Citation Codes Equivalent Citations citation codes Case Number Writ Petition No. 2450 of 2005, Writ Petition Lodging No. 2052 of 2005, Writ Petition Lodging No. 2338 of 2005, Writ Petition No. 2587 of 2005, Writ Petition No. 5503 of 2005, Writ Petition No. 5504 of 2005, Criminal Writ Petition No. 1971 of 2005 (Appellate Side), Writ Petition No. 6930 of 2005 (Nagpur Bench), Writ Petition No. 6931 of 2005 (Nagpur Bench), Writ Petition No. 2450 of 2005; Writ Petition Lodging No. 2052 of 2005; Writ Petition Lodging No. 2338 of 2005; Writ Petition No. 2587 of 2005; Writ Petition No. 5503 of 2005; Writ Petition No. 5504 of 2005; Criminal Writ Petition No. 1971 of 2005 (Appellate Side); Writ Petition No. 6930 of 2005 (Nagpur Bench); and Writ Petition No. 6931 of 2005 (Nagpur Bench) Attorney(S) Mr. S.S Voditel for the Petitioner in Writ Petition No. 6930 of 2005 and Writ Petition No. 6931 of 2005 Mr. V.R Manohar, Senior Advocate, with Mr. R.D Soni, Mrs. Veena B. Thadani and Mr. Vishal B. Thadani for Petitioners in Original Side Writ 2450 of 2005 and Appellate Side Writ Petition No. 5503 of 2005 and Writ Petition No. 5504 of 2005. Mr. Aspi Chinoy, Senior Advocate with Mr. A.M Sethna and Ms. Elavia Agnes for Petitioners in Original Writ Petition Lodg. No. 2952 of 2005 Mr. Anand Grover, Senior Advocate with Mr. Prakash Mahadik, for petitioenrs in Original Side Writ Petition No. 2587 of 2005 Mr. Mihir Desai for Petitioners in Original Side Writ Petition Lodg. No. 2338 of 2005 Mr. S.B Talekar with Mr. Jagdish G. Reddy for Petitioners in Appellate Side Criminal Writ Petition No. 1971 of 2005. Mr. Ravi M. Kadam, Advocate General with Mr. A.A Kumbhakoni, Associate Advocate General, Mr. R.M Sawant, Govt. Pleader and Mr. N.P Deshpande A.G.P for the State in All Petitions. Mr. Rafiq A. Dada, Special Counsel with Mr. A.R Patil, A.G.P for Respondent No. 8 Commissioner of Police in Criminal Writ Petition No. 1971 of 2005. Mr. S.R Borulkar, Public Prosecutor with Mr. D.S Mhaispurkar, A.G.P for Respondent No. 2 in Appellate Side Criminal Writ Petition No. 1971 of 2005 Mr. V.C Kotwal, Special Counsel with Mr. P.A Pol, AGP for Respondent No. 4 in Appellate Side Criminal Writ Petition No. 1971 of 2005 Mr. R.F Lambhay for Respondent No. 1 and 7 in Appellate Side Criminal Writ Petition No. 1971 of 2005 Mr. A.P Mundargi, Senior Advocate with Mr. M.S Karnik, for Respondent No. 6 in Appellate Side Criminal Writ Petition No. 1971 of 2005 Mr. C.J Sawant, Senior Advocate, with Mr. S.K Dubey, Mr. A.K Jalisatgi and Mr. Amol B. Desai for Applicants in Chamber Summons No. 217 of 2005 in Original Side Writ Petition No. 2450 of 2005 and in Chamber Summons No. 218 of 2005 in Original Side Writ Petition Lodging No. 2052 of 2005 and in Civil Application No. 2751 of 2005 in Appellate Side Civil Writ Petition No. 5503 of 2005 Mr. S.R Ganbavale and Mr. S.S Yadav for Applicant in Chamber Summons No. 225/05, Chamber Summons No. 226 of 2005 in Original Side Writ Petition No. 2450 of 2005 in Chamber Summons No. 226 of 2005, Writ Petition Lodging No. 2052 of 2005 and in Civil Application No. 2752 of 2005 and Civil Application No. 2753 of 2005 in Appellate Side Civil Writ Petition No. 5504 of 2005. Mr. AJ. Almeida for Applicant in Chamber Summons No. 262 of 2005 in Original Side Writ Petition No. 2450 of 2005. Mr. Ishwarprasad G. Khandehwala, represetnative