High Courts15 Jul 1999Dismissed
Modistone Ltd. and Others Vs Deputy Commissioner of Labour and Others
Bombay High Court · (1999) 2 LLJ 1043
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 2,303 of 3,665
High Courts15 Jul 1999Allowed
Press Trust of India Ltd. and Another Vs Parag B. Rabade and Others
Bombay High Court · (2000) 1 LLJ 492
High Courts15 Jul 1999
Sydney @ Rajesh Vs Mrs. Edith @ Reena
Bombay High Court · (2000) 1 DMC 523
Divorce Act, 1869 — Section 10, 17
High Courts14 Jul 1999
Commissioner of Income Tax, Bombay Vs M/s Savailal Maneklal
Bombay High Court · (2000) 2 BomCR 426 : (2000) 2 BOMLR 861 : (1999) 157 CTR 499 : (1999) 239 ITR 636 : (1999) 3 MhLj 782 : (1999) 107 TAXMAN 369
Income Tax Act, 1961 — Section 256(1), 40(b)
High Courts14 Jul 1999
Commissioner of Income Tax Vs Jam Manufacturing Co. Ltd.
Bombay High Court · (1999) 240 ITR 167 : (1999) 3 MhLj 497 : (1999) 107 TAXMAN 573
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B
High Courts14 Jul 1999
Commissioner of Income Tax, Bombay Vs M/s. Savailal Maneklal
Bombay High Court · (2000) 2 BomCR 426 : (2000) 2 BOMLR 861 : (1999) 157 CTR 499 : (1999) 239 ITR 636 : (1999) 3 MhLj 782 : (1999) 107 TAXMAN 369
Income Tax Act, 1961 — Section 256(1), 40
High Courts14 Jul 1999
Commissioner of Income Tax Vs Govind Poy Oxygen Ltd.
Bombay High Court · (1999) 157 CTR 464 : (1999) 239 ITR 543 : (2000) 3 MhLj 43 : (2000) 108 TAXMAN 580
Income Tax Act, 1961 — Section 32A
High Courts14 Jul 1999Dismissed
Vithal Yadav Manjare and Others Vs Ambadas Eknath Dhage and Others
Bombay High Court · (1999) 4 ALLMR 670 : (1999) 101 BOMLR 209
Transfer of Property Act, 1882 — Section 107
High Courts14 Jul 1999
Commissioner of Income Tax Vs Gopaldas H. Hansrajani
Bombay High Court · (1999) 156 CTR 457 : (1999) 239 ITR 523 : (2000) 108 TAXMAN 65
Income Tax Act, 1961 — Section 54
High Courts14 Jul 1999
Commissioner of Income Tax Vs Indian Organic Chemicals Ltd.
Bombay High Court · (1999) 107 TAXMAN 504
Income Tax Act, 1961 — Section 256(1), 40(c), 40A(5), 80J
High Courts13 Jul 1999
The Municipal Corporation of Brihan Mumbai Vs Trustees of Parsi Panchayat and another
Bombay High Court · (1999) 4 ALLMR 674 : (1999) 4 BomCR 713 : (1999) 3 MhLj 642
Land Acquisition (Amendment) Act, 1984 — Section 30Land Acquisition Act, 1894 — Section 18, 20, 23, 23(2), 28
High Courts13 Jul 1999
M/s. K.G. Construction and another Vs Municipal Corporation for Greater Bombay and others
Bombay High Court · (1999) 4 ALLMR 142 : (1999) 4 BomCR 729 : (1999) 3 BOMLR 339
Bombay Municipal Corporation Act, 1888 — Section 73Constitution of India, 1950 — Article 12, 14, 226
High Courts13 Jul 1999
Commissioner of Income Tax Vs Hindustan Conductors P. Ltd.
Bombay High Court · (1999) 240 ITR 16 : (2000) 2 MhLj 352 : (2000) 108 TAXMAN 266
Income Tax Act, 1961 — Section 36, 36(1)
High Courts13 Jul 1999
Commissioner of Income Tax Vs Hindustan Conductors Pvt. Ltd.
Bombay High Court · (1999) 240 ITR 762 : (2000) 108 TAXMAN 258
Income Tax Act, 1961 — Section 147, 36(1)
High Courts13 Jul 1999
Pioneer Sales Agencies (P.) Ltd. Vs Olympus Superstructures Pvt. Ltd.
Bombay High Court · (1999) 4 BomCR 877 : (1999) 3 BOMLR 803
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Companies Act, 1956 — Section 433, 434Evidence Act, 1872 — Section 92
High Courts12 Jul 1999
Mahadu Punjaba Dhage and others Vs Prabhakar Trimbak Joshi and others
Bombay High Court · (1999) 4 ALLMR 381 : (2000) 2 BomCR 817
Civil Procedure Code, 1908 (CPC) — Section 11Transfer of Property Act, 1882 — Section 106
High Courts12 Jul 1999Dismissed
Tukaram Ganpat Thite Vs The State of Maharashtra
Bombay High Court · (1999) 101 BOMLR 498
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 302, 307
High Courts12 Jul 1999Dismissed
Chinnupashabi and others Vs Fatesingh Shikshan Sanstha and Its Trustees
Bombay High Court · AIR 1999 Bom 383 : (1999) 4 ALLMR 405 : (2000) 2 BomCR 691
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 13(1)(f), 15, 15A, 5(11)Transfer of Property Act, 1882 — Section 105
High Courts12 Jul 1999
Smt. Mehmooda Begum through G.P.A. Mohd. Abdul Mannan Vs The State of Maharashtra and others
Bombay High Court · (1999) 4 ALLMR 31 : (2000) 2 BomCR 794 : (2000) 1 MhLj 40
Maharashtra Land Revenue code, 1966 — Section 11, 247
High Courts12 Jul 1999
Chinnupashabi Jahagiradar and others Vs Fatesingh Shikshan Sanstha and others
Bombay High Court · AIR 1999 Bom 383 : (1999) 4 ALLMR 405 : (2000) 2 BomCR 691
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 5(11)Transfer of Property Act, 1882 — Section 105