High Courts03 Dec 1998
Ramesh Madhukar Thombre Vs State of Maharashtra
Bombay High Court · (1998) 12 BOM CK 0083
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,333 of 3,665
High Courts03 Dec 1998Dismissed
P.M. Ramkrishnan and Others Vs Neelkanth Mahadeo Kamble and Another
Bombay High Court · (1999) CriLJ 1313
Criminal Procedure Code, 1973 (CrPC) — Section 202Penal Code, 1860 (IPC) — Section 106, 114, 166, 409, 415
High Courts03 Dec 1998
Vardhamankunj Premises Co-operative Society Ltd. Vs Municipal Corporation of Greater Bombay and others
Bombay High Court · (1999) 1 ALLMR 9 : (1999) 1 MhLj 448
Constitution of India, 1950 — Article 226Maharashtra Housing and Area Development Act, 1976 — Section 2(12), 2(15), 2(16), 83(1)
High Courts03 Dec 1998
Dr. Rushad T. Udwadia and others Vs Maharashtra Medical Council and others
Bombay High Court · AIR 1999 Bom 204 : (1999) 4 BomCR 726 : (1999) 1 MhLj 508
Indian Medical Council Act, 1956 — Section 20
High Courts03 Dec 1998
Anmol Gharde and others Vs The State of Maharashtra
Bombay High Court · (1999) 5 BomCR 209 : (1999) BomCR(Cri) 209 : (1999) CriLJ 4239 : (1999) 1 MhLj 692 : (2000) 1 RCR(Criminal) 176
Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 3, 45, 61Penal Code, 1860 (IPC) — Section 34, 342, 376(2)
High Courts03 Dec 1998
Mardia Copper Products Ltd. and others Vs Commissioner of Sales Tax and another
Bombay High Court · (1999) 5 BomCR 252 : (1999) 1 BOMLR 848 : (1999) 2 MhLj 127
Central Sales Tax Act, 1956 — Section 13Companies Act, 1956 — Section 17, 25Constitution of India, 1950 — Article 227
High Courts03 Dec 1998
Subhash Tatoda Nikam Vs The Hon''ble High Court of Judicature of Bombay and Another
Bombay High Court · (1999) 1 BomCR 760
Constitution of India, 1950 — Article 14, 16, 226, 311
High Courts03 Dec 1998
Chandrabhan Nandanwar Vs The Director of Health Services Maharashtra and others
Bombay High Court · (1999) 1 ALLMR 14 : (1999) 2 BomCR 45 : (1999) 1 MhLj 536
Constitution of India, 1950 — Article 226
High Courts03 Dec 1998
Dr. Rushad T. Udwadia Vs The Maharashtra Medical Council and others
Bombay High Court · (1999) 1 ALLMR 11 : (1999) 1 BomCR 639
Constitution of India, 1950 — Article 226
High Courts03 Dec 1998
Raghu Shankar Kale Vs The State of Maharashtra
Bombay High Court · (1999) 101 BOMLR 625
Penal Code, 1860 (IPC) — Section 302, 34, 394, 397, 411
High Courts02 Dec 1998
Bhavya Sitaram Dubey Vs Board of Technical Examination, M.S., Bombay and Another
Bombay High Court · (1998) 12 BOM CK 0082
High Courts02 Dec 1998Dismissed
Vijay V. Raut Vs The Collector of Chandrapur and Others
Bombay High Court · (1999) 2 ALLMR 75 : (1999) 101 BOMLR 648 : (1999) 1 MhLj 613
Maharashtra Municipalities Nagar Panchayats and Industrial Townships Act, 1965 — Section 55(6)(b)
High Courts02 Dec 1998Allowed
Mr. Diogo Afonso Vs Mrs. Annie Afonso
Bombay High Court · (1999) 101 BOMLR 784
Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975 — Section 25
High Courts02 Dec 1998Allowed
Harnya Shileder Kale Vs State of Maharashtra
Bombay High Court · (1999) 2 DMC 150
Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 3
High Courts02 Dec 1998
NENMAL CHAMPALAL SHAH and Others Vs COMMISSIONER OF INCOME TAX
Bombay High Court · (1999) 153 CTR 434
Income Tax Act, 1961 — Section 256(1)
High Courts02 Dec 1998
Nenmal Champalal Shah and Others Vs Commissioner of Income Tax
Bombay High Court · (1999) 238 ITR 266 : (1999) 105 TAXMAN 557
Income Tax Act, 1961 — Section 143, 143(3), 256
High Courts02 Dec 1998
Govind Sinai Orti since deceased, through his heirs and legal representatives Vs Govind Usno Bhobe and others
Bombay High Court · (1999) 2 ALLMR 535 : (2000) 1 BomCR 482
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 10, Order 6 Rule 17, 115
High Courts02 Dec 1998
Dr. Sakhaullah Khan Vs Visvesveraya Regional College of Engineering, Nagpur
Bombay High Court · (1999) 2 ALLMR 99 : (1999) 2 BomCR 38 : (1999) 1 MhLj 605
Constitution of India, 1950 — Article 14, 16, 226
High Courts02 Dec 1998Dismissed
Ramchandra Mahadev Shinde Vs State of Maharashtra
Bombay High Court · (1999) CriLJ 1428
Criminal Procedure Code, 1973 (CrPC) — Section 377(1)Penal Code, 1860 (IPC) — Section 376
High Courts02 Dec 1998
Commissioner of Income Tax Vs Jolly Steel Industries Pvt. Ltd.
Bombay High Court · (1999) 153 CTR 412 : (1999) 236 ITR 881 : (1999) 103 TAXMAN 160
Bombay Sales Tax Act, 1959 — Section 36(3), 37(1)Income Tax Act, 1961 — Section 37