Bombay High Court Judgments

Maharashtra Local Authority Members Disqualification Act, 1986 — Section 7Maharashtra Local Authority Members Disqualification Rules, 1987 — Rule 3(1), 6

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High Courts19 Dec 2002

All India Customs Officers (Direct Recruit) Appraisers Association and Another Vs Union of India (UOI) and Others

Bombay High Court · (2003) 1 ALLMR 965 : (2003) 4 BomCR 328

Administrative Tribunals Act, 1985 — Section 17Constitution of India, 1950 — Article 215, 226Contempt of Courts Act, 1971 — Section 2

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High Courts19 Dec 2002

Girish Ram Tripathi Vs Assistant Commissioner of Cus., AIR

Bombay High Court · (2003) 155 ELT 231

Customs Act, 1962 — Section 135(1)

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High Courts19 Dec 2002Allowed

Super and Stainless Hi-Alloys Ltd. Vs State of Maharashtra and Others

Bombay High Court · AIR 2003 Bom 236 : (2003) 2 ALLMR 580 : (2003) 2 BC 228 : (2003) 3 BomCR 62 : (2003) 1 MhLj 1001

Electricity Act, 1910 — Section 24Maharashtra State Electricity Board and State Financial Corporation Act, 1951 — Section 29

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High Courts19 Dec 2002Partly Allowed

Siddhivinayak Sewa Mandal and Others Vs Smt. Shoba Sant and Others

Bombay High Court · (2003) 2 ALD(Cri) 25 : (2003) 2 BC 567 : (2003) BomCR(Cri) 550 : (2003) 2 MhLj 311 : (2003) 3 RCR(Criminal) 397

Criminal Procedure Code, 1973 (CrPC) — Section 357, 357(3), 357(4)Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts19 Dec 2002Dismissed

Ashok Chaturvedi Vs Dr. (Mrs.) Nirmala Jaywant Patil and Another

Bombay High Court · (2003) 2 ALD(Cri) 24 : (2003) BomCR(Cri) 317 : (2003) 1 CivCC 652 : (2003) CriLJ 3824 : (2003) 1 MhLj 981

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts19 Dec 2002Allowed

Habitat UK Limited (Formerly) Vs Habitat India Private Limited and Another

Bombay High Court · (2003) 27 PTC 11

Trade and Merchandise Marks Act, 1958 — Section 11, 18, 18(4), 9

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High Courts18 Dec 2002

Shamrao Vithal Co-operative Bank Ltd. Vs Star Glass Works

Bombay High Court · AIR 2003 Bom 205 : (2003) 2 ALLMR 583 : (2003) 3 BomCR 347 : (2003) 114 CompCas 378 : (2003) 2 MhLj 1 : (2003) 42 SCL 769

Banking Regulation Act, 1949 — Section 5, 56Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 2

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High Courts18 Dec 2002

Smoke Affected Residents'' Forum Vs Municipal Corporation of Greater Bombay II and Others

Bombay High Court · (2003) 3 BomCR 323

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High Courts18 Dec 2002Dismissed

Afzal Ibrahim Jariwala Vs State of Maharashtra

Bombay High Court · (2003) 2 ALD(Cri) 38 : (2003) BomCR(Cri) 899 : (2003) 2 MhLj 684 : (2003) 3 RCR(Criminal) 393

Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2)

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High Courts18 Dec 2002

Sambappa Teli Vs The State of Maharashtra and Sushilabai Choudhary

Bombay High Court · (2003) 4 ALLMR 252 : (2003) 4 BomCR 374

Constitution of India, 1950 — Article 166, 166(2), 166(3), 39Essential Commodities Act, 1955 — Section 3(1), 3(2)Maharashtra Co-operative Societies Act, 1960 — Section 154

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High Courts18 Dec 2002Dismissed

Manganese Ore (India) Ltd. Vs Municipal Council

Bombay High Court · (2003) BomCR(Cri) 1180 : (2004) CriLJ 474

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 468, 468(2), 469(1), 473, 482Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 139, 141, 299

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