Prithvi Infra Projects And Others Vs Apex Grievance Redressal Committee
.... lum dwellers, appointing a developer, submitting a proposal with requisite plans and documents, obtaining scrutiny fees, and receiving a Letter of Intent (LoI) with a layout plan from the SRA. The developer then provides slum dwellers with rent money or transit accommodation, demolishes their hu ...
Bombay High Court
Dattatraya Mahadev Ugale And Others Vs State Of Maharashtra And Others
.... decision" referred to in sub-section (1) of Section 154 of the Act needs to be a quasi-judicial order or decision. 19. Mr. Shah then submitted that the Revisional Authority is also empowered to decide the regularity of proceedings under the Act and Rules and quash and set aside such p ...
Bombay High Court
Airports Authority Of India Workers Union And Others Vs Under Secretary, Ministry Of Labour, Govt. Of India And Others
.... d since said leave was sought to be availed only once after joining service. 15. It is also important to note that the benefit of maternity leave and the condition imposed therein has been drafted keeping in mind the normal circumstances, where a female employee marries only once and gives ...
Bombay High Court
State Of Maharashtra Vs Sunil Pandurang Jagtap
.... e of it, accused failed to comply and remove illegal construction and hence the action. 10. Relying on the evidence of PW3 Dilip, PW4 Chagan and PW5 Ramesh, learned trial court reached to a finding that their testimonies have remained unshaken and consequently held the charges proved. Learn ...
Bombay High Court (Aurangabad Bench)
Indirabai N. Bivalkar And Others Vs Yadav G. Mhatre And Others
.... e is an appeal filed by the respondents, i.e. Tenancy Appeal No. 55 of 1996 before the Collector for challenging the order dated 27th May 1996. However, learned counsel for the respondents is unable to point out the particulars of the said appeal. He does not dispute that the copy of the appeal ...
Bombay High Court
Sunil And Others Vs State Of Maharashtra And Others
.... th specific intention to cheat informant and to misappropriate the funds. It is further pointed out that the petitioners have suppressed material facts, which could be disclosed during the course of trial. 8. We have considered rival submissions of the parties. We have also gone through the ...
Bombay High Court (Aurangabad Bench)
Recovery Officer, Debts Recovery Tribunal Nagpur Vs Official Liquidator, Nagpur And Others
.... and, therefore, right to recover the money lent by enforcing a mortgage would also be a right to enforce an interest in the property. The Court further held that in terms of section 48 of the Transfer of Property Act, claim of the first charge holder shall prevail over the claim of the second ch ...
Bombay High Court (Nagpur Bench)
Minal And Others Vs State Of Maharashtra And Others
.... ty of being heard on the report. After giving an opportunity to the applicant to make submissions on the report, the Scrutiny Committee may reject the caste claim. In a given case, the Scrutiny Committee can also record a finding that the caste claim is genuine. It all depends on the facts of eac ...
Bombay High Court (Aurangabad Bench)
Shubhangi Ramesh Lokhande Vs Anita Vijay Suryawanshi
.... of Courts Act is to find out whether the petitioner has any other remedy available for enforcing the order, which he is alleging breach by the respondent. In paragraph No.8, the following observations were recorded. “Therefore, the question that arises for consideration and which is to be examine ...
Bombay High Court (Aurangabad Bench)
Maharashtra State Road Transport Corporation Vs M.B. Kolhe
.... 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
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