Sayyad Shakil Salam Vs State Of Maharashtra
.... f Police Vigilance Anti Corruption Diindigul) decided on 17.4.2023 and N.Vijayakumar vs. State of Tamil Nadu (2021)3 SCC 687 wherein also it is held that mere recover of tainted money in absence of any proof of demand and acceptance, cannot be said to be sufficient to convict the accused. Th ...
Bombay High Court (Nagpur Bench)
Siroya FM Constructions Pvt. Ltd Vs Sunil Krishnan Anand
.... r is discretionary which should be only exercised when specific, clear and categorical admission of facts and documents are on record, otherwise the court can refuse to invoke the power of Order 12 Rule 6. The said provision has been brought with intent that if admission of facts raised by one s ...
Bombay High Court
Kamlakar Purushotam Inamdar Vs Rajani Shriram Madiwale
.... eading in the plaint is that the suit properties were owned by Purshottam and in the written statement of Defendant Nos. 1 to 3 there is no pleading as regards the nature of the properties and what has been pleaded is that ancestral properties came to be divided by executing partition deed on 16 ...
Bombay High Court
Avantikabai Shankar Shinde Vs Pratap s/o Gunderao Jadhav
.... in a suit. Such provision, however, does not exclude those cases where the provisions of the particular Act have not been complied with or the statutory tribunal has not acted in conformity with the fundamental principles of judicial procedure. (2) Where there is an express bar of the juri ...
Bombay High Court (Aurangabad Bench)
CFM Asset Reconstruction Pvt. Ltd Vs M/s. SAR Parivahan Pvt. Ltd
.... the Valuation Report furnished by the Respondents. The learned Arbitrator has come to the conclusion, on the basis of the said Valuation Report, that a sum of Rs.2,35,69,788/- would be recovered from the sale of the Tippers. 11 The learned Arbitrator has arrived at the said finding without ...
Bombay High Court
Glenmark Pharmaceuticals Ltd Vs Gleck Pharma (OPC) Pvt Ltd. & Ors
.... may not be at par with cases involving non-medicinal products. A stricter approach should be adopted while applying the test to judge the possibility of confusion of one medicinal product for another by the consumer. While confusion in the case of non-medicinal products may only cause economic l ...
Bombay High Court
Jaiprakash Kulkarni Vs Banking Ombudsman And Others
.... om which the amounts have been siphoned off, needs to be certified by the said Police Authorities or the Mobile Company, that the non-delivery of such messages, was in fact, and as to what as urged by the Petitioners to be part of not only the hacking of the bank account, which was operated unde ...
Bombay High Court
Nahar Seth & Jogani Developers Pvt Ltd Vs Dy. Registrar Co-operative Societies & Competent Authority & Anr
.... trar of Co-operative Societies (Pune City), Pune 2018 SCC Online Bom 19563. Further reference is made to the following decisions of this Court:- (i) Angeline Reni Periera and Others Vs. Pearl Heaven Co-operative Housing Society Ltd. and Others Writ Petition No.5083 of 2012 dated 15. ...
Bombay High Court
Yunus Razzak Shaikh Vs State Of Maharashtra
.... d. So, the question what will be the binding effect of the observations made while deciding the bail application. 24. So also, in case of State of Tamilnadu by Ins. Of Police Vigilance and Anti Corruption v/s. N. Suresh Rajan and Ors. MANU/SC/0011/2014 relied upon by Mr.Solkar, it is obs ...
Bombay High Court
Riddhi D/o Prasanna Dawle And Another Vs Pratibha Wd/o Prabhakar Dawle And Others
.... it, the course of action even suggested in N. Kannadasan’s case (supra) in para 55. How can otherwise the proviso to sub-section(1) be reconciled with sub-section itself. In fact, there would be no need of the proviso which would be made otiose and redundant. It is salutary role of construction ...
Bombay High Court (Nagpur Bench)
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