COURT ARCHIVE

Bombay High Court judgments, 1999

1,047 judgments · page 53 of 53

High Courts12 Jan 1999

Smt. Sushma Rani Jhanjee through her husband and power of Attorney Vs Margao Municipal Council and another

Bombay High Court · AIR 1999 Bom 296 : (1999) 4 BomCR 518 : (1999) 3 MhLj 56

Constitution of India, 1950 — Article 226Goa, Daman and Diu Municipalities Act, 1968 — Section 110, 111, 112, 113, 114

High Courts12 Jan 1999

Bombay High Court · (1999) 2 BomCR 691

Criminal Procedure Code, 1973 (CrPC) — Section 377Penal Code, 1860 (IPC) — Section 420

High Courts12 Jan 1999

Bombay High Court · (1999) 2 ALLMR 13 : (1999) 2 BomCR 274 : (1999) 81 FLR 1003 : (1999) 2 MhLj 8

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1), 18(1), 2

High Courts12 Jan 1999Allowed

Bombay High Court · (2002) 108 CompCas 260

Companies Act, 1956 — Section 633, 633(2)

High Courts11 Jan 1999

Bombay High Court · (1999) 5 BomCR 499

Criminal Procedure Code, 1973 (CrPC) — Section 306, 308, 309, 377Penal Code, 1860 (IPC) — Section 109

High Courts11 Jan 1999

Bombay High Court · (2001) 3 LLJ 529

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30(2)

High Courts11 Jan 1999

Bombay High Court · (1999) 1 ALLMR 421 : (1999) 2 BomCR 177 : (1999) 82 FLR 219 : (1999) 2 MhLj 952

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