High Courts23 Nov 1998
Ravindra Vasantrao Bhingarkar Vs Bank of Maharashtra and others
Bombay High Court · (1999) 3 BomCR 30 : (1999) 2 MhLj 393
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 2,337 of 3,665
High Courts23 Nov 1998Dismissed
Anant Rejendralal Thakore and Another Vs State of Maharashtra
Bombay High Court · (1999) 101 BOMLR 604
Drugs and Cosmetics Act, 1940 — Section 18, 27
High Courts23 Nov 1998Allowed
Om Prakash Srivastava and Another Vs Bhor Industries Ltd. and Another
Bombay High Court · (1999) 101 BOMLR 638
Criminal Procedure Code, 1973 (CrPC) — Section 156, 181, 482Penal Code, 1860 (IPC) — Section 120B, 406, 407, 411
High Courts23 Nov 1998
Farooq Khairuddin Shaikh Vs The State of Maharashtra
Bombay High Court · (1999) 101 BOMLR 130
Criminal Procedure Code, 1973 (CrPC) — Section 162Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 392, 452
High Courts20 Nov 1998Allowed
Martin Santana Vaz and Others Vs Sebastiao D''Costa and Others
Bombay High Court · (2001) ACJ 1139 : (1999) 2 ALLMR 537
Motor Vehicles Act, 1988 — Section 140
High Courts20 Nov 1998
Kondappa Sadashiv Kore and others Vs The State of Maharashtra and others
Bombay High Court · (1999) 4 BomCR 173
High Courts20 Nov 1998
Madhav Karmarkar Vs State of Maharashtra and others
Bombay High Court · (1999) 1 BomCR 379
Constitution of India, 1950 — Article 226, 234, 236
High Courts20 Nov 1998
Shri Paulo Godinho Vs Shri Hari Jaivant Sinai Bhangui
Bombay High Court · (1999) 2 ALLMR 541 : (2000) 1 BomCR 440
Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 10
High Courts20 Nov 1998
Dr. Mrs. Mrudla Suresh Deshpande Vs The State of Maharashtra
Bombay High Court · (2001) 3 BOMLR 205
Penal Code, 1860 (IPC) — Section 304, 304A
High Courts20 Nov 1998
Ekos Joseph Vargis Vs State of Maharashtra
Bombay High Court · (1999) CriLJ 1430
Penal Code, 1860 (IPC) — Section 307, 324
High Courts20 Nov 1998
Iqbal Hussain Abid Hussain Qureshi Vs The State of Maharashtra and Others
Bombay High Court · (1999) 101 BOMLR 631
Bombay Police Act, 1951 — Section 56Penal Code, 1860 (IPC) — Section 302, 307, 34, 343, 344
High Courts19 Nov 1998
Vijaya Arun Bhambhurkar Vs State of Maharashtra and others
Bombay High Court · (2000) 1 BomCR 70
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