High Courts12 Nov 1998
Kantilal Hargovindas Shah Vs Trishul Industries and others
Bombay High Court · (1999) 5 BomCR 162
Criminal Procedure Code, 1973 (CrPC) — Section 200, 245Negotiable Instruments Act, 1881 (NI) — Section 138, 141
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 2,339 of 3,665
High Courts12 Nov 1998Allowed
Naeem Ahmed Shaikh Vs The Asstt. Commissioner of Police and Others
Bombay High Court · (1999) 101 BOMLR 624
Criminal Procedure Code, 1973 (CrPC) — Section 144
High Courts12 Nov 1998
Vasant Bhosale and others Vs The State of Maharashtra and others
Bombay High Court · (1999) 2 BomCR 216 : (1999) 2 MhLj 869 : (1999) 1 MhLj 185
Constitution of India, 1950 — Article 226Marathwada University Act, 1974 — Section 73(2)
High Courts12 Nov 1998
Shri Ramappa Bhimappa Vs M/s. Phoenix Mills Ltd. and others
Bombay High Court · (1999) 1 ALLMR 445 : (1999) 1 BomCR 412 : (1999) 2 BOMLR 156 : (1999) 81 FLR 151 : (1999) 2 LLJ 405 : (1999) 1 MhLj 214
Bombay Industrial Relations Act, 1946 — Section 73, 97(1)Payment of Gratuity Act, 1972 — Section 2
High Courts12 Nov 1998
A.G. Narvel Vs Shri B.I. Nhinglavha and Others
Bombay High Court · (1999) 101 BOMLR 196
Bombay Police Act, 1951 — Section 110, 117, 2
High Courts12 Nov 1998Allowed
Sandvik Asia Limited Vs Motorol (India) Ltd. and Others
Bombay High Court · (1999) 101 BOMLR 510
Criminal Procedure Code, 1973 (CrPC) — Section 203Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts11 Nov 1998
Anant Vishnu Joshi Vs Secretary, Progressive Education Society, Pune and others
Bombay High Court · (1998) 11 BOM CK 0116
High Courts11 Nov 1998Dismissed
Kalpana Rajendra Pawashe Vs Rajendra Jaysingh Pawashe and Others
Bombay High Court · (1999) 101 BOMLR 240
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts11 Nov 1998
Ahmed Khan Alikhan Deshmukh Vs The State of Maharashtra and another
Bombay High Court · (1999) 5 BomCR 158 : (1999) BomCR(Cri) 158 : (1999) 1 MhLj 401
Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 161, 164, 165, 3, 9
High Courts11 Nov 1998
Vave Potge Shenvai Vividh Vikas Karyakari Society Ltd. Vs State of Maharashtra and others
Bombay High Court · (1999) 2 ALLMR 246 : (1999) 1 BomCR 451 : (1999) 1 BOMLR 576 : (1999) 1 MhLj 95
Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 14(3)
High Courts10 Nov 1998
Suresh Durugkar Vs The State of Maharashtra and Others
Bombay High Court · (1999) 4 ALLMR 277 : (2000) 4 BomCR 194 : (1999) 3 MhLj 374
Maharashtra Agricultural Produce Marketing (Development and Regulation) Rules, 1967 — Rule 102, 46
High Courts10 Nov 1998Dismissed
Suresh Kashiramji Durugkar Vs State of Maharashtra and others
Bombay High Court · (1999) 4 ALLMR 277 : (2000) 4 BomCR 194 : (1999) 3 MhLj 374
High Courts10 Nov 1998
Prakash Dattu Kamble Vs State of Maharashtra
Bombay High Court · (1999) CriLJ 431
Penal Code, 1860 (IPC) — Section 100, 302, 304II, 326
High Courts10 Nov 1998
Air India Ltd. Vs The Appellate Authority under Payment of Gratuity Act and others
Bombay High Court · (1999) 1 BomCR 426 : (1999) 81 FLR 900
Central Civil Services (Pension) Rules, 1972 — Rule 9(1)Companies Act, 1956 — Section 630Constitution of India, 1950 — Article 226, 41
High Courts10 Nov 1998
The Talmakiwadi Co-operative Housing Society Ltd. Vs The Divisional Joint Registrar, Co-operative Societies and others
Bombay High Court · (1999) 1 ALLMR 389 : (1999) 1 BomCR 393 : (1999) 1 MhLj 406
Constitution of India, 1950 — Article 19(1)Transfer of Property Act, 1882 — Section 10
High Courts10 Nov 1998
Shri J.M. Fernandes and Others Vs State of Goa and Another
Bombay High Court · (2000) 1 BomCR 423 : (2000) 84 FLR 657 : (1999) 3 MhLj 627
Constitution of India, 1950 — Article 14, 226, 309Goa Redeployment of Surplus Staff Rules — Rule 4
High Courts10 Nov 1998Dismissed
Pandurang W. Patil Vs Chetna''s H.S. College of Commerce and Economics and Others
Bombay High Court · (1999) 3 LLJ 941
High Courts10 Nov 1998
J. M. Fernandes and others Vs State of Goa and another
Bombay High Court · (2000) 1 BomCR 423 : (2000) 84 FLR 657 : (1999) 3 MhLj 627
Constitution of India, 1950 — Article 14, 309
High Courts07 Nov 1998
National Forum for Consumer Education (Rashtriya Upbhoktta Shikshan Sanstha), Akola Vs M/s. Sanjay Krishi Seva Kendra and others
Bombay High Court · (1999) 2 ALLMR 28 : (1999) 4 BomCR 45
Consumer Protection Act, 1986 — Section 13, 2(1)Evidence Act, 1872 — Section 104Seeds Act, 1966 — Section 5
High Courts07 Nov 1998
Balasaheb Abasaheb Farate Vs The State of Maharashtra
Bombay High Court · (1999) 5 BomCR 170 : (1999) 2 DMC 717 : (1999) 1 MhLj 342
Criminal Procedure Code, 1973 (CrPC) — Section 161, 294Evidence Act, 1872 — Section 3, 32, 45, 9Penal Code, 1860 (IPC) — Section 302, 307, 498