COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,375 of 3,665

High Courts22 Dec 1997

Sumermal Mishrimal Bafna Vs Vilas V. Sanghai, Inspector

Bombay High Court · (1998) BomCR(Cri) 693 : (1998) 2 MhLj 1

Contempt of Courts Act, 1971 — Section 2Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 109, 120

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High Courts22 Dec 1997

Kshama Natwarlal Shah and another Vs Jaindas Chhaganlal Shah and others

Bombay High Court · (1998) BomCR(Cri) 456

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120, 465, 467, 468

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High Courts19 Dec 1997

Polyolefins Industries Ltd. Vs Kosmek Plastics Manufacturing Co. Ltd.

Bombay High Court · (1998) 2 ALLMR 277 : (1999) 98 CompCas 481 : (2000) 242 ITR 269

Companies Act, 1956 — Section 476, 520, 529, 529A, 530Income Tax Act, 1961 — Section 178, 178(1), 178(2), 178(3), 220

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High Courts17 Dec 1997

Mahendra C. Vakharia Vs State of Maharashtra and another

Bombay High Court · (1998) CriLJ 1924

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 7Criminal Procedure Code, 1973 (CrPC) — Section 436, 446Foreign Exchange Regulation Act, 1973 — Section 8(3), 9(1)

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High Courts17 Dec 1997

The Hongkong and Shanghai Banking Corporation Limited Vs Diamant Borat India Private Ltd. and another DSP Financial Consultants P. Ltd.

Bombay High Court · (1998) 2 ALLMR 696 : (1998) 2 BomCR 460 : (1998) 2 MhLj 35

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54Easements Act, 1882 — Section 52, 59Registration Act, 1908 — Section 17

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High Courts17 Dec 1997

Balwant Pandurang Gargate Vs Vidya Balwant Gargate and another

Bombay High Court · (1998) 4 BomCR 162 : (1998) 1 BOMLR 707

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 482

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High Courts17 Dec 1997

Smt. Kunda Raghuvir Gharse Vs M/s. Timble Planting Private Ltd.

Bombay High Court · (1998) 3 ALLMR 65 : (1998) 4 BomCR 520

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Mines and Minerals (Development and Regulation) Act, 1957 — Section 24Specific Relief Act, 1963 — Section 38

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High Courts17 Dec 1997

Atul Sashikant Mude Vs Niranjana Atul Mude

Bombay High Court · AIR 1998 Bom 234 : (1998) 1 ALLMR 587 : (1998) 4 BomCR 83 : (1998) 2 CivCC 157 : (1998) 2 DMC 271 : (1998) 1 MhLj 618

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 144, 155, 3Hindu Adoptions and Maintenance Act, 1956 — Section 18, 19, 20Hindu Marriage (Amendment) Act, 1956 — Section 10, 11, 12, 13, 14

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High Courts17 Dec 1997

Reliance Industries Ltd. Vs Anand Traders and others

Bombay High Court · (1997) 12 BOM CK 0026

Trade and Merchandise Marks Act, 1958 — Section 109, 11, 12

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High Courts17 Dec 1997

Shri Mahendra C. Vakharia Vs The State of Maharashtra and another

Bombay High Court · (1998) BomCR(Cri) 699

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 7Criminal Procedure Code, 1973 (CrPC) — Section 167, 446, 82, 83, 84Foreign Exchange Regulation Act, 1973 — Section 8(3), 9(1)

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High Courts16 Dec 1997

Ashok Jaiswarup Jain Vs Ms. Annamma Verghese and others

Bombay High Court · (1998) 1 ALLMR 555 : (1998) 3 BomCR 663 : (1998) 1 CivCC 708 : (1998) 1 MhLj 350

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2, Order 37 Rule 3Negotiable Instruments Act, 1881 (NI) — Section 138Partnership Act, 1932 — Section 32(3)

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High Courts16 Dec 1997

Dhanajirao Jivarao Jadhav and others Vs State of Maharashtra and others

Bombay High Court · (1998) 2 ALLMR 302 : (1998) 2 BomCR 605 : (1998) 2 BOMLR 367 : (1998) 2 MhLj 462

Bombay Provincial Municipal Corporations Act, 1949 — Section 310, 311, 312, 63, 66Constitution of India, 1950 — Article 226Water (Prevention and Control of Pollution) Act, 1974 — Section 24(1), 25(1)

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High Courts15 Dec 1997

Khemka and Co. (Agencies) Pvt. Ltd. Vs Polish Ocean Lines

Bombay High Court · (1998) 3 ALLMR 334 : (1998) 2 BomCR 371 : (1998) 1 MhLj 508

Arbitration Act, 1940 — Section 13, 15, 28, 30, 33

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High Courts15 Dec 1997

Vishnu Dattatraya Redekar and Others Vs Director, Nehru Centre and Others

Bombay High Court · (1998) 2 ALLMR 3 : (1998) 2 BomCR 269 : (1998) 1 BOMLR 612 : (1998) 79 FLR 286 : (1998) 1 MhLj 689

Constitution of India, 1950 — Article 12

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High Courts15 Dec 1997

m.v. Mariner IV, a Foreign Flag Vessel and another Vs Videsh Sanchar Nigam Ltd.

Bombay High Court · (1998) 2 ALLMR 755 : (1998) 5 BomCR 312 : (1998) 1 MhLj 751

Administration of Justice Act, 1956 — Section 3(4)Admiralty Courts Act, 1861 — Section 6Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5

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High Courts15 Dec 1997

Vishnu Dattatraya Redekar and others Vs The Director Nehru Centre and others

Bombay High Court · (1998) 2 ALLMR 3 : (1998) 2 BomCR 269 : (1998) 1 BOMLR 612 : (1998) 79 FLR 286 : (1998) 1 MhLj 689

Constitution of India, 1950 — Article 12, 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 2(1)Industrial Disputes Act, 1947 — Section 2

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High Courts12 Dec 1997

B.T. Patil and Sons Belgaum (Construction) Pvt. Ltd. Vs Konkan Railway Corporation Limited and another

Bombay High Court · (1998) 4 BomCR 422 : (1998) 1 CivCC 661 : (1998) 1 MhLj 502 : (1998) 1 MhLj 327

Arbitration and Conciliation Act, 1996 — Section 10(1)

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High Courts12 Dec 1997

Madalsa International Ltd. and others Vs Central Bank of India

Bombay High Court · (1998) 4 BomCR 124 : (2000) 99 CompCas 153 : (1998) 1 MhLj 666

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3, Order 32 Rule 7, 47Contract Act, 1872 — Section 126Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 22, 25

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High Courts12 Dec 1997

Madalsa International Limited, Mumbai and others Vs Central Bank of India

Bombay High Court · AIR 1998 Bom 247 : (1998) 2 ALLMR 443 : (2000) 4 CompLJ 13

Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 15(1), 16, 17, 22

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High Courts11 Dec 1997

Sarva shramik Singh and others Vs The Union of India and others

Bombay High Court · (1998) 2 ALLMR 298 : (1998) 2 BomCR 264 : (1998) 1 MhLj 648

Constitution of India, 1950 — Article 12, 226

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