COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,332 of 3,665

High Courts10 Dec 1998

Krishna Murari Poddar and another Vs The State of Maharashtra and another

Bombay High Court · (1999) 1 ALLMR 259 : (1999) 5 BomCR 432 : (2001) 105 CompCas 625 : (1999) CriLJ 1094

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141Penal Code, 1860 (IPC) — Section 34

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High Courts10 Dec 1998

Ramnath Sadashiv Koltharkar Vs The State of Maharashtra

Bombay High Court · (1999) 5 BomCR 255 : (1999) BomCR(Cri) 255 : (1999) 2 MhLj 743 : (1999) 3 RCR(Criminal) 471

Penal Code, 1860 (IPC) — Section 353, 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 23, 9Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Rules, 1995 — Rule 7

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High Courts10 Dec 1998

S.S. Phogat Vs The Chief of Naval Staff and others

Bombay High Court · (1999) 1 ALLMR 3 : (1999) 1 BomCR 688

Constitution of India, 1950 — Article 14, 16, 226

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High Courts10 Dec 1998

Open Sea Maritimes Inc. Vs R. Pyarelal International Pvt. Ltd.

Bombay High Court · (1999) 2 BomCR 158 : (1999) 2 MhLj 1

Geneva Convention Act, 1927 — Article 1(c)Protocol and Convention Act, 1937 — Section 7(1)Arbitration Act, 1940 — Section 34, 35

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High Courts10 Dec 1998Dismissed

Desh Chemicals Pvt. Ltd. Vs Kulgaon Badlapur Municipal Council and Others

Bombay High Court · (1999) 101 BOMLR 67

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High Courts09 Dec 1998

Jaysing @ Gangawa Mesraj Kharariya and others Vs The State of Maharashtra

Bombay High Court · (1999) 5 BomCR 322 : (1999) CriLJ 1687 : (1999) 1 MhLj 885

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 161, 165Evidence Act, 1872 — Section 3, 8, 9

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High Courts09 Dec 1998Allowed

Shri H.B. Bhongale Vs Smt. Zarina Shoukatali Jafar and Others

Bombay High Court · (1999) 101 BOMLR 886

Criminal Procedure Code, 1973 (CrPC) — Section 156, 197Penal Code, 1860 (IPC) — Section 34, 380, 427, 451

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High Courts08 Dec 1998

Vithal Ramchandra Biradar and another Vs Shri P.G. Patil and others

Bombay High Court · (1999) 3 ALLMR 62 : (1999) 4 BomCR 176 : (2000) 85 FLR 377 : (1999) 2 MhLj 973

Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 5Maharashtra Universities Act, 1994 — Section 59

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High Courts08 Dec 1998

Wamanrao Satpute Vs Collector, Nagpur and others

Bombay High Court · AIR 1999 Bom 103 : (1999) 2 ALLMR 189 : (1999) 2 BomCR 47 : (1999) 2 BOMLR 101

Constitution of India, 1950 — Article 226Representation of the People Act, 1950 — Section 22

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High Courts08 Dec 1998

Rangrao deceased through L.Rs and others Vs Pandharinath and another

Bombay High Court · (1999) 3 ALLMR 15 : (1999) 4 BomCR 180 : (1999) 3 MhLj 609

Civil Procedure Code, 1908 (CPC) — Section 2Constitution of India, 1950 — Article 226, 227Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 8

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High Courts08 Dec 1998Dismissed

Suresh Rama Sakat Vs The State of Maharashtra

Bombay High Court · (1999) 101 BOMLR 44

Penal Code, 1860 (IPC) — Section 300, 302

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High Courts07 Dec 1998

Shailaja Ashokrao Walse Vs State of Maharashtra and others

Bombay High Court · (1999) 1 ALLMR 452 : (2000) 1 BomCR 18 : (1999) 1 MhLj 291

Constitution of India, 1950 — Article 14, 15(4), 16(4), 21, 226Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 16, 2(20), 3(1), 4, 5Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 14, 2, 3, 4(1)(f), 4(2)(d)

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High Courts07 Dec 1998

Arjun Prabhakar Kunjawane and another Vs The State of Maharashtra

Bombay High Court · (1999) 5 BomCR 332 : (1999) CriLJ 2409

Bombay Police Act, 1951 — Section 135, 37Evidence Act, 1872 — Section 3, 8, 9Penal Code, 1860 (IPC) — Section 302

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High Courts04 Dec 1998

Prakash Dattaram Parulekat and Others Vs Dattaram Damodar Diukar and Others

Bombay High Court · (2000) 1 BomCR 458

Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 101, 105Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 22(2), 32

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High Courts04 Dec 1998Dismissed

Hindustan Lever Ltd. Vs Hindustan Lever Employees'' Union and Others

Bombay High Court · (1999) 2 LLJ 804

Industrial Disputes Act, 1947 — Section 18, 2, 2A, 36, 9A

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High Courts04 Dec 1998

Hindustan Lever Ltd. Vs Hindustan Lever Employees Union and Another

Bombay High Court · (2000) 3 ALLMR 147 : (1999) 1 BomCR 722 : (1999) 2 MhLj 231

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 2, 2Industrial Employment (Standing Orders) Act, 1946 — Section 6(1)

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High Courts04 Dec 1998

Jayant N. Sheth, Proprietor Struct Mast Engineers Vs Gyneshwar Apartment Co-operative Housing Society Ltd.

Bombay High Court · (1999) 1 BomCR 774

Arbitration and Conciliation Act, 1996 — Section 11(4), 2(1), 7

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High Courts04 Dec 1998

Mrs. Teresinha Coelho and Others Vs Dr. Inacio Pio Jesus de Sa

Bombay High Court · (2000) 1 BomCR 484 : (2001) 4 BOMLR 206 : (2001) 3 MhLj 863

Civil Procedure Code, 1908 (CPC) — Section 96Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975 — Section 15, 16, 20, 22(1), 22(3)Penal Code, 1860 (IPC) — Section 193, 219, 228

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High Courts04 Dec 1998Dismissed

Prakash Dattaram Parulekar and others Vs Dattaram Damodar Diukar and others

Bombay High Court · (2000) 1 BomCR 458

Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 22(2)(a)

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High Courts03 Dec 1998

Vasant Dhope Vs State of Maharashtra and others

Bombay High Court · (1999) 1 ALLMR 7 : (1999) 2 BomCR 43 : (1999) 1 MhLj 380

Constitution of India, 1950 — Article 14, 16, 226

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