Bombay Provincial Municipal Corporations Act, 1949 — Section 147, 2(42), 398, 466Criminal Procedure Code, 1973 (CrPC) — Section 313Pune City Municipal Corporation Octroi Rules — Rule 23, 8

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High Courts13 Oct 1999

Trilochana K. Doshi Vs The Stock Exchange of India and another

Bombay High Court · (2000) 1 ALLMR 554 : (2000) 1 ALLMR 544 : (2000) 2 BomCR 234 : (2000) 1 BOMLR 642 : (2000) 100 CompCas 649 : (2000) 4 MhLj 83

Constitution of India, 1950 — Article 12, 136, 226Securities and Exchange Board of India Act, 1992 — Section 11, 12, 16, 17, 18Securities Contracts (Regulation) Act, 1956 — Section 10, 3, 5

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High Courts13 Oct 1999Dismissed

Shri Prabhakar Ramchandra Survase and Others Vs Shri Manohar Ganpat Sapate

Bombay High Court · (2000) 102 BOMLR 210

Bombay Public Trusts Act, 1950 — Section 72

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High Courts12 Oct 1999

Sulabha Pradip Vasa Vs Pradip Vasa and Others

Bombay High Court · (2000) 5 BomCR 564 : (2000) BomCR(Cri) 564 : (2001) 1 DMC 268 : (2000) 2 MhLj 262 : (2000) 4 RCR(Criminal) 60

Penal Code, 1860 (IPC) — Section 114, 406

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High Courts12 Oct 1999Allowed

Vaijanath Dhondiba Madulkar and another Vs Ashok Baswant Navalgi

Bombay High Court · (1999) 10 BOM CK 0005

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 27, 32F, 33B, 33B(5)(c), 88C

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High Courts12 Oct 1999Dismissed

Tukaram Khushaba Chorge Since Deceased by his Lrs. Vs Malam Janardhan Jagtap and Another

Bombay High Court · (2000) 102 BOMLR 461 : (2000) 1 MhLj 349

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13Constitution of India, 1950 — Article 227

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High Courts11 Oct 1999

M/s. Trishul Steels Vs The Municipal Corporation of the City of Aurangabad and another

Bombay High Court · (2000) 1 ALLMR 592 : (2000) 2 BomCR 140 : (2000) 2 BOMLR 466 : (2000) 1 MhLj 529

Bombay Provincial Municipal Corporations Act, 1949 — Section 147, 454, 457Municipal Corporation of Aurangabad (Octroi) Rules — Rule 16, 18, 4, 5

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High Courts11 Oct 1999Allowed

Kumar Chinniah @ Captain Kumar and another Vs State of Maharashtra

Bombay High Court · (1999) 10 BOM CK 0080

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 50, 8(c)

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High Courts11 Oct 1999

Shri Bhavarilal Javarilal Modi Vs The Nashik Merchants'' Co-operative Bank Ltd. and others

Bombay High Court · (2000) 1 ALLMR 247 : (2000) 1 BomCR 583 : (2000) 1 BOMLR 288 : (2000) 1 MhLj 328

Cost and Works Accountants Act, 1959 — Section 3

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High Courts11 Oct 1999

Jagar Namasivayeh Arjunan Vs State of Maharashtra and Others

Bombay High Court · (2000) 5 BomCR 903 : (2000) BomCR(Cri) 903

Criminal Procedure Code, 1973 (CrPC) — Section 482Customs Act, 1962 — Section 108, 124, 135(1)Imports and Exports (Control) Act, 1947 — Section 5

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High Courts09 Oct 1999Dismissed

Mahesh Kantilal Shah and Others Vs Shishir Chhotalal Shah and Others

Bombay High Court · (2000) 102 BOMLR 220

Partnership Act, 1932 — Section 48

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High Courts08 Oct 1999Dismissed

Superintending Engineer, Maharashtra Industrial Development Corporation Circle, Aurangabad and others Vs Rajurkar Brothers, Aurangabad

Bombay High Court · (2000) 2 BomCR 635 : (1999) 3 MhLj 893

Arbitration Act, 1940 — Section 20, 37(1)

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High Courts08 Oct 1999

Toepfer International Asia Pte. Ltd. Vs Thapar Export Limited

Bombay High Court · (2000) 1 BomCR 455 : (2000) 2 MhLj 331

Arbitration and Conciliation Act, 1996 — Section 47Civil Procedure Code, 1908 (CPC) — Section 20Contract Act, 1872 — Section 10, 182

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High Courts08 Oct 1999

Superintending Engineer, M.I.D.C. and others Vs Rajurkar Brothers

Bombay High Court · (2000) 2 BomCR 635 : (1999) 3 MhLj 893

Arbitration Act, 1940 — Section 20Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Article 137, 181, 18

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High Courts08 Oct 1999

Anil Tatyarao Solunke Vs The State of Maharashtra and others

Bombay High Court · AIR 2000 Bom 244 : (2000) 1 ALLMR 625 : (2000) 2 BomCR 137 : (2000) 1 BOMLR 494 : (2000) 1 MhLj 457

Constitution of India, 1950 — Article 226, 243Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 16(1), 44(3)

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High Courts08 Oct 1999Allowed

Kamlakar Atmaram Kadu and others Vs State of Maharashtra

Bombay High Court · (1999) 10 BOM CK 0013

Criminal Procedure Code, 1973 (CrPC) — Section 243, 243(2), 313Penal Code, 1860 (IPC) — Section 323

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