High Courts22 Jan 1999
Ansari Mohd. Riyaz Abdul Latif Vs The State of Maharashtra and others
Bombay High Court · (1999) 5 BomCR 318 : (1999) BomCR(Cri) 318 : (1999) CriLJ 1508 : (2000) 1 DMC 671
Criminal Procedure Code, 1973 (CrPC) — Section 125
COURT ARCHIVE
Bombay High Court judgments, 1999
1,047 judgments · page 51 of 53
High Courts22 Jan 1999
State Vs Suhas Satardekar
Bombay High Court · (1999) 5 BomCR 507
Criminal Procedure Code, 1973 (CrPC) — Section 313, 377Evidence Act, 1872 — Section 27, 3, 61, 8, 9Penal Code, 1860 (IPC) — Section 279, 323, 337
High Courts22 Jan 1999
Mr. Armando Pereira and another Vs Mr. Krishnanath V. Malvancar (since deceased)
Bombay High Court · (1999) 2 ALLMR 660 : (1999) 3 BomCR 511
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts22 Jan 1999
Kolhapur Municipal Corporation Vs M/s. Kolhapur Wines and others
Bombay High Court · (1999) 1 ALLMR 533 : (1999) 5 BomCR 410 : (1999) BomCR(Cri) 410 : (1999) 3 BOMLR 331 : (1999) CriLJ 2545 : (1999) 1 MhLj 828
Bombay Provincial Municipal Corporations Act, 1949 — Section 398, 69(1)Criminal Procedure Code, 1973 (CrPC) — Section 482Kolhapur Corporation of Octroi Rules — Rule 28
High Courts22 Jan 1999Dismissed
Menino Jose Rodrigues Vs Labour Court, Government of Goa and Others
Bombay High Court · (1999) 82 FLR 758 : (2001) 3 LLJ 521
Goa Daman and Diu Shops and Establishments Act, 1973 — Section 39Industrial Disputes Act, 1947 — Section 33C(2)
High Courts22 Jan 1999
State Vs Shri Rajesh Gaonkar
Bombay High Court · (2000) 5 BomCR 581
Forest Act, 1927 — Section 41, 52(2), 53, 54, 55Goa, Daman and Diu Forest Rules, 1964 — Rule 22Preservation of Tree Act, 1986 — Section 66
High Courts22 Jan 1999
Shri Victor de Graca Pinto and another Vs Smt. Lourdes de Graca Pinto e Nazareth and another
Bombay High Court · (1999) 3 ALLMR 39 : (1999) 3 BomCR 441 : (1999) 1 BOMLR 704
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 19, 115, 151Registration Act, 1908 — Section 17(2)Stamp Act, 1899 — Article 45, 35
High Courts21 Jan 1999
Ms. Sophia Gulam Mohammed Bham Vs The State of Maharashtra and others
Bombay High Court · (1999) 5 BomCR 446 : (1999) CriLJ 2140 : (1999) 2 MhLj 345
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 5Constitution of India, 1950 — Article 22(5), 226Customs Act, 1962 — Section 108
High Courts21 Jan 1999
Dilipkumar Nanji Dawda and another Vs The State of Maharashtra and others
Bombay High Court · (1999) 5 BomCR 407 : (1999) BomCR(Cri) 407 : (1999) CriLJ 1476
Copyright Act, 1957 — Section 63Penal Code, 1860 (IPC) — Section 34, 482, 486Trade and Merchandise Marks Act, 1958 — Section 78, 79
High Courts21 Jan 1999
Shri Mahesh Chodankar Vs Captain of Ports Govt. of Goa and others
Bombay High Court · (1999) 2 ALLMR 521 : (1999) 3 BomCR 433
Central Civil Services (Temporary Service) Rules, 1965 — Rule 5(2)Constitution of India, 1950 — Article 311(2)
High Courts21 Jan 1999
Subhash Dudhani Vs V.S. Bhosale and others
Bombay High Court · (2000) 5 BomCR 301
Criminal Procedure Code, 1973 (CrPC) — Section 164, 482Customs Act, 1962 — Section 135Evidence Act, 1872 — Section 24, 25, 26, 27, 28
High Courts19 Jan 1999
Rajesaheb Shahmidsaheb Nadaf-Pinjari Vs Dattatraya Appa Rawal
Bombay High Court · (1999) 2 ALLMR 344 : (2000) 1 BomCR 81
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13(1), 6Constitution of India, 1950 — Article 227
High Courts19 Jan 1999
Tata Finance Ltd. Vs Chemox Chemical Industries Ltd.
Bombay High Court · AIR 1999 Bom 196 : (1999) 2 BomCR 286 : (2000) 100 CompCas 338 : (1999) 2 MhLj 18
Companies Act, 1956 — Section 450Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22
High Courts18 Jan 1999
Smt. Mangala Kale and another Vs Nilkanth Shamrao Nawalkar and another
Bombay High Court · (1999) 2 ALLMR 18 : (1999) 2 BomCR 454 : (1999) 1 MhLj 895
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(2)Constitution of India, 1950 — Article 226, 227
High Courts18 Jan 1999
The Chief Executive Officer, Sangli Zilla Parishad Vs Panchaxari Sidlingappa Mogali
Bombay High Court · (1999) 2 ALLMR 61 : (1999) 2 BomCR 457 : (1999) 1 MhLj 883
Constitution of India, 1950 — Article 226, 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts15 Jan 1999
Kansraj Kalicharan Yadav Vs J.A. Chougule and others
Bombay High Court · AIR 1999 Bom 382 : (1999) 1 ALLMR 727 : (1999) 2 BomCR 154
Bombay Municipal Corporation Act, 1888 — Section 351
High Courts15 Jan 1999
Shri Dnyandevrao Tatyrav Waghmode Vs Allabaksha Gulab Nadaf and others
Bombay High Court · (1999) 5 BomCR 398 : (1999) BomCR(Cri) 398 : (1999) CriLJ 1754
Penal Code, 1860 (IPC) — Section 499, 501, 502
High Courts15 Jan 1999
The Mapusa Urban Co-operative Bank Ltd. Vs Shri Dattatraya A.P Mahambre and others
Bombay High Court · (1999) 4 BomCR 510 : (1999) 1 BOMLR 798 : (1999) 2 MhLj 502
Constitution of India, 1950 — Article 12, 366Provincial Insolvency Act, 1920 — Section 61
High Courts15 Jan 1999
Helen C. Pinheiro and Others Vs Kamaxi Steel Products
Bombay High Court · (1999) 2 ALD(Cri) 751 : (2000) CriLJ 1622
Criminal Procedure Code, 1973 (CrPC) — Section 202(2), 247, 256, 256(1), 256(2)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts15 Jan 1999
A.D. Shelar Vs Package Gasket Products and others
Bombay High Court · (1999) 1 ALLMR 721 : (1999) 2 BomCR 155 : (1999) 82 FLR 544