COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,330 of 3,665

High Courts23 Dec 1998

Larsen and Toubro Limited Vs Konkan Railway Corporation Limited

Bombay High Court · (1999) 3 ALLMR 390 : (1999) 2 BomCR 167 : (1999) 1 BOMLR 888 : (1999) 1 MhLj 905

Arbitration Act, 1940 — Section 8Arbitration and Conciliation Act, 1996 — Section 11(6), 11(8)

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High Courts23 Dec 1998

Shri Augustine Diago Fernandes Vs R.H. Mendonca, Commissioner of Police and others

Bombay High Court · (1999) 5 BomCR 382 : (2000) CriLJ 1008

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114, 3, 45Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 2(2), 3(2)

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High Courts23 Dec 1998

Ganpat Bhikaji Bamne Vs The State of Maharashtra and others

Bombay High Court · (1999) 5 BomCR 381 : (1999) BomCR(Cri) 381

Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 21, 226Penal Code, 1860 (IPC) — Section 120, 34

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High Courts23 Dec 1998

Girmalla A. Patil Vs Shivajirao Rupanar and others

Bombay High Court · (1999) 5 BomCR 390 : (1999) BomCR(Cri) 390

Penal Code, 1860 (IPC) — Section 34, 380, 448, 457

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High Courts23 Dec 1998

Shri Deepak G. Melwani Vs The Union of India and others

Bombay High Court · (1999) 5 BomCR 288 : (1999) BomCR(Cri) 288 : (1999) 2 BOMLR 290

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 5Constitution of India, 1950 — Article 22(5), 226

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High Courts23 Dec 1998

Naginbhai C. Patel Vs Union of India

Bombay High Court · (1999) 2 ALLMR 38 : (1999) 2 BomCR 189 : (1999) 1 MhLj 745

Arbitration and Conciliation Act, 1996 — Section 11(6)

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High Courts23 Dec 1998

Rajshekhar C. Hatture and Others Vs Special Executive Magistrate and Others

Bombay High Court · (1999) 101 BOMLR 506 : (1999) 1 MhLj 720

Criminal Procedure Code, 1973 (CrPC) — Section 107, 108, 109, 110, 111

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High Courts23 Dec 1998Dismissed

Maroti Sakharam Wasekar Vs Tahsildar, Mul and Another

Bombay High Court · (1998) 12 BOM CK 0003

Constitution of India, 1950 — Article 226, 243(g), 243C, 243K, 243ZG

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High Courts22 Dec 1998

Mr. Parkar Hasan Abdul Gafoor Vs State of Maharashtra and others

Bombay High Court · (1999) 5 BomCR 481 : (1999) BomCR(Cri) 481 : (2000) 120 ELT 620

Criminal Procedure Code, 1973 (CrPC) — Section 413, 444, 446

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High Courts22 Dec 1998

Raju Shivaji Thakre Vs State of Maharashtra and others

Bombay High Court · (1998) 12 BOM CK 0006

Arms Act, 1959 — Section 25, 4Bombay Police Act, 1951 — Section 135Constitution of India, 1950 — Article 22(5), 226

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High Courts21 Dec 1998

The State of Maharashtra Vs Capt. C.P. Krishna Nair and others

Bombay High Court · (1999) 5 BomCR 286 : (1999) 1 BOMLR 873

Criminal Procedure Code, 1973 (CrPC) — Section 377Evidence Act, 1872 — Section 101Wild Life (Protection) Act, 1972 — Section 51, 58(2)

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High Courts21 Dec 1998

Marine Container Services (India) Pvt. Ltd. Vs Shaheel Bearings Pvt. Ltd. and others

Bombay High Court · (1999) 4 BomCR 452 : (1999) 2 MhLj 728

Companies Act, 1956 — Section 442, 446

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High Courts21 Dec 1998

M.T. Arctic Flower and others Vs Star Ship Management Ltd.

Bombay High Court · AIR 1999 Bom 169 : (1999) 2 ALLMR 383 : (1999) 2 BomCR 182

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High Courts21 Dec 1998

Smt. Bai and Others Vs The Charity Commissioner Mah. and Others

Bombay High Court · (1999) 2 ALLMR 282 : (1999) 2 BomCR 131 : (1999) 2 MhLj 26

Bombay Public Trusts Act, 1950 — Section 50

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High Courts21 Dec 1998

Ravi Chabiram Sharma Vs R.H. Mendonca, Commissioner of Police and others

Bombay High Court · (1999) 5 BomCR 271 : (1999) BomCR(Cri) 271 : (1999) CriLJ 2960 : (1999) 1 MhLj 839

Constitution of India, 1950 — Article 22(5), 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 2, 3(1), 5

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High Courts18 Dec 1998