COURT ARCHIVE

Bombay High Court judgments, 1998

906 judgments · page 41 of 46

High Courts18 Feb 1998

Shankar Kishan Gohane Vs Kalpana Shankar Gohane and others

Bombay High Court · (1998) 5 BomCR 396 : (1998) CriLJ 4455 : (1999) 1 DMC 405 : (1998) 2 MhLj 553 : (1998) 3 RCR(Criminal) 152

Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 254, 296

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High Courts18 Feb 1998

Gyanik Shahuji Mundhe Vs The State of Maharashtra and others

Bombay High Court · (1998) 5 BomCR 564

Constitution of India, 1950 — Article 21, 226Prisons (Bombay Furlough and Parole) Rules, 1959 — Rule 18, 19, 22(2)

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High Courts18 Feb 1998Allowed

Kalyan Balasaheb Barungale Vs State of Maharashtra

Bombay High Court · (1998) 2 DMC 363 : (1998) 2 MhLj 314

Penal Code, 1860 (IPC) — Section 302

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High Courts17 Feb 1998

Smt. Sushilabai Dantye and others Vs Ganpat Kudtarkar

Bombay High Court · (1999) 2 BomCR 588

Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 2, 56

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High Courts17 Feb 1998Dismissed

Osprey Underwriting Agencies Ltd. and Others Vs Oil and Natural Gas Corporation Ltd. and Others

Bombay High Court · AIR 1999 Bom 173

Arbitration and Conciliation Act, 1996 — Section 8Evidence Act, 1872 — Section 41

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High Courts17 Feb 1998

Shri Shantaram Fatu Prabhu Desai and another Vs Smt. Harsha Umesh Sardessai and another

Bombay High Court · (1998) 3 ALLMR 319 : (1998) 3 BomCR 730 : (1999) 3 CivCC 690 : (1998) 3 MhLj 631

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20, Order 6 Rule 14A, Order 9 Rule 13, 115Limitation Act, 1963 — Section 5

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High Courts17 Feb 1998

Dr. Namdeo G. Kalwale Vs State of Maharashtra and others

Bombay High Court · (1998) 2 ALLMR 454 : (1998) 3 BomCR 305 : (1998) 1 MhLj 909

Constitution of India, 1950 — Article 14, 16, 226, 309Prevention of Corruption Act, 1947 — Section 5(2)

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High Courts17 Feb 1998

The Beed District Central Co-op. Bank Ltd., Beed Vs The Election Commission of India and others

Bombay High Court · AIR 1999 Bom 121 : (1998) 3 ALLMR 351 : (1998) 3 BomCR 79 : (1998) 2 MhLj 455

Representation of the People Act, 1951 — Section 160, 161, 166, 30

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High Courts17 Feb 1998

Shri Ulhas Dattaram Narvekar Vs The Mamlatdar of Taluka Pernem and others

Bombay High Court · AIR 1998 Bom 215 : (1998) 3 ALLMR 843 : (1998) 5 BomCR 713

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High Courts16 Feb 1998

Mrs. Margaret Mary Pinto and others Vs Shri Armando Gonsalves

Bombay High Court · (1998) 4 ALLMR 312 : (1998) 3 BomCR 554 : (1998) 3 MhLj 426

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 39 Rule 1, Order 39 Rule 2

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High Courts16 Feb 1998

Sanjay Baban Bhujbal Vs The State Maharashtra

Bombay High Court · (1998) 2 ALT(Cri) 13 : (1998) 5 BomCR 471

Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Penal Code, 1860 (IPC) — Section 302Terrorist and Disruptive Activities (Prevention) Act, 1985 — Section 20(4)

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High Courts16 Feb 1998

Shyamrao Vishnu Patil Vs State of Maharashtra and another

Bombay High Court · (1998) 5 BomCR 757 : (1998) CriLJ 3446 : (1998) 2 MhLj 851

Criminal Procedure Code, 1973 (CrPC) — Section 235, 397Evidence Act, 1872 — Section 134, 59Penal Code, 1860 (IPC) — Section 149, 307, 320, 323, 324

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High Courts13 Feb 1998Dismissed

Cricket Club of India and Another Vs Baljit Shyam (Ms) and Another

Bombay High Court · (1998) 2 LLJ 578

Industrial Disputes Act, 1947 — Section 2, 25F

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High Courts13 Feb 1998Allowed

Bombay Port Trust Employees'' Union Vs Union of India (UOI) and Others

Bombay High Court · (1998) 79 FLR 198 : (1999) 1 LLJ 175

Industrial Disputes Act, 1947 — Section 10, 12(1), 12(5)

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High Courts13 Feb 1998

Bhabani Basu, through the Superintendent, Central Jail Aguada Vs State of Goa

Bombay High Court · (1998) BomCR(Cri) 777

Criminal Procedure Code, 1973 (CrPC) — Section 165, 313, 315, 428Evidence Act, 1872 — Section 27, 3, 45, 9Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 22, 42, 50, 57

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High Courts13 Feb 1998

Narahari Vishnu Lanke Vs Narayan Ganpat Pisal and others

Bombay High Court · (1998) 3 ALLMR 763 : (1998) 4 BomCR 747 : (1998) 2 BOMLR 32

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Constitution of India, 1950 — Article 227

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High Courts13 Feb 1998

Sarsabai Kudale Vs State of Maharashtra and others

Bombay High Court · (1998) 3 ALLMR 710 : (1998) 3 BomCR 352 : (1999) 2 LLJ 506

Industrial Court Regulations, 1975 — Rule 115Labour Courts (Practice and Procedure) Rules, 1975 — Rule 115, 75Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30(2), 33, 44

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High Courts13 Feb 1998