High Courts17 Jun 1998
Shri Padmanabh Keshav Kamat Vs Shri Anup R. Kantak and others
Bombay High Court · (1998) 5 BomCR 546 : (1999) CriLJ 122
Criminal Procedure Code, 1973 (CrPC) — Section 125, 145, 397, 399, 402
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,360 of 3,665
High Courts17 Jun 1998
TATA IRON and STEEL CO. LTD. Vs DEPUTY COMMISSIONER OF INCOME TAX
Bombay High Court · (1998) 62 TTJ 17
Income Tax Act, 1922 — Section 49AIncome Tax Act, 1961 — Section 115A
High Courts16 Jun 1998
Duryodhan Bhagwat Devkate and Others Vs The State of Maharashtra
Bombay High Court · (1998) 100 BOMLR 160
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts16 Jun 1998
Shri A.G. Keni (since deceased) by his legal representatives Vs Prasad Co-operative Housing Society Ltd. and others
Bombay High Court · (1998) 4 BomCR 367 : (1999) 1 MhLj 530
Constitution of India, 1950 — Article 226, 227Transfer of Property Act, 1882 — Section 105
High Courts16 Jun 1998
Ali Jawad Ameerhasan Rizvi and Others Vs Indo French Biotech Enterprises Ltd. and Others
Bombay High Court · (1999) 95 CompCas 373
Companies Act, 1956 — Section 397, 398Constitution of India, 1950 — Article 226
High Courts15 Jun 1998
Smt. Archana Joshi and others Vs Indian Airlines Corporation Ltd. and others
Bombay High Court · (1998) 4 ALLMR 27 : (1999) 1 BomCR 553
Carriage by Air Act, 1972 — Section 5Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts15 Jun 1998
Nurallah Kamrudhin Veljee Vs Mrs. Veronica Menezes and others
Bombay High Court · (1999) 2 ALLMR 217 : (1998) 4 BomCR 215
Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 101, 27, 3General Clauses Act, 1897 — Section 27
High Courts15 Jun 1998
Late Chavdas T. Bhortakke and others Vs Papilabai Patil and another
Bombay High Court · (1998) 4 ALLMR 694 : (1999) 1 BomCR 785 : (1999) 3 MhLj 42
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 25A, 32R, 4, 88CCivil Procedure Code, 1908 (CPC) — Order 21 Rule 35(3), Order 21 Rule 97, 47Transfer of Property Act, 1882 — Section 108, 58, 7, 76
High Courts12 Jun 1998
COMMISSIONER OF INCOME TAX Vs M.D. PENDSE
Bombay High Court · (2000) 163 CTR 30
Income Tax Act, 1961 — Section 256(1), 32A
High Courts12 Jun 1998
Warner Lambert Co. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1998) 149 CTR 503 : (1998) 234 ITR 516 : (1998) 101 TAXMAN 25
High Courts12 Jun 1998
HINDUSTAN CIBA GEIGY LTD Vs COMIUSSIONER OF INCOME TAX
Bombay High Court · (1999) 152 CTR 15
Income Tax Act, 1961 — Section 256(1)
High Courts12 Jun 1998
Commissioner of Income Tax Vs M.D. Pendse
Bombay High Court · (2001) 250 ITR 411 : (2003) 129 TAXMAN 852
Income Tax Act, 1961 — Section 256(1), 32, 32A
High Courts12 Jun 1998
Umraosingh Jaisingh Chamargore Vs The Dean, Medical College, Aurangabad and others
Bombay High Court · (1999) 1 BomCR 810
Constitution of India, 1950 — Article 15(4), 16(1, 4), 46, 51
High Courts12 Jun 1998
Shrikant @ S. Shankar and others Vs The State of Maharashtra
Bombay High Court · (1999) BomCR(Cri) 10
Criminal Procedure Code, 1973 (CrPC) — Section 235, 313Evidence Act, 1872 — Section 3, 45, 59, 8, 9Penal Code, 1860 (IPC) — Section 390, 392, 397
High Courts12 Jun 1998
Commissioner of Income Tax Vs Goa, Daman and Diu Industrial Development Corporation
Bombay High Court · (1999) 151 CTR 606
Constitution of India, 1950 — Article 289Income Tax Act, 1961 — Section 256(1)
High Courts11 Jun 1998
Shankar Savala Chavan Vs The State of Maharashtra and others
Bombay High Court · (1998) 3 ALLMR 243 : (1998) 4 BomCR 140 : (1999) 81 FLR 591 : (1998) 2 MhLj 894
Bombay Government Premises (Eviction) Act, 1955 — Section 4Bombay Police Act, 1951 — Section 31Constitution of India, 1950 — Article 226
High Courts11 Jun 1998
The State of Maharshtra Vs Tanaji Dagadu Chavan and others
Bombay High Court · (1999) 5 BomCR 84 : (1998) CriLJ 4515
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378, 397Evidence Act, 1872 — Section 105, 3, 45Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
High Courts11 Jun 1998
Vasant Bandoo Kulkarni Vs Yasin Ahmed Mujawar since deed by his heirs
Bombay High Court · (1998) 4 BomCR 455 : (1998) 3 MhLj 62
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(i), 13(2), 17, 5(8)Constitution of India, 1950 — Article 226, 227
High Courts11 Jun 1998
Dhanamall Silk Mills Vs Commissioner of Income Tax
Bombay High Court · (1998) 234 ITR 682
Income Tax Act, 1961 — Section 176, 176(3A), 176(4), 184(7), 185
High Courts11 Jun 1998
Bhau Shankarrao Suradkar and another Vs State of Maharashtra and others
Bombay High Court · (2000) 5 BomCR 116 : (1999) CriLJ 1230
Penal Code, 1860 (IPC) — Section 295