COURT ARCHIVE

Bombay High Court judgments, 1998

906 judgments · page 8 of 46

High Courts24 Nov 1998

M/s. Baroda Ferro Alloys and Industries Limited and others Vs M/s. Span Overseas (Pvt.) Ltd. and another

Bombay High Court · (1999) 5 BomCR 249 : (1999) BomCR(Cri) 249 : (1999) CriLJ 1820 : (1999) 2 MhLj 220

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts24 Nov 1998

Smt. Shailaja Nandurkar Vs Deputy Director of Education and others

Bombay High Court · (1999) 2 ALLMR 78 : (1999) 2 BomCR 33 : (1999) 1 MhLj 617

Constitution of India, 1950 — Article 226, 227Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 4

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High Courts24 Nov 1998

Velerian Thomas Ferriora and another Vs State of Maharashtra and others

Bombay High Court · (1999) 1 BomCR 453 : (1999) 2 MhLj 447

Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 114, 381

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High Courts24 Nov 1998

Ashabai Ganeshrao Khote and another Vs State of Maharashtra

Bombay High Court · (2000) 5 BomCR 113 : (2000) BomCR(Cri) 113 : (1999) 2 MhLj 36

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 3, 59Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1), 6

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High Courts24 Nov 1998

Rahul Pundalik Birahade and another Vs The State of Maharashtra

Bombay High Court · (2000) 5 BomCR 148 : (2000) 2 RCR(Criminal) 344

Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 165Evidence Act, 1872 — Section 3, 45, 49Penal Code, 1860 (IPC) — Section 34, 375, 376(2), 511

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High Courts24 Nov 1998

Sadashiv Anandrao Ghadge and another Vs Sampat Jotiram Godse and others

Bombay High Court · (1998) 5 BomCR 848 : (1999) 1 BOMLR 564 : (1999) 1 MhLj 178

Criminal Procedure Code, 1973 (CrPC) — Section 197, 200, 203, 39, 482Penal Code, 1860 (IPC) — Section 167, 194, 34, 420, 464

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High Courts24 Nov 1998

Khiyashi Kachara Gosar and another Vs The Bombay Electric Supply and Transport Undertaking of the Municipal Corporation of Greater Mumbai and another

Bombay High Court · (1999) 1 ALLMR 515 : (1999) 1 BomCR 693 : (1999) 1 BOMLR 488 : (1999) 1 MhLj 667

Bombay Municipal Corporation Act, 1888 — Section 105Constitution of India, 1950 — Article 227

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High Courts24 Nov 1998

C.K. Gupta and another Vs Employees State Insurance Corporation and others

Bombay High Court · (1999) 5 BomCR 330 : (1999) BomCR(Cri) 330 : (1999) CriLJ 2566 : (1999) 82 FLR 488 : (1999) 2 LLJ 457 : (1999) 1 MhLj 717 : (1999) 4 RCR(Criminal) 49

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Employees State Insurance Act, 1948 — Section 86

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High Courts24 Nov 1998Allowed