COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,351 of 3,665

High Courts27 Aug 1998

Agyarani Dua Vs Vidyagauri J. Tripati and another

Bombay High Court · (1998) 4 ALLMR 521 : (1998) 4 BomCR 844 : (1998) 3 MhLj 797

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Limitation Act, 1963 — Article 14, 56, 57, 58, 59

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High Courts27 Aug 1998

Satish Shankarrao Ghorge Vs The State of Maharashtra

Bombay High Court · (1999) 5 BomCR 77 : (1999) 1 DMC 691

Evidence Act, 1872 — Section 3, 61Penal Code, 1860 (IPC) — Section 302, 304

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High Courts25 Aug 1998

Bharat Wire Mfg. Co. Vs Union of India (UOI)

Bombay High Court · (1998) 78 ECR 771 : (1998) 104 ELT 329

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High Courts25 Aug 1998

Ms. Alka Arun Pagare Vs The State of Maharashtra and others

Bombay High Court · (1998) 4 ALLMR 603 : (1999) 1 BomCR 856 : (1999) 1 MhLj 874

Constitution of India, 1950 — Article 226, 30(1)

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High Courts25 Aug 1998

Mr. Krishnakant Mulashankar Vyas Vs Mrs. Reena Krishna Vyas and another

Bombay High Court · AIR 1999 Bom 127 : (1999) 2 ALLMR 103 : (1999) 1 BomCR 626 : (1999) 1 CivCC 423 : (1999) 2 DMC 221 : (1999) 1 MhLj 388

Hindu Adoptions and Maintenance Act, 1956 — Section 18Hindu Marriage Act, 1955 — Section 11, 12, 16, 17, 23(2)

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High Courts25 Aug 1998Allowed

Annasaheb Ramchandra Kunnure Vs Mrs. Parvati Parihar and Another

Bombay High Court · (1999) CriLJ 161 : (1998) 3 MhLj 863

Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1)Penal Code, 1860 (IPC) — Section 191, 192, 193

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High Courts24 Aug 1998

Shri Babulal Nainmal Jain Vs Shri Khimji Ratansha Dedhia and others

Bombay High Court · (1999) 1 ALD(Cri) 174 : (1998) 4 ALLMR 287 : (1999) 5 BomCR 72 : (2001) 105 CompCas 849 : (1998) CriLJ 4750

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts24 Aug 1998

The Estate Manager, Maharashtra State Farming Corporation Vs Bahiru Sagu Shinde (Mail) and another

Bombay High Court · (1998) 4 ALLMR 270 : (1998) 4 BomCR 671 : (1998) 3 MhLj 654

Constitution of India, 1950 — Article 226, 227Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 18, 19, 20, 21(1), 21(2)

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High Courts24 Aug 1998

Ocean Marine Mutual Insurance Association Ltd. Vs m.v. "WONFU" and others and M/s. Shivam Engineering Co., (Bhavnagar) Pvt. Ltd.

Bombay High Court · AIR 1999 Bom 18 : (1998) 4 ALLMR 289 : (1998) 4 BomCR 841

Merchant Shipping Act, 1958 — Section 3(55)Merchant Shipping Act, 1984 — Section 742

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High Courts24 Aug 1998

Sitaram Atmaram Ramteke Vs Maroti Motiram Meshram through Lr. Mansaram Maroti

Bombay High Court · (1999) 2 ALLMR 83 : (1999) 1 BomCR 635 : (1998) 3 MhLj 854

Civil Procedure Code, 1908 (CPC) — Section 9Evidence Act, 1872 — Section 115Transfer of Property Act, 1882 — Section 8

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High Courts24 Aug 1998Dismissed

Yashomala Engineering Pvt. Ltd. and Others Vs Tata SSL Ltd. and Another

Bombay High Court · (1999) 1 CivCC 138 : (1998) CriLJ 4350 : (1998) 3 MhLj 822 : (1999) 1 RCR(Criminal) 324

Criminal Procedure Code, 1973 (CrPC) — Section 177, 178Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142, 7

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High Courts24 Aug 1998Allowed

Babulal Nainmal Jain Vs Khimji Ratanshi Dedhia and others

Bombay High Court · (1999) 1 ALD(Cri) 174 : (1998) 4 ALLMR 287 : (1999) 5 BomCR 72 : (1999) 1 CivCC 541 : (2001) 105 CompCas 849 : (1998) CriLJ 4750 : (1999) 1 RCR(Criminal) 591

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts24 Aug 1998Allowed

Sitaram Atmaram Ramteke Vs Maroti Motiram Meshram through LR. Mansaram Maroti

Bombay High Court · (1999) 2 ALLMR 83 : (1999) 1 BomCR 635 : (1998) 3 MhLj 854

Maharashtra Co-operative Societies Act, 1960 — Section 48

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High Courts24 Aug 1998

Dnyanoba Deorao Ugle and others Vs Shaikh Hussain (deceased) though LRs. and another

Bombay High Court · (2000) 1 BomCR 11

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 114, 58

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High Courts21 Aug 1998Dismissed

Pimpri Chinchwad Nagarpalika Vs Giriraj Chiranjilal Sharma and Another

Bombay High Court · (1998) CriLJ 4354 : (1999) 2 MhLj 608

Prevention of Food Adulteration Rules, 1955 — Rule 16, 17(1), 18, 9(A)

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High Courts21 Aug 1998Dismissed

Khandelwal Ferro Alloys Ltd. Vs Union of India (UOI)

Bombay High Court · (1999) 1 ACC 211 : (1999) ACJ 939 : AIR 1999 Bom 50 : (1999) 2 ALLMR 79 : (1999) 1 MhLj 86

Railways Act, 1890 — Section 78B

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High Courts21 Aug 1998

Jalandar Jayaram Patil Vs Collector, Thane and others

Bombay High Court · (1998) 4 ALLMR 453 : (1999) 1 BomCR 530 : (1998) 3 MhLj 577

Maharashtra Agricultural Produce Marketing (Development and Regulation) Rules, 1967 — Rule 35, 38, 41, 46, 80Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 13(1), 2, 7(1)

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High Courts20 Aug 1998

Jamilabi Mohd. Salim Shaikh Vs The State of Maharashtra and others

Bombay High Court · (1999) 5 BomCR 56 : (1999) BomCR(Cri) 57

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 145, 391, 397Evidence Act, 1872 — Section 3, 59

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High Courts20 Aug 1998

The Industrial Credit and Investment Corporation of India Ltd. Vs Paras Ompuri Synthetics Ltd. and others

Bombay High Court · (1999) 4 BomCR 7

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 40 Rule 1Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 22(1)

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High Courts20 Aug 1998Dismissed

Smt. Parvoti Shankar Mirajkar and Others Vs Shri Kamalakant Govind Natekar and Others

Bombay High Court · (1999) 101 BOMLR 641

Civil Procedure Code, 1908 (CPC) — Section 151, 47

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