COURT ARCHIVE

Bombay High Court judgments, 1998

906 judgments · page 24 of 46

High Courts19 Aug 1998

Shri Haji Isabhai Agewan Vs Union of India and others

Bombay High Court · (1999) 5 BomCR 59 : (1999) BomCR(Cri) 59 : (1998) CriLJ 4312 : (1999) 1 RCR(Criminal) 323

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 22(5), 226

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High Courts19 Aug 1998

Kwane Onyango Nkrumah Vs The Union of India and others

Bombay High Court · (1998) 4 ALLMR 606 : (1999) 1 BomCR 848 : (1999) 1 MhLj 635

Constitution of India, 1950 — Article 14, 21, 30, 39Maharashtra Educational Institutions (Prohibition of Capitation Fee) Act, 1987 — Section 4University Grants Commission Act, 1956 — Section 12

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High Courts18 Aug 1998

M/s. Mukund Limited Vs M/s. Hindustan Petroleum Corporation Limited

Bombay High Court · (1999) 1 BomCR 494 : (1998) 3 BOMLR 636

Arbitration Act, 1940 — Section 30, 33, 35Contract Act, 1872 — Section 7

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High Courts18 Aug 1998

Suresh Exports Vs Orient Shreyas others

Bombay High Court · AIR 1999 Bom 20 : (1998) 4 BomCR 828 : (1998) 3 MhLj 703

Bombay High Court (Original Side) Rules, 1980 — Rule 14, 15, 3, 4, 945

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High Courts18 Aug 1998

Smt. Jayalaxmi Janardhan Walawalkar and others Vs Lalchand Laxmichand Kapasi and others

Bombay High Court · (1998) 4 ALLMR 295 : (1998) 4 BomCR 665 : (1998) 3 BOMLR 169 : (1998) 3 MhLj 618

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 9, 151Constitution of India, 1950 — Article 226, 227

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High Courts18 Aug 1998

Shri Abdul Rehaman Sajanbhai Bagwan, since deceased by his heir and others Vs Shri Yeshwant Raghavendra Purandhare

Bombay High Court · (1998) 4 ALLMR 423 : (1998) 4 BomCR 668 : (1998) CriLJ 3939

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 15, 32Constitution of India, 1950 — Article 226, 227

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High Courts18 Aug 1998

Shri Pratapsing Raojirao Rane and others Vs The Governor of Goa and others

Bombay High Court · AIR 1999 Bom 53 : (1999) 1 BomCR 574 : (1998) 3 BOMLR 173

Constitution of India, 1950 — Article 105(2), 154, 156, 161, 162(2)

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High Courts14 Aug 1998Allowed

Suhas Bhimrao Gadhave Vs State of Maharashtra and others

Bombay High Court · (1998) 08 BOM CK 0055

Constitution of India, 1950 — Article 226Maharashtra Universities Act, 1994 — Section 65

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High Courts14 Aug 1998

Central Bureau of Investigation Vs Mulangi Krishnaswamy Ashok Kumar and others

Bombay High Court · (1999) 1 ALLMR 126 : (1999) 2 BomCR 771 : (1998) 3 BOMLR 228

Benami Transactions (Prohibition) Act, 1988 — Section 3(3)Constitution of India, 1950 — Article 18Criminal Procedure Code, 1973 (CrPC) — Section 197, 482

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High Courts14 Aug 1998

Gopalrao Ambadasrao Borikar Vs The Bar Council of Maharashtra and Goa and others

Bombay High Court · (1998) 4 ALLMR 559 : (1999) 1 BomCR 859 : (1999) 3 MhLj 536

Advocates Act, 1961 — Section 35(1), 9

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High Courts14 Aug 1998Allowed

Audumbar Digambar Jagdane and Another Vs State of Maharashtra

Bombay High Court · (1999) CriLJ 1936

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 201, 302, 34

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High Courts12 Aug 1998

I.V.R. Construction Limited Vs Maharashtra State Electricity Board and others

Bombay High Court · (1998) 4 BomCR 502

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 14, 226

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High Courts12 Aug 1998

Dipali Vs The State of Maharashtra and others

Bombay High Court · (1999) 1 ALLMR 576 : (1999) 4 BomCR 136 : (1999) 1 MhLj 723

Admission to Medical Courses (Maharashtra Govt.) Rules, 1998 — Article 99Constitution of India, 1950 — Article 14, 15, 226

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High Courts12 Aug 1998

Sachin Shete Vs The State of Maharashtra and others

Bombay High Court · (1999) 1 ALLMR 582 : (1999) 4 BomCR 142

Constitution of India, 1950 — Article 14, 15, 226

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High Courts12 Aug 1998

Shri Joaquim Gama and others Vs Shri Custodio Gama alias Kistod Gama

Bombay High Court · (1999) 2 BomCR 561

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 115, 2Goa, Daman and Diu Land Revenue Code, 1968 — Section 105Specific Relief Act, 1963 — Section 36, 37

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High Courts12 Aug 1998

Shri Gul Rahman Vs Shri C.D. Singh and others

Bombay High Court · (1999) 5 BomCR 774 : (1999) CriLJ 469 : (1999) 2 MhLj 578

Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 3

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High Courts11 Aug 1998Allowed

Anand Rajaram Kane Vs State of Maharashtra

Bombay High Court · (1998) CriLJ 4360 : (1998) 3 MhLj 856 : (1999) 1 RCR(Criminal) 328

Criminal Procedure Code, 1973 (CrPC) — Section 197, 21Penal Code, 1860 (IPC) — Section 120B, 21, 420, 467, 468Prevention of Corruption Act, 1947 — Section 5(1), 5(2)

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High Courts11 Aug 1998

Baburao L. Patil and others Vs Dashrath R. Patil and others

Bombay High Court · (1998) 5 BomCR 948

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High Courts10 Aug 1998

Hassan Ismail Dalvi and another Vs State of Maharashtra and another

Bombay High Court · (1999) 5 BomCR 68 : (1999) BomCR(Cri) 68 : (1998) CriLJ 4751 : (1999) 2 MhLj 525

Constitution of India, 1950 — Article 14, 21Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 27, 32Penal Code, 1860 (IPC) — Section 302

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High Courts10 Aug 1998

Deepak Hadfadkar Vs State

Bombay High Court · (1999) 5 BomCR 443

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 222Penal Code, 1860 (IPC) — Section 306, 309

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