High Courts20 Mar 1999
Commissioner of Income Tax Vs Shetkari Sahakari Sakhar Karkhana Ltd.
Bombay High Court · (2000) 160 CTR 357 : (1999) 238 ITR 983 : (2000) 4 MhLj 65 : (1999) 107 TAXMAN 532
Income Tax Act, 1961 — Section 80P(2)
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 2,318 of 3,665
High Courts19 Mar 1999
M/s. B.R. Steel Products Ltd. Board for Industrial and Financial Reconstruction
Bombay High Court · (1999) 3 ALLMR 98 : (1999) 3 BomCR 385 : (1999) 2 BOMLR 472 : (2001) 103 CompCas 133 : (1999) 2 MhLj 635
Companies Act, 1956 — Section 446Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15
High Courts19 Mar 1999Dismissed
Sriniwasrao Balasaheb Deshmukh Vs State of Maharashtra
Bombay High Court · (2000) 86 FLR 853 : (2000) 2 LLJ 1087
Factories Act, 1948 — Section 105, 66, 8, 8(2)
High Courts19 Mar 1999
Gulf medical Supplies Ltd. and another Vs Ethiopian Airlines
Bombay High Court · (1999) 4 BomCR 53
Civil Procedure Code, 1908 (CPC) — Section 86Consumer Protection Act, 1986 — Section 11(2), 2(1)
High Courts17 Mar 1999
Everest Advertising Pvt. Ltd. Vs Pratik C. Khandhadiya and Others
Bombay High Court · (1999) 82 FLR 115 : (1999) 3 LLJ 1011
Industrial Disputes Act, 1947 — Section 2Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 3(5)
High Courts17 Mar 1999
Rashtriya Mill Mazdoor Sangh Vs S.L. Mehendale and Another
Bombay High Court · (1999) 82 FLR 1011 : (2000) 1 LLJ 103
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22(3)
High Courts16 Mar 1999Dismissed
Sriniwasrao Balasaheb Deshmukh Vs State of Maharashtra
Bombay High Court · (1999) 03 BOM CK 0094
Criminal Procedure Code, 1973 (CrPC) — Section 482Factories Act, 1948 — Section 105, 8, 8(v), 92
High Courts16 Mar 1999Allowed
Singraj Sewaswami Vs Kamala Mills Ltd. and Others
Bombay High Court · (1999) 82 FLR 216 : (1999) 2 LLJ 492
Bombay Industrial Relations Act, 1946 — Section 42(4), 85
High Courts16 Mar 1999
M/s. Modern Foundry and Machine Works Ltd. Vs The State of Maharashtra and others
Bombay High Court · (1999) 3 ALLMR 305 : (1999) 2 BomCR 756 : (1999) 1 LLJ 1137 : (1999) 2 MhLj 106
Constitution of India, 1950 — Article 19(6)Industrial Disputes Act, 1947 — Section 10(1), 12, 18(1), 19, 2Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 24(2)
High Courts16 Mar 1999
Shri Hermano D''Souza and another Vs Shri Abelardo Rodrigues Medeiros
Bombay High Court · (1999) 4 ALLMR 703 : (1999) 3 BomCR 635
Civil Procedure Code, 1908 (CPC) — Section 115Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 40Specific Relief Act, 1963 — Section 6
High Courts16 Mar 1999Allowed
Gansons Engineers (P) Ltd. Vs Shriram Y. Chhatre and Another
Bombay High Court · (1999) 82 FLR 494 : (1999) 2 LLJ 400
High Courts15 Mar 1999
Vijay Krishna Kumbhar Vs The State of Maharashtra and Others
Bombay High Court · (2000) 2 BomCR 293
Abkari (Amendment) Act, 1967 — Section 12, 8Bombay Provincial Municipal Corporations Act, 1949 — Section 10, 11, 12, 13, 14Bombay Town Planning Act, 1915 — Section 1, 2, 3, 4, 5
High Courts15 Mar 1999
Mrs. Dinaz Adi Bharucha Vs Rajendra P. Ashar and others
Bombay High Court · (1999) 2 ALLMR 511 : (1999) 3 BomCR 501 : (1999) 2 BOMLR 268 : (1999) 3 CivCC 71 : (1999) 2 MhLj 405
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2, Order 37 Rule 3(4), 34
High Courts15 Mar 1999
Dr. Gaurish V. Naik Gaunekar and others Vs State of Goa and others
Bombay High Court · AIR 2000 Bom 86 : (2000) 2 ALLMR 181 : (1999) 3 BomCR 644
Constitution of India, 1950 — Article 14, 15(4)Evidence Act, 1872 — Section 115Goa (Rules for Admission for Postgraduate Degree Courses of Goa University at the Goa Medical College) Rules, 1998 — Rule 3
High Courts15 Mar 1999
Mrs. Maria Vitoria Boavinda Vs Miss Maria Emeretiana Dias Barretto (deceased) now by her legatee
Bombay High Court · (2000) 1 ALLMR 617 : (1999) 3 BomCR 632
High Courts15 Mar 1999
Shri Ravi Somnath Chavan Vs The State of Maharashtra
Bombay High Court · (1999) 5 BomCR 554 : (1999) CriLJ 4234
Criminal Procedure Code, 1973 (CrPC) — Section 154, 165, 235, 313Evidence Act, 1872 — Section 3, 45, 59, 61, 8Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts12 Mar 1999
Shri Shivaji Runjaji Autade and another Vs Shri Mahadu Sakharam Autade
Bombay High Court · AIR 1999 Bom 396 : (1999) 3 ALLMR 604 : (2000) 1 BomCR 876 : (2000) 1 MhLj 536
Bombay Court Fees Act, 1959 — Section 6Evidence Act, 1872 — Section 113Maharashtra Suits Valuation (Determination of Value of Land for Jurisdictional Purposes) Rules, 1983 — Rule 2
High Courts12 Mar 1999Dismissed
Mahesh Enterprises, Mumbai Vs Argus Industries Pvt. Ltd., Thane
Bombay High Court · (1999) 03 BOM CK 0091
Companies Act, 1956 — Section 431(1)(c), 433(c), 433(e), 433(f), 434
High Courts12 Mar 1999
Modaram Purohit Vs State of Maharashtra
Bombay High Court · (1999) 5 BomCR 595 : (1999) BomCR(Cri) 595 : (1999) 3 BOMLR 40 : (2000) CriLJ 473 : (1999) 2 MhLj 719 : (1999) 4 RCR(Criminal) 148
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22, 3, 33, 4, 8Penal Code, 1860 (IPC) — Section 149, 395, 425
High Courts12 Mar 1999
Wipro Finance Ltd. Vs Suman Motels Limited
Bombay High Court · (1999) 4 BomCR 1 : (2002) 108 CompCas 549
Companies (Court) Rules, 1959 — Rule 19(3)Companies Act, 1956 — Section 391