High Courts19 Nov 1998
Vijaya Arun Bhambhurkar Vs State of Maharashtra and others
Bombay High Court · (2000) 1 BomCR 70
COURT ARCHIVE
Bombay High Court judgments, 1998
906 judgments · page 9 of 46
High Courts19 Nov 1998
Vijay Arun Bhambhurkar Vs State of Maharashtra and others
Bombay High Court · (2000) 1 BomCR 70
Maharashtra Civil Services (Pension) Rules, 1982 — Rule 46(2)
High Courts19 Nov 1998
Saral Manufacturing Co. and Others Vs State of Maharashtra and Others
Bombay High Court · (2000) 1 BomCR 192 : (1999) 2 MhLj 465
Bombay Denatured Spirit Rules, 1959 — Rule 49Bombay Prohibition Act, 1949 — Section 139(1), 2(24)Constitution of India, 1950 — Article 19(1), 226, 226
High Courts19 Nov 1998
The Sangli Bank Ltd. Vs Kanishka Investments Pvt. Ltd. and others
Bombay High Court · (1999) 1 ALLMR 556 : (1999) 1 BomCR 660
Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1, 34Contract Act, 1872 — Section 10Evidence Act, 1872 — Section 101, 3, 61
High Courts19 Nov 1998Dismissed
Ramesh Haribhau Deotale Vs Court of Examiners of Homoeopathic and Biochemic Systems of Medicine and Others
Bombay High Court · AIR 1999 Bom 324 : (1999) 2 ALLMR 364 : (1999) 2 MhLj 487
Constitution of India, 1950 — Article 226
High Courts19 Nov 1998
Kamta Prasad Vs Kalyan Municipal Corporation and Others
Bombay High Court · (1999) 101 BOMLR 294
Constitution of India, 1950 — Article 226
High Courts18 Nov 1998
Madhusudan Kashirao Deshpande Vs Ankushrao Nanasaheb Kadam and others
Bombay High Court · (1999) 3 BomCR 28 : (1999) 81 FLR 356
Contempt of Courts Act, 1971 — Section 6(2)
High Courts18 Nov 1998Dismissed
Air India Ltd. Vs Appellate Authority under the Payment of Gratuity Act, 1972 and Others
Bombay High Court · (1999) 1 ALLMR 428 : (1999) 2 LLJ 93 : (1999) 1 MhLj 755
Maharashtra Payment of Gratuity Rules, 1972 — Rule 7(1)Payment of Gratuity Act, 1972 — Section 13, 14, 4, 7
High Courts18 Nov 1998
Shegar Kaveriappa kaunder and another Vs State of Maharashtra
Bombay High Court · (1999) 5 BomCR 179 : (1999) BomCR(Cri) 179
Evidence Act, 1872 — Section 3, 45, 61, 8, 9Penal Code, 1860 (IPC) — Section 302, 34
High Courts18 Nov 1998
Kirit Somaiya and Others Vs Security and Exchange Board of India and Others
Bombay High Court · (1999) 1 ALLMR 20 : (1999) 1 BomCR 420
Constitution of India, 1950 — Article 226Securities Contracts (Regulation) Act, 1956 — Section 9
High Courts18 Nov 1998
Mr. Nusli N. Wadia and others Vs The State of Maharashtra and others
Bombay High Court · (1999) 1 ALLMR 29 : (1999) 1 BomCR 442 : (1999) 1 MhLj 159
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 3
High Courts18 Nov 1998
Bombay Environmental Action Group and another Vs The State of Maharashtra and others
Bombay High Court · (1999) 2 BomCR 243 : (1999) 2 MhLj 747
Constitution of India, 1950 — Article 226Maharashtra Regional and Town Planning Act, 1966 — Section 20, 37Water (Prevention and Control of Pollution) Act, 1974 — Section 24, 25
High Courts18 Nov 1998
Ramchandra Balu Undure and Others Vs Chief Officer, Ichalkaranji Municipal Council and Others
Bombay High Court · (1999) 81 FLR 159 : (1999) 3 LLJ 1405
High Courts18 Nov 1998Allowed
Skoda Afonso (deceased) through L.Rs. Vs Motor Accidents Claims Tribunal and Others
Bombay High Court · (2000) ACJ 748 : (1999) 2 ALLMR 549 : (1999) 3 MhLj 285
Succession Act, 1925 — Section 306
High Courts18 Nov 1998Dismissed
Prakash Maruti Kadam Vs The City and Industrial Development Corporation of Maharashtra Limited
Bombay High Court · (1999) 2 ALLMR 528 : (1999) 101 BOMLR 554
High Courts17 Nov 1998Allowed
P.M. Ramkrishnan and others Vs Neelkanth Mahadeo Kamble and another
Bombay High Court · (1999) 1 MhLj 957
Penal Code, 1860 (IPC) — Section 34, 463, 464, 468, 471
High Courts17 Nov 1998
Ramakant M. Tipnis Vs The State of Maharashtra
Bombay High Court · (1998) 5 BomCR 595 : (1999) 1 MhLj 439
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 200, 203Penal Code, 1860 (IPC) — Section 141, 142
High Courts17 Nov 1998
Shri Daniel Vs State and another
Bombay High Court · (1999) 5 BomCR 493 : (1999) BomCR(Cri) 493
Criminal Procedure Code, 1973 (CrPC) — Section 397Essential Commodities Act, 1955 — Section 3, 7
High Courts17 Nov 1998
The State of Maharashtra Vs S.P. Munje
Bombay High Court · (1998) 5 BomCR 845 : (1999) 1 BOMLR 125 : (1999) CriLJ 1510 : (1999) 1 MhLj 434
Criminal Procedure Code, 1973 (CrPC) — Section 173, 482Prevention of Corruption Act, 1988 — Section 13(2), 7
High Courts17 Nov 1998
Nilkanth Ajbe Vs State of Maharashtra and others
Bombay High Court · (1999) 2 ALLMR 81 : (1999) 2 BomCR 30
Constitution of India, 1950 — Article 226, 227Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 4