Sameer Shah S/O Salim Shah Vs State Of Mha. Thr. Pso Ps Murtizapur City Tq.Murtizapur Dist Akola
.... t been probablised. There is no specific suggestion as to the enmity between the two families for one reason or another. It is not out of place to mention that the informant, without involving her granddaughter, could have concocted a story to falsely implicate the accused. If she wanted to fals ...
Bombay High Court (Nagpur Bench)
Ravindra S/O Bhimrao Pande And 2 Others Vs State Of Maharashtra, Thr. Its Pso, Police Station Benoda, Tq. Warud, Dist. Amravati
.... not render the prosecution version fragile”. 9.1. A similar view has been expressed by this Court in the subsequent decision in Abdul Sayeed [Abdul Sayeed v. State of M.P., (2010) 10 SCC 259 : (2010) 3 SCC (Cri) 1262] . It was the case of identification by witnesses in a crowd of assailant ...
Bombay High Court (Nagpur Bench)
Dr. Subhash S/O. Dnyaneshwar Waghe Vs State Of Mah. Thr. Pso, Ps Narkhed Tq. Narkhed Dist. Nagur And Another
.... n good faith by a writer with the object of facilitating some measures of social reform by administrating such a shock to the followers of the religion as would ensure notice being taken of any criticism so made. We have, therefore, amplified the words 'deliberate intention' by inserting referen ...
Bombay High Court (Nagpur Bench)
Ebix Cash Pvt Ltd Vs State Of Maharashtra Through Chief Secretary And Others
.... , the parties entered into a Contract for the purpose referred above. The enclosures to the petition show, several communications inter se ASCDCL and the Petitioner Company, dated 20.10.2020 (Sub - delay in implementation of project), 05.11.2020 (Sub - implementation of Smart Card Project – Reg), ...
Bombay High Court (Aurangabad Bench)
Sharda Sharad Sahane Vs Sharad Uttamrao Sahane
.... al v. Shaily Mishra Mittal, (2018) 9 SCC 691 : (2018) 4 SCC (Civ) 550] , the object of Section 15 is to provide protection to the person who had filed an appeal against the decree of dissolution of marriage and to ensure that such appeal was not frustrated. The protection afforded by Section 15 ...
Bombay High Court (Aurangabad Bench)
Samriddhi Yogesh Savale Vs State Of Maharashtra And Others
.... on this page containing this entry is in a different ink and handwriting as compared to the rest of the entries in the school register. VI. Bhila Ragho Koli Cousin Grandfather Admission Extract of General Regist ...
Bombay High Court (Aurangabad Bench)
Shivaji Nagar Cooperative Housing Society Limited Vs State Of Maharashtra
.... arashtra & Others [2000(1) Mh.L.J. 729] in paragraph 20 has expressed as under :- “20. Once the land acquisition proceedings are completed, the acquired land has been taken over and the award has been passed, challenge to the land acquisition proceedings or the award canno ...
Bombay High Court (Nagpur Bench)
Smt. Jyoti w/o Gendraj Thamke Vs Union of India
.... neither any recovery could have been sought by the respondents nor there could have been any reduction in the pension on the basis of reduction of salary. 7. Upon perusal of the aforestated G.O. and the submission made by the learned counsel appearing for the appellant, it is not in dispute ...
Bombay High Court (Nagpur Bench)
Sambhaji Dangal Wagh Vs State Of Maharashtra And Others
.... itled to a certificate of validity. 13. Pertinently, this entry of Brijlal Mahadu, cousin great grandfather of Kunal dated 01-01-1922 which was collected by the vigilance officer while undertaking vigilance enquiry in his matter was not available and considered by the committee while passin ...
Bombay High Court (Aurangabad Bench)
Maharashtra State Electricity Distribution Co. Ltd. Through Supdt. Engineer Vs M/s Jindal Polyfilms Ltd And Anr
.... ion 6.17 provides as under: “(a) The Forum shall be entitled to call for any record and / or require attendance of any person to facilitate and expedite the disposal of the Grievance. The Forum shall also be entitled to direct the Distribution Licensee to undertake an inspection. (b) ...
Bombay High Court
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