COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,354 of 3,665

High Courts31 Jul 1998Dismissed

Nandu Zambauliker Vs Shrikant Naik and Another

Bombay High Court · (1999) CriLJ 109

Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(2), 197(3), 200, 202Penal Code, 1860 (IPC) — Section 163, 294, 302, 323, 34Prevention of Corruption Act, 1988 — Section 5(2)

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High Courts31 Jul 1998

Kotak Mahindra Finance Limited Vs Parasrampuria Synthetics Limited

Bombay High Court · (1998) 4 BomCR 731

Arbitration Act, 1940 — Section 2Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 40 Rule 2

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High Courts31 Jul 1998

Bharat Petroleum Corporation Limited and another Vs M/s Jethanand Thakordas Karachiwala and others

Bombay High Court · (1999) 1 ALLMR 319 : (2000) 1 BomCR 289

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 9 Rule 2, 115Contract Act, 1872 — Section 201, 202, 205, 206Specific Relief Act, 1963 — Section 14(1)

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High Courts31 Jul 1998

Geetabai Tukaram Ambre Vs The State of Maharashtra

Bombay High Court · (1998) 100 BOMLR 436 : (1998) 3 MhLj 882

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 318

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High Courts30 Jul 1998

Commissioner of Income Tax Vs Premier General Traders P. Ltd.

Bombay High Court · (2000) 162 CTR 193 : (2000) 242 ITR 654 : (2002) 123 TAXMAN 1086

Income Tax Act, 1961 — Section 80J

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High Courts30 Jul 1998

Messrs S.R. Gadre and Co. and another Vs Rameshchandraji Kanhailalji Shraogi and others

Bombay High Court · (1999) 4 BomCR 35

Consumer Protection Act, 1986 — Section 2(1)

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High Courts30 Jul 1998

Bharati Vidyapeeth Vs State of Maharashtra and others

Bombay High Court · (1998) 4 ALLMR 31 : (1998) 4 BomCR 381 : (1998) 3 MhLj 453

Advocates Act, 1961 — Section 4Constitution of India, 1950 — Article 14, 19(1), 21, 226, 246Maharashtra Universities Act, 1994 — Section 115, 35, 82, 83

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High Courts30 Jul 1998

Shrimant Sarode Vs State of Maharashtra and others

Bombay High Court · (1998) 4 ALLMR 643 : (1999) 1 BomCR 782 : (1998) 3 MhLj 278

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High Courts29 Jul 1998

Smt. Ashabai Shiral and anothers Vs The Executive Engineer, M.S.E.B. (O and M) Division

Bombay High Court · (1999) 1 ALLMR 442 : (1999) 2 BomCR 194

Bombay Court Fees Act, 1959 — Section 46Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts29 Jul 1998

Nathabhai Maganbhai Patel Vs Smt. Rukminibai Vithal Patil

Bombay High Court · (1999) 1 ALLMR 84 : (1998) 4 BomCR 651 : (1998) 3 BOMLR 22

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12Transfer of Property Act, 1882 — Section 105, 106

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High Courts29 Jul 1998

Devidas Krishna Salunke Vs Tanubai Ghogare

Bombay High Court · (1998) 4 ALLMR 294 : (1998) 4 BomCR 650 : (1998) 3 BOMLR 12 : (1999) 1 MhLj 616

Limitation Act, 1963 — Article 64, 65

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High Courts29 Jul 1998

State of Maharashtra Vs Vilas Pandurang Patil

Bombay High Court · (1999) CriLJ 1062

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 302, 404

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High Courts29 Jul 1998

Baban Girju Bangar Vs Namdeo Girju Bangar and others

Bombay High Court · AIR 1999 Bom 46 : (1998) 4 ALLMR 442 : (1998) 4 BomCR 654 : (1998) 3 BOMLR 1 : (1999) 4 CivCC 95 : (1998) 3 MhLj 743

Civil Procedure Code, 1908 (CPC) — Section 96Evidence Act, 1872 — Section 101, 102, 61Hindu Succession Act, 1956 — Section 6

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High Courts28 Jul 1998

Atul D. Sohni and another Vs B.M. Choksey and others

Bombay High Court · AIR 1999 Bom 41 : (1998) 4 BomCR 348 : (1998) 3 MhLj 258

Bombay High Court (Original Side) Rules, 1980 — Rule 512, 513, 514, 515, 589Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 40 Rule 2, Order 40 Rule 3, Order 40 Rule 4, Order 40 Rule 5

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High Courts28 Jul 1998

Petrosil Oil Co. Ltd. Vs Commissioner of Income Tax

Bombay High Court · (2000) 111 TAXMAN 261

Companies Act, 1956 — Section 108, 108(a), 108(b), 139, 18Finance Act, 1963 — Section 2, 2(17), 2(18), 2(18)(b)(B)(i)(c), 2(18)(b)(B)(i)(d)Income Tax Act, 1922 — Section 18(5)

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High Courts28 Jul 1998