High Courts02 Feb 1999
Commissioner of Income Tax Vs Indian Smelting and Refining Co. Ltd.
Bombay High Court · (1999) 240 ITR 244
Income Tax Act, 1961 — Section 10, 10(10AA), 256, 32, 40A
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 2,326 of 3,665
High Courts02 Feb 1999
Sirajkhan Vs State of Maharashtra Another
Bombay High Court · (2000) 5 BomCR 275 : (1999) CriLJ 2959 : (1999) 2 MhLj 598
Bombay Police Act, 1951 — Section 56(1), 56(2), 59
High Courts02 Feb 1999
COMMISSIONER OF Income Tax Vs INDIAN SMELTING and REFINING CO. LTD.
Bombay High Court · (1999) 154 CTR 483
Income Tax Act, 1961 — Section 256(2)
High Courts02 Feb 1999Dismissed
Sirajkhan Vs State of Maharashtra and Another
Bombay High Court · (2000) 5 BomCR 275 : (1999) CriLJ 2959 : (1999) 2 MhLj 598
Bombay Police Act, 1951 — Section 56(1)(2), 59
High Courts01 Feb 1999
Mr. Sakil Mohammed Vakil Khan Vs Dr. Miss Perin Irani and others
Bombay High Court · (1999) 4 BomCR 65
Consumer Protection Act, 1986 — Section 2(1)
High Courts30 Jan 1999
M/s. Narangs International Hotels Pvt. Ltd. Vs Maharashtra Tourism Development Corporation Ltd.
Bombay High Court · (1999) 2 BomCR 320
Constitution of India, 1950 — Article 14, 226Contract Act, 1872 — Section 73, 74, 75Specific Relief Act, 1963 — Section 10, 14, 20
High Courts30 Jan 1999
Tata Hydro Electric Power Supply Co. Ltd. and others Vs Shri Narendra L. Mansukhani and others
Bombay High Court · (1999) 2 ALLMR 42 : (1999) 2 BomCR 356 : (1999) 82 FLR 197 : (1999) 2 LLJ 826 : (1999) 2 MhLj 57
Bombay Industrial Relations Act, 1946 — Section 21, 30, 32, 33, 33Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 5, 7
High Courts30 Jan 1999
Shri Umakant B. Kenkre and another Vs Shri Yeshwant P. Shirodkar and others
Bombay High Court · (1999) 3 BomCR 611
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Contract Act, 1872 — Section 10, 73Specific Relief Act, 1963 — Section 15, 21
High Courts30 Jan 1999
Shri Lamarch R.C. Clemente and others Vs Rizvi Builders and another
Bombay High Court · (1999) 3 BomCR 605
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Contract Act, 1872 — Section 10, 8Specific Relief Act, 1963 — Section 15, 21
High Courts30 Jan 1999
M/s. Anuptech Equipments Private Ltd. Vs M/s. Ganpati Co-op. Housing Society Ltd. and others
Bombay High Court · AIR 1999 Bom 219 : (1999) 3 ALLMR 580 : (1999) 2 BomCR 331 : (1999) 2 MhLj 161
Arbitration Act, 1940 — Section 17Arbitration and Conciliation Act, 1996 — Section 10, 11, 12(3), 13, 14Civil Procedure Code, 1908 (CPC) — Section 151
High Courts30 Jan 1999
Shapoorji Pallonji and Co. Pvt. Ltd. Vs D.H. Deshmukh and Another
Bombay High Court · (1999) 82 FLR 112 : (1999) 3 LLJ 1573
High Courts30 Jan 1999Dismissed
Shri K.L. Mansukhani Vs Senior Inspector of Police and Others
Bombay High Court · (1999) 101 BOMLR 811
Bombay Police Act, 1951 — Section 33Constitution of India, 1950 — Article 19, 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts30 Jan 1999Allowed
Satish Nayak Vs State of Maharashtra
Bombay High Court · (1999) CriLJ 4407
Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1), 5(2), 5(21)(D)
High Courts29 Jan 1999
Shri Jose Maria Florence Xavier Cassiano Luis alias Jose Luis Vaz, since deceased, by his legal representatives and another Vs Shri Vassudeo Budhu Morajkar
Bombay High Court · (1999) 3 ALLMR 85 : (1999) 4 BomCR 528 : (1999) 3 MhLj 10
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115Constitution of India, 1950 — Article 31AGoa, Daman and Diu Agricultural Tenancy Act, 1964 — Section 18A, 8A
High Courts29 Jan 1999
Chandrashekhar @ Balasaheb Maruti Barote Vs Ahmednagar Municipal Council and others
Bombay High Court · (2000) 2 BomCR 834 : (2000) 1 MhLj 844
Maharashtra Local Authority Members Disqualification Act, 1986 — Section 3Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 51
High Courts29 Jan 1999
Ulhasnagar Municipal Corporation Vs M/s. Gulshan Contractors/ Enterprises
Bombay High Court · (1999) 2 ALLMR 336 : (1999) 2 BomCR 145 : (1999) 1 MhLj 741
Bombay Provincial Municipal Corporations Act, 1949 — Section 81B, 81C, 81D, 81E, 81FCivil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 115
High Courts28 Jan 1999
Shri Shaikh Azmatulla, U.D.C. Vs The Director of Education, Govt. of Goa and others
Bombay High Court · (1999) 3 ALLMR 33 : (1999) 3 BomCR 516
Constitution of India, 1950 — Article 14, 226Goa, Daman and Diu School Education Rules, 1986 — Rule 34(1), 34(3)
High Courts28 Jan 1999
Telecom Industries Vs Union of India (UOI)
Bombay High Court · (1999) 65 ECC 377 : (1999) 111 ELT 691
High Courts28 Jan 1999
COMMISSIONER OF INCOME TAX Vs ESTIENNE ANDRE and Others
Bombay High Court · (1999) 153 CTR 306
Income Tax Act, 1961 — Section 256(2)
High Courts28 Jan 1999
Shri Bharatlal R. Halwai Vs State of Goa and another
Bombay High Court · (1999) 4 BomCR 525 : (1999) 3 MhLj 140
Arms Act, 1959 — Section 13(2), 14, 15, 17(3), 21