Rajmogali Ashayya Arkal and Others Vs Govind Hanumantu Nandlal and Another
.... or recalling the process or dropping the proceedings on the ground that no offence is made out. Inspite of the observations of the Apex Court, the learned Magistrate has not considered the merits of the case but rejects the application only on the ground that it is premature. Hence, on this ground, ...
Bombay High Court
Vasant Waman Aher Vs Shri Kalu Jana Gaveet and Others
.... ny and Others, . A Division Bench of this Court took the view that if the hirer of the goods is travelling in the lorry as passenger then the insurance company is liable to pay compensation. That means, we will have to make a distinction between a gratuitous passenger or a passenger who has paid h ...
Bombay High Court
Krishna Yeshwant Narale Vs Lakkawwa Kamble
.... nt case, the appellant is challenging the impugned order by filing an application u/s 25(3) of the Hindu Marriage Act. It may be in the Trial Court, the challenge was on the ground that the wife had become unchaste or the wife has married again. But now, in this appeal, the challenge is now confined ...
Bombay High Court
The Oriental Insurance Co. Ltd. Vs Nabilal Mahiboob Nadaf and Others
.... ny. Even otherwise, there is no evidence on record to show that the second respondent had given any such instruction to his driver. The second respondent did not enter the witness box to give any such evidence. Further in written statement of the Respondent No, 3 I do not find any such specific plea ...
Bombay High Court
Narayan Ramchandra Bogare and Others Vs Ratanlal Chutan Walmiki and Others
.... nt that the defect was fatal for not impleading Union of India as party, the defect has been cured at a later stage. An application was filed on behalf of the respondents to make Union of India as party respondent, that application was allowed. The petition was amended and Union of India was adde ...
Bombay High Court
Sou. Vimaltai Dnyndeo Borade Vs Laxman Kondiba Dhobale
.... at the present Election Petition is not maintainable and liable to be rejected summarily for not furnishing a true copy of the Election Petition to the respondent. In view of this finding, it is not necessary to consider another submission made on behalf of the respondent that the Election Petition ...
Bombay High Court
Shri Sadanand Shantwan Salvi and Others Vs The Nasik Diocesan Council Reg. Trust and Others
.... s made by the District Judge were not questioned before me at the time of arguments. There was also submissions on behalf of the some of the respondents that one of the appellants Mr. Salvi and one of the respondents Mr. Balkundi had conceded to certain points like Bishop being ex-officio Chairman b ...
Bombay High Court
Shri Shridhar and Baba Keshav Phadke and Others Vs Shri Shivram and Bal Keshav
.... raised at any stage, let me examine the merits of the argument. Under Section 264 of the Indian Succession Act, the learned District Judge is empowered to grant probate and letters of administration within his district: Then Sub-clause (2) says that no other Court shall have jurisdiction regardin ...
Bombay High Court
National Sports Club of India and Others Vs Nandlal Dwarkadas Chhabria and Others
.... d some contribution by the members for Earthquake victims of Latur and Marathon race for slum children at Delhi. The plaintiffs have even challenged those two payments. Whatever legal rights the plaintiffs may agitate, they should not have made an issue to pay Rs. 100/- for earthquake victims at Lat ...
Bombay High Court
Ghamaji Nana Bansode Vs Smt. Asha Ghamaji Bansode
.... an objection that the appeal is not maintainable, the learned District Judge held that the appeal is maintainable. That order was challenged before this Court, by way of revision petition, this Court held that the appeal from Additional District Judge will not lie to the District Judge but directly ...
Bombay High Court
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