High Courts05 Apr 1999
Mrs. Minal Manohar Borwankar Vs State of Maharashtra and others
Bombay High Court · (2000) 5 BomCR 292 : (1999) CriLJ 2936
Criminal Procedure Code, 1973 (CrPC) — Section 250Penal Code, 1860 (IPC) — Section 379
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 2,315 of 3,665
High Courts05 Apr 1999
Tulshiram Bhanudas Kambale and others Vs The State of Maharashtra
Bombay High Court · (1999) 5 BomCR 619 : (1999) 3 BOMLR 92 : (2000) CriLJ 1566
Criminal Procedure Code, 1973 (CrPC) — Section 154, 157, 235, 245, 313Evidence Act, 1872 — Section 3, 45, 59, 60, 8Penal Code, 1860 (IPC) — Section 147, 148, 149, 188, 302
High Courts05 Apr 1999
Commissioner of Income Tax Vs Sigma Paints Ltd.
Bombay High Court · (1999) 155 CTR 325 : (1999) 238 ITR 705
Income Tax Act, 1961 — Section 143, 143(3), 144B, 263
High Courts05 Apr 1999
ICICI Limited Vs Alpine Industries Ltd. and others
Bombay High Court · AIR 1999 Bom 304 : (1999) 3 BomCR 771 : (1999) 3 CivCC 103 : (2001) 106 CompCas 14 : (1999) 2 MhLj 683
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 41 Rule 1Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 17, 22, 25
High Courts05 Apr 1999
Commissioner of Income Tax Vs D.M. Ghia
Bombay High Court · (1999) 155 CTR 363 : (1999) 238 ITR 736 : (1999) 107 TAXMAN 79
Income Tax Act, 1961 — Section 80V
High Courts05 Apr 1999Dismissed
Bank of India Vs Kalidas Haribhau More
Bombay High Court · (2000) 84 FLR 426 : (2000) 1 LLJ 216 : (1999) 3 MhLj 211
High Courts01 Apr 1999
Shri Madhusudan Parshuram Vs M/s. Devcon and another
Bombay High Court · (1999) 4 ALLMR 13 : (1999) 3 BomCR 732 : (2000) 1 MhLj 447
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 34Specific Relief Act, 1963 — Section 15
High Courts01 Apr 1999Dismissed
Ramjibhai Vishram Patel and Another Vs Arjun Karsan Patel and Another
Bombay High Court · (2000) 1 CivCC 528
High Courts01 Apr 1999
Apollo Seafoods Vs Union of India and others
Bombay High Court · (1999) 3 BomCR 729 : (2000) 2 MhLj 70
Customs Act, 1962 — Section 14, 142
High Courts01 Apr 1999
M/s. Colfax Laboratories and another Vs The State of Goa and another
Bombay High Court · (1999) 3 BomCR 704
Central Excise Rules, 1944 — Rule 10Central Excises and Salt Act, 1944 — Section 4Customs Tariff Act, 1975 — Section 3
High Courts01 Apr 1999Dismissed
Ramjibhai Vishram Patel and another Vs Arjun Karsan Patel and another
Bombay High Court · (1999) 04 BOM CK 0001
High Courts31 Mar 1999
Mathurabai Kadu Koli and others Vs Roopchand Lalji Koli and another
Bombay High Court · (1999) 3 ALLMR 409 : (2000) 1 BomCR 133
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Limitation Act, 1963 — Section 27Specific Relief Act, 1963 — Section 34, 41
High Courts31 Mar 1999
Shri I.P. Shankaran Vs Deputy Superintendent of Police C.B.I. and others
Bombay High Court · (1999) 5 BomCR 670 : (1999) CriLJ 2194
Constitution of India, 1950 — Article 134(1), 226, 32Customs Act, 1962 — Section 135Penal Code, 1860 (IPC) — Section 304
High Courts31 Mar 1999Dismissed
Baban Ramaji Chaudhari Vs State of Maharashtra
Bombay High Court · (1999) CriLJ 4338
Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts31 Mar 1999
Commissioner of Income Tax Vs John Fowler (India) Ltd.
Bombay High Court · (1999) 239 ITR 312 : (1999) 105 TAXMAN 447
Income Tax Act, 1961 — Section 37
High Courts31 Mar 1999
Municipal Council, Jalna and Others Vs Eknath Shankar Pelli and Others
Bombay High Court · (1999) 4 ALLMR 273 : (2000) 1 BomCR 888 : (2000) 1 CivCC 559 : (2000) 1 MhLj 201
Civil Procedure Code, 1908 (CPC) — Section 10, 91Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 306, 308, 309, 310, 311Specific Relief Act, 1963 — Section 20, 36, 37
High Courts31 Mar 1999
St. George Shipping Co. Ltd. Vs M.v. "Irene P" a foreign flag vessel and others
Bombay High Court · AIR 1999 Bom 280 : (1999) 3 ALLMR 130 : (1999) 4 BomCR 256 : (1999) 4 CivCC 436 : (1999) 3 MhLj 109
Bombay High Court (Original Side) Rules, 1980 — Rule 941Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 10A, Order 7 Rule 11, Order 7 Rule 13Foreign Exchange Regulation Act, 1973 — Section 26
High Courts31 Mar 1999
Murlidhar Vaidya and Another Vs Nababbi Yousufkhan, deceased through legal heirs and Others
Bombay High Court · (1999) 4 ALLMR 683 : (2000) 1 BomCR 670 : (2000) 2 BOMLR 891
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 15, 29, 31ACivil Procedure Code, 1908 (CPC) — Order 21 Rule 16, Order 21 Rule 32, Order 21 Rule 39, 11, 115Constitution of India, 1950 — Article 226, 227
High Courts30 Mar 1999
Smt. Laxmibai A. Wagle since deceased through legal representative and others Vs Income Tax Officer and another
Bombay High Court · (1999) 4 ALLMR 52 : (1999) 3 BomCR 691 : (2000) 162 CTR 479 : (1999) 240 ITR 427 : (2000) 1 MhLj 637
Income Tax Act, 1961 — Section 139, 147, 148, 153
High Courts26 Mar 1999
BOI Finance Limited Vs Padma Alloy Casting Private Ltd. and others
Bombay High Court · AIR 1999 Bom 340 : (1999) 3 ALLMR 376 : (1999) 4 BomCR 218 : (1999) 2 BOMLR 744
Bombay High Court (Original Side) Rules, 1980 — Rule 220(4), 227Bombay Stamp Act, 1958 — Article 37, 5, 53Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 37 Rule 2, Order 37 Rule 3, 34