COURT ARCHIVE

Bombay High Court judgments, 1998

906 judgments · page 36 of 46

High Courts18 Apr 1998

Bhagwan Raoji Dale Vs Sushma alias Nanda Bhagwan Dale

Bombay High Court · (1999) 5 BomCR 851 : (1998) 3 CivCC 482 : (1999) 1 DMC 168 : (1998) 2 MhLj 819 : (2000) 1 RCR(Criminal) 340

Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 482, 488Hindu Adoptions and Maintenance Act, 1956 — Section 18(1)Hindu Marriage Act, 1955 — Section 10(1), 25

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High Courts18 Apr 1998Allowed

Daulatrao Nanasaheb Pisal Vs Bhuinj Police Station and Others

Bombay High Court · (1998) 100 BOMLR 167

Constitution of India, 1950 — Article 14, 21Penal Code, 1860 (IPC) — Section 354, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3

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High Courts18 Apr 1998

Fazal Abdul Hamid Lalani Vs State of Maharashtra

Bombay High Court · (1998) 4 ALLMR 487 : (1999) 5 BomCR 240 : (1999) BomCR(Cri) 240 : (1998) 2 BOMLR 885

Bombay Cinemas (Regulation) Act, 1953 — Section 108(2), 3, 7Criminal Procedure Code, 1973 (CrPC) — Section 482Maharashtra Cinemas (Regulation) Rules, 1966 — Rule 22, 33, 51

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High Courts17 Apr 1998

M/s. KEC International Ltd. Vs Kamani Employees Union and others

Bombay High Court · (1998) 3 ALLMR 259 : (1998) 3 BomCR 590 : (1999) 1 MhLj 243

Income Tax Act, 1961 — Section 10(10C), 31(2)Industrial Disputes (Bombay) Rules, 1957 — Rule 37, 38Industrial Disputes Act, 1947 — Section 2(oo), 22, 25N, 9A

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High Courts17 Apr 1998

Maharashtra Industrial Development Corporation Employees'' Association Vs F. Paul, Additional Registrar of Trade Unions

Bombay High Court · (1998) 89 FLR 986 : (2000) 3 LLJ 595

Trade Unions Act, 1926 — Section 10, 11, 28Trade Unions Regulations, 1927 — Regulation 17

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High Courts17 Apr 1998

The State of Maharashtra Vs Babu @ Babusya Vithal Rathod and others

Bombay High Court · (1998) 5 BomCR 863

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 35, 354(3), 366Evidence Act, 1872 — Section 106, 114, 3, 59, 9Penal Code, 1860 (IPC) — Section 149, 302, 392, 396, 397

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High Courts15 Apr 1998

Shri Kiritkumar Vallabhdas Gajaria and another Vs Champaben N. Kapadia and others

Bombay High Court · AIR 1998 Bom 337 : (1998) 3 ALLMR 223 : (1998) 4 BomCR 58 : (1998) 3 CivCC 40 : (1998) 2 MhLj 597

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(4A)Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 384

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High Courts15 Apr 1998

Sulabha Ramchandra Jadhav and others Vs Kalidas Dnyandeo Patil and others

Bombay High Court · (1998) 5 BomCR 696

Bombay City Civil Court Act, 1948 — Section 28Succession Act, 1925 — Section 276, 388

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High Courts15 Apr 1998

V.V.F. Limited Vs Sarva Shramik Sangh and Others

Bombay High Court · (1998) 79 FLR 503 : (1999) 3 LLJ 687

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High Courts13 Apr 1998

Maharashtra State Electricity Board Vs Sidramappa R. Gaikwad and others

Bombay High Court · (1998) 4 ALLMR 29 : (1998) 5 BomCR 841

Constitution of India, 1950 — Article 14, 15, 226Consumer Protection Act, 1986 — Section 2(1)

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High Courts03 Apr 1998

Kailash Gangaram Chandgude Vs Shri Ranjendra Balkrishan Parhad

Bombay High Court · (1998) 3 ALLMR 576 : (1998) 4 BomCR 54 : (1998) 2 MhLj 561

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 2(1), 2(2), 2(3), 5

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High Courts03 Apr 1998

Mangala Vs Shreyas Shikshan Prasarak Mandal and others

Bombay High Court · (1998) 4 ALLMR 157 : (1998) 5 BomCR 374 : (1999) 81 FLR 407 : (1998) 3 MhLj 384 : (1988) 3 MhLj 384

Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 2, 28(1), 9

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High Courts03 Apr 1998

Dr. Mohammad Laeeque Vs State of Maharashtra and others

Bombay High Court · AIR 1999 Bom 30 : (1998) 5 BomCR 368 : (1998) 3 MhLj 403

Admission to Medical Courses (Maharashtra Govt.) Rules, 1998 — Rule 6, 7Constitution of India, 1950 — Article 14, 15, 226

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High Courts03 Apr 1998

Kumble Achutrao Ramrao (deceased) through LRs. Vs Shantilal Pranjivandas Dalal (deceased) through LRs.

Bombay High Court · (1998) 5 BomCR 686

Bombay Court Fees Act, 1959 — Section 6Civil Procedure Code, 1908 (CPC) — Order 9 Rule 6, 9

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High Courts03 Apr 1998

Mr. M.D. Kale, Intelligence Officer, N.C.B. Bombay Vs Mr. Mohd. Afzal Mohd. Yarkhan and another

Bombay High Court · (1999) 5 BomCR 214 : (1998) 2 MhLj 779

Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 165, 366

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High Courts03 Apr 1998

Mrs. Sudhatai Pandurang Kale Vs State of Maharashtra and another

Bombay High Court · AIR 1998 Bom 323 : (1998) 3 ALLMR 370 : (1998) 3 BomCR 696 : (1998) 2 MhLj 430

Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 2(6), 308, 51, 62, 63(2)

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High Courts02 Apr 1998

Smt. Vishranti Rajkumar Dessai Vs The Administrative Tribunal and others

Bombay High Court · (1998) 5 BomCR 714

Goa, Daman and Diu School Education Rules, 1986 — Rule 83, 90

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High Courts02 Apr 1998Dismissed

Arun Gulab Gawli Vs State of Maharashtra

Bombay High Court · (1998) CriLJ 4481

Criminal Procedure Code, 1973 (CrPC) — Section 173, 227, 228, 239, 240Penal Code, 1860 (IPC) — Section 302, 354, 376, 498A, 511

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High Courts02 Apr 1998

Furn Plastics Vs Asstt. Commissioner of C. Ex.

Bombay High Court · (1998) 101 ELT 14

Central Excises and Salt Act, 1944 — Section 35, 35F

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High Courts01 Apr 1998

John Ohuma Ogmekwe and another Vs Intelligence Officer Narcotic Control Bureau and another

Bombay High Court · (1998) BomCR(Cri) 842

Criminal Procedure Code, 1973 (CrPC) — Section 31Customs Act, 1962 — Section 135(1)Evidence Act, 1872 — Section 114, 17, 25, 26, 27

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