High Courts30 Jun 1998
The Comissioner of Income Tax, Bombay City-IX, Bombay Vs Shri J.V. Kolt
Bombay High Court · (1998) 4 BomCR 821 : (1999) 235 ITR 239
Income Tax Act, 1961 — Section 10(13), 15, 16, 17(3), 192(5)
COURT ARCHIVE
Bombay High Court judgments, 1998
906 judgments · page 30 of 46
High Courts30 Jun 1998
Kadam Rupsing Bhivji Vs Returning Officer, Municipal Council, Ahmednagar and others
Bombay High Court · AIR 1998 Bom 314 : (1998) 4 ALLMR 162 : (1998) 4 BomCR 786 : (1998) 3 BOMLR 106 : (1998) 3 MhLj 293
Civil Procedure Code, 1908 (CPC) — Section 115Electricity (Supply) Act, 1948 — Section 10(1), 5(1), 78, 79Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 16, 16(1), 21
High Courts30 Jun 1998
Shri Mirchu Gumanmal Damnani Vs State of Maharashtra
Bombay High Court · (1998) 100 BOMLR 55
Penal Code, 1860 (IPC) — Section 300, 302, 304, 307
High Courts30 Jun 1998
COMNHSSIONER OF INCOME TAX Vs A.G. NARAYANAN
Bombay High Court · (1998) 150 CTR 633
Income Tax Act, 1961 — Section 256(1)
High Courts29 Jun 1998
Vijyendra Kabra and another Vs The State of Maharashtra and others
Bombay High Court · (1998) 4 BomCR 781 : (1999) 1 MhLj 808
Constitution of India, 1950 — Article 14, 15, 226, 371Maharashtra Universities Act, 1994 — Section 65
High Courts26 Jun 1998
Lalji Lachhamndas Vs Amiruddin Amanulla and another
Bombay High Court · (1998) 4 ALLMR 446 : (1998) 4 BomCR 335 : (1998) 3 MhLj 237
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(3), 12(3)Constitution of India, 1950 — Article 227Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 22(1), 4
High Courts26 Jun 1998
The Chief Officer, Margao Municipal Council and another Vs Shri Vaman Shirgaokar (deceased)
Bombay High Court · (1998) 4 ALLMR 598 : (1998) 4 BomCR 373
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975 — Section 15, 16, 2(1), 31, 4
High Courts26 Jun 1998Dismissed
Alikhan Hamidkhan Pathan Vs Gaffar Husen Avasekar and Others
Bombay High Court · (1998) 4 ALLMR 486 : (1998) 100 BOMLR 750
Penal Code, 1860 (IPC) — Section 147, 148, 149, 336, 427
High Courts26 Jun 1998
Orkay Industries Limited and others Vs The State of Maharashtra and others
Bombay High Court · (2000) 5 BomCR 14
Companies Act, 1913 — Section 227(2)Companies Act, 1956 — Section 441(2), 536(2)Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts26 Jun 1998
Vallabhji Salji Shah Vs Gopal Savlaram Rajadhyaksha and others
Bombay High Court · (1998) 3 ALLMR 524 : (1998) 4 BomCR 330 : (1998) 3 MhLj 152
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)Constitution of India, 1950 — Article 227
High Courts26 Jun 1998
Vijay Kumar Sharma and others Vs The State of Maharashtra and others
Bombay High Court · (1999) 5 BomCR 795
Penal Code, 1860 (IPC) — Section 120, 34
High Courts26 Jun 1998Dismissed
Sou. Leelavati and Others Vs Nivrutti and Others
Bombay High Court · (1999) 1 DMC 542
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127
High Courts25 Jun 1998Allowed
Damodar Bhagwant Pande, Since Deceased, By Legal Representatives and Others Vs Narayan Bhagwant Pande, Since Deceased, By Legal Representatives and Others
Bombay High Court · (1999) 1 ALLMR 591 : (1999) 101 BOMLR 396 : (1999) 1 CivCC 479 : (1999) 1 MhLj 187
Civil Procedure Code, 1908 (CPC) — Section 11, 141Constitution of India, 1950 — Article 226
High Courts25 Jun 1998
Narendra G. Goradia (HUF) Vs Commissioner of Income Tax
Bombay High Court · (1999) 154 CTR 365 : (1998) 234 ITR 571 : (1998) 3 MhLj 865 : (1998) 101 TAXMAN 571
Income Tax Act, 1961 — Section 68
High Courts24 Jun 1998
Om Siddharaj Co-operative Housing Society Limited Vs The State of Maharashtra and others
Bombay High Court · (1998) 4 BomCR 506
Constitution of India, 1950 — Article 226
High Courts24 Jun 1998
Rusy Noshirvan Mody and another Vs State of Maharashtra and others
Bombay High Court · (1999) 5 BomCR 780
Bombay Police Act, 1951 — Section 3, 47, 47, 47(1), 48, 48Companies Act, 1956 — Section 442, 442(2), 446Constitution of India, 1950 — Article 14, 226
High Courts24 Jun 1998
Rusy Noshirvan Mody and another Vs The State of Maharashtra and others
Bombay High Court · (1999) 5 BomCR 780
Bombay Police Act, 1951 — Section 3, 442, 446, 47, 48Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 190(1)
High Courts23 Jun 1998Dismissed
Smt. Vandana Vikas Waghmare and etc. Vs State of Maharashtra and Others
Bombay High Court · (1998) CriLJ 4295
Arms Act, 1959 — Section 25, 3Bombay Police Act, 1951 — Section 135, 189, 37Constitution of India, 1950 — Article 21, 226
High Courts23 Jun 1998
Subhash Mallikarjun Menase Vs The State of Maharashtra
Bombay High Court · (1998) 100 BOMLR 533 : (1999) 1 MhLj 143
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 102, 300, 302, 304, 324
High Courts22 Jun 1998Dismissed
Mehmud Mohammed Chabukswar Vs State of Maharashtra
Bombay High Court · (1998) 06 BOM CK 0066
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Motor Vehicles Act, 1988 — Section 112, 116, 89Penal Code, 1860 (IPC) — Section 279, 304, 304A, 337, 34