COURT ARCHIVE

Bombay High Court judgments, 1999

1,047 judgments · page 5 of 53

High Courts02 Dec 1999

Mr. Kamla Kant Dube and another Vs m.v. Umang and others

Bombay High Court · AIR 2000 Bom 211 : (2000) 2 ALLMR 48 : (2000) 2 BomCR 556

Admiralty Courts Act, 1861 — Section 6Bombay Reorganisation Act, 1960 — Section 28, 3, 30, 37Civil Procedure Code, 1908 (CPC) — Section 9

High Courts02 Dec 1999Dismissed

Kusum Shivajirao Babar Nee Kumari Kusum Balwant Shingate Vs Hirabai Balwant Shingate and Others

Bombay High Court · (2000) 102 BOMLR 578

Hindu Marriage Act, 1955 — Section 11, 12, 16, 5Hindu Succession Act, 1956 — Section 15, 3, 8

High Courts01 Dec 1999

Keval Krishna Balakram Hitkari and another Vs Anil Keval Hitkari and others

Bombay High Court · AIR 2000 Bom 108 : (2000) 3 ALLMR 168 : (2000) 2 BomCR 437

Arbitration Act, 1940 — Section 14, 2, 33Evidence Act, 1872 — Section 115Registration Act, 1908 — Section 17

High Courts01 Dec 1999Allowed

Gopal Damduji Shelwatkar Vs Gramin Uddhar Society, Kamptee and Another

Bombay High Court · (2000) 3 ALLMR 223 : (2000) 102 BOMLR 595 : (2000) 2 MhLj 786

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9

High Courts01 Dec 1999

Motilal Kishangopal Thanvi Vs Union of India and Others

Bombay High Court · (2000) 2 BomCR 869 : (2000) 1 BOMLR 592 : (2000) 242 ITR 656 : (2000) 3 MhLj 483

Contract Act, 1872 — Section 10

High Courts01 Dec 1999Allowed

Sumitra Shriram Pimpalkar Vs State of Maharashtra

Bombay High Court · (1999) 12 BOM CK 0007

Penal Code, 1860 (IPC) — Section 302, 307, 84

High Courts30 Nov 1999

The Divisional Forest Officer Vs Shri K.N. Shaikh and others

Bombay High Court · (2000) 2 BomCR 174 : (2000) 2 BOMLR 126

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226Forest Act, 1927 — Section 34

High Courts30 Nov 1999Partly Allowed

Mukand Ltd. Vs Mukand Staff and Officers Association and Others

Bombay High Court · (2000) 1 LLJ 1583

Industrial Disputes Act, 1947 — Section 2

High Courts30 Nov 1999Dismissed

Secretary, Shiorai Education Society, Wani Vs Presiding Officer, School Tribunal, Aurangabad and others

Bombay High Court · (1999) 11 BOM CK 0007

High Courts30 Nov 1999Dismissed

Dr. Gopal Dimaji Borade Vs Dimaji Piraji Borade and Others

Bombay High Court · (2001) 1 DMC 346

High Courts29 Nov 1999

Ganpat Deshmukh Vs Yeshwant Deshmukh

Bombay High Court · (2000) 2 ALLMR 338 : (2000) 2 BomCR 40 : (2000) 1 MhLj 126

High Courts29 Nov 1999

Oil and Natural Gas Corporation Limited Vs Sumitomo Heavy Industries Ltd.

Bombay High Court · (2000) 2 ALLMR 195 : (2000) 2 BomCR 501

Arbitration Act, 1940 — Section 33Income Tax Act, 1961 — Section 42, 43, 44

High Courts29 Nov 1999

The Blind Relief Association and others Vs The State of Maharashtra and others

Bombay High Court · (2000) 1 ALLMR 460 : (2000) 2 BomCR 262 : (2000) 1 BOMLR 706 : (2000) 3 CivCC 275 : (2000) 3 MhLj 372

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 148, 149, 151Contract Act, 1872 — Section 10, 237, 74Negotiable Instruments Act, 1881 (NI) — Section 138, 139

High Courts29 Nov 1999

Hoechst Marion Roussel Ltd. Vs Rhona Norenha Ms. and Another

Bombay High Court · (2000) 1 ALLMR 535 : (2000) 85 FLR 453 : (2000) 3 LLJ 394

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 41, 44

High Courts29 Nov 1999Allowed

Shivkumar Sansar Sharma Vs State of Maharashtra

Bombay High Court · (1999) 11 BOM CK 0004

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 57, 8(c)

High Courts26 Nov 1999

Damu Sripati Waghmode Vs Sou. Nagar Damu Waghmode and Another

Bombay High Court · (2000) 2 DMC 430

Criminal Procedure Code, 1973 (CrPC) — Section 125, 127(2)

High Courts26 Nov 1999

COMMISSIONER OF INCOME TAX Vs MORARJI GOCULDAS SPG. and WVG. CO. LTD.

Bombay High Court · (2000) 159 CTR 190 : (2000) 108 TAXMAN 502

Income Tax Act, 1961 — Section 256(1)

High Courts26 Nov 1999

Prabhudas Apparao Bidilia Vs State of Maharashtra

Bombay High Court · (2000) 5 BomCR 576 : (2000) BomCR(Cri) 576 : (2000) 1 BOMLR 826

Criminal Procedure Code, 1973 (CrPC) — Section 235Evidence Act, 1872 — Section 45, 59, 8, 9Penal Code, 1860 (IPC) — Section 302, 304 Part I, 324

High Courts26 Nov 1999Allowed

Employees State Insurance Corporation Vs Sidram Narayan Madhur and Others

Bombay High Court · (2000) 85 FLR 346 : (2000) 1 LLJ 1300

Employees State Insurance Act, 1948 — Section 75

High Courts26 Nov 1999

Kulwant Singh Vs Reliance Petrochemicals Ltd. and Another

Bombay High Court · (2000) 85 FLR 849 : (2000) 3 LLJ 766

Industrial Disputes Act, 1947 — Section 10(1), 2