Hanuman Nagar Vs M/s. Kanchi Builders & Developers And Others
.... t asking the Developers to fle progress reports with the SRA at regular intervals, Mr. Dhakephalkar agreed that the Order of the AGRC is lacking in this respect and the Court may direct the AGRC to introduce such efective measures in its orders passed in future. This Court also pointed out to Mr ...
Bombay High Court
Kiran Bhaskar Surgade Vs Director And Others
.... atleast for 15 days and the RMP’s shall within three days convey their willingness and place of choice where they would like to render their services failing which action will be initiated against RMP’s under the provisions of the Epidemic Diseases Act, 1897 and the acts referred to in the said ...
Bombay High Court
Audumber Narayan Wadadekar And Ors Vs State Of Maharashtra And Ors
.... ered the submissions advanced by the Learned Advocates for the parties and have also perused and considered the case law relied upon by them. After the Advocates for the parties concluded their submissions, we have informed them that the Writ Petition is being dismissed and the election to the p ...
Bombay High Court
Property Owners Association And Others Vs State Of Maharashtra And Others
.... e Value System. The categories of user as set out in Section 154 (1A) forms a logical backbone for levy of property tax. A weightage is given to each user category. For example, an amusement park or a golf course has the highest weightage of 1.25 over the base value whereas a salt pan land or la ...
Bombay High Court
Radhika Bhargava And 2 Ors. Vs Arjun Sahgal And 7 Ors.
.... lege case [(1595) 3 Co Rep 58 b : 76 ER 764] that the good expositor of an Act of Parliament should ‘make construction on all the parts together, and not of one part only by itself.’ Every clause of a statute is to ‘be construed with reference to the context and other clauses of the Act, so as, ...
Bombay High Court
Kamleshsingh Harnamsingh Chowhan Vs Gangasingh Motisingh Chowhan (deceased) and Ors
.... death or upto the date of distribution hereinafter mentioned – whichever may be the earlier and pay the balance of the said six annas share of the net income to the said Kunwar Gangasingh for the maintenance, education, advancement and benefit of such of the said four great grand-sons of the Set ...
Bombay High Court
Apurva Natvar Parikh & Co. Private Limited Vs State of Maharashtra and others
.... wever, uses the words “equivalent to the area of the construction/development” and much argument is made on the meaning of the word equivalent.” (emphasis added) In paragraphs57 to 60, the Apex Court observed thus: “57. The last of the above makes the meaning of the wo ...
Bombay High Court
Jaya Talakshi Chheda Vs Tanuja Jayantilal Bhagat And 2 Ors
.... tted or abetted the commission of the murder. 9. It has been well settled that the issue of a person having committed murder or abets in the commission of murder to attract Section 25 of the Act is to be decided independently by a Civil Court and that mere reliance on the finding of the Ses ...
Bombay High Court
Gujarat Co-Operative Milk Marketing Federation Ltd. Vs Hindustan Unilever Ltd. And 3 Ors
.... e orange colour of the soap bar, the contours on the soap, the overall shape of the soap. Ext. PW1/8 is a sample of the DETTOL soap in the green coloured packaging. The new shape of the DETTOL Original toilet soap with the curved edges and the curvature in the middle is clearly displayed on the ...
Bombay High Court
Tejwant Singh Sandhu And Ors. Vs State Of Maharashtra Through Its Principal Secretary And Anr
.... d by clause 4. [8] Ms. Solanke, learned counsel appearing on behalf of the Respondent – State vehemently opposes the Petition. [9] It will be relevant to refer to paragraph 10 of the affidavit in reply filed by the State Government : “10. The aforesaid Clause 4 therefore, is inc ...
Bombay High Court
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