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Supreme Court21 Jan 2000Dismissed

State of Maharashtra and Others Vs Nanded-Parbhani Z.L.B.M.V. Operator Sangh

Supreme Court Of India · (2000) 1 ACC 290 : AIR 2000 SC 725 : (2000) AIRSCW 3908 : (2000) AIRSCW 261 : (2000) 1 CTC 502 : (2000) 1 JT 290 : (2000) 125 PLR 558 : (2000) 2 RLW 276 : (2000) 1 SCALE 211 : (2000) 2 SCC 69 : (2000) 1 SCR 357 : (2000) 1 Supreme 204 : (2000) 7 Supreme 12

Constitution of India, 1950 — Article 226Maharashtra Motor Vehicles Rules, 1989 — Rule 72(1)(IX), 74(6)Motor Vehicles Act, 1988 — Section 207(1)
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Supreme Court21 Jan 2000dismissed

Ambika Prasad and Another Vs State of (Delhi Administration, Delhi)

Supreme Court Of India · (2000) 1 ACR 282 : AIR 2000 SC 718 : (2000) AIRSCW 253 : (2000) 1 ALD(Cri) 460 : (2000) CriLJ 810 : (2000) 1 JT 273 : (2000) 1 SCALE 219 : (2000) 2 SCC 646 : (2000) 1 SCR 342 : (2000) 2 Supreme 633

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 154, 309, 313Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 34
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Supreme Court19 Jan 2000Dismissed

P.V. Jose Vs Kanickammal (dead) by L.Rs.

Supreme Court Of India · AIR 2000 SC 2688 : (2000) AIRSCW 2862 : (2001) 49 BLJR 833 : (2000) 2 CTC 176 : (2000) 3 JT 384 : (2000) 9 SCC 350 : (2000) 5 Supreme 171

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10
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Supreme Court19 Jan 2000Dismissed

Mr. V. Narayanaswamy Vs Mr. C.P. Thirunavukkarasu

Supreme Court Of India · AIR 2000 SC 694 : (2000) AIRSCW 225 : (2000) 1 JT 194 : (2000) 1 SCALE 153 : (2000) 2 SCC 294 : (2000) 1 SCR 292 : (2000) 1 Supreme 290

Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3, Order 6 Rule 15, Order 6 Rule 16, Order 7 Rule 11Conduct of Elections Rules, 1961 — Rule 95AMadras High Court Rules, 1967 — Rule 2
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