High Courts11 Aug 1998
Baburao L. Patil and others Vs Dashrath R. Patil and others
Bombay High Court · (1998) 5 BomCR 948
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,353 of 3,665
High Courts10 Aug 1998
Hassan Ismail Dalvi and another Vs State of Maharashtra and another
Bombay High Court · (1999) 5 BomCR 68 : (1999) BomCR(Cri) 68 : (1998) CriLJ 4751 : (1999) 2 MhLj 525
Constitution of India, 1950 — Article 14, 21Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 27, 32Penal Code, 1860 (IPC) — Section 302
High Courts10 Aug 1998
Deepak Hadfadkar Vs State
Bombay High Court · (1999) 5 BomCR 443
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 222Penal Code, 1860 (IPC) — Section 306, 309
High Courts07 Aug 1998Allowed
Arvind Ganeshmal Jain Vs Union of India and others
Bombay High Court · (1998) 08 BOM CK 0011
Constitution of India, 1950 — Article 141, 22(5)Criminal Procedure Code, 1973 (CrPC) — Section 161Foreign Exchange Regulation Act, 1973 — Section 35, 40
High Courts06 Aug 1998
Ashok Aradhye Vs The State of Maharashtra and others
Bombay High Court · (1999) 4 BomCR 196
High Courts06 Aug 1998Allowed
Vasanta Kundlik Kumbhare and others Vs Industrial Court (Maharashtra) Nagpur Bench, Nagpur and others
Bombay High Court · (1998) 08 BOM CK 0056
Industrial Disputes Act, 1947 — Section 25E, 25F, 25FF, 25FFF, 25H
High Courts06 Aug 1998
Prataprao Ganpatrao Bangar Vs Ramprasad Wamanrao Kadam
Bombay High Court · (1999) 1 ALLMR 525 : (1999) 4 BomCR 134
Conduct of Elections Rules, 1961 — Rule 94Representation of the People Act, 1951 — Section 100, 123, 81, 83, 86
High Courts06 Aug 1998
Chandrakant Ranganath Mahajan Vs The State of Maharashtra
Bombay High Court · (1999) 1 ALLMR 529 : (1999) 2 BomCR 199 : (1999) 1 MhLj 781
High Courts05 Aug 1998
M/s. Sociedade de Fomento Industrial Ltd. and others Vs Ravindranath Subraya Kamat and others
Bombay High Court · AIR 1999 Bom 158 : (1999) 4 BomCR 809 : (1999) 3 CivCC 255 : (2000) 1 MhLj 148
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 6 Rule 2Companies Act, 1956 — Section 48Contract Act, 1872 — Section 10, 27
High Courts05 Aug 1998
Mahesh Bhalchandra Thakur Vs Scheduled Tribe Certificate Scrutiny Committee, Maharashtra
Bombay High Court · (1999) 1 ALLMR 527 : (1999) 2 BomCR 197
Constitution of India, 1950 — Article 16, 226
High Courts05 Aug 1998
Ramesh Mahadeo Sawant Vs Daulatrao Lembe and another
Bombay High Court · (1998) 5 BomCR 518 : (1998) 3 MhLj 229
Criminal Procedure Code, 1973 (CrPC) — Section 161, 197, 200Penal Code, 1860 (IPC) — Section 380, 427, 457
High Courts05 Aug 1998
Eknath Nana Shinde Vs Shankarappa Chanbasappa Shindgi and another
Bombay High Court · AIR 1999 Bom 22 : (1998) 4 ALLMR 3 : (1998) 4 BomCR 490 : (1999) 1 BOMLR 650 : (1999) 1 CivCC 475 : (1999) 1 MhLj 381
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, 34, 35Motor Vehicles Act, 1939 — Section 110A
High Courts04 Aug 1998Allowed
Prabhakar Vithal Nalwade Vs Prabhu Khemchand Karamchandani
Bombay High Court · (1998) 08 BOM CK 0054
Criminal Procedure Code, 1973 (CrPC) — Section 256, 482Penal Code, 1860 (IPC) — Section 34, 406, 420
High Courts04 Aug 1998Allowed
Abdul Rashid Abdul Gani Vs J.M. Jain, Deputy Director, Enforcement Directorate and Another
Bombay High Court · (1998) CriLJ 4313 : (1998) 3 MhLj 879
Foreign Exchange Regulation Act, 1973 — Section 71, 8(1), 8(3)
High Courts03 Aug 1998Allowed
Sushilkumar Nemkumar Porwal and others Vs Nemkumar Kesrimal Porwal and others
Bombay High Court · (1998) 08 BOM CK 0003
Arbitration Act, 1940 — Section 14, 14(2), 15, 16, 30
High Courts31 Jul 1998
Mrs. Krantibala Subhashchandra Shah Vs Mr. Satishchandra Shantilal Shah and another
Bombay High Court · (1998) 4 ALLMR 301 : (1998) 4 BomCR 658 : (1998) 3 BOMLR 31 : (1998) 3 MhLj 595
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13A
High Courts31 Jul 1998
Hiten Prasad Dalal and others Vs Abhay Dharmasi Narottam and another
Bombay High Court · (1998) 5 BomCR 822 : (1998) BomCR(Cri) 43
Criminal Procedure Code, 1973 (CrPC) — Section 161, 243, 313, 315, 342Evidence Act, 1872 — Section 10Penal Code, 1860 (IPC) — Section 120
High Courts31 Jul 1998Dismissed
Employees'' State Insurance Corporation Vs S.K. Aggarwal and Others
Bombay High Court · (1998) 07 BOM CK 0073
Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Employees State Insurance Act, 1948 — Section 2(15), 2(17), 40, 85B, 85CFactories Act, 1948 — Section 100, 2(n)
High Courts31 Jul 1998
Kotak Mahindra Finance Limited Vs Parasrampuria International
Bombay High Court · (1998) 4 BomCR 740
Arbitration and Conciliation Act, 1996 — Section 2(1), 42, 9Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, 10, 20Companies Act, 1956 — Section 16, 17, 25
High Courts31 Jul 1998
Dorr-Oliver (India) Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1999) 154 CTR 341 : (1998) 234 ITR 723 : (2000) 112 TAXMAN 188
Income Tax Act, 1961 — Section 37