High Courts28 Apr 1999Allowed
Dilip Ramaji Kakde Vs State of Maharashtra
Bombay High Court · (1999) 04 BOM CK 0069
Penal Code, 1860 (IPC) — Section 302, 324, 34
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 2,312 of 3,665
High Courts28 Apr 1999
Anil Shripatrao Badge Vs Sundrabai Mahada Mali since deceased through L.Rs. and Others
Bombay High Court · (2000) 1 BomCR 893
Constitution of India, 1950 — Article 227
High Courts28 Apr 1999
The Tata Hydro-Electric Power Supply Company Limited and others Vs Principal Secretary, Energy and Environment, Government of Maharashtra and others
Bombay High Court · (1999) 3 ALLMR 504 : (1999) 4 BomCR 566
Bombay Municipal Corporation Act, 1888 — Section 179, 220, 221, 229Constitution of India, 1950 — Article 132, 226Environment (Protection) Act, 1986 — Section 2, 5(3), 7, 8
High Courts28 Apr 1999
Shobha Maheshwari Vs Narayanprasad Jajodia and another
Bombay High Court · (1999) 04 BOM CK 0002
Penal Code, 1860 (IPC) — Section 420
High Courts27 Apr 1999
Orient Goa Ltd. and D.B. Bandodkar and Sons Pvt. Ltd. and another Vs Union of India and others
Bombay High Court · (1999) 04 BOM CK 0060
Income Tax Act, 1961 — Section 132, 132(1), 132(3)
High Courts26 Apr 1999
Syed Samiullah and another Vs The State of Maharashtra and others
Bombay High Court · (1999) 4 ALLMR 25 : (2000) 1 BomCR 897 : (1999) 3 MhLj 966
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 115
High Courts26 Apr 1999
Chandrakant Bhogilal Gohil Vs Parushottam Mohanlal Makwana and others
Bombay High Court · AIR 2000 Bom 18 : (1999) 3 ALLMR 611 : (1999) 4 BomCR 439 : (1999) 2 MhLj 846
Contract Act, 1872 — Section 10Limitation Act, 1963 — Article 54, 3Specific Relief Act, 1963 — Section 15
High Courts26 Apr 1999Dismissed
Syed Samiullah and another Vs State of Maharashtra and others
Bombay High Court · (1999) 4 ALLMR 25 : (2000) 1 BomCR 897 : (1999) 3 MhLj 966
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 227
High Courts26 Apr 1999Allowed
Bhairu Shankar Khomane Vs State of Maharashtra
Bombay High Court · (1999) 04 BOM CK 0012
Penal Code, 1860 (IPC) — Section 201, 302
High Courts23 Apr 1999
Subrao Chintu Sathe Vs The State of Maharashtra
Bombay High Court · (1999) 5 BomCR 816
Criminal Procedure Code, 1973 (CrPC) — Section 154, 165, 235Evidence Act, 1872 — Section 3, 45, 59, 9Penal Code, 1860 (IPC) — Section 300, 302, 304, 34
High Courts23 Apr 1999
Gangaram Kondiba Ingle and etc. Vs State of Maharashtra
Bombay High Court · (2000) CriLJ 336
Arms Act, 1959 — Section 13, 13(1), 25, 26, 27Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 227, 319, 397, 482
High Courts23 Apr 1999
Rediff Communication Limited Vs Cyberbooth and another
Bombay High Court · AIR 2000 Bom 27 : (1999) 3 ALLMR 164 : (1999) 4 BomCR 278
Bombay High Court (Original Side) Rules, 1980 — Rule 147, 148Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade and Merchandise Marks Act, 1958 — Section 105, 27, 29, 77, 78
High Courts22 Apr 1999
Shri Socorro N. Gracias and others Vs The State of Goa and others
Bombay High Court · AIR 1999 Bom 436 : (1999) 3 BomCR 744
Constitution of India, 1950 — Article 154, 162, 166, 226General Clauses Act, 1897 — Section 22, 3(60)Goa Motor Vehicles Rules, 1991 — Rule 311
High Courts22 Apr 1999
Toepfer International Asia Pvt. Ltd. Vs Thapar Ispat Limited
Bombay High Court · AIR 1999 Bom 417 : (1999) 4 BomCR 415 : (1999) 2 BOMLR 890 : (2000) 2 MhLj 331
Arbitration and Conciliation Act, 1996 — Section 34, 47, 49, 82Contract Act, 1872 — Section 10Grain and Feed Trade Association (Singapore) Rules — Rule 2.2, 4, 82
High Courts22 Apr 1999
M. Sreenivasulu Reddy and Others Vs Kishore R. Chhabria and Others IMFA Holdings Pvt. Ltd. and Others Vs Herbertsons Ltd. and Another
Bombay High Court · (2002) 109 CompCas 18
Companies Act, 1956 — Section 111, 111A, 6, 87Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) Regulations, 1997 — Regulation 10, 10, 11, 11, 12Securities and Exchange Board of India Act, 1992 — Section 11, 11B, 15I, 15Y, 20A
High Courts22 Apr 1999Allowed
Ichalkaranji Municipal Council Vs Raju Bandu Taral and Others
Bombay High Court · (1999) 82 FLR 267 : (1999) 2 LLJ 970
High Courts22 Apr 1999
Smt. Jaitunbi Mubarak Shaikh Vs Mubarak Fakruddin Shaikh and Another
Bombay High Court · (1999) CriLJ 3846 : (1999) 3 MhLj 694
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 128, 488Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 2, 3, 3(1), 3(2), 3(3)Waqf Act, 1954 — Section 9
High Courts21 Apr 1999
Natwarlal D. Rathod and others Vs State of Maharashtra and another
Bombay High Court · (2000) 5 BomCR 514 : (1999) 3 MhLj 23
Criminal Procedure Code, 1973 (CrPC) — Section 319Prevention of Corruption Act, 1988 — Section 13(1)(d), 19, 7
High Courts21 Apr 1999
The Ahmednagar Merchants Co-op. Bank Ltd. Vs State of Maharashtra and others
Bombay High Court · (2000) 5 BomCR 133 : (2000) BomCR(Cri) 133
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 15(1), 2
High Courts21 Apr 1999
Karna Dasharath Mali and others Vs The State of Maharashtra
Bombay High Court · (1999) 5 BomCR 802 : (1999) 2 BOMLR 425 : (2000) CriLJ 1288 : (2000) 3 RCR(Criminal) 674
Criminal Procedure Code, 1973 (CrPC) — Section 222(2), 313, 378(1), 464(1)Penal Code, 1860 (IPC) — Section 302, 34, 394, 396, 397