COURT ARCHIVE

Bombay High Court judgments, 1998

906 judgments · page 2 of 46

High Courts21 Dec 1998

Ravi Chabiram Sharma Vs R.H. Mendonca, Commissioner of Police and others

Bombay High Court · (1999) 5 BomCR 271 : (1999) BomCR(Cri) 271 : (1999) CriLJ 2960 : (1999) 1 MhLj 839

Constitution of India, 1950 — Article 22(5), 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 2, 3(1), 5

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High Courts18 Dec 1998

Kamlakar Gajanan Shenvi Vs State of Maharashtra

Bombay High Court · (1998) 12 BOM CK 0084

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High Courts18 Dec 1998Dismissed

Ramesh Padmakar Mhatre Vs Kalyan Dombivli Municipal Corporation and Others

Bombay High Court · (1999) 1 ALLMR 424 : (1999) 101 BOMLR 380

Bombay Provincial Municipal Corporations Act, 1949 — Section 21

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High Courts18 Dec 1998

Mrs. Shaila D. Varerkar Vs The State of Maharashtra and another

Bombay High Court · (1999) 1 ALLMR 1 : (1999) 1 BomCR 685 : (1999) 82 FLR 769 : (1999) 2 MhLj 529

Constitution of India, 1950 — Article 14, 226Maharashtra Civil Services (Pension) Rules, 1982 — Rule 2

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High Courts17 Dec 1998

Executive Engineer, Upper Painganga Project Vs M.V. Panse and others

Bombay High Court · AIR 1999 Bom 254 : (1999) 2 ALLMR 366 : (1999) 4 BomCR 822

Arbitration Act, 1940 — Section 33, 8Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts17 Dec 1998

Mahesh Govind Vs L.P. Rege. and Others

Bombay High Court · (1999) 101 BOMLR 5(1)

COMPANIES ACT, 1956 — Section 630Penal Code, 1860 (IPC) — Section 406

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High Courts16 Dec 1998Dismissed

Smt. Kaushaliaben A. Thakkar and Others Vs State of Maharashtra and Others

Bombay High Court · (1999) 101 BOMLR 454

Criminal Procedure Code, 1973 (CrPC) — Section 2, 207, 208, 209, 319Penal Code, 1860 (IPC) — Section 307, 326, 34, 506

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High Courts16 Dec 1998

Vasant Investment Corpn. Ltd. Vs Company Law Board and others

Bombay High Court · AIR 1999 Bom 207 : (1999) 1 ALLMR 362 : (1999) 2 BomCR 254(1) : (1999) 1 BOMLR 916 : (2000) 102 CompCas 421

Civil Procedure Code, 1908 (CPC) — Section 100, 38Companies Act, 1956 — Section 10, 108, 109, 110, 111Evidence Act, 1872 — Section 101

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High Courts16 Dec 1998

The Union Carbide (India) Ltd. Vs Ramesh Kumbla and others

Bombay High Court · (1999) 1 ALLMR 540 : (1999) 1 BomCR 705 : (1999) 2 MhLj 63

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 2, 2, 33Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 3(5), 44

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High Courts16 Dec 1998

Shri R.V. Joglekar Vs The Head Master of Shri Damodar Vidyalaya High School and another

Bombay High Court · (1999) 2 ALLMR 596 : (1999) 3 BomCR 426

Appellate Side Rules, 1960 — Rule 12

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High Courts15 Dec 1998

Skol Breweries Ltd. and Another Vs Sanman Distributors Pvt. Ltd.

Bombay High Court · AIR 1999 Bom 249 : (1999) 2 ALLMR 63 : (1999) 2 BomCR 312 : (1999) 1 BOMLR 215 : (2001) 103 CompCas 435 : (1999) 2 MhLj 205

Companies (Court) Rules, 1959 — Rule 24, 27, 28, 29, 30

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High Courts15 Dec 1998

Babgonda Bhujgonda Patil Vs Avinash Gunadhar Patil and others

Bombay High Court · (1999) 5 BomCR 267 : (1999) BomCR(Cri) 267 : (1999) 2 DMC 378 : (1999) 2 MhLj 559

Criminal Procedure Code, 1973 (CrPC) — Section 377, 397Evidence Act, 1872 — Section 113, 3, 32, 61, 9Penal Code, 1860 (IPC) — Section 304, 34

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High Courts15 Dec 1998

Sou. Anusaya Daulat Thakare Vs Shri Daulat Rajaram Thakare and Others

Bombay High Court · (1999) 101 BOMLR 729

Criminal Procedure Code, 1973 (CrPC) — Section 397

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High Courts15 Dec 1998Dismissed

Nishantraj Nahata and Others Vs I.T.C. Bhadrachalam Finance and Investment Ltd. and Others

Bombay High Court · (1999) 101 BOMLR 815

Negotiable Instruments Act, 1881 (NI) — Section 138, 141Water (Prevention and Control of Pollution) Act, 1974 — Section 47

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High Courts15 Dec 1998

Sambhaji Wamanrao Chavan Vs State of Maharashtra and Another

Bombay High Court · (1999) 1 ALLMR 495 : (1999) 81 FLR 884 : (1999) 3 LLJ 1081

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High Courts15 Dec 1998

Hindustan Antibiotics Limited and others Vs M/s. Kirloskar Investments and Finance Ltd. and others

Bombay High Court · (1999) 2 ALD(Cri) 404 : (1999) 5 BomCR 264 : (1999) BomCR(Cri) 264 : (1999) 1 BOMLR 899 : (1999) 2 MhLj 609 : (1999) 3 RCR(Criminal) 469

Civil Procedure Code, 1908 (CPC) — Section 115Negotiable Instruments Act, 1881 (NI) — Section 138Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22

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High Courts15 Dec 1998

Sim Sim Trading Company and another Vs Cream Creation and another

Bombay High Court · (1999) 5 BomCR 437 : (1999) CriLJ 3769 : (1999) 2 MhLj 184

Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 156(3), 157, 165Penal Code, 1860 (IPC) — Section 420, 486Trade and Merchandise Marks Act, 1958 — Section 78, 79

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High Courts15 Dec 1998Dismissed