High Courts10 Feb 1998
Pravinchandra Hemchand Vs Choksey Ambalal Amirchand and another
Bombay High Court · (1998) 5 BomCR 893
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(4A)Constitution of India, 1950 — Article 227
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,370 of 3,665
High Courts09 Feb 1998
Balkisan Manekchand Zaver and others Vs Jalgaon People''s Co-operative Bank Ltd.
Bombay High Court · (1998) 2 ALLMR 689 : (1998) 3 BomCR 70 : (1998) 1 BOMLR 279 : (1998) 2 MhLj 147
Bombay Co-operative Societies Act, 1925 — Section 54, 59(1)Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 31, 9Limitation Act, 1963 — Article 64, 65, 3
High Courts09 Feb 1998
Breach Candy Hospital and Research Centre Vs Babulal B. Pardeshi
Bombay High Court · (1998) 79 FLR 533 : (1998) 2 LLJ 515
High Courts09 Feb 1998
Miss Pinky N. Hotchandani Vs M/s. Daya Builders and others
Bombay High Court · (1998) 5 BomCR 902
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 40 Rule 1
High Courts06 Feb 1998
Dr. Aditya Shrikant Kelkar and others Vs State of Maharashtra and others
Bombay High Court · AIR 1998 Bom 260 : (1998) 2 ALLMR 630 : (1998) 4 BomCR 16 : (1998) 3 MhLj 481
Constitution of India, 1950 — Article 14, 15, 162, 21, 226Indian Medical Council Act, 1956 — Section 16, 17, 18, 19, 20Maharashtra Government Admission to Medical Colleges Rules, 1997 — Article 98
High Courts06 Feb 1998
Amar Dye Chem Ltd. Vs C.M. Kadam
Bombay High Court · (1999) 81 FLR 270 : (1999) 1 LLJ 1110
Constitution of India, 1950 — Article 136, 226Industrial Disputes Act, 1947 — Section 17B
High Courts06 Feb 1998
Ramesh Kumar Rajaymohan Vs State of Maharashtra and others
Bombay High Court · AIR 1999 Bom 86 : (1998) 4 ALLMR 659 : (1998) 3 BomCR 702 : (1998) 3 MhLj 122
Constitution of India, 1950 — Article 14, 16, 21, 226
High Courts06 Feb 1998
P.K. Zachariah Vs The State of Goa and others
Bombay High Court · (1998) 2 ALLMR 290 : (1998) 3 BomCR 106 : (1998) 2 MhLj 344
Constitution of India, 1950 — Article 14, 16, 309
High Courts06 Feb 1998
Sardar Inder Singh Jawar Singh Vs State Bank of India
Bombay High Court · (1998) 5 BomCR 897
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115
High Courts05 Feb 1998
Smt. Etelvina Valles and others Vs M/s. Pandurang Timblo Industries and others
Bombay High Court · (1998) 2 ACC 539 : (2000) ACJ 145 : (1998) 4 ALLMR 668 : (1998) 3 BomCR 727
Evidence Act, 1872 — Section 102Workmens Compensation Act, 1923 — Section 3, 4, 4(1)
High Courts05 Feb 1998
Sukhlal Chunilal Ghagani and another Vs Harish Suvarne and another
Bombay High Court · (1998) 3 ALLMR 761 : (1998) 5 BomCR 266
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13(1)Evidence Act, 1872 — Section 102Transfer of Property Act, 1882 — Section 109
High Courts05 Feb 1998
Shri Shashikant S. Sheldekar Vs Central Bank of India
Bombay High Court · (1998) 5 BomCR 704 : (2000) 2 LLJ 580
Constitution of India, 1950 — Article 226
High Courts05 Feb 1998
ANZ Grindlays Bank Ltd. Vs Grindlays Bank Employees Union and Another
Bombay High Court · (2000) 3 LLJ 629
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25F
High Courts04 Feb 1998
State of Goa and another Vs Shri Naguesh Raya Naik since deceased, by hsi legal representatives
Bombay High Court · (1998) 3 BomCR 724
Land Acquisition Act, 1894 — Section 11, 18, 23, 28, 30
High Courts04 Feb 1998
Vasant @ Mankya Bangade Vs State
Bombay High Court · (1998) 3 ALLMR 595 : (1998) 5 BomCR 511 : (1998) 2 MhLj 769
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 439
High Courts04 Feb 1998
Madhav Narayan Mujumdar and others Vs Southern Knitting Works Pvt. Ltd. and another
Bombay High Court · (1998) 3 ALLMR 194 : (1998) 4 BomCR 153
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 11, 115
High Courts04 Feb 1998Dismissed
Smt. Sugandha Manik Kane and Others Vs The Conservator of Forests with his Office at Panaji and Others
Bombay High Court · AIR 1998 Bom 216 : (1998) 3 ALLMR 377 : (1998) 2 MhLj 545
Goa, Daman and Diu Land Revenue Code, 1968 — Section 14(3), 94, 95, 96Goa, Daman and Diu Land Revenue Rules, 1969 — Rule 6
High Courts04 Feb 1998
S.T. Bhingardive Vs Punamchand Kashyalal Agarwal and others
Bombay High Court · (1998) 2 ACC 657 : (2000) ACJ 562 : AIR 1998 Bom 399 : (1998) 3 ALLMR 599 : (1998) 3 BomCR 690 : (1999) 81 FLR 550
Constitution of India, 1950 — Article 226, 227Workmens Compensation Act, 1923 — Section 28
High Courts04 Feb 1998Allowed
Sambhaji D. Hendre and Others Vs State of Maharashtra and Others
Bombay High Court · (1998) CriLJ 2117
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 416, 420, 423, 464, 468