Meera Narayan Unawane And Others Vs State Of Maharashtra And Others
.... 3, 6 and 9, who retired on 31.05.2023, 30.06.2022, 31.07.2023, 28.02.2022 and 30.09.2020, respectively. 18. Needless to say that, in case of Rafiq Masih (supra), the Hon’ble Apex Court held that, the benefit of non-recovery cannot be extended to employees merely because they was not respon ...
Bombay High Court (Aurangabad Bench)
Ambarsingh And Others Vs State Of Maharashtra And Others
.... rding to PW1 Suppadsing father, deceased was telling about accused no.1 saying that, this witness should sell his property and handover the amount of sale transaction to accused no.1, whereas, PW2 Poonabai mother in her chief deposed about accused demanding gold ring and asking deceased to tell ...
Bombay High Court (Aurangabad Bench)
Chandrabhan Vs State Of Maharashtra And Others
.... integra in view of the decision in Writ Petition No.8215 of 2022 and connected Writ Petitions which were decided on 21/07/2023 by the Nagpur Bench of this Court. Hence for the reasons assigned in the said judgment, the following order is passed:- ORDER i) The order dated 13/09/2023 pas ...
Bombay High Court (Nagpur Bench)
Gayatri Construction Vs State Of Maharashtra And Others
.... ce these agreements are not to comply with the amended provisions, men, it cannot be contended by the plaintiff that they govern the field.” 8. Thus as in 1971 there was no form prescribed under section 4 in which the builder had to enter into an agreement, in law, the agreement entered bet ...
Bombay High Court
Babasaheb Pandhari Chole Vs State Of Maharashtra
.... ded by the Executive Magistrate suggests the appellant came home drunk. 12. The appellant was sixty-five years of age at the relevant time. The deceased was sixty years old. It is in the testimony of P.W.3 - Tukaram and both the daughters-in-law Alka (P.W.5) and Nirguna (P.W.6) that the appe ...
Bombay High Court (Aurangabad Bench)
Association Of College And University Vs Union Of India And Others
.... of revised pension. In our view, such a classification has no nexus with the object and purpose of grant of benefit of revised pension. All the pensioners form one class who are entitled to pension as per the pension rules. Article 14 of the Constitution of India ensures to all equality before l ...
Bombay High Court (Aurangabad Bench)
Shilpa Gorakh Chavan Vs University Grants Commission And Others
.... on their merit in PET. 10. Turning back to the facts of the present case, apparently petitioner acquired her postgraduate degree in M.Sc. in April 2018. On 24.01.2019, she applied the University to admit her for Ph.D. programme in the subject of Botany from Vice Chancellor’s quota. Pertine ...
Bombay High Court (Aurangabad Bench)
Godrej Projects Development Pvt Ltd Vs Income Tax Officer, 1(1)(4) And Others
.... settled law is once a query is raised during the assessment proceedings and the assessee has replied to it, it follows that the query raised was a subject of consideration of the AO while completing the assessment. It is not necessary that an as - sessment order should contain reference and/or ...
Bombay High Court
Waryam Singh Kartar Singh Vs State Of Maharashtra And Anr
.... of the offence, are the likelihood of the accused fleeing from justice and his tampering with the prosecution witnesses. Both of them relate to ensure of the fair trial of the case. Though, this aspect is dealt by the High Court in its impugned order, in our view, the same is not convincing. ...
Bombay High Court
Rashmi Mehrotra And Others Vs Manvi Sheth And Others
.... right title or interest or equity. It also includes a household belonging to the joint family of which the Respondent is member irrespective of any right title or interest in the shared household. 12. What is presented for consideration is whether absent the factual scenario of not hav ...
Bombay High Court
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