High Courts06 May 1998
Ramesh Ramnarayan Dangare Vs Vithabai Wakchaure and another
Bombay High Court · (1998) 4 BomCR 761
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Bombay High Court judgments, 1998
906 judgments · page 34 of 46
High Courts06 May 1998Dismissed
Smt. Shakuntala Bhagwat Vs State of Maharashtra
Bombay High Court · (1998) CriLJ 3773
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 12, 15, 16, 17, 18
High Courts06 May 1998
Shri Bablo F. Ghadi and others Vs State of Goa and others
Bombay High Court · (1998) 4 BomCR 379
Constitution of India, 1950 — Article 14, 16, 226
High Courts06 May 1998
Bindersing Nirmalsing Kaili and Others Vs State of Maharashtra
Bombay High Court · (1999) 101 BOMLR 607 : (1999) 1 MhLj 643
Bombay Prohibition Act, 1949 — Section 66Criminal Procedure Code, 1973 (CrPC) — Section 212, 215Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 2, 20, 27, 42
High Courts05 May 1998
Pandit Vandar Patil Vs The State of Maharashtra
Bombay High Court · (1998) 100 BOMLR 735
Penal Code, 1860 (IPC) — Section 300, 302, 304, 324
High Courts04 May 1998Allowed
Bakhtawar Construction Co. (P.) Ltd. Vs Blossom Breweries Ltd. and Others
Bombay High Court · (1999) 95 CompCas 28
Companies Act, 1956 — Section 247, 247(1), 248, 248(1), 250
High Courts04 May 1998
National Spiritual Assembly of Baha is in Judia and others Vs Cyruz Mazkoori
Bombay High Court · AIR 1998 Bom 361 : (1998) 3 ALLMR 256 : (1998) 3 BomCR 834 : (1998) 3 MhLj 31 : (1999) 1 RCR(Civil) 368
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 25, 26
High Courts04 May 1998
Pradeep C. Mody Vs Sashikant C. Mody and others
Bombay High Court · AIR 1998 Bom 351 : (1998) 4 ALLMR 306 : (1998) 3 BomCR 823
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 40 Rule 3Succession Act, 1925 — Section 218
High Courts04 May 1998
Vishnu @ Undrya Chambur Vs The State at the instance of Senior Inspector of Police and another
Bombay High Court · (1998) BomCR(Cri) 888 : (1998) 3 MhLj 659
Bombay Children Act, 1948 — Section 57Criminal Procedure Code, 1973 (CrPC) — Section 161, 235Evidence Act, 1872 — Section 3, 45, 59
High Courts04 May 1998
Mahesh Jagan Morade and others Vs The State of Maharashtra
Bombay High Court · (1998) 05 BOM CK 0004
Criminal Procedure Code, 1973 (CrPC) — Section 165, 235, 313, 378(1)Evidence Act, 1872 — Section 3, 45, 59Penal Code, 1860 (IPC) — Section 101, 147, 148, 302, 304
High Courts30 Apr 1998
Celestina Rosario and others Vs Mrs. Mariquinha F.D. Rosario and others
Bombay High Court · (1998) 3 BomCR 889
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Land Acquisition Act, 1894 — Section 30
High Courts30 Apr 1998
Mr. Oseas Sales Dias Vs Mrs. Ethehelvina Arcanjale e''Souza and others
Bombay High Court · (1999) 2 BomCR 377
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58(4), 50
High Courts29 Apr 1998
Venkatesh Iyer Vs Bombay Hospital Trust and others
Bombay High Court · AIR 1998 Bom 373 : (1998) 3 BomCR 503
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, Order 33 Rule 9, Order 7 Rule 1, 35Limitation Act, 1908 — Article 36Limitation Act, 1963 — Article 113
High Courts29 Apr 1998
Smt. Corina Cotta Branganza Vs State of Goa and others
Bombay High Court · (1998) 3 BomCR 891
Constitution of India, 1950 — Article 14, 16, 226
High Courts27 Apr 1998
In Re: Aimco Pesticides Ltd.
Bombay High Court · (2001) 103 CompCas 463
Companies Act, 1956 — Section 17, 391, 394
High Courts27 Apr 1998
Dr. Taneshwar Singh Chahal Vs The Dean, Goa Dental College and Hospital and others
Bombay High Court · (1998) 4 BomCR 5 : (1998) 2 MhLj 394
Constitution of India, 1950 — Article 14, 16, 226Government Rules for Admission to Medical Colleges, 1998 — Rule 99
High Courts27 Apr 1998
In Re: Vayaz Indian Pesticides Pvt. Ltd.
Bombay High Court · (2001) 103 CompCas 255
Companies Act, 1956 — Section 391
High Courts24 Apr 1998
The Goa Co-operative Printing Press Ltd. Vs The Industrial Tribunal and another
Bombay High Court · (1998) 4 BomCR 1 : (1998) 3 BOMLR 476 : (2001) 3 LLJ 19
Bombay Industrial Relations Act, 1946 — Section 78, 79
High Courts24 Apr 1998
Maharashtra State Road Transport Corporation Vs Sharafat Ali Gulam Ali Sayyed
Bombay High Court · (1998) 5 BomCR 380 : (1999) 82 FLR 526 : (1999) 1 MhLj 577
Industrial Disputes Act, 1947 — Section 10(1)
High Courts24 Apr 1998Allowed
Goa Co-operative Printing Press Ltd. Vs Industrial Tribunal and Another
Bombay High Court · (2001) 3 LLJ 19(2)