COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 2,298 of 3,665

High Courts11 Aug 1999

Oil and Natural Gas Commission Vs McDermott International Inc.

Bombay High Court · (2000) 1 BomCR 369 : (2000) 3 MhLj 747

Arbitration Act, 1940 — Section 3, 30, 33, 41Arbitration and Conciliation Act, 1996 — Section 17Bombay High Court (Original Side) Rules, 1980 — Rule 787(5)

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High Courts10 Aug 1999

Shri Narendra Ramdas Borase and another Vs The State of Maharashtra and others

Bombay High Court · (2000) 5 BomCR 329 : (2000) BomCR(Cri) 329

Criminal Procedure Code, 1973 (CrPC) — Section 154, 235Dowry Prohibition Act, 1961 — Section 4Evidence Act, 1872 — Section 32, 61

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High Courts10 Aug 1999Allowed

Gopal Vs Nandakishore and Another

Bombay High Court · (2000) 1 DMC 505

Criminal Procedure Code, 1973 (CrPC) — Section 125, 127

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High Courts10 Aug 1999Dismissed

Wahidunissa Begum and another Vs Shaikh Abdulla

Bombay High Court · (1999) 08 BOM CK 0019

Guardians and Wards Act, 1890 — Section 10, 7Penal Code, 1860 (IPC) — Section 302, 304B, 306, 34, 498A

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High Courts09 Aug 1999

Commissioner of Income Tax Vs United Computers Services P. Ltd.

Bombay High Court · (1999) 240 ITR 597

Income Tax Act, 1961 — Section 32Income Tax Rules, 1962 — Rule 5

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High Courts06 Aug 1999

Joseph Prabhakar Bangera Vs State of Maharashtra

Bombay High Court · (2000) 118 ELT 572 : (2000) 1 MhLj 37

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Customs Act, 1962 — Section 107, 135

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High Courts06 Aug 1999

KEC International Ltd. Vs Kamani Employees Union and Others

Bombay High Court · (2000) 1 ALLMR 388 : (2002) 109 CompCas 659 : (1998) 79 FLR 547

Companies Act, 1956 — Section 391, 391(1), 391(2)

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High Courts06 Aug 1999

Mr. Prakash V. Nichani and others Vs The Jai Hind Co-operative Bank Ltd.

Bombay High Court · (2000) 1 ALLMR 28 : (2000) 3 BomCR 518

Consumer Protection Act, 1986 — Section 17, 2(1)

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High Courts05 Aug 1999

Ali Jawad Ameerhasan Rizvi and others Vs Indo French Biotech Enterprises Ltd. and others

Bombay High Court · (1999) 4 ALLMR 1 : (2000) 1 BomCR 321 : (1999) 3 MhLj 514

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High Courts05 Aug 1999

Gorakh Nimba Shirsat and another Vs Gulab Murlidhar Dabhole and others

Bombay High Court · (2000) 5 BomCR 520 : (2000) BomCR(Cri) 520

Criminal Procedure Code, 1973 (CrPC) — Section 313, 401, 423, 439Merchant Shipping Act, 1958 — Section 26Penal Code, 1860 (IPC) — Section 307, 34, 37, 380, 457

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High Courts05 Aug 1999

Shri Madhukar N. Joshi Vs The Chief Electrical Engineer, Govt. of Goa and others

Bombay High Court · (2000) 1 ALLMR 622 : (2000) 2 BomCR 201 : (2000) 3 MhLj 846

Constitution of India, 1950 — Article 14, 16, 226

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High Courts05 Aug 1999

Shri David Renato Braganza Vs State of Goa and Others

Bombay High Court · (2000) 2 BomCR 94 : (2000) 1 MhLj 716

Constitution of India, 1950 — Article 14 , 226

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High Courts05 Aug 1999

Captain Shankar Roy and Another Vs Mrs. Severina Kumar and Another

Bombay High Court · (2000) 1 BomCR 176

Succession Act, 1925 — Section 224, 57

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High Courts05 Aug 1999

Ali Jawad Ameerhasan Rizvi and Others Vs Indo French Biotech Enterprises Ltd. and Others

Bombay High Court · (1999) 4 ALLMR 1 : (2000) 1 BomCR 321 : (1999) 3 MhLj 514

Constitution of India, 1950 — Article 226

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High Courts05 Aug 1999

Shri Shafi Ali Yunus Kazi Vs Shri Shantaram Baba Gurav

Bombay High Court · (2000) 1 BomCR 67

Consumer Protection Act, 1986 — Section 2(1)

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High Courts05 Aug 1999Partly Allowed

Marine Management Services (Private) Ltd. Vs Anil Kumar Jaiswal and Others

Bombay High Court · (2001) 3 LLJ 94 : (1999) 3 MhLj 925

Merchant Shipping Act, 1958 — Section 114, 115, 144, 145

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High Courts05 Aug 1999

Shri Netaji Mukund Angolkar Vs The State of Goa

Bombay High Court · (2000) 5 BomCR 617 : (2000) BomCR(Cri) 617 : (2000) 2 MhLj 443

Criminal Procedure Code, 1973 (CrPC) — Section 165, 197, 214, 215, 313Evidence Act, 1872 — Section 27, 32, 45, 59, 9Penal Code, 1860 (IPC) — Section 302, 307

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High Courts04 Aug 1999