Rekha Vs State Of Maharashtra And Others
.... upon the petitioner was obligatory. Except for the report of the Block Development Officer, there was no map showing the encroachment. The respondents have no material to show that a notice was served upon her before inspection and measurement of her land. This Court, in the case of Sau. Lalita ...
Bombay High Court (Aurangabad Bench)
Janadhar Sevabhavi Sanstha, Latur Vs State Of Maharashtra And Others
.... respondent Nos.2 and 3 relied on the decisions of the the Hon’ble Apex Court in Tata Motor Limited Vs. The Brihan Mumbai Electric Supply and Transport Undertaking, [2023 (5) ALL MR 306 (S.C.)], N. G. Projects Limited Vs. Vinod Kumar Jain and others, [(2022) 6 SCC 127] and Galaxy Transport Agenc ...
Bombay High Court (Aurangabad Bench)
Vimal Vs State Of Maharashtra And Others
.... deo Kamble Vs. State of Maharashtra and others, [2010 (4) Mh.L.J.], wherein the Hon’ble Single Judges of this Court have held depending upon the earlier decisions of this Court that the resignation not forwarded by registered post need not be considered as invalid. Irrespective of the surroundin ...
Bombay High Court (Aurangabad Bench)
Milind Nandkumar Kulkarni And Others Vs All Resideing At And Others
.... ) 13 SCC 374 and Nalco case (2014) 6 SCC 756.” 13. True it is that the Labour Court did not have the benefit of judgment of the Apex Court in Balwant Singh Saluja (supra), which has been delivered in the year 2014. However, considering the material placed on record by the Petitioners and t ...
Bombay High Court
Raghu Dasma Ghadaga And Others Vs Project Ofcer, Dapchari Dugdha Prakalpa And Others
.... imilar cause of action for getting permanency as such but as it is fact on the record, the order which is passed in COMPLAINT (ULP)NO. 211/87 is still in existence. Hence the reliefs which have been prayed have been already granted in the said complaint by the predecessor of this court. Hence th ...
Bombay High Court
K� Savakash Auto Rickshaw Sangha And Others Vs Union Of India And Others
.... permits, tests, endorsements, badges, plates, countersignatures, authorization, supply of statistics or copies of documents or orders “and for any other purpose or matter involving the rendering of any service” by the officers or authorities under this Act or any rule made thereunder as may be c ...
Bombay High Court
Sar Senapati Santaji Ghorpade Sugar Factory Ltd Vs Assistant Commissioner Of Income Tax And Others
.... rder under sub-section (4),— (i) in respect of an application referred to in sub-section (2A) or sub-section (2D), on or before the 31st day of March, 2008; (ii) in respect of an application made on or after the 1st day of June, 2007 but before the 1st day of June, 2010, within twelve ...
Bombay High Court
Kiran B. Pulekar Vs Union Of India And Others
.... It is recorded by letter dated 9 April 2012 that the Petitioner was issued a chargesheet with regard to unauthorized absence from duty between December 2008 to May 2011. However, the Petitioner did not respond to the chargesheet and departmental inquiry was initiated. (f) Inquiry Officer ...
Bombay High Court
Soheb Sageerali Khan Vs State Of Maharashtra And Others
.... iour or any other thing till the period of six months from announcement of results in accordance with Board Regulation Rule No.55(2) and 102(2), there is provision to alter the result till six months by the Standing Committee of Divisional Board. In our view, this provision does not apply to the ...
Bombay High Court
Amol Bhaskar Sulakhe Vs State Of Maharashtra And Others
.... fence; or (c) a civil wrong as also a criminal offence. A commercial transaction or a contractual dispute, apart from furnishing a cause of action for seeking remedy in civil law, may also involve a criminal offence. As the nature and scope of a civil proceeding are different from a criminal pro ...
Bombay High Court
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