COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 2,310 of 3,665

High Courts07 Jun 1999Allowed

Bhulabai Matre Vs Shankar Barkaji Matre and others

Bombay High Court · (1999) 3 MhLj 227

Constitution of India, 1950 — Article 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 167(2)(a), 209, 437Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

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High Courts07 Jun 1999

Sudhakar Shankarrao Sarwate and another Vs Visvesvaraya Regional College of Engineering, Nagpur and others

Bombay High Court · (1999) 06 BOM CK 0068

Constitution of India, 1950 — Article 226

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High Courts07 Jun 1999Dismissed

Orient Syntex Limited and others Vs Besant Capital Tech Limited, Akola

Bombay High Court · (2000) 5 BomCR 345 : (2001) 104 CompCas 669 : (2000) CriLJ 210

Air (Prevention and Control of Pollution) Act, 1981 — Section 10Companies Act, 1956 — Section 292, 292(1)(c), 633Criminal Procedure Code, 1973 (CrPC) — Section 202, 203, 204, 319

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High Courts07 Jun 1999

Haroon Mahatab Jamadar and others Vs The State of Maharashtra

Bombay High Court · (1999) 5 BomCR 900 : (1999) 3 BOMLR 868 : (1999) 3 MhLj 376

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Evidence Act, 1872 — Section 3, 45, 59, 8Penal Code, 1860 (IPC) — Section 302, 34, 498

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High Courts07 Jun 1999

Shri Vasant Laxman Oak Vs Shri Ragho Navasu Wakh and others

Bombay High Court · (1999) 2 ALLMR 562 : (2000) 1 BomCR 632

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974 — Section 2, 3, 7

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High Courts07 Jun 1999

Orient Syntex Limited and others Vs Besant Capital Tech Limited

Bombay High Court · (2000) 5 BomCR 345 : (2001) 104 CompCas 669 : (2000) CriLJ 210

Air (Prevention and Control of Pollution) Act, 1981 — Section 10Companies Act, 1956 — Section 292(1), 633Criminal Procedure Code, 1973 (CrPC) — Section 202, 203, 204, 319

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High Courts04 Jun 1999

COMMISSIONER OF INCOME TAX Vs I.A. and I.C. (P) LTD.

Bombay High Court · (1999) 155 CTR 290

Income Tax Act, 1961 — Section 256(1)

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High Courts01 Jun 1999

Shri Deepak Behl Vs Dr. Narendra M. Rege

Bombay High Court · (2000) 1 BomCR 58

Consumer Protection Act, 1986 — Section 2(1), 25, 26

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High Courts07 May 1999

Shri Nandlal Govindram Gunwani Vs Ashok Balram Bedekar

Bombay High Court · (1999) 4 ALLMR 333 : (2000) 2 BomCR 772 : (2000) 1 MhLj 23

Constitution of India, 1950 — Article 136

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High Courts07 May 1999

Shri Popatlal H. Jain and another Vs Shashikumar Martand Sonawane and another

Bombay High Court · (1999) 5 BomCR 883

Penal Code, 1860 (IPC) — Section 34, 406, 420

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High Courts07 May 1999

Shree Anupar Chemical (India) Private Limited and others Vs Dipak G. Mehta and others

Bombay High Court · AIR 1999 Bom 349 : (1999) 3 BomCR 790 : (1999) 2 BOMLR 712

Civil Procedure Code, 1908 (CPC) — Section 11Companies Act, 1956 — Section 284, 397, 398, 402, 433Constitution of India, 1950 — Article 12, 226, 227, 25

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High Courts07 May 1999