Tanaji Baburao Bhande Vs The Secretary, Department of Cooperation and Others
.... itioners if aggrieved to file an Election Petition. The provisions pertaining to notified societies, it is submitted is similar to the provisions for specified societies. On behalf of the petitioners, their learned Counsel submits that the judgment in Shri Sant Sadguru Janardan Swami (Moingirid Mah ...
bombay high court (aurangabad bench)
Smt. Mira Ananta Naik and Others Vs Deputy Commissioner of Income Tax (Investigation) and Others
.... necessarily amount to disclosure within the meaning of the foregoing proviso. Explanation 2: For the purposes of this section, the following shall also be deemed to be cases where income chargeable to tax has escaped assessment, namely: (a) where no return of income has been furnished by the ...
Bombay High Court (Goa Bench)
Vinod R. Kholkar and Another Vs State of Goa and Another
.... n on maintainability. 11. Mr. Sonak contended that the order passed by the learned Single Judge itself refers to an application made by the petitioners/appellants before us for regularization of the construction. It was urged that an application was made before the Town and Country Planning Depar ...
Bombay High Court (Goa Bench)
Commissioner of Income Tax Vs Maina Ore Transport Pvt. Ltd.
.... mble - Section 17 which pertains to adjustment of customary or interim bonus and Section 34 in respect of effect of laws and claims inconsistent with the said Act. It is observed as below: The Bonus Act speaks, and speaks as a whole Code, on the sole subject of profit based bonus but is silent on ...
Bombay High Court (Goa Bench)
Mr. Kanak Jaganath Porob and Others Vs State of Goa and Others
.... rporting to revoke the grant and the Joint Venture Agreement and all pleas in that behalf be kept open so also liberty be granted to respondents No. 7 and 8 to challenge the above recorded action. 7. Once we take the affidavit of the Communidade dated 19.08.2008 on record and accept the statement ...
Bombay High Court (Goa Bench)
Dr. A.J. Varghese, Lecturer in English, Government Polytechnic Vs The Director of Technical Education, Directorate of Technical Education, State of Goa and The Goa Public Service Commission
.... f specified level, it does not justify any candidate having lesser grade be considered for promotion only because such candidate is a lone candidate in fray. 6. From a perusal of this paragraph, it is apparent to us that the minimum bench mark required in respect of the promotion is "Very Good", ...
Bombay High Court (Goa Bench)
"Savera", Smt. Tara Kerkar, Municipal Council, Shri Chirstopher Braganza and Smt. Severina Correia, President Baina Residents Association Vs State of Goa and Others
.... respective State Governments. 8. A perusal of direction would reveal that the Division Bench was of the opinion that Commercial Sex Workers being brought from outside the State of Goa into the State, was a known phenomenon. However, the Government of Goa is not bound to rehabilitate them except t ...
Bombay High Court (Goa Bench)
Dr. A.J. Varghese, Lecturer in English, Government Polytechnic Vs The Director of Technical Education, State of Goa and The Goa Public Service Commission
.... specified level, it does not justify any candidate having lesser grade be considered for promotion only because such candidate is a lone candidate in fray. 6. From a perusal of this paragraph, it is apparent to us that the minimum bench mark required in respect of the promotion is "Very Good", wh ...
Bombay High Court (Goa Bench)
Shri Naresh Keshaorao Walke, Services as a Librarian, Hon''ble Judge'' Library, High Court of Bombay at Goa, through power of attorney Miss Vilasini Nagvekar Vs State of Maharashtra, The State of Goa, The Registrar General, High Court, Appellate Side and The Registrar, High Court of Bombay at Goa
.... nvited to the Government Resolution dated 08.03.06, copy of which is handed over by Shri Rivonkar, learned Government Advocate appearing for respondent Nos. 2 and 3. 3. The petitioner''s Advocate states that upon issuance of this Government Resolution, the claim of the petitioner for higher pay s ...
Bombay High Court (Goa Bench)
Shri Vishwas K. Nayak, Liaison Officer, Institute of Public Assistance Vs Institute of Public Assistance, State of Goa and Smt. Hira Bhutki Shetye, Stewardess, Institute of Public Assistance
.... nce, decision has been taken to promote the petitioner w.e.f. 17.10.2003 on regular basis. Though the promotion is notional, it is stated that the petitioner is held to be entitled for all arrears of pay as admissible from 17.10.2003. 4. When this aspect was noted by us, we directed Mr. Sonak, ap ...
Bombay High Court (Goa Bench)
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