Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 106, 110, 432(1)Penal Code, 1860 (IPC) — Section 120, 121, 122, 123, 124

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High Courts22 Oct 2002Dismissed

Jayant Dyes and Chemical Co. Vs Deputy Commissioner, Sales Tax, (ADM III)

Bombay High Court · (2003) 1 MhLj 784 : (2004) 136 STC 250

Bombay Sales Tax Act, 1959 — Section 43, 57

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High Courts22 Oct 2002Dismissed

Shyam Sunder Arya Vs G.E. Vahanvati and Another

Bombay High Court · (2003) 1 ALLMR 190 : (2003) CriLJ 2988

Contempt of Courts Act, 1971 — Section 11, 15, 2

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High Courts22 Oct 2002

Alka Prasanna Gosavi Vs Prasanna Parvanath Gosavi

Bombay High Court · (2003) 1 ALLMR 1 : (2003) 1 DMC 552

Hindu Marriage Act, 1955 — Section 21

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High Courts21 Oct 2002Dismissed

Tarun Shah and Another Vs Ramjisingh Bhullansingh and Others

Bombay High Court · (2003) 1 ALLMR 172 : (2003) 2 BomCR 643

Civil Procedure Code, 1908 (CPC) — Section 100AConstitution of India, 1950 — Article 226, 227Government of India Act, 1915 — Section 107

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High Courts21 Oct 2002

In Re: Hindustan Dorr-Oliver Ltd.

Bombay High Court · (2003) 1 BomCR 465 : (2005) 127 CompCas 484 : (2003) 2 CompLJ 190 : (2003) 3 MhLj 900

Companies (Court) Rules, 1959 — Rule 147, 148, 149, 150, 151Companies Act, 1956 — Section 100, 101, 101(2), 101(3), 391

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High Courts21 Oct 2002Dismissed

Haribhau Bhika Kumkar Vs State of Maharashtra and Others

Bombay High Court · (2003) 3 MhLj 38

Maharashtra Project Affected Persons Rehabilitation Act, 1986 — Section 14(4), 14(5)

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High Courts21 Oct 2002

National Heavy Engg. Co-operative Ltd. Vs Shirke Structural (P.) Ltd.

Bombay High Court · (2003) 4 BomCR 283 : (2003) 43 SCL 538

Arbitration and Conciliation Act, 1996 — Section 11

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High Courts18 Oct 2002Dismissed

Nivrutti Marotrao Annapure Vs The State of Maharashtra and Others

Bombay High Court · (2003) 105 BOMLR 203

Constitution of India, 1950 — Article 226

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High Courts18 Oct 2002

Eurotex Industries and Exports Ltd. and Others Vs Maharashtra State Electricity Board and Others

Bombay High Court · (2003) 1 ALLMR 699 : (2003) 2 BomCR 801

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