REGENT COMPUTRONICS PVT. LTD.

LALITA MALHARI BARVE Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

MUKHTIAR SINGH AND ANOTHER V. STATE OF PUNJAB [REFERRED TO]
SURESHKUMAR S/O KANHAIYALAL JETHLIA V. STATE OF MAHARASHTRA AND OTHERS [REFERRED TO]
MADHYA PRADESH INDUSTRIES LIMITED VS. UNION OF INDIA [REFERRED TO]
BHAGAT RAJA IN BOTH THE APPEALS VS. UNION OF INDIA IN BOTH THE APPEALS [REFERRED TO]
MAHABIR PRASAD SANTOSH KUMAR VS. STATE OF UTTAR PRADESH [REFERRED TO]
WOOLCOMBERS OF INDIA LIMITED VS. WOOLCOMBERS WORKERS UNION [REFERRED TO]
TARA CHAND KHATRI VS. MUNICIPAL CORPORATION OF DELHI [REFERRED TO]
MOHINDER SINGH GILL VS. CHIEF ELECTION COMMISSIONER NEW DELHI [REFERRED TO]
S L KAPOOR VS. JAGMOHAN [REFERRED TO]
S N MUKHERJEE VS. UNION OF INDIA [REFERRED TO]
STATE OF MADHYA PRADESH VS. G S DALL AND FLOUR MILLS:MOHD ISMAIL:STATE OF MADHYA PRADESH:STATE OF MADHYA PRADESH:STATE OF MADHYA PRADESH:STATE OF MADHYA PRADESH:STATE OF MADHYA PRADESH [REFERRED TO]
K BALASUBRAMANIAN VS. STATE OF TAMIL NADU [REFERRED TO]
SURINDER PRAKASH GOEL VS. STATE OF UTTAR PRADESH [REFERRED TO]
BABURAO VISHVANATH MATHPATI VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) AS common questions of law and facts arise in all these petitions, the same were heard together and are being disposed of by this common judgment.

(2.) RULE. By consent, the rule is made returnable forthwith.

(3.) IN all these petitions, the petitioner challenges the orders dated 5th July 2001 passed by the respondent No. 2 disqualifying the petitioners from being the President as well as the members of the Raver Municipal Council, Raver as well as debarring the petitioners from contesting the election to the membership of the Municipal Council for a period of six years.

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LALAITA MALHARI BARVE Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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