High Courts25 Oct 1999Allowed
Prav Plast Private Ltd. Vs Kaluram A. Chaudhari and Another
Bombay High Court · (2000) 1 ALLMR 644 : (2000) 84 FLR 122 : (2001) 3 LLJ 513 : (2000) 1 MhLj 378
Industrial Disputes Act, 1947 — Section 25F
COURT ARCHIVE
Bombay High Court judgments, 1999
1,047 judgments · page 9 of 53
High Courts25 Oct 1999
Suresh Gajbhiye and others Vs The Municipal Council and others
Bombay High Court · AIR 2000 Bom 148 : (2000) 1 ALLMR 502 : (2000) 4 BomCR 203 : (2000) 2 MhLj 76
Bombay Housing Board Act, 1948 — Section 3Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 4Central Provinces and Berar Entertainments Duty Act, 1936 — Section 2
High Courts25 Oct 1999Allowed
Syed Yusuf Syed Noor Vs State of Maharashtra
Bombay High Court · (2000) CriLJ 3409 : (2000) 1 MhLj 50
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 20, 20(1), 21, 27
High Courts25 Oct 1999
Bank of Maharashtra Vs Konkan Chemicals Pvt. Ltd. and others
Bombay High Court · (2000) 1 ALLMR 509 : (1999) 4 ALLMR 679 : (2000) 2 BomCR 72 : (2000) 1 BOMLR 214 : (2000) 100 CompCas 307 : (2000) 2 MhLj 435
Civil Procedure Code, 1908 (CPC) — Section 44A, 51Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 19, 2(1), 25
High Courts25 Oct 1999
Hirubhai Himabhai Patel and Others Vs M/s. V.H. Patel and Co. and Others
Bombay High Court · AIR 2000 Bom 114 : (2000) 2 ALLMR 361 : (2000) 2 BomCR 47 : (2000) 1 BOMLR 883
Arbitration Act, 1940 — Section 30, 33
High Courts25 Oct 1999
Shashikant Bhagwant Kulkarni Vs Indian Red Cross Society and another
Bombay High Court · (1999) 4 ALLMR 514 : (2000) 1 BomCR 550 : (2000) 1 BOMLR 476 : (2000) 84 FLR 114 : (2000) 1 MhLj 625
Industrial Disputes Act, 1947 — Section 10(1), 25
High Courts22 Oct 1999
The Bombay Catholic Co-operative Housing Society Ltd. Vs V.B. Mathankar and Others
Bombay High Court · (2000) 1 ALLMR 681 : (2000) 2 BomCR 480 : (2000) 1 BOMLR 827 : (2000) 3 MhLj 273
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, 11Constitution of India, 1950 — Article 19, 226Electricity Act, 1910 — Section 4 , 5(1)
High Courts22 Oct 1999
Mr. Chiman Narayan Taras and Others Vs State of Maharashtra and Others
Bombay High Court · AIR 2000 Bom 100 : (2000) 1 ALLMR 427 : (2000) 1 BomCR 540 : (2000) 2 BOMLR 170
Land Acquisition Act, 1894 — Section 17, 4, 5, 6, 9
High Courts21 Oct 1999
Shri Atul Ramrao Kothare Vs Shri Upendra K. Majithia
Bombay High Court · (2000) 1 ALLMR 19 : (2000) 2 BomCR 45 : (2000) 2 BOMLR 380
Arbitration Act, 1940 — Section 30, 33Bombay High Court (Original Side) Rules, 1980 — Rule 787(5)Evidence Act, 1872 — Section 3, 8, 9
High Courts21 Oct 1999
Late K.L. Deshmukh Shikshan Sanstha Vs State of Maharashtra
Bombay High Court · (2000) 2 ALLMR 221 : (2000) 102 BOMLR 912 : (2000) 1 MhLj 830
High Courts21 Oct 1999Dismissed
Abhimanyu Vishwanath and Another Vs State of Maharashtra
Bombay High Court · (2000) 102 BOMLR 487 : (2000) 1 MhLj 534
Essential Commodities Act, 1955 — Section 3, 7Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 304A, 498A, 499
High Courts21 Oct 1999Allowed
Shri Anil Paunipagar Vs State of Maharashtra and Others
Bombay High Court · (2000) 102 BOMLR 500 : (2000) 2 MhLj 400
Arms Act, 1959 — Section 25, 4Bombay Police Act, 1951 — Section 135Constitution of India, 1950 — Article 166
High Courts18 Oct 1999
Gheverchand Devichand Shah and another Vs Pukhraj Vacchraj Shah and another
Bombay High Court · (2001) 2 RCR(Criminal) 611
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146, 482
High Courts18 Oct 1999
Mukand Ltd. Vs Mohatta and Heckel Ltd.
Bombay High Court · (1999) 10 BOM CK 0050
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 22
High Courts18 Oct 1999
Sudarshan M. Surekha and Others Vs M/s. S.M. Samant and Others
Bombay High Court · (2000) 1 ALLMR 16 : (2000) 2 BomCR 79 : (2000) 2 BOMLR 183
Arbitration and Conciliation Act, 1996 — Section 34
High Courts15 Oct 1999
Shri Ketan Ranjit Maaganlal and others Vs Panaji Municipal Council and others
Bombay High Court · (2000) 1 ALLMR 515 : (2000) 2 BomCR 746 : (2000) 3 MhLj 233
Central Provinces and Berar Municipalities Act, 1922 — Section 84(3)Civil Procedure Code, 1908 (CPC) — Section 9Goa, Daman and Diu Municipalities Act, 1968 — Section 101, 107, 109, 110, 111
High Courts15 Oct 1999
All India Trade Union Congress Vs Ravi Fisheries Limited and Others
Bombay High Court · (2000) 1 BomCR 612 : (2000) 2 LLJ 745
Contempt of Courts Act, 1971 — Section 2Industrial Disputes Act, 1947 — Section 33
High Courts14 Oct 1999Dismissed
Panditrao Shamrao Bhongade and Others Vs Sunanda and Wd./o Nagesh Dongre and Others
Bombay High Court · (2000) 1 ACC 522 : (2001) ACJ 1469 : (2000) 85 FLR 420 : (2001) 3 LLJ 524
Workmens Compensation Act, 1923 — Section 12, 12(2), 30
High Courts14 Oct 1999
Santoshkumar Jain Vs State of Maharashtra and others
Bombay High Court · (2000) 1 ALLMR 551 : (2000) 1 ALLMR 104 : (2000) 4 BomCR 76 : (2000) 2 MhLj 42
Motor Vehicles Act, 1988 — Section 165
High Courts14 Oct 1999
Sureshchandra Mahabir Prasad Mantri and Others Vs State of Maharashtra and Another
Bombay High Court · (2000) 5 BomCR 568 : (2000) 2 MhLj 633
Criminal Procedure Code, 1973 (CrPC) — Section 108, 109, 110, 111