Rizvi Education Society And Ors Vs Brihan Mumbai Municipal Corporation And Ors
.... rt and by this Court. 25. Though it cannot be disputed that the publication of notice in Official Gazette was necessary, the intent behind the publication is to make all parties interested aware of the proposed amalgamation. It was the duty of the Assistant Charity Commissioner to cause the ...
Bombay High Court
Chandru Mirchandani Vs Settlement Commissioner For Compen.Pool Property Cum Custodian Of Evacuee Property And Ors
.... similar to the one’s raised in the present petition were urged by the respondent, on acquisition of the land which had taken place almost 38 years back. The petitioner therein was taking advantage of the fact that the records were not available with the State Government, and when it was not possi ...
Bombay High Court
Karan Distilleries Pvt. Ltd. Thr Its Director And Authorised Signatory Vs State Of Maharashtra Thr The Secretary And Ors
.... 8. At the outset, we state some admitted facts. It is not in dispute that the petitioner is the owner of the distillery which was initially a sick unit and which was taken over by the petitioner in the year 2003 in an auction. The petitioner has contended that it was also producing grain-based a ...
Bombay High Court
Cholamandalam MS General Insurance Co. Ltd. through its Manager Vs Charu Ashok Khandal And Ors
.... (a) by the person who has sustained the injury; or (b) by the owner of the property; or (c) where death has resulted from the accident, by all or any of the legal representatives of the deceased; or (d) by any agent duly authorised by the person injured or all or any of the ...
Bombay High Court
Rajesh Khakar And Ors Vs State Of Maharashtra And Ors
.... oduced themselves as Sameer Merchant and Dharmesh Dattani and told me that all three of them were owners of Lakshmi Dental Export Pvt. Ltd. After I shared information about my research with them, they requested that I leave my job and work with their company. When I refused, they assured me and p ...
Bombay High Court
Vikas Chandrakant Patil Vs State Of Maharashtra
.... inquiry, trial, appeal, revision and retrial; (iii) who is responsible for the delay and what factors have contributed towards delay are relevant factors. Attendant circumstances, including nature of the offence, number of accused and witnesses, the workload of the court concerned, prevailing lo ...
Bombay High Court
Aryan World School Vs Pune Metropolitan Regional Development Aurhority And Anr
.... g plan approved by the local authority and the constructions which are audaciously put up without any building planning approval, cannot be encouraged. Each and every construction must be made scrupulously following and strictly adhering to the Rules. In the event of any violation being brought ...
Bombay High Court
Niklesh Prakash Patil Vs State Of Maharashtra
.... ; (iii) who is responsible for the delay and what factors have contributed towards delay are relevant factors. Attendant circumstances, including nature of the offence, number of accused and witnesses, the workload of the court concerned, prevailing local conditions and so on — what is called th ...
Bombay High Court
Ketan Sharad Badule Vs State Of Mah. Thr. Pso Ps Gondia City Gondia
.... umstances as brought out in the social investigation report and past conduct of the child, the Board may, if it so thinks fit,-- (a) allow the child to go home after advice or admonition by following appropriate inquiry and counselling to such child and to his parents or the guardian; ( ...
Bombay High Court (Nagpur Bench)
Thakur Infraprojects Pvt. Ltd Vs State Of Maharashtra, Through Directorate of Industries & Ors
.... roversy involved in the instant writ petition are extracted below for the facility of reference: (k) All partners of joint venture/consortia shall be legally liable jointly and severally during the bidding process and for execution of contract in accordance with the contract ter ...
Bombay High Court
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