Regional Director E.S.I. Corporation Vs M/S. Pahelvi Bakery
.... ast is not treated or adapted by the Applicant by storing in the refrigerator, there would be no change in the manufacturing process. The intention of the storing yeast in the refrigerator is to make it usable for long time rather procuring it from the market on day to day basis. ...
Bombay High Court
Momin Zulfikar Kasam Vs Ajay Balkrishna Durve And Anr
.... en assignment of the decree, but who has succeeded to a decree holders’ right, is entitled to such decree under Section 146 of the CPC. 27. In the conspectus of the aforesaid we are of the view that the objective of amending Order XXI Rule 16 of the CPC by adding the Explanation was to deal ...
Bombay High Court
Anuraag Agarwal Vs Poonam Agarwal nee Mukim
.... der Section 12 of the Protection from Domestic Violence Act, 2005 before the Magistrate can be transferred to the Family Court in exercise of powers conferred under Section 24 of the C.P.C. Note -1 - See Sandip Mrinmoy Chakrabarty v. Reshita Sandip Chakrabarty, 2018 SCC OnLine Bom 2709; ...
Bombay High Court
M/S Sambhaji Multi Services Through Its Proprietor Sachin Ratknakar Sonwane Vs Commissioner State Gst Bhavan And Others
.... e period of limitation remaining, all persons shall have a limitation period of 90 days from October 3, 2021. In the event the actual balance period of limitation remaining, with effect from October 3, 2021, is greater than 90 days, that longer period shall apply. III. The period from Marc ...
Bombay High Court (Aurangabad Bench)
Sudha Rajendra Mahajan And Others Vs Vikas Narayan Patil Through Poa Tilottama Vikas Patil And Others
.... nd licence agreement. In light of the law espoused by this Court in various judgments, stray admission appearing in the cross-examination cannot be read contrary to the object of parties discernible from the written agreement. 13. The next question posed for consideration by learned Advocat ...
Bombay High Court (Aurangabad Bench)
Jitendra Badrinaryan Toshniwal Vs State Of Maharashtra
.... to Seizure of Clothes of informant did not support prosecution. 10. PW-4 Dr. Subhash Chief Medical Officer at Exhibit 23 identified that on 21.04.2001 around 01:45 a.m. he examined Rekha Sharma, who was brought in injured condition and he noticed CLW injuries on the occipital region, left ...
Bombay High Court (Aurangabad Bench)
Bharat Petroleum Corporation Limited Paramjitsingh Ghai And Anr @RESPONDENT Vs
.... (iii) inquiry into mesne profits from the institution of the suit. 18) In the present case, the Plaintiff had specifically prayed for inquiry into mesne profits from the date of termination of tenancy. Prayer clauses (b) and (c) in T.E. & R. Suit No. 112/137 of 2005 reads ...
Bombay High Court
Jitendra S/o Badrinaryan Toshniwal Vs State Of Maharashtra
.... h to Seizure of Clothes of informant did not support prosecution. 10. PW-4 Dr. Subhash Chief Medical Officer at Exhibit 23 identified that on 21.04.2001 around 01:45 a.m. he examined Rekha Sharma, who was brought in injured condition and he noticed CLW injuries on the occipital region, left ...
Bombay High Court (Aurangabad Bench)
Babarjit Singh Hari Singh And Another Vs Manorama Vishwanath Surve And Anr
.... lable in this case. The Appellate Tribunal and the High Court have dealt with the evidence available in this case in detail and came to the conclusion that Sri Bhagwan was adopted by Hira Lal. It is not necessary for us to rely on the evidence available or the findings as proof of a valid adopti ...
Bombay High Court
Sanjay S/o Wasudeo Chinchmalatpure Vs State Of Maharashtra
.... deals with framing of charge, which reads as under: “228. Framing of charge. - (1) If, after such consideration and hearing as aforesaid, the Judge is of opinion that there is ground for presuming that the accused has committed an offence which — (a) is not exclusively triable by th ...
Bombay High Court (Nagpur Bench)
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