Constitution of India, 1950 — Article 226Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37, 68E, 68FPrevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 10(1), 3(1)

Read judgment

High Courts18 Sept 1998

Ramesh Pail and others Vs Shivaji Kachru Patil and others

Bombay High Court · (2000) 1 BomCR 829 : (1999) 3 MhLj 649

Constitution of India, 1950 — Article 226, 227

Read judgment

High Courts18 Sept 1998

M/s. Kemp and Company and another Vs M/s. Prima Plastics Ltd.

Bombay High Court · (1999) 1 ALLMR 64 : (1999) 1 BomCR 239

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1 , Order 39 Rule 2Designs Act, 1911 — Section 2(5) , 51ADesigns Act, 1971 — Section 43, 45, 46(3), 47, 49

Read judgment

High Courts17 Sept 1998Dismissed

Shrikant Gangaram Teli Vs Bhaskar Narayan Kuvalekar and others

Bombay High Court · (1998) 4 ALLMR 403 : (1999) 1 BomCR 49 : (1998) 3 MhLj 542

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 32K, 32M, 32M(1), 32PConstitution of India, 1950 — Article 227

Read judgment

High Courts17 Sept 1998Dismissed

Mohd. Javed Siddiqui Vs Union of India (UOI) and Others

Bombay High Court · (1999) CriLJ 379

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 7, 7(1)Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 108

Read judgment

High Courts17 Sept 1998

Shri Shrikant Gangaram Teli Vs Shri Bhaskar Narayan Kuvalekar and others

Bombay High Court · (1998) 4 ALLMR 403 : (1999) 1 BomCR 49 : (1998) 3 MhLj 542

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32Constitution of India, 1950 — Article 227

Read judgment

High Courts17 Sept 1998Allowed

Mrs. Mahayanoo N. Irani and Another Vs Jahangir N. Irani and Another

Bombay High Court · (1998) 100 BOMLR 779

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 24Penal Code, 1860 (IPC) — Section 109

Read judgment

High Courts17 Sept 1998

The Commissioner of Sales Tax Maharashtra State, Bombay Vs M/s. R.M.D.C. Press Pvt. Ltd.

Bombay High Court · (1999) 1 BomCR 1 : (1999) 2 MhLj 615

Bombay Sales Tax Act, 1959 — Section 61(1)Constitution of India, 1950 — Article 366Maharashtra Sales Tax on the Transfer of Property in Goods Involved in the Execution of Works Contracts Act, 1985 — Section 8

Read judgment

High Courts16 Sept 1998Allowed

P.V. Natu Vs Ganpat Dayaram Kajbaje and Others

Bombay High Court · (1998) CriLJ 4745 : (1998) 3 MhLj 851

Prevention of Food Adulteration Act, 1954 — Section 16(1)

Read judgment

High Courts16 Sept 1998Allowed

Shri Modusudan Camatim Timblo, alias Modu Timblo (Since Deceased) through legal heirs and Others Vs Shri Daya Bogvonta Mahale and Others

Bombay High Court · (1999) 101 BOMLR 550

Land Acquisition Act, 1894 — Section 18, 30

Read judgment

High Courts16 Sept 1998

Ramchand Daulatram Chhabria and others Vs The Regional Provident Fund Commissioner and others

Bombay High Court · (1999) 5 BomCR 183

Criminal Procedure Code, 1973 (CrPC) — Section 482Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(1B)

Read judgment

High Courts16 Sept 1998

The Commissioner of sales Tax Vs M/s. Bombay Sound Service and others

Bombay High Court · (1998) 4 BomCR 888 : (1999) 2 MhLj 516

Bombay General Clauses Act, 1904 — Section 3(24), 3(31)Bombay Sales Tax Act, 1959 — Section 61(1)Maharashtra Sales Tax on the Transfer of the Right to use any Goods for any Purpose Act, 1985 — Section 2(10), 4, 52, 61(1), 8(1)

Read judgment

High Courts16 Sept 1998