COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 2,301 of 3,665

High Courts26 Jul 1999

Century Plyboards (India) Ltd. Vs The Advertising Standards Council of India

Bombay High Court · (1999) 4 ALLMR 665 : (2000) 1 BomCR 136 : (1999) 3 MhLj 543

Bombay High Court (Original Side) Rules, 1980 — Rule 147, 148Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1 , Order 39 Rule 2Companies Act, 1956 — Section 25

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High Courts26 Jul 1999

Commissioner of Income Tax Vs Melauto Industries P. Ltd.

Bombay High Court · (1999) 240 ITR 74

Income Tax Act, 1961 — Section 40, 40A(5)

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High Courts26 Jul 1999

Commissioner of Income Tax, Bombay Vs New India Assurance Co. Ltd.

Bombay High Court · (1999) 07 BOM CK 0018

Income Tax Act, 1961 — Section 256(1), 35A, 44

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High Courts23 Jul 1999Allowed

Mohd. Salam Mohd. Sakir Ansari Vs L. S. Danekar and another

Bombay High Court · (1999) 07 BOM CK 0063

Criminal Procedure Code, 1973 (CrPC) — Section 110, 110(e)(g), 116, 116(3), 116(6)Penal Code, 1860 (IPC) — Section 143, 144, 147, 148, 324

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High Courts23 Jul 1999

Adarsh Education Society and another Vs State of Maharashtra and others

Bombay High Court · (1999) 4 ALLMR 174 : (2000) 2 BomCR 799 : (2000) 85 FLR 703 : (2000) 1 MhLj 179

Evidence Act, 1872 — Section 115Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 15

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High Courts23 Jul 1999Dismissed

Shaikh Babbu Vs Sayeda Masarat Begum and another

Bombay High Court · (2000) 5 BomCR 118 : (1999) CriLJ 4822

Constitution of India, 1950 — Article 14, 15, 21, 245, 246Criminal Procedure Code, 1973 (CrPC) — Section 125, 125, 125(3), 126, 127Hindu Succession Act, 1956 — Section 15, 15(2), 16

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High Courts22 Jul 1999

Goa Urban Co-operative Bank Limited Vs Merces English High School, Merces and others

Bombay High Court · AIR 1999 Bom 424 : (2000) 4 BomCR 685

Civil Procedure Code, 1908 (CPC) — Section 100, 37, 60Constitution of India, 1950 — Article 254Co-operative Societies Act, 1962 — Section 104(6)

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High Courts22 Jul 1999Allowed

Meena Deepak Sonde Vs B. S. Mohite, Commissioner of Police and another

Bombay High Court · (2000) 5 BomCR 156 : (1999) 3 MhLj 541

Arms Act, 1959 — Section 25(1)(a)(c)Bombay Police Act, 1951 — Section 135, 37(1)Constitution of India, 1950 — Article 22(5), 226

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High Courts22 Jul 1999Dismissed

The State of Maharashtra Vs Narayanram Chetanram Chaudhary and Others

Bombay High Court · (1999) 101 BOMLR 641(1)

Criminal Procedure Code, 1973 (CrPC) — Section 13, 162, 164, 18, 235Evidence Act, 1872 — Section 1, 114, 133, 30, 36Penal Code, 1860 (IPC) — Section 120B, 302, 34, 342, 392

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High Courts22 Jul 1999Dismissed