High Courts04 Oct 1999
Jagdish Electronics (India) Pvt. Ltd. and Another Vs Appropriate Authority, Income Tax and Others
Bombay High Court · (2000) 161 CTR 533 : (2000) 242 ITR 326
Income Tax Act, 1961 — Section 269UD
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 2,289 of 3,665
High Courts04 Oct 1999Dismissed
Association of Engineer Workers Vs Empire Industries Ltd. and Another
Bombay High Court · (2000) 84 FLR 150 : (2000) 3 LLJ 379
Industrial Disputes Act, 1947 — Section 25K(1)
High Courts04 Oct 1999
JAGDISH ELECTRONICS (INDIA)(P) LTD. Vs APPROPRIATE AUTHORITY
Bombay High Court · (2000) 108 TAXMAN 587
High Courts01 Oct 1999
Messrs Gulfam Exporters and another Vs Sayed Hamid and others
Bombay High Court · (2000) 2 BomCR 619 : (2000) 3 MhLj 183
Copyright Act, 1957 — Section 63Criminal Procedure Code, 1973 (CrPC) — Section 2(1), 200, 202, 482Penal Code, 1860 (IPC) — Section 420, 483
High Courts01 Oct 1999
Municipal Corporation of Greater Bombay Vs Siddheshwar Shivaji Kamble and others
Bombay High Court · (2000) 1 BomCR 593 : (2000) 2 BOMLR 249 : (2000) 84 FLR 71 : (2000) 1 LLJ 398 : (2000) 1 MhLj 674
Bombay Industrial Relations Act, 1946 — Section 35, 84Bombay Municipal Corporation Act, 1888 — Section 83Constitution of India, 1950 — Article 226, 227
High Courts01 Oct 1999Allowed
Kishore Gopaldas Thawani Vs State of Maharashtra
Bombay High Court · (1999) 10 BOM CK 0082
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 57
High Courts01 Oct 1999Dismissed
Pest Control (India) Pvt. Ltd. Employees of All India Union Vs Pest Control (I) Pvt. Ltd. and Another
Bombay High Court · (2000) 3 LLJ 407
Constitution of India, 1950 — Article 226
High Courts01 Oct 1999Dismissed
Dr. Pradeep Mohanbay Vs Minguel Carlos Dias
Bombay High Court · (2000) 2 ALLMR 664 : (2001) BomCR(Cri) 75 : (2000) 1 BOMLR 908 : (2001) 3 RCR(Criminal) 1
Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts01 Oct 1999
Srushti Vision and others Vs Shri Ulhas Buyao
Bombay High Court · (2000) 2 ALLMR 530 : (2000) 1 BomCR 873
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 115
High Courts01 Oct 1999
M/s. Dhoot Agencies Pvt. Ltd. Vs Aurangabad Municipal Corporation and others
Bombay High Court · AIR 2000 Bom 246 : (2000) 1 ALLMR 421 : (2000) 1 BomCR 469 : (2000) 2 BOMLR 713 : (1999) 3 MhLj 766
Bombay Provincial Municipal Corporations Act, 1949 — Section 398
High Courts01 Oct 1999
Sneha Mandal Co-operative Housing Society Limited and others Vs The Union of India and others
Bombay High Court · AIR 2000 Bom 121 : (2000) 1 ALLMR 659 : (2000) 1 BomCR 395 : (2000) 1 BOMLR 13
Aircraft Act, 1934 — Section 2(2)Aircraft Rules, 1937 — Rule 11, 134, 3(2), 79, 86Constitution of India, 1950 — Article 226
High Courts01 Oct 1999
Dhoot Agencies Pvt. Ltd., Aurangabad Vs Aurangabad Municipal Corporation and others
Bombay High Court · AIR 2000 Bom 246 : (2000) 1 ALLMR 421 : (2000) 1 BomCR 469 : (2000) 2 BOMLR 713 : (1999) 3 MhLj 766
Bombay Provincial Municipal Corporations Act, 1949 — Section 398
High Courts30 Sept 1999
Shreyas Builders and Another and Laxman Ganesh Tulshibaughwala and Others Vs M.D. Kodnani and Others
Bombay High Court · (2000) 161 CTR 527 : (2000) 242 ITR 320 : (2000) 2 MhLj 191 : (2000) 109 TAXMAN 307
Income Tax Act, 1961 — Section 269UD
High Courts30 Sept 1999Dismissed
Sharda Loveleen Kumar Merck Vs Loveleenkumar Chamanlal Merck
Bombay High Court · (1999) 09 BOM CK 0047
Hindu Marriage Act, 1955 — Section 13(1), 1B, 23(1)(b)
High Courts30 Sept 1999Dismissed
L.B. Shaikh Vs State of Maharashtra and others
Bombay High Court · (2000) 1 BomCR 576 : (2000) 2 LLJ 484
Constitution of India, 1950 — Article 14, 16, 226, 309Prevention of Corruption Act, 1988 — Section 12, 13, 7
High Courts30 Sept 1999
Swati Ravindra Solunke Vs Ravindra Madhavrao Solunke
Bombay High Court · AIR 2000 Bom 297 : (2000) 2 ALLMR 108 : (2000) 2 MhLj 557
Hindu Marriage (Amendment) Act, 1995 — Section 13
High Courts30 Sept 1999
Ramesh Jagdish Sharma Vs The State of Maharashtra and others
Bombay High Court · (2000) 5 BomCR 481 : (2000) BomCR(Cri) 481 : (2000) 2 BOMLR 425
Arms Act, 1959 — Section 25, 27, 3, 5Constitution of India, 1950 — Article 14, 19, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 110
High Courts30 Sept 1999Allowed
Sharda Loveleen Kumar Merck Vs Loveleen kumar Chamanlal Merck
Bombay High Court · (1999) 09 BOM CK 0011
Hindu Marriage Act, 1955 — Section 13, 13(1), 13(2)(i), 23, 23(1)(b)
High Courts29 Sept 1999Dismissed
Arun Gulab Gavli Vs The State of Maharashtra and Others
Bombay High Court · (2000) 102 BOMLR 390
Arms Act, 1959 — Section 25, 27, 3Bombay Police Act, 1951 — Section 47Constitution of India, 1950 — Article 12, 14, 162, 166, 19
High Courts29 Sept 1999Dismissed
Narayan Dagadu Patil Vs Sou. Hirabai Gajanan Mulik and Others
Bombay High Court · AIR 2000 Bom 68
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15ACivil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 21 Rule 98