High Courts02 Dec 1998
Commissioner of Income Tax Vs Albright Morarji and Pandit Ltd.
Bombay High Court · (1999) 154 CTR 455 : (1999) 236 ITR 914 : (1999) 1 MhLj 934 : (1999) 103 TAXMAN 168
Income Tax Act, 1961 — Section 280O, 29, 30, 31, 32
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,334 of 3,665
High Courts01 Dec 1998
Reliance Industries Limited and anothers Vs Associated Bulk Movers
Bombay High Court · (1999) 4 BomCR 56
Carriers Act, 1865 — Section 8, 9Consumer Protection Act, 1986 — Section 2(1)
High Courts01 Dec 1998
The State of Maharashtra and another Vs Naim Emmamuddin Chikhalekar
Bombay High Court · (1999) 5 BomCR 109
Evidence Act, 1872 — Section 3, 58, 9Forest Act, 1927 — Section 52(2)
High Courts01 Dec 1998
Arjun Vs Divisional Controller, Maharashtra State Road Transport Corporation
Bombay High Court · (2001) 3 LLJ 1065
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 44
High Courts01 Dec 1998Dismissed
Vinayakrao Gangaramji Deshmukh Vs P.C. Agrawal and Others
Bombay High Court · AIR 1999 Bom 142 : (1999) 2 ALLMR 71 : (1999) 1 MhLj 582
Bombay Village Panchayats Act, 1958 — Section 30Constitution of India, 1950 — Article 16(4), 243D, 243D(4)
High Courts01 Dec 1998
Commissioner of Income Tax Vs Menezes Farmaco
Bombay High Court · (1999) 153 CTR 300 : (1999) 236 ITR 780 : (1999) 106 TAXMAN 61
Income Tax Act, 1961 — Section 32, 43(1)
High Courts01 Dec 1998
The State of Maharashtra and others Vs Rajkumar Singh and others
Bombay High Court · (1999) 5 BomCR 349 : (1999) 1 MhLj 821
Criminal Procedure Code, 1973 (CrPC) — Section 244, 245, 246, 319, 482Railway Property (Unlawful Possession) Act, 1966 — Section 3
High Courts01 Dec 1998
Shri Pukhraj Ganeshmal Jain Vs Enforcement Director (FERA) Government of India and others
Bombay High Court · (1999) 5 BomCR 336 : (1999) CriLJ 1776 : (1999) 1 MhLj 863
Constitution of India, 1950 — Article 14, 19(1), 226Criminal Procedure Code, 1973 (CrPC) — Section 165(5)Foreign Exchange Regulation Act, 1973 — Section 34, 36, 37, 38, 41
High Courts30 Nov 1998
Mrs. A.S. Abraham and another Vs The State of Maharashtra
Bombay High Court · (1999) 5 BomCR 117 : (1999) BomCR(Cri) 117 : (1999) 1 BOMLR 644 : (1999) 1 MhLj 368
Prevention of Insults to National Honour Act, 1971 — Section 2
High Courts30 Nov 1998
M/s. Ancient Investment Pvt. Ltd. and others Vs Kotak Securities and another
Bombay High Court · (1999) 1 ALLMR 538 : (1999) 5 BomCR 107 : (1999) BomCR(Cri) 107 : (1999) 4 RCR(Criminal) 446
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142
High Courts30 Nov 1998
Shri Mohd. Sakir Itbari Ansari Vs Shri L.S. Danekar, Special Executive Magistrate and Others
Bombay High Court · (1999) 101 BOMLR 566
Constitution of India, 1950 — Article 14, 15, 21Penal Code, 1860 (IPC) — Section 107
High Courts30 Nov 1998
Kazi Syed Saifuddin Vs Kasturchand Abhayrajji Golchha
Bombay High Court · (1999) 2 ALLMR 113 : (2000) 4 BomCR 582 : (1999) 2 MhLj 675
Bombay Civil Courts Act, 1869 — Section 26Bombay Court Fees Act, 1959 — Section 6, 6(12)Civil Procedure Code, 1908 (CPC) — Section 15, 2, 2(2), 96
High Courts27 Nov 1998Dismissed
Pushpa Prithviraj Sardesai Vs State of Goa and others
Bombay High Court · (2000) 1 BomCR 429 : (1999) 3 MhLj 960
Constitution of India, 1950 — Article 14
High Courts27 Nov 1998
Modi Stone Employees Union Vs Modi Stone Limited and Others
Bombay High Court · (1999) 1 ALLMR 496 : (1999) 101 BOMLR 668
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 24, 33AMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 24, 25, 25F, 25G, 25N
High Courts27 Nov 1998
Dinkar Vithoba Salgaokar and Others Vs Sharad Jagannath Kulkarni and Others
Bombay High Court · (1999) 101 BOMLR 486
Constitution of India, 1950 — Article 227
High Courts27 Nov 1998
Bhalchandra G. Naik Vs Suresh Melvani and another
Bombay High Court · (2000) 5 BomCR 221 : (2000) BomCR(Cri) 221 : (1999) CriLJ 1908 : (2000) 3 RCR(Criminal) 456
Criminal Procedure Code, 1973 (CrPC) — Section 173(4), 2, 200, 204, 397
High Courts27 Nov 1998
Smt. Pushpa Prithviraj Sardesai, alias Pushpa Sadashiv Desai Vs The State of Goa and others
Bombay High Court · (2000) 1 BomCR 429 : (1999) 3 MhLj 960
Constitution of India, 1950 — Article 14, 226Goa, Daman and Diu School Education Act, 1984 — Section 11(1), 2, 29Goa, Daman and Diu School Education Rules, 1986 — Rule 78
High Courts27 Nov 1998
Smt. Perpetua E. Rodrigues Fernandes Vs The Goa Public Service Commission and others
Bombay High Court · (1999) 1 BomCR 817 : (1999) 3 MhLj 291
Central Services (Temporary) Services Rules, 1965 — Rule 5Constitution of India, 1950 — Article 226, 311
High Courts27 Nov 1998
M/s. Binani Zinc Fibre and another Vs Shri Pandurang Harischandra Toraskar and others
Bombay High Court · (2000) 1 BomCR 443 : (1999) 3 MhLj 973
Civil Procedure Code, 1908 (CPC) — Section 115, 20, 9Electricity (Supply) Act, 1948 — Section 82Electricity Act, 1910 — Section 12, 17, 19, 52, 56
High Courts27 Nov 1998
Gorakh Kanhoba Chavan and others Vs The State of Maharashtra
Bombay High Court · (1999) 5 BomCR 798 : (1999) CriLJ 2108 : (1999) 1 MhLj 646
Bombay Prohibition Act, 1949 — Section 61(1), 66(1)Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 101, 3, 61, 8, 9