COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 2,345 of 3,665

High Courts29 Sept 1998

Shri Babulal Vildaram Bishnoi Vs Smt. Reva Nayyar and Others

Bombay High Court · (1998) 100 BOMLR 608 : (1999) 1 MhLj 193

Constitution of India, 1950 — Article 134, 19, 22, 226Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 10, 3

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High Courts29 Sept 1998Allowed

National Switchgear and Others Vs The State of Maharashtra and Others

Bombay High Court · (1998) 100 BOMLR 903

Constitution of India, 1950 — Article 227Penal Code, 1860 (IPC) — Section 420

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High Courts28 Sept 1998

Nari Rijhumal Khiani and another Vs Metharam Rijhumal Khiani and others

Bombay High Court · (1999) 3 ALLMR 574 : (1999) 4 BomCR 395

Arbitration Act, 1940 — Section 32Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 40 Rule 1Specific Relief Act, 1963 — Section 20

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High Courts28 Sept 1998

Ms. T.K. Doshi Vs Shri Dipchand J. Taswala

Bombay High Court · (1999) 1 BomCR 24 : (1999) 2 MhLj 512

Arbitration Act, 1940 — Section 30, 33Securities Contracts (Regulation) Act, 1956 — Section 2

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High Courts28 Sept 1998

Ashok Kashinath Pathare Vs State of Maharashtra

Bombay High Court · (1999) 101 BOMLR 176

Criminal Procedure Code, 1973 (CrPC) — Section 161, 219, 313Penal Code, 1860 (IPC) — Section 161

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High Courts28 Sept 1998

The Commissioner of Sales Tax, M.S. Vs V.L. Industries

Bombay High Court · (1998) 100 BOMLR 432 : (1999) 2 MhLj 509

Bombay Sales Tax Act, 1959 — Section 61(1)

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High Courts25 Sept 1998Allowed

State of Maharashtra Vs Mohd. Safi Noor Mohd. Shaikh

Bombay High Court · (1998) 09 BOM CK 0113

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 457, 482Forest Act, 1927 — Section 52, 52(1)

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High Courts25 Sept 1998

Smt. Saroj Mamdani Vs State of Maharashtra and Others

Bombay High Court · (1999) 101 BOMLR 162

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 5, 5A, 6Constitution of India, 1950 — Article 22, 226Customs Act, 1962 — Section 108

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High Courts24 Sept 1998

Joeffrey Sales and others Vs Joao Jose Fernandes and others

Bombay High Court · (1999) 3 BomCR 594

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 2, 115

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High Courts24 Sept 1998

Sau. Sangeeta Ranvir Vs The Presiding Officer/Tahsildar and others

Bombay High Court · (1999) 2 BomCR 213 : (1999) 1 MhLj 958

Bombay Village Panchayats (Meetings) Rules, 1959 — Rule 5(2)Bombay Village Panchayats Act, 1958 — Section 35, 35(2)

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High Courts24 Sept 1998Allowed

Mohammed Ashraf Vs The State of Maharashtra and Others

Bombay High Court · (1999) 101 BOMLR 775 : (1999) 1 MhLj 315

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 7Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 108, 135

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High Courts23 Sept 1998