High Courts05 Oct 1998Allowed
Ramakant Khander and Others Vs ASPI Markar, Director of Estern Stores and Trading Co-Pvt. Ltd.
Bombay High Court · (1998) 100 BOMLR 781
Penal Code, 1860 (IPC) — Section 114, 420
COURT ARCHIVE
Bombay High Court judgments, 1998
906 judgments · page 16 of 46
High Courts30 Sept 1998Allowed
Aroon Purie Vs H.L. Varma and Another
Bombay High Court · (1999) CriLJ 983 : (1999) 1 MhLj 60
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 114, 153
High Courts30 Sept 1998Allowed
Raju Ghanasekaran Vs C.D. Singh and Others
Bombay High Court · (1999) CriLJ 416
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 7, 7(1)Customs Act, 1962 — Section 108
High Courts30 Sept 1998Allowed
Shri K.L. Mansukhani Vs The Commissioner of Police and Others
Bombay High Court · (1999) 101 BOMLR 5
High Courts30 Sept 1998
Shri Ishwar V. Parab and another Vs The State of Goa and others
Bombay High Court · (1999) 2 BomCR 581
Constitution of India, 1950 — Article 14, 16, 226
High Courts30 Sept 1998
Ananda Vithu Shinde Since Deceased By His Heirs and others Vs Kashinath Galbu Borate and others
Bombay High Court · (1999) 1 BomCR 776
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29(1), 31, 32Constitution of India, 1950 — Article 227
High Courts30 Sept 1998
Dhanwantrai R. Joshi and others Vs Satish J. Dave and others
Bombay High Court · (1998) 4 ALLMR 509 : (1999) 1 BomCR 97 : (1999) 4 CivCC 143
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 3(1), Order 17 Rule 1, Order 17 Rule 2, Order 5 Rule 1, Order 5 Rule 5
High Courts30 Sept 1998
Hamid and Others Vs State of Maharashtra
Bombay High Court · (2000) 4 ALLMR 26 : (1999) CriLJ 4885 : (1999) 2 MhLj 491
Criminal Procedure Code, 1973 (CrPC) — Section 313, 342Penal Code, 1860 (IPC) — Section 302, 307, 324, 34
High Courts30 Sept 1998Allowed
Anil Madhok Vs Prem Maini, Syndicate Bank and another
Bombay High Court · (1998) 09 BOM CK 0018
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 300, 341, 420, 451
High Courts29 Sept 1998
Sudhkar Laxmanrao Jadhav Vs Union of India and others
Bombay High Court · (1999) 2 BomCR 215 : (1999) 1 MhLj 740
Constitution of India, 1950 — Article 226
High Courts29 Sept 1998Allowed
D.E. Phade Vs State of Maharashtra and Another
Bombay High Court · (1998) 100 BOMLR 786
Criminal Procedure Code, 1973 (CrPC) — Section 109, 195, 205, 340Penal Code, 1860 (IPC) — Section 109, 205
High Courts29 Sept 1998
Shri Cipriano Agnelo Ribeiro Vs The Directorate of Health Services, Govt. of Goa and another
Bombay High Court · (1999) 2 BomCR 575
Goa Government Fundamental Rules — Rule 56Industrial Disputes Act, 1947 — Section 2
High Courts29 Sept 1998
Shri Ghanshyam Raj Narayan Dubey Vs State of Maharashtra and others
Bombay High Court · (1998) 5 BomCR 652
Constitution of India, 1950 — Article 226, 32Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 2(1), 3, 5
High Courts29 Sept 1998
Shri Babulal Vildaram Bishnoi Vs Smt. Reva Nayyar and Others
Bombay High Court · (1998) 100 BOMLR 608 : (1999) 1 MhLj 193
Constitution of India, 1950 — Article 134, 19, 22, 226Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 10, 3
High Courts29 Sept 1998Allowed
National Switchgear and Others Vs The State of Maharashtra and Others
Bombay High Court · (1998) 100 BOMLR 903
Constitution of India, 1950 — Article 227Penal Code, 1860 (IPC) — Section 420
High Courts28 Sept 1998
Nari Rijhumal Khiani and another Vs Metharam Rijhumal Khiani and others
Bombay High Court · (1999) 3 ALLMR 574 : (1999) 4 BomCR 395
Arbitration Act, 1940 — Section 32Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 40 Rule 1Specific Relief Act, 1963 — Section 20
High Courts28 Sept 1998
Ms. T.K. Doshi Vs Shri Dipchand J. Taswala
Bombay High Court · (1999) 1 BomCR 24 : (1999) 2 MhLj 512
Arbitration Act, 1940 — Section 30, 33Securities Contracts (Regulation) Act, 1956 — Section 2
High Courts28 Sept 1998
Ashok Kashinath Pathare Vs State of Maharashtra
Bombay High Court · (1999) 101 BOMLR 176
Criminal Procedure Code, 1973 (CrPC) — Section 161, 219, 313Penal Code, 1860 (IPC) — Section 161
High Courts28 Sept 1998
The Commissioner of Sales Tax, M.S. Vs V.L. Industries
Bombay High Court · (1998) 100 BOMLR 432 : (1999) 2 MhLj 509
Bombay Sales Tax Act, 1959 — Section 61(1)
High Courts25 Sept 1998Allowed
State of Maharashtra Vs Mohd. Safi Noor Mohd. Shaikh
Bombay High Court · (1998) 09 BOM CK 0113
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 457, 482Forest Act, 1927 — Section 52, 52(1)