High Courts18 Feb 1998Allowed
Kalyan Balasaheb Barungale Vs State of Maharashtra
Bombay High Court · (1998) 2 DMC 363 : (1998) 2 MhLj 314
Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,369 of 3,665
High Courts17 Feb 1998
Smt. Sushilabai Dantye and others Vs Ganpat Kudtarkar
Bombay High Court · (1999) 2 BomCR 588
Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 2, 56
High Courts17 Feb 1998Dismissed
Osprey Underwriting Agencies Ltd. and Others Vs Oil and Natural Gas Corporation Ltd. and Others
Bombay High Court · AIR 1999 Bom 173
Arbitration and Conciliation Act, 1996 — Section 8Evidence Act, 1872 — Section 41
High Courts17 Feb 1998
Shri Shantaram Fatu Prabhu Desai and another Vs Smt. Harsha Umesh Sardessai and another
Bombay High Court · (1998) 3 ALLMR 319 : (1998) 3 BomCR 730 : (1999) 3 CivCC 690 : (1998) 3 MhLj 631
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20, Order 6 Rule 14A, Order 9 Rule 13, 115Limitation Act, 1963 — Section 5
High Courts17 Feb 1998
Dr. Namdeo G. Kalwale Vs State of Maharashtra and others
Bombay High Court · (1998) 2 ALLMR 454 : (1998) 3 BomCR 305 : (1998) 1 MhLj 909
Constitution of India, 1950 — Article 14, 16, 226, 309Prevention of Corruption Act, 1947 — Section 5(2)
High Courts17 Feb 1998
The Beed District Central Co-op. Bank Ltd., Beed Vs The Election Commission of India and others
Bombay High Court · AIR 1999 Bom 121 : (1998) 3 ALLMR 351 : (1998) 3 BomCR 79 : (1998) 2 MhLj 455
Representation of the People Act, 1951 — Section 160, 161, 166, 30
High Courts17 Feb 1998
Shri Ulhas Dattaram Narvekar Vs The Mamlatdar of Taluka Pernem and others
Bombay High Court · AIR 1998 Bom 215 : (1998) 3 ALLMR 843 : (1998) 5 BomCR 713
High Courts16 Feb 1998
Mrs. Margaret Mary Pinto and others Vs Shri Armando Gonsalves
Bombay High Court · (1998) 4 ALLMR 312 : (1998) 3 BomCR 554 : (1998) 3 MhLj 426
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 39 Rule 1, Order 39 Rule 2
High Courts16 Feb 1998
Sanjay Baban Bhujbal Vs The State Maharashtra
Bombay High Court · (1998) 2 ALT(Cri) 13 : (1998) 5 BomCR 471
Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Penal Code, 1860 (IPC) — Section 302Terrorist and Disruptive Activities (Prevention) Act, 1985 — Section 20(4)
High Courts16 Feb 1998
Shyamrao Vishnu Patil Vs State of Maharashtra and another
Bombay High Court · (1998) 5 BomCR 757 : (1998) CriLJ 3446 : (1998) 2 MhLj 851
Criminal Procedure Code, 1973 (CrPC) — Section 235, 397Evidence Act, 1872 — Section 134, 59Penal Code, 1860 (IPC) — Section 149, 307, 320, 323, 324
High Courts13 Feb 1998Dismissed
Cricket Club of India and Another Vs Baljit Shyam (Ms) and Another
Bombay High Court · (1998) 2 LLJ 578
Industrial Disputes Act, 1947 — Section 2, 25F
High Courts13 Feb 1998Allowed
Bombay Port Trust Employees'' Union Vs Union of India (UOI) and Others
Bombay High Court · (1998) 79 FLR 198 : (1999) 1 LLJ 175
Industrial Disputes Act, 1947 — Section 10, 12(1), 12(5)
High Courts13 Feb 1998
Bhabani Basu, through the Superintendent, Central Jail Aguada Vs State of Goa
Bombay High Court · (1998) BomCR(Cri) 777
Criminal Procedure Code, 1973 (CrPC) — Section 165, 313, 315, 428Evidence Act, 1872 — Section 27, 3, 45, 9Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 22, 42, 50, 57
High Courts13 Feb 1998
Narahari Vishnu Lanke Vs Narayan Ganpat Pisal and others
Bombay High Court · (1998) 3 ALLMR 763 : (1998) 4 BomCR 747 : (1998) 2 BOMLR 32
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Constitution of India, 1950 — Article 227
High Courts13 Feb 1998
Sarsabai Kudale Vs State of Maharashtra and others
Bombay High Court · (1998) 3 ALLMR 710 : (1998) 3 BomCR 352 : (1999) 2 LLJ 506
Industrial Court Regulations, 1975 — Rule 115Labour Courts (Practice and Procedure) Rules, 1975 — Rule 115, 75Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30(2), 33, 44
High Courts13 Feb 1998
Temple of Maruti Vs Balkrishna Suryaji S. Kakodkar and another
Bombay High Court · (1998) 3 ALLMR 403 : (1998) 3 BomCR 540
Civil Procedure Code, 1908 (CPC) — Section 100, 102, 103, 104Constitution of India, 1950 — Article 133Evidence Act, 1872 — Section 101, 3, 35, 58, 59
High Courts12 Feb 1998Dismissed
Dr. J.C. Almeida, IAS (Retd.) Vs State of Goa and Another
Bombay High Court · AIR 1998 Bom 191
Constitution of India, 1950 — Article 226Electricity (Supply) Act, 1948 — Section 49
High Courts12 Feb 1998
Vyankappa Narayan Patki and others Vs State of Maharashtra and others
Bombay High Court · (1998) 2 ALLMR 462 : (1998) 3 BomCR 308 : (1998) 2 MhLj 417
Constitution of India, 1950 — Article 14, 15
High Courts12 Feb 1998
Laxmidas Morarji, since deceased by his legal heirs and others Vs Jehangir Dinshaw Bamji and Others
Bombay High Court · (1998) 2 ALLMR 724 : (1998) 1 BomCR 712
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(11)
High Courts11 Feb 1998
Gurappa Basappa Byakod and others Vs Sunita Subhash Chandra Bubane
Bombay High Court · (1998) 5 BomCR 895
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)