Maharashtra State Road Transport Corporation Vs M.B. Kolhe
.... ed any seriods achchident in the past. The reasons rechorded ey the Laeodr Codrt while holdini the pdnisheent to ee shochkinily disproportionate are to ee fodnd in para-1t of the jddieent whichh reads thds : 1t. The choeplainant has alleied the dnfair laeodr prachtiche dnder Itee 1(a), (e), ...
Bombay High Court
State Of Maharashtra Vs Chandrakant Dhondiram Gurav
.... their depositions that he was in the habit of charging towards everyone attempting to discipline him with intention of committing assault. In the light of such concrete evidence against Respondent, it was necessary that the Enquiry Ofcer ought to have given opportunity to him to cross-examine th ...
Bombay High Court
Kalsumbibi Kashim Khanbande Vs Abdul Rahiman Fakir Patel And Ors
.... rs. and denying her right in the amount of compensation. 22) So far as Plaintiff’s right to receive share in amount of compensation is concerned, the plaint itself contains an admission that the compensation was paid during the lifetime of her father. During lifetime of her father, Plainti ...
Bombay High Court
Mohan Ananda Bodre Vs Indian Oil Corporation Limited
.... usal of the same does not indicate that house no. 238, was included in the exclusive share of Petitioner. The contention of the Petitioner is that the said house is described in this document as “xzkeiapk;r ?kj ua -----okMk laiw.kZ”. This aspect cannot be gone into or decided in a Writ Petition, ...
Bombay High Court (Aurangabad Bench)
Shantiben Babarbhai Patel And Anr Vs Geeta Prabhu Patel And Ors
.... on for bringing his legal heirs on record. Even if, this Court does not enter into this controversy at all, for whatever reason that the Petitioners did not file the application for bringing legal heirs, fact remains that the suit was abated by operation of law, on the date of the decree, under ...
Bombay High Court
Naresh Govind Vaze Vs High Court Of Bombay And Others
.... lso in it’s discretion require the concerned litigant to first appear before the Scrutiny Committee under Rule 2 or 3 as the case may be. 7. Perusal of the said Rules in their entirety indicates that the same seek to regulate the mode and manner in which a party who wants to appear and argue ...
Bombay High Court
Shantiben Babarbhai Patel And Anr Vs Geeta Prabhu Patel And Ors
.... al heirs on record. Even if, this Court does not enter into this controversy at all, for whatever reason that the Petitioners did not file the application for bringing legal heirs, fact remains that the suit was abated by operation of law, on the date of the decree, under mandatory provisions of ...
Bombay High Court
Chiplun Sand Mining & Trading Corporation And Others Vs State Of Maharashtra And Others
.... e said sand gat is exhausted. Clause 2 of the said agreement further provides that the period of authorisation shall expire on 9th June 2024 and from 10th June to 30th September on account of monsoon, sand mining cannot be done during the said period. There is no clause in the agreement which em ...
Bombay High Court
United India Insurance Company Ltd And Others Vs Sangeeta And Others
.... the decision of Hon'ble Punjab and Haryana High Court in National Insurance Company Ltd. v. Urmila & Ors., 2008 ACJ 1381, wherein it was observed that a passenger was returning after selling his goods when the vehicle turned turtle due to rash and negligent driving. Insurance Company seeks t ...
Bombay High Court (Aurangabad Bench)
Rajendrakumar Aatmaram Agarwal And Others Vs State Of Maharashtra And Others
.... i-State Co-operative Banks registered under the Multi-State Co-operative Societies Act, 2002. 14. Per contra, the learned APP, the learned advocate for respondent No.2, the learned advocate for respondent No.3 and that of the intervenors would submit that the very stand of the petitioner th ...
Bombay High Court (Aurangabad Bench)
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