High Courts25 Aug 1998
Ms. Alka Arun Pagare Vs The State of Maharashtra and others
Bombay High Court · (1998) 4 ALLMR 603 : (1999) 1 BomCR 856 : (1999) 1 MhLj 874
Constitution of India, 1950 — Article 226, 30(1)
COURT ARCHIVE
Bombay High Court judgments, 1998
906 judgments · page 23 of 46
High Courts25 Aug 1998
Mr. Krishnakant Mulashankar Vyas Vs Mrs. Reena Krishna Vyas and another
Bombay High Court · AIR 1999 Bom 127 : (1999) 2 ALLMR 103 : (1999) 1 BomCR 626 : (1999) 1 CivCC 423 : (1999) 2 DMC 221 : (1999) 1 MhLj 388
Hindu Adoptions and Maintenance Act, 1956 — Section 18Hindu Marriage Act, 1955 — Section 11, 12, 16, 17, 23(2)
High Courts25 Aug 1998Allowed
Annasaheb Ramchandra Kunnure Vs Mrs. Parvati Parihar and Another
Bombay High Court · (1999) CriLJ 161 : (1998) 3 MhLj 863
Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1)Penal Code, 1860 (IPC) — Section 191, 192, 193
High Courts24 Aug 1998
Shri Babulal Nainmal Jain Vs Shri Khimji Ratansha Dedhia and others
Bombay High Court · (1999) 1 ALD(Cri) 174 : (1998) 4 ALLMR 287 : (1999) 5 BomCR 72 : (2001) 105 CompCas 849 : (1998) CriLJ 4750
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts24 Aug 1998
The Estate Manager, Maharashtra State Farming Corporation Vs Bahiru Sagu Shinde (Mail) and another
Bombay High Court · (1998) 4 ALLMR 270 : (1998) 4 BomCR 671 : (1998) 3 MhLj 654
Constitution of India, 1950 — Article 226, 227Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 18, 19, 20, 21(1), 21(2)
High Courts24 Aug 1998
Ocean Marine Mutual Insurance Association Ltd. Vs m.v. "WONFU" and others and M/s. Shivam Engineering Co., (Bhavnagar) Pvt. Ltd.
Bombay High Court · AIR 1999 Bom 18 : (1998) 4 ALLMR 289 : (1998) 4 BomCR 841
Merchant Shipping Act, 1958 — Section 3(55)Merchant Shipping Act, 1984 — Section 742
High Courts24 Aug 1998
Sitaram Atmaram Ramteke Vs Maroti Motiram Meshram through Lr. Mansaram Maroti
Bombay High Court · (1999) 2 ALLMR 83 : (1999) 1 BomCR 635 : (1998) 3 MhLj 854
Civil Procedure Code, 1908 (CPC) — Section 9Evidence Act, 1872 — Section 115Transfer of Property Act, 1882 — Section 8
High Courts24 Aug 1998Dismissed
Yashomala Engineering Pvt. Ltd. and Others Vs Tata SSL Ltd. and Another
Bombay High Court · (1999) 1 CivCC 138 : (1998) CriLJ 4350 : (1998) 3 MhLj 822 : (1999) 1 RCR(Criminal) 324
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142, 7
High Courts24 Aug 1998Allowed
Babulal Nainmal Jain Vs Khimji Ratanshi Dedhia and others
Bombay High Court · (1999) 1 ALD(Cri) 174 : (1998) 4 ALLMR 287 : (1999) 5 BomCR 72 : (1999) 1 CivCC 541 : (2001) 105 CompCas 849 : (1998) CriLJ 4750 : (1999) 1 RCR(Criminal) 591
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts24 Aug 1998Allowed
Sitaram Atmaram Ramteke Vs Maroti Motiram Meshram through LR. Mansaram Maroti
Bombay High Court · (1999) 2 ALLMR 83 : (1999) 1 BomCR 635 : (1998) 3 MhLj 854
Maharashtra Co-operative Societies Act, 1960 — Section 48
High Courts24 Aug 1998
Dnyanoba Deorao Ugle and others Vs Shaikh Hussain (deceased) though LRs. and another
Bombay High Court · (2000) 1 BomCR 11
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 114, 58
High Courts21 Aug 1998Dismissed
Pimpri Chinchwad Nagarpalika Vs Giriraj Chiranjilal Sharma and Another
Bombay High Court · (1998) CriLJ 4354 : (1999) 2 MhLj 608
Prevention of Food Adulteration Rules, 1955 — Rule 16, 17(1), 18, 9(A)
High Courts21 Aug 1998Dismissed
Khandelwal Ferro Alloys Ltd. Vs Union of India (UOI)
Bombay High Court · (1999) 1 ACC 211 : (1999) ACJ 939 : AIR 1999 Bom 50 : (1999) 2 ALLMR 79 : (1999) 1 MhLj 86
Railways Act, 1890 — Section 78B
High Courts21 Aug 1998
Jalandar Jayaram Patil Vs Collector, Thane and others
Bombay High Court · (1998) 4 ALLMR 453 : (1999) 1 BomCR 530 : (1998) 3 MhLj 577
Maharashtra Agricultural Produce Marketing (Development and Regulation) Rules, 1967 — Rule 35, 38, 41, 46, 80Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 13(1), 2, 7(1)
High Courts20 Aug 1998
Jamilabi Mohd. Salim Shaikh Vs The State of Maharashtra and others
Bombay High Court · (1999) 5 BomCR 56 : (1999) BomCR(Cri) 57
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 145, 391, 397Evidence Act, 1872 — Section 3, 59
High Courts20 Aug 1998
The Industrial Credit and Investment Corporation of India Ltd. Vs Paras Ompuri Synthetics Ltd. and others
Bombay High Court · (1999) 4 BomCR 7
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 40 Rule 1Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 22(1)
High Courts20 Aug 1998Dismissed
Smt. Parvoti Shankar Mirajkar and Others Vs Shri Kamalakant Govind Natekar and Others
Bombay High Court · (1999) 101 BOMLR 641
Civil Procedure Code, 1908 (CPC) — Section 151, 47
High Courts19 Aug 1998
Shri Vidyasagar Bhagwanrao Sakhare Vs Shivajirao Vithalrao Kamble
Bombay High Court · (1999) 1 ALLMR 530 : (1999) 2 BomCR 200
Representation of the People Act, 1951 — Section 100, 103, 81(3), 86
High Courts19 Aug 1998
Adam Sayed Master Vs The State of Maharashtra
Bombay High Court · (1998) 4 ALLMR 738 : (1999) 5 BomCR 65 : (1999) BomCR(Cri) 65
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 302, 392, 393, 394, 397
High Courts19 Aug 1998
Satish Ratilal Rawal Vs Union of India and others
Bombay High Court · (1999) 5 BomCR 61 : (1999) BomCR(Cri) 61 : (1998) CriLJ 4310 : (1999) 1 RCR(Criminal) 333
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 22(5), 226Penal Code, 1860 (IPC) — Section 302