High Courts09 Oct 1999Dismissed
Mahesh Kantilal Shah and Others Vs Shishir Chhotalal Shah and Others
Bombay High Court · (2000) 102 BOMLR 220
Partnership Act, 1932 — Section 48
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 2,288 of 3,665
High Courts08 Oct 1999Dismissed
Superintending Engineer, Maharashtra Industrial Development Corporation Circle, Aurangabad and others Vs Rajurkar Brothers, Aurangabad
Bombay High Court · (2000) 2 BomCR 635 : (1999) 3 MhLj 893
Arbitration Act, 1940 — Section 20, 37(1)
High Courts08 Oct 1999
Toepfer International Asia Pte. Ltd. Vs Thapar Export Limited
Bombay High Court · (2000) 1 BomCR 455 : (2000) 2 MhLj 331
Arbitration and Conciliation Act, 1996 — Section 47Civil Procedure Code, 1908 (CPC) — Section 20Contract Act, 1872 — Section 10, 182
High Courts08 Oct 1999
Superintending Engineer, M.I.D.C. and others Vs Rajurkar Brothers
Bombay High Court · (2000) 2 BomCR 635 : (1999) 3 MhLj 893
Arbitration Act, 1940 — Section 20Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Article 137, 181, 18
High Courts08 Oct 1999
Anil Tatyarao Solunke Vs The State of Maharashtra and others
Bombay High Court · AIR 2000 Bom 244 : (2000) 1 ALLMR 625 : (2000) 2 BomCR 137 : (2000) 1 BOMLR 494 : (2000) 1 MhLj 457
Constitution of India, 1950 — Article 226, 243Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 16(1), 44(3)
High Courts08 Oct 1999Allowed
Kamlakar Atmaram Kadu and others Vs State of Maharashtra
Bombay High Court · (1999) 10 BOM CK 0013
Criminal Procedure Code, 1973 (CrPC) — Section 243, 243(2), 313Penal Code, 1860 (IPC) — Section 323
High Courts07 Oct 1999
Narayan Bapuji Dhotre deceased through legal representatives and others Vs Rambhau Namdeo Gajre
Bombay High Court · (2000) 1 ALLMR 385 : (2000) 2 BomCR 133 : (2000) 1 BOMLR 483 : (2000) 1 MhLj 495
Transfer of Property Act, 1882 — Section 53
High Courts07 Oct 1999Dismissed
Videocon International Vs Union of India (UOI)
Bombay High Court · (2000) 121 ELT 613 : (2000) 1 MhLj 210
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 129D(2), 129D(3), 129D(5), 129DA, 51Customs and Central Excise Duties (Drawback) Rules, 1971 — Rule 14
High Courts07 Oct 1999
Alvaro de Noronha Ferreira Vs General Manager, Telecom Department of Telecommunication
Bombay High Court · AIR 2000 Bom 278 : (2000) 1 ALLMR 523 : (2000) 2 BomCR 736 : (2000) 2 CivCC 547 : (2000) 2 MhLj 515
Telegraph Act, 1885 — Section 4, 7Telegraph Rules, 1951 — Rule 446
High Courts07 Oct 1999
Zambar Rajaram Patil and Another Vs The State of Maharashtra and Others
Bombay High Court · (2000) 2 BomCR 128 : (2000) 2 MhLj 213
Constitution of India, 1950 — Article 226
High Courts07 Oct 1999
Sakina Mohammedally Mulla and another Vs Sulphur Refinery Pvt. Ltd.
Bombay High Court · (2000) 1 BomCR 449
Evidence Act, 1872 — Section 10, 101Specific Relief Act, 1963 — Section 15, 20
High Courts07 Oct 1999
Ramdas Maneklal Gandhi Vs The Union of India and Another
Bombay High Court · (1999) 4 ALLMR 539 : (2000) 1 BomCR 581 : (2000) 161 CTR 398 : (2000) 241 ITR 437 : (2000) 2 MhLj 74
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 148, 35
High Courts07 Oct 1999
The National Leather Cloth Manufacturing Co. Vs Indian Council of Agricultural Research and others
Bombay High Court · (1999) 4 ALLMR 541 : (2000) 2 BomCR 232 : (2000) 1 BOMLR 962 : (2000) 241 ITR 482
Income Tax Act, 1961 — Section 148, 35(1)
High Courts07 Oct 1999
Abbas Hakim Vs M/s. Contract Advertising (India) Ltd. and another
Bombay High Court · (2000) 5 BomCR 438 : (2000) BomCR(Cri) 438 : (2000) 4 MhLj 355 : (2000) 3 RCR(Criminal) 713
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts06 Oct 1999
Govind Gulabrao More and others Vs Laxman Sahebrao More and others
Bombay High Court · (1999) 4 ALLMR 543 : (2000) 1 BomCR 604 : (2000) 1 BOMLR 324 : (2000) 2 CivCC 35 : (2000) 1 MhLj 310
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1
High Courts06 Oct 1999Dismissed
Pritram Vaman Karande Vs Sharada Kakasaheb Karande and others
Bombay High Court · (1999) 10 BOM CK 0006
Banking Regulation Act, 1949 — Section 45ZA
High Courts05 Oct 1999Allowed
Nilkanth Mahadeo Chandekar Vs State of Maharashtra
Bombay High Court · (1999) 10 BOM CK 0076
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 27(a), 41, 41(2), 42
High Courts05 Oct 1999Allowed
Bejjan H. Bharucha Vs State of Maharashtra and others
Bombay High Court · (1999) 10 BOM CK 0072
Criminal Procedure Code, 1973 (CrPC) — Section 195Penal Code, 1860 (IPC) — Section 120B, 193, 196, 197, 199
High Courts05 Oct 1999Allowed
Shri Anant Mahadeo Godbole Vs Shri Achut Ganesh Godbole and Others
Bombay High Court · (2000) 102 BOMLR 121
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3A, Order 7 Rule 11
High Courts04 Oct 1999
Dharavi Co-operative Housing Society Ltd. Vs Shri Dhanraj Pukharaj Jain and others
Bombay High Court · (1999) 4 ALLMR 547 : (2000) 1 BomCR 601 : (2000) 2 BOMLR 915
Constitution of India, 1950 — Article 226, 227