High Courts14 Jan 1998Dismissed
Union of India (UOI) Vs Supreme Construction
Bombay High Court · AIR 1998 Bom 198 : (1998) 2 ALLMR 28
Arbitration Act, 1940 — Section 30
COURT ARCHIVE
Bombay High Court judgments, 1998
906 judgments · page 45 of 46
High Courts14 Jan 1998
Sangeeta Piyush Raj Vs Piyush Chaturbhuj Raj
Bombay High Court · AIR 1998 Bom 151 : (1998) 2 ALLMR 32 : (1998) 3 BomCR 207 : (1998) 2 DMC 443 : (1998) 2 MhLj 301
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 125, 151Family Courts Act, 1984 — Section 7(2)Hindu Adoptions and Maintenance Act, 1956 — Section 18, 19, 20, 21, 22
High Courts14 Jan 1998
Comunidade of Saligao Vs Mhalpa Manguesh Nagvekar and another
Bombay High Court · (1998) 3 ALLMR 401 : (1998) 3 BomCR 155 : (1998) 2 MhLj 126
Goa, Daman and Diu Agricultural Tenancy Act, 1964 — Section 58, 7Land Acquisition Act, 1894 — Section 30
High Courts14 Jan 1998
Ganpat Dhabe Vs The State of Maharashtra
Bombay High Court · (1998) 5 BomCR 567
Evidence Act, 1872 — Section 3, 32, 45, 59, 8Penal Code, 1860 (IPC) — Section 302, 304, 307, 34, 498
High Courts14 Jan 1998
Mohanlal Khetaram Jangid Vs State of Maharashtra
Bombay High Court · (1998) 5 BomCR 771 : (1998) 1 BOMLR 647
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 41, 42, 50, 8
High Courts13 Jan 1998
Kamgar Utkarsha Sabha Vs Bharatiya Kamgar Karmachari Mahasangh and others
Bombay High Court · (1998) 2 ALLMR 21 : (1998) 2 BomCR 411 : (1998) 79 FLR 619 : (1998) 1 MhLj 854
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 11, 13
High Courts13 Jan 1998
Mr. Caetan Figueiredo Vs The State of Goa
Bombay High Court · (1998) 5 BomCR 393
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 3, 45Penal Code, 1860 (IPC) — Section 302, 307, 326, 84
High Courts12 Jan 1998
Smt. Savita Bandodkar and others Vs Shri Edmundo Rodrigues and others
Bombay High Court · (1998) 4 ALLMR 236 : (1998) 5 BomCR 838
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3Constitution of India, 1950 — Article 226, 227Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975 — Section 32, 39
High Courts12 Jan 1998
Orlando Vicente Bossue Faria Vs Joaquina Falco
Bombay High Court · (1998) 3 ALLMR 674 : (1998) 3 BomCR 157 : (1998) 3 CivCC 289 : (1998) 2 MhLj 591
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 5A, 96(3)
High Courts12 Jan 1998Dismissed
Olympus Superstructures Pvt. Ltd. Vs Meena Vijay Khetan and Another, Kamal Shrigopal Khetan and Vigya Investments Pvt. Ltd.
Bombay High Court · (2000) 101 CompCas 51
Arbitration and Conciliation Act, 1996 — Section 34Companies Act, 1956 — Section 446
High Courts09 Jan 1998
Madhukar Sugan Karpe (deceased) through his LRs/heirs Vs Institute of Public Assistance
Bombay High Court · (1998) 3 BomCR 104 : (1998) 2 MhLj 232
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, Order 21 Rule 58, 115
High Courts09 Jan 1998
Mahalaxmi Shikshan Sanstha Vs State of Maharashtra and others
Bombay High Court · (1998) 2 ALLMR 35 : (1998) 3 BomCR 796 : (1998) 1 MhLj 826
Constitution of India, 1950 — Article 226Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 16, 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 36, 37
High Courts09 Jan 1998
Madhukar Sagun Karpe (deceased) by heirs Vs Institute of Public Assistance
Bombay High Court · AIR 1998 Bom 201 : (1998) 3 BomCR 101 : (1998) 2 CivCC 228
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, Order 21 Rule 58, 115, 50Transfer of Property Act, 1882 — Section 128
High Courts09 Jan 1998
Laxman N. Divekar Vs State of Maharashtra
Bombay High Court · AIR 1998 Bom 176 : (1998) 1 ALLMR 688 : (1998) 3 BomCR 291 : (1998) 1 BOMLR 495 : (1998) 1 MhLj 745
Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5
High Courts09 Jan 1998
Madhukar Sagun Karpe (deceased) through his LRs/heirs
Bombay High Court · AIR 1998 Bom 201 : (1998) 3 BomCR 104 : (1998) 3 BomCR 101 : (1998) 2 MhLj 232
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, Order 21 Rule 58, 115
High Courts09 Jan 1998Dismissed
Kusum Trading Company Vs Union of India (UOI)
Bombay High Court · (1999) 108 ELT 353
Constitution of India, 1950 — Article 19(1)Customs Act, 1962 — Section 15, 25(1), 46
High Courts09 Jan 1998Dismissed
Prakash R. Mehta and Another Vs Veena D. Chhablani and Others
Bombay High Court · (1998) 4 ALLMR 484 : (1998) 100 BOMLR 629
Hindu Succession Act, 1956 — Section 23
High Courts08 Jan 1998
Ghulamnabi B. Khan Vs Bombay Housing and Area Development Board and others
Bombay High Court · (1998) 4 ALLMR 473 : (1999) 1 BomCR 522 : (1998) 2 BOMLR 632
Easements Act, 1882 — Section 52, 52Evidence Act, 1872 — Section 3, 59, 61Maharashtra Housing and Area Development Act, 1976 — Section 2, 88, 89, 90, 91
High Courts07 Jan 1998Dismissed
Pillai G.M. Vs A.P. Lakhanikar, Judge, III Labour Court and Others
Bombay High Court · (1998) 2 LLJ 44
Industrial Disputes Act, 1947 — Section 2, 33C
High Courts07 Jan 1998
Shri Victor Albuquerque Vs Saraswat Co-operative Bank Ltd. and others
Bombay High Court · AIR 1998 Bom 346 : (1998) 3 ALLMR 393 : (1998) 3 BomCR 93 : (1998) 2 MhLj 437
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Limitation Act, 1963 — Section 5