COURT ARCHIVE

Bombay High Court judgments, 1998

906 judgments · page 43 of 46

High Courts04 Feb 1998

S.T. Bhingardive Vs Punamchand Kashyalal Agarwal and others

Bombay High Court · (1998) 2 ACC 657 : (2000) ACJ 562 : AIR 1998 Bom 399 : (1998) 3 ALLMR 599 : (1998) 3 BomCR 690 : (1999) 81 FLR 550

Constitution of India, 1950 — Article 226, 227Workmens Compensation Act, 1923 — Section 28

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High Courts04 Feb 1998Allowed

Sambhaji D. Hendre and Others Vs State of Maharashtra and Others

Bombay High Court · (1998) CriLJ 2117

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 416, 420, 423, 464, 468

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High Courts03 Feb 1998

Commissioner of Income Tax Vs Kirloskar Tractors Ltd.

Bombay High Court · (1998) 231 ITR 849 : (1998) 98 TAXMAN 112

Foreign Exchange Regulation Act, 1973 — Section 9Income Tax Act, 1961 — Section 37

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High Courts03 Feb 1998Allowed

Shri Bernard B. Gomes Alias Peter G. Gomes and Others Vs Smt. Prescilla Lopes E. Fernandes and Others

Bombay High Court · (1999) 3 ALLMR 477 : (1999) 101 BOMLR 378

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31

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High Courts02 Feb 1998

Atchut Datta Naik Dalal Vs Vasant Tilu Shirodkar (since deceased) through LRs. and another

Bombay High Court · (1999) 2 BomCR 526

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 3, 59, 61

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High Courts02 Feb 1998

Surendrakumar Tilakkumar Agarwal Vs Food Corporation of India and others

Bombay High Court · (1998) 3 BomCR 679

Constitution of India, 1950 — Article 226

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High Courts02 Feb 1998

Dnyaneshwar Rambhau Barabudhe Vs Returning Officer/Dy.Collector (EGS), Amravati and others

Bombay High Court · AIR 1998 Bom 221 : (1998) 2 ALLMR 102 : (1998) 4 BomCR 578 : (1998) 1 MhLj 718

Bombay Provincial Municipal Corporations Act, 1949 — Section 16Constitution of India, 1950 — Article 226, 227, 342

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High Courts02 Feb 1998

Vijaykumar Baburao Shete Vs Mallikarjunappa Sidramappa Bidwe and others

Bombay High Court · (1998) 3 ALLMR 368 : (1998) 3 BomCR 341 : (1998) 2 BOMLR 283 : (1998) 2 MhLj 312

Bombay Public Trusts Act, 1950 — Section 18, 70, 72Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 22

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High Courts02 Feb 1998Dismissed

Raghuvirsingh Ramchandra Singh Thakur (Deceased) by LRs. Vs Laxmanbhai D. Kurlawalla (Deceased ) by Lrs. and Another

Bombay High Court · (1998) 4 ALLMR 489 : (1998) 100 BOMLR 641

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11Constitution of India, 1950 — Article 226

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High Courts29 Jan 1998

Shri Joazinho Pereira Vs State of Goa and another

Bombay High Court · (1998) 2 ALLMR 288 : (1998) 2 BomCR 467 : (1998) 2 MhLj 325

Goa, Daman Diu (Absorbed Employees Conditions of Service) Rules, 1965 — Rule 22, 4

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High Courts29 Jan 1998

Ramesh Jethalal Thakkar Vs The Union of India and others

Bombay High Court · (1998) 4 ALLMR 227 : (1998) 2 BomCR 554

Forest (Conservation) Act, 1980 — Section 2Mines and Minerals (Development and Regulation) Act, 1957 — Section 4(2)Mines and Minerals (Regulation and Development) Rules, 1987 — Rule 24(1), 54

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High Courts29 Jan 1998

Shaikh Mohamed Salim Karimullah and others Vs State of Maharashtra

Bombay High Court · (1998) 5 BomCR 750 : (1998) CriLJ 3170

Bombay Police Act, 1951 — Section 135, 37Criminal Procedure Code, 1973 (CrPC) — Section 313, 342Evidence Act, 1872 — Section 25, 27, 45, 8, 9

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High Courts28 Jan 1998

Kalpana Ananda Sutar and others Vs The State of Maharashtra and others

Bombay High Court · (1998) 3 ALLMR 106 : (1998) 3 BomCR 712 : (1998) 2 MhLj 626

Bombay Village Panchayats Act, 1958 — Section 15, 15Constitution of India, 1950 — Article 243

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High Courts28 Jan 1998Allowed

Girni Kamgar Sangharsha Samiti and Others Vs Khatau Mackanji Spinning and Weaving Co. Ltd. and Others

Bombay High Court · (1998) 79 FLR 568 : (1998) 2 LLJ 264

Constitution of India, 1950 — Article 21, 32Industrial Disputes Act, 1947 — Section 2Sick Industrial Companies (Special Provisions) Act, 1985 — Section 21(1), 22, 22(1)

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High Courts28 Jan 1998

The Judge, II Labour Court Vs Shri R.S. Pande and another

Bombay High Court · (1998) BomCR(Cri) 568 : (1998) CriLJ 1892 : (1998) 79 FLR 625 : (1998) 1 MhLj 877

Constitution of India, 1950 — Article 143Contempt of Courts Act, 1971 — Section 12, 2

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High Courts28 Jan 1998

Jay Shankar Mallesh Vs State of Goa

Bombay High Court · (1998) 5 BomCR 764

Evidence Act, 1872 — Section 3, 45, 59, 8Penal Code, 1860 (IPC) — Section 302

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High Courts28 Jan 1998Dismissed

Commodities International Vs Union of India (UOI) and Another

Bombay High Court · (1999) 82 ECR 255

Customs Act, 1962 — Section 15(1)

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High Courts27 Jan 1998

Shri Jose Salvador Sacrafamilia Fernandes @ Luceno Fernandes, since deceased represented by L.Rs. and others Vs Shri Antonio Julio Fernandes and another

Bombay High Court · (1999) 2 ALLMR 214 : (1998) 4 BomCR 232

Easements Act, 1882 — Section 4

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High Courts27 Jan 1998

Smt. Natalina Vaz Vs State of Goa and others

Bombay High Court · (1998) 3 ALLMR 764 : (1998) 2 BomCR 418 : (1998) 2 MhLj 870

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High Courts23 Jan 1998

Ulhasnagar Municipal Council Vs Shri Arjun Kungooram Balani

Bombay High Court · (1999) 1 ALLMR 99 : (1998) 2 BomCR 358 : (1998) 3 MhLj 49

Bombay District Municipal Act, 1901 — Section 110, 111(1)Bombay Municipal Boroughs Act, 1925 — Section 86ACentral Provinces and Berar Municipalities Act, 1922 — Section 83(1), 84(3)

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