COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,349 of 3,665

High Courts07 Sept 1998

Vinay Bubna Vs Yogesh Mehta and others

Bombay High Court · (1999) 2 ALLMR 129 : (1998) 4 BomCR 849

Arbitration Act, 1940 — Section 12, 28, 30, 36, 37Arbitration and Conciliation Act, 1996 — Section 10, 2(4), 24, 34(2), 40Bombay Cotton Contracts Act, 1932 — Section 4(7), 5, 6

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High Courts07 Sept 1998

Ankush Keshav Bowledkar Vs State of Maharashtra and others

Bombay High Court · (1999) 1 BomCR 165

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 1Forest Act, 1927 — Section 35(3), 38Maharashtra Private Forests (Acquisition) Act, 1975 — Section 2, 24, 34, 6

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High Courts07 Sept 1998

Dr. Wilfred A. De Souza and others Vs Shri Tomazinho Cardozo Hon''ble Speaker of The Legislative Assembly and others

Bombay High Court · (1999) 1 BomCR 594

Constitution of India, 1950 — Article 136, 164(1), 174, 175(2), 191(2)Evidence Act, 1872 — Section 101Goa, Daman and Diu Legislative Assembly (Disqualification on Ground of Defection) Rules, 1986 — Rule 7(4), 7(5), 7(6)

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High Courts07 Sept 1998

Shankarrao Dattatraya Kalyankar Vs Vishwasrao Dadasaheb Patil

Bombay High Court · (1998) 4 ALLMR 409 : (1999) 1 BomCR 161 : (1998) 3 MhLj 722

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 15

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High Courts07 Sept 1998Dismissed

Shri Harish Chawla Vs The State of Maharashtra and Others

Bombay High Court · (1999) 101 BOMLR 25

Customs Act, 1962 — Section 106, 108, 124Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 8Constitution of India, 1950 — Article 141, 22, 226

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High Courts04 Sept 1998

Oil and Natural Gas Commission now called Oil and Natural Gas Corporation Ltd. Vs McDermott International INC

Bombay High Court · (1998) 4 ALLMR 430 : (1999) 1 BomCR 4 : (2000) 158 CTR 633 : (1999) 236 ITR 544 : (1999) 104 TAXMAN 692

Arbitration Act, 1940 — Section 30Income Tax Act, 1961 — Section 4(1), 42, 44

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High Courts04 Sept 1998Allowed

Pandurang Hari Patil Vs Narayan Balu Tandel and others

Bombay High Court · (1998) 4 ALLMR 541 : (1999) 1 BomCR 157 : (1998) 3 MhLj 524

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 63

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High Courts04 Sept 1998

Ion Exchange Finance Ltd. Vs Bombay Leasing Co. Pvt. Ltd.

Bombay High Court · (1999) 101 BOMLR 150

COMPANIES ACT, 1956 — Section 10, 2, 391, 437, 442Income Tax Act, 1961 — Section 46Negotiable Instruments Act, 1881 (NI) — Section 138, 141

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High Courts04 Sept 1998Allowed

Deutsche Bank AG Vs Sunmick Exports (P.) Ltd.

Bombay High Court · (2001) 105 CompCas 152

Companies Act, 1956 — Section 433, 434Negotiable Instruments Act, 1881 (NI) — Section 118

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High Courts04 Sept 1998

Firth (India) Steel Co. Ltd. (in Liqn.).

Bombay High Court · AIR 1999 Bom 75 : (1999) 5 BomCR 907

Companies Act, 1913 — Section 171Companies Act, 1956 — Section 10, 179, 2, 391, 437Income Tax Act, 1961 — Section 46(2)

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High Courts04 Sept 1998

Mrs. Hiralaxmi Kothari and others Vs Life Insurance Corporation of India and another

Bombay High Court · (1999) ACJ 116 : (1998) 4 ALLMR 278 : (1998) 4 BomCR 837 : (2000) 101 CompCas 29 : (1998) 3 MhLj 537

Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 10Insurance Act, 1938 — Section 64

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High Courts04 Sept 1998

M/s. Premlaxmi and Co. Vs Trafalgar House Construction India Ltd.

Bombay High Court · (1998) 4 ALLMR 412 : (1998) 4 BomCR 830 : (1998) 3 BOMLR 708 : (1998) 3 MhLj 695

Arbitration and Conciliation Act, 1996 — Section 11, 2(1), 7(5)

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High Courts04 Sept 1998

In the matter of winding up order dated 23.10.1997 of Firth (India) Steel Co. Ltd.. (In Liqn.)Ion Exchange Finance Ltd.

Bombay High Court · (1999) 1 BomCR 84 : (1999) BomCR(Cri) 907 : (1999) 1 MhLj 274

Companies Act, 1913 — Section 171Companies Act, 1956 — Section 10, 141, 179, 2, 391Income Tax Act, 1961 — Section 46(2)

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High Courts04 Sept 1998

Shri Pandurang Hari Patil Vs Shri Narayan Balu Tandel and others

Bombay High Court · (1998) 4 ALLMR 541 : (1999) 1 BomCR 157 : (1998) 3 MhLj 524

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 63Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974 — Section 2(1), 3

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High Courts04 Sept 1998

Mukund Kanaiyalal Patel Vs Swarup Shree Yarn (P.) Ltd.

Bombay High Court · (1998) 09 BOM CK 0011

Companies Act, 1956 — Section 146, 146(2), 434, 434(1)

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High Courts03 Sept 1998Dismissed

Hindurao Dnyanu Shirtode and another Vs State of Maharashtra and others

Bombay High Court · (1998) 09 BOM CK 0100

Bombay Village Panchayats Act, 1958 — Section 28

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High Courts03 Sept 1998

Smt. Dropadabai Babasaheb Mote Vs State of Maharashtra and others

Bombay High Court · (1999) 4 BomCR 170

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High Courts03 Sept 1998

Hindurao Dnyanu Shirtode and Another Vs The State of Maharashtra and Others

Bombay High Court · (1998) 4 ALLMR 470 : (1999) 1 BomCR 153 : (1998) 3 BOMLR 492 : (1998) 3 MhLj 622

Bombay Village Panchayats (Meetings) Rules, 1959 — Rule 17, 4Bombay Village Panchayats Act, 1958 — Section 176, 28Bombay Village Panchayats Sarpanch and Up-Sarpanch (No confidence Motion) Rules, 1975 — Rule 2(3)

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High Courts02 Sept 1998

Dr. Manmohan J. Porobo Dessai Vs State of Goa and others

Bombay High Court · (1999) 2 BomCR 381

Goa, Daman and Diu (Administration) Act, 1962 — Section 5Goa, Daman Diu (Absorbed Employees Conditions of Service) Rules, 1965 — Rule 2

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High Courts02 Sept 1998

Shri Kashinath Damu Gavate and others Vs Damu Bala Kapase

Bombay High Court · (1998) 4 ALLMR 419 : (1999) 1 BomCR 148

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 15, 21, 29, 30Constitution of India, 1950 — Article 227

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