Rohini Raviraj Taware And Anr Vs State Of Maharashtra And Anr
.... ny connection of the Appellant with the incident dated 31st May, 2021 or conspiracy entered into by him with other accused persons. He submitted that, the investigation of the present crime is conducted properly and therefore there is no need to transfer it for further investigation to any other ...
Bombay High Court
Trimurti Sahakari Griha Nirman Sanstha Limited Vs Addl. Commissioner, Pune Div., Pune And Ors
.... vi and Another Vs. State of Maharashtra 2011(2) Mh.L.J 740. 16. Learned AGP further referred to section 45 of the MLRC and submitted that the members of the society had already started non-agricultural use. Hence, the deeming provision under sub-section 4 of section 44 of the MLRC would not ...
Bombay High Court
Government Aided Technical Institutes Employees Welfare Board (GATIWEB), Through its Secretary Vs State Of Maharashtra
.... ement technique titled as HTE-Sevarth through a software developed by Tata Consultancy Services to ensure smooth disbursal of the salary of the employees working in Aided Technical Institutions. It provides modalities for release of the salary through the software. The responsibilities of the Di ...
Bombay High Court (Aurangabad Bench)
Sarwan Kumar Jhabarmal Choudhary Vs Sachin Shyamsundar Begrajka
.... etc vs. Ashabai Shripati Mane (supra), the learned Single Judge of this Court has stated as follows: “14. Section 263 of the Indian Succession Act, 1925 lays down the provision as to when the grant of probate or Letters of Administration may be revoked or annulled for just case. There are ...
Bombay High Court
Rikin Ranchhodlal Chokshi Vs Shaila Abhay Shah
.... the defendant. In this context, reliance was placed on the aforesaid judgment of the Supreme Court in the case of Moturu Nalini Kanth v. Gainedi Kaliprasad (supra). On the other hand, the learned counsel for the plaintiff relied upon Rule 384 of the aforesaid Rules to contend that the requireme ...
Bombay High Court
Sunil Pandurang Mantri Vs State Of Maharashtra
.... faction required to be arrived at by the Court. 16. The provisions of Section 319 of the Code empower the Court to proceed against the person, who is not an accused, if in the course of any inquiry into, or trial of an offence it appears from the evidence that, such person appears to have ...
Bombay High Court
Navjivan Commercial Premises Co.Op. Society Vs Navjivan Co. Op. Housing Society And Ors
.... if needed for the bifurcation of society in the opinion of the Registrar. Sub-section (5) of Section 18 provides that on the issuance of the order under sub-section (1), the provisions in sub-sections (2), (3) and (4) of Section 17 shall apply to the society so divided under sub-section (1) of ...
Bombay High Court
Narendra Namdev Mulik And Others Vs Ananda Demji Chougale And Others
.... e new managing committee for the year 2009-2012, according to the petitioners, was held on 14th July, 2009, purportedly after one day of the petitioners completing the minimum tenure of one year’s membership and became entitled to vote and contest the election to the office of member of the mana ...
Bombay High Court
Leena Chhaban Tonde Vs Dilip Yashwant Padale And Ors
.... N. Jeejeebhoy 1970 (1) SCC 613; (vii) Ashok Layland Ltd. Vs. State of T.N. and Anr . (2004) 3 SCC 289; (viii) Anwar Khan Mehboob Co. Vs. State of Madhya Pradesh and Ors. (1966) 2 SCR 40 : AIR 1966 SC 1637; and (ix) Sushil Kumar Mehta Vs. Gobind Ram Bohra (Dead) through Lrs . ...
Bombay High Court
Afsar Ali Sajjad Shah Vs Shera Ali Sajjad Ali Shah
.... ack after the transaction to buy a different property did not go through. 8. Mr. Upadhyay would further submit that it is in this regard that the Plaintiff executed the MOU in the presence of witness i.e. panchas in order to effect a compromise. He would contend that in these disputed facts ...
Bombay High Court
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