High Courts03 Feb 1998
Commissioner of Income Tax Vs Kirloskar Tractors Ltd.
Bombay High Court · (1998) 231 ITR 849 : (1998) 98 TAXMAN 112
Foreign Exchange Regulation Act, 1973 — Section 9Income Tax Act, 1961 — Section 37
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,371 of 3,665
High Courts03 Feb 1998Allowed
Shri Bernard B. Gomes Alias Peter G. Gomes and Others Vs Smt. Prescilla Lopes E. Fernandes and Others
Bombay High Court · (1999) 3 ALLMR 477 : (1999) 101 BOMLR 378
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31
High Courts02 Feb 1998
Atchut Datta Naik Dalal Vs Vasant Tilu Shirodkar (since deceased) through LRs. and another
Bombay High Court · (1999) 2 BomCR 526
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 3, 59, 61
High Courts02 Feb 1998
Surendrakumar Tilakkumar Agarwal Vs Food Corporation of India and others
Bombay High Court · (1998) 3 BomCR 679
Constitution of India, 1950 — Article 226
High Courts02 Feb 1998
Dnyaneshwar Rambhau Barabudhe Vs Returning Officer/Dy.Collector (EGS), Amravati and others
Bombay High Court · AIR 1998 Bom 221 : (1998) 2 ALLMR 102 : (1998) 4 BomCR 578 : (1998) 1 MhLj 718
Bombay Provincial Municipal Corporations Act, 1949 — Section 16Constitution of India, 1950 — Article 226, 227, 342
High Courts02 Feb 1998
Vijaykumar Baburao Shete Vs Mallikarjunappa Sidramappa Bidwe and others
Bombay High Court · (1998) 3 ALLMR 368 : (1998) 3 BomCR 341 : (1998) 2 BOMLR 283 : (1998) 2 MhLj 312
Bombay Public Trusts Act, 1950 — Section 18, 70, 72Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 22
High Courts02 Feb 1998Dismissed
Raghuvirsingh Ramchandra Singh Thakur (Deceased) by LRs. Vs Laxmanbhai D. Kurlawalla (Deceased ) by Lrs. and Another
Bombay High Court · (1998) 4 ALLMR 489 : (1998) 100 BOMLR 641
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11Constitution of India, 1950 — Article 226
High Courts29 Jan 1998
Ramesh Jethalal Thakkar Vs The Union of India and others
Bombay High Court · (1998) 4 ALLMR 227 : (1998) 2 BomCR 554
Forest (Conservation) Act, 1980 — Section 2Mines and Minerals (Development and Regulation) Act, 1957 — Section 4(2)Mines and Minerals (Regulation and Development) Rules, 1987 — Rule 24(1), 54
High Courts29 Jan 1998
Shaikh Mohamed Salim Karimullah and others Vs State of Maharashtra
Bombay High Court · (1998) 5 BomCR 750 : (1998) CriLJ 3170
Bombay Police Act, 1951 — Section 135, 37Criminal Procedure Code, 1973 (CrPC) — Section 313, 342Evidence Act, 1872 — Section 25, 27, 45, 8, 9
High Courts28 Jan 1998
Kalpana Ananda Sutar and others Vs The State of Maharashtra and others
Bombay High Court · (1998) 3 ALLMR 106 : (1998) 3 BomCR 712 : (1998) 2 MhLj 626
Bombay Village Panchayats Act, 1958 — Section 15, 15Constitution of India, 1950 — Article 243
High Courts28 Jan 1998
The Judge, II Labour Court Vs Shri R.S. Pande and another
Bombay High Court · (1998) BomCR(Cri) 568 : (1998) CriLJ 1892 : (1998) 79 FLR 625 : (1998) 1 MhLj 877
Constitution of India, 1950 — Article 143Contempt of Courts Act, 1971 — Section 12, 2
High Courts28 Jan 1998
Jay Shankar Mallesh Vs State of Goa
Bombay High Court · (1998) 5 BomCR 764
Evidence Act, 1872 — Section 3, 45, 59, 8Penal Code, 1860 (IPC) — Section 302
High Courts28 Jan 1998Dismissed
Commodities International Vs Union of India (UOI) and Another
Bombay High Court · (1999) 82 ECR 255
Customs Act, 1962 — Section 15(1)
High Courts27 Jan 1998
Shri Jose Salvador Sacrafamilia Fernandes @ Luceno Fernandes, since deceased represented by L.Rs. and others Vs Shri Antonio Julio Fernandes and another
Bombay High Court · (1999) 2 ALLMR 214 : (1998) 4 BomCR 232
Easements Act, 1882 — Section 4
High Courts27 Jan 1998
Smt. Natalina Vaz Vs State of Goa and others
Bombay High Court · (1998) 3 ALLMR 764 : (1998) 2 BomCR 418 : (1998) 2 MhLj 870
High Courts23 Jan 1998
Ulhasnagar Municipal Council Vs Shri Arjun Kungooram Balani
Bombay High Court · (1999) 1 ALLMR 99 : (1998) 2 BomCR 358 : (1998) 3 MhLj 49
Bombay District Municipal Act, 1901 — Section 110, 111(1)Bombay Municipal Boroughs Act, 1925 — Section 86ACentral Provinces and Berar Municipalities Act, 1922 — Section 83(1), 84(3)
High Courts23 Jan 1998
Keshav Raghunath Deshpande and others Vs Dattatraya Anant Ravetkar (deceased) by Lrs. and others
Bombay High Court · (1998) 3 ALLMR 590 : (1998) 5 BomCR 263 : (1998) 2 BOMLR 34
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)
High Courts23 Jan 1998
Charuvil Koshy Varghese Vs State of Goa
Bombay High Court · (1998) 3 ALLMR 692 : (1998) 2 BomCR 387 : (1998) 2 MhLj 177
Arbitration Act, 1940 — Section 20, 30, 33
High Courts22 Jan 1998
Ramchandra Genu Thorat (deceased) and another Vs The State of Maharashtra and another
Bombay High Court · (1998) 1 ALLMR 685 : (1998) 2 BomCR 601 : (1998) 2 MhLj 69
Civil Procedure Code, 1908 (CPC) — Section 115Land Acquisition Act, 1894 — Section 12(2), 18(1), 18(2)Limitation Act, 1963 — Section 29(2), 5
High Courts22 Jan 1998
Suresh Shirodkar and others Vs Administrative Tribunal, Goa, Daman and Diu and others
Bombay High Court · (1998) 3 BomCR 261 : (1998) 2 BOMLR 643 : (1998) 2 MhLj 215
Civil Procedure Code, 1908 (CPC) — Section 151, 9Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975 — Section 13, 2, 24, 25, 31Transfer of Property Act, 1882 — Section 52