COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,368 of 3,665

High Courts26 Feb 1998

Stephen Laslie Victor D''Souza and others Vs Stanley Antony D''Souza and others and Laxmi Aithappa Sharma and others

Bombay High Court · AIR 1998 Bom 149 : (1998) 2 ALLMR 1 : (1998) 3 BomCR 714 : (1999) 4 CivCC 262 : (1999) 1 CivCC 179 : (1998) 1 MhLj 912

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4Limitation Act, 1963 — Section 21, 5

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High Courts26 Feb 1998

Vikrant Engineers and others Vs Shridhar Bhaskar Paranjape and another

Bombay High Court · (1998) 3 ALLMR 753 : (1998) 5 BomCR 269 : (1998) 2 BOMLR 140 : (1998) 2 MhLj 132

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 18, 28Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Constitution of India, 1950 — Article 227

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High Courts26 Feb 1998

Ashok Kamlakar Vs State of Maharashtra

Bombay High Court · (1998) 5 BomCR 609

Bombay Police Act, 1951 — Section 135, 142, 37(1), 39, 40Constitution of India, 1950 — Article 3Criminal Procedure Code, 1973 (CrPC) — Section 154

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High Courts24 Feb 1998

Ismail Shaikh Ali Vs State of Maharashtra and others

Bombay High Court · (1998) 5 BomCR 671 : (1998) 2 BOMLR 719 : (1998) 2 MhLj 727

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 7(1)Constitution of India, 1950 — Article 22(5), 226Criminal Procedure Code, 1973 (CrPC) — Section 82, 83, 84, 85

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High Courts24 Feb 1998

Diwansingh Kushalsingh Vs The State of Maharashtra

Bombay High Court · (1998) 5 BomCR 556

Criminal Procedure Code, 1973 (CrPC) — Section 313, 367Evidence Act, 1872 — Section 3, 45, 59, 8, 9Penal Code, 1860 (IPC) — Section 201, 302

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High Courts24 Feb 1998

M/s. B.J.S. Finance and Leasing Company and another Vs State of Maharashtra and others

Bombay High Court · (1998) 5 BomCR 601 : (1999) CriLJ 4892 : (1998) 3 MhLj 71 : (1998) 4 RCR(Criminal) 581

Bombay Prohibition Act, 1949 — Section 66(1)Constitution of India, 1950 — Article 226, 227Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22, 25, 27, 29, 60

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High Courts24 Feb 1998

The State of Maharashtra Vs Suryakant Dattatraya Bhabal

Bombay High Court · (1999) 101 BOMLR 106

Constitution of India, 1950 — Article 11, 12, 13, 25, 26Criminal Procedure Code, 1973 (CrPC) — Section 313, 354, 366Penal Code, 1860 (IPC) — Section 292, 300, 302, 34, 376

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High Courts24 Feb 1998

M/s. Lupin Laboratories Vs M/s. Jain Products

Bombay High Court · AIR 1998 Bom 312 : (1998) 2 ALLMR 553 : (1998) 3 BomCR 674 : (1998) 2 BOMLR 604

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Evidence Act, 1872 — Section 114, 115Trade and Merchandise Marks Act, 1958 — Section 12(3), 30

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High Courts23 Feb 1998

Baban Bichkule and another Vs State of Maharashtra

Bombay High Court · (1998) 5 BomCR 813

Criminal Procedure Code, 1973 (CrPC) — Section 273, 299, 317Evidence Act, 1872 — Section 27, 3, 45, 59, 61Penal Code, 1860 (IPC) — Section 34, 340, 354, 376(2), 448

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High Courts20 Feb 1998