High Courts24 Apr 1998Allowed
Goa Co-operative Printing Press Ltd. Vs Industrial Tribunal and Another
Bombay High Court · (2001) 3 LLJ 19(2)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,363 of 3,665
High Courts23 Apr 1998
Raju Somkaran Salian and Others Vs The State of Maharashtra
Bombay High Court · (1998) 100 BOMLR 439
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 201, 302, 34, 65
High Courts23 Apr 1998
Balkrishna Pandurang Moghe Vs The State of Maharashtra and Another
Bombay High Court · (1998) CriLJ 4496
Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 125, 174, 176, 198A, 307Evidence Act, 1872 — Section 113, 113A, 113B
High Courts23 Apr 1998
Balkrishna Pandurang Moghe Vs State of Maharashtra and Others
Bombay High Court · (1998) 2 DMC 569 : (1998) 3 MhLj 331
Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 306, 498A
High Courts23 Apr 1998Dismissed
Industrial Perfumes Ltd. Vs Industrial Perfumes Workers Union
Bombay High Court · (1998) 2 CLR 273 : (1998) 79 FLR 367 : (1998) 2 LLJ 1177
Constitution of India, 1950 — Article 21
High Courts23 Apr 1998
M/s. S.S. Miranda Ltd. Vs Shri Rangbahadur Singh and others
Bombay High Court · (1998) 4 ALLMR 62 : (1998) 3 BomCR 814 : (1998) 2 MhLj 861
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10(1), 33(2)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 20(2), 28, 59, 7
High Courts23 Apr 1998
Kenya Airways Vs Jinibai B. Kheshwala
Bombay High Court · AIR 1998 Bom 287 : (1998) 3 ALLMR 282 : (1998) 3 BomCR 562 : (1999) 96 CompCas 140 : (1998) 2 MhLj 668
Civil Procedure Code, 1908 (CPC) — Section 86, 87, 9Companies Act, 1956 — Section 617Companies Act, 1978 — Section 14(2)
High Courts23 Apr 1998
Madhukar Mhaske and another Vs The State of Maharashtra
Bombay High Court · (1998) 5 BomCR 801
Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Evidence Act, 1872 — Section 3, 32, 45, 59, 61Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts23 Apr 1998Dismissed
Shri Sitaram Shankar Rode and Others Vs The State of Maharashtra
Bombay High Court · (1998) 100 BOMLR 449
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts22 Apr 1998
Sarjerao Pole Vs The State of Maharashtra and another
Bombay High Court · (1998) 5 BomCR 834 : (1999) CriLJ 1433 : (1998) 3 MhLj 115
Constitution of India, 1950 — Article 21, 226Maharashtra Government Prisoness Manual, 1979 — Rule 2Penal Code, 1860 (IPC) — Section 302
High Courts22 Apr 1998
Sonia Senroy of Mumbai Vs Amit Senroy of Mumbai
Bombay High Court · AIR 1998 Bom 302 : (1998) 3 ALLMR 48 : (1998) 3 BomCR 829 : (1998) 3 CivCC 643 : (1999) 1 DMC 233 : (1998) 3 MhLj 726
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 1, Order 11 Rule 15
High Courts22 Apr 1998
Mrs. Marina Sequeira and others Vs The State of Goa and others
Bombay High Court · (1998) 3 ALLMR 702 : (1998) 3 BomCR 886 : (1999) 81 FLR 229 : (1999) 1 MhLj 173
Constitution of India, 1950 — Article 14, 16, 226, 309
High Courts22 Apr 1998
Orkay Industries Limited and Others Vs State of Maharashtra and Others
Bombay High Court · (1998) 3 ALLMR 442 : (1998) 100 BOMLR 158
COMPANIES ACT, 1956 — Section 227, 441, 442, 446, 531LIFE INSURANCE CORPORATION ACT, 1956 — Section 41Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 140, 141, 142
High Courts22 Apr 1998
Smt. Vimladevi Tiwari Vs State of Maharashtra and others
Bombay High Court · (1999) 1 ALD(Cri) 66 : (1999) 1 ALLMR 116 : (1998) BomCR(Cri) 676 : (1998) 3 MhLj 712
Constitution of India, 1950 — Article 21, 22, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 111, 116Penal Code, 1860 (IPC) — Section 112, 117, 307, 34, 380
High Courts21 Apr 1998
The Administrator, City and Industrial Development Corporation Vs Tukaram Namdevrao Kandhakure
Bombay High Court · (1998) 5 BomCR 293
Consumer Protection Act, 1986 — Section 2(1)
High Courts21 Apr 1998
Daphne E. Marie Therese Vs State of Goa
Bombay High Court · (2000) 5 BomCR 11 : (2000) BomCR(Cri) 11
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50
High Courts20 Apr 1998Dismissed
Thakurdas Vs State of Maharashtra
Bombay High Court · (1999) CriLJ 867 : (1999) 1 MhLj 370
Criminal Procedure Code, 1973 (CrPC) — Section 164, 294, 313Penal Code, 1860 (IPC) — Section 302
High Courts20 Apr 1998
Mathloob Abdul Gafoor Qureshi and others Vs The State of Maharashtra and another
Bombay High Court · (1998) BomCR(Cri) 735 : (1998) 4 RCR(Criminal) 734
Criminal Procedure Code, 1973 (CrPC) — Section 195(1), 438Penal Code, 1860 (IPC) — Section 467, 468, 471
High Courts20 Apr 1998
Dnyanoba Deorao Ugle and others Vs Shaikh Hussain deceased through his L.Rs.
Bombay High Court · AIR 1999 Bom 5 : (1999) 1 BomCR 803 : (1999) 1 MhLj 550
Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 3, 61, 8, 9
High Courts20 Apr 1998Dismissed
State of Maharashtra Vs J.P. Joshi
Bombay High Court · (1998) 100 BOMLR 165