High Courts22 Sept 1998
Dhundiraj and others Vs The State of Maharashtra and others
Bombay High Court · (2000) 1 BomCR 300
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 3, 5
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 2,346 of 3,665
High Courts22 Sept 1998
Marathwada Sarvashramik Sangathan Vs The State of Maharashtra and others
Bombay High Court · (1999) 3 ALLMR 65 : (1999) 2 BomCR 209 : (1999) 81 FLR 452 : (1999) 2 LLJ 226 : (1999) 3 MhLj 37
Administrative Tribunals Act, 1985 — Section 14, 15, 3Constitution of India, 1950 — Article 136, 226, 323Minimum Wages Act, 1948 — Section 2
High Courts22 Sept 1998
Commissioner of Sales Tax Vs M/s Duke and Sons Pvt. Ltd.
Bombay High Court · (1999) 112 STC 370
Constitution of India, 1950 — Article 366Trade and Merchandise Marks Act, 1958 — Section 2(1)(v)
High Courts22 Sept 1998Allowed
Kishan Swarup Motilal Garg Vs Shri B.S. Verma and Another
Bombay High Court · (1998) 100 BOMLR 813
Criminal Procedure Code, 1973 (CrPC) — Section 195, 482Income Tax Act, 1961 — Section 132Penal Code, 1860 (IPC) — Section 182, 191, 193
High Courts21 Sept 1998
Raosaheb Kakade Vs The State of Maharashtra and others
Bombay High Court · (1999) 3 ALLMR 194 : (1999) 3 BomCR 25 : (1999) 2 MhLj 367
Bombay Village Panchayats Act, 1958 — Section 39Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 111(13), 119(1)
High Courts21 Sept 1998
Ashwin Jajal Vs The Municipal Corporation of Greater Mumbai and others
Bombay High Court · AIR 1999 Bom 35 : (1998) 4 ALLMR 249 : (1999) 1 BomCR 490
Constitution of India, 1950 — Article 19(1)
High Courts21 Sept 1998
Harshad S. Mehta Vs Central Bureau of Investigation
Bombay High Court · (1998) 5 BomCR 783 : (1998) 2 BOMLR 114
Constitution of India, 1950 — Article 14Criminal Law (Amendment) Act, 1952 — Section 8(1)Criminal Procedure Code, 1898 (CrPC) — Section 337
High Courts18 Sept 1998
Ganesh Hawaldar Vs Mithalal Dave
Bombay High Court · AIR 1999 Bom 120 : (1999) 1 ALLMR 598 : (1999) 1 BomCR 868 : (1999) 1 MhLj 110
Bombay Money Lenders Act, 1946 — Section 10Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 101
High Courts18 Sept 1998
Prabhu Shriram Sahakari Dudh Vyawasaik Sanstha Maryadit, Dahigaon Vs The State of Maharashtra and others
Bombay High Court · (1999) 3 BomCR 20 : (1999) 1 MhLj 619
Constitution of India, 1950 — Article 14, 19(1), 226, 227
High Courts18 Sept 1998Allowed
Keshav Ramchandra Pangare Vs State of Maharashtra and another
Bombay High Court · (1998) 09 BOM CK 0116
Penal Code, 1860 (IPC) — Section 109, 120B, 400, 406, 420
High Courts18 Sept 1998Dismissed
Ramesh Patil and others Vs Shivaji Kachru Patil and others
Bombay High Court · (2000) 1 BomCR 829 : (1999) 3 MhLj 649
Constitution of India, 1950 — Article 226, 227Maharashtra Co-operative Societies Act, 1960 — Section 56(b)
High Courts18 Sept 1998Dismissed
Smt. Dina Hazarilal Kachera Vs A.K. Srivastava and Others
Bombay High Court · (1999) CriLJ 236 : (1999) 1 MhLj 224
Constitution of India, 1950 — Article 226Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37, 68E, 68FPrevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 10(1), 3(1)
High Courts18 Sept 1998
Ramesh Pail and others Vs Shivaji Kachru Patil and others
Bombay High Court · (2000) 1 BomCR 829 : (1999) 3 MhLj 649
Constitution of India, 1950 — Article 226, 227
High Courts18 Sept 1998
M/s. Kemp and Company and another Vs M/s. Prima Plastics Ltd.
Bombay High Court · (1999) 1 ALLMR 64 : (1999) 1 BomCR 239
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1 , Order 39 Rule 2Designs Act, 1911 — Section 2(5) , 51ADesigns Act, 1971 — Section 43, 45, 46(3), 47, 49
High Courts17 Sept 1998Dismissed
Shrikant Gangaram Teli Vs Bhaskar Narayan Kuvalekar and others
Bombay High Court · (1998) 4 ALLMR 403 : (1999) 1 BomCR 49 : (1998) 3 MhLj 542
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 32K, 32M, 32M(1), 32PConstitution of India, 1950 — Article 227
High Courts17 Sept 1998
Shri Shrikant Gangaram Teli Vs Shri Bhaskar Narayan Kuvalekar and others
Bombay High Court · (1998) 4 ALLMR 403 : (1999) 1 BomCR 49 : (1998) 3 MhLj 542
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32Constitution of India, 1950 — Article 227
High Courts17 Sept 1998Allowed
Mrs. Mahayanoo N. Irani and Another Vs Jahangir N. Irani and Another
Bombay High Court · (1998) 100 BOMLR 779
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 24Penal Code, 1860 (IPC) — Section 109
High Courts17 Sept 1998
The Commissioner of Sales Tax Maharashtra State, Bombay Vs M/s. R.M.D.C. Press Pvt. Ltd.
Bombay High Court · (1999) 1 BomCR 1 : (1999) 2 MhLj 615
Bombay Sales Tax Act, 1959 — Section 61(1)Constitution of India, 1950 — Article 366Maharashtra Sales Tax on the Transfer of Property in Goods Involved in the Execution of Works Contracts Act, 1985 — Section 8
High Courts16 Sept 1998Allowed
P.V. Natu Vs Ganpat Dayaram Kajbaje and Others
Bombay High Court · (1998) CriLJ 4745 : (1998) 3 MhLj 851
Prevention of Food Adulteration Act, 1954 — Section 16(1)
High Courts16 Sept 1998Allowed
Shri Modusudan Camatim Timblo, alias Modu Timblo (Since Deceased) through legal heirs and Others Vs Shri Daya Bogvonta Mahale and Others
Bombay High Court · (1999) 101 BOMLR 550
Land Acquisition Act, 1894 — Section 18, 30