COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,357 of 3,665

High Courts09 Jul 1998

Commissioner of Income Tax Vs Smt. Lalita M. Bhat

Bombay High Court · (1999) 154 CTR 174 : (1998) 234 ITR 319 : (1999) 2 MhLj 600 : (1998) 101 TAXMAN 43

Income Tax Act, 1922 — Section 3Income Tax Act, 1961 — Section 2(31), 4, 4(1), 70, 71

High Courts08 Jul 1998

Sanjay R. Kothari Vs Mahanagar Telephone Nigam Ltd. and another

Bombay High Court · (1998) 4 BomCR 496

Constitution of India, 1950 — Article 226Telegraph Rules, 1951 — Rule 434

High Courts06 Jul 1998Allowed

Islam Ali Vs D. Dayaram and Co. and Others

Bombay High Court · (1999) 3 LLJ 1144

Industrial Disputes Act, 1947 — Section 33C(2)

High Courts06 Jul 1998Dismissed

The State of Maharashtra Vs Vindychal Kamha Kewat

Bombay High Court · (1998) 100 BOMLR 61

Penal Code, 1860 (IPC) — Section 395, 396

High Courts03 Jul 1998

Shri Chandramohan S. Madkaikar Vs Shri Manohar Roghuvir Borkar (since deceased) through his legal heirs and another

Bombay High Court · (1998) 4 ALLMR 586 : (1998) 4 BomCR 209

Burmah Shell (Acquisition of Undertakings in India) Act, 1976 — Section 3, 4, 9Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 22(2), 23, 23

High Courts03 Jul 1998

M/s. Hindustan Distilleries Vs State of Maharashtra

Bombay High Court · (1998) 4 BomCR 803 : (1999) 1 MhLj 704

Bombay Prohibition Act, 1949 — Section 139Constitution of India, 1950 — Article 19(1), 226Evidence Act, 1872 — Section 115

High Courts03 Jul 1998

Shri Rajaram Rau Patil Vs Shri Marcel de Piedade Braganza and others

Bombay High Court · (1998) 4 ALLMR 592 : (1998) 4 BomCR 203

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, 151, 152Goa, Daman and Diu Agricultural Tenancy Act, 1964 — Section 13A, 58(2), 8

High Courts03 Jul 1998

Smt. Shantabai S. Caculo and others Vs Dr. Naziazeno Fernandes

Bombay High Court · (1998) 4 ALLMR 574 : (1998) 4 BomCR 198

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 47Specific Relief Act, 1963 — Section 34

High Courts03 Jul 1998

Shri Chandrakant Harmalkar and another Vs Smt. Sumati Sagun Harmalkar since deceased by her LRs.

Bombay High Court · (1999) 2 ALLMR 208 : (1998) 4 BomCR 356

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 3, Order 8 Rule 4, Order 8 Rule 5Constitution of India, 1950 — Article 1, 2Goa Law of Civil Marriage, 1910 — Article 3, 45

High Courts03 Jul 1998Dismissed

Shri Ayyub Khan Pathan Vs Shri A.K. Srivastava, Joint Secretary, to the Government of India, Ministry of Finance (Department of Revenue)

Bombay High Court · (1998) 100 BOMLR 348

Constitution of India, 1950 — Article 226Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37, 67, 8

High Courts02 Jul 1998

Laxmibai Darpel Vs The Returning Officer, Kopargaon, Nagar Palika, Kopargaon, Dist. Ahmednagar and others

Bombay High Court · (1998) 4 BomCR 800 : (1999) 1 MhLj 486

Bombay General Clauses Act, 1904 — Section 11Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 4

High Courts02 Jul 1998

The State of Maharashtra Vs Mohan Radhkrishna Pednekar

Bombay High Court · (1999) 5 BomCR 792 : (1998) CriLJ 3771 : (1999) 2 MhLj 459 : (2000) 1 RCR(Criminal) 358

Penal Code, 1860 (IPC) — Section 24, 403, 408

High Courts02 Jul 1998

Abdulhussein G. Tambawala Vs Commissioner of Income Tax

Bombay High Court · (1998) 150 CTR 57 : (1998) 234 ITR 258

Income Tax Act, 1961 — Section 80V

High Courts01 Jul 1998

Mrs. Sahebbi Syed Qayamuddin Vs The State of Maharashtra and another

Bombay High Court · (1998) 4 BomCR 798 : (1999) 1 MhLj 128

High Courts01 Jul 1998Allowed

Mrs. Sahebbi Syed Qayamuddin Vs The State of Maharashtra and Another

Bombay High Court · (1998) 4 BomCR 798 : (1999) 1 MhLj 128

High Courts01 Jul 1998

Murlidhar Bhagwandas Vs Commissioner of Income Tax

Bombay High Court · (1998) 234 ITR 548 : (2000) 111 TAXMAN 619

Income Tax Act, 1961 — Section 147

High Courts01 Jul 1998

Shri Cruz Pedro Pacheco Vs State of Maharashtra

Bombay High Court · (1998) 5 BomCR 521 : (1998) CriLJ 4628

Criminal Procedure Code, 1973 (CrPC) — Section 154, 162, 313Evidence Act, 1872 — Section 145, 3, 59Penal Code, 1860 (IPC) — Section 436, 506

High Courts01 Jul 1998

Shri Pandurang Eknath Khare and others Vs State of Maharashtra and others

Bombay High Court · (1998) 3 ALLMR 495 : (1998) 4 BomCR 240 : (1998) 2 MhLj 873

Constitution of India, 1950 — Article 14, 226Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 12(1), 37, 44, 45(1)

High Courts30 Jun 1998

Shri Damaso cota Vs The Director, Directorate of Health Services and another

Bombay High Court · (1998) 4 BomCR 363 : (1998) 80 FLR 960 : (1998) 3 MhLj 566

High Courts30 Jun 1998

COMMISSIONER OF INCOME TAX Vs POOJA ARCHA TRUST FUND

Bombay High Court · (1998) 150 CTR 31

Income Tax Act, 1961 — Section 164(2), 256(1)