High Courts24 Feb 1999
Madhavrao J. Scindia Vs Commissioner of Income Tax
Bombay High Court · (2000) 243 ITR 683
Income Tax Act, 1961 — Section 10(14)
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 2,322 of 3,665
High Courts24 Feb 1999
Babasaheb Manik Gunjal and others Vs State of Maharashtra and others
Bombay High Court · (1999) 4 BomCR 200
Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 13(1), 7
High Courts24 Feb 1999
M/s. Divya Shivlaks Impex Vs Shantilal Jamnadas Textiles (P) Limited
Bombay High Court · (1999) 2 ALLMR 310 : (1999) 2 BomCR 734 : (1999) 2 MhLj 223
Arbitration and Conciliation Act, 1996 — Section 34Contract Act, 1872 — Section 10
High Courts24 Feb 1999
MADHAVRAO J. SCINDIA Vs COMMISSIONER OF INCOME TAX
Bombay High Court · (1999) 155 CTR 35
Income Tax Act, 1961 — Section 10(14)
High Courts24 Feb 1999
Maharashtra State Road Transport Corporation Vs Shrikant V. Ingale
Bombay High Court · (1999) 82 FLR 100 : (1999) 2 LLJ 495
Industrial Disputes Act, 1947 — Section 22C(2)
High Courts23 Feb 1999
J.K. Synthetics Ltd. Vs The Industrial Credit and Investment Corporation of India and others
Bombay High Court · AIR 1999 Bom 329 : (1999) 3 ALLMR 145 : (1999) 2 BomCR 386 : (2001) 103 CompCas 42 : (1999) 2 MhLj 829
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 40 Rule 1 , Order 40 Rule 3Companies Act, 1956 — Section 18Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 16, 17, 22, 25
High Courts23 Feb 1999
Shri Balkrishna Harischandra Patil Vs Shri Madhukar Madhavrao Deshpande
Bombay High Court · (1999) 3 ALLMR 3 : (1999) 3 BomCR 160 : (1999) 2 MhLj 304
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2), 13(1)Evidence Act, 1872 — Section 116
High Courts23 Feb 1999
Bhagirathibai @ Bhagwati Vs Ashok and Another
Bombay High Court · (1999) 2 DMC 429
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts23 Feb 1999
Sou. Shraddha Vs Ajit Krishnaji Medhekaqr and Another
Bombay High Court · (2000) 1 DMC 474
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts23 Feb 1999
Patel Engineering Works Vs Shri Shridhar Babaji Chaukekar and another
Bombay High Court · (1999) 3 ALLMR 120 : (1999) 4 BomCR 203 : (1999) 2 BOMLR 466 : (1999) 82 FLR 580 : (1999) 2 MhLj 876
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2
High Courts23 Feb 1999
Minguel Francis D''Costa Vs Sultan Sulamali Karim Chhatriwala and others
Bombay High Court · (1999) 3 BomCR 164
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Civil Procedure Code, 1908 (CPC) — Section 9
High Courts23 Feb 1999
Minguel Francis D''Costa Vs Sultan Gulamali Karim Chhatriwala and others
Bombay High Court · (1999) 3 BomCR 170 : (1999) 2 MhLj 473 : (1999) 2 MhLj 389
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Civil Procedure Code, 1908 (CPC) — Section 10, 115, 151
High Courts23 Feb 1999Allowed
H.C. Jain Vs R.K. Synthetics and Fibres Pvt. Ltd. and Another
Bombay High Court · (1999) CriLJ 2922
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 397, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts22 Feb 1999
Shri S.P. Naik Vs The Board of Trustees, Mormugao Port Trust and another
Bombay High Court · (1999) 4 BomCR 531 : (2000) 84 FLR 328 : (2000) 1 LLJ 831 : (1999) 3 MhLj 351
Constitution of India, 1950 — Article 14, 16, 226
High Courts22 Feb 1999
Baburao Soma Bhoi Vs Abdul Raheman Abdul Rajjack Khatik
Bombay High Court · (1999) 3 ALLMR 423 : (2000) 1 BomCR 306 : (2000) 1 CivCC 457 : (2000) 1 MhLj 481
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17, Order 5 Rule 18, Order 5 Rule 19
High Courts22 Feb 1999
Rambrish K. Shukla and Another Vs Municipal Corporation of Gr. Bombay and Another
Bombay High Court · (1999) 101 BOMLR 668(1)
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 13
High Courts22 Feb 1999
Velcord Textiles Vs Union of India (UOI) and Others
Bombay High Court · (1999) 81 ECR 393 : (1999) 111 ELT 351
Central Excises and Salt Act, 1944 — Section 35F
High Courts19 Feb 1999Allowed
Sheela Rodrigues and Another Vs Lourencinha Ana D''Cruz Rodrigues Fernandes
Bombay High Court · AIR 2000 Bom 97 : (1999) 4 ALLMR 402
Goa, Daman and Diu Civil Courts Act, 1965 — Section 22
High Courts18 Feb 1999
Rekha Deepak Malhotra Vs Deepak Jagmohan Malhotra
Bombay High Court · AIR 1999 Bom 291 : (1999) 2 ALLMR 601 : (1999) 2 BomCR 656 : (1999) 2 BOMLR 209 : (1999) 4 CivCC 354 : (1999) 2 DMC 453 : (1999) 2 MhLj 942
Hindu Adoptions and Maintenance Act, 1956 — Section 18, 23
High Courts18 Feb 1999
Shri Sopanrao Rama Kaspate Vs Shri Namdeo Rama Kaspate Since Deceased by his Legal Heirs and others
Bombay High Court · (1999) 3 BomCR 153 : (1999) 2 BOMLR 41 : (1999) 2 MhLj 314
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32