High Courts02 Dec 1998Allowed
Mr. Diogo Afonso Vs Mrs. Annie Afonso
Bombay High Court · (1999) 101 BOMLR 784
Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975 — Section 25
COURT ARCHIVE
Bombay High Court judgments, 1998
906 judgments · page 5 of 46
High Courts02 Dec 1998Allowed
Harnya Shileder Kale Vs State of Maharashtra
Bombay High Court · (1999) 2 DMC 150
Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 3
High Courts02 Dec 1998
NENMAL CHAMPALAL SHAH and Others Vs COMMISSIONER OF INCOME TAX
Bombay High Court · (1999) 153 CTR 434
Income Tax Act, 1961 — Section 256(1)
High Courts02 Dec 1998
Nenmal Champalal Shah and Others Vs Commissioner of Income Tax
Bombay High Court · (1999) 238 ITR 266 : (1999) 105 TAXMAN 557
Income Tax Act, 1961 — Section 143, 143(3), 256
High Courts02 Dec 1998
Govind Sinai Orti since deceased, through his heirs and legal representatives Vs Govind Usno Bhobe and others
Bombay High Court · (1999) 2 ALLMR 535 : (2000) 1 BomCR 482
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 10, Order 6 Rule 17, 115
High Courts02 Dec 1998
Dr. Sakhaullah Khan Vs Visvesveraya Regional College of Engineering, Nagpur
Bombay High Court · (1999) 2 ALLMR 99 : (1999) 2 BomCR 38 : (1999) 1 MhLj 605
Constitution of India, 1950 — Article 14, 16, 226
High Courts02 Dec 1998Dismissed
Ramchandra Mahadev Shinde Vs State of Maharashtra
Bombay High Court · (1999) CriLJ 1428
Criminal Procedure Code, 1973 (CrPC) — Section 377(1)Penal Code, 1860 (IPC) — Section 376
High Courts02 Dec 1998
Commissioner of Income Tax Vs Jolly Steel Industries Pvt. Ltd.
Bombay High Court · (1999) 153 CTR 412 : (1999) 236 ITR 881 : (1999) 103 TAXMAN 160
Bombay Sales Tax Act, 1959 — Section 36(3), 37(1)Income Tax Act, 1961 — Section 37
High Courts02 Dec 1998
Commissioner of Income Tax Vs Albright Morarji and Pandit Ltd.
Bombay High Court · (1999) 154 CTR 455 : (1999) 236 ITR 914 : (1999) 1 MhLj 934 : (1999) 103 TAXMAN 168
Income Tax Act, 1961 — Section 280O, 29, 30, 31, 32
High Courts01 Dec 1998
Reliance Industries Limited and anothers Vs Associated Bulk Movers
Bombay High Court · (1999) 4 BomCR 56
Carriers Act, 1865 — Section 8, 9Consumer Protection Act, 1986 — Section 2(1)
High Courts01 Dec 1998
Uttam Manulal Kale Vs The State of Maharashtra
Bombay High Court · (1999) 5 BomCR 341
Criminal Procedure Code, 1973 (CrPC) — Section 250(1), 482Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 11, 25, 26, 3, 5
High Courts01 Dec 1998
The State of Maharashtra and another Vs Naim Emmamuddin Chikhalekar
Bombay High Court · (1999) 5 BomCR 109
Evidence Act, 1872 — Section 3, 58, 9Forest Act, 1927 — Section 52(2)
High Courts01 Dec 1998
Arjun Vs Divisional Controller, Maharashtra State Road Transport Corporation
Bombay High Court · (2001) 3 LLJ 1065
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 44
High Courts01 Dec 1998Dismissed
Vinayakrao Gangaramji Deshmukh Vs P.C. Agrawal and Others
Bombay High Court · AIR 1999 Bom 142 : (1999) 2 ALLMR 71 : (1999) 1 MhLj 582
Bombay Village Panchayats Act, 1958 — Section 30Constitution of India, 1950 — Article 16(4), 243D, 243D(4)
High Courts01 Dec 1998
Commissioner of Income Tax Vs Menezes Farmaco
Bombay High Court · (1999) 153 CTR 300 : (1999) 236 ITR 780 : (1999) 106 TAXMAN 61
Income Tax Act, 1961 — Section 32, 43(1)
High Courts01 Dec 1998
The State of Maharashtra and others Vs Rajkumar Singh and others
Bombay High Court · (1999) 5 BomCR 349 : (1999) 1 MhLj 821
Criminal Procedure Code, 1973 (CrPC) — Section 244, 245, 246, 319, 482Railway Property (Unlawful Possession) Act, 1966 — Section 3
High Courts01 Dec 1998
Shri Pukhraj Ganeshmal Jain Vs Enforcement Director (FERA) Government of India and others
Bombay High Court · (1999) 5 BomCR 336 : (1999) CriLJ 1776 : (1999) 1 MhLj 863
Constitution of India, 1950 — Article 14, 19(1), 226Criminal Procedure Code, 1973 (CrPC) — Section 165(5)Foreign Exchange Regulation Act, 1973 — Section 34, 36, 37, 38, 41
High Courts30 Nov 1998
Mrs. A.S. Abraham and another Vs The State of Maharashtra
Bombay High Court · (1999) 5 BomCR 117 : (1999) BomCR(Cri) 117 : (1999) 1 BOMLR 644 : (1999) 1 MhLj 368
Prevention of Insults to National Honour Act, 1971 — Section 2
High Courts30 Nov 1998
M/s. Ancient Investment Pvt. Ltd. and others Vs Kotak Securities and another
Bombay High Court · (1999) 1 ALLMR 538 : (1999) 5 BomCR 107 : (1999) BomCR(Cri) 107 : (1999) 4 RCR(Criminal) 446
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142
High Courts30 Nov 1998
Shri Mohd. Sakir Itbari Ansari Vs Shri L.S. Danekar, Special Executive Magistrate and Others
Bombay High Court · (1999) 101 BOMLR 566
Constitution of India, 1950 — Article 14, 15, 21Penal Code, 1860 (IPC) — Section 107