High Courts22 Jan 1998
The Employees State Insurance Corporation Vs Everest Advertising Pvt. Ltd. and others
Bombay High Court · (1998) 3 BomCR 297
Bombay Shops and Establishments Act, 1948 — Section 1(a)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,372 of 3,665
High Courts22 Jan 1998
The Indian Smelting and Refining Co. Ltd. Vs Shri Subhash Vishnu Patil and another
Bombay High Court · (1998) 3 ALLMR 831 : (1998) 3 BomCR 201
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10(1), 17
High Courts22 Jan 1998
Netram Ganpat Ingale deceased through his L.Rs. Vs Baliram Vyankat Mistri and another
Bombay High Court · (1998) 3 ALLMR 424 : (1998) 3 BomCR 343 : (1998) 3 MhLj 667
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 25, 4Constitution of India, 1950 — Article 226, 227
High Courts21 Jan 1998
Hindustan Construction Corporation Vs Mazagon Dock Ltd.
Bombay High Court · (1998) 2 BomCR 490
Arbitration Act, 1940 — Section 16(1), 30, 33Contract Act, 1872 — Section 73
High Courts21 Jan 1998
Mrs. Margarida Gomes Pereira Vs State of Goa and others
Bombay High Court · AIR 1998 Bom 327 : (1998) 3 ALLMR 682 : (1998) 3 BomCR 87 : (1998) 2 BOMLR 286 : (1998) 2 MhLj 346
Land Acquisition Act, 1894 — Section 11A, 12(1), 4, 6
High Courts21 Jan 1998
Shri Peter Fernandes (deceased) through his legal heirs Vs Smt. Luizinha Pereira and others
Bombay High Court · (1998) 3 ALLMR 704 : (1998) 3 BomCR 720
Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975 — Section 2(1), 8
High Courts20 Jan 1998
K.K. Suresh Vs State of Goa
Bombay High Court · (1998) 4 ALLMR 663 : (1998) 3 BomCR 717
Arbitration Act, 1940 — Section 20, 33
High Courts20 Jan 1998
The State of Maharashtra Vs Dnyaneshwar Rakmaji Aher and another
Bombay High Court · (1998) 3 ALLMR 601 : (1998) 3 BomCR 355 : (1998) 1 BOMLR 326 : (1998) 2 MhLj 135
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 10, 12, 2, 25Limitation Act, 1963 — Section 3
High Courts19 Jan 1998
Ramanand Ladda and another Vs Dr. Kacharulal Lodha
Bombay High Court · (1998) 3 ALLMR 596 : (1998) 3 BomCR 334 : (1998) 2 CivCC 320 : (1998) 2 MhLj 112
Civil Procedure Code, 1908 (CPC) — Section 10Constitution of India, 1950 — Article 20Penal Code, 1860 (IPC) — Section 120
High Courts16 Jan 1998
Rafiq Abdul Karim Merchant Vs Shri Rajendra Singh, Secretary to Government of Maharashtra
Bombay High Court · (1998) BomCR(Cri) 472 : (1998) CriLJ 2732 : (1998) 2 MhLj 496
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Customs Act, 1962 — Section 108
High Courts16 Jan 1998
Kalema Tumba Vs Narcotic Control Bureau and another
Bombay High Court · (1998) BomCR(Cri) 465 : (1998) CriLJ 2205 : (1998) 2 MhLj 91
Customs Act, 1962 — Section 135(1)Evidence Act, 1872 — Section 3, 45, 59, 61, 8Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 23, 28, 42, 43
High Courts16 Jan 1998
Gautam Bhalchandra Kamble Vs Govindkumar Narayanlalji Lahoti
Bombay High Court · (1998) 3 ALLMR 610 : (1998) 3 BomCR 337 : (1998) 2 MhLj 570
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts15 Jan 1998
M/s. New Bharat Engineering Works Vs M/s. Jagson International Ltd.
Bombay High Court · (1998) 3 ALLMR 188 : (1998) 2 BomCR 808
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts15 Jan 1998
Smt. Solgabai Sunil Pawar Vs The State of Maharashtra and another
Bombay High Court · (1998) ACJ 1109 : (1998) BomCR(Cri) 562 : (1999) 1 BOMLR 449 : (1998) CriLJ 1505 : (1998) 2 MhLj 410 : (1998) 2 RCR(Criminal) 564
Constitution of India, 1950 — Article 21, 226, 32Penal Code, 1860 (IPC) — Section 306, 323, 330, 34
High Courts15 Jan 1998
Ganpati Munjaji Renge Vs State of Maharashtra and others
Bombay High Court · (1998) 4 ALLMR 686 : (1998) 4 BomCR 511 : (1998) 2 MhLj 845
High Courts14 Jan 1998Dismissed
Union of India (UOI) Vs Supreme Construction
Bombay High Court · AIR 1998 Bom 198 : (1998) 2 ALLMR 28
Arbitration Act, 1940 — Section 30
High Courts14 Jan 1998
Sangeeta Piyush Raj Vs Piyush Chaturbhuj Raj
Bombay High Court · AIR 1998 Bom 151 : (1998) 2 ALLMR 32 : (1998) 3 BomCR 207 : (1998) 2 DMC 443 : (1998) 2 MhLj 301
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 125, 151Family Courts Act, 1984 — Section 7(2)Hindu Adoptions and Maintenance Act, 1956 — Section 18, 19, 20, 21, 22
High Courts14 Jan 1998
Comunidade of Saligao Vs Mhalpa Manguesh Nagvekar and another
Bombay High Court · (1998) 3 ALLMR 401 : (1998) 3 BomCR 155 : (1998) 2 MhLj 126
Goa, Daman and Diu Agricultural Tenancy Act, 1964 — Section 58, 7Land Acquisition Act, 1894 — Section 30
High Courts14 Jan 1998
Ganpat Dhabe Vs The State of Maharashtra
Bombay High Court · (1998) 5 BomCR 567
Evidence Act, 1872 — Section 3, 32, 45, 59, 8Penal Code, 1860 (IPC) — Section 302, 304, 307, 34, 498
High Courts14 Jan 1998
Mohanlal Khetaram Jangid Vs State of Maharashtra
Bombay High Court · (1998) 5 BomCR 771 : (1998) 1 BOMLR 647
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 41, 42, 50, 8