Appasaheb Shamrao Madan Vs State Of Maharashtra And Others
.... t forceful consent on 23.07.2019 and 26.07.2019. 15. The post of Head Master became vacant due to superannuation of Ms. Deshmukh on 31.05.2019. Being the senior most teacher, respondent no.6 appears to have made representation in writing on 02.05.2019 to the Secretary/ President ...
Bombay High Court (Aurangabad Bench)
Nishant Kumar Choudhary Vs Union Of India
.... urses like forest fire fighting, floods, cyclones, earthquakes and First Aid etc. Even if, the petitioner has acquired specialization in handling radiological, biological and chemical emergencies. The Academy feel it necessary to train the Instructor first with NDRF Battalion. The NDRF is an eli ...
Bombay High Court (Nagpur Bench)
Mohd. Osman S/o Late Abdule Gafoor Vs Union Of India
.... e proviso to Section 124-A of the Act of 1989. The evidence of RW1 has been challenged by the appellants. In the submission of learned advocate for the appellants, in the absence of production of Loco Pilot Book, oral evidence of RW1 cannot be given much weightage. Perusal of evidence of RW1 wou ...
Bombay High Court (Nagpur Bench)
Ashok s/o. Chhotelal Bhalla (Dead) through Legal Representatives Vs Union Of India
.... ct, 1988. Accordingly, we hold that death or injury in the course of boarding or de-boarding a train will be an ‘untoward incident’ entitling a victim to the compensation and will not fall under the proviso to Section 124A merely on the plea of negligence of the victim as a contributing factor.” ...
Bombay High Court (Nagpur Bench)
Film & Television Producers Guild of India (FPGI) Vs State Of Maharashtra
.... vitees without selling tickets with intermittent performance of songs or dance shall be 12.5% of the total sponsorship amount received for such function. If the contention of petitioner that award function was never included prior to 2010 is to be accepted then there was no need for the legislat ...
Bombay High Court
Tata Capital Limited Vs Geeta Passi And Anr
.... tion to a moratorium under sec.14 of the IB Code, held that an arbitration proceeding cannot be initiated and continued. 6.2. In Deep Industries ltd / ONGC (supra), the hon’ble Apex had held as under : 17. This being the case, there is no doubt whatsoever that if petitions ...
Bombay High Court
Orient Club Building And Association And Ors Vs Mrs. Nilofer Abijit Gupta And Ors
.... ‘Nilofer’ being the heir and legal representative of ‘Zubeda Khairaz’, and the heirs having not reached to any agreement between themselves, the Court should declare ‘Nilofer’ as a tenant. The legal heirs of Ahmed Khairaz, have opposed the proposed amendment of insertion of Paragraph No.9A. So ...
Bombay High Court
Sunni Muslim Chota Qabrastan Vs Anisuddin Mohammad Jamil & Anr
.... e CPC as a proper party, the findings returned by the Division Bench in the above decision have been elucidated in paragraph Nos. 35 to 38 which are reproduced herein below for immediate reference:- “35. While discretion inherently implies flexibility and adaptability, a level of predictab ...
Bombay High Court
Vithalnagar Co operative Housing Society Ltd Vs Municipal Corporation Of Greater Mumbai & Ors
.... ndia, where the criminal law is codified, acts forbidden by law seem practically to consist of acts punishable under the Penal Code and of acts prohibited by special legislation, or by regulations or orders made under authority derived from the legislature." 42. Pertinent observation ...
Bombay High Court
Dinesh Singh Vs Central Bureau Of Investigation Through Cbi Acb Mumbai
.... BI would oppose the petition and support the order passed by the Learned Special Judge. He would submit that there is incriminating material available for prosecution of the applicant who appears to have connived with M/s. Jay Construction Co. for illegal withdrawal of the show cause notice. Mr. ...
Bombay High Court
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