High Courts25 Nov 1998Dismissed
State of Maharashtra and another Vs Uttamrao G. Kale
Bombay High Court · (1998) 11 BOM CK 0001
Motor Vehicles Act, 1988 — Section 142, 39, 56, 66
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 2,336 of 3,665
High Courts24 Nov 1998
Premlal Jaiswal Vs The State of Maharashtra and another
Bombay High Court · (1999) 2 BomCR 223 : (1999) 1 MhLj 832
Legal Practitioners Act, 1879 — Section 36
High Courts24 Nov 1998
Mahesh Ramchandra Jadhav and another Vs The State of Maharashtra
Bombay High Court · (1999) 1 ALLMR 535 : (1999) 5 BomCR 113 : (1999) 1 BOMLR 634 : (1999) CriLJ 2310 : (2000) 1 MhLj 648
Criminal Procedure Code, 1973 (CrPC) — Section 195, 397Penal Code, 1860 (IPC) — Section 270, 273, 337, 34, 353Prevention of Food Adulteration Act, 1954 — Section 16, 2(1), 20, 25, 7
High Courts24 Nov 1998
Kestorabai Chaudhari and others Vs The State of Maharashtra
Bombay High Court · (1999) 3 BomCR 34 : (1999) 2 MhLj 384
Bombay Court Fees Act, 1959 — Section 46, 7(1)Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 7
High Courts24 Nov 1998
Yashwant Nanubhai Pingle Vs The State of Maharashtra (CBI)
Bombay High Court · (1999) 5 BomCR 876 : (1999) CriLJ 1270
Evidence Act, 1872 — Section 3, 58, 59, 61Penal Code, 1860 (IPC) — Section 120Prevention of Corruption Act, 1947 — Section 5(1)(d), 5(2)
High Courts24 Nov 1998Dismissed
Baroda Ferro Alloys and Industries Ltd., Baroda 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 : (1999) 4 RCR(Criminal) 443
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts24 Nov 1998
Mahesh Ramchandra Jadhav and another Vs State of Maharashtra
Bombay High Court · (1999) 1 ALLMR 535 : (1999) 5 BomCR 113 : (1999) 1 BOMLR 634 : (1999) CriLJ 2310 : (2000) 1 MhLj 648
Criminal Procedure Code, 1973 (CrPC) — Section 195Penal Code, 1860 (IPC) — Section 270, 271, 272, 273, 337Prevention of Food Adulteration Act, 1954 — Section 16, 2(i)(n), 20, 25, 7
High Courts24 Nov 1998Allowed
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 313Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1)(x), 6
High Courts24 Nov 1998
COMMISSIONER OF INCOME TAX Vs PARESH S. SHAH
Bombay High Court · (1999) 153 CTR 452
Income Tax Act, 1961 — Section 256(1)
High Courts24 Nov 1998
Hindustan Cocoa Products Limited Vs Commissioner of Income Tax
Bombay High Court · (1999) 154 CTR 462 : (1999) 236 ITR 140 : (1999) 1 MhLj 893 : (1999) 105 TAXMAN 21
Income Tax Act, 1961 — Section 40A(8), 80V
High Courts24 Nov 1998
Commissioner of Income Tax Vs Paresh S. Shah
Bombay High Court · (1999) 238 ITR 254 : (1999) 105 TAXMAN 694
Income Tax Act, 1961 — Section 32Income Tax Rules, 1962 — Rule 5
High Courts24 Nov 1998
Smt. Sumati Naik Vs Shri Dilip Fatarpekar and others
Bombay High Court · (1999) 3 BomCR 597
Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 101, 102Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 2, 21, 22
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
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
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
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
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
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
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
High Courts24 Nov 1998Allowed
Tabasahib Patilbha Gawali and Another Vs The State of Maharashtra and Another
Bombay High Court · (1999) 101 BOMLR 818
Penal Code, 1860 (IPC) — Section 34, 420