Kamlesh S/o. Narayan Dubey Vs State Of Maharashtra
.... ssaulted, at what part and how many injuries were on the person of the deceased. Alternatively, the appellants have stated that the case comes under Exception 4 to Section 300 of the Indian Penal Code. 10. Further it is argued that there is no seizure of vehicle. The vehicle was not noted ...
Bombay High Court (Nagpur Bench)
Shailesh Mahadeo Lanjewar Vs State Of Maharashtra
.... committing rape on her by the appellant. The appellant was frustrated on account of the marital discord between him and his wife. Therefore, on this count, it is not possible to conclude that the prosecutrix was a consenting party to this act. It is true that she had an opportunity to run away ...
Bombay High Court (Nagpur Bench)
Vaibhav S/O GajananTekam Vs State Of Mah.Thr. Pso Ps Pulgaon Tah.Deoli Dist.Wardha
.... ven secondary evidence on record, the primary evidence to prove the birth date was introduced for the first time. It is not the case of the appellant that the prosecution has only produced before the Court the secondary evidence. In my view, therefore, the evidence on record is sufficient to prov ...
Bombay High Court (Nagpur Bench)
M/s Schulke India Pvt. Ltd Vs Union Of India
.... authorities. 25. In the State of Jharkhand and Another Vs Govind Singh (2005) 10 SCC 437 the Hon’ble Supreme Court has explained that after enacting a law or Act, the Legislature becomes functus officio so far as that particular Act is concerned, and it cannot itself interpret it. No doub ...
Bombay High Court
Shri Akhilesh s/o Mohansingh Thakur Vs Hari alias Haribhau s/o Shankar Masram
.... m the suit land and arrears of rent. The Division Bench of this Court held that counter-claim was not maintainable in view of Section 41 of the Presidency Small Cause Courts Act, 1882 (for short, ‘the Act of 1882’). The Supreme Court upheld the Judgment of the Division Bench and held that the co ...
Bombay High Court (Nagpur Bench)
P. J. Rathod (Prabhubhai S/O Jadhavji Rathod) Vs Union Of India, Thr. Divisional Railway Manager (Engineering) South Eastern Railway, Nagpur And Anr
.... he amount lying in deposit in the disposed of FAO(OS) 93/2002 was not a deposit made in the executing court in terms of Order XXI Rule 1 CPC. Admittedly, the said deposit could not be construed as direct payment made to the decree holder. As noticed by the learned Single Judge, when the decree d ...
Bombay High Court (Nagpur Bench)
Arjun s/o Chandulal Kewalramani Vs Shri Dharamdas s/o Tekchand Kewalramani (dead) through LRs Shri Parag s/o Gulab Kewalramani & Ors
.... context, he submitted that the first ground, as has been raised, cannot be said to be an error apparent on the face of record. So far as other grounds are concerned, the tenant has quoted excerpt from the evidence to contend that this part of evidence has been not considered by this Court and, t ...
Bombay High Court (Nagpur Bench)
Roshanbi Aziz Motiwala Thr Poa Mr. Iliyas Aziz Motiwala Vs Union Of India Thr The Secretary Ministry Of Road Transport And Highways Ors
.... dule. They submit that 26 project affected and displaced families have been referred to in the schedule to the compensation order passed under Section 3-G of the NH Act. 14. Towards this end, an application asking for benefits under the Second Schedule of the 2013 Act came to be filed on Ju ...
Bombay High Court
Dagdabai Vitthal Kadam Vs State Of Maharashtra Thr The Revenue And Forest Dept And Ors
.... area within any reserved forest if it considers that such area is significant for the purpose of protecting, propagating or developing wild life. Such notification would need to specify as nearly as possible, the location and the limits of such area and it would be sufficient to describe the ar ...
Bombay High Court
United India Insurance Company Limited Vs Shri Basavraj Virupasapa Jalsakare And Others
.... hown to me from the record. It is submitted with consensus that it is not there. The discussion in the judgment is considered. The income from both the sources is 1,15,640/-. Mr.Mehta for the appellant made following submissions:- (i) Only the return for assessment year 2010-11 was produced ...
Bombay High Court
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!
