High Courts10 Nov 1998Dismissed
Suresh Kashiramji Durugkar Vs State of Maharashtra and others
Bombay High Court · (1999) 4 ALLMR 277 : (2000) 4 BomCR 194 : (1999) 3 MhLj 374
COURT ARCHIVE
Bombay High Court judgments, 1998
906 judgments · page 11 of 46
High Courts10 Nov 1998
Prakash Dattu Kamble Vs State of Maharashtra
Bombay High Court · (1999) CriLJ 431
Penal Code, 1860 (IPC) — Section 100, 302, 304II, 326
High Courts10 Nov 1998
Air India Ltd. Vs The Appellate Authority under Payment of Gratuity Act and others
Bombay High Court · (1999) 1 BomCR 426 : (1999) 81 FLR 900
Central Civil Services (Pension) Rules, 1972 — Rule 9(1)Companies Act, 1956 — Section 630Constitution of India, 1950 — Article 226, 41
High Courts10 Nov 1998
The Talmakiwadi Co-operative Housing Society Ltd. Vs The Divisional Joint Registrar, Co-operative Societies and others
Bombay High Court · (1999) 1 ALLMR 389 : (1999) 1 BomCR 393 : (1999) 1 MhLj 406
Constitution of India, 1950 — Article 19(1)Transfer of Property Act, 1882 — Section 10
High Courts10 Nov 1998
Shri J.M. Fernandes and Others Vs State of Goa and Another
Bombay High Court · (2000) 1 BomCR 423 : (2000) 84 FLR 657 : (1999) 3 MhLj 627
Constitution of India, 1950 — Article 14, 226, 309Goa Redeployment of Surplus Staff Rules — Rule 4
High Courts10 Nov 1998Dismissed
Pandurang W. Patil Vs Chetna''s H.S. College of Commerce and Economics and Others
Bombay High Court · (1999) 3 LLJ 941
High Courts10 Nov 1998
J. M. Fernandes and others Vs State of Goa and another
Bombay High Court · (2000) 1 BomCR 423 : (2000) 84 FLR 657 : (1999) 3 MhLj 627
Constitution of India, 1950 — Article 14, 309
High Courts09 Nov 1998
Savanta Anna Pol and Others Vs The State of Maharashtra
Bombay High Court · (1999) 101 BOMLR 213
Penal Code, 1860 (IPC) — Section 302, 325, 34, 376
High Courts07 Nov 1998
National Forum for Consumer Education (Rashtriya Upbhoktta Shikshan Sanstha), Akola Vs M/s. Sanjay Krishi Seva Kendra and others
Bombay High Court · (1999) 2 ALLMR 28 : (1999) 4 BomCR 45
Consumer Protection Act, 1986 — Section 13, 2(1)Evidence Act, 1872 — Section 104Seeds Act, 1966 — Section 5
High Courts07 Nov 1998
Balasaheb Abasaheb Farate Vs The State of Maharashtra
Bombay High Court · (1999) 5 BomCR 170 : (1999) 2 DMC 717 : (1999) 1 MhLj 342
Criminal Procedure Code, 1973 (CrPC) — Section 161, 294Evidence Act, 1872 — Section 3, 32, 45, 9Penal Code, 1860 (IPC) — Section 302, 307, 498
High Courts07 Nov 1998Dismissed
Krishnaji Raghuvendra Kulkarni Vs The Municipal Corporation of The City of Pune and Others
Bombay High Court · (1999) 101 BOMLR 271
High Courts07 Nov 1998
ANZ Grindlays Bank and Others Vs The Directorate of Enforcement and Others
Bombay High Court · (1999) 1 ALLMR 291 : (1999) 1 BomCR 324 : (1999) CriLJ 2970 : (1999) 1 MhLj 65
Essential Commodities Act, 1955 — Section 7Evidence Act, 1872 — Section 101, 102Foreign Exchange Regulation Act, 1947 — Section 23, 23
High Courts07 Nov 1998
Ramrakh R. Bohra, Harvest Deal Securities Ltd. and Another, Mahico Pvt. Ltd. and Another and Star Share and Stock Brokers Ltd. Vs Securities and Exchange Board of India and Others
Bombay High Court · (1999) 96 CompCas 623
Securities and Exchange Board of India (Prohibition of Fraudulent and Unfair Trade Practices relating to Securities Markets) Regulations, 1995 — Regulation 13Securities and Exchange Board of India Act, 1992 — Section 11B, 12, 19
High Courts07 Nov 1998Dismissed
Rambhai Nathabhai Waghela and Others Vs Union of India and Others
Bombay High Court · (1999) 101 BOMLR 446
Prevention of Food Adulteration Act, 1954 — Section 2
High Courts06 Nov 1998
COMMISSIONER OF INCOME TAX Vs RAJARAM BANDEKAR and SONS (SHWPING) (P) LTD.
Bombay High Court · (1999) 153 CTR 52
Income Tax Act, 1961 — Section 256(1)
High Courts06 Nov 1998
Commissioner of Income Tax Vs Rajaram Bandekar and Sons (Shipping) Pvt. Ltd.
Bombay High Court · (1999) 237 ITR 628
Income Tax Act, 1961 — Section 35B, 36(1), 37
High Courts05 Nov 1998
MCKENZIES LTD. and ORIENTAL TIMBER TRADING CORPN. (P.) LTD. Vs COMMISSIONER OF INCOME TAX
Bombay High Court · (1999) 106 TAXMAN 467
Income Tax Act, 1961 — Section 256(1), 271(1)(a), 271(2)
High Courts05 Nov 1998
Mckenzies Ltd. and Oriental Timber Trading Corporation (P.) Ltd. Vs Commissioner of Income Tax
Bombay High Court · (2000) 242 ITR 669
Income Tax Act, 1961 — Section 271(1), 271(2)
High Courts05 Nov 1998
Nagnath Kaley Vs The Special Land Acquisition Officer, N.I.T., Nagpur and others
Bombay High Court · AIR 1999 Bom 71 : (1999) 1 ALLMR 601 : (1999) 1 BomCR 799 : (1999) 1 MhLj 202
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 48(2), 6Urban Land (Ceiling and Regulation) Act, 1976 — Section 42
High Courts05 Nov 1998
Municipal Corporation of Gr. Bombay and Another Vs M/s. Kulkarni and Co. and Another
Bombay High Court · (1999) 1 ALLMR 378 : (1999) 1 BomCR 269 : (1999) 1 MhLj 538
Arbitration Act, 1940 — Section 20, 30, 33Bombay Municipal Corporation Act, 1888 — Section 2, 25, 39, 40, 41Contract Act, 1872 — Section 10, 70, 8