COURT ARCHIVE

Bombay High Court judgments, 1998

906 judgments · page 25 of 46

High Courts07 Aug 1998Allowed

Arvind Ganeshmal Jain Vs Union of India and others

Bombay High Court · (1998) 08 BOM CK 0011

Constitution of India, 1950 — Article 141, 22(5)Criminal Procedure Code, 1973 (CrPC) — Section 161Foreign Exchange Regulation Act, 1973 — Section 35, 40

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High Courts06 Aug 1998

Ashok Aradhye Vs The State of Maharashtra and others

Bombay High Court · (1999) 4 BomCR 196

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High Courts06 Aug 1998Allowed

Vasanta Kundlik Kumbhare and others Vs Industrial Court (Maharashtra) Nagpur Bench, Nagpur and others

Bombay High Court · (1998) 08 BOM CK 0056

Industrial Disputes Act, 1947 — Section 25E, 25F, 25FF, 25FFF, 25H

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High Courts06 Aug 1998

Prataprao Ganpatrao Bangar Vs Ramprasad Wamanrao Kadam

Bombay High Court · (1999) 1 ALLMR 525 : (1999) 4 BomCR 134

Conduct of Elections Rules, 1961 — Rule 94Representation of the People Act, 1951 — Section 100, 123, 81, 83, 86

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High Courts06 Aug 1998

Chandrakant Ranganath Mahajan Vs The State of Maharashtra

Bombay High Court · (1999) 1 ALLMR 529 : (1999) 2 BomCR 199 : (1999) 1 MhLj 781

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High Courts05 Aug 1998

M/s. Sociedade de Fomento Industrial Ltd. and others Vs Ravindranath Subraya Kamat and others

Bombay High Court · AIR 1999 Bom 158 : (1999) 4 BomCR 809 : (1999) 3 CivCC 255 : (2000) 1 MhLj 148

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 6 Rule 2Companies Act, 1956 — Section 48Contract Act, 1872 — Section 10, 27

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High Courts05 Aug 1998

Mahesh Bhalchandra Thakur Vs Scheduled Tribe Certificate Scrutiny Committee, Maharashtra

Bombay High Court · (1999) 1 ALLMR 527 : (1999) 2 BomCR 197

Constitution of India, 1950 — Article 16, 226

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High Courts05 Aug 1998

Ramesh Mahadeo Sawant Vs Daulatrao Lembe and another

Bombay High Court · (1998) 5 BomCR 518 : (1998) 3 MhLj 229

Criminal Procedure Code, 1973 (CrPC) — Section 161, 197, 200Penal Code, 1860 (IPC) — Section 380, 427, 457

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High Courts05 Aug 1998

Eknath Nana Shinde Vs Shankarappa Chanbasappa Shindgi and another

Bombay High Court · AIR 1999 Bom 22 : (1998) 4 ALLMR 3 : (1998) 4 BomCR 490 : (1999) 1 BOMLR 650 : (1999) 1 CivCC 475 : (1999) 1 MhLj 381

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, 34, 35Motor Vehicles Act, 1939 — Section 110A

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High Courts04 Aug 1998Allowed

Prabhakar Vithal Nalwade Vs Prabhu Khemchand Karamchandani

Bombay High Court · (1998) 08 BOM CK 0054

Criminal Procedure Code, 1973 (CrPC) — Section 256, 482Penal Code, 1860 (IPC) — Section 34, 406, 420

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High Courts04 Aug 1998Allowed

Abdul Rashid Abdul Gani Vs J.M. Jain, Deputy Director, Enforcement Directorate and Another

Bombay High Court · (1998) CriLJ 4313 : (1998) 3 MhLj 879

Foreign Exchange Regulation Act, 1973 — Section 71, 8(1), 8(3)

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High Courts03 Aug 1998Allowed

Sushilkumar Nemkumar Porwal and others Vs Nemkumar Kesrimal Porwal and others

Bombay High Court · (1998) 08 BOM CK 0003

Arbitration Act, 1940 — Section 14, 14(2), 15, 16, 30

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High Courts31 Jul 1998

Mrs. Krantibala Subhashchandra Shah Vs Mr. Satishchandra Shantilal Shah and another

Bombay High Court · (1998) 4 ALLMR 301 : (1998) 4 BomCR 658 : (1998) 3 BOMLR 31 : (1998) 3 MhLj 595

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13A

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High Courts31 Jul 1998

Hiten Prasad Dalal and others Vs Abhay Dharmasi Narottam and another

Bombay High Court · (1998) 5 BomCR 822 : (1998) BomCR(Cri) 43

Criminal Procedure Code, 1973 (CrPC) — Section 161, 243, 313, 315, 342Evidence Act, 1872 — Section 10Penal Code, 1860 (IPC) — Section 120

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High Courts31 Jul 1998Dismissed

Employees'' State Insurance Corporation Vs S.K. Aggarwal and Others

Bombay High Court · (1998) 07 BOM CK 0073

Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Employees State Insurance Act, 1948 — Section 2(15), 2(17), 40, 85B, 85CFactories Act, 1948 — Section 100, 2(n)

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High Courts31 Jul 1998

Kotak Mahindra Finance Limited Vs Parasrampuria International

Bombay High Court · (1998) 4 BomCR 740

Arbitration and Conciliation Act, 1996 — Section 2(1), 42, 9Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, 10, 20Companies Act, 1956 — Section 16, 17, 25

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High Courts31 Jul 1998

Dorr-Oliver (India) Ltd. Vs Commissioner of Income Tax

Bombay High Court · (1999) 154 CTR 341 : (1998) 234 ITR 723 : (2000) 112 TAXMAN 188

Income Tax Act, 1961 — Section 37

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High Courts31 Jul 1998Dismissed

Nandu Zambauliker Vs Shrikant Naik and Another

Bombay High Court · (1999) CriLJ 109

Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(2), 197(3), 200, 202Penal Code, 1860 (IPC) — Section 163, 294, 302, 323, 34Prevention of Corruption Act, 1988 — Section 5(2)

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High Courts31 Jul 1998

Kotak Mahindra Finance Limited Vs Parasrampuria Synthetics Limited

Bombay High Court · (1998) 4 BomCR 731

Arbitration Act, 1940 — Section 2Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 40 Rule 2

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High Courts31 Jul 1998

Bharat Petroleum Corporation Limited and another Vs M/s Jethanand Thakordas Karachiwala and others

Bombay High Court · (1999) 1 ALLMR 319 : (2000) 1 BomCR 289

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 9 Rule 2, 115Contract Act, 1872 — Section 201, 202, 205, 206Specific Relief Act, 1963 — Section 14(1)

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