High Courts11 Sept 1998
Shri Chandapa Balapa Gunjikar Vs Silca Industries
Bombay High Court · (1999) 101 BOMLR 479
Registration Act, 1908 — Section 17, 49Specific Relief Act, 1963 — Section 6
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,348 of 3,665
High Courts11 Sept 1998Allowed
S. Irani (Sorkhab) Vs Dinshaw and Dinshaw and Others
Bombay High Court · (1999) CriLJ 240
Companies Act, 1956 — Section 630Criminal Procedure Code, 1973 (CrPC) — Section 468, 472Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 — Section 10, 11, 13, 4, 7
High Courts11 Sept 1998
Shri Kishor Govardhandas Tanna Vs Shri Malhari Nimbaji Patil and others
Bombay High Court · (1999) 1 ALLMR 310 : (1999) 1 BomCR 217
Bombay Land Revenue Code, 1879 — Section 55Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32Bombay Tenancy and Agricultural Lands Rules, 1956 — Rule 21, 51
High Courts11 Sept 1998
Shantaram Hirachand Danez Vs Narayan Bapusa Fulpagar (Since Deceased By His Heirs)
Bombay High Court · AIR 1999 Bom 16 : (1998) 4 ALLMR 253 : (1999) 1 BomCR 46
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
High Courts11 Sept 1998
New Haven Steel Ball Corporation Private Limited Vs Shri Ramnarayan Kera Yadav and another
Bombay High Court · (1999) 1 BomCR 18 : (1998) 80 FLR 934
Constitution of India, 1950 — Article 226Industrial Disputes (Bombay) Rules, 1957 — Rule 81Industrial Disputes Act, 1947 — Section 10(1), 25
High Courts11 Sept 1998Dismissed
Kishor Govardhandas Tanna Vs Malhari Nimbaji Patil and others
Bombay High Court · (1999) 1 ALLMR 310 : (1999) 1 BomCR 217
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32K, 32M, 32MM, 32P, 32QConstitution of India, 1950 — Article 227
High Courts11 Sept 1998
Shantaram Hirachand Danez Vs Narayan Bapusa Fulpagar (since deceased by his heirs)
Bombay High Court · AIR 1999 Bom 16 : (1998) 4 ALLMR 253 : (1999) 1 BomCR 46
High Courts10 Sept 1998Dismissed
State of Maharashtra Vs Dharmendra Ambar Mohite
Bombay High Court · (2000) 5 BomCR 89 : (2000) BomCR(Cri) 89 : (1999) 1 MhLj 952
Bombay Police Act, 1951 — Section 124, 145, 145(1)Criminal Procedure Code, 1973 (CrPC) — Section 155, 155(2), 173, 313, 378Penal Code, 1860 (IPC) — Section 326, 34, 504
High Courts09 Sept 1998
The Antifriction Bearings Corporation Limited and another Vs State of Maharashtra and others
Bombay High Court · (1998) 4 ALLMR 437 : (1999) 4 BomCR 760 : (2000) 102 CompCas 127
Bombay Stamp Act, 1958 — Article 40, 48, 19, 2(1), 3Companies (Central Government) General Rules and Forms, 1956 — Rule 6Companies Act, 1956 — Section 125, 126, 132, 132, 133
High Courts09 Sept 1998Allowed
Shri Madhav Ramkrishna Chitnis and Others Vs State of Maharashtra and Others
Bombay High Court · (1998) 100 BOMLR 526 : (1998) 3 MhLj 889
Criminal Procedure Code, 1973 (CrPC) — Section 197Industrial Disputes Act, 1947 — Section 32Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 30, 48
High Courts09 Sept 1998
Ravindra Motilal Patil and others Vs The State of Maharashtra
Bombay High Court · (1999) 2 BomCR 204 : (1999) 1 MhLj 569
Constitution of India, 1950 — Article 14, 16, 21, 226, 41Maharashtra Zilla Parishads District Services (Recruitment) Rules, 1967 — Rule 5, 9
High Courts09 Sept 1998
The Antifriction Bearings Corporation Limited and Another Vs State of Maharashtra and others
Bombay High Court · AIR 1999 Bom 37 : (1999) 1 BomCR 13
Bombay Stamp Act, 1958 — Article 40, 48, 19, 7Companies (Central Government) General Rules and Forms, 1956 — Rule 6Companies Act, 1956 — Section 125, 126, 127, 128A, 132
High Courts09 Sept 1998
Aasma Abdul Majeed and another Vs Jayram Arjun Tisge and others
Bombay High Court · (2000) 1 BomCR 74 : (1999) 1 CivCC 280 : (1999) 1 MhLj 17
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts09 Sept 1998Dismissed
Sanjay Changdeo Khade and Others Vs State of Maharashtra and Another
Bombay High Court · (1998) 09 BOM CK 0010
Criminal Procedure Code, 1973 (CrPC) — Section 157, 161, 162, 311Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
High Courts09 Sept 1998
Dnyandeo Krishna Chaudhary and Another Vs State of Maharashtra and Others
Bombay High Court · (1998) 09 BOM CK 0009
Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 156, 157, 157(1)
High Courts08 Sept 1998Allowed
State of Maharashtra Vs Smt Kalavati Hanumant Modak
Bombay High Court · (1998) 09 BOM CK 0117
Forest Act, 1927 — Section 41, 61A(ii)
High Courts08 Sept 1998Allowed
Smt. Zaibunissa Mohd. Farook Mugal Vs The State of Maharashtra and Others
Bombay High Court · (1998) 100 BOMLR 585 : (1999) 2 MhLj 618
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 22, 226Customs Act, 1962 — Section 108
High Courts08 Sept 1998
Atul R. Shah Vs M/s. V. Vrijlal Lalloobhai and Co. and another
Bombay High Court · AIR 1999 Bom 67 : (1998) 4 ALLMR 464 : (1998) 4 BomCR 867 : (1999) 1 MhLj 629
Arbitration and Conciliation Act, 1996 — Section 10, 13, 15, 23(1), 25
High Courts08 Sept 1998
Kapal R. Mehra and others Vs Bhupendra M. Bheda and others
Bombay High Court · (1998) 4 ALLMR 544 : (1998) 4 BomCR 872
Arbitration Act, 1940 — Section 28Arbitration and Conciliation Act, 1996 — Section 10, 16, 2(4), 34(2), 37(2)Securities Contracts (Regulation) Act, 1956 — Section 9
High Courts08 Sept 1998
Oil and Natural Gas Commission Vs Punjsons Pvt. Ltd.
Bombay High Court · (1999) 2 ALLMR 162 : (1999) 1 BomCR 228 : (1999) 1 BOMLR 84 : (1999) 2 MhLj 692
Arbitration Act, 1940 — Section 30, 33Constitution of India, 1950 — Article 266Contract Act, 1872 — Section 151, 152, 161