COURT ARCHIVE

Bombay High Court judgments, 1998

906 judgments · page 28 of 46

High Courts17 Jul 1998

Narendra Kumar Kochar Vs Sind Maharashtra Co-operative Housing Society Limited and others

Bombay High Court · (1998) 4 ALLMR 563 : (1998) 4 BomCR 638 : (1998) 3 MhLj 782

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 14(1), 15(2), 28, 5(3)Constitution of India, 1950 — Article 226

High Courts16 Jul 1998Allowed

Madura Coats Employees Union Vs Regional Provident Fund Commissioner and Others

Bombay High Court · (1998) 80 FLR 864 : (1999) 1 LLJ 928

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17(1), 17(3)

High Courts16 Jul 1998

Inacio Manuel Miranda Vs The State of Goa

Bombay High Court · (1998) 5 BomCR 530 : (1999) CriLJ 422

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 3, 45, 8, 9Penal Code, 1860 (IPC) — Section 300, 302, 506

High Courts15 Jul 1998

Tata Engineering and Locomotive Co. Ltd. Vs Union of India (UOI)

Bombay High Court · (1998) 102 ELT 544

Central Excises and Salt Act, 1944 — Section 2

High Courts15 Jul 1998

Sada Shiv Manohar Parkar Vs The State of Maharashtra

Bombay High Court · (1999) 5 BomCR 89 : (1998) CriLJ 3755

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 34

High Courts15 Jul 1998

Shri Basweshwar M. Mamdapure and another Vs The Primary Education Board and others

Bombay High Court · (1998) 4 ALLMR 19 : (1998) 4 BomCR 181 : (1998) 3 MhLj 198

Bombay Civil Services Rules, 1959 — Rule 151Constitution of India, 1950 — Article 14, 21, 311(2)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 34(2)

High Courts15 Jul 1998

S.K. Agarwal, Assistant Director, Enforcement Director and another Vs Sham B. Bhatia and others

Bombay High Court · (1998) 5 BomCR 513

Criminal Procedure Code, 1973 (CrPC) — Section 167, 436, 437(5), 439(2), 482Foreign Exchange Regulation Act, 1973 — Section 3, 8(1), 8(4), 9(1)

High Courts13 Jul 1998

Shri Madhav Ramchandra Nanivadekar and another Vs Special Land Acquisition Officer No. 12 and others

Bombay High Court · (1998) 3 ALLMR 465 : (1998) 4 BomCR 171 : (1998) 3 BOMLR 25 : (1998) 3 MhLj 349

Land Acquisition Act, 1894 — Section 4(1), 5Maharashtra Resettlement of Project Displaced Persons Act, 1976 — Section 11, 12, 16, 9(3)

High Courts10 Jul 1998Allowed

Madhav Raghunath Thatte and others Vs Director, Directorate of Town Planning, Maharashtra State and others

Bombay High Court · (1999) 1 BomCR 543

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 6Maharashtra Regional and Town Planning Act, 1966 — Section 113A, 126, 126(1), 127, 75

High Courts10 Jul 1998

Pandu Kasu Sabale and others Vs Laxman Kashinath Kusalkar and others

Bombay High Court · (1999) 4 BomCR 186

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32, 4Transfer of Property Act, 1882 — Section 58

High Courts10 Jul 1998

Ramesh Deshmukh Vs Damodhar Deshmukh and others

Bombay High Court · (1999) 1 ALLMR 586 : (1999) 1 BomCR 863 : (1999) 1 BOMLR 392 : (1999) 1 CivCC 316 : (1999) 1 MhLj 153 : (1991) 1 MhLj 153

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115

High Courts10 Jul 1998

The State of Maharashtra Vs Surendra Kumar Mevalal Mehesh

Bombay High Court · (1999) 5 BomCR 777 : (1998) CriLJ 3768 : (1999) 1 MhLj 22

Criminal Procedure Code, 1973 (CrPC) — Section 161, 294, 297, 313, 378(1)Penal Code, 1860 (IPC) — Section 361, 366

High Courts10 Jul 1998Allowed

State of Maharashtra Vs Datta Maruti Salagar and Others

Bombay High Court · (1998) CriLJ 3756 : (1999) 1 MhLj 662

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 325, 34

High Courts09 Jul 1998

Kanchi Fleet Movers Vs The Collector of Solapur and others

Bombay High Court · (1998) 3 ALLMR 474 : (1998) 4 BomCR 268 : (1998) 2 BOMLR 751 : (1998) 3 MhLj 307

Constitution of India, 1950 — Article 14, 19(1), 226Contract Act, 1872 — Section 10

High Courts09 Jul 1998

Shri Suresh D. Naik Vs State of Goa and others

Bombay High Court · (1998) 4 BomCR 365 : (1999) 81 FLR 744

Constitution of India, 1950 — Article 226Goa, Daman and Diu School Education Rules, 1986 — Rule 78

High Courts09 Jul 1998

Gajanan Narayan Malik and another Vs Kolte Patil Developers Ltd. and others

Bombay High Court · (1999) 2 BomCR 118

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

High Courts09 Jul 1998

Antonio Filipe Vaz and others Vs Comunidade of Margao and others

Bombay High Court · (1999) 1 BomCR 537

Evidence Act, 1872 — Section 3, 61

High Courts09 Jul 1998

Commissioner of Income Tax Vs Smt. Lalita M. Bhat

Bombay High Court · (1999) 154 CTR 174 : (1998) 234 ITR 319 : (1999) 2 MhLj 600 : (1998) 101 TAXMAN 43

Income Tax Act, 1922 — Section 3Income Tax Act, 1961 — Section 2(31), 4, 4(1), 70, 71

High Courts08 Jul 1998

Sanjay R. Kothari Vs Mahanagar Telephone Nigam Ltd. and another

Bombay High Court · (1998) 4 BomCR 496

Constitution of India, 1950 — Article 226Telegraph Rules, 1951 — Rule 434

High Courts06 Jul 1998Allowed

Islam Ali Vs D. Dayaram and Co. and Others

Bombay High Court · (1999) 3 LLJ 1144

Industrial Disputes Act, 1947 — Section 33C(2)