COURT ARCHIVE

Bombay High Court judgments, 1998

906 judgments · page 37 of 46

High Courts01 Apr 1998

Sule Kareem Vs Asstt. Collector of Customs and another

Bombay High Court · (1998) BomCR(Cri) 751 : (1998) CriLJ 3052 : (1998) 4 RCR(Criminal) 32

Criminal Procedure Code, 1973 (CrPC) — Section 313Customs Act, 1962 — Section 108, 135(1)Evidence Act, 1872 — Section 26, 27

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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) 04 BOM CK 0001

Criminal Procedure Code, 1973 (CrPC) — Section 313Customs Act, 1962 — Section 135(1)Evidence Act, 1872 — Section 114, 25, 27

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High Courts31 Mar 1998

Shri Rajinder Kumar Sharma Vs Directorate of Revenue Intelligence and another

Bombay High Court · (1998) BomCR(Cri) 791 : (1998) CriLJ 3734

Criminal Procedure Code, 1973 (CrPC) — Section 438Customs Act, 1962 — Section 108

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High Courts31 Mar 1998

Mr. Suresh Srinivasan Iyengar Vs The State of Maharashtra and others

Bombay High Court · (1999) 1 ALD(Cri) 386 : (1999) 2 ALLMR 248 : (1998) BomCR(Cri) 877 : (1999) 1 CivCC 459 : (1999) 1 RCR(Criminal) 408

Contract Act, 1872 — Section 182Criminal Procedure Code, 1973 (CrPC) — Section 178, 179, 482, 70Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 80

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High Courts31 Mar 1998

Mohan Bacchu Patil Vs The State of Maharashtra and another

Bombay High Court · (1998) 4 BomCR 71 : (1998) CriLJ 3845 : (1998) 3 MhLj 58

Contempt of Courts Act, 1971 — Section 2Penal Code, 1860 (IPC) — Section 302

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High Courts31 Mar 1998Dismissed

Siddiqui Badlu Khan Vs The State of Maharashtra

Bombay High Court · (1998) 100 BOMLR 747

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 392, 397, 452

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High Courts31 Mar 1998

M/s. Lalchand Manakchand and sons Vs M/s. Vijay Enterprises and others

Bombay High Court · (1998) 4 BomCR 480

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Limitation Act, 1963 — Article 1, 18Partnership Act, 1932 — Section 45

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High Courts26 Mar 1998

The Industrial Credit and Investment Corporation of India Limited Vs Financial and Management Services Ltd. and others

Bombay High Court · AIR 1998 Bom 305 : (1998) 3 BomCR 471 : (1998) 3 BOMLR 677 : (1999) 98 CompCas 241 : (1998) 3 MhLj 602

Companies Act, 1956 — Section 10, 292, 391, 393, 394

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High Courts26 Mar 1998

State of Goa Vs Ganesh Rajaram Kadam

Bombay High Court · (1998) 5 BomCR 857

Criminal Procedure Code, 1973 (CrPC) — Section 235, 326, 378Evidence Act, 1872 — Section 3, 59, 8, 9Penal Code, 1860 (IPC) — Section 300, 302, 304

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High Courts26 Mar 1998

Regional Director of Employees State Insurance Corporation Vs O.H. Bagamal and Co.

Bombay High Court · (1998) 5 BomCR 690 : (1998) 79 FLR 978

Employees State Insurance Act, 1948 — Section 2(9)

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High Courts26 Mar 1998

Keshav Bablo Gawde and others Vs Ramakant Khandeparkar and others

Bombay High Court · (1998) 3 ALLMR 391 : (1998) 3 BomCR 883

Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975 — Section 15, 16, 2, 29

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High Courts26 Mar 1998Allowed

Akhalaq Ahmed F. Patel Vs State of Maharashtra

Bombay High Court · (1998) CriLJ 3969 : (1998) 2 MhLj 932

Criminal Procedure Code, 1973 (CrPC) — Section 204, 437, 438, 438(1), 438(3)Penal Code, 1860 (IPC) — Section 302, 306, 34, 498A

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High Courts25 Mar 1998

Tilakraj Vazirchand Talwar Vs State of Maharashtra

Bombay High Court · (1998) BomCR(Cri) 763

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 301(2), 482Evidence Act, 1872 — Section 114

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High Courts25 Mar 1998

Shri H.V. Rangaswamy and another Vs The State of Maharashtra and another

Bombay High Court · (1998) 5 BomCR 499

Constitution of India, 1950 — Article 142, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 190, 195, 202, 340Penal Code, 1860 (IPC) — Section 120

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High Courts25 Mar 1998