COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 2,321 of 3,665

High Courts03 Mar 1999

Smt. Sunita B. Vatsaraj Vs Karnataka Bank Ltd. and another

Bombay High Court · (1999) 3 ALLMR 89 : (1999) 4 BomCR 209 : (1999) 2 BOMLR 536 : (1999) 2 MhLj 933

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2

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High Courts03 Mar 1999

Rajkumar Bhimrao Gawali Vs Union of India

Bombay High Court · (2000) 5 BomCR 279 : (2000) BomCR(Cri) 279 : (1999) CriLJ 3624 : (1999) 2 MhLj 725

Central Reserve Police Force Act, 1949 — Section 10Criminal Procedure Code, 1973 (CrPC) — Section 211, 251, 313

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High Courts03 Mar 1999

Shri Abdulraheman @ Iqbal Faljukhan Pathan since deceased through legal heirs Vs Sou. Kamalaben Mohanlal Shah

Bombay High Court · (1999) 3 BomCR 183 : (1999) 2 BOMLR 321 : (1999) 2 MhLj 592

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(i), 13(2)

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High Courts03 Mar 1999Allowed

Bdulraheman @ Iqbal Faijukhan Pathan since deceased through LRs. Smt. Saguma and Others Vs Kamalaben Mohanlal Shah

Bombay High Court · (1999) 03 BOM CK 0008

Constitution of India, 1950 — Article 227

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High Courts26 Feb 1999

Unilab Chemicals and Pharmaceuticals Vs Smith Stanistreet Pharmaceuticals Ltd.

Bombay High Court · (1999) 2 ALLMR 497 : (1999) 2 BomCR 402 : (1999) 1 BOMLR 878 : (2001) 103 CompCas 122 : (1999) 2 MhLj 289

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 37 Rule 3, Order 37 Rule 4, Order 9 Rule 13, Order 9 Rule 6Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 22

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High Courts26 Feb 1999

Dr. (Miss.) Sangita Kamlakar Vyavahare Vs The State of Maharashtra and Others

Bombay High Court · (2000) 4 ALLMR 167 : (1999) 3 ALLMR 69 : (2000) 1 BomCR 435

Constitution of India, 1950 — Article 14, 16, 19(1), 21, 226Maharashtra Universities Act, 1994 — Section 58, 66

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High Courts26 Feb 1999

Suresh Mantri and another Vs Mohd. Iftequaroddin

Bombay High Court · (1999) 3 ALLMR 566 : (1999) 2 BomCR 752 : (1999) 2 MhLj 131

Bombay Public Trusts Act, 1950 — Section 18, 19, 2(13), 20, 80Bombay Public Trusts Rules, 1951 — Rule 8Civil Procedure Code, 1908 (CPC) — Section 9

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High Courts26 Feb 1999

Narsingrao Kondaya Kondle Vs Mallesham Irayya Sambharam and others

Bombay High Court · (1999) 2 ALLMR 488 : (1999) 3 BomCR 179 : (1999) 2 MhLj 397

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 13(2), 13(3)

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High Courts26 Feb 1999

Bank of Maharashtra Vs M/s. Balraj Sud and others

Bombay High Court · (1999) 4 ALLMR 65 : (1999) 3 BomCR 524

Evidence Act, 1872 — Section 3, 59Powers of Attorney Act, 1882 — Section 2

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High Courts26 Feb 1999

Dhanpal Bharmappa Gudale Vs Appasaheb Balkrishna Malge since deceased by his heirs and L.Rs.

Bombay High Court · (1999) 2 ALLMR 363 : (2000) 1 BomCR 184

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 13(3)

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High Courts26 Feb 1999

Shri Nyaneshwar Bhiku Dhargalkar Vs Executive Engineer, P.W.D., Goa

Bombay High Court · AIR 2000 Bom 254 : (1999) 4 BomCR 537 : (1999) 3 MhLj 86

Arbitration Act, 1940 — Section 20, 37(1)Arbitration and Conciliation Act, 1996 — Section 11Civil Procedure Code, 1908 (CPC) — Section 11

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High Courts25 Feb 1999

People''s Union for Civil Liberties and others Vs The State of Maharashtra and others

Bombay High Court · (1999) 4 BomCR 608

Bombay Police Act, 1951 — Section 145, 161, 64Constitution of India, 1950 — Article 14, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 157, 161, 164, 165

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High Courts25 Feb 1999

Gopal Vishnu Vanarase and others Vs Mahadev Govind Khire and others

Bombay High Court · (1999) 3 BomCR 174 : (2000) 1 MhLj 143

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Maharashtra Regional and Town Planning Act, 1966 — Section 37

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High Courts25 Feb 1999

North End Oil Limited Vs m.v. "Kim An" and another

Bombay High Court · AIR 1999 Bom 193 : (1999) 2 ALLMR 47 : (1999) 2 BomCR 448 : (1999) 2 BOMLR 150 : (1999) 3 MhLj 15

Evidence Act, 1872 — Section 101Merchant Shipping Act, 1958 — Section 3(55)

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High Courts24 Feb 1999

Ramdhanlal Jaiswal Vs M/s. Pralhad Agency

Bombay High Court · (2000) 2 BomCR 125 : (1999) 3 MhLj 923

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17, Order 5 Rule 19Limitation Act, 1963 — Section 5

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High Courts24 Feb 1999

Smt. Yogini Chandrakant Mehta Vs The Official Assignee, High Court, Bombay and others

Bombay High Court · (1999) 2 ALLMR 316 : (1999) 2 BomCR 719 : (1999) 2 BOMLR 428 : (1999) 2 MhLj 263

Presidency Towns Insolvency Act, 1909 — Section 55, 7Transfer of Property Act, 1882 — Section 122, 123

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High Courts24 Feb 1999

Homi F. Commissariat and another Vs Gowani Developers Pvt. Ltd. and others

Bombay High Court · (1999) 4 ALLMR 67 : (1999) 2 BomCR 395 : (1999) 2 BOMLR 259 : (1999) 2 CivCC 679 : (1999) 2 MhLj 307

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Partition Act, 1893 — Section 4Transfer of Property Act, 1882 — Section 44(2)

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High Courts24 Feb 1999

Sharad Mansukhlal Mutha Vs M/s. Videocon Leasing and Industrial Finance Ltd.

Bombay High Court · (1999) 3 ALLMR 220 : (1999) 2 BomCR 747 : (1999) 2 MhLj 122

Constitution of India, 1950 — Article 227Provincial Insolvency Act, 1920 — Section 19(2), 6, 75(1)

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High Courts24 Feb 1999

Ramdhanlal Moharajdin Jaiswal Vs M/s Pralhad Agency, Aurangabad

Bombay High Court · (2000) 2 BomCR 125 : (1999) 3 MhLj 923

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17

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High Courts24 Feb 1999

Janavadi General Kamgar Mazdoor Union Vs Central Institute of Fisheries Education and Others

Bombay High Court · (1999) 82 FLR 357 : (1999) 2 LLJ 789

Contract Labour (Regulation and Abolition) Act, 1970 — Section 10

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