COURT ARCHIVE

Bombay High Court judgments, 1998

906 judgments · page 4 of 46

High Courts04 Dec 1998

Shri Abdul Shakur Khan Vs Shri R.D. Tyagi, Commissioner of Police, Mumbai and others

Bombay High Court · (1999) BomCR(Cri) 359 : (1999) 1 BOMLR 855 : (1999) CriLJ 1524 : (1999) 1 MhLj 787

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 7Constitution of India, 1950 — Article 22(5), 226Criminal Procedure Code, 1973 (CrPC) — Section 82

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High Courts04 Dec 1998Dismissed

Hindustan Lever Ltd. Vs Hindustan Lever Employees'' Union and Others

Bombay High Court · (1999) 2 LLJ 804

Industrial Disputes Act, 1947 — Section 18, 2, 2A, 36, 9A

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High Courts04 Dec 1998

Hindustan Lever Ltd. Vs Hindustan Lever Employees Union and Another

Bombay High Court · (2000) 3 ALLMR 147 : (1999) 1 BomCR 722 : (1999) 2 MhLj 231

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 2, 2Industrial Employment (Standing Orders) Act, 1946 — Section 6(1)

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High Courts04 Dec 1998

Jayant N. Sheth, Proprietor Struct Mast Engineers Vs Gyneshwar Apartment Co-operative Housing Society Ltd.

Bombay High Court · (1999) 1 BomCR 774

Arbitration and Conciliation Act, 1996 — Section 11(4), 2(1), 7

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High Courts04 Dec 1998

Mrs. Teresinha Coelho and Others Vs Dr. Inacio Pio Jesus de Sa

Bombay High Court · (2000) 1 BomCR 484 : (2001) 4 BOMLR 206 : (2001) 3 MhLj 863

Civil Procedure Code, 1908 (CPC) — Section 96Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975 — Section 15, 16, 20, 22(1), 22(3)Penal Code, 1860 (IPC) — Section 193, 219, 228

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High Courts04 Dec 1998

Bombay Environmental Action Group and another Vs State of Maharashtra and others

Bombay High Court · (1999) 1 BomCR 455 : (1999) 2 MhLj 747

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 1, 43, 63, 63IA, 87Central Inland Water Transport Corporation Ltd. Service Discipline and Appeal Rules, 1979 — Rule 9(1)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, 9

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High Courts04 Dec 1998Dismissed

Prakash Dattaram Parulekar and others Vs Dattaram Damodar Diukar and others

Bombay High Court · (2000) 1 BomCR 458

Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 22(2)(a)

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High Courts03 Dec 1998

Vasant Dhope Vs State of Maharashtra and others

Bombay High Court · (1999) 1 ALLMR 7 : (1999) 2 BomCR 43 : (1999) 1 MhLj 380

Constitution of India, 1950 — Article 14, 16, 226

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High Courts03 Dec 1998

Ramesh Madhukar Thombre Vs State of Maharashtra

Bombay High Court · (1998) 12 BOM CK 0083

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High Courts03 Dec 1998Dismissed

P.M. Ramkrishnan and Others Vs Neelkanth Mahadeo Kamble and Another

Bombay High Court · (1999) CriLJ 1313

Criminal Procedure Code, 1973 (CrPC) — Section 202Penal Code, 1860 (IPC) — Section 106, 114, 166, 409, 415

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High Courts03 Dec 1998

Vardhamankunj Premises Co-operative Society Ltd. Vs Municipal Corporation of Greater Bombay and others

Bombay High Court · (1999) 1 ALLMR 9 : (1999) 1 MhLj 448

Constitution of India, 1950 — Article 226Maharashtra Housing and Area Development Act, 1976 — Section 2(12), 2(15), 2(16), 83(1)

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High Courts03 Dec 1998

Dr. Rushad T. Udwadia and others Vs Maharashtra Medical Council and others

Bombay High Court · AIR 1999 Bom 204 : (1999) 4 BomCR 726 : (1999) 1 MhLj 508

Indian Medical Council Act, 1956 — Section 20

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High Courts03 Dec 1998

Anmol Gharde and others Vs The State of Maharashtra

Bombay High Court · (1999) 5 BomCR 209 : (1999) BomCR(Cri) 209 : (1999) CriLJ 4239 : (1999) 1 MhLj 692 : (2000) 1 RCR(Criminal) 176

Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 3, 45, 61Penal Code, 1860 (IPC) — Section 34, 342, 376(2)

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High Courts03 Dec 1998

Mardia Copper Products Ltd. and others Vs Commissioner of Sales Tax and another

Bombay High Court · (1999) 5 BomCR 252 : (1999) 1 BOMLR 848 : (1999) 2 MhLj 127

Central Sales Tax Act, 1956 — Section 13Companies Act, 1956 — Section 17, 25Constitution of India, 1950 — Article 227

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High Courts03 Dec 1998

Subhash Tatoda Nikam Vs The Hon''ble High Court of Judicature of Bombay and Another

Bombay High Court · (1999) 1 BomCR 760

Constitution of India, 1950 — Article 14, 16, 226, 311

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High Courts03 Dec 1998

Chandrabhan Nandanwar Vs The Director of Health Services Maharashtra and others

Bombay High Court · (1999) 1 ALLMR 14 : (1999) 2 BomCR 45 : (1999) 1 MhLj 536

Constitution of India, 1950 — Article 226

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High Courts03 Dec 1998

Dr. Rushad T. Udwadia Vs The Maharashtra Medical Council and others

Bombay High Court · (1999) 1 ALLMR 11 : (1999) 1 BomCR 639

Constitution of India, 1950 — Article 226

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High Courts03 Dec 1998

Raghu Shankar Kale Vs The State of Maharashtra

Bombay High Court · (1999) 101 BOMLR 625

Penal Code, 1860 (IPC) — Section 302, 34, 394, 397, 411

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High Courts02 Dec 1998

Bhavya Sitaram Dubey Vs Board of Technical Examination, M.S., Bombay and Another

Bombay High Court · (1998) 12 BOM CK 0082

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High Courts02 Dec 1998Dismissed

Vijay V. Raut Vs The Collector of Chandrapur and Others

Bombay High Court · (1999) 2 ALLMR 75 : (1999) 101 BOMLR 648 : (1999) 1 MhLj 613

Maharashtra Municipalities Nagar Panchayats and Industrial Townships Act, 1965 — Section 55(6)(b)

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