COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,373 of 3,665

High Courts13 Jan 1998

Kamgar Utkarsha Sabha Vs Bharatiya Kamgar Karmachari Mahasangh and others

Bombay High Court · (1998) 2 ALLMR 21 : (1998) 2 BomCR 411 : (1998) 79 FLR 619 : (1998) 1 MhLj 854

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 11, 13

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High Courts13 Jan 1998

Mr. Caetan Figueiredo Vs The State of Goa

Bombay High Court · (1998) 5 BomCR 393

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 3, 45Penal Code, 1860 (IPC) — Section 302, 307, 326, 84

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High Courts12 Jan 1998

Smt. Savita Bandodkar and others Vs Shri Edmundo Rodrigues and others

Bombay High Court · (1998) 4 ALLMR 236 : (1998) 5 BomCR 838

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3Constitution of India, 1950 — Article 226, 227Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975 — Section 32, 39

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High Courts12 Jan 1998

Orlando Vicente Bossue Faria Vs Joaquina Falco

Bombay High Court · (1998) 3 ALLMR 674 : (1998) 3 BomCR 157 : (1998) 3 CivCC 289 : (1998) 2 MhLj 591

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 5A, 96(3)

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High Courts12 Jan 1998Dismissed

Olympus Superstructures Pvt. Ltd. Vs Meena Vijay Khetan and Another, Kamal Shrigopal Khetan and Vigya Investments Pvt. Ltd.

Bombay High Court · (2000) 101 CompCas 51

Arbitration and Conciliation Act, 1996 — Section 34Companies Act, 1956 — Section 446

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High Courts09 Jan 1998

Madhukar Sugan Karpe (deceased) through his LRs/heirs Vs Institute of Public Assistance

Bombay High Court · (1998) 3 BomCR 104 : (1998) 2 MhLj 232

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, Order 21 Rule 58, 115

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High Courts09 Jan 1998

Mahalaxmi Shikshan Sanstha Vs State of Maharashtra and others

Bombay High Court · (1998) 2 ALLMR 35 : (1998) 3 BomCR 796 : (1998) 1 MhLj 826

Constitution of India, 1950 — Article 226Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 16, 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 36, 37

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High Courts09 Jan 1998

Madhukar Sagun Karpe (deceased) by heirs Vs Institute of Public Assistance

Bombay High Court · AIR 1998 Bom 201 : (1998) 3 BomCR 101 : (1998) 2 CivCC 228

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, Order 21 Rule 58, 115, 50Transfer of Property Act, 1882 — Section 128

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High Courts09 Jan 1998

Laxman N. Divekar Vs State of Maharashtra

Bombay High Court · AIR 1998 Bom 176 : (1998) 1 ALLMR 688 : (1998) 3 BomCR 291 : (1998) 1 BOMLR 495 : (1998) 1 MhLj 745

Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5

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High Courts09 Jan 1998

Madhukar Sagun Karpe (deceased) through his LRs/heirs

Bombay High Court · AIR 1998 Bom 201 : (1998) 3 BomCR 104 : (1998) 3 BomCR 101 : (1998) 2 MhLj 232

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, Order 21 Rule 58, 115

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High Courts09 Jan 1998Dismissed

Kusum Trading Company Vs Union of India (UOI)

Bombay High Court · (1999) 108 ELT 353

Constitution of India, 1950 — Article 19(1)Customs Act, 1962 — Section 15, 25(1), 46

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High Courts09 Jan 1998Dismissed

Prakash R. Mehta and Another Vs Veena D. Chhablani and Others

Bombay High Court · (1998) 4 ALLMR 484 : (1998) 100 BOMLR 629

Hindu Succession Act, 1956 — Section 23

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High Courts08 Jan 1998

Ghulamnabi B. Khan Vs Bombay Housing and Area Development Board and others

Bombay High Court · (1998) 4 ALLMR 473 : (1999) 1 BomCR 522 : (1998) 2 BOMLR 632

Easements Act, 1882 — Section 52, 52Evidence Act, 1872 — Section 3, 59, 61Maharashtra Housing and Area Development Act, 1976 — Section 2, 88, 89, 90, 91

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High Courts07 Jan 1998Dismissed