COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 2,311 of 3,665

High Courts05 May 1999

Bank of Baroda Vs Manubhai Jethabhai Patel and Others

Bombay High Court · (2000) 1 BomCR 325

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 3, Order 21 Rule 1, Order 21 Rule 11(1), Order 21 Rule 2, Order 21 Rule 22Evidence Act, 1872 — Section 114, 86

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High Courts05 May 1999

In the Matter of appointment of person of a male minor ward. Harald Hamre and Elin Aasland Hamre and others

Bombay High Court · AIR 1999 Bom 325 : (1999) 3 ALLMR 188 : (1999) 4 BomCR 273 : (1999) 2 BOMLR 609 : (2000) 3 MhLj 268

Guardians and Wards Act, 1890 — Section 26, 3Juvenile Justice Act, 1986 — Section 15(2), 16, 34, 40, 7(3)

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High Courts04 May 1999

Suo Motu Writ Petition No. 63 of 99 Vs The Chief Secretary and others

Bombay High Court · (2000) 3 ALLMR 277 : (2000) 1 BomCR 855

Constitution of India, 1950 — Article 226

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High Courts04 May 1999

Smt. Jaitunbi Mubarak Shaikh Vs Mubarak Fakruddin Shaikh and another

Bombay High Court · (2000) 1 BomCR 696 : (1999) 3 MhLj 694 : (1999) 4 RCR(Criminal) 686

Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 128, 308, 310Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 2, 3(1), 4, 5, 7Waqf Act, 1954 — Section 9

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High Courts04 May 1999Allowed

Rajendra Narayanrao Suryawanshi and others Vs State of Maharashtra and others

Bombay High Court · AIR 2000 Bom 82 : (1999) 4 ALLMR 8 : (2000) 1 BomCR 902 : (2000) 2 BOMLR 908 : (1999) 3 MhLj 876

Constitution of India, 1950 — Article 226, 227

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High Courts04 May 1999

Rajendra Narayanrao Suryawanshi and others Vs The State of Maharashtra and others

Bombay High Court · AIR 2000 Bom 82 : (1999) 4 ALLMR 8 : (2000) 1 BomCR 902 : (2000) 2 BOMLR 908 : (1999) 3 MhLj 876

Constitution of India, 1950 — Article 226, 227Constitution of India, 1950 — Article 226, 227

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High Courts04 May 1999

Mahadeo Kondiba Jagdale Vs The State of Maharashtra and another

Bombay High Court · (1999) 5 BomCR 667

Criminal Procedure Code, 1973 (CrPC) — Section 154, 165Evidence Act, 1872 — Section 3, 45, 61, 8, 9Penal Code, 1860 (IPC) — Section 302

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High Courts03 May 1999

Shri Tukaram Ranu Gite Vs Nivrutti Ramaji Gunjal and Others

Bombay High Court · (2000) 5 BomCR 531

Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

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High Courts03 May 1999Allowed

Dada Shankar Pawar Vs State of Maharashtra

Bombay High Court · (1999) CriLJ 3841

Penal Code, 1860 (IPC) — Section 302

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High Courts03 May 1999

Hardas Makhija, Corporator of Ulhasnagar Vs State of Maharashtra and others

Bombay High Court · (1999) 4 BomCR 79

Mumbai Provincial Municipal Corporations (Amendment of Proceedings) Rules, 1997 — Rule 1(g), 2A18

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High Courts03 May 1999Allowed

D.G. Kanhere and Others Vs The Registrar, University of Pune and Others

Bombay High Court · (1999) 101 BOMLR 804

Constitution of India, 1950 — Article 14, 16, 335

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High Courts29 Apr 1999Dismissed

Pandurang Ananda Jawale Vs Government of Maharashtra

Bombay High Court · (1999) 04 BOM CK 0054

Penal Code, 1860 (IPC) — Section 302, 307, 323, 504, 506

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High Courts29 Apr 1999

Industrial Consulting Bureau Pvt. Ltd. Vs Commissioner of Income Tax, Bombay

Bombay High Court · (2000) 2 BomCR 217 : (1999) 157 CTR 245 : (1999) 239 ITR 151 : (1999) 2 MhLj 797

Income Tax Act, 1961 — Section 144, 24, 80

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High Courts29 Apr 1999

Rajesh @ Raju Vasant Dali and others Vs The State of Maharashtra

Bombay High Court · (1999) 5 BomCR 656 : (1999) 2 BOMLR 849

Criminal Procedure Code, 1973 (CrPC) — Section 161, 235, 313, 378(1)Evidence Act, 1872 — Section 148, 3, 45, 59, 9Penal Code, 1860 (IPC) — Section 147, 149, 302, 323, 34

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High Courts29 Apr 1999

Bhupen Champaklal Dalal Vs Sandeep Kapoor and Another

Bombay High Court · (2001) 167 CTR 281 : (2001) 248 ITR 827 : (2001) 118 TAXMAN 258

Income Tax Act, 1961 — Section 276C, 276C(1), 277, 278BPenal Code, 1860 (IPC) — Section 193, 196

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High Courts29 Apr 1999

Sarang Sham Chobe Vs State of Maharashtra and others

Bombay High Court · (1999) 04 BOM CK 0009

Constitution of India, 1950 — Article 226

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High Courts28 Apr 1999

In the matter of Sunmick Exports Pvt. Ltd. Deutsche Bank AG

Bombay High Court · (1999) 3 ALLMR 241 : (1999) 3 BomCR 808

Companies Act, 1956 — Section 433, 434Negotiable Instruments Act, 1881 (NI) — Section 106, 118, 138, 139, 30

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High Courts28 Apr 1999

Avadesh Paleprasad Malla @ Sahani and others Vs The State of Maharashtra

Bombay High Court · (1999) 5 BomCR 650 : (1999) BomCR(Cri) 650

Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 165, 235Evidence Act, 1872 — Section 3, 45, 58, 59, 8Penal Code, 1860 (IPC) — Section 300, 302, 304(2), 34

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High Courts28 Apr 1999

Mr. Aslam Mohd. Merchant Vs State of Maharashtra and others

Bombay High Court · (1999) 5 BomCR 823 : (1999) BomCR(Cri) 823 : (2000) CriLJ 1014 : (1999) 3 MhLj 905

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 82, 83, 84, 85, 86Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 3(1), 8

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High Courts28 Apr 1999

Vidya Shivajirao Patil and others

Bombay High Court · (1999) 2 ALLMR 615 : (1999) 3 BomCR 787 : (1999) 2 MhLj 643

Succession Act, 1925 — Section 246

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