Shri Balkrishna Dadoba Yedekar (Since Deceased) Through His Lrs And Ors Vs Sangli Municipal Council
.... nge to the order directing Reference and the Petitioners participated in the proceedings before the Competent Authority and therefore, cannot now maintain a challenge to the order of Reference of the year 1971. 21. Coming now to the challenge to the order of MRT dated 22 nd December, 1989, ...
Bombay High Court
M/s.Trishul Construction Co Vs City Industrial and Development Corporation of Maharashtra Ltd. & Anr
.... ket. According to Mr.Janak Dwarkadas, the Board of Directors of the CIDCO decided to cancel the allotment in its meeting held on 4th January 2024 considering various aspects including the fact that if the delayed payment charges per square metre are calculated upto 31st October 2023 the valuatio ...
Bombay High Court
M/s Forbes Gokak Ltd Vs Bharat Petroleum Corporation Limited
.... ending applicable at relevant time. So far as the ground of erroneous computation of interest raised by Defendant-BPCL, Mr. Godbole would contend that computation of interest is purely in the realm of Executing Court not warranting any interference by this Court. He would therefore pray for allow ...
Bombay High Court
Deputy Commissioner Of Police Wireless Division Mumbai Vs Shri Sanjay Govind Parab
.... As the respondent made another application with the superior Authorities, the Office of the Police Commissioner informed the Deputy Commissioner of Police on 16/06/2021 that the order dated 22/04/2021 treating the period of absence of the respondent as without pay had been maintained. 7. F ...
Bombay High Court
Nasim Razzak Ghanchi And Anr Vs State of Maharashtra And Ors
.... does not lead to the determination of any issue in the suit. (ii) The legal representative is appointed for orderly conduct of the suit only. Such a decision could not take away, for all times to come, the rights of a rightful heir of the deceased in all matters. (iii) The decision is ...
Bombay High Court
XYZ Vs State Of Maharashtra Thro. The Principal Secretay
.... r to medically terminate the pregnancy, if she so desires. However since she has expressed her willingness and desire to continue with the pregnancy, she is fully entitled to do so. The present case squarely falls within the purview of the Explanation-2 to Section 3(2) of the M.T.P. Act read wit ...
Bombay High Court
Haresh Panchal Alias Harish Vallabhbhai Naroliwala Vs Leela Chandrakant Naik
.... ssein Kalumia (supra) in support of his contention that decree for eviction cannot be passed once it is proved that the tenant has deposited the rent before the trial concludes. It appears that similar view was taken by Chief Justice Chagla in Kailas Bhavan Bhagwandas 60 BomLR 1359. However t ...
Bombay High Court
Morarji Hariram (since deceased) 1(a) Mrs. Nirmalaben Morarji Thakkar and Ors Vs M/s. Ramnik Dairy Farm and Ors
.... he other side of a valuable accrued right (in certain situations). 71.4. A prayer for amendment is generally required to be allowed unless: 71.4.1.By the amendment, a time barred claim is sought to be introduced, in which case the fact that the claim would be time barred becomes a rele ...
Bombay High Court
Hitesh Santosh Shinde Andothers Vs Divisional Commissioner And Other
.... often cause trouble and fight against other groups (iii) an organized group of workers or prisoners. As per Wikipedia, the term ‘gang’ means is a group or society of associates, friends or members of the family with a defined leadership and internal organization that identifies with or claims con ...
Bombay High Court (Aurangabad Bench)
Deepak S/o Kailas Aglave Vs State Of Maharashtra And Others
.... esses have refused to appear to verify their statements because, during the inquiry by a Senior Police Inspector, they narrated the incident on the condition that they would not appear before any government office of the Court. In reply, it was further mentioned that the Assistant Police Commiss ...
Bombay High Court (Aurangabad Bench)
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!
