High Courts28 Jan 1999Dismissed
Bharatlal R. Halwal Vs State of Goa and Others
Bombay High Court · (1999) 3 ALLMR 77 : (2000) CriLJ 2404
Arms Act, 1959 — Section 13, 13(2), 13(2A), 14, 15
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 2,327 of 3,665
High Courts28 Jan 1999
Baburao Vs Gangubai and Others
Bombay High Court · (1999) 3 ALLMR 417 : (2000) 1 BomCR 121
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts28 Jan 1999
Mahalingayya S. Hunshalmath since deceased by his heirs Vs Shri Anant S. Nifadkar
Bombay High Court · (1999) 2 ALLMR 342 : (2000) 1 BomCR 182
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)Constitution of India, 1950 — Article 227
High Courts28 Jan 1999
Commissioner of Income Tax Vs Estienne Andre, Crequer Jean Claude, Gyepeyrous Jean Vyes, Hanwell Jacques, Fortier Jean Claude, Sampere Gary, Sequira Francois and Mitildjan Andre
Bombay High Court · (2000) 242 ITR 422
Income Tax Act, 1961 — Section 256, 90, 90(1), 90(2)
High Courts28 Jan 1999
CEAT Ltd. Vs Municipal Corporation of Greater Bombay
Bombay High Court · (1999) 106 ELT 308
Bombay Municipal Corporation (Levy of Octroi) Rules, 1965 — Rule 2(7)
High Courts28 Jan 1999
Alka Vs Vardhaman @ Pushkaraj @ Narendra
Bombay High Court · (2000) 1 ALLMR 371 : (2001) 2 DMC 331 : (2000) 3 MhLj 512
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 24
High Courts27 Jan 1999Allowed
Bhau krishna Shinde deceased through L.Rs. Rakhmabai Bhau Shinde and others Vs Vatsala Bhau Dhamale and others
Bombay High Court · (1999) 01 BOM CK 0005
Land Acquisition Act, 1894 — Section 11, 12, 18, 18(1), 18(2)
High Courts25 Jan 1999
M/s. Dan Bunkering Ltd. and another (A. and V. A.J.) Vs m.v. Bercy
Bombay High Court · (1999) 2 ALLMR 9 : (1999) 2 BomCR 294
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, Order 39 Rule 1, Order 39 Rule 2, 34
High Courts25 Jan 1999
COMMISSIONER OF Income Tax Vs CEMENT ALLOCATION AND CO-ORDINATING ORGANIZATION.
Bombay High Court · (1999) 153 CTR 361 : (1999) 236 ITR 553 : (1999) 103 TAXMAN 403
High Courts22 Jan 1999
Ansari Mohd. Riyaz Abdul Latif Vs The State of Maharashtra and others
Bombay High Court · (1999) 5 BomCR 318 : (1999) BomCR(Cri) 318 : (1999) CriLJ 1508 : (2000) 1 DMC 671
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts22 Jan 1999
State Vs Suhas Satardekar
Bombay High Court · (1999) 5 BomCR 507
Criminal Procedure Code, 1973 (CrPC) — Section 313, 377Evidence Act, 1872 — Section 27, 3, 61, 8, 9Penal Code, 1860 (IPC) — Section 279, 323, 337
High Courts22 Jan 1999
Mr. Armando Pereira and another Vs Mr. Krishnanath V. Malvancar (since deceased)
Bombay High Court · (1999) 2 ALLMR 660 : (1999) 3 BomCR 511
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts22 Jan 1999
Kolhapur Municipal Corporation Vs M/s. Kolhapur Wines and others
Bombay High Court · (1999) 1 ALLMR 533 : (1999) 5 BomCR 410 : (1999) BomCR(Cri) 410 : (1999) 3 BOMLR 331 : (1999) CriLJ 2545 : (1999) 1 MhLj 828
Bombay Provincial Municipal Corporations Act, 1949 — Section 398, 69(1)Criminal Procedure Code, 1973 (CrPC) — Section 482Kolhapur Corporation of Octroi Rules — Rule 28
High Courts22 Jan 1999Dismissed
Menino Jose Rodrigues Vs Labour Court, Government of Goa and Others
Bombay High Court · (1999) 82 FLR 758 : (2001) 3 LLJ 521
Goa Daman and Diu Shops and Establishments Act, 1973 — Section 39Industrial Disputes Act, 1947 — Section 33C(2)
High Courts22 Jan 1999
State Vs Shri Rajesh Gaonkar
Bombay High Court · (2000) 5 BomCR 581
Forest Act, 1927 — Section 41, 52(2), 53, 54, 55Goa, Daman and Diu Forest Rules, 1964 — Rule 22Preservation of Tree Act, 1986 — Section 66
High Courts22 Jan 1999
Shri Victor de Graca Pinto and another Vs Smt. Lourdes de Graca Pinto e Nazareth and another
Bombay High Court · (1999) 3 ALLMR 39 : (1999) 3 BomCR 441 : (1999) 1 BOMLR 704
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 19, 115, 151Registration Act, 1908 — Section 17(2)Stamp Act, 1899 — Article 45, 35
High Courts21 Jan 1999
Ms. Sophia Gulam Mohammed Bham Vs The State of Maharashtra and others
Bombay High Court · (1999) 5 BomCR 446 : (1999) CriLJ 2140 : (1999) 2 MhLj 345
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 5Constitution of India, 1950 — Article 22(5), 226Customs Act, 1962 — Section 108
High Courts21 Jan 1999
Dilipkumar Nanji Dawda and another Vs The State of Maharashtra and others
Bombay High Court · (1999) 5 BomCR 407 : (1999) BomCR(Cri) 407 : (1999) CriLJ 1476
Copyright Act, 1957 — Section 63Penal Code, 1860 (IPC) — Section 34, 482, 486Trade and Merchandise Marks Act, 1958 — Section 78, 79
High Courts21 Jan 1999
Shri Mahesh Chodankar Vs Captain of Ports Govt. of Goa and others
Bombay High Court · (1999) 2 ALLMR 521 : (1999) 3 BomCR 433
Central Civil Services (Temporary Service) Rules, 1965 — Rule 5(2)Constitution of India, 1950 — Article 311(2)
High Courts21 Jan 1999
Subhash Dudhani Vs V.S. Bhosale and others
Bombay High Court · (2000) 5 BomCR 301
Criminal Procedure Code, 1973 (CrPC) — Section 164, 482Customs Act, 1962 — Section 135Evidence Act, 1872 — Section 24, 25, 26, 27, 28