High Courts19 Mar 1998Allowed
Ashok L. Puranik Vs State of Maharashtra and Others
Bombay High Court · (1998) 100 BOMLR 200
Maharashtra Animal Preservation Act, 1976 — Section 11, 6, 9
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,366 of 3,665
High Courts18 Mar 1998
Shri Cabriel de Sa Vs Shri Babuso Pednekar
Bombay High Court · (1998) 3 BomCR 867 : (1998) 3 MhLj 528
Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975 — Section 2
High Courts18 Mar 1998
Narayan Laxman Sudhir and another Vs Shri Harischandra Babu Sudir and others
Bombay High Court · (1998) 3 BomCR 870
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(4), Order 6 Rule 17Specific Relief Act, 1963 — Section 37, 38Transfer of Property Act, 1882 — Section 52
High Courts18 Mar 1998
Bharatiya Kamgar Karmachari Mahasangh Vs G.K.W. Ltd. and Others
Bombay High Court · (1999) 1 LLJ 719
High Courts17 Mar 1998
M/s. Garage Kamat Vs Regional Director Employees State Insurance Court and another
Bombay High Court · (1999) 1 ACC 199 : (1998) 4 ALLMR 681 : (1998) 3 BomCR 861 : (1999) 1 LLJ 55 : (1998) 2 MhLj 574
Employees State Insurance Act, 1948 — Section 44, 45, 7Evidence Act, 1872 — Section 101
High Courts17 Mar 1998
Bedrock Ltd. (In the matter of Scheme of Compromise/Arrangement between the Creditors of Bedrock Ltd. and Bedrock Ltd.)
Bombay High Court · (1998) 3 ALLMR 729 : (1998) 4 BomCR 710 : (1998) 2 BOMLR 5 : (2000) 101 CompCas 343
Companies Act, 1948 — Section 206Companies Act, 1956 — Section 391, 394, 433
High Courts17 Mar 1998
Mahendra A. Dadia and others Vs State of Maharashtra and another
Bombay High Court · (1998) 4 ALLMR 115 : (1999) 5 BomCR 124 : (1999) BomCR(Cri) 124 : (2000) 1 CivCC 438 : (1999) CriLJ 4361 : (1999) 4 RCR(Criminal) 351
Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 140, 141
High Courts17 Mar 1998
Jagat Singh Vs State of Maharashtra and others
Bombay High Court · (1998) 5 BomCR 692 : (1998) 1 BOMLR 203
Army Act, 1950 — Section 27
High Courts17 Mar 1998
Shri Gajanan Pandurang Shet Parkar and others Vs L.D. Authorised Person of the Registrar of Co-op. Societies and others
Bombay High Court · (1998) 3 ALLMR 356 : (1998) 3 BomCR 850 : (1998) 2 MhLj 483
Companies Act, 1913 — Section 235General Clauses Act, 1897 — Section 3(2)Limitation Act, 1908 — Article 36
High Courts16 Mar 1998
Shri Sagun Dipu Harmalkar and others Vs Ramakant Ramnath Harmalkar and others
Bombay High Court · (1998) 3 BomCR 846
Goa, Daman and Diu (Protection from Eviction of Mundkars, Agricultural Labourers and Village Artisans) Act, 1971 — Section 10Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975 — Section 13, 2, 25, 32, 33
High Courts12 Mar 1998
Shri Shaikh Chiraguiddin Vs Shri Krishna Bablo Gaonkar and others
Bombay High Court · (1998) 5 BomCR 707
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9Specific Relief Act, 1963 — Section 37Transfer of Property Act, 1882 — Section 53, 7
High Courts12 Mar 1998
Mannubhai Vadilal Shah Vs State of Maharashtra and others
Bombay High Court · (1998) 5 BomCR 898
Contempt of Courts Act, 1971 — Section 12
High Courts12 Mar 1998
M/s. Reshma Constructions Vs State of Goa
Bombay High Court · (1998) 3 BomCR 837 : (1999) 1 MhLj 462
Arbitration Act, 1940 — Section 14, 20, 26, 30Arbitration and Conciliation Act, 1996 — Section 33, 34, 36, 85Limitation Act, 1963 — Section 14
High Courts11 Mar 1998
Shri Shrikant A. Bicholkar and others Vs State of Goa and another
Bombay High Court · (1998) 3 ALLMR 679 : (1998) 3 BomCR 740 : (1999) 81 FLR 545
Constitution of India, 1950 — Article 14, 16, 226
High Courts11 Mar 1998
Vijay Anant Arondekar Vs Collector of Customs and Others
Bombay High Court · (1998) 100 BOMLR 155
Customs Act, 1962 — Section 111, 112, 129B, 135Penal Code, 1860 (IPC) — Section 120B
High Courts11 Mar 1998
Rageshree R. Samant Vs Secretary, Sharadashram Vidya Mandir and others
Bombay High Court · (1998) 3 ALLMR 728 : (1998) 5 BomCR 579 : (1998) 2 BOMLR 197
Contempt of Courts Act, 1971 — Section 10, 2(b)Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 13
High Courts11 Mar 1998
Ashalata Sadashiv Mahajan Vs State of Maharashtra and others
Bombay High Court · AIR 1999 Bom 84 : (1998) 4 ALLMR 656 : (1998) 3 BomCR 693
Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 51(3)
High Courts10 Mar 1998
Shivaji Ganu Naik Vs State of Maharashtra and Another
Bombay High Court · (1999) CriLJ 471
Criminal Procedure Code, 1973 (CrPC) — Section 294, 313, 378(1), 401(3)Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 101, 104, 302, 304(2), 99
High Courts10 Mar 1998
Pandit Dhavale and another Vs The State of Maharashtra
Bombay High Court · (1998) 5 BomCR 581 : (1999) CriLJ 4974
Criminal Procedure Code, 1973 (CrPC) — Section 157Evidence Act, 1872 — Section 27, 3, 32, 8Penal Code, 1860 (IPC) — Section 302, 34
High Courts09 Mar 1998Allowed
State of Maharashtra Vs Kali Edulji Vaid and Others
Bombay High Court · (1998) CriLJ 1826 : (1998) 2 MhLj 322
Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 143, 149, 209, 302, 304A