COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 2,338 of 3,665

High Courts18 Nov 1998

Kirit Somaiya and Others Vs Security and Exchange Board of India and Others

Bombay High Court · (1999) 1 ALLMR 20 : (1999) 1 BomCR 420

Constitution of India, 1950 — Article 226Securities Contracts (Regulation) Act, 1956 — Section 9

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High Courts18 Nov 1998

Mr. Nusli N. Wadia and others Vs The State of Maharashtra and others

Bombay High Court · (1999) 1 ALLMR 29 : (1999) 1 BomCR 442 : (1999) 1 MhLj 159

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 3

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High Courts18 Nov 1998

Bombay Environmental Action Group and another Vs The State of Maharashtra and others

Bombay High Court · (1999) 2 BomCR 243 : (1999) 2 MhLj 747

Constitution of India, 1950 — Article 226Maharashtra Regional and Town Planning Act, 1966 — Section 20, 37Water (Prevention and Control of Pollution) Act, 1974 — Section 24, 25

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High Courts18 Nov 1998

Ramchandra Balu Undure and Others Vs Chief Officer, Ichalkaranji Municipal Council and Others

Bombay High Court · (1999) 81 FLR 159 : (1999) 3 LLJ 1405

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High Courts18 Nov 1998Allowed

Skoda Afonso (deceased) through L.Rs. Vs Motor Accidents Claims Tribunal and Others

Bombay High Court · (2000) ACJ 748 : (1999) 2 ALLMR 549 : (1999) 3 MhLj 285

Succession Act, 1925 — Section 306

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High Courts18 Nov 1998Dismissed

Prakash Maruti Kadam Vs The City and Industrial Development Corporation of Maharashtra Limited

Bombay High Court · (1999) 2 ALLMR 528 : (1999) 101 BOMLR 554

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High Courts17 Nov 1998Allowed

P.M. Ramkrishnan and others Vs Neelkanth Mahadeo Kamble and another

Bombay High Court · (1999) 1 MhLj 957

Penal Code, 1860 (IPC) — Section 34, 463, 464, 468, 471

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High Courts17 Nov 1998

Ramakant M. Tipnis Vs The State of Maharashtra

Bombay High Court · (1998) 5 BomCR 595 : (1999) 1 MhLj 439

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 200, 203Penal Code, 1860 (IPC) — Section 141, 142

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High Courts17 Nov 1998

Shri Daniel Vs State and another

Bombay High Court · (1999) 5 BomCR 493 : (1999) BomCR(Cri) 493

Criminal Procedure Code, 1973 (CrPC) — Section 397Essential Commodities Act, 1955 — Section 3, 7

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High Courts17 Nov 1998

The State of Maharashtra Vs S.P. Munje

Bombay High Court · (1998) 5 BomCR 845 : (1999) 1 BOMLR 125 : (1999) CriLJ 1510 : (1999) 1 MhLj 434

Criminal Procedure Code, 1973 (CrPC) — Section 173, 482Prevention of Corruption Act, 1988 — Section 13(2), 7

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High Courts17 Nov 1998

Nilkanth Ajbe Vs State of Maharashtra and others

Bombay High Court · (1999) 2 ALLMR 81 : (1999) 2 BomCR 30

Constitution of India, 1950 — Article 226, 227Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 4

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High Courts17 Nov 1998

Vijay Eknath Potdar Vs The State of Maharashtra and others

Bombay High Court · (1999) 1 ALLMR 25 : (1999) 1 BomCR 319 : (1999) 1 BOMLR 6 : (1999) 1 MhLj 536

Bombay General Clauses Act, 1904 — Section 3(15), 3(17)Constitution of India, 1950 — Article 233, 234, 235, 236

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High Courts17 Nov 1998

Lotus Investments and Securities Vs Promod S. Tibrewqal and another

Bombay High Court · (1999) 1 BomCR 375

Arbitration Act, 1940 — Section 30, 33

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High Courts16 Nov 1998

Central Bureau of Investigation Vs Shri I.D. Dubey and others

Bombay High Court · (1999) 5 BomCR 873 : (1999) BomCR(Cri) 873 : (1999) 2 MhLj 402

Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 409Prevention of Corruption Act, 1947 — Section 5(1)(c), 5(2), 5(4)

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High Courts16 Nov 1998

Ballal @ Balwant Vs State of Maharashtra and Others

Bombay High Court · (1999) 101 BOMLR 238

Penal Code, 1860 (IPC) — Section 3, 307, 427, 506, 7

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High Courts16 Nov 1998Allowed

Shri Budhamal Uttamchand Odhekar Vs Shaikh Shaukat Sulemanbhai Saudagar and Others

Bombay High Court · (1999) 101 BOMLR 204

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts13 Nov 1998

Kadamba Sub-Urban Transport Corporation Ltd. Vs Assistant Provident Fund Commissioner

Bombay High Court · (2000) 1 LLJ 624 : (1999) 3 MhLj 306

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16(1), 2A

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High Courts13 Nov 1998

Mr. Najakat Alia Mubarak Ali Vs The Superintendent, Thane Central Prision and another

Bombay High Court · (1999) 5 BomCR 163 : (1999) 1 MhLj 334 : (1999) 3 RCR(Criminal) 388

Criminal Procedure Code, 1973 (CrPC) — Section 428

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High Courts13 Nov 1998

Smt. Shilpa Subhash Dhundur Vs Ratnagiri Nagar Parishad and others

Bombay High Court · (1999) 1 ALLMR 286 : (1999) 1 BomCR 287 : (1999) 1 MhLj 524

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15(2), Order 6 Rule 6, Order 6 Rule 7, 139Constitution of India, 1950 — Article 226Maharashtra Local Authority Members Disqualification Act, 1986 — Section 3, 7

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High Courts13 Nov 1998

Vansa Mauji Dhadi Vs Union Territory of Daman, Diu and Goa

Bombay High Court · (1999) 101 BOMLR 199 : (1999) 1 MhLj 854

Penal Code, 1860 (IPC) — Section 300, 302, 304, 34

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