High Courts26 Nov 1999Dismissed
Messrs. Baijnath Melaram Vs Navinchandra P. Patil
Bombay High Court · (2000) 102 BOMLR 206
Limitation Act, 1908 — Article 113
COURT ARCHIVE
Bombay High Court judgments, 1999
1,047 judgments · page 6 of 53
High Courts26 Nov 1999
Kadambari Shashikant Mestry (Smt.) Vs National Film Division Corporation Ltd. and Others
Bombay High Court · (2001) 3 LLJ 488
Industrial Disputes Act, 1947 — Section 11A
High Courts26 Nov 1999
Commissioner of Income Tax Vs Morarji Goculdas Spinning and Weaving Co. Ltd.
Bombay High Court · (2000) 243 ITR 37 : (2000) 2 MhLj 705
Income Tax Act, 1961 — Section 256, 37
High Courts25 Nov 1999
M/s. Universal Cine Trades Pvt. Ltd. Vs Smt. Susheela Yeshwant Prabhu and others
Bombay High Court · (2000) 1 ALLMR 506 : (2000) 2 BomCR 606 : (2000) 4 MhLj 123
Constitution of India, 1950 — Article 226, 227, 254Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 30
High Courts25 Nov 1999Allowed
Rashtriya Mill Mazdoor Sangh Vs S.L. Mehendele, Member Industrial Court and Another
Bombay High Court · (2000) 3 LLJ 1178
Bombay Industrial Relations (Amendment) Act, 1977 — Section 40ABombay Industrial Relations Act, 1946 — Section 35, 36, 37, 38, 39
High Courts25 Nov 1999
Gokul Dadu Jadhav and Another Vs The State of Maharashtra
Bombay High Court · (2000) 5 BomCR 489 : (2000) BomCR(Cri) 489 : (2000) 2 BOMLR 213 : (2000) 1 MhLj 461
Criminal Procedure Code, 1973 (CrPC) — Section 154, 165, 235, 313, 378(1)Evidence Act, 1872 — Section 3, 45, 59, 8, 9Penal Code, 1860 (IPC) — Section 300, 302, 307, 324, 34
High Courts25 Nov 1999Dismissed
State of Maharashtra and Others Vs Ganesh Narayan Gadekar
Bombay High Court · (2000) 3 LLJ 690
High Courts25 Nov 1999
Smt. Sandhya Rajan Antapurkar and Others Vs State of Maharashtra
Bombay High Court · (2000) 2 ALLMR 331 : (2000) 2 BomCR 832 : (2000) 2 CivCC 60 : (2001) 1 DMC 135 : (2000) 2 MhLj 58 : (2000) 2 MhLj 158
Civil Procedure Code, 1908 (CPC) — Section 115Guardians and Wards Act, 1890 — Section 29Hindu Minority and Guardianship Act, 1956 — Section 12, 6, 8
High Courts25 Nov 1999Dismissed
Director Of Handlooms, Powerlooms And Co-Operative Textiles, Nagpur Vs G. S. Rambhad, Chairman and others
Bombay High Court · (1999) 11 BOM CK 0008
Maharashtra Co-operative Societies Act, 1960 — Section 105, 81, 83, 84, 88
High Courts24 Nov 1999
Zee Telefilm Limited Vs Aalia Productions and others
Bombay High Court · (2000) 1 ALLMR 260 : (2000) 2 BomCR 251
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Copyright Act, 1957 — Section 18, 44, 45
High Courts22 Nov 1999
Shri Prabhakar Waikar Vs The State of Maharashtra and Others
Bombay High Court · (2000) 2 ALLMR 333 : (2000) 1 BomCR 909 : (2000) 1 MhLj 248
Constitution of India, 1950 — Article 12, 14, 16, 226Marathwada Development Corporatin (Services) Rules — Rule 62
High Courts22 Nov 1999
Jer Rutton Kavasmaneck and others Vs Gharda Chemicals Ltd. and others
Bombay High Court · (2000) 1 ALLMR 280 : (2000) 2 BomCR 56 : (2000) 1 BOMLR 553 : (2001) 106 CompCas 25 : (2000) 3 MhLj 320
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 19, Order 23 Rule 1, Order 6 Rule 17, Order 7 Rule 11Companies (Court) Rules, 1959 — Rule 6Companies Act, 1956 — Section 25, 397, 398, 402, 403
High Courts22 Nov 1999
Girni Kamgar Sangharsha Samiti Vs Matulya Mills Ltd. and Others
Bombay High Court · (2000) 85 FLR 843 : (2000) 2 LLJ 343
Constitution of India, 1950 — Article 21, 32
High Courts19 Nov 1999
Rangrao Kulkarni Vs Syed Hakim and others
Bombay High Court · (2000) 1 ALLMR 417 : (2000) 2 BomCR 211 : (2000) 2 BOMLR 542 : (2000) 2 MhLj 659
High Courts19 Nov 1999
Avinash Ramesh Mandape Vs The State of Maharashtra
Bombay High Court · (2000) 5 BomCR 572 : (2000) BomCR(Cri) 572 : (2000) 1 MhLj 833
Criminal Procedure Code, 1973 (CrPC) — Section 235Evidence Act, 1872 — Section 45, 59, 8, 9Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts19 Nov 1999
Faircot S.A. Vs Tata SSI Ltd.
Bombay High Court · (2000) 2 BomCR 429 : (2000) 1 BOMLR 525 : (2000) 2 MhLj 223
Arbitration Act, 1940 — Section 31(2), 32, 33, 5Evidence Act, 1872 — Section 115Foreign Awards (Recognition and Enforcement) Act, 1961 — Section 3, 6, 7
High Courts19 Nov 1999
The Factory Manager, Nanded Textile Mills Vs Dinkar Rambhau Bijjamwar and Others
Bombay High Court · (2000) 1 ALLMR 383 : (2000) 2 BomCR 144 : (2000) 86 FLR 644 : (2000) 2 LLJ 106
Evidence Act, 1872 — Section 101Payment of Wages Act, 1936 — Section 15(2)
High Courts19 Nov 1999Dismissed
Nihalchandji Chhogmalji, Since Deceased, by his heir and Others Vs Babulal Kisturchandji
Bombay High Court · (2000) 102 BOMLR 240
Stamp Act, 1899 — Section 34, 43
High Courts17 Nov 1999Dismissed
United Breweries Ltd. Vs Commissioner of Excise
Bombay High Court · (1999) 11 BOM CK 0047
Companies Act, 1956 — Section 394
High Courts17 Nov 1999Dismissed
Madan Ramkishan Panchal and others Vs State of Maharashtra
Bombay High Court · (1999) 11 BOM CK 0039
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34