Satish Sahebrao More Vs District Collector, Nashik
.... per cent. (2A) For every smaller urban area so specified by the State Government under sub-section (2), there shall be constituted a Municipal Council known by the name ……..Municipal Council. (3) Before the publication of a notification under sub-section (2), the State Government shal ...
Bombay High Court
Sagar Vs State Of Maharashtra
.... eye-witnesses falsifies the plea of alibi. The Trial Court has considered the entire material in detail. The Trial Court has also examined the other circumstances like seizure of blood stained knife and clothes. The judgment of the Trial Court is well reasoned on the point of involvement of acc ...
Bombay High Court (Nagpur Bench)
Shri. Patil Samgonda Namgonda Vs State Of Maharashtra
.... of CPC was applicable. Learned counsel for the management submitted that in the said case Rajaram s/o Jairam Raut, in spite of permitting the plaintiff to amend the plaint to cure the defects, the Trial Court had permitted the withdrawal of the suit with permission to file a fresh suit. However ...
Bombay High Court
Satish Ramji Chaurasiya Vs State Of Maharashtra
.... efore or by which the conviction was imposed or confirmed to give his opinion as to whether the application should be granted or refused. The above provision empowers the State Government to permit premature release of the prisoners sentenced to imprisonment for life, on undergoing the pres ...
Bombay High Court
Dr. Rekha w/o Gowardhan Gaikwad Vs State Of Maharashtra
.... both the sides and having perused the record, it is evident that there cannot be a dispute about the fact that the competent authority (Hon’ble Chief Minister) by the impugned communication had refused to accord sanction to prosecute respondents No.7 to 9. Though it was initially being informed t ...
Bombay High Court (Aurangabad Bench)
Nilesh Anand Pawar Vs State Of Maharashtra
.... ows and torned his t-shirt while committing the said offence. The medical certificate of witness No.21 discloses that, the said witness suffered two C.L.W.’s on face with a sharp weapon and it is the reason to apply Section 307 of I.P.C. to the present crime. The statement of witness No.24 ...
Bombay High Court
Sanjay Prakash Mane Vs State Of Maharashtra
.... s abdomen and therefore he along with Akshay Bhosale took PW-3 to Civil Hospital. He had seen sword, axe and knife in the hands of accused Nos.1, 2 & 3 respectively. PW-3 was sitting the rickshaw. He came towards rickshaw after Balu Magdum (deceased) and Ravi Shevale fled away. At this stage ...
Bombay High Court
Mohan @ Machindra Shankar Mandale Vs State Of Maharashtra
.... h police and took him to police station. Out of frustration and anger, his father-in-law (PW-1) has falsely implicated him in the present crime. 4) As noted earlier, the trial Court after hearing learned Advocates of both the sides, has convicted and sentenced the Appellant by t ...
Bombay High Court
Somsay Dalasay Madvi Vs National Investigation Agency
.... .R. No., Name of Police Station, Sessions Case No., the date of filing of charge-sheet and the date of cognizance taken by the trial Court is reproduced hereinbelow for the sake of brevity. Sr. No. C.R. No. Police Station S ...
Bombay High Court
Razi Ahmed Khan And Anr Vs State Of Maharashtra
.... ersons or even co-accused would attract Section 201 of IPC only and certainly not Section 121-A of IPC. That, the alleged deleted material so also the concerned phones are not seized by the police. He submitted that, there is no material on record to show that, the said alleged phones were used ...
Bombay High Court
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