High Courts27 Feb 1998
Venkatesh Iyer Vs Bombay Hospital Trust and others
Bombay High Court · AIR 1998 Bom 185 : (1998) 2 BomCR 798
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 9, Order 39 Rule 1, Order 39 Rule 2, 60
COURT ARCHIVE
Bombay High Court judgments, 1998
906 judgments · page 40 of 46
High Courts27 Feb 1998
Devlal Chauhan and Another Vs Municipal Council Gondia and Others
Bombay High Court · (1999) 2 ALLMR 374 : (1999) 101 BOMLR 384 : (1999) 1 MhLj 163
Constitution of India, 1950 — Article 226
High Courts26 Feb 1998
Stephen Laslie Victor D''Souza and others Vs Stanley Antony D''Souza and others and Laxmi Aithappa Sharma and others
Bombay High Court · AIR 1998 Bom 149 : (1998) 2 ALLMR 1 : (1998) 3 BomCR 714 : (1999) 4 CivCC 262 : (1999) 1 CivCC 179 : (1998) 1 MhLj 912
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4Limitation Act, 1963 — Section 21, 5
High Courts26 Feb 1998
Vikrant Engineers and others Vs Shridhar Bhaskar Paranjape and another
Bombay High Court · (1998) 3 ALLMR 753 : (1998) 5 BomCR 269 : (1998) 2 BOMLR 140 : (1998) 2 MhLj 132
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 18, 28Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Constitution of India, 1950 — Article 227
High Courts26 Feb 1998
Ashok Kamlakar Vs State of Maharashtra
Bombay High Court · (1998) 5 BomCR 609
Bombay Police Act, 1951 — Section 135, 142, 37(1), 39, 40Constitution of India, 1950 — Article 3Criminal Procedure Code, 1973 (CrPC) — Section 154
High Courts24 Feb 1998
Ismail Shaikh Ali Vs State of Maharashtra and others
Bombay High Court · (1998) 5 BomCR 671 : (1998) 2 BOMLR 719 : (1998) 2 MhLj 727
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 7(1)Constitution of India, 1950 — Article 22(5), 226Criminal Procedure Code, 1973 (CrPC) — Section 82, 83, 84, 85
High Courts24 Feb 1998
Diwansingh Kushalsingh Vs The State of Maharashtra
Bombay High Court · (1998) 5 BomCR 556
Criminal Procedure Code, 1973 (CrPC) — Section 313, 367Evidence Act, 1872 — Section 3, 45, 59, 8, 9Penal Code, 1860 (IPC) — Section 201, 302
High Courts24 Feb 1998
M/s. B.J.S. Finance and Leasing Company and another Vs State of Maharashtra and others
Bombay High Court · (1998) 5 BomCR 601 : (1999) CriLJ 4892 : (1998) 3 MhLj 71 : (1998) 4 RCR(Criminal) 581
Bombay Prohibition Act, 1949 — Section 66(1)Constitution of India, 1950 — Article 226, 227Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22, 25, 27, 29, 60
High Courts24 Feb 1998
The State of Maharashtra Vs Suryakant Dattatraya Bhabal
Bombay High Court · (1999) 101 BOMLR 106
Constitution of India, 1950 — Article 11, 12, 13, 25, 26Criminal Procedure Code, 1973 (CrPC) — Section 313, 354, 366Penal Code, 1860 (IPC) — Section 292, 300, 302, 34, 376
High Courts24 Feb 1998
M/s. Lupin Laboratories Vs M/s. Jain Products
Bombay High Court · AIR 1998 Bom 312 : (1998) 2 ALLMR 553 : (1998) 3 BomCR 674 : (1998) 2 BOMLR 604
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Evidence Act, 1872 — Section 114, 115Trade and Merchandise Marks Act, 1958 — Section 12(3), 30
High Courts23 Feb 1998
Baban Bichkule and another Vs State of Maharashtra
Bombay High Court · (1998) 5 BomCR 813
Criminal Procedure Code, 1973 (CrPC) — Section 273, 299, 317Evidence Act, 1872 — Section 27, 3, 45, 59, 61Penal Code, 1860 (IPC) — Section 34, 340, 354, 376(2), 448
High Courts20 Feb 1998
Himatrao Ukha Mali and others Vs Popat Devram Patil and another
Bombay High Court · AIR 1999 Bom 10 : (1998) 3 ALLMR 415 : (1998) 3 BomCR 680 : (1998) 2 MhLj 383
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29(1), 32Civil Procedure Code, 1908 (CPC) — Section 11Contract Act, 1872 — Section 23
High Courts20 Feb 1998
Hamid Dawal Bargir Vs Mohamedan Eduction Society
Bombay High Court · (1998) 5 BomCR 900
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2), 23(2)
High Courts20 Feb 1998
Smt. Prabhavati S. Shah Vs Commissioner of Income Tax
Bombay High Court · (1998) 100 TAXMAN 404
Income Tax Act, 1961 — Section 250, 251, 256(1), 256(2), 271
High Courts20 Feb 1998
Glencore (India) Pvt. Ltd. Vs Union of India (UOI)
Bombay High Court · (1998) 78 ECR 3 : (1999) 105 ELT 23
Major Port Trusts Act, 1963 — Section 61, 61(3), 62
High Courts19 Feb 1998
Harilal Tulsibhai Gohil Vs Abdul Habib Abdul Rahman
Bombay High Court · (1998) 4 ALLMR 691 : (1998) 4 BomCR 516 : (1998) 2 MhLj 859
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3), 13(1), 13(1)(I)
High Courts18 Feb 1998
Manjula M. Thakkar Vs Shivshakti Enterprises and others
Bombay High Court · (1998) 3 ALLMR 759 : (1998) 5 BomCR 265
Bombay Court Fees Act, 1959 — Article 7, 46
High Courts18 Feb 1998
Dalal Project Services Pvt. Ltd. Vs Akaram Shankar Chaukekar and Another
Bombay High Court · (1998) 79 FLR 187 : (1999) 1 LLJ 48
High Courts18 Feb 1998
Balkrishna Gopal Bhadekar Vs Shereman''s Private Ltd.
Bombay High Court · (1998) 3 ALLMR 758 : (1998) 5 BomCR 392
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 15
High Courts18 Feb 1998
Municipal Corporation of Greater Bombay Vs Hanumant Jotiram Mane and Others
Bombay High Court · (1999) 2 LLJ 667