COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 2,294 of 3,665

High Courts30 Aug 1999

Sesa Industries Limited Vs Marmagoa Steel Limited

Bombay High Court · (2000) 2 ALLMR 209 : (2000) 2 BomCR 709 : (2001) 104 CompCas 702 : (2000) 3 MhLj 433

Companies Act, 1956 — Section 391, 392Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 16, 17, 18, 22

High Courts30 Aug 1999Allowed

Shivaji Hakke Vs State of Maharashtra and Others

Bombay High Court · AIR 2000 Bom 33 : (1999) 4 ALLMR 346 : (2000) 1 MhLj 98

Constitution of India, 1950 — Article 226

High Courts30 Aug 1999

Tabassum Shaikh Vs Shaikh S.J. Shaikh

Bombay High Court · AIR 2000 Bom 1 : (1999) 4 ALLMR 395 : (2000) 1 DMC 95

Dissolution of Muslim Marriages Act, 1939 — Section 2

High Courts30 Aug 1999

Enron Oil and Gas India Ltd. Vs Sylvia James Nazereth and Another

Bombay High Court · (2000) 84 FLR 154 : (2000) 3 LLJ 373

Constitution of India, 1950 — Article 226

High Courts30 Aug 1999

Bhikabai Giram Vs Mamtabai Ingle and Others

Bombay High Court · AIR 2000 Bom 172 : (2000) 1 ALLMR 539 : (2000) 1 MhLj 815

Hindu Succession Act, 1956 — Section 14, 15

High Courts30 Aug 1999Dismissed

Shaukat Ali Sayyed Rashid Vs State of Maharashtra

Bombay High Court · (1999) 08 BOM CK 0029

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 42, 50, 52, 55Penal Code, 1860 (IPC) — Section 324, 326, 363

High Courts30 Aug 1999

Dastagir Saheb Vs Guljarkhan since deceased Smt. Halimabi and others

Bombay High Court · (2000) 1 ALLMR 542 : (2000) 3 BomCR 516 : (2000) 2 MhLj 207

Central Provinces and Berar Regulation of Letting of Accommodation Act, 1946 — Section 2

High Courts28 Aug 1999

Centurion Bank limited Vs Indian Lead Limited and Another

Bombay High Court · (1999) 101 BOMLR 556

Civil Procedure Code, 1908 (CPC) — Section 9COMPANIES ACT, 1956 — Section 10, 155, 2Constitution of India, 1950 — Article 226, 227

High Courts27 Aug 1999

Ani. Barbude and another Vs The State of Maharashtra and others

Bombay High Court · (2000) 1 BomCR 416 : (1999) 3 MhLj 508

Constitution of India, 1950 — Article 14, 19, 226

High Courts27 Aug 1999Allowed

Abhay Firodia Vs Devji Shah and another

Bombay High Court · (1999) 08 BOM CK 0027

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 114, 34, 420

High Courts27 Aug 1999Allowed

Raul Fernandes and others Vs Naren Dossa and another

Bombay High Court · (1999) 08 BOM CK 0017

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 500, 501, 502

High Courts27 Aug 1999Allowed

Anil Barbude and another Vs State of Maharashtra and others

Bombay High Court · (2000) 1 BomCR 416 : (1999) 3 MhLj 508

High Courts26 Aug 1999Allowed

Arjun Shamrao and Alkar Vs State of Maharashtra

Bombay High Court · (1999) 08 BOM CK 0120

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 20(b), 50

High Courts26 Aug 1999

Purthviraj Chandrakant Shinde and others Vs The State of Maharashtra and others

Bombay High Court · (2000) 5 BomCR 889 : (2000) 1 MhLj 810 : (2001) 1 RCR(Criminal) 531

Criminal Procedure Code, 1973 (CrPC) — Section 2, 3(2)Essential Commodities Act, 1955 — Section 10, 7(1)

High Courts26 Aug 1999

Ajay Umakant Tingoria and Others Vs State of Maharashtra and Another

Bombay High Court · (2000) CriLJ 673

Criminal Procedure Code, 1973 (CrPC) — Section 169Penal Code, 1860 (IPC) — Section 34, 398A, 498A, 506B, 596B

High Courts26 Aug 1999

Jaitun Alikhan Irani and another Vs State of Maharashtra

Bombay High Court · (1999) 08 BOM CK 0009

Bombay Prohibition Act, 1949 — Section 83Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b), 20(b)(i), 29, 41, 41(2)

High Courts26 Aug 1999Allowed

Saheblal Nabilal Bagwan Vs State of Maharashtra

Bombay High Court · (1999) 08 BOM CK 0008

Bombay Prohibition Act, 1949 — Section 66(1)(b)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b), 50, 52, 55, 57

High Courts26 Aug 1999Dismissed

The Morarjee Gokuldas Spinning and Weaving Mill Vs Smt. Ranjana Jaikar and Another

Bombay High Court · (2000) 102 BOMLR 5

High Courts26 Aug 1999Allowed

Pratima V. Prajapati Vs Vinay P. Prajapati

Bombay High Court · (2001) 1 DMC 411 : (2000) 1 MhLj 445

Hindu Marriage Act, 1955 — Section 27

High Courts25 Aug 1999

Gafoor Ali Hussain through legal heirs Vs Ram Mahadik and others

Bombay High Court · (2000) 1 ALLMR 153 : (2000) 1 BomCR 797 : (2000) 1 MhLj 436

Bombay Public Trusts Act, 1950 — Section 50, 51Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(11)Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12