L.J. Tanna Shares And Securities Pvt. Ltd. And 2 Ors Vs 63 Moons Technologies Ltd. And 31 Ors
.... ture of order sought for by the Plaintiffs is like attachment before judgment which in the facts of the present case cannot be granted. Mr. Kadam would therefore pray for permitting NSEL to utilise the amount deposited by NAFED in the Delhi High Court by following methodology adopted/suggested i ...
Bombay High Court
Gitadevi Ramprakash Podar Vs Pragnesh Narayan Podar And Others
.... in adoption to Tejpal Podar. 17. But, it is an admitted position that the respondents have been arrayed as defendants in the aforesaid suit filed by the petitioner in the year 2023; that they were served with the papers pertaining to the suit and the interim application filed therein; and t ...
Bombay High Court
Keshav Mansing Salunkhe Vs Nitin Prabhakar Bhagawat
.... not. In Siddamsetty Infra Projects (P) Ltd. (supra), this Court was dealing with a similar question with respect to a sale agreement for an immovable property, while referring to an earlier judgment in Chand Rani v. Kamal Rani, it was reiterated that in sale of immovable property there is no pre ...
Bombay High Court
M/s. Sesa Sterlite Ltd., Shirur, Pune Vs State Of Maharashtra And Others
.... and Anr. Vs. The State of Maharashtra, Through Department of Industries and Ors., (Writ Petition No.7850 of 2021, dated 29th July 2021) Commissioner of Central Excise, New Delhi Vs. Hari Chand Shri Gopal and Ors., (2011) 1 SCC 236. The writ petition, therefore, was liable to be dismissed. ...
Bombay High Court
Ranjit Arunkumar Jaiswal Vs Ashok Manikrao Khopade And Others
.... ecause of the accidental injuries under question. 15] There is a difference between a person suffering disability and a person who is handicap. A disability is an inability or restrict ability to perform an activity within the normal human range. As against, handicap is a disadvantage resul ...
Bombay High Court (Nagpur Bench)
Anoushka Tusharkumar Desai Vs State Of Maharashtra And Others
.... tegories from the State of Maharashtra only”. 11. The starting point of admission is State CET and Information Brochure for Centralised Admission Process (CAP) which a candidate is advised to download and read before filling an online admission form for CET. The Petitioner is the Maharashtr ...
Bombay High Court
State Of Maharashtra Vs Sarjerao Appaji Gujar And Others
.... ane crop. Her husband and in-laws were also residing with them in a hut. She narrated that on the day of incident, she woke up at 5.00 a.m. That time, her father-in-law asked her to bring Rs.20.000/- from her parents and abused her and he went away. Therefore, in anger, she narrated that, she to ...
Bombay High Court (Aurangabad Bench)
Mohammad Abdul Salim Vs State Of Maharashtra
.... zar day. They found accused sitting on the varanda of the bank and on reaching there, complainant asked accused whether extract of mutation and 7 x 12 extract are ready, to which accused answered in affirmative and also questioned whether amount was brought. Complainant claims that he removed th ...
Bombay High Court (Aurangabad Bench)
Rajaram Vs State Of Maharashtra And Others
.... on the following grounds : “a) (i) the matriculation or equivalent certificates, if available; and in the absence whereof; (ii) the date of birth certificate from the school (other than a play school) first attended; and in the absence whereof; (iii) the birth certificate given ...
Bombay High Court (Aurangabad Bench)
Sabiya Begum Akbar And Others Vs State Of Maharashtra And Others
.... siting the hospital, approaching doctor, seeking his endorsement, about fitness to give statement and recorded her above dying declaration. He stated that, initially she was admitted by her brother to Ahmedpur Rural Hospital, but later on she was referred to Civil Hospital, Latur and while under ...
Bombay High Court (Aurangabad Bench)
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