Dinesh Vs Deputy Inspector General Prison And Ors
.... und that another case is pending against the petitioner i.e. RCC No.89/2016 for offences punishable under Sections 376(D), 342, 452, and 506 of the Indian Penal Code. 7. Grant of furlough is a right in favour of convict, if he is otherwise entitled. 8. In the present case, prayer is op ...
Bombay High Court (Nagpur Bench)
Arshad Faizan Shah Vs State Of Maharashtra And Ors
.... tificate in the name of father of the petitioner. There is no finding recording by Scrutiny Committee that the father of the petitioner obtained validity certificate by suppressing certain material facts or misrepresentation or by practicing fraud. In the absence of any such finding, the issue i ...
Bombay High Court (Nagpur Bench)
Hospitals Association And Ors Vs State Of Maharashtra And Ors
.... it a ‘force of law’ under Article 13(3)(a) of the Constitution of India. We have not been pointed out any such provision contained in these aforestated two enactments to justify the impugned directions. Merely because at the bottom of the notifications in question it is written as “By order and ...
Bombay High Court (Nagpur Bench)
Pranaya W/O Ganesh Gaddamwar Vs Collector, Chandrapur And Ors
.... ledgment due. The issue is sensitive and hence these aspects are very significant. The object is to rule out the possibility of having any dispute either over the delivery of requisition by the Councillors of the Panchayat Samiti or a receipt of it by a person who is not the Collector. The requi ...
Bombay High Court (Nagpur Bench)
Maksud Sheikh Gaffur Sheikh Vs State Of Maharashtra
.... asons to be recorded by it in writing, order that the execution of the sentence or order appealed against be suspended and, also, if he is in confinement, that he be released on bail, or on his own bond: Provided that the Appellate Court shall, before releasing on bail or on his own bond a ...
Bombay High Court (Nagpur Bench)
Naini Gopal S/o Dhirendra Mohan Roy Vs Union Of India And Others
.... ioner to the pension was correctly fixed by the competent authority. 11. It is the stand taken by the Bank that the revised pension of Rs.9,102/- was payable to the petitioner as a civil pensioner, but the Bank calculated it as Rs.9,974/- as a personnel below officer rank (PBOR) and thus pa ...
Bombay High Court (Nagpur Bench)
Aero Club Vs Solar Creations Pvt. Ltd.
.... prove that they are entitled to Minimum Guarantee Commission in terms of the Franchise Agreement from the Respondents for the balance period between September 2009 and May 2013 ? Yes, by way of damages only up to the expiry of the lock in period and subject to the deducti ...
Bombay High Court
Ballarpur Industries Limited And Ors Vs State Of Maharashtra And Ors
.... t the agreements entered into prior to coming into force of the Act provided for periodical revision of price or rate for the forest produce to be supplied to the purchasers. It, however, took note of the fact that there were some cases in which there was no provision for revision of the price or ...
Bombay High Court (Nagpur Bench)
M/s. Shri Hariom Krishi Kendra And Ors Vs State Of Maharashtra And Ors
.... orders, and (ii) that such orders are passed in exercise of the statutory power conferred under the enactments specified in Items (1) to (46). Thus, the nature of the order and the enactment covered by Rule 18; are the two tests. Any decision by the Single Judge travelling beyond the scope of R ...
Bombay High Court (Nagpur Bench)
Swastik Builders Satyam Apartments Next To Rowell Continental (Sunny International) And Ors Vs Dr. Mrs. Shobha And Ors
.... older to perform her part of contract i.e. payment within 30 days from the date of its order, the decree could not have been executed. To appreciate the said submission, it is necessary to mention the operative order passed by the Consumer Court, which reads as under: “The opposite party i ...
Bombay High Court (Nagpur Bench)
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