COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 2,306 of 3,665

High Courts30 Jun 1999

Shivlingappa Virappa Alange since deceased by his heirs and legal representatives Vs Malappa Chanmallappa Shetti since deceased by his heirs 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), 13(1)Evidence Act, 1872 — Section 101, 3, 61, 8

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High Courts30 Jun 1999

The Peerless General Finance and Investment Co. Ltd. Vs Swan Mills Limited and Others

Bombay High Court · (2000) 1 BomCR 48

Bombay High Court (Original Side) Rules, 1980 — Rule 127Registration Act, 1908 — Section 17, 49Specific Relief Act, 1963 — Section 15, 20

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High Courts30 Jun 1999Partly Allowed

Tata Memorial Hospital and Cancer Research Institute Vs Tata Memorial Hospital Workers'' Union and Others

Bombay High Court · (2001) 3 LLJ 559

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High Courts29 Jun 1999Dismissed

Sitaram @ Pandu Ramchandra Sawant Vs State of Maharashtra

Bombay High Court · (2000) 5 BomCR 55 : (2000) BomCR(Cri) 55

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114, 133Penal Code, 1860 (IPC) — Section 201, 302, 34, 498A

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High Courts29 Jun 1999

Nanded Parbhani Zilla Luxury Bus Malak Va Operator Sangh Vs State of Maharashtra and Others

Bombay High Court · (2000) 1 ACC 360 : (1999) 4 ALLMR 138

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 29Penal Code, 1860 (IPC) — Section 279

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High Courts29 Jun 1999

Commissioner of Income Tax Vs Jaypee Dyeing House

Bombay High Court · (1999) 239 ITR 418

Income Tax Act, 1961 — Section 32

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High Courts29 Jun 1999

Commissioner of Income Tax Vs Hoechst Dyes and Chemicals P. Ltd.

Bombay High Court · (1999) 157 CTR 58 : (1999) 240 ITR 1 : (1999) 3 MhLj 504 : (1999) 106 TAXMAN 684

Income Tax Act, 1961 — Section 32, 32(1), 43, 43(3)Income Tax Rules, 1962 — Rule 5

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High Courts29 Jun 1999

Sitaram @ Pandu Ramchandra Sawant Vs The State of Maharashtra

Bombay High Court · (2000) 5 BomCR 55 : (2000) BomCR(Cri) 55

Evidence Act, 1872 — Section 114, 133, 28, 30, 45Penal Code, 1860 (IPC) — Section 201, 302, 34, 498

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High Courts29 Jun 1999

Air India Limited Vs P.K. Upadhaya and another

Bombay High Court · (1999) 4 ALLMR 84 : (1999) 4 BomCR 427 : (1999) 3 BOMLR 142 : (1999) 3 MhLj 265

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 17, 2

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High Courts29 Jun 1999

B.U. Bhandari Tempo Ltd. Vs Mr. Uttamchand Bhagchand Lunkad

Bombay High Court · (2000) 1 BomCR 62

Consumer Protection Act, 1986 — Section 2(1)

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High Courts29 Jun 1999

Ramdil Resorts Pvt. Ltd. and others Vs Videcon International Ltd. and Others

Bombay High Court · (2000) 2 ALLMR 434 : (2000) 1 BomCR 54

Civil Procedure Code, 1908 (CPC) — Section 2(9), 24Government of India Act, 1915 — Section 107

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High Courts28 Jun 1999

Forum for Fairness in Education Western Suburbs, Mumbai and others Vs State of Maharashtra and Others

Bombay High Court · AIR 1999 Bom 310 : (1999) 3 ALLMR 325 : (2000) 1 BomCR 1

Constitution of India, 1950 — Article 14, 226, 30(1)Maharashtra Educational Institutions (Prohibition of Capitation Fee) Act, 1987 — Section 3, 4Maharashtra Educational Institutions (Transfer of Management) Act, 1971 — Section 4

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High Courts28 Jun 1999

Dhanaji @ Dhanraj Bagwan Jagdhane Vs The State of Maharashtra

Bombay High Court · (1999) 101 BOMLR 582

Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 299, 300, 302, 304

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High Courts28 Jun 1999

Commissioner of Income Tax Vs International Computers Indian Manufacture Limited

Bombay High Court · (1999) 239 ITR 499

Income Tax Act, 1961 — Section 33

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High Courts28 Jun 1999Dismissed

Jaysynth Dyechem Ltd. Vs Dyes and Chemical Workers Union and Another

Bombay High Court · (2000) 1 LLJ 210

Industrial Disputes Act, 1947 — Section 9A

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High Courts25 Jun 1999Dismissed

Mohd. Aslam alias Sheru Vs State of Maharashtra

Bombay High Court · (1999) CriLJ 4876

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 161, 391Penal Code, 1860 (IPC) — Section 300, 302, 34

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High Courts25 Jun 1999

Nirmal Kumar Pal and others Vs The Central Bureau of Investigation and another

Bombay High Court · (1999) 5 BomCR 898 : (1999) 3 MhLj 390

Criminal Procedure Code, 1973 (CrPC) — Section 245, 294Evidence Act, 1872 — Section 3, 61Prevention of Corruption Act, 1988 — Section 3, 4

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High Courts25 Jun 1999

Mrs. Wallet Ferrao Braganza Vs Mrs. Maria Libania Severina D''Souza Braganza

Bombay High Court · (2000) 2 ALLMR 410 : (2000) 1 BomCR 864 : (2000) 2 MhLj 108

Goa, Daman and Diu Agricultural Tenancy Act, 1964 — Section 14(3)

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High Courts25 Jun 1999

Bank of Maharashtra and State of Maharashtra Vs Kokan Chemicals Pvt. Ltd. and Others

Bombay High Court · (2000) 1 BomCR 317 : (2000) 3 MhLj 801

Bombay High Court (Original Side) Rules, 1980 — Rule 121Bombay Sales Tax Act, 1959 — Section 38C, 39Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 40 Rule 1

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High Courts24 Jun 1999Dismissed

Maharashtra Girls'' Education Society and Another Vs President, Maharashtra Karamchari Sanghatana and Another

Bombay High Court · (2000) 1 LLJ 649

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