Bombay High Court Judgments 1998

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

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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

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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

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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

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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

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High Courts23 Dec 1998

Larsen and Toubro Limited Vs Konkan Railway Corporation Limited

Bombay High Court · (1999) 3 ALLMR 390 : (1999) 2 BomCR 167 : (1999) 1 BOMLR 888 : (1999) 1 MhLj 905

Arbitration Act, 1940 — Section 8Arbitration and Conciliation Act, 1996 — Section 11(6), 11(8)

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High Courts23 Dec 1998Dismissed

Kantilal Chunnilal Porwal Vs The Municipal Corporation of Greater Bombay and Others

Bombay High Court · (1999) 101 BOMLR 206

MAHARASHTRA HOUSING AND AREA DEVELOPMENT ACT, 1976 — Section 102, 18, 74, 76, 88

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High Courts23 Dec 1998

Shri Augustine Diago Fernandes Vs R.H. Mendonca, Commissioner of Police and others

Bombay High Court · (1999) 5 BomCR 382 : (2000) CriLJ 1008

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114, 3, 45Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 2(2), 3(2)

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High Courts23 Dec 1998