COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 2,316 of 3,665

High Courts26 Mar 1999Allowed

State of Maharashtra Vs Madhav Dagdu Bhonsale

Bombay High Court · (1999) CriLJ 4137

Constitution of India, 1950 — Article 254Maharashtra Civil Services (Pension) Rules, 1982 — Rule 27Penal Code, 1860 (IPC) — Section 120(B), 419, 467, 468, 471

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High Courts26 Mar 1999

Commissioner of Income Tax Vs Radio Talkies

Bombay High Court · (1999) 155 CTR 215 : (1999) 238 ITR 872

Income Tax Act, 1961 — Section 48

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High Courts26 Mar 1999

Smt. Aftari Begum Gani Shaikh Vs R.D. Tyagi and others

Bombay High Court · (1999) 5 BomCR 820 : (1999) BomCR(Cri) 820

Constitution of India, 1950 — Article 22(5), 226National Security Act, 1980 — Section 3(2)

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High Courts26 Mar 1999

Shri Vassudev Nene and others Vs Shri Dattatraya Raghunath Jog

Bombay High Court · (2000) 3 ALLMR 193 : (1999) 3 BomCR 684 : (2000) 1 CivCC 291

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115Goa, Daman and Diu Land Revenue Code, 1968 — Section 105

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High Courts26 Mar 1999

Commissioner of Income Tax Vs K. Balasubramaniam

Bombay High Court · (1999) 155 CTR 254 : (1999) 238 ITR 785 : (1999) 2 MhLj 647 : (1999) 106 TAXMAN 117

Income Tax Act, 1961 — Section 10(13A)

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High Courts26 Mar 1999Dismissed

Satappa Bhau Desai Vs Chief Officer, Gadhinglaj Municipal Council and Another

Bombay High Court · AIR 2000 Bom 145

Maharashtra Municipalities Act, 1965 — Section 189, 189(8), 296

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High Courts26 Mar 1999Allowed

Shri Bharatkumar Jangonda Patil and Others Vs Shri Annaso Surgonda Patil and Another

Bombay High Court · (1999) 101 BOMLR 741

Criminal Procedure Code, 1973 (CrPC) — Section 362, 6, 9Penal Code, 1860 (IPC) — Section 323, 34, 341, 342, 352

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High Courts26 Mar 1999Dismissed

R.P. Gupta and Others Vs B.M. Grower and Others

Bombay High Court · (1999) 101 BOMLR 844

Bombay Public Trusts Act, 1950 — Section 47Trustee Act, 1925 — Section 36(1)

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High Courts26 Mar 1999Dismissed

Ravindra @ Munna Ranganath Kajale Vs The State of Maharastra and Others

Bombay High Court · (1999) 101 BOMLR 150(1)

Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27, 6

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High Courts24 Mar 1999

Anand Narayan Mallav Vs The State of Maharashtra

Bombay High Court · (1999) 5 BomCR 612 : (1999) BomCR(Cri) 612 : (1999) 2 MhLj 839

Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 165, 235, 313Evidence Act, 1872 — Section 3, 45, 59Penal Code, 1860 (IPC) — Section 300, 302, 323, 324, 84

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High Courts24 Mar 1999Allowed

Shalini Bhimrao Gaikwad Vs M. D. More and another

Bombay High Court · (1999) 03 BOM CK 0093

Contempt of Courts Act, 1971 — Section 12, 15, 2, 2(c)Penal Code, 1860 (IPC) — Section 302, 323, 34, 504, 506

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High Courts24 Mar 1999

Ashok Yashwant Aware Vs The State of Maharashtra

Bombay High Court · (2000) 5 BomCR 314 : (2000) BomCR(Cri) 314 : (1999) 3 MhLj 225

Bombay Prohibition Act, 1949 — Section 85Evidence Act, 1872 — Section 3, 59, 61

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High Courts24 Mar 1999

DCI Pharmaceuticals Pvt. Ltd. Vs The Superintendent of Central Excise (DIV) and others

Bombay High Court · (1999) 3 BomCR 681 : (2000) 69 ECC 619 : (2000) 89 ECR 466 : (2000) 115 ELT 45

Central Excise Rules, 1944 — Rule 8Central Excises and Salt Act, 1944 — Section 5

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High Courts24 Mar 1999

State of Maharashtra Vs Shankaraji Appa Patil

Bombay High Court · (2000) 2 BomCR 651

Land Acquisition Act, 1894 — Section 18, 23, 54

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High Courts24 Mar 1999

Shri Alex Gregoria D''Silva and others Vs The Chief Secretary, Govt. of Goa and others

Bombay High Court · (1999) 3 ALLMR 658 : (1999) 3 BomCR 676

Forest Act, 1927 — Section 11, 17, 18, 20Goa, Daman and Diu Land Revenue Code, 1968 — Section 14Specific Relief Act, 1963 — Section 5, 6

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High Courts24 Mar 1999

State of Maharashtra Vs Pravin Premji Shah

Bombay High Court · (2000) 5 BomCR 692

Criminal Procedure Code, 1973 (CrPC) — Section 245, 397Drugs and Cosmetics Act, 1940 — Section 18, 21, 27, 28Drugs and Cosmetics Rules, 1945 — Rule 36, 65

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High Courts24 Mar 1999

Shri Shayam Dattatray Beturkar Vs The Special Executive Magistrate and others

Bombay High Court · (1999) 5 BomCR 726 : (1999) 3 BOMLR 46 : (1999) CriLJ 2676 : (1999) 3 MhLj 197

Constitution of India, 1950 — Article 142, 21, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 110, 111, 112, 116, 151(3)Penal Code, 1860 (IPC) — Section 302, 307

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High Courts24 Mar 1999

Sanjay @ Gangadhar Vishvarup Shelke and another Vs State of Maharashtra

Bombay High Court · (2000) 5 BomCR 684

Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 342, 396

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High Courts24 Mar 1999

Amin Ahmedali Lalani Vs Union of India

Bombay High Court · (1999) 104 TAXMAN 602

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High Courts23 Mar 1999

Dr. Archan Marian D''Mello Vs The Dean, Goa Central College, Bambolim and others

Bombay High Court · AIR 2000 Bom 249 : (2000) 1 ALLMR 377 : (1999) 3 BomCR 669

Constitution of India, 1950 — Article 14, 15, 226Goa (Rules for Admission to the Post Graduate Degree Courses of the Goa University at Goa Dental College and Hospital) Rules, 1998 — Rule 3

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