High Courts18 Feb 1999
Banque Nationale De Paris Vs Commissioner of Income Tax
Bombay High Court · (1999) 154 CTR 579 : (1999) 154 CTR 574 : (1999) 237 ITR 518 : (1999) 106 TAXMAN 454
Income Tax Act, 1961 — Section 119, 40A(5)
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 2,323 of 3,665
High Courts18 Feb 1999
Petroleum Employees Union and others Vs Bharat Petroleum Corporation Ltd. and others
Bombay High Court · (1999) 3 ALLMR 140 : (1999) 4 BomCR 267 : (1999) 2 LLJ 389 : (1999) 2 MhLj 926
Factories Act, 1948 — Section 2
High Courts18 Feb 1999
Mercantile Bank Ltd. Vs Commissioner of Income Tax
Bombay High Court · (2002) 172 CTR 630 : (2001) 252 ITR 225 : (2002) 125 TAXMAN 139
Income Tax Act, 1961 — Section 18, 256(1), 28, 40A(5), 44C
High Courts17 Feb 1999
Mahesh Jayalal Dadhia and Another Vs M/s. Thio Pharma and Others
Bombay High Court · (2000) 1 ALLMR 160 : (1999) 2 BomCR 435 : (1999) 2 MhLj 135
Bombay High Court (Original Side) Rules, 1980 — Rule 147, 148Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade and Merchandise Marks Act, 1958 — Section 2, 53
High Courts17 Feb 1999
Gopal Krishna Baliga Vs Poona Industrial Hotel Ltd.
Bombay High Court · AIR 1999 Bom 302 : (1999) 3 BomCR 157 : (2000) 102 CompCas 375 : (2010) 3 CompLJ 44 : (1999) 2 MhLj 301
Companies Act, 1956 — Section 111, 111(1), 111(2), 111(4)
High Courts17 Feb 1999
M/s. Heavy Light Industrial Corporation Vs The State of Maharashtra and others
Bombay High Court · (2000) 2 BomCR 121
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115Limitation Act, 1963 — Article 113, 3Specific Relief Act, 1963 — Section 21, 37, 38
High Courts17 Feb 1999
Pramila Madhav Damle and others Vs Shri Waman R. Koparde
Bombay High Court · (1999) 2 ALLMR 334 : (1999) 2 BomCR 371 : (1999) 1 MhLj 830
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 14(1)
High Courts17 Feb 1999
Smt. Anusuyabai Narayanro Ghate Vs Smt. Maktumbi S. Nadaf
Bombay High Court · (1999) 3 ALLMR 1 : (1999) 2 BomCR 374 : (1999) 1 MhLj 836
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2)Presidency Small Cause Courts Act, 1882 — Section 41
High Courts17 Feb 1999
Baburao Anant Dhage and others Vs Jagannath Gopala Karale
Bombay High Court · (1999) 3 ALLMR 414 : (2000) 1 BomCR 303 : (2000) 2 BOMLR 919
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 68, 70, 85Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 9
High Courts17 Feb 1999Dismissed
Gujarat State Financial Services Ltd. Vs Maegabyte Consultancy Services Pvt. Ltd.
Bombay High Court · (2003) 115 CompCas 165
Companies Act, 1956 — Section 434(1)
High Courts16 Feb 1999
Shohrab Vali Mohamed Vs Inamuddin
Bombay High Court · AIR 1999 Bom 322 : (1999) 3 BomCR 150 : (2000) 2 CivCC 611 : (2000) 1 MhLj 230
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts16 Feb 1999
Ceat Ltd. Vs S.D. Sawant and Others
Bombay High Court · (1999) 82 FLR 195 : (1999) 2 LLJ 360
Industrial Disputes Act, 1947 — Section 2
High Courts16 Feb 1999
National Insurance Company Ltd. Vs Glaxo India Ltd.
Bombay High Court · AIR 1999 Bom 240 : (1999) 2 ALLMR 491 : (1999) 2 BomCR 741 : (1999) 2 BOMLR 331 : (1999) 98 CompCas 378 : (1999) 2 MhLj 883
Companies Act, 1956 — Section 10
High Courts16 Feb 1999
P.S. Rangnekar Vs Vanita Mangesh Nadkarni and another
Bombay High Court · (1999) 2 BomCR 367
Civil Procedure Code, 1908 (CPC) — Section 96(3)Contract Act, 1872 — Section 10
High Courts16 Feb 1999
Bhola Wajareshwar Sethi Vs The Hotel Nandanvan Pvt. Ltd.
Bombay High Court · (1999) 3 ALLMR 291 : (2000) 1 BomCR 124
Bombay Civil Courts Act, 1869 — Section 15, 16, 28, 4, 5Provincial Small Cause Courts Act, 1887 — Section 26
High Courts16 Feb 1999
Shree Bhairavanath Devasthan and others Vs Bajaba Nathu Pathare and others
Bombay High Court · (1999) 3 ALLMR 479 : (2000) 1 BomCR 426 : (2000) 2 BOMLR 988
Bombay Public Trusts Act, 1950 — Section 50, 51, 56Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10
High Courts16 Feb 1999
Jnana Prabodhini Vs Union of India
Bombay High Court · (1999) 02 BOM CK 0005
Central Excise Rules, 1944 — Rule 11Central Excises and Salt Act, 1944 — Section 11BCivil Procedure Code, 1908 (CPC) — Section 151
High Courts15 Feb 1999
Purbhaji and others Vs Tuljaram Rathod and another
Bombay High Court · (1999) 3 ALLMR 569 : (2000) 1 BomCR 884
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 40Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, 115
High Courts15 Feb 1999Dismissed
Dwarkadas Rameshwar Paldiwal Vs Satyanarayan Makhanlal Gadodiya and Another
Bombay High Court · (1999) CriLJ 4425 : (2000) 1 RCR(Criminal) 327
Criminal Procedure Code, 1973 (CrPC) — Section 397Penal Code, 1860 (IPC) — Section 406, 408, 420, 465
High Courts15 Feb 1999
Century Rayon Vs United Commercial Bank and others
Bombay High Court · (1999) 3 ALLMR 107 : (1999) 2 BomCR 650 : (1999) 2 MhLj 580
Civil Procedure Code, 1908 (CPC) — Section 20Contract Act, 1872 — Section 73