High Courts03 Nov 1998
Commissioner of Income Tax Vs Miss Esther P. Carvalho and Others
Bombay High Court · (1999) 237 ITR 549 : (1999) 2 MhLj 543 : (1999) 107 TAXMAN 8
Income Tax Act, 1961 — Section 147, 148, 149
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 2,341 of 3,665
High Courts03 Nov 1998Allowed
Shri P. Kumaran Vs Executive Engineer, Works Division and Others
Bombay High Court · (1999) 101 BOMLR 340
Arbitration Act, 1940 — Section 20Arbitration and Conciliation Act, 1996 — Section 11, 2, 7, 8
High Courts02 Nov 1998
Mrs. Shamim Banu Vs Mr. R.H. Mendonca and another
Bombay High Court · (1999) 5 BomCR 146
Constitution of India, 1950 — Article 22(5), 226Penal Code, 1860 (IPC) — Section 34, 387
High Courts02 Nov 1998
Jalgaon Janata Sahakari Bank Ltd. Vs Rishikesh Prabhakar Kulkarni
Bombay High Court · (1999) 2 ALLMR 6 : (1999) 4 BomCR 33
Consumer Protection Act, 1986 — Section 2(1)Contract Act, 1872 — Section 10, 73
High Courts02 Nov 1998Dismissed
Dadu Yeshwant Gaonkar Vs State of Goa and others
Bombay High Court · (1998) 11 BOM CK 0120
High Courts28 Oct 1998
Union of India Vs Anwar Ahemad Qureshi
Bombay High Court · (1999) 2 ALLMR 3 : (1999) 4 BomCR 38
Consumer Protection Act, 1986 — Section 2(1)Post Office Act, 1898 — Section 6
High Courts16 Oct 1998
M/s. Credential Financial Ltd. Vs State of Maharashtra and others
Bombay High Court · (1999) 1 ALLMR 211 : (1999) 5 BomCR 18 : (1999) BomCR(Cri) 18 : (1999) CriLJ 1032
Companies Act, 1956 — Section 391, 446Constitution of India, 1950 — Article 227Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts16 Oct 1998Allowed
The State of Maharashtra Vs Hindurao Laxman Salunke and Another
Bombay High Court · (1998) 100 BOMLR 846
Criminal Procedure Code, 1973 (CrPC) — Section 311, 313Penal Code, 1860 (IPC) — Section 302
High Courts16 Oct 1998
M/s. Iflex Oild and Chemicals Pvt. Ltd Vs The Official Liquidator and others
Bombay High Court · (1999) 1 BomCR 259 : (1999) 96 CompCas 386 : (1999) 1 MhLj 129
Companies Act, 1936 — Section 171, 232Companies Act, 1956 — Section 441, 529(1), 536, 537, 537(1)(a)(b)State Financial Corporations (Amendment) Act, 1985 — Section 28, 29
High Courts16 Oct 1998Allowed
Shankarlal Ganulal Khandelwal Vs Balmukund Surajmal Bharuka (deceased by LRs)
Bombay High Court · AIR 1999 Bom 260 : (1999) 2 ALLMR 85 : (1999) 3 CivCC 75 : (1999) 2 MhLj 569
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 18, Order 8 Rule 5, 100Evidence Act, 1872 — Section 92Transfer of Property Act, 1882 — Section 54
High Courts16 Oct 1998
Shri Vithal Dhondiram Teke Vs Shri Sadashiv Hanumantroa Patil and Others
Bombay High Court · (1999) 101 BOMLR 54
Constitution of India, 1950 — Article 226
High Courts16 Oct 1998Allowed
Credential Finance Ltd. Vs State of Maharashtra and others
Bombay High Court · (1999) 1 ALLMR 211 : (1999) 5 BomCR 18 : (1999) BomCR(Cri) 18 : (1999) 1 CivCC 27 : (1999) CriLJ 1032 : (1999) 2 RCR(Criminal) 77
Companies Act, 1956 — Section 630Criminal Procedure Code, 1973 (CrPC) — Section 465Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts16 Oct 1998
Santosh Marine Works Vs Union of India (UOI) and Others
Bombay High Court · (1999) 82 ECR 239
High Courts15 Oct 1998
Shri Harishchandra Arjun Chavan Vs State of Maharashtra and others
Bombay High Court · (1999) 1 ALLMR 42 : (1999) 1 BomCR 286 : (1999) 81 FLR 873 : (1999) 1 MhLj 126
Constitution of India, 1950 — Article 226
High Courts15 Oct 1998
Sudhakar Shridhar Sumant and others Vs Shetkari Sahakari Sakhar Karkhand Limited, Sangli and others
Bombay High Court · (1999) 5 BomCR 771
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 10, 7Maharashtra Sugar Factories (Reservation of Areas and Regulation of Crushing and Sugarcane Supply) Order, 1984 — Section 3(2), 4(1)
High Courts15 Oct 1998Dismissed
Shri Camilo Cardozo Vs Remedio D''souza (Since Deceased) Through His Legal Heirs and Others
Bombay High Court · (1999) 101 BOMLR 520
Mamlatdars Court Act, 1906 — Section 18
High Courts15 Oct 1998Dismissed
Press Trust of India, Employees'' Union and Another Vs Press Trust of India and Others
Bombay High Court · (1999) 81 FLR 349 : (2000) 3 LLJ 60
High Courts15 Oct 1998
Indian Organic Chemicals Ltd. Vs Collector of Raigad and others
Bombay High Court · (1999) 2 ALLMR 149 : (1999) 1 BomCR 305 : (1999) 1 MhLj 473
Bombay Prohibition Act, 1949 — Section 105, 106, 11, 143, 148(2)Bombay Rectified Spirit (Transport in Bond) Rules, 1951 — Rule 24, 3(1), 30, 8(1), 8(2)Industries (Development and Regulation) Amendment Act, 1956 — Section 2
High Courts15 Oct 1998
Smt. Ashalata S. Lahoti Vs M/s. Hiralal Lilladhar
Bombay High Court · (1999) 1 BomCR 293 : (1999) 1 BOMLR 241 : (2001) 103 CompCas 1097 : (1999) 1 MhLj 352
Arbitration Act, 1940 — Section 28, 30, 33, 37, 46Arbitration and Conciliation Act, 1996 — Section 10, 14, 2(4), 34Bombay Co-operative Societies Act, 1925 — Section 54
High Courts15 Oct 1998
Srj Peety Steels Pvt. Ltd., Jalna Vs Maharashtra State Electricity Board, Aurangabad and others
Bombay High Court · (1998) 10 BOM CK 0007
Constitution of India, 1950 — Article 226