COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 2,324 of 3,665

High Courts15 Feb 1999

Mackinnon Makenzie and Co. Ltd. Vs William Nativity Pereira and another

Bombay High Court · (1999) 2 BomCR 636 : (1999) 82 FLR 547 : (1999) 2 MhLj 906

Evidence Act, 1872 — Section 105Industrial Disputes Act, 1947 — Section 10(1), 11Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 59

Read judgment

High Courts15 Feb 1999

Dhondiba Vithalrao Jagtap and others Vs Smt. Parubai Malhari More (since deacesed through her heirs)

Bombay High Court · (1999) 3 ALLMR 21 : (1999) 2 BomCR 362 : (1999) 3 BOMLR 509 : (1999) 1 MhLj 898

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2), 13(1), 2(13), 5(11)Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 101

Read judgment

High Courts12 Feb 1999

Shri Appaji Babaji Sonale, since deceased through his legal heirs Vs Subhashnagar Sahakari Housing Society Limited and others

Bombay High Court · (1999) 2 ALLMR 329 : (1999) 2 BomCR 470 : (1999) 2 MhLj 13

Civil Procedure Code, 1908 (CPC) — Section 114Constitution of India, 1950 — Article 227

Read judgment

High Courts12 Feb 1999

Banwarilal H. Khaitan Vs P.L.A. Exports Pvt. Ltd. and others

Bombay High Court · (1999) 2 ALLMR 4 : (1999) 2 BomCR 428 : (1999) 2 MhLj 30

Bombay High Court (Original Side) Rules, 1980 — Rule 147, 148Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Copyright Act, 1957 — Section 18

Read judgment

High Courts11 Feb 1999

Art Wood Shop and another Vs Shri J.B. Patil (Dead) through his heirs and legal representatives

Bombay High Court · (1999) 2 ALLMR 324 : (1999) 3 BomCR 144 : (1999) 2 BOMLR 56 : (1999) 2 MhLj 482

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

Read judgment

High Courts11 Feb 1999

Shri Ramchandra Shankarrao Baste and another Vs The State of Maharashtra

Bombay High Court · (1999) 5 BomCR 547 : (1999) BomCR(Cri) 547

Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 17, 2

Read judgment

High Courts11 Feb 1999

The Oriental Insurance Company Ltd. Vs Captain Ram Moorjani

Bombay High Court · (1999) 2 ALLMR 608 : (1999) 3 BomCR 45 : (1999) 2 MhLj 821

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4Contract Act, 1872 — Section 10, 16, 19

Read judgment

High Courts11 Feb 1999

The Goa Foundation Vs Diksha Holdings Pvt. Ltd. and others

Bombay High Court · (1999) 2 BomCR 550

Goa, Daman and Diu Town and Country Planning Act, 1974 — Section 141

Read judgment

High Courts11 Feb 1999

Vishwas Vasantrao Mugalikar Vs Jyoti

Bombay High Court · (1999) 4 ALLMR 20 : (2000) 1 BomCR 421

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 2(ii), Order 7 Rule 18(2), 115Evidence Act, 1872 — Section 145, 61

Read judgment

High Courts11 Feb 1999

Sanjay Tukaram Wankhede Vs State of Maharashtra

Bombay High Court · (2000) 5 BomCR 277 : (1999) CriLJ 2923 : (1999) 2 MhLj 613

Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 304

Read judgment

High Courts10 Feb 1999Dismissed

Sudipta Nag Vs Deputy Commissioner of Labour and Others

Bombay High Court · (1999) 82 FLR 223 : (1999) 3 LLJ 1331

Read judgment

High Courts10 Feb 1999

Commissioner of Income Tax Vs Trustees of the Trust for Relatives of Mrs. Suneeti Raje A. Apte Trust

Bombay High Court · (1999) 240 ITR 12 : (1999) 106 TAXMAN 265

Income Tax Act, 1961 — Section 164, 164(1)

Read judgment

High Courts10 Feb 1999

Kantilal Shah Vs Shri Sahakari Graha Nirman Sanstha and Another

Bombay High Court · (1999) 3 ALLMR 288 : (2000) 1 BomCR 122 : (2000) 2 MhLj 630

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32

Read judgment

High Courts10 Feb 1999

COMMISSIONER OF INCOME TAX Vs THE TRUSTEES OF THE TRUST FOR RELATIVE OF MRS. SUNEETIRAJE A. APTE TRUST

Bombay High Court · (1999) 154 CTR 556

Income Tax Act, 1961 — Section 164(1), 256(1)

Read judgment

High Courts09 Feb 1999

State of Maharashtra Vs Mohammad Shabbir Sheikh Najmuddin and others

Bombay High Court · (2000) 5 BomCR 439 : (1999) CriLJ 4019

Bombay Transit of Forest Produce (Vidarbha Region Saurashtra and Kutch Area) Rules, 1960 — Rule 25, 3Forest Act, 1927 — Section 41, 42, 64

Read judgment

High Courts09 Feb 1999

Anand Vithoba Lohkare and others Vs State of Maharashtra

Bombay High Court · (2000) 5 BomCR 288 : (2000) BomCR(Cri) 288 : (1999) CriLJ 2857 : (1999) 2 MhLj 435

Bombay Prevention of Gambling Act, 1887 — Section 12, 4, 5Criminal Procedure Code, 1973 (CrPC) — Section 243, 251, 252, 537

Read judgment

High Courts09 Feb 1999Dismissed

Smt. Parvatibai Vs State of Maharashtra

Bombay High Court · (1999) CriLJ 4884

Criminal Procedure Code, 1973 (CrPC) — Section 397

Read judgment

High Courts09 Feb 1999Allowed

Anand Vithoba Lohkare and Others Vs State of Maharashtra

Bombay High Court · (2000) 5 BomCR 288 : (2000) BomCR(Cri) 288 : (1999) CriLJ 2857 : (1999) 2 MhLj 435 : (2000) 3 RCR(Criminal) 36

Bombay Prevention of Gambling Act, 1887 — Section 12, 4, 5Criminal Procedure Code, 1973 (CrPC) — Section 243, 251, 252

Read judgment

High Courts08 Feb 1999

Sahebrao Rangrao Patil Vs State of Maharashtra and others

Bombay High Court · (2000) 1 BomCR 882 : (2001) 1 CivCC 530 : (2001) 2 RCR(Civil) 763

Civil Procedure Code, 1908 (CPC) — Section 115, 80Land Acquisition Act, 1894 — Section 11, 16, 4, 6, 9

Read judgment

High Courts08 Feb 1999

Narayan Shankar Mukane Vs The Union Bank of India and others

Bombay High Court · (1999) 2 ALLMR 22 : (1999) 2 BomCR 463 : (1999) 2 BOMLR 189 : (1999) 82 FLR 831 : (1999) 2 LLJ 576 : (1999) 2 MhLj 213

Constitution of India, 1950 — Article 14, 16, 226

Read judgment