High Courts06 Jul 1999Allowed
Gajanan Bapurao Rangale Vs State of Maharashtra
Bombay High Court · (1999) 07 BOM CK 0022
Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 308
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 2,305 of 3,665
High Courts05 Jul 1999
Madhukar Pralhadrao Pathak Vs The State of Maharashtra and others
Bombay High Court · (1999) 4 ALLMR 279 : (2000) 4 BomCR 130 : (2000) 84 FLR 215
Central Civil Services (Pension) Rules, 1972 — Rule 37, 37AConstitution of India, 1950 — Article 14, 16, 226
High Courts05 Jul 1999
Yogesh Indukumar Patel Vs Union of India and others
Bombay High Court · (2000) 4 BomCR 545
Constitution of India, 1950 — Article 226
High Courts05 Jul 1999Dismissed
Ramagauri Keshvlal Virani Vs Walkeshwar Triveni Co-operative Housing Society Ltd. and others
Bombay High Court · AIR 1999 Bom 385 : (2000) 2 BomCR 687 : (1999) 3 MhLj 145
Maharashtra Co-operative Societies Act, 1960 — Section 91, 91(1)(a)
High Courts05 Jul 1999
Madhukar Pralhadrao Pathak Vs State of Maharashtra and others
Bombay High Court · (1999) 4 ALLMR 279 : (2000) 4 BomCR 130 : (2000) 84 FLR 215
Constitution of India, 1950 — Article 14, 16
High Courts05 Jul 1999
Shri Ajay Prakash @ Aju Karua Valmiki Vs Sudhakar Ambedhar and others
Bombay High Court · (2000) 5 BomCR 66 : (2000) BomCR(Cri) 66 : (2000) 3 MhLj 417
Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 22(5), 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)
High Courts05 Jul 1999
Ramagauri Keshvlal Virani Vs Walkeshwar Triveni Co-Operative Housing Society Ltd. and others
Bombay High Court · AIR 1999 Bom 385 : (2000) 2 BomCR 687 : (1999) 3 MhLj 145
Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 — Section 2, 4(1A)(a)(iii)
High Courts05 Jul 1999
Shri Mohd. Azim Khan Vs Shri R.H. Mendonca, Commissioner of Police and another
Bombay High Court · (2000) 5 BomCR 70 : (2000) BomCR(Cri) 70 : (2000) 2 MhLj 539
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 7(1)Constitution of India, 1950 — Article 22(5)Criminal Procedure Code, 1973 (CrPC) — Section 82, 83, 84, 85
High Courts03 Jul 1999
Tariq Razi Azmi Vs The Tata Hydro-Electric Supply Co. Ltd. and others
Bombay High Court · (2000) 1 BomCR 769 : (2000) BomCR(Cri) 211
Companies Act, 1956 — Section 630Criminal Procedure Code, 1973 (CrPC) — Section 397
High Courts02 Jul 1999
Shripad Shikshan Mandal and others Vs Rajaram Bhandari Chavan and others
Bombay High Court · (1999) 07 BOM CK 0117
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5
High Courts02 Jul 1999Dismissed
The State of Maharashtra Vs Gopal Balkrishna Akotkar
Bombay High Court · (1999) 101 BOMLR 431
Bombay Prohibition Act, 1949 — Section 108, 114, 65, 66, 80
High Courts02 Jul 1999
M/s. Maharashtra Trading Agency Vs Sou. Rucha Kedar Kulkarni
Bombay High Court · (2000) 1 BomCR 66
Consumer Protection Act, 1986 — Section 2(1)Limitation Act, 1963 — Section 5
High Courts02 Jul 1999Dismissed
Ronak Industries Ltd. Vs The Elphinstone Shipping Wearing Mills Co. Ltd. and Others
Bombay High Court · (2000) 1 ALLMR 25 : (1999) 101 BOMLR 171 : (2000) 1 MhLj 605
Civil Procedure Code, 1908 (CPC) — Section 144, 151
High Courts01 Jul 1999
Henmant Hariba Sonwalkar Vs The State of Maharashtra
Bombay High Court · (1999) 101 BOMLR 308 : (1999) 3 MhLj 401
Penal Code, 1860 (IPC) — Section 101, 104, 147, 148, 149
High Courts01 Jul 1999
Gulab Gangaram Shindore Vs Kumarpal Somchand Shah (deceased) through LR''s.
Bombay High Court · AIR 1999 Bom 415 : (1999) 4 ALLMR 256
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(3)
High Courts01 Jul 1999
Modistone Limited Vs Modistone Employees Union and another
Bombay High Court · (1999) 4 ALLMR 99 : (1999) 4 BomCR 477 : (1999) 1 BOMLR 668 : (1999) 2 LLJ 1008 : (1999) 3 MhLj 241
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28Payment of Bonus Act, 1965 — Section 10, 2(13), 31, 8
High Courts01 Jul 1999
Vithu Hira Mahar (More) @ Vithu Pandu Sonawane, since deceased by his heirs and Others Vs State of Maharashtra and Others
Bombay High Court · (2000) 1 BomCR 89
Bombay Hereditary Offices Act, 1874 — Section 34, 35Bombay Inferior Villages Watans Abolition Act, 1958 — Section 2, 3(2), 67Bombay Revenue Jurisdiction Act, 1876 — Section 4, 5
High Courts01 Jul 1999
The New India Assurance Co. Ltd. Vs Shri J.A. Mansoor
Bombay High Court · (2000) 1 BomCR 63
Consumer Protection Act, 1986 — Section 2(1)Evidence Act, 1872 — Section 101
High Courts30 Jun 1999Allowed
Shivlingappa Virappa Alange deceased through L.Rs. Siddheshwar Shivlingappa Alange Vs Malappa Chanmallappa Shetti deceased through L.Rs. Ambawabai Mallappa Shetty and others
Bombay High Court · (1999) 3 ALLMR 549 : (2000) 1 BomCR 161 : (1999) 3 MhLj 602
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)(a), 12(3)(b)