High Courts13 Jan 1999
Deubai Tukaram Pakhare and others Vs Muktabai Tukaram Pakhare and others
Bombay High Court · (1999) 01 BOM CK 0051
Civil Procedure Code, 1908 (CPC) — Section 141Succession Act, 1925 — Section 265, 373, 376, 384, 387
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,329 of 3,665
High Courts13 Jan 1999
Mohan Govind Naik Vs State
Bombay High Court · (1999) BomCR(Cri) 503
Criminal Procedure Code, 1973 (CrPC) — Section 154, 165Evidence Act, 1872 — Section 3, 45, 61Penal Code, 1860 (IPC) — Section 201, 302, 304
High Courts13 Jan 1999
Abdul Basheer Vs The State of Maharashtra and others
Bombay High Court · (1999) 5 BomCR 423 : (1999) BomCR(Cri) 423
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 7(1)Constitution of India, 1950 — Article 22(5)Customs Act, 1962 — Section 108
High Courts13 Jan 1999
Abdul Hamed Abdul Gafoor and another Vs State of Maharashtra and another
Bombay High Court · (1999) 5 BomCR 313 : (1999) BomCR(Cri) 313 : (1999) CriLJ 1478 : (1999) 1 MhLj 686
Criminal Procedure Code, 1973 (CrPC) — Section 165, 452Penal Code, 1860 (IPC) — Section 34, 406, 420
High Courts13 Jan 1999
Saswad Mali Sugar Factory Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1999) 153 CTR 338 : (1999) 236 ITR 706 : (1999) 103 TAXMAN 477
Income Tax Act, 1961 — Section 28, 36, 37, 56
High Courts13 Jan 1999
The Board of Trustees of the Port of Bombay Vs The Transport and Dock Workers Union and another
Bombay High Court · (1999) 1 ALLMR 487 : (1999) 2 BomCR 279
Industrial Disputes Act, 1947 — Section 10(1)
High Courts13 Jan 1999
Mane Kunal Naresh Vs Pawar Vithal Jyoti and others
Bombay High Court · AIR 1999 Bom 124 : (1999) 1 ALLMR 491 : (1999) 2 BomCR 135 : (1999) 2 MhLj 102
Bombay Municipal Corporation Act, 1888 — Section 28Constitution of India, 1950 — Article 226, 227
High Courts12 Jan 1999
Ramrao Ganpat Patil and others Vs Sau Nandini Bhalchandra Kulkarni and others
Bombay High Court · (1999) 3 ALLMR 236 : (1999) 2 BomCR 230 : (1999) 1 MhLj 923
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 31(3), 32Constitution of India, 1950 — Article 227Hindu Succession Act, 1956 — Section 14
High Courts12 Jan 1999
Smt. Sushma Rani Jhanjee through her husband and power of Attorney Vs Margao Municipal Council and another
Bombay High Court · AIR 1999 Bom 296 : (1999) 4 BomCR 518 : (1999) 3 MhLj 56
Constitution of India, 1950 — Article 226Goa, Daman and Diu Municipalities Act, 1968 — Section 110, 111, 112, 113, 114
High Courts12 Jan 1999
Jotumal Thakurdas Thawani Vs O.P. Ralhan and others
Bombay High Court · (1999) 2 BomCR 691
Criminal Procedure Code, 1973 (CrPC) — Section 377Penal Code, 1860 (IPC) — Section 420
High Courts12 Jan 1999
German Remedies Limited Vs Michael Gabriel Lopes and another
Bombay High Court · (1999) 2 ALLMR 13 : (1999) 2 BomCR 274 : (1999) 81 FLR 1003 : (1999) 2 MhLj 8
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1), 18(1), 2
High Courts12 Jan 1999Allowed
Gautam Kanoria Vs Assistant Registrar of Companies
Bombay High Court · (2002) 108 CompCas 260
Companies Act, 1956 — Section 633, 633(2)
High Courts11 Jan 1999
State Vs Kiran Kandolkar and others
Bombay High Court · (1999) 5 BomCR 499
Criminal Procedure Code, 1973 (CrPC) — Section 306, 308, 309, 377Penal Code, 1860 (IPC) — Section 109
High Courts11 Jan 1999
Asiatic Oxygen and Acetylene Co. Ltd. Vs Industrial Court of Maharashtra Bench and Another
Bombay High Court · (2001) 3 LLJ 529
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30(2)
High Courts11 Jan 1999
Life Insurance Corporation of India Vs Shri Subhash N. Ghodke and others
Bombay High Court · (1999) 1 ALLMR 421 : (1999) 2 BomCR 177 : (1999) 82 FLR 219 : (1999) 2 MhLj 952
Constitution of India, 1950 — Article 14, 16, 226
High Courts24 Dec 1998
Essar Constructions Ltd. and others Vs Central Bureau of Investigation and others
Bombay High Court · (1999) 2 BomCR 685 : (1999) CriLJ 1861 : (1999) 2 MhLj 148
Constitution of India, 1950 — Article 12Criminal Procedure Code, 1973 (CrPC) — Section 197Oil and Natural Gas Commission Act, 1959 — Section 27
High Courts24 Dec 1998
Tulshiram Dhongade and others Vs Govind Rao Chitale and others
Bombay High Court · (1999) 2 ALLMR 618 : (1999) 2 BomCR 629 : (1999) 2 MhLj 440
Constitution of India, 1950 — Article 227Maharashtra Agricultural Produce Marketing (Development and Regulation) Rules, 1967 — Rule 60, 88(3)Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 13
High Courts24 Dec 1998
The State of Maharashtra Vs Lalit S. Nagpal and others
Bombay High Court · (1999) 5 BomCR 487 : (1999) 1 MhLj 915
Criminal Procedure Code, 1973 (CrPC) — Section 167, 397, 452Essential Commodities Act, 1955 — Section 3, 6
High Courts24 Dec 1998
P. Rajarathinam and another Vs The State of Maharashtra and another
Bombay High Court · (1999) 2 ALD(Cri) 407 : (1999) 2 ALLMR 261 : (1999) 5 BomCR 308 : (1999) 2 CivCC 166 : (1999) 1 MhLj 815 : (1999) 3 RCR(Criminal) 514
Criminal Procedure Code, 1973 (CrPC) — Section 420, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 140, 141, 142
High Courts24 Dec 1998
Manoj Jaswantrai Sheth Vs Central Bureau of Investigation and another
Bombay High Court · (1999) 5 BomCR 392 : (1999) BomCR(Cri) 392 : (1999) 2 BOMLR 277 : (1999) 1 MhLj 679
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B