COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 2,317 of 3,665

High Courts23 Mar 1999

M/s. Arte Indiana Vs M/s. P. Mittulaul Lalah and Sons

Bombay High Court · (1999) 4 BomCR 233

Civil Procedure Code, 1908 (CPC) — Section 120, 16, 17, 20Copyright Act, 1957 — Section 62(2)Trade and Merchandise Marks Act, 1958 — Section 78, 79

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High Courts23 Mar 1999Dismissed

Arte Indiana Vs P. Mittulaul Lalah and Sons

Bombay High Court · (1999) 4 BomCR 233

Civil Procedure Code, 1908 (CPC) — Section 120Copyright Act, 1957 — Section 62(2)Trade and Merchandise Marks Act, 1958 — Section 78, 79

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High Courts23 Mar 1999

Dada Machindra Chaudhar and another Vs The State of Maharashtra

Bombay High Court · (1999) 5 BomCR 601 : (1999) CriLJ 4009 : (1999) 3 MhLj 325

Criminal Procedure Code, 1973 (CrPC) — Section 313, 34, 374Evidence Act, 1872 — Section 3, 32, 45, 59Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302

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High Courts23 Mar 1999

The State of Maharashtra Vs Mahavir V. Nayak and others

Bombay High Court · (2000) 5 BomCR 313

Criminal Procedure Code, 1973 (CrPC) — Section 227, 482Evidence Act, 1872 — Section 8Penal Code, 1860 (IPC) — Section 143, 149, 307

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High Courts23 Mar 1999

Shri Dhananjay R. Kulkarni and others Vs State of Maharashtra and others

Bombay High Court · AIR 1999 Bom 287 : (1999) 3 BomCR 379 : (1998) 2 BOMLR 393 : (1999) 2 MhLj 323 : (1999) 1 MhLj 323

Maharashtra Universities Act, 1994 — Section 28, 35, 36(2), 5, 82(5)

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High Courts23 Mar 1999

B.S.I. Limited Vs m.v. Cristian-C and others

Bombay High Court · AIR 1999 Bom 320 : (1999) 4 BomCR 302 : (1999) 4 CivCC 703 : (1999) 2 MhLj 783

Civil Procedure Code, 1908 (CPC) — Order 15 Rule 3, Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 11, 9A

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High Courts23 Mar 1999

Sonerao Sadashivrao Patil and Another Vs Godawaribai Gahirewar and Others

Bombay High Court · AIR 1999 Bom 235 : (1999) 2 ALLMR 507 : (2000) 1 BomCR 111 : (1999) 3 CivCC 120 : (1999) 2 MhLj 272

Limitation Act, 1963 — Section 5

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High Courts23 Mar 1999Dismissed

Shri Pandharinath Sakharam Thube Vs Kum. Surekha Pandharinath Thube and Others

Bombay High Court · (1999) 2 DMC 235

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts23 Mar 1999Dismissed

Pandharinath Sakharam Thube Vs Kum. Surekha Pandharinath Thube and Others

Bombay High Court · (1999) 3 CivCC 615 : (1999) CriLJ 2919 : (1999) 4 RCR(Criminal) 19

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts23 Mar 1999Dismissed

Navinchandra N. Majithia Vs State of Maharashtra and Others

Bombay High Court · (1999) CriLJ 3476

Constitution of India, 1950 — Article 226, 226(2)Criminal Procedure Code, 1973 (CrPC) — Section 177, 189, 2, 48, 482

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High Courts22 Mar 1999

Shri Sakharam Parab Vs M/s. Kadamba Transport Corporation Ltd. and another

Bombay High Court · (1999) 4 ALLMR 700 : (1999) 3 BomCR 659

Industrial Disputes Act, 1947 — Section 33

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High Courts22 Mar 1999

Arun Veer Vs The State of Maharashtra and others

Bombay High Court · (1999) 3 ALLMR 275 : (1999) 2 BomCR 766 : (1999) 1 LLJ 1330 : (1999) 2 MhLj 280

Constitution of India, 1950 — Article 14, 16, 226

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High Courts22 Mar 1999

Shri Jose M. Nunes Since Deceased, through his Legal Heir and another Vs Dr. Subhash S. Kalangutkar and others

Bombay High Court · (1999) 3 BomCR 663

Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 100(2), 101, 102Bombay Tenancy and Agricultural Lands Act, 1947 — Section 71, 72Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 22(2), 58, 59

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High Courts22 Mar 1999

Shri Sukdo Ladko Naik since deceased through his heirs Vs Shri Navso Bombdo Gawde and others

Bombay High Court · (2000) 1 BomCR 866 : (2000) 2 MhLj 57

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 70Constitution of India, 1950 — Article 13(2), 31Goa, Daman and Diu Agricultural Tenancy Act, 1964 — Section 7

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High Courts22 Mar 1999