High Courts06 Jul 1998Dismissed
The State of Maharashtra Vs Vindychal Kamha Kewat
Bombay High Court · (1998) 100 BOMLR 61
Penal Code, 1860 (IPC) — Section 395, 396
COURT ARCHIVE
Bombay High Court judgments, 1998
906 judgments · page 29 of 46
High Courts03 Jul 1998
Shri Chandramohan S. Madkaikar Vs Shri Manohar Roghuvir Borkar (since deceased) through his legal heirs and another
Bombay High Court · (1998) 4 ALLMR 586 : (1998) 4 BomCR 209
Burmah Shell (Acquisition of Undertakings in India) Act, 1976 — Section 3, 4, 9Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 22(2), 23, 23
High Courts03 Jul 1998
Deutsche Bank Vs Shri S.P. Kala and another
Bombay High Court · AIR 1999 Bom 1 : (1998) 4 BomCR 235 : (1999) 98 CompCas 841
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1Companies Act, 1956 — Section 125, 132, 434, 529
High Courts03 Jul 1998
M/s. Hindustan Distilleries Vs State of Maharashtra
Bombay High Court · (1998) 4 BomCR 803 : (1999) 1 MhLj 704
Bombay Prohibition Act, 1949 — Section 139Constitution of India, 1950 — Article 19(1), 226Evidence Act, 1872 — Section 115
High Courts03 Jul 1998
Shri Rajaram Rau Patil Vs Shri Marcel de Piedade Braganza and others
Bombay High Court · (1998) 4 ALLMR 592 : (1998) 4 BomCR 203
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, 151, 152Goa, Daman and Diu Agricultural Tenancy Act, 1964 — Section 13A, 58(2), 8
High Courts03 Jul 1998
Smt. Shantabai S. Caculo and others Vs Dr. Naziazeno Fernandes
Bombay High Court · (1998) 4 ALLMR 574 : (1998) 4 BomCR 198
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 47Specific Relief Act, 1963 — Section 34
High Courts03 Jul 1998
Shri Chandrakant Harmalkar and another Vs Smt. Sumati Sagun Harmalkar since deceased by her LRs.
Bombay High Court · (1999) 2 ALLMR 208 : (1998) 4 BomCR 356
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 3, Order 8 Rule 4, Order 8 Rule 5Constitution of India, 1950 — Article 1, 2Goa Law of Civil Marriage, 1910 — Article 3, 45
High Courts03 Jul 1998Dismissed
Shri Ayyub Khan Pathan Vs Shri A.K. Srivastava, Joint Secretary, to the Government of India, Ministry of Finance (Department of Revenue)
Bombay High Court · (1998) 100 BOMLR 348
Constitution of India, 1950 — Article 226Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37, 67, 8
High Courts02 Jul 1998
Laxmibai Darpel Vs The Returning Officer, Kopargaon, Nagar Palika, Kopargaon, Dist. Ahmednagar and others
Bombay High Court · (1998) 4 BomCR 800 : (1999) 1 MhLj 486
Bombay General Clauses Act, 1904 — Section 11Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 4
High Courts02 Jul 1998
The State of Maharashtra Vs Mohan Radhkrishna Pednekar
Bombay High Court · (1999) 5 BomCR 792 : (1998) CriLJ 3771 : (1999) 2 MhLj 459 : (2000) 1 RCR(Criminal) 358
Penal Code, 1860 (IPC) — Section 24, 403, 408
High Courts02 Jul 1998
Abdulhussein G. Tambawala Vs Commissioner of Income Tax
Bombay High Court · (1998) 150 CTR 57 : (1998) 234 ITR 258
Income Tax Act, 1961 — Section 80V
High Courts01 Jul 1998
Mrs. Sahebbi Syed Qayamuddin Vs The State of Maharashtra and another
Bombay High Court · (1998) 4 BomCR 798 : (1999) 1 MhLj 128
High Courts01 Jul 1998Allowed
Mrs. Sahebbi Syed Qayamuddin Vs The State of Maharashtra and Another
Bombay High Court · (1998) 4 BomCR 798 : (1999) 1 MhLj 128
High Courts01 Jul 1998
Murlidhar Bhagwandas Vs Commissioner of Income Tax
Bombay High Court · (1998) 234 ITR 548 : (2000) 111 TAXMAN 619
Income Tax Act, 1961 — Section 147
High Courts01 Jul 1998
Shri Cruz Pedro Pacheco Vs State of Maharashtra
Bombay High Court · (1998) 5 BomCR 521 : (1998) CriLJ 4628
Criminal Procedure Code, 1973 (CrPC) — Section 154, 162, 313Evidence Act, 1872 — Section 145, 3, 59Penal Code, 1860 (IPC) — Section 436, 506
High Courts01 Jul 1998
Shri Pandurang Eknath Khare and others Vs State of Maharashtra and others
Bombay High Court · (1998) 3 ALLMR 495 : (1998) 4 BomCR 240 : (1998) 2 MhLj 873
Constitution of India, 1950 — Article 14, 226Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 12(1), 37, 44, 45(1)
High Courts30 Jun 1998
Shri Damaso cota Vs The Director, Directorate of Health Services and another
Bombay High Court · (1998) 4 BomCR 363 : (1998) 80 FLR 960 : (1998) 3 MhLj 566
High Courts30 Jun 1998
COMMISSIONER OF INCOME TAX Vs POOJA ARCHA TRUST FUND
Bombay High Court · (1998) 150 CTR 31
Income Tax Act, 1961 — Section 164(2), 256(1)
High Courts30 Jun 1998
COMMISSIONER OF INCOME TAX Vs J.V. KOLTA
Bombay High Court · (1998) 149 CTR 454 : (1998) 101 TAXMAN 13
Income Tax Act, 1961 — Section 261(1)
High Courts30 Jun 1998
Robert Peter Kadam and etc. Vs The State of Maharashtra
Bombay High Court · (1998) CriLJ 3879 : (1998) 3 MhLj 625
Criminal Procedure Code, 1973 (CrPC) — Section 313, 482Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 395, 397, 412, 414