COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,367 of 3,665

High Courts09 Mar 1998Dismissed

Ms. Zohara Omer and Others etc. Vs Officer of DRI, Woldrof Hotel and Others

Bombay High Court · (1998) 3 ALLMR 707 : (1998) CriLJ 3736

Criminal Procedure Code, 1973 (CrPC) — Section 313Customs Act, 1962 — Section 108, 135, 135(1)Penal Code, 1860 (IPC) — Section 120B

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High Courts09 Mar 1998Dismissed

The State of Maharashtra Vs Hirji Dhanji Shah

Bombay High Court · (1998) CriLJ 1828

Prevention of Food Adulteration Act, 1954 — Section 16, 2, 9Prevention of Food Adulteration Rules, 1955 — Rule 5A

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High Courts07 Mar 1998

The Municipal Corporation of Greater Bombay and another Vs Shri Pandurang Dinkar Katkar and others

Bombay High Court · (1999) 1 ALLMR 216 : (1998) 3 BomCR 444 : (1999) 81 FLR 499

Bombay Industrial Employment (Standing Orders) Rules, 1959 — Rule 4Bombay Municipal Corporation Act, 1888 — Section 64, 80Constitution of India, 1950 — Article 226, 227

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High Courts07 Mar 1998

Annasaheb Urubasappa Arali Vs Basappa Virupaksha Dugni

Bombay High Court · (1998) 5 BomCR 699 : (1998) 2 BOMLR 207

Hindu Adoptions and Maintenance Act, 1956 — Section 10Transfer of Property Act, 1882 — Section 53

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High Courts06 Mar 1998

Shri Anthony John Pereira Vs The Minister for Urban Development, Government of Maharashtra and others

Bombay High Court · (1998) 2 ALLMR 457 : (1998) 3 BomCR 453 : (1998) 1 BOMLR 267 : (1998) 2 MhLj 404

Bombay Municipal Corporation Act, 1888 — Section 346Maharashtra Regional and Town Planning Act, 1966 — Section 124, 41, 44, 45(1), 47

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High Courts06 Mar 1998

Vinayak Keshav Paranjape Vs Dena Bank and others

Bombay High Court · AIR 1998 Bom 356 : (1998) 4 BomCR 186 : (1998) 3 MhLj 395

Evidence Act, 1872 — Section 115Limitation Act, 1963 — Section 18, 19, 20Partnership Act, 1932 — Section 32(2), 45

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High Courts06 Mar 1998

Jawahar Ramanlal Shah Vs Lalita Jawahar Shah

Bombay High Court · (1998) 3 ALLMR 579 : (1998) 5 BomCR 360 : (1999) 1 DMC 434

Hindu Marriage Act, 1955 — Section 13(1), 9

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High Courts06 Mar 1998

Shri Shivraj Chandrappa Yadav Vs The State of Maharashtra and another

Bombay High Court · (1998) BomCR(Cri) 376 : (1998) CriLJ 3168

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 342, 354

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High Courts05 Mar 1998

Ashok Kondiba Yenpure and another Vs The State of Election Commission and others

Bombay High Court · AIR 1998 Bom 180 : (1998) 2 ALLMR 281 : (1998) 3 BomCR 583 : (1998) 2 MhLj 741

Bombay Provincial Municipal Corporations Act, 1949 — Section 19(1A)Constitution of India, 1950 — Article 243Maharashtra Municipal Corporation (Reservation of Offices of Mayor) Rules, 1994 — Rule 3

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High Courts05 Mar 1998

Amogsidha Bhima Pujari Vs The State of Maharashtra

Bombay High Court · (1998) 100 BOMLR 460 : (1998) 2 MhLj 709

Bombay Police Act, 1951 — Section 135, 37Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 32

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High Courts05 Mar 1998

Gafoor Ali Hussein and others Vs Ram Mahadik and others

Bombay High Court · (1998) 3 ALLMR 752 : (1998) 5 BomCR 685 : (1999) 3 BOMLR 468

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 96Specific Relief Act, 1963 — Section 34, 6

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High Courts05 Mar 1998

Commissioner of Income Tax Vs Bharat Radiators P. Ltd.

Bombay High Court · (2000) 158 CTR 519 : (1999) 239 ITR 608 : (1999) 106 TAXMAN 614

Income Tax Act, 1961 — Section 32A, 32A(2)

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High Courts04 Mar 1998

Bhagwant Narayan Tendulkar and others Vs Goa Co-operative Marketing and Supply Federation Ltd.

Bombay High Court · (1998) 4 ALLMR 671 : (1998) 3 BomCR 735 : (1998) 2 MhLj 703

Contract Act, 1872 — Section 73Sales of Goods Act, 1930 — Section 19, 20, 25

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High Courts03 Mar 1998Dismissed

State of Maharashtra Vs Bhimgonda Nagonda Parvate-patil and Others

Bombay High Court · (1998) 100 BOMLR 50

Criminal Procedure Code, 1973 (CrPC) — Section 154, 174Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3

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High Courts03 Mar 1998

Indian Rayon Corporation Ltd. Vs Commissioner of Income Tax

Bombay High Court · (1998) 146 CTR 138 : (1998) 231 ITR 26 : (1998) 97 TAXMAN 501

Income Tax Act, 1961 — Section 256, 37, 80JIncome Tax Rules, 1962 — Rule 6B

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High Courts03 Mar 1998

Hind Condensors Ltd. Vs Commissioner of Income Tax

Bombay High Court · (1998) 148 CTR 38 : (1998) 230 ITR 830 : (1998) 97 TAXMAN 495

Income Tax Act, 1961 — Section 207, 208, 209, 210, 210(1)

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High Courts02 Mar 1998

Kiran N. Makasare Vs State of Maharashtra and Another

Bombay High Court · (1998) CriLJ 1939

Criminal Procedure Code, 1973 (CrPC) — Section 345Penal Code, 1860 (IPC) — Section 228, 380, 448, 457

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High Courts28 Feb 1998

Navi Mumbai Hawkers and Workers Union and others Vs The State of Maharashtra and others

Bombay High Court · (1998) 2 ALLMR 596 : (1998) 3 BomCR 458 : (1998) 3 MhLj 438

Bombay Provincial Municipal Corporations Act, 1949 — Section 313Constitution of India, 1950 — Article 14, 19(1), 21, 226, 32Maharashtra Regional and Town Planning Act, 1966 — Section 113

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High Courts27 Feb 1998

Venkatesh Iyer Vs Bombay Hospital Trust and others

Bombay High Court · AIR 1998 Bom 185 : (1998) 2 BomCR 798

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 9, Order 39 Rule 1, Order 39 Rule 2, 60

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High Courts27 Feb 1998

Devlal Chauhan and Another Vs Municipal Council Gondia and Others

Bombay High Court · (1999) 2 ALLMR 374 : (1999) 101 BOMLR 384 : (1999) 1 MhLj 163

Constitution of India, 1950 — Article 226

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