Electricity (Supply) Act, 1948 — Section 44Electricity Regulatory Commission Act, 1998 — Section 2(1), 22, 29, 4, 58Maharashtra Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 — Regulation 62(1)

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High Courts18 Oct 2002Allowed

Dinesh Ramsanehi Yadav and Rammsanehi Munda Yadav Vs The State of Maharashtra

Bombay High Court · (2002) 10 BOM CK 0098

Criminal Procedure Code, 1973 (CrPC) — Section 173, 239, 240, 240(1)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1)

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High Courts18 Oct 2002

R.A. Yadav and Others Vs Special Steels Ltd. and Another

Bombay High Court · (2003) 3 BomCR 96 : (2003) 97 FLR 542

Industrial Disputes Act, 1947 — Section 2Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 3(5)

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High Courts18 Oct 2002

Union of India (UOI) Vs R.K. Pathania

Bombay High Court · (2003) 1 ALLMR 239 : (2003) 3 BomCR 110 : (2003) 1 MhLj 516

Administrative Tribunals Act, 1985 — Section 14Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 7

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High Courts18 Oct 2002

Deepak Sadashiv Nikalje Vs Union of India (UOI) and Others

Bombay High Court · AIR 2003 Bom 255 : (2003) 2 ALLMR 187 : (2003) 1 BomCR 481 : (2003) 1 BOMLR 371 : (2003) 2 MhLj 44

Bombay Police Act, 1951 — Section 56Passports Act, 1967 — Section 2, 5(2), 5(3), 6(2)

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High Courts18 Oct 2002Allowed

City Builders Vs Vysya Bank Ltd.

Bombay High Court · (2003) 1 ALLMR 188 : (2003) 1 BC 522 : (2003) 2 BomCR 645

Constitution of India, 1950 — Article 226

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High Courts18 Oct 2002Allowed

Dattatraya Ramchandra Phadnis Vs State of Maharashtra and Others

Bombay High Court · (2003) 3 MhLj 691

Maharashtra Civil Services (Pension) Rules, 1982 — Rule 129A, 30

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High Courts18 Oct 2002

Prabhakar Engineers Pvt. Ltd. Vs Ramchandra Baburao Mohite and Another

Bombay High Court · (2003) 3 ALLMR 596 : (2003) 4 BomCR 412 : (2003) 2 MhLj 823

Industrial Disputes Act, 1947 — Section 11AMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 59

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High Courts18 Oct 2002Allowed

Mitradevi @ Minitradevi Amrutlal Gupta Vs State of Maharashtra and Others

Bombay High Court · (2003) 1 BomCR 456 : (2003) 1 MhLj 795

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High Courts17 Oct 2002

High Court of Judicature of Bombay Vs Ms. Manisha Koirala and Another

Bombay High Court · (2003) BomCR(Cri) 1687 : (2003) CriLJ 1634

Contempt of Courts Act, 1971 — Section 2

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High Courts17 Oct 2002Dismissed

Manisha Koirala-II Vs Shashilal Nair and Others

Bombay High Court · (2003) 2 BomCR 647

Cinematograph Act, 1952 — Section 5E, 6Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A

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High Courts17 Oct 2002Allowed

Balasaheb Keshav Thackeray Vs State of Maharashtra and Another

Bombay High Court · (2003) 1 MhLj 775

Criminal Procedure Code, 1973 (CrPC) — Section 199(1), 204, 397, 482Penal Code, 1860 (IPC) — Section 500, 505

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High Courts17 Oct 2002

Mohammad Allimuddin Vs State of Maharashtra

Bombay High Court · (2003) 3 MhLj 92

Prevention of Terrorism Act, 2002 — Section 34(4), 49(2)

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High Courts17 Oct 2002

Mohammed Sadiq Abdul Khalil Patel and Others Vs Shri V.Y. Choughule, P.S.I. and Others

Bombay High Court · (2003) 2 ALD(Cri) 116 : (2003) 2 BomCR 760(1) : (2003) 4 MhLj 825 : (2004) 1 RCR(Civil) 866

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 107, 111, 112, 116

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High Courts17 Oct 2002Allowed

Madhavrao Gajanan Deshpande Vs The State of Maharashtra and Another

Bombay High Court · (2003) 2 ALD(Cri) 115 : (2003) 4 MhLj 101

Penal Code, 1860 (IPC) — Section 451, 503, 504, 506I

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