High Courts12 Oct 1998Allowed
Laxman Kisan Mundhe Vs The Conservator of Forest and Others
Bombay High Court · (1998) 100 BOMLR 787
Forest Act, 1927 — Section 61
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 2,343 of 3,665
High Courts09 Oct 1998Dismissed
Shri Sherkhan @ Sheru Kadar Khan Vs Shri R.H. Mendonca, Commissioner of Police and Others
Bombay High Court · (1999) 101 BOMLR 49 : (1999) 1 MhLj 451
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 114, 326, 34, 386
High Courts09 Oct 1998Dismissed
Shri Nhanu Ladu Pednekar Vs Shri Madhusudan Krishnaji and Others
Bombay High Court · (1999) 101 BOMLR 168
High Courts08 Oct 1998
The State of Maharashtra Vs Iqbal Mohammed Memon and others
Bombay High Court · (1999) 5 BomCR 752 : (1999) 1 MhLj 584
Central Excises and Salt Act, 1944 — Section 11BCentral Ordinance Act, 1949 — Section 24Constitution of India, 1950 — Article 133(1), 134A, 226
High Courts08 Oct 1998
Ram Gopal Waghdhare Vs Sudhir Ram Waghdhare and Others
Bombay High Court · (1998) 10 BOM CK 0058
High Courts08 Oct 1998
Dhanwantrai R. Joshi and others Vs Satish J. Dave and others
Bombay High Court · (1998) 4 ALLMR 509 : (1999) 1 BomCR 97
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10, Order 9 Rule 13
High Courts08 Oct 1998Dismissed
Bhavani Shankar B. Paliwal Vs The Union of India (UOI) and Others
Bombay High Court · (1998) 100 BOMLR 551
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 7Constitution of India, 1950 — Article 226
High Courts08 Oct 1998
Maharashtra State Farming Corporation Ltd. Vs State of Maharashtra
Bombay High Court · (1999) 1 BomCR 753 : (1999) 235 ITR 333
Maharashtra Agricultural Income Tax Act, 1962 — Section 39(1), 8(6)Maharashtra Agricultural Income Tax Rules, 1962 — Rule 3(21)
High Courts08 Oct 1998
Dinesh Tulshidas Sheth and another Vs Hemchandra Ganpat Desai and others
Bombay High Court · (1999) 2 BomCR 237 : (1999) 1 MhLj 749
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13, 15Contract Act, 1872 — Section 23
High Courts07 Oct 1998
Jivan Service Center Vs Hindustan Petroleum Corporation Ltd.
Bombay High Court · (1999) 101 BOMLR 441
Arbitration and Conciliation Act, 1996 — Section 2, 34, 36, 5, 8
High Courts07 Oct 1998
Dayaram Tulshiram Rajguru Vs Mamasaheb @ Balasaheb Bhimrao Janrao and others
Bombay High Court · AIR 1999 Bom 72 : (1999) 1 ALLMR 58 : (1999) 1 BomCR 212
Bombay Provincial Municipal Corporations Act, 1949 — Section 2(29)Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 5, 5B, 5C, 7, 9
High Courts07 Oct 1998
Nitin Nagorao Mohod and Others Vs Amravati Municipal Corporation and Another
Bombay High Court · (1999) 2 ALLMR 463 : (1999) 2 BomCR 1
Bombay Provincial Municipal Corporations Act, 1949 — Section 470, 73Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 12, 14, 226
High Courts07 Oct 1998
Ved Prakash Gupta Vs Municipal Corporation of Greater Bombay and Others
Bombay High Court · (1999) 1 BomCR 112 : (1999) 1 MhLj 209
Arbitration Act, 1940 — Section 20
High Courts07 Oct 1998
Dayaram Tulshiram Rajguru Vs Shri Mamasaheb alias Balasaheb Bhimrao Janrao and others
Bombay High Court · AIR 1999 Bom 72 : (1999) 1 ALLMR 58 : (1999) 1 BomCR 212
Bombay Provincial Municipal Corporations Act, 1949 — Section 105, 16(3), 2(29), 33Constitution of India, 1950 — Article 226, 227Provincial Small Cause Courts Act, 1887 — Section 6, 8
High Courts07 Oct 1998Allowed
Shivgonda Mallappa Huchgond Vs Ramgonda B. Santi and Others
Bombay High Court · (1999) CriLJ 1222
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 428(1), 499, 500
High Courts06 Oct 1998Allowed
V.K. Mohan (Retd.) Vs Shri Arun Dattatraya Bhand and Another
Bombay High Court · (1999) 101 BOMLR 1
Criminal Procedure Code, 1973 (CrPC) — Section 156, 197, 200, 202Penal Code, 1860 (IPC) — Section 420
High Courts06 Oct 1998Allowed
Smt. Lata Mahendra Parekh Vs The State of Maharashtra and Others
Bombay High Court · (1999) 101 BOMLR 221 : (1999) 1 MhLj 651
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 22Customs Act, 1962 — Section 108, 124
High Courts06 Oct 1998
Municipal Corporation of Greater Bombay Vs M/s. Bharat Construction and Another
Bombay High Court · (1999) 1 BomCR 347 : (1999) 1 MhLj 696
Arbitration Act, 1940 — Section 11, 30, 33, 8Civil Procedure Code, 1908 (CPC) — Section 9Evidence Act, 1872 — Section 115
High Courts06 Oct 1998
Shri Tulshidas B. Naik Vs Dy. Collector and Sub-Divisional Officer and others
Bombay High Court · (1999) 2 ALLMR 556 : (1999) 3 BomCR 425
Goa Land Revenue Code, 1968 — Section 32
High Courts06 Oct 1998
Thakurji Deosthan Vs Laxman Kacharu Dahat and Other
Bombay High Court · (1999) 1 ALLMR 600 : (1999) 1 BomCR 870 : (1999) 1 MhLj 175
Civil Procedure Code, 1908 (CPC) — Section 100