of Applicant in Chamber Summons No. 231 of 2005 in Original Side Writ Petition No. 2450 of 2005, Chamber summons No. 232 of 2005 in Original Side Writ Petition Lodging No. 2052 of 2005, Chamber Summons No. 238 of 2005 in Original Side Writ Petition No. 2587 of 2005 and Chamber Summons No. 233 of 2005 in Original Side Writ Petition Lodging No. 2338 of 2005. Judges F.I Rebello Roshan Dalvi, JJ. Acts 20002001 2002 2003 2004 2005 Bombay Police Act, 195133(W) 767 559 460 374 410 223 2793110 4427 2998 2971 2810 2051 2146 17403Total 5194 3557 3431 3184 2461 2369 20196For offences under Section 110 of the Bombay Police Act, provisions of the amending Act XXV of 2005 amending the provisions of the Bombay Police Act, 1951 by introducing Section 33(A) and Section 33(B) provisions of the Bombay Public Trusts Act, 1950, or the Societies Registration Act, 1860 or the Companies Act, 1956, Indian Penal Code, Immoral Traffic (Prevention) Act, 1956 Juvenile Justice Act and the Code of Criminal Procedure DRUGS AND MAGIC REMEDIES OBJECTIONABLE ADVERTISEMENTS ACT Bombay Prohibition Act, 1949 read with the Bombay Foreign Liquor Rules, 1953, Central Act and the State Act. Article 254 of the Constitution Bombay Police Act, 1951 or in the Bombay Prohibition Act, 1949. Section 33(w) of the Bombay Police Act more so Regulation 238 provisions of Order 19 Rule 3 of the Code of Civil Procedure. Article 19(6).Rules 122 and 132 of the Amusement Rules, 1960, Bombay Police Act, 1951 or the Bombay Prohibition Act, 1949. SECTION 33 BOMBAY POLICE ACT 1951 Section 162(2) of the Bombay Police Act, 1951 and the Rules 1960. Rules 122 and 123 of the said Amusement Rules, 1960 Section 33(1)(wa) of the Bombay Police Act and the Rules SECTION 110 BOMBAY POLICE ACT BOMBAY POLICE ACT 1951 ARTICLE 14 CONSTITUTION OF INDIA Bombay Animal Preservation (Gujarat Amendment) Act, 1994 IMMORAL TRAFFIC PREVENTION ACT 1956 only.Rule 52 of the Bombay Foreign Liquor Rules, 1953 Article 21 of the Constitution.Section 33A and 33B 33, 2, 8, 1, 6 and 64 of List II.The Bombay Police Act under:-(I) Section 33A of the Bombay Police Act 2005 Section 2(5 A) of the Bombay Prohibition Act, 1951. Rule 45 of the Bombay Foreign Liquor Rules, 1953. Rule 44 of the Bombay Foreign Liquor Rules, 1953 PREVENTION OF CORRUPTION ACT provisions of the Bombay Prohibition Act, 1949. Section 2(9) and 2(10) of the Bombay Police Act, provisions of the Bombay Police (Amending Act) ARTICLE 254 CONSTITUTION OF INDIA Maharashtra Right to Information Act, 2002. Section 33A of the Bombay Police Act, 2005 provisions of the Bombay Prohibition Act, ARTICLE 15 CONSTITUTION OF INDIA ARTICLE 21 CONSTITUTION OF INDIA 33(1)(w)(i) of the Bombay Police Act, 1951 Section 33(W) of the Bombay Police Act, Section 294 of the Indian Penal Code. Bombay Police (Amendment) Act, 2005,(a) Bombay Police Act i.e Section 33A rejected.21. Maharashtra Act No. 35 Bombay Police Act and the Rules under:-(1) Maharashtra Act No. 35 hold:(1) Maharashtra Act No. 35 Bombay Police (Amendment) Act, sub-section (1) of Section 33 Bombay Public Trust Act. Bombay Prohibition Act. Section 294 of I.P.C Rule 122(b) and 123(b) Trade Union Act, 1926. (Prevention) Act 1986, Section 294 I.P.C Sub-section (1)(w) INCOME TAX ACT Section 33(B). See more information ... 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