High Courts21 Apr 1999
Commissioner of Income Tax Vs R. Shroff Consultants P. Ltd.
Bombay High Court · (1999) 155 CTR 557 : (1999) 238 ITR 1018 : (1999) 107 TAXMAN 75
Income Tax Act, 1961 — Section 32A
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 2,313 of 3,665
High Courts21 Apr 1999
Ashraf Ahmed Siddiqui Vs Municipal Corporation of Greater Bombay
Bombay High Court · (1999) 04 BOM CK 0006
Bombay Municipal Corporation Act, 1888 — Section 527
High Courts20 Apr 1999
Indrayani Paper Products Pvt. Ltd. Vs National Insurance Co. Ltd. and others
Bombay High Court · (1999) 3 ALLMR 27 : (2000) 2 BomCR 32
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, 54Consumer Protection Act, 1986 — Section 2(1)
High Courts20 Apr 1999
Baleshwar @ Bapu Shravan Shevale Vs The State of Maharashtra
Bombay High Court · (1999) 5 BomCR 643
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 165, 313Evidence Act, 1872 — Section 3, 45, 58, 61Penal Code, 1860 (IPC) — Section 300, 302, 304, 34
High Courts20 Apr 1999
Gufran Hasan Qureshi Vs The State of Maharashtra
Bombay High Court · (1999) 5 BomCR 744 : (1999) 2 BOMLR 780 : (1999) 3 MhLj 913 : (2000) 1 RCR(Criminal) 427
Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 360, 432, 433, 434Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 27, 32
High Courts20 Apr 1999
M/s. Marine Container Services (India) Pvt. Ltd.
Bombay High Court · (1999) 3 BomCR 760 : (2001) 106 CompCas 108 : (1999) 2 MhLj 728
Bombay Money Lenders Act, 1946 — Section 10, 2(9)Companies Act, 1956 — Section 433, 434Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts20 Apr 1999
Commissioner of Income Tax Vs Amritaben R. Shah
Bombay High Court · (2000) 158 CTR 195 : (1999) 238 ITR 777 : (1999) 106 TAXMAN 134
Income Tax Act, 1961 — Section 57
High Courts19 Apr 1999
Ceat Limited Vs Union of India (UOI)
Bombay High Court · (1999) 108 ELT 336
Central Excises and Salt Act, 1944 — Section 35, 35F
High Courts19 Apr 1999
M/s. Nav Prabhat Enterprises Vs Shree Ganesh Dyeing and Printing Works and others The Commissioner for Taking Accounts, High Court, Bombay and others The Abhyudaya Co-operative Bank Limited
Bombay High Court · (1999) 3 ALLMR 371 : (1999) 4 BomCR 462 : (1999) 3 MhLj 5
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 2, 73Constitution of India, 1950 — Article 234Maharashtra Co-operative Societies Act, 1960 — Section 156, 91
High Courts19 Apr 1999
Dr. (Miss) Azmy Pesi Bharucha Vs The State of Maharashtra
Bombay High Court · (1999) 4 BomCR 29 : (1999) 2 BOMLR 737 : (1999) 2 MhLj 737
Criminal Procedure Code, 1973 (CrPC) — Section 344, 482Penal Code, 1860 (IPC) — Section 464
High Courts19 Apr 1999
The State of Maharashtra Vs Deelipkumar Hirachand Jain
Bombay High Court · (2000) 5 BomCR 479 : (2000) 1 MhLj 635 : (2000) 1 MhLj 235
Criminal Procedure Code, 1973 (CrPC) — Section 397, 438, 439(2)Penal Code, 1860 (IPC) — Section 407, 420
High Courts16 Apr 1999
Shri Indrajit Goswami Vs Shri R.H. Mendonca Commissioner of Police and others
Bombay High Court · (1999) 5 BomCR 691 : (1999) CriLJ 4332
Constitution of India, 1950 — Article 22(5), 226
High Courts16 Apr 1999
M/s. R.P. Souza and Co. Vs The Chief Engineer, P.W.D. and others
Bombay High Court · AIR 2000 Bom 74 : (1999) 4 ALLMR 78 : (1999) 3 BomCR 738 : (1999) 3 BOMLR 193 : (2000) 1 MhLj 558
Arbitration and Conciliation Act, 1996 — Section 11(6), 20, 37Limitation Act, 1963 — Article 137
High Courts16 Apr 1999
State of Maharashtra Vs Anand Namdeo Patil and others
Bombay High Court · (2000) 5 BomCR 503
Criminal Procedure Code, 1973 (CrPC) — Section 311Penal Code, 1860 (IPC) — Section 498
High Courts16 Apr 1999
Dattatraya Kundlik Gund Vs The State of Maharshtra
Bombay High Court · (1999) 4 BomCR 21 : (1999) 2 BOMLR 641 : (1999) 3 MhLj 149
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 235, 313, 374Evidence Act, 1872 — Section 113, 3, 59, 8, 9Penal Code, 1860 (IPC) — Section 304
High Courts16 Apr 1999Allowed
Bhimabai Eknath Shejwal Vs Suresh Dayanand Kasab
Bombay High Court · AIR 1999 Bom 379 : (1999) 3 ALLMR 126 : (2000) 1 BomCR 117 : (1999) 2 MhLj 285
High Courts15 Apr 1999
The High Court on Its own motion Vs Smt. Alin Uday Heble and another
Bombay High Court · (1999) 4 BomCR 11 : (1999) 3 MhLj 99
Contempt of Courts Act, 1971 — Section 14(1), 14(2), 19(1), 2
High Courts15 Apr 1999
Omprakash Krishnya Nayar Vs The State of Maharashtra
Bombay High Court · (1999) 5 BomCR 739 : (2000) 1 MhLj 499
Criminal Procedure Code, 1973 (CrPC) — Section 165Evidence Act, 1872 — Section 3, 45, 61Penal Code, 1860 (IPC) — Section 201, 302, 377
High Courts13 Apr 1999
Mukund Staff and Officers Association Vs Mukund Ltd. and another
Bombay High Court · (1999) 3 ALLMR 174 : (1999) 3 BomCR 779 : (1999) 2 BOMLR 597 : (1999) 82 FLR 648 : (1999) 2 LLJ 500 : (1999) 2 MhLj 919
Factories Act, 1947 — Section 52Industrial Disputes Act, 1947 — Section 9Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts13 Apr 1999
Glaxo India Ltd., a Pharmaceutical Company Vs Mr. C. Gupta and another
Bombay High Court · (1999) 2 ALLMR 482 : (1999) 3 BomCR 401 : (1999) 2 BOMLR 758 : (1999) 82 FLR 389 : (1999) 2 LLJ 718 : (1999) 2 MhLj 410
Contract Act, 1872 — Section 10, 23Evidence Act, 1872 — Section 153Industrial Disputes Act, 1947 — Section 10(1), 2, 25