High Courts12 Mar 1999
Gaspar Fernandes since deceased through legal heirs and another Vs Smt. Fatima S. Barreto and others
Bombay High Court · (1999) 3 BomCR 628
Goa, Daman and Diu Land Revenue Code, 1968 — Section 2(16), 61, 613
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 2,319 of 3,665
High Courts12 Mar 1999
In the matter of the Companies Act, 1956 and Sections 433, 434 and 439 of the same Vs Messrs. Mahesh Enterprises In the matter of Argus Industries Pvt. Ltd.
Bombay High Court · (1999) 4 BomCR 457
Companies Act, 1956 — Section 431(1), 433, 434(1), 442, 446
High Courts11 Mar 1999
Industrial Credit and Development Syndicate Limited and others Vs Khanderao Ramrao Shivalkar and others
Bombay High Court · (1999) 2 ALLMR 287 : (1999) 2 BomCR 729 : (1999) 2 BOMLR 449 : (1999) 2 MhLj 317
Bombay High Court (Original Side) Rules, 1980 — Rule 316Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 2, 50
High Courts11 Mar 1999
Indian Bank Vs Deepak Fertilisers and Petrochemicals Corporation Limited
Bombay High Court · (1999) 4 BomCR 408 : (1999) 3 MhLj 125
Companies Act, 1956 — Section 108, 110, 111, 205Securities Contracts (Regulation) Act, 1956 — Section 2, 27
High Courts11 Mar 1999
Shri Uttam Pednekar (since deceased through his legal representative and his widow) Vs Shri Atul Pundalik Bandekar and others
Bombay High Court · AIR 2000 Bom 178 : (1999) 3 BomCR 622
Constitution of India, 1950 — Article 14, 226, 227Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975 — Section 2, 29, 30
High Courts11 Mar 1999
Shri Shantaram Balu Kasare Vs Shri R.H. Mendonca, Commissioner of Police, Mumbai and others
Bombay High Court · (1999) 5 BomCR 552 : (1999) BomCR(Cri) 552
Constitution of India, 1950 — Article 22(5), 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)Penal Code, 1860 (IPC) — Section 324, 34, 427
High Courts11 Mar 1999
Burondi Karjgaon Lodghar Panchkroshi Shikshan Sanstha and others Vs Shri Vilasrao Maruti Desai and others
Bombay High Court · (1999) 2 ALLMR 301 : (1999) 4 BomCR 294 : (1999) 2 MhLj 779
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9(1)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 12(3)
High Courts10 Mar 1999
Dr. Surinder P.S. Pruthi and another Vs Commandors B.Y. Wad and others
Bombay High Court · (1999) 3 BomCR 371 : (1999) 2 MhLj 532
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13Easements Act, 1882 — Section 52Presidency Small Cause Courts Act, 1882 — Section 18(3), 28, 41
High Courts10 Mar 1999
Smt. Vinaya Manohar Madhavi Vs Shri O.P. Bali, Commissioner of Police and others
Bombay High Court · (1999) 5 BomCR 549 : (1999) 3 MhLj 163
Constitution of India, 1950 — Article 22(5), 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)
High Courts10 Mar 1999Dismissed
Kamani Employees Union Vs K.E.C. International Ltd. and Others
Bombay High Court · (2000) 84 FLR 748 : (1999) 2 LLJ 1069
High Courts10 Mar 1999
Colour Chem Limited Vs Commissioner of Income Tax, Bombay City II, Bombay
Bombay High Court · (2000) 2 BomCR 215 : (1999) 155 CTR 23 : (1999) 238 ITR 171 : (1999) 3 MhLj 980 : (1999) 105 TAXMAN 28
Income Tax Act, 1961 — Section 256(1), 32A, 40A(5)
High Courts10 Mar 1999
Industrial Development Bank of India Vs Orient Plywood and Veneering Industries Ltd.
Bombay High Court · (2001) 103 CompCas 130
Companies Act, 1956 — Section 433
High Courts10 Mar 1999
Soud Ahmed Jubber Khan Vs Shri O.P. Bali and others
Bombay High Court · (2000) 5 BomCR 317 : (1999) 3 MhLj 261
Arms Act, 1959 — Section 25(1)Constitution of India, 1950 — Article 22(5)Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3
High Courts10 Mar 1999
Soud Ahmed Jubber Khan Vs O. P. Bali, Commissioner of Police and others
Bombay High Court · (2000) 5 BomCR 317 : (1999) 3 MhLj 261
Arms Act, 1959 — Section 25(1)(a)Constitution of India, 1950 — Article 22(5)Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 323
High Courts09 Mar 1999
M/s. Oswal Agro Mills Ltd. and others Vs M/s. Oswal Petrochemicals Employees Union and others
Bombay High Court · (1999) 3 ALLMR 400 : (1999) 3 BomCR 478 : (1999) 2 BOMLR 306 : (1999) 82 FLR 310 : (1999) 2 MhLj 449
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Industrial Disputes Act, 1947 — Section 25Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 24, 25, 28
High Courts09 Mar 1999
Mr. Abhay R. Sinha and others Vs State of Maharashtra and others
Bombay High Court · (2000) 5 BomCR 307 : (2000) BomCR(Cri) 307
Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts09 Mar 1999
Union Bank of India Vs Kokila Nitish Kotak and others
Bombay High Court · (1999) 3 ALLMR 208 : (1999) 3 BomCR 488 : (1999) 2 BOMLR 518 : (1999) 2 MhLj 370
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 10, Order 39 Rule 6, Order 39 Rule 7, Order 39 Rule 8, Order 39 Rule 9Government of India Act, 1915 — Section 108
High Courts09 Mar 1999
Commissioner of Income Tax Vs Mercantile Bank Ltd.
Bombay High Court · (1999) 155 CTR 59 : (1999) 237 ITR 676 : (1999) 105 TAXMAN 65
Income Tax Act, 1961 — Section 17(1), 17(3), 40A(5)
High Courts08 Mar 1999
COMMISSIONER OF Income Tax Vs BANQUE NATIONAL DE PARIS.
Bombay High Court · (1999) 156 CTR 434 : (1999) 237 ITR 278 : (1999) 105 TAXMAN 567
Income Tax Act, 1961 — Section 256(1)
High Courts08 Mar 1999
In Re: Suman Motels Ltd.
Bombay High Court · (1999) 98 CompCas 89
Companies (Court) Rules, 1959 — Rule 7, 74Companies Act, 1956 — Section 391