COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,350 of 3,665

High Courts02 Sept 1998

Shetkari Sahakari Sangh Ltd. Vs Shahuwadi Taluka Shetkari Sahakari Kharedi Vikri Sangh and others

Bombay High Court · (1998) 4 ALLMR 261 : (1999) 1 BomCR 143 : (1998) 3 BOMLR 600 : (1998) 3 MhLj 648

Industrial Disputes Act, 1947 — Section 2Limitation Act, 1963 — Section 3, 9(1)

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High Courts02 Sept 1998

Messers Duke Offshore Limited Vs Burns Standard Company Ltd. and another

Bombay High Court · (1999) 1 BomCR 371 : (1999) 1 MhLj 428

Arbitration and Conciliation Act, 1996 — Section 11, 9Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Contract Act, 1872 — Section 126

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High Courts02 Sept 1998Allowed

Gyoki Masajuki Maeda Vs Aisha Constructions and Others

Bombay High Court · (1999) 101 BOMLR 533

Benami Transactions (Prohibition) Act, 1988 — Section 3, 4Foreign Exchange Regulation Act, 1973 — Section 31Trusts Act, 1882 — Section 7, 82

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High Courts01 Sept 1998

Shri Shadab Khan Vs Shri R.H. Mendonca and others.

Bombay High Court · (1999) 5 BomCR 76 : (1998) CriLJ 4348 : (1999) 1 MhLj 63 : (1999) 3 RCR(Criminal) 448

Constitution of India, 1950 — Article 22(5), 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3

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High Courts01 Sept 1998Allowed

Vijaykumar Balkrishna Kulkarni through his Vat Mukhtyar Balkrishna Laxman Kulkarni Vs Shiva Rama Anekar since deceased by his L.Rs. Smt Kamalabai Shiva Anekar and others

Bombay High Court · (1999) 1 BomCR 138

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 31, 32, 32F, 32F(1), 32F(1)(a)Constitution of India, 1950 — Article 227

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High Courts01 Sept 1998

Shri Vijaykumar Balkrishna Kulkarni Vs Shri Shiva Rama Anekar since deceased by his legal heirs

Bombay High Court · (1999) 1 BomCR 138

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 31, 32Constitution of India, 1950 — Article 227

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High Courts31 Aug 1998

Arun Parshuram Sutar Vs State of Maharashtra

Bombay High Court · (1999) CriLJ 438

Penal Code, 1860 (IPC) — Section 34, 409, 420, 465, 467Prevention of Corruption Act, 1988 — Section 5(1)(c), 5(d)

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High Courts31 Aug 1998

Smt. Asha Arun Gawli Vs The State of Maharashtra and others

Bombay High Court · (1999) 5 BomCR 828 : (1999) CriLJ 333

Arms Act, 1959 — Section 25, 27, 3Constitution of India, 1950 — Article 21, 22(5), 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 2, 3(1), 3(2), 5

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High Courts31 Aug 1998

Deutsche Bank A. G. Banking Corporation incorporated, Germany and Bombay Vs Nikhil Traders Private Ltd. and others

Bombay High Court · (1999) 3 ALLMR 296 : (2000) 1 BomCR 242

Constitution of India, 1950 — Article 129, 215Contempt of Courts Act, 1971 — Section 12, 2Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts31 Aug 1998

Jose Antonio Philip and Others Vs Joao Luis Laurente Dos and Others

Bombay High Court · (1999) 101 BOMLR 501

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High Courts31 Aug 1998Dismissed

State of Maharashtra Vs Ramdas Shankar Kurlekar and Another

Bombay High Court · (1999) CriLJ 196

Penal Code, 1860 (IPC) — Section 107, 109, 161, 162, 265APrevention of Corruption Act, 1947 — Section 5(1), 5(2)

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High Courts29 Aug 1998

Anant Ambaji Gite since deceased, by his heirs and another Vs Dnyaneshwar Shankar Gite and others

Bombay High Court · (1998) 4 ALLMR 298 : (1998) 4 BomCR 675 : (1998) 3 BOMLR 14

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 21 Rule 22, 54Constitution of India, 1950 — Article 227Limitation Act, 1963 — Article 136, 137, 3

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High Courts29 Aug 1998Allowed

Southern Automatic Industries Pvt. Ltd. and another Vs Mrs. N.S. Talpade and another

Bombay High Court · (1999) 1 BomCR 32 : (1999) 1 BOMLR 399 : (1998) 3 MhLj 545

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Maharashtra Co-operative Societies Act, 1960 — Section 91

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High Courts29 Aug 1998

M/s. Southern Automatic Industries Pvt. Ltd. and another Vs Mrs. N.S. Talpade and another

Bombay High Court · (1999) 1 BomCR 32 : (1999) 1 BOMLR 399 : (1998) 3 MhLj 545

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 14, 15A, 28, 5(11)Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 2(1), Order 14 Rule 2(2), 9Maharashtra Co-operative Societies Act, 1960 — Section 91

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High Courts29 Aug 1998

Glass Division Kamgar Sangh and another Vs The State of Maharashtra and others

Bombay High Court · (1999) 4 BomCR 164 : (1999) 1 MhLj 734

Industrial Disputes Act, 1947 — Section 18, 25, 33Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 20

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High Courts28 Aug 1998

In Re: Starit India Ltd. (In Liquidation)

Bombay High Court · (1999) 98 CompCas 818 : (2000) 242 ITR 275

Companies Act, 1956 — Section 529A, 530, 530(1)Income Tax Act, 1961 — Section 178, 178(1), 178(2), 178(3)

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High Courts28 Aug 1998

The Oriental Insurance Company Ltd. Vs Vaishnavdevi Steel Alloys Pvt. Ltd.

Bombay High Court · (1999) 2 ALLMR 14 : (1999) 4 BomCR 41

Consumer Protection Act, 1986 — Section 2Contract Act, 1872 — Section 10, 73

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High Courts28 Aug 1998

Sau Mantabai Mendhe Vs State of Maharashtra and Others

Bombay High Court · (1999) 101 BOMLR 412

Constitution of India, 1950 — Article 226, 227, 243ZG

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High Courts27 Aug 1998

Shah Hyder Beig and others Vs The State of Maharashtra and others

Bombay High Court · (1999) 4 BomCR 146 : (1999) 2 MhLj 799

Constitution of India, 1950 — Article 14, 19, 21, 226Land Acquisition Act, 1894 — Section 4, 6Maharashtra Regional and Town Planning Act, 1966 — Section 126(4), 37

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High Courts27 Aug 1998

Smt. Sushilabai Patil Vs Shri Ravan Elji Patil and another

Bombay High Court · (1999) 1 ALD(Cri) 175 : (1999) 5 BomCR 74 : (1998) CriLJ 4749 : (1999) 1 DMC 610 : (1999) 1 RCR(Criminal) 731

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 245

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