High Courts14 Dec 1998
Rashtriya Upbhokta Sahakari Sanstha Vs Jayantilal Dwarkadas
Bombay High Court · (1999) 4 BomCR 78
Consumer Protection Act, 1986 — Section 2(1)
COURT ARCHIVE
Bombay High Court judgments, 1998
906 judgments · page 3 of 46
High Courts14 Dec 1998
Maharashtra State Road Transport Corporation Vs Mr. Sahadev @ Sadu Aba Pore and Others
Bombay High Court · (1999) 1 ACC 698 : (1999) 2 BomCR 129 : (1999) 1 BOMLR 664
Evidence Act, 1872 — Section 101Motor Vehicles Act, 1988 — Section 165
High Courts11 Dec 1998
Mr. Manuel Caetano Gonsalves Patricio Vs Mr. Antonio Braganza and another
Bombay High Court · (1999) 3 ALLMR 45 : (2000) 1 BomCR 453
Goa, Daman and Diu Agricultural Tenancy Act, 1964 — Section 7
High Courts11 Dec 1998Allowed
Manuel Caetano Gonsalves Patricio Vs Antonio Braganza and another
Bombay High Court · (1999) 3 ALLMR 45 : (2000) 1 BomCR 453
Goa, Daman and Diu Agricultural Tenancy Act, 1964 — Section 7A
High Courts11 Dec 1998
The United Western Bank Ltd. Vs Marmago Steel Ltd.
Bombay High Court · AIR 1999 Bom 202 : (1999) 1 ALLMR 385 : (1999) 2 BomCR 149 : (1999) 1 MhLj 730
Bombay High Court (Original Side) Rules, 1980 — Rule 227
High Courts10 Dec 1998
Sou. Rukmini alias Mangal Mahadeo Gaikwad Vs Shri Mahadeo Maruti Gaikwad and another
Bombay High Court · (1999) 5 BomCR 260 : (1999) 2 DMC 105
Criminal Procedure Code, 1973 (CrPC) — Section 125Evidence Act, 1872 — Section 3, 58
High Courts10 Dec 1998
Krishna Murari Poddar and another Vs The State of Maharashtra and another
Bombay High Court · (1999) 1 ALLMR 259 : (1999) 5 BomCR 432 : (2001) 105 CompCas 625 : (1999) CriLJ 1094
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141Penal Code, 1860 (IPC) — Section 34
High Courts10 Dec 1998
Ramnath Sadashiv Koltharkar Vs The State of Maharashtra
Bombay High Court · (1999) 5 BomCR 255 : (1999) BomCR(Cri) 255 : (1999) 2 MhLj 743 : (1999) 3 RCR(Criminal) 471
Penal Code, 1860 (IPC) — Section 353, 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 23, 9Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Rules, 1995 — Rule 7
High Courts10 Dec 1998
S.S. Phogat Vs The Chief of Naval Staff and others
Bombay High Court · (1999) 1 ALLMR 3 : (1999) 1 BomCR 688
Constitution of India, 1950 — Article 14, 16, 226
High Courts10 Dec 1998
Open Sea Maritimes Inc. Vs R. Pyarelal International Pvt. Ltd.
Bombay High Court · (1999) 2 BomCR 158 : (1999) 2 MhLj 1
Geneva Convention Act, 1927 — Article 1(c)Protocol and Convention Act, 1937 — Section 7(1)Arbitration Act, 1940 — Section 34, 35
High Courts10 Dec 1998Dismissed
Desh Chemicals Pvt. Ltd. Vs Kulgaon Badlapur Municipal Council and Others
Bombay High Court · (1999) 101 BOMLR 67
High Courts09 Dec 1998
Jaysing @ Gangawa Mesraj Kharariya and others Vs The State of Maharashtra
Bombay High Court · (1999) 5 BomCR 322 : (1999) CriLJ 1687 : (1999) 1 MhLj 885
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 161, 165Evidence Act, 1872 — Section 3, 8, 9
High Courts09 Dec 1998Allowed
Shri H.B. Bhongale Vs Smt. Zarina Shoukatali Jafar and Others
Bombay High Court · (1999) 101 BOMLR 886
Criminal Procedure Code, 1973 (CrPC) — Section 156, 197Penal Code, 1860 (IPC) — Section 34, 380, 427, 451
High Courts08 Dec 1998
Vithal Ramchandra Biradar and another Vs Shri P.G. Patil and others
Bombay High Court · (1999) 3 ALLMR 62 : (1999) 4 BomCR 176 : (2000) 85 FLR 377 : (1999) 2 MhLj 973
Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 5Maharashtra Universities Act, 1994 — Section 59
High Courts08 Dec 1998
Wamanrao Satpute Vs Collector, Nagpur and others
Bombay High Court · AIR 1999 Bom 103 : (1999) 2 ALLMR 189 : (1999) 2 BomCR 47 : (1999) 2 BOMLR 101
Constitution of India, 1950 — Article 226Representation of the People Act, 1950 — Section 22
High Courts08 Dec 1998
Rangrao deceased through L.Rs and others Vs Pandharinath and another
Bombay High Court · (1999) 3 ALLMR 15 : (1999) 4 BomCR 180 : (1999) 3 MhLj 609
Civil Procedure Code, 1908 (CPC) — Section 2Constitution of India, 1950 — Article 226, 227Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 8
High Courts08 Dec 1998Dismissed
Suresh Rama Sakat Vs The State of Maharashtra
Bombay High Court · (1999) 101 BOMLR 44
Penal Code, 1860 (IPC) — Section 300, 302
High Courts07 Dec 1998
Shailaja Ashokrao Walse Vs State of Maharashtra and others
Bombay High Court · (1999) 1 ALLMR 452 : (2000) 1 BomCR 18 : (1999) 1 MhLj 291
Constitution of India, 1950 — Article 14, 15(4), 16(4), 21, 226Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 16, 2(20), 3(1), 4, 5Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 14, 2, 3, 4(1)(f), 4(2)(d)
High Courts07 Dec 1998
Arjun Prabhakar Kunjawane and another Vs The State of Maharashtra
Bombay High Court · (1999) 5 BomCR 332 : (1999) CriLJ 2409
Bombay Police Act, 1951 — Section 135, 37Evidence Act, 1872 — Section 3, 8, 9Penal Code, 1860 (IPC) — Section 302
High Courts04 Dec 1998
Prakash Dattaram Parulekat and Others Vs Dattaram Damodar Diukar and Others
Bombay High Court · (2000) 1 BomCR 458
Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 101, 105Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 22(2), 32