High Courts10 Sept 1999
Smt. Prayagbai Vs State of Maharashtra and Another
Bombay High Court · (2000) CriLJ 667 : (2000) 1 DMC 72 : (1999) 3 MhLj 762
Penal Code, 1860 (IPC) — Section 302, 34, 498A
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 2,292 of 3,665
High Courts09 Sept 1999
Shri Efigenio Dias and Another Vs Shri Malaquias D''Costa and Others
Bombay High Court · (2000) 1 ALLMR 533 : (2000) 2 BomCR 713 : (2000) 2 CivCC 559 : (2000) 2 MhLj 209
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 7, 115, 151
High Courts09 Sept 1999
Special Land Acquisition Officer, Mumbai Vs Bhavsar Construction Co. Pvt. Ltd. Mumbai and Controller of Rationing Officer, Mumbai
Bombay High Court · (1999) 09 BOM CK 0075
Civil Procedure Code, 1908 (CPC) — Section 151Land Acquisition Act, 1894 — Section 11, 11(1), 12, 18, 4
High Courts09 Sept 1999Allowed
Girni Kamgar Sangharsha Samiti Vs Matulya Mills Limited and Others
Bombay High Court · (1999) 09 BOM CK 0048
Constitution of India, 1950 — Article 226
High Courts09 Sept 1999
Miss Kamla Khushaldas Teckchandani Vs O.D. Mohindra and Others
Bombay High Court · (1999) 4 ALLMR 588 : (2000) 160 CTR 112 : (1999) 240 ITR 796
Constitution of India, 1950 — Article 136, 141Income Tax Act, 1961 — Section 269UA
High Courts09 Sept 1999
Mahesh Kantilal Shah and Others Vs Shishir Chhotalal Shah and Others
Bombay High Court · AIR 2000 Bom 157 : (1999) 4 ALLMR 584 : (2000) 1 BomCR 442 : (2000) 2 BOMLR 220 : (2000) 2 MhLj 136
Arbitration and Conciliation Act, 1996 — Section 33Evidence Act, 1872 — Section 115Partnership Act, 1932 — Section 48
High Courts09 Sept 1999
Bhupendra Villa Premises Co-operative Society Ltd. and another Vs Chandrakant G. Shah and others
Bombay High Court · (2000) 3 BomCR 199 : (2001) 2 MhLj 834
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts08 Sept 1999
Bahadur Singh Alias Amar Bahadur Singh Vs Umarkadi Co-Op. Housing Society Ltd.
Bombay High Court · (2000) 102 BOMLR 638
High Courts08 Sept 1999
Shri Humberto Luis and another Vs Shri Floriano Armando Luis and another
Bombay High Court · (2000) 1 ALLMR 648 : (2000) 2 BomCR 754 : (2000) 1 MhLj 690
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 2, Order 18 Rule 3A, Order 3 Rule 1, Order 3 Rule 2, Order 3 Rule 3Evidence Act, 1872 — Section 118, 60Trade Marks Act, 1940 — Section 76
High Courts07 Sept 1999
Shri Dattaram Prabhu Vs The Director of Panchayats and others
Bombay High Court · (2000) 1 ALLMR 607 : (2000) 2 BomCR 716 : (2000) CriLJ 4190
Constitution of India, 1950 — Article 226Goa Public Mens Corruption (Investigations and Enquiries) Act, 1988 — Section 17, 18, 4(1), 4(2), 4(4)Goa Village Panchayat Raj Act, 1994 — Section 10
High Courts07 Sept 1999
Arun Tukaram Patil Vs State of Maharashtra and others
Bombay High Court · (1999) 09 BOM CK 0067
High Courts07 Sept 1999
Depot Manager, Madhya Pradesh State Transport Corporation and Others Vs Baniprasad Dattu Gour and Others
Bombay High Court · (2000) 2 ACC 124
Motor Vehicles Act, 1988 — Section 92A
High Courts07 Sept 1999Dismissed
Shri Pandurang Maruti Sodhawar Vs Shri Sayyad Faiyaj Badashahbhai and Others
Bombay High Court · (1999) 101 BOMLR 692
Bombay Village Panchayats Act, 1958 — Section 15
High Courts07 Sept 1999Dismissed
Dinkar Purushottam Dani Vs State of Maharashtra
Bombay High Court · (2000) 1 ALLMR 704 : (2001) 1 BomCR 91
Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 23, 23(1A), 4, 6Maharashtra Regional and Town Planning Act, 1966 — Section 126(3), 49
High Courts07 Sept 1999
Arun Patil Vs The State of Maharashtra and Others
Bombay High Court · (2000) 1 BomCR 419 : (1999) 82 FLR 573 : (1999) 3 MhLj 594
Maharashtra Village Police Patils (Recruitment, Pay, Allowances and Other Conditions of Service) Order, 1968 — Rule 3(c), 5(2)
High Courts07 Sept 1999
Smt. Shali Chandrakant Pilgaonkar and Others Vs Shri Gajanan Shankar Shirodkar
Bombay High Court · (2000) 102 BOMLR 221
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 16Transfer of Property Act, 1882 — Section 55
High Courts07 Sept 1999Allowed
Hari Dattatraya Shitole Vs Meena Hari Shitole
Bombay High Court · (1999) 09 BOM CK 0004
Hindu Marriage Act, 1955 — Section 13(1)(ia), 13(1A)(ii), 23, 23(1)(a)
High Courts06 Sept 1999
Mahendra Anantram Choure and Others Vs Union of India (UOI)
Bombay High Court · (2000) 1 ACC 495 : (2001) ACJ 1274
High Courts06 Sept 1999
Vandana Vithal Mandlik Vs Vithal Namdeo Mandlik
Bombay High Court · (2000) 1 ALLMR 183 : (2000) 2 BomCR 640 : (2000) 1 CivCC 230 : (2000) 2 DMC 515 : (1999) 3 MhLj 898
Evidence Act, 1872 — Section 59Hindu Marriage Act, 1955 — Section 23(1), 9Limitation Act, 1963 — Section 3, 5
High Courts06 Sept 1999
Sudhakar Bahale Vs Madhukar Bhuibhar and others
Bombay High Court · (2000) 2 ALLMR 146 : (2000) 4 BomCR 103 : (2001) 4 BOMLR 516(1) : (2000) 2 MhLj 249
Conduct of Elections Rules, 1961 — Rule 37