COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 2,320 of 3,665

High Courts08 Mar 1999

Smt. Malini M. Xete Vs The Director of Education, Government of Goa and others

Bombay High Court · (2000) 2 ALLMR 399 : (1999) 3 BomCR 618

Goa, Daman and Diu School Education Act, 1984 — Section 5Goa, Daman and Diu School Education Rules, 1986 — Rule 74, 78, 86

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High Courts08 Mar 1999Allowed

Ram Singh Vs State of Maharashtra and Another

Bombay High Court · (1999) CriLJ 3763

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 25, 26Maharashtra Village Police Act, 1967 — Section 12, 13, 13(1), 14, 15

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High Courts08 Mar 1999

Mrs. Bijal Parag Dave Vs Mr. Parag Labhashankar Dave

Bombay High Court · AIR 1999 Bom 237 : (1999) 2 ALLMR 292 : (1999) 3 BomCR 360 : (1999) 4 CivCC 475 : (1999) 2 MhLj 276

Hindu Marriage Act, 1955 — Section 13(1), 24

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High Courts08 Mar 1999

Cdr. John. A.R. Deans I.N. and others Vs Mr. Anil Kumar Mitra

Bombay High Court · (1999) 3 BomCR 364 : (1999) 2 BOMLR 283 : (1999) 2 MhLj 330

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts08 Mar 1999

Raghunath Navde Vs Pandit Navde and Others

Bombay High Court · (1999) 3 ALLMR 426 : (2000) 1 BomCR 129 : (2000) 2 MhLj 81

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 47, 51Land Acquisition Act, 1894 — Section 18, 21, 26, 30, 31(2)Limitation Act, 1963 — Section 14

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High Courts08 Mar 1999

Commissioner of Income Tax Vs Miss Piroja C. Patel

Bombay High Court · (2000) 162 CTR 182 : (2000) 242 ITR 582

Income Tax Act, 1961 — Section 263, 48, 55

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High Courts08 Mar 1999

Shree Products Vs Commissioner of Income Tax

Bombay High Court · (1999) 154 CTR 575 : (1999) 237 ITR 367 : (1999) 2 MhLj 589 : (1999) 106 TAXMAN 450

Income Tax Act, 1961 — Section 32A

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High Courts06 Mar 1999

Shri Shashikant Shamrao Mane and others Vs Shri Atmaram Yallappa Shewale and another

Bombay High Court · (1999) 3 BomCR 592 : (1999) 4 CivCC 409 : (1999) 2 MhLj 489

Civil Procedure Code, 1908 (CPC) — Order 27 Rule 4Contract Act, 1872 — Section 73Specific Relief Act, 1963 — Section 12, 21

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High Courts06 Mar 1999

Hiralal Savaichand Shah Vs Shri Vile Parle Shwetambar and others

Bombay High Court · (1999) 2 ALLMR 304 : (1999) 4 BomCR 287

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15, 5(4A)Constitution of India, 1950 — Article 226, 227Presidency Small Cause Courts Act, 1882 — Section 41

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High Courts06 Mar 1999Dismissed

Mahesh Muljibhai Mistre Vs State of Maharashtra and others

Bombay High Court · AIR 1999 Bom 404 : (2000) 2 BomCR 846 : (1999) 3 MhLj 844

Constitution of India, 1950 — Article 16(1), 16(4), 243D, 243T, 243T(4)

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High Courts06 Mar 1999Allowed

Naresh @ Nana Baliram Sonwane and others Vs State of Maharashtra

Bombay High Court · (2000) 5 BomCR 382 : (2000) BomCR(Cri) 382 : (1999) 3 MhLj 631

Arms Act, 1959 — Section 25, 4Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 167(2)(a), 173, 437

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High Courts06 Mar 1999

Mahesh Muljibhai Mistre Vs The State of Maharashtra and others

Bombay High Court · AIR 1999 Bom 404 : (2000) 2 BomCR 846 : (1999) 3 MhLj 844

Constitution of India, 1950 — Article 16(1), 243Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 51

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High Courts06 Mar 1999Partly Allowed

Nava Bharat Press Vs Ghanshyam

Bombay High Court · (2000) 3 LLJ 381

Industrial Disputes Act, 1947 — Section 33C(2)

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High Courts06 Mar 1999

Commissioner of Income Tax Vs Taraporvala Sons Co. Pvt. Ltd.

Bombay High Court · (2000) 160 CTR 59 : (1999) 239 ITR 319 : (1999) 105 TAXMAN 438

Income Tax Act, 1961 — Section 37(1)

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High Courts06 Mar 1999

Naresh @ Nana Baliram Sonwane and Others Vs State of Maharashtra

Bombay High Court · (2000) 5 BomCR 382 : (2000) BomCR(Cri) 382 : (1999) 3 MhLj 631 : (2000) 3 RCR(Criminal) 104

Arms Act, 1959 — Section 25, 4Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 437, 482

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High Courts04 Mar 1999

Trustees of S.P.R. Jain Kanyashala Trust and Sarvajanik Education Society and others Vs Shri Abdul Kaleem and others

Bombay High Court · (1999) 2 ALLMR 297 : (1999) 4 BomCR 104 : (2000) 1 MhLj 94

Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 6

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High Courts04 Mar 1999

Wessel Van Beelan Vs State of Goa

Bombay High Court · (1999) 5 BomCR 575 : (2000) CriLJ 271

Criminal Procedure Code, 1973 (CrPC) — Section 245(2), 313, 428Evidence Act, 1872 — Section 101Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 27, 35, 50

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High Courts04 Mar 1999

State of Maharashtra Vs Sanjay Moreshwar Damle and others

Bombay High Court · (1999) 2 ALD(Cri) 755 : (2000) 5 BomCR 877 : (1999) CriLJ 3806 : (1999) 3 MhLj 881

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(1), 397(2), 438, 439(2)Penal Code, 1860 (IPC) — Section 34, 406, 420, 468

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High Courts03 Mar 1999

Haresh G. Bulchandani Vs Shri Subhash Arora and Others

Bombay High Court · (1999) 2 ALLMR 349 : (1999) 3 BomCR 815

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1

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High Courts03 Mar 1999Allowed

Rajkumar Bhimrao Gawali Vs Union of India, New Delhi

Bombay High Court · (1999) 03 BOM CK 0081

Central Reserve Police Force Act, 1949 — Section 10(m)Criminal Procedure Code, 1973 (CrPC) — Section 251, 313

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