COURT ARCHIVE

Bombay High Court judgments, 1998

906 judgments · page 17 of 46

High Courts25 Sept 1998

Smt. Saroj Mamdani Vs State of Maharashtra and Others

Bombay High Court · (1999) 101 BOMLR 162

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 5, 5A, 6Constitution of India, 1950 — Article 22, 226Customs Act, 1962 — Section 108

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High Courts24 Sept 1998

Joeffrey Sales and others Vs Joao Jose Fernandes and others

Bombay High Court · (1999) 3 BomCR 594

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 2, 115

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High Courts24 Sept 1998

Sau. Sangeeta Ranvir Vs The Presiding Officer/Tahsildar and others

Bombay High Court · (1999) 2 BomCR 213 : (1999) 1 MhLj 958

Bombay Village Panchayats (Meetings) Rules, 1959 — Rule 5(2)Bombay Village Panchayats Act, 1958 — Section 35, 35(2)

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High Courts24 Sept 1998Allowed

Mohammed Ashraf Vs The State of Maharashtra and Others

Bombay High Court · (1999) 101 BOMLR 775 : (1999) 1 MhLj 315

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 7Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 108, 135

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High Courts23 Sept 1998

Meher Singh Vs Deepak Sawhny and another

Bombay High Court · (1998) 4 ALLMR 536 : (1999) 1 BomCR 107 : (1998) 3 MhLj 940

Civil Procedure Code, 1908 (CPC) — Section 80

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High Courts23 Sept 1998Allowed

The Akhil Mumbai Dudha Utpadak Sahakari Sangh Ltd. and Others Vs Sudam Bhikaji Kalokhe and Another

Bombay High Court · (1998) 100 BOMLR 789

Criminal Procedure Code, 1973 (CrPC) — Section 145

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High Courts23 Sept 1998Allowed

Chandanmal Hiralal Mantri Vs Iranna Chandrashekhar Harsure and Another

Bombay High Court · (1998) 100 BOMLR 776

Penal Code, 1860 (IPC) — Section 383, 420, 424, 426, 465

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High Courts23 Sept 1998

Meher Singh Vs Deepak Sawhny and Another

Bombay High Court · (1998) 4 ALLMR 536 : (1999) 1 BomCR 107 : (1998) 3 MhLj 940

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 39 Rule 1, Order 39 Rule 2, 80, 9A

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High Courts23 Sept 1998Allowed

Canara Bank Vs H.T. Koli and Another

Bombay High Court · (1999) 81 FLR 370 : (2000) 3 LLJ 277

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High Courts23 Sept 1998Allowed

The State of Maharashtra Vs Lalit Shankar Khandagale

Bombay High Court · (1998) 100 BOMLR 783

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 227, 482Penal Code, 1860 (IPC) — Section 120B, 305, 342, 384, 386

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High Courts22 Sept 1998

Western India Silk Industries and another Vs Rajendra Dalmia and another

Bombay High Court · (1999) 5 BomCR 919

Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts22 Sept 1998

Commissioner of Sales Tax Vs Duke and Sons Private Limited

Bombay High Court · (1999) 112 STC 370

Bombay Sales Tax Act, 1959 — Section 52, 61(1)Constitution of India, 1950 — Article 366Purpose Act, 1985 — Section 2, 3, 8

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High Courts22 Sept 1998Dismissed

Parle Beverages Ltd. and Another Vs The State of Maharashtra

Bombay High Court · (1999) 101 BOMLR 257

Prevention of Food Adulteration Act, 1954 — Section 16, 17, 7

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High Courts22 Sept 1998

Mrs. Kavita Vs B.S. Verma and another

Bombay High Court · (2000) 5 BomCR 225 : (2000) BomCR(Cri) 225 : (1999) CriLJ 1839

Criminal Procedure Code, 1973 (CrPC) — Section 195, 482Income Tax Act, 1961 — Section 132Penal Code, 1860 (IPC) — Section 182, 191, 193

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High Courts22 Sept 1998

Dhundiraj and others Vs The State of Maharashtra and others

Bombay High Court · (2000) 1 BomCR 300

Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 3, 5

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High Courts22 Sept 1998

Marathwada Sarvashramik Sangathan Vs The State of Maharashtra and others

Bombay High Court · (1999) 3 ALLMR 65 : (1999) 2 BomCR 209 : (1999) 81 FLR 452 : (1999) 2 LLJ 226 : (1999) 3 MhLj 37

Administrative Tribunals Act, 1985 — Section 14, 15, 3Constitution of India, 1950 — Article 136, 226, 323Minimum Wages Act, 1948 — Section 2

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High Courts22 Sept 1998

Commissioner of Sales Tax Vs M/s Duke and Sons Pvt. Ltd.

Bombay High Court · (1999) 112 STC 370

Constitution of India, 1950 — Article 366Trade and Merchandise Marks Act, 1958 — Section 2(1)(v)

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High Courts22 Sept 1998Allowed

Kishan Swarup Motilal Garg Vs Shri B.S. Verma and Another

Bombay High Court · (1998) 100 BOMLR 813

Criminal Procedure Code, 1973 (CrPC) — Section 195, 482Income Tax Act, 1961 — Section 132Penal Code, 1860 (IPC) — Section 182, 191, 193

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High Courts21 Sept 1998

Raosaheb Kakade Vs The State of Maharashtra and others

Bombay High Court · (1999) 3 ALLMR 194 : (1999) 3 BomCR 25 : (1999) 2 MhLj 367

Bombay Village Panchayats Act, 1958 — Section 39Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 111(13), 119(1)

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High Courts21 Sept 1998

Ashwin Jajal Vs The Municipal Corporation of Greater Mumbai and others

Bombay High Court · AIR 1999 Bom 35 : (1998) 4 ALLMR 249 : (1999) 1 BomCR 490

Constitution of India, 1950 — Article 19(1)

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