High Courts13 Apr 1999
Sunanda Das and others Vs State of Maharashtra and others
Bombay High Court · (1999) 4 BomCR 82 : (2000) 2 MhLj 481
Constitution of India, 1950 — Article 14, 16, 226
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 2,314 of 3,665
High Courts13 Apr 1999
Mohamed Anwar Mohd. Yusuf Jiwa and others Vs The State of Maharashtra
Bombay High Court · (1999) 5 BomCR 715 : (1999) 3 BOMLR 28
Criminal Procedure Code, 1973 (CrPC) — Section 100, 165, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 25, 42, 43, 8
High Courts13 Apr 1999Allowed
Vanmala Hatkar Vs Maroti Sambhaji Hatkar
Bombay High Court · AIR 1999 Bom 388 : (1999) 2 ALLMR 504 : (2000) 1 BomCR 114 : (1999) 2 DMC 521 : (1999) 2 MhLj 297
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts12 Apr 1999
Zulfikar @ D. Abdul Sattar Khan Vs State of Maharashtra
Bombay High Court · (2000) 5 BomCR 702
Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Evidence Act, 1872 — Section 59, 61Penal Code, 1860 (IPC) — Section 392, 397
High Courts12 Apr 1999
Azeez Usman Shaikh Vs State of Maharashtra
Bombay High Court · (2000) 5 BomCR 704 : (2000) BomCR(Cri) 704 : (1999) 3 MhLj 272 : (2000) 4 RCR(Criminal) 638
Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 45, 59, 61Penal Code, 1860 (IPC) — Section 324, 342, 366, 375, 376
High Courts09 Apr 1999
Elinoil-Hellenic Petroleum Company S.A. Vs M.V. "ANNY L" (Ex- "ALEXIA S") and another
Bombay High Court · AIR 2000 Bom 6 : (1999) 3 ALLMR 196 : (1999) 4 BomCR 384 : (1999) 2 BOMLR 696 : (1999) 3 MhLj 25
Admiralty Courts Act, 1861 — Section 35, 6
High Courts09 Apr 1999
State Bank of India Vs Shri Umanath Ganpat Nadkarni and others
Bombay High Court · AIR 2000 Bom 51 : (1999) 4 ALLMR 195 : (1999) 3 BomCR 696 : (2000) 2 CivCC 117 : (2000) 1 MhLj 567
Banking Regulation Act, 1949 — Section 21, 35ACivil Procedure Code, 1908 (CPC) — Order 34 Rule 11, 34Contract Act, 1872 — Section 10
High Courts09 Apr 1999
Sant Chemicals Pvt. Ltd. Vs Sant Chemicals Pvt. Ltd. with Aviat Chemicals Pvt. Ltd. and Jagmohansingh Arora and others
Bombay High Court · (1999) 3 ALLMR 680 : (1999) 3 BomCR 454 : (1999) 2 BOMLR 399
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Companies (Court) Rules, 1959 — Rule 9Companies Act, 1913 — Section 109, 18(5), 30
High Courts08 Apr 1999
Bawne Ignatius John Rego Vs The State of Maharashtra and others
Bombay High Court · (1999) 5 BomCR 701 : (2000) 1 MhLj 575
Constitution of India, 1950 — Article 22(5), 226Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 3
High Courts08 Apr 1999
The State of Maharashtra Vs Bahadursingh Gulbartsingh
Bombay High Court · (2000) 5 BomCR 295
Bombay Prohibition Act, 1949 — Section 129, 132, 66(1), 67, 77Criminal Procedure Code, 1973 (CrPC) — Section 457
High Courts08 Apr 1999
Agarwal Industries Ltd. Vs Golden Oil Industries (P) Ltd.
Bombay High Court · AIR 1999 Bom 362 : (1999) 3 ALLMR 154 : (1999) 3 BomCR 390 : (1999) 2 BOMLR 476 : (2001) 106 CompCas 78 : (1999) 3 MhLj 684
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Companies Act, 1956 — Section 433, 434Evidence Act, 1872 — Section 116
High Courts08 Apr 1999
Vasudeo Karunakar Nambiar Vs Mr. Balkrishna Karunakar Nambiar and others
Bombay High Court · (2000) 5 BomCR 298
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts08 Apr 1999Dismissed
Indubai C. Gend and Another Vs Chandrakant P. Gend and Another
Bombay High Court · (1999) 4 ALLMR 135 : (2000) 1 DMC 296
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts07 Apr 1999Allowed
Balasaheb Keshav Thakre and others Vs Kusumbai Manikrao Deshmukh and another
Bombay High Court · (1999) 04 BOM CK 0065
Criminal Procedure Code, 1973 (CrPC) — Section 203, 397, 398Penal Code, 1860 (IPC) — Section 500
High Courts07 Apr 1999Allowed
Sangli Miraj and Kupwad City Municipal Corporation Vs Balkrishna Haribhau Sawant and Others
Bombay High Court · AIR 1999 Bom 390 : (1999) 4 ALLMR 188
Constitution of India, 1950 — Article 226Maharashtra Regional and Town Planning Act, 1966 — Section 126, 127, 47
High Courts06 Apr 1999
Vasant Narayan Khakhanis Vs Mrs. Prabhavati Balchandra Harjarnis, since deceased by heirs and others
Bombay High Court · (1999) 4 BomCR 369 : (1999) 2 BOMLR 908 : (1999) 2 MhLj 889
Succession Act, 1925 — Section 29, 57
High Courts06 Apr 1999
Vardhaman Spinning and General Mills Ltd. Vs The Municipal Corporation for Greater Bombay and another
Bombay High Court · (1999) 4 BomCR 506 : (1999) CriLJ 3533 : (1999) 3 MhLj 172
Bombay Municipal Corporation Act, 1888 — Section 394(1), 471Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts06 Apr 1999
Mohd. Arshad Mohd. Tahir Shaikh Vs The State of Maharashtra
Bombay High Court · (1999) 5 BomCR 635 : (1999) 1 MhLj 317
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 3, 45, 59, 61, 8Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts06 Apr 1999
Commissioner of Income Tax Vs I.A. and I.C. Pvt. Ltd.
Bombay High Court · (1999) 239 ITR 1 : (1999) 107 TAXMAN 64
Income Tax Act, 1961 — Section 32A(2B)
High Courts06 Apr 1999
Nemichand Patle and others Vs State of Maharashtra
Bombay High Court · (1999) 04 BOM CK 0003
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 34