High Courts14 Oct 1998Dismissed
Pandurang Ramchandra Rajhans Vs State of Maharashtra and another
Bombay High Court · (1998) 10 BOM CK 0057
Bombay Provincial Municipal Corporations Act, 1949 — Section 465
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 2,342 of 3,665
High Courts14 Oct 1998
Shri Hiraman Harischandra Bhoir Vs Shri O.P. Bali, Commissioner of Police and others
Bombay High Court · (1999) 5 BomCR 135 : (1999) CriLJ 748
Constitution of India, 1950 — Article 22(5)Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 2, 3(1)Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts14 Oct 1998
Shri Genu Laxman Shinde and ohters Vs Shri Chandrakant Dagadu Kotulkar
Bombay High Court · (1999) 1 ALLMR 44 : (1999) 1 BomCR 278 : (1999) 1 MhLj 235
Bombay Revenue Tribunal Act, 1957 — Section 4, 7, 82Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32Government of India Act, 1935 — Section 296
High Courts14 Oct 1998Allowed
Shri Machhindra Tukaram Bongane Vs Sub Divisional Officer, Baramati Division and Another
Bombay High Court · (1999) 101 BOMLR 485
Bombay Police Act, 1951 — Section 56Criminal Procedure Code, 1973 (CrPC) — Section 107
High Courts14 Oct 1998Allowed
Kiran Desai Vs Napolean Chemicals (I) Pvt. Ltd. and Others
Bombay High Court · (1999) 101 BOMLR 541 : (1999) 1 MhLj 575
Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 415, 420
High Courts13 Oct 1998
C.R. Alimchandani and others Vs T.K. Shah and another
Bombay High Court · (1999) 5 BomCR 176 : (2000) BomCR(Cri) 92 : (1999) CriLJ 2416 : (1999) 1 MhLj 825
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 340Penal Code, 1860 (IPC) — Section 34, 465, 466
High Courts13 Oct 1998
Nirfabrics Limited Vs Nirlon Limited
Bombay High Court · (1999) 1 ALLMR 50 : (1999) 1 BomCR 362 : (1999) 1 MhLj 512
Arbitration and Conciliation Act, 1996 — Section 34Bombay General Clauses Act, 1904 — Section 21Bombay Relief Undertakings (Special Provisions) Act, 1958 — Section 3, 4
High Courts13 Oct 1998Allowed
Sohrab Ali Khan Vs State of Maharashtra and others
Bombay High Court · (1998) 10 BOM CK 0055
Constitution of India, 1950 — Article 22(5)
High Courts13 Oct 1998
Dr. (Mrs.) Jayashree Chandrakant Sangoi and Another Vs D.P. Mokashi and Another
Bombay High Court · (2000) 1 BomCR 767
Bombay Municipal Corporation Act, 1888 — Section 353Constitution of India, 1950 — Article 226, 227
High Courts13 Oct 1998
Hotel Corporation of India Vs M/s. Motwani (P) Limited
Bombay High Court · (1999) 1 BomCR 356 : (1999) 1 BOMLR 10 : (1999) 1 MhLj 88
Arbitration Act, 1940 — Section 20, 30, 33Evidence Act, 1872 — Section 115
High Courts13 Oct 1998
Kotak Mahindra Finance Limited Vs Rajinder Steels Limited
Bombay High Court · (1999) 1 BomCR 344 : (1999) 2 MhLj 586
Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 40 Rule 1
High Courts13 Oct 1998
Ramkrishna Girishchandra Dode and others Vs Anand Govind Kelkar and others
Bombay High Court · AIR 1999 Bom 89 : (1998) 4 ALLMR 491 : (1999) 1 BomCR 63 : (1999) 1 MhLj 37
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13, 14, 15A, 28Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11(2), Order 21 Rule 97, Order 40 Rule 1Constitution of India, 1950 — Article 227
High Courts13 Oct 1998
Gajanan Tanaji Jadhav since deceased through his L.Rs. and others Vs The State of Maharashtra and others
Bombay High Court · (1999) 2 ALLMR 122 : (1999) 1 BomCR 758
Bombay Land Requisition Act, 1948 — Section 17, 5
High Courts13 Oct 1998Allowed
Smt. Rekha Kamlesh Shah Vs Union of India (UOI) and Others
Bombay High Court · (1999) CriLJ 1036 : (1998) 3 MhLj 849
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22(5), 226
High Courts13 Oct 1998Dismissed
Sunderlal Vs The State of Maharashtra
Bombay High Court · (1999) CriLJ 2238
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 105, 114Penal Code, 1860 (IPC) — Section 201, 302, 304
High Courts12 Oct 1998
Shri Mayur Chandulal Contractor, Bombay and others Vs Mr. Hercules D''Souza and another
Bombay High Court · (1999) 5 BomCR 750 : (1999) BomCR(Cri) 750 : (1999) CriLJ 554 : (1999) 1 MhLj 377
Criminal Procedure Code, 1973 (CrPC) — Section 156, 200, 202, 203, 204Penal Code, 1860 (IPC) — Section 34, 352, 386, 419, 451
High Courts12 Oct 1998
Shaikh Sajan Jivanbhai Shaikh Vs State of Maharashtra
Bombay High Court · (2000) 102 BOMLR 630
Essential Commodities Act, 1955 — Section 7Petroleum Act, 1934 — Section 23, 5
High Courts12 Oct 1998Allowed
Smt. Zarina Nafees Hyder Rizvi Vs State of Maharashtra and Others
Bombay High Court · (1999) CriLJ 434 : (1998) 3 MhLj 873
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22(5), 226Criminal Procedure Code, 1973 (CrPC) — Section 161
High Courts12 Oct 1998
Laxman Kisan Mundhe and others Vs The Conservator of Forest, Thane and others
Bombay High Court · (1999) 5 BomCR 849 : (1999) CriLJ 553
Constitution of India, 1950 — Article 227Forest Act, 1927 — Section 61
High Courts12 Oct 1998
United India Insurance Co. Ltd. Vs M/s. Kumar Texturisers and another
Bombay High Court · AIR 1999 Bom 118 : (1999) 1 BomCR 755
Arbitration Act, 1940 — Section 20Arbitration and Conciliation Act, 1996 — Section 11, 14(2), 16, 17, 31(6)Foreign Awards (Recognition and Enforcement) Act, 1961 — Section 2, 25, 32