 2 ALLMR 389 : (1999) 2 BomCR 411 : (1999) 82 FLR 811 : (1999) 2 MhLj 190
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Companies Act, 1956 — Section 29Constitution of India, 1950 — Article 23, 32, 34, 36, 6
High Courts02 Feb 1999
Shri R.D. Patkar Vs Directorate of Agriculture, Government of Goa and another
Bombay High Court · (1999) 3 BomCR 521
Constitution of India, 1950 — Article 14, 16, 226
High Courts02 Feb 1999
R.D. Patkar Vs Directorate of Agriculture and Another
Bombay High Court · (1999) 2 ALLMR 539
Constitution of India, 1950 — Article 14, 16
High Courts02 Feb 1999
Commissioner of Income Tax Vs Indian Smelting and Refining Co. Ltd.
Bombay High Court · (1999) 240 ITR 244
Income Tax Act, 1961 — Section 10, 10(10AA), 256, 32, 40A
High Courts02 Feb 1999
Sirajkhan Vs State of Maharashtra Another
Bombay High Court · (2000) 5 BomCR 275 : (1999) CriLJ 2959 : (1999) 2 MhLj 598
Bombay Police Act, 1951 — Section 56(1), 56(2), 59
High Courts02 Feb 1999
COMMISSIONER OF Income Tax Vs INDIAN SMELTING and REFINING CO. LTD.
Bombay High Court · (1999) 154 CTR 483
Income Tax Act, 1961 — Section 256(2)
High Courts02 Feb 1999Dismissed
Sirajkhan Vs State of Maharashtra and Another
Bombay High Court · (2000) 5 BomCR 275 : (1999) CriLJ 2959 : (1999) 2 MhLj 598
Bombay Police Act, 1951 — Section 56(1)(2), 59
High Courts01 Feb 1999
Mr. Sakil Mohammed Vakil Khan Vs Dr. Miss Perin Irani and others
Bombay High Court · (1999) 4 BomCR 65
Consumer Protection Act, 1986 — Section 2(1)
High Courts30 Jan 1999
M/s. Narangs International Hotels Pvt. Ltd. Vs Maharashtra Tourism Development Corporation Ltd.
Bombay High Court · (1999) 2 BomCR 320
Constitution of India, 1950 — Article 14, 226Contract Act, 1872 — Section 73, 74, 75Specific Relief Act, 1963 — Section 10, 14, 20
High Courts30 Jan 1999
Tata Hydro Electric Power Supply Co. Ltd. and others Vs Shri Narendra L. Mansukhani and others
Bombay High Court · (1999) 2 ALLMR 42 : (1999) 2 BomCR 356 : (1999) 82 FLR 197 : (1999) 2 LLJ 826 : (1999) 2 MhLj 57
Bombay Industrial Relations Act, 1946 — Section 21, 30, 32, 33, 33Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 5, 7
High Courts30 Jan 1999
Shri Umakant B. Kenkre and another Vs Shri Yeshwant P. Shirodkar and others
Bombay High Court · (1999) 3 BomCR 611
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Contract Act, 1872 — Section 10, 73Specific Relief Act, 1963 — Section 15, 21
High Courts30 Jan 1999
Shri Lamarch R.C. Clemente and others Vs Rizvi Builders and another
Bombay High Court · (1999) 3 BomCR 605
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Contract Act, 1872 — Section 10, 8Specific Relief Act, 1963 — Section 15, 21