Sandeep Suresh Mahajan Vs State Of Maharashtra Through Its Education Department And Others
.... ssuing the advertisement and filling up the posts The Tribunal has ignored the representations forwarded by the Management to the Education Officer and the Deputy Director of Education and waiting for their response for more than one year and 10 months, the Management had also forwarded the repr ...
Bombay High Court (Aurangabad Bench)
Kishor Manohar Kamble And Others Vs Pune Municipal Corporation And Others
.... straightening proposal. 58. It is submitted by the learned Advocate General that the Ambil Odha stream (nalla) is flowing through the portion of survey no.135,final plot no.28 is proposed as straight and not curved. Since there is draftsman's error in the sanctioned Development Plan of 201 ...
Bombay High Court
Vikram Dhondiram Raskar And Others Vs State Of Maharashtra And Others
.... eration and referred to the following passage from the judgment in Pradeep Kumar Biswas & Ors. v. Indian Institute of Chemical Biology & Ors. (2002) 5 SCC 111. “40. The picture that ultimately emerges is that the tests formulated in Ajay Hasia are not a rigid set of principles so th ...
Bombay High Court
Seema Jagdish Patil Vs National Hi Speed Rail And Others
.... ng calculated for the land concerned as per the provisions of Sections 26 to 33 and Schedule-I of the Act, 2013. Undisputedly, the land was acquired for a public project. Policy decision has been taken by the State Government under its Government Resolution dated 12th May 2015 for acquiring the ...
Bombay High Court
Pohlya Redya Valavi Vs State Of Maharashtra
.... was sent for trial before the learned JMFC, who after recording evidence and considering the arguments of the parties, recorded the conviction as aforesaid. 5. In the appeal, the applicant was acquitted for the ofence punishable under Sections 468, 471 read with Section 34 of the IPC and u ...
Bombay High Court (Aurangabad Bench)
Swati Shivaji Lawhare Vs State Of Maharashtra And Ors
.... nent to note that petitioner was appointed as a Cook by following the due procedure by respondent nos.5 and 6. Vide communication dated 19th September, 2012 Special District Social Welfare Officer accorded approval to the appointment of the petitioner and she was kept on probation for a period o ...
Bombay High Court
Sanjay S/O Sudhakar Jadhav Vs State Of Maharashtra And Ors
.... rporations (Reservation of Offices of Mayors) Rules, 2006 (briefy the 2006 Rules hereinafter). Rule 3 of the 2006 Rules is relevant and the same is eitracted hereunder: “3. Reservation of offices for the election of Mayor-(1) The State Government shall, by notification in the Ofcial Gazette ...
Bombay High Court (Aurangabad Bench)
Rekha D/O. Eknath Shinde Vs State Of Maharashtra And Ors
.... ion and the object of the Act.” 14. In the case of AIR Iidia Vs. Nergesh Meerza aid Ors. [AIR 1981 SC 1829] it has been held thus: “27. In order to appreciate the arguments of the parties on this point it may be necessary to refer to the law on the subject which is now well settled by ...
Bombay High Court (Aurangabad Bench)
Tejas Pravin Dugad And Others Vs Union Of India And Others
.... depend upon the nature of finding. If the exoneration in adjudication proceedings is on technical ground and not on merit, prosecution may continue; and (vii) In case of exoneration, however, on merits where the allegation is found to be not sustainable at all and the person held innocent, ...
Bombay High Court (Aurangabad Bench)
Sayeeshdarshan And Ors Vs State Of Maharashtra And Ors
.... estigation made and submissions do not show that any friend of the deceased had any information about hacking. It is not the case of police that any boy or girl of that college had seen the contents of devices of the deceased with any of the applicants. 7. The material collected is of afore ...
Bombay High Court (Aurangabad Bench)
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