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
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 2,287 of 3,665
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
High Courts14 Oct 1999
Shri Shankar Gopal Patil and others Vs The State of Maharashtra
Bombay High Court · (2000) 5 BomCR 360 : (2000) BomCR(Cri) 360
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 154, 165Evidence Act, 1872 — Section 25, 26, 27, 3, 45
High Courts14 Oct 1999Allowed
Dilip Ramkrishna Suryavanshi and Others Vs The State of Maharashtra
Bombay High Court · (2000) 102 BOMLR 518 : (2000) 2 MhLj 828
Criminal Procedure Code, 1973 (CrPC) — Section 320, 360Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts14 Oct 1999Allowed
Namdeo Vyankatrao Dhande Vs Narayan Anatrao Bonde
Bombay High Court · (2000) 102 BOMLR 201
Partnership Act, 1932 — Section 69Presidency Small Cause Courts Act, 1882 — Section 19, 56
High Courts13 Oct 1999
Himachal Pradesh Co-operative Marketing and Development Federation Limited Vs M/s. MAFCO Limited
Bombay High Court · (1999) 4 ALLMR 516 : (2000) 1 BomCR 608 : (2000) 2 MhLj 317
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 13Constitution of India, 1950 — Article 226
High Courts13 Oct 1999
Shri Hari Pandurang Bhave Vs Sonba Kondiba Bankar and others
Bombay High Court · (2000) 4 BomCR 804 : (2000) 1 BOMLR 736 : (2000) 2 MhLj 613
Bombay Provincial Municipal Corporations Act, 1949 — Section 147, 2(42), 398, 466Criminal Procedure Code, 1973 (CrPC) — Section 313Pune City Municipal Corporation Octroi Rules — Rule 23, 8
High Courts13 Oct 1999
Trilochana K. Doshi Vs The Stock Exchange of India and another
Bombay High Court · (2000) 1 ALLMR 554 : (2000) 1 ALLMR 544 : (2000) 2 BomCR 234 : (2000) 1 BOMLR 642 : (2000) 100 CompCas 649 : (2000) 4 MhLj 83
Constitution of India, 1950 — Article 12, 136, 226Securities and Exchange Board of India Act, 1992 — Section 11, 12, 16, 17, 18Securities Contracts (Regulation) Act, 1956 — Section 10, 3, 5
High Courts13 Oct 1999Dismissed
Shri Prabhakar Ramchandra Survase and Others Vs Shri Manohar Ganpat Sapate
Bombay High Court · (2000) 102 BOMLR 210
Bombay Public Trusts Act, 1950 — Section 72
High Courts12 Oct 1999
Sulabha Pradip Vasa Vs Pradip Vasa and Others
Bombay High Court · (2000) 5 BomCR 564 : (2000) BomCR(Cri) 564 : (2001) 1 DMC 268 : (2000) 2 MhLj 262 : (2000) 4 RCR(Criminal) 60
Penal Code, 1860 (IPC) — Section 114, 406
High Courts12 Oct 1999Allowed
Vaijanath Dhondiba Madulkar and another Vs Ashok Baswant Navalgi
Bombay High Court · (1999) 10 BOM CK 0005
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 27, 32F, 33B, 33B(5)(c), 88C
High Courts12 Oct 1999Dismissed
Tukaram Khushaba Chorge Since Deceased by his Lrs. Vs Malam Janardhan Jagtap and Another
Bombay High Court · (2000) 102 BOMLR 461 : (2000) 1 MhLj 349
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13Constitution of India, 1950 — Article 227
High Courts11 Oct 1999
M/s. Trishul Steels Vs The Municipal Corporation of the City of Aurangabad and another
Bombay High Court · (2000) 1 ALLMR 592 : (2000) 2 BomCR 140 : (2000) 2 BOMLR 466 : (2000) 1 MhLj 529
Bombay Provincial Municipal Corporations Act, 1949 — Section 147, 454, 457Municipal Corporation of Aurangabad (Octroi) Rules — Rule 16, 18, 4, 5
High Courts11 Oct 1999Allowed
Kumar Chinniah @ Captain Kumar and another Vs State of Maharashtra
Bombay High Court · (1999) 10 BOM CK 0080
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 50, 8(c)
High Courts11 Oct 1999
Shri Bhavarilal Javarilal Modi Vs The Nashik Merchants'' Co-operative Bank Ltd. and others
Bombay High Court · (2000) 1 ALLMR 247 : (2000) 1 BomCR 583 : (2000) 1 BOMLR 288 : (2000) 1 MhLj 328
Cost and Works Accountants Act, 1959 — Section 3
High Courts11 Oct 1999
Jagar Namasivayeh Arjunan Vs State of Maharashtra and Others
Bombay High Court · (2000) 5 BomCR 903 : (2000) BomCR(Cri) 903
Criminal Procedure Code, 1973 (CrPC) — Section 482Customs Act, 1962 — Section 108, 124, 135(1)Imports and Exports (Control) Act, 1947 — Section 5