High Courts08 Feb 1999
Shri Sahebrao Rangrao Patil Vs The State of Maharashtra and Others
Bombay High Court · (2000) 1 BomCR 882
Civil Procedure Code, 1908 (CPC) — Section 115, 80(1)Land Acquisition Act, 1894 — Section 11, 16, 4, 6, 9
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 2,325 of 3,665
High Courts05 Feb 1999
Syndicate Bank and another Vs The Official Liquidator and others
Bombay High Court · AIR 1999 Bom 243 : (1999) 2 BomCR 618 : (1999) 98 CompCas 487 : (2000) 242 ITR 281 : (1999) 2 MhLj 338
Companies Act, 1956 — Section 529Constitution of India, 1950 — Article 372(1)Income Tax Act, 1961 — Section 178
High Courts05 Feb 1999
The Stock Exchange, Mumbai Vs Vinay Bubna and others
Bombay High Court · AIR 1999 Bom 266 : (1999) 3 ALLMR 442 : (1999) 2 BomCR 597 : (2001) 103 CompCas 584 : (1999) 3 MhLj 810
Arbitration Act, 1940 — Section 11, 12, 20, 28, 36Arbitration and Conciliation Act, 1996 — Section 10, 2(4), 33, 40, 41Bombay Cotton Contracts Act, 1932 — Section 4, 5, 6
High Courts05 Feb 1999
M/s. West Coast Paper Mills Ltd. Vs The Trustees of the Port of Bombay and Others
Bombay High Court · (1999) 3 ALLMR 74 : (1999) 2 BomCR 425 : (2000) 2 CivCC 339 : (1999) 1 MhLj 860
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 97, Order 21 Rule 99Transfer of Property Act, 1882 — Section 52
High Courts05 Feb 1999
M/s. Shrikrishna Oil Mill Vs M/s. Radhakishan Ramchandra [Overruled]
Bombay High Court · (1999) 4 ALLMR 712 : (2000) 2 BomCR 759 : (2000) 2 MhLj 644
Evidence Act, 1872 — Section 101, 26Transfer of Property Act, 1882 — Section 111(1)
High Courts05 Feb 1999
Smt. Ashwini Satish Bhat Vs Shri Jeevan Divakar Lolienkar and another
Bombay High Court · (1999) 2 ALLMR 664 : (2000) 5 BomCR 9 : (2000) BomCR(Cri) 234 : (2000) 2 CivCC 115 : (2000) 1 RCR(Criminal) 829 : (2000) 1 RCR(Rent) 214
Criminal Procedure Code, 1973 (CrPC) — Section 377, 482Limitation Act, 1963 — Section 18Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts04 Feb 1999
Yeshwant Subrao Bidkar Vs Shikandar Allabaksha Nagaraji
Bombay High Court · (1999) 2 ALLMR 2 : (1999) 2 BomCR 460
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13(1)Constitution of India, 1950 — Article 226, 227
High Courts04 Feb 1999
Mrs. Chandrakalabai Wankhede Vs Balaji Dhoke and others
Bombay High Court · (2000) 4 BomCR 157 : (2000) 1 MhLj 73
Arbitration and Conciliation Act, 1996 — Section 2Bombay General Clauses Act, 1904 — Section 15Bombay Village Panchayats Act, 1958 — Section 35(1), 35(3B)
High Courts04 Feb 1999
COMMISSIONER OF INCOME TAX Vs SHRI ARVIND H. DALAL
Bombay High Court · (1999) 154 CTR 520 : (1999) 105 TAXMAN 24
Income Tax Act, 1961 — Section 256(1), 64(1)(vii)
High Courts04 Feb 1999
Commissioner of Income Tax Vs N.J. Pavri
Bombay High Court · (1999) 237 ITR 472 : (1999) 104 TAXMAN 132
Income Tax Act, 1961 — Section 10(10)Payment of Gratuity Act, 1972 — Section 4
High Courts04 Feb 1999
West Coast Paper Mills Employees Union Vs A.B.M. Shaikh and Others
Bombay High Court · (1999) 82 FLR 302 : (2000) 3 LLJ 374
Industrial Disputes Act, 1947 — Section 11A
High Courts04 Feb 1999
Shri Harish G. Bulchandani Vs Shri Subhash Mancharlal Arora and others
Bombay High Court · (1999) 2 BomCR 462 : (1999) 1 MhLj 819
Constitution of India, 1950 — Article 226, 227
High Courts04 Feb 1999
Appasaheb Sheshrao Chavan and others Vs State of Maharashtra and others
Bombay High Court · (1999) 3 ALLMR 260 : (2000) 1 BomCR 657
Constitution of India, 1950 — Article 226Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 3, 39, 4
High Courts04 Feb 1999
COMMISSIONER OF INCOME TAX Vs N.J. PAVRI
Bombay High Court · (1999) 153 CTR 134
Income Tax Act, 1961 — Section 10(10), 256(1)
High Courts03 Feb 1999
M/s. Kothari and Co. Vs Union of India and others
Bombay High Court · (1999) 4 BomCR 402
Arbitration Act, 1940 — Section 16, 17, 33Arbitration and Conciliation Act, 1996 — Section 21, 30, 34(3), 85Civil Procedure Code, 1908 (CPC) — Section 114
High Courts03 Feb 1999
M/s. Zim Laboratories Ltd. and others Vs The State of Maharashtra
Bombay High Court · (2000) 5 BomCR 282 : (1999) CriLJ 2903 : (1999) 3 MhLj 132
Criminal Procedure Code, 1973 (CrPC) — Section 482Drugs and Cosmetics Act, 1940 — Section 16, 18, 23, 25(3), 25(4)
High Courts03 Feb 1999
Zim Laboratories Ltd. and others Vs State of Maharashtra
Bombay High Court · (1999) 02 BOM CK 0003
Drugs and Cosmetics Act, 1940 — Section 13(2), 16, 18(a)(i), 18A, 23
High Courts02 Feb 1999
Capt. Kailash Nath Harsh Vs D.C. Patel and others
Bombay High Court · AIR 1999 Bom 133 : (1999) 2 ALLMR 389 : (1999) 2 BomCR 411 : (1999) 82 FLR 811 : (1999) 2 MhLj 190
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Companies Act, 1956 — Section 29Constitution of India, 1950 — Article 23, 32, 34, 36, 6
High Courts02 Feb 1999
Shri R.D. Patkar Vs Directorate of Agriculture, Government of Goa and another
Bombay High Court · (1999) 3 BomCR 521
Constitution of India, 1950 — Article 14, 16, 226
High Courts02 Feb 1999
R.D. Patkar Vs Directorate of Agriculture and Another
Bombay High Court · (1999) 2 ALLMR 539
Constitution of India, 1950 — Article 14, 16