High Courts22 Jul 1998
Smt. Urmilaben Jayantilal Parikh and another Vs The State of Maharashtra and another
Bombay High Court · (1998) 4 BomCR 343
Maharashtra Regional and Town Planning Act, 1966 — Section 23, 25, 26(1), 31, 38
COURT ARCHIVE
Bombay High Court judgments, 1998
906 judgments · page 27 of 46
High Courts22 Jul 1998
Anant Govindrao Saraf Vs The State of Maharashtra and another
Bombay High Court · (1999) 1 ALLMR 479 : (1999) 4 BomCR 195
High Courts22 Jul 1998
Baby Saroja Udyachandji Patani Vs The State of Maharashtra and others
Bombay High Court · (1999) 4 BomCR 197
High Courts22 Jul 1998
Babdya Balji Pawara Vs The State of Maharashtra
Bombay High Court · (2000) 5 BomCR 140
Criminal Procedure Code, 1973 (CrPC) — Section 154, 165Evidence Act, 1872 — Section 114, 27, 3, 45, 8Penal Code, 1860 (IPC) — Section 395, 397, 427
High Courts21 Jul 1998Dismissed
Pralhad Vithalrao Pawar Vs Managing Director, Kannaded Sahakari Sakhar Karkhana Ltd. and another
Bombay High Court · (1998) 4 ALLMR 636 : (1999) 1 BomCR 840 : (1998) 3 MhLj 214
Bombay Industrial Relations Act, 1946 — Section 2(13), 2(17)Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 12, 226, 311
High Courts21 Jul 1998
Pralhad Vithalrao Pawar Vs Managing Director and Another
Bombay High Court · (1998) 4 ALLMR 636 : (1999) 1 BomCR 840 : (1998) 3 MhLj 214
Bombay Industrial Relations Act, 1946 — Section 2(13)Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 12, 226, 311
High Courts21 Jul 1998
Pest Control (India) Limited and Others Vs C.D. Konale and Others
Bombay High Court · (2000) 3 LLJ 588
Payment of Wages Act, 1936 — Section 7
High Courts18 Jul 1998
Rajesh Nanaji Morghade Vs Darshana Rajesh Morghade and another
Bombay High Court · (1999) 1 ALLMR 87 : (1999) 3 BomCR 99 : (1999) 1 CivCC 453 : (1999) 1 DMC 517 : (1999) 1 MhLj 327
Hindu Adoptions and Maintenance Act, 1956 — Section 18, 20
High Courts18 Jul 1998
Satish Kumar Banwarilal Sharma Vs Major Virendra D. Ganju
Bombay High Court · (1998) 3 ALLMR 471 : (1998) 4 BomCR 175 : (1998) 3 MhLj 211
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(A)(1)Civil Procedure Code, 1908 (CPC) — Order 9 Rule 6, 115
High Courts18 Jul 1998
Shri Pratapchand Lakhamaji Jain Vs Smt. Lilabai Krishnath Surve
Bombay High Court · (1998) 4 BomCR 193 : (1998) 3 BOMLR 137 : (1998) 3 CivCC 617 : (1998) 3 MhLj 706 : (1998) 3 MhLj 252
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 9 Rule 3, Order 9 Rule 4, Order 9 Rule 8, Order 9 Rule 9Evidence Act, 1872 — Section 101, 102
High Courts18 Jul 1998
Hirayama Shingo Vs State of Goa
Bombay High Court · (1998) 5 BomCR 535
Criminal Procedure Code, 1973 (CrPC) — Section 165, 428Evidence Act, 1872 — Section 3, 61, 8, 9Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 22
High Courts18 Jul 1998
Deepak Ganpatrao Salunke Vs Governor of Maharashtra and others
Bombay High Court · (1999) 1 ALLMR 263 : (2000) 5 BomCR 106 : (2000) BomCR(Cri) 106 : (1999) CriLJ 1224
Constitution of India, 1950 — Article 134Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 171
High Courts18 Jul 1998
Leonard J.S. Fernandes and others Vs The Canacona Municipal Council and others
Bombay High Court · (1999) 2 BomCR 535
Goa, Daman and Diu Town and Country Planning Act, 1974 — Section 141
High Courts18 Jul 1998
Austin Gladwin Roy Vs State of Goa
Bombay High Court · (1998) 5 BomCR 542 : (1998) CriLJ 4776
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 27, 50
High Courts18 Jul 1998
Smt. Leelavati Narayan Bangera @ Kotian Vs State of Maharashtra and Others
Bombay High Court · (1998) 100 BOMLR 122
Arms Act, 1959 — Section 25, 27, 3Constitution of India, 1950 — Article 21, 226Penal Code, 1860 (IPC) — Section 307, 34, 353, 384, 386
High Courts18 Jul 1998
Sumangal Veerbahadur Rana Vs The State of Maharashtra and others
Bombay High Court · (1999) 4 BomCR 191 : (2000) 84 FLR 654 : (2000) 1 LLJ 896
Industrial Disputes Act, 1947 — Section 10(1), 33Penal Code, 1860 (IPC) — Section 34
High Courts17 Jul 1998Allowed
Harishchandra @ Sunil Rajaram Rasker Vs Kantilal Virchand Vora and another
Bombay High Court · (1999) 2 ALLMR 258 : (1999) 5 BomCR 123 : (1999) BomCR(Cri) 123 : (1998) CriLJ 3754 : (1998) 3 MhLj 576
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts17 Jul 1998
The City and Industrial Development Corporation of Maharashtra Vs M/s. R.M. Mohite and Company and others
Bombay High Court · (1998) 3 ALLMR 470 : (1998) 4 BomCR 168 : (1999) 1 CivCC 268 : (1998) 3 MhLj 223
Civil Procedure Code, 1908 (CPC) — Section 115, 20
High Courts17 Jul 1998
Jagannath Joshi and another Vs North Maharashtra University and others
Bombay High Court · (1999) 4 BomCR 123
Constitution of India, 1950 — Article 226, 227North Maharashtra University Act, 1989 — Section 11, 112, 2(1), 2(32), 2(33)
High Courts17 Jul 1998
Sakharbai Vitha Deore and others Vs Rambhabai Gangadhar Dabhade and others
Bombay High Court · (1998) 4 ALLMR 1 : (1998) 4 BomCR 178 : (1998) 3 MhLj 226
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 6 Rule 17, 115Limitation Act, 1963 — Section 5