High Courts31 Jul 1998
Geetabai Tukaram Ambre Vs The State of Maharashtra
Bombay High Court · (1998) 100 BOMLR 436 : (1998) 3 MhLj 882
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 318
COURT ARCHIVE
Bombay High Court judgments, 1998
906 judgments · page 26 of 46
High Courts30 Jul 1998
Commissioner of Income Tax Vs Premier General Traders P. Ltd.
Bombay High Court · (2000) 162 CTR 193 : (2000) 242 ITR 654 : (2002) 123 TAXMAN 1086
Income Tax Act, 1961 — Section 80J
High Courts30 Jul 1998
Messrs S.R. Gadre and Co. and another Vs Rameshchandraji Kanhailalji Shraogi and others
Bombay High Court · (1999) 4 BomCR 35
Consumer Protection Act, 1986 — Section 2(1)
High Courts30 Jul 1998
Bharati Vidyapeeth Vs State of Maharashtra and others
Bombay High Court · (1998) 4 ALLMR 31 : (1998) 4 BomCR 381 : (1998) 3 MhLj 453
Advocates Act, 1961 — Section 4Constitution of India, 1950 — Article 14, 19(1), 21, 226, 246Maharashtra Universities Act, 1994 — Section 115, 35, 82, 83
High Courts30 Jul 1998
Shrimant Sarode Vs State of Maharashtra and others
Bombay High Court · (1998) 4 ALLMR 643 : (1999) 1 BomCR 782 : (1998) 3 MhLj 278
High Courts29 Jul 1998
Smt. Ashabai Shiral and anothers Vs The Executive Engineer, M.S.E.B. (O and M) Division
Bombay High Court · (1999) 1 ALLMR 442 : (1999) 2 BomCR 194
Bombay Court Fees Act, 1959 — Section 46Civil Procedure Code, 1908 (CPC) — Section 115
High Courts29 Jul 1998
Nathabhai Maganbhai Patel Vs Smt. Rukminibai Vithal Patil
Bombay High Court · (1999) 1 ALLMR 84 : (1998) 4 BomCR 651 : (1998) 3 BOMLR 22
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12Transfer of Property Act, 1882 — Section 105, 106
High Courts29 Jul 1998
Devidas Krishna Salunke Vs Tanubai Ghogare
Bombay High Court · (1998) 4 ALLMR 294 : (1998) 4 BomCR 650 : (1998) 3 BOMLR 12 : (1999) 1 MhLj 616
Limitation Act, 1963 — Article 64, 65
High Courts29 Jul 1998
State of Maharashtra Vs Vilas Pandurang Patil
Bombay High Court · (1999) CriLJ 1062
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 302, 404
High Courts29 Jul 1998
Baban Girju Bangar Vs Namdeo Girju Bangar and others
Bombay High Court · AIR 1999 Bom 46 : (1998) 4 ALLMR 442 : (1998) 4 BomCR 654 : (1998) 3 BOMLR 1 : (1999) 4 CivCC 95 : (1998) 3 MhLj 743
Civil Procedure Code, 1908 (CPC) — Section 96Evidence Act, 1872 — Section 101, 102, 61Hindu Succession Act, 1956 — Section 6
High Courts28 Jul 1998
Atul D. Sohni and another Vs B.M. Choksey and others
Bombay High Court · AIR 1999 Bom 41 : (1998) 4 BomCR 348 : (1998) 3 MhLj 258
Bombay High Court (Original Side) Rules, 1980 — Rule 512, 513, 514, 515, 589Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 40 Rule 2, Order 40 Rule 3, Order 40 Rule 4, Order 40 Rule 5
High Courts28 Jul 1998
Petrosil Oil Co. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (2000) 111 TAXMAN 261
Companies Act, 1956 — Section 108, 108(a), 108(b), 139, 18Finance Act, 1963 — Section 2, 2(17), 2(18), 2(18)(b)(B)(i)(c), 2(18)(b)(B)(i)(d)Income Tax Act, 1922 — Section 18(5)
High Courts28 Jul 1998
Rajendra Shantilal Baldota and another Vs Subhash Keshrmal Munot and another
Bombay High Court · (1999) 5 BomCR 118
Penal Code, 1860 (IPC) — Section 323, 34, 504, 506
High Courts28 Jul 1998Dismissed
Shankar Mahia Andher Vs Union of India (UOI)
Bombay High Court · (1998) 100 BOMLR 41
Penal Code, 1860 (IPC) — Section 114, 299, 300, 302, 304
High Courts27 Jul 1998
Kamgar Utkarsha Sabha Vs Ghatge Patil Transport Ltd. and Others
Bombay High Court · (1999) 1 LLJ 838
Industrial Disputes Act, 1947 — Section 10
High Courts24 Jul 1998Allowed
State of Maharashtra Vs Mesu Dhondiba Vidhate
Bombay High Court · (1999) 1 DMC 724
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302
High Courts24 Jul 1998
Pratapchand Lakhamaji Jain Vs Smt. Lilabai Krishanath Surve
Bombay High Court · (1999) 1 BomCR 27 : (1998) 3 MhLj 252
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 3, Order 9 Rule 4, Order 9 Rule 8, Order 9 Rule 9, 11Limitation Act, 1963 — Section 5
High Courts23 Jul 1998
Dr. Abdul Khadar Khan Vs Shri Javed Siraj Quazi and another
Bombay High Court · (1999) 1 ALLMR 341 : (1999) 2 BomCR 304
Evidence Act, 1872 — Section 123, 124Foreign Exchange Regulation Act, 1947 — Section 2General Clauses Act, 1897 — Section 6
High Courts23 Jul 1998
Janardhan Kanke Vs Asaram Kale
Bombay High Court · (1999) 1 BomCR 772
Limitation Act, 1963 — Section 5
High Courts23 Jul 1998
Nimba Rajaram Mali Vs Collector, Jalgaon and others
Bombay High Court · AIR 1999 Bom 335 : (1998) 4 ALLMR 479 : (1999) 1 BomCR 546
Bombay Village Panchayats Act, 1958 — Section 35(3B)Bombay Village Panchayats Sarpanch and Up-Sarpanch (No confidence Motion) Rules, 1975 — Rule 2(1)