COURT ARCHIVE

Bombay High Court judgments, 1999

1,047 judgments · page 50 of 53

High Courts30 Jan 1999

M/s. Anuptech Equipments Private Ltd. Vs M/s. Ganpati Co-op. Housing Society Ltd. and others

Bombay High Court · AIR 1999 Bom 219 : (1999) 3 ALLMR 580 : (1999) 2 BomCR 331 : (1999) 2 MhLj 161

Arbitration Act, 1940 — Section 17Arbitration and Conciliation Act, 1996 — Section 10, 11, 12(3), 13, 14Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts30 Jan 1999

Shapoorji Pallonji and Co. Pvt. Ltd. Vs D.H. Deshmukh and Another

Bombay High Court · (1999) 82 FLR 112 : (1999) 3 LLJ 1573

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High Courts30 Jan 1999Dismissed

Shri K.L. Mansukhani Vs Senior Inspector of Police and Others

Bombay High Court · (1999) 101 BOMLR 811

Bombay Police Act, 1951 — Section 33Constitution of India, 1950 — Article 19, 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts30 Jan 1999Allowed

Satish Nayak Vs State of Maharashtra

Bombay High Court · (1999) CriLJ 4407

Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1), 5(2), 5(21)(D)

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High Courts29 Jan 1999

Shri Jose Maria Florence Xavier Cassiano Luis alias Jose Luis Vaz, since deceased, by his legal representatives and another Vs Shri Vassudeo Budhu Morajkar

Bombay High Court · (1999) 3 ALLMR 85 : (1999) 4 BomCR 528 : (1999) 3 MhLj 10

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115Constitution of India, 1950 — Article 31AGoa, Daman and Diu Agricultural Tenancy Act, 1964 — Section 18A, 8A

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High Courts29 Jan 1999

Chandrashekhar @ Balasaheb Maruti Barote Vs Ahmednagar Municipal Council and others

Bombay High Court · (2000) 2 BomCR 834 : (2000) 1 MhLj 844

Maharashtra Local Authority Members Disqualification Act, 1986 — Section 3Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 51

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High Courts29 Jan 1999

Ulhasnagar Municipal Corporation Vs M/s. Gulshan Contractors/ Enterprises

Bombay High Court · (1999) 2 ALLMR 336 : (1999) 2 BomCR 145 : (1999) 1 MhLj 741

Bombay Provincial Municipal Corporations Act, 1949 — Section 81B, 81C, 81D, 81E, 81FCivil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 115

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High Courts28 Jan 1999

Shri Shaikh Azmatulla, U.D.C. Vs The Director of Education, Govt. of Goa and others

Bombay High Court · (1999) 3 ALLMR 33 : (1999) 3 BomCR 516

Constitution of India, 1950 — Article 14, 226Goa, Daman and Diu School Education Rules, 1986 — Rule 34(1), 34(3)

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High Courts28 Jan 1999

Telecom Industries Vs Union of India (UOI)

Bombay High Court · (1999) 65 ECC 377 : (1999) 111 ELT 691

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High Courts28 Jan 1999

COMMISSIONER OF INCOME TAX Vs ESTIENNE ANDRE and Others

Bombay High Court · (1999) 153 CTR 306

Income Tax Act, 1961 — Section 256(2)

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High Courts28 Jan 1999

Shri Bharatlal R. Halwai Vs State of Goa and another

Bombay High Court · (1999) 4 BomCR 525 : (1999) 3 MhLj 140

Arms Act, 1959 — Section 13(2), 14, 15, 17(3), 21

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High Courts28 Jan 1999Dismissed

Bharatlal R. Halwal Vs State of Goa and Others

Bombay High Court · (1999) 3 ALLMR 77 : (2000) CriLJ 2404

Arms Act, 1959 — Section 13, 13(2), 13(2A), 14, 15

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High Courts28 Jan 1999

Baburao Vs Gangubai and Others

Bombay High Court · (1999) 3 ALLMR 417 : (2000) 1 BomCR 121

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts28 Jan 1999

Mahalingayya S. Hunshalmath since deceased by his heirs Vs Shri Anant S. Nifadkar

Bombay High Court · (1999) 2 ALLMR 342 : (2000) 1 BomCR 182

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)Constitution of India, 1950 — Article 227

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High Courts28 Jan 1999

Commissioner of Income Tax Vs Estienne Andre, Crequer Jean Claude, Gyepeyrous Jean Vyes, Hanwell Jacques, Fortier Jean Claude, Sampere Gary, Sequira Francois and Mitildjan Andre

Bombay High Court · (2000) 242 ITR 422

Income Tax Act, 1961 — Section 256, 90, 90(1), 90(2)

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High Courts28 Jan 1999

CEAT Ltd. Vs Municipal Corporation of Greater Bombay

Bombay High Court · (1999) 106 ELT 308

Bombay Municipal Corporation (Levy of Octroi) Rules, 1965 — Rule 2(7)

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High Courts28 Jan 1999

Alka Vs Vardhaman @ Pushkaraj @ Narendra

Bombay High Court · (2000) 1 ALLMR 371 : (2001) 2 DMC 331 : (2000) 3 MhLj 512

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 24

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High Courts27 Jan 1999Allowed

Bhau krishna Shinde deceased through L.Rs. Rakhmabai Bhau Shinde and others Vs Vatsala Bhau Dhamale and others

Bombay High Court · (1999) 01 BOM CK 0005

Land Acquisition Act, 1894 — Section 11, 12, 18, 18(1), 18(2)

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High Courts25 Jan 1999

M/s. Dan Bunkering Ltd. and another (A. and V. A.J.) Vs m.v. Bercy

Bombay High Court · (1999) 2 ALLMR 9 : (1999) 2 BomCR 294

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, Order 39 Rule 1, Order 39 Rule 2, 34

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High Courts25 Jan 1999

COMMISSIONER OF Income Tax Vs CEMENT ALLOCATION AND CO-ORDINATING ORGANIZATION.

Bombay High Court · (1999) 153 CTR 361 : (1999) 236 ITR 553 : (1999) 103 TAXMAN 403

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