COURT ARCHIVE

Bombay High Court judgments, 1998

906 judgments · page 6 of 46

High Courts30 Nov 1998

Kazi Syed Saifuddin Vs Kasturchand Abhayrajji Golchha

Bombay High Court · (1999) 2 ALLMR 113 : (2000) 4 BomCR 582 : (1999) 2 MhLj 675

Bombay Civil Courts Act, 1869 — Section 26Bombay Court Fees Act, 1959 — Section 6, 6(12)Civil Procedure Code, 1908 (CPC) — Section 15, 2, 2(2), 96

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High Courts27 Nov 1998Dismissed

Pushpa Prithviraj Sardesai Vs State of Goa and others

Bombay High Court · (2000) 1 BomCR 429 : (1999) 3 MhLj 960

Constitution of India, 1950 — Article 14

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High Courts27 Nov 1998

Modi Stone Employees Union Vs Modi Stone Limited and Others

Bombay High Court · (1999) 1 ALLMR 496 : (1999) 101 BOMLR 668

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 24, 33AMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 24, 25, 25F, 25G, 25N

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High Courts27 Nov 1998

Dinkar Vithoba Salgaokar and Others Vs Sharad Jagannath Kulkarni and Others

Bombay High Court · (1999) 101 BOMLR 486

Constitution of India, 1950 — Article 227

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High Courts27 Nov 1998

Bhalchandra G. Naik Vs Suresh Melvani and another

Bombay High Court · (2000) 5 BomCR 221 : (2000) BomCR(Cri) 221 : (1999) CriLJ 1908 : (2000) 3 RCR(Criminal) 456

Criminal Procedure Code, 1973 (CrPC) — Section 173(4), 2, 200, 204, 397

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High Courts27 Nov 1998

Smt. Pushpa Prithviraj Sardesai, alias Pushpa Sadashiv Desai Vs The State of Goa and others

Bombay High Court · (2000) 1 BomCR 429 : (1999) 3 MhLj 960

Constitution of India, 1950 — Article 14, 226Goa, Daman and Diu School Education Act, 1984 — Section 11(1), 2, 29Goa, Daman and Diu School Education Rules, 1986 — Rule 78

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High Courts27 Nov 1998

Smt. Perpetua E. Rodrigues Fernandes Vs The Goa Public Service Commission and others

Bombay High Court · (1999) 1 BomCR 817 : (1999) 3 MhLj 291

Central Services (Temporary) Services Rules, 1965 — Rule 5Constitution of India, 1950 — Article 226, 311

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High Courts27 Nov 1998

M/s. Binani Zinc Fibre and another Vs Shri Pandurang Harischandra Toraskar and others

Bombay High Court · (2000) 1 BomCR 443 : (1999) 3 MhLj 973

Civil Procedure Code, 1908 (CPC) — Section 115, 20, 9Electricity (Supply) Act, 1948 — Section 82Electricity Act, 1910 — Section 12, 17, 19, 52, 56

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High Courts27 Nov 1998

Gorakh Kanhoba Chavan and others Vs The State of Maharashtra

Bombay High Court · (1999) 5 BomCR 798 : (1999) CriLJ 2108 : (1999) 1 MhLj 646

Bombay Prohibition Act, 1949 — Section 61(1), 66(1)Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 101, 3, 61, 8, 9

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High Courts27 Nov 1998

Binani Zinc Fibre (M/s) and another Vs Pandurang Harischandra Toraskar and others

Bombay High Court · (2000) 1 BomCR 443 : (2000) 1 CivCC 275 : (1999) 3 MhLj 973

Electricity (Supply) Act, 1948 — Section 82Electricity Act, 1910 — Section 12, 17, 19, 52, 56

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High Courts26 Nov 1998

Daivadnya Brahman Samajotkarshak Saunsthana Vs Vishveshwar Apa Bhat Raikar and others

Bombay High Court · (1999) 2 BomCR 595

Civil Procedure Code, 1908 (CPC) — Section 100, 9Goa, Daman and Diu Agricultural Tenancy Act, 1964 — Section 58(2), 7

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High Courts26 Nov 1998Allowed

Magic Wash Industries (P) Ltd. and Others Vs Asst. Provident Fund Commissioner and Others

Bombay High Court · (1999) 82 FLR 772 : (1999) 2 LLJ 792

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16(1)

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High Courts26 Nov 1998

Balasaheb Pawar and others Vs The State of Maharashtra and others

Bombay High Court · (1999) 1 ALLMR 279 : (1999) 3 BomCR 136 : (1999) 3 MhLj 982

Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 150

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High Courts26 Nov 1998

The Maharashtra State Co-op. Bank Ltd. and another Vs The Maharashtra Housing and Area Development Authority and others

Bombay High Court · (1999) 1 ALLMR 16 : (1999) 1 BomCR 447 : (1999) 1 MhLj 397

Constitution of India, 1950 — Article 14, 19, 31Maharashtra Housing and Area Development Act, 1976 — Section 83

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High Courts26 Nov 1998

Ceat International S.A. Vs Commissioner of Income Tax Commissioner of Income Tax Vs Ceat International S.A.

Bombay High Court · (1999) 156 CTR 165 : (1999) 237 ITR 859 : (1999) 1 MhLj 867 : (1999) 103 TAXMAN 153

Income Tax Act, 1961 — Section 9, 9(1)

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High Courts26 Nov 1998Allowed

Vasant Govind Chibilwar Vs Maharashtra State Road Transport Corporation and Others

Bombay High Court · (1998) 11 BOM CK 0005

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High Courts25 Nov 1998Allowed

Pravin Padmakar Kamatkar Vs Pratibha Ratanlal Goyal and another

Bombay High Court · (1998) 5 BomCR 850 : (1999) 1 BOMLR 743 : (1999) 2 DMC 278 : (1999) 1 MhLj 190

Penal Code, 1860 (IPC) — Section 114, 494

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High Courts25 Nov 1998

The State of Maharashtra and Another Vs Mahadeo Shivram Salunkhe

Bombay High Court · (1999) 101 BOMLR 509

Motor Vehicles Act, 1988 — Section 39, 56

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High Courts25 Nov 1998

J.K. Helene Curtis Limited Vs Commissioner of Income Tax

Bombay High Court · (1999) 153 CTR 459 : (1999) 236 ITR 403 : (1999) 103 TAXMAN 162

Income Tax Act, 1961 — Section 17, 17(3), 40A(5)

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High Courts25 Nov 1998

Shri Pravin Padmakar Kamatkar Vs Mrs. Pratibha Ratanlal Goyal and another

Bombay High Court · (1998) 5 BomCR 850 : (1999) 1 BOMLR 743 : (1999) 2 DMC 278 : (1999) 1 MhLj 190

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 114, 494

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