Chowgule And Company Pvt. Ltd Vs Public Prosecutor, State Of Goa And 2 Ors
.... quot;17. the Court could exercise its constitutional powers for transferring an investigation from the State investigating agency to any other independent investigating agency like CBI only in rare and exceptional cases. Such as where high oicials of State authorities are involved, or the accusa ...
Bombay High Court (Goa Bench)
Tata AIG General Insurance Co. Ltd Vs Insurance Ombudsman For Mumbai And Anr
.... (g) issuance of life insurance policy, general insurance policy including health insurance policy which is not in conformity with the proposal form submitted by the proposer; (h) non-issuance of insurance policy after receipt of premium in life insurance and general insurance including hea ...
Bombay High Court
Commissioner Of Customs NSV Vs Modern Trading And Logistics Llp
.... appeal by expunging the said condition as requirement of provisional release. Aggrieved by the said order, this appeal has been preferred. 7 Appellant proposes the following two substantial questions of law : A) Whether the CESTAT was right in deciding that fulfilment of policy condit ...
Bombay High Court
Akash Dilip More Vs State Of Maharashtra, Thr Pso Ps Warora Dist Chandrapur
.... ole body. She has categorically stated that on account of itching of the private part, she had sustained the injuries to her private part. In my view, in the backdrop of such answers in her cross-examination, it is not possible to place implicit reliance on her version in the examination-in-chie ...
Bombay High Court (Nagpur Bench)
Cheftalk Food and Hospitality Services Pvt. Ltd Vs Income Tax Officer, Ward (9)(2)(1) Mumbai
.... aceless Assessment Centre and the units set up, in an automated and mechanised environment. It is submitted that in pursuance of such powers, the Commissioner of Income-tax-1, National Faceless Assessment Centre, Delhi has notified the “Standard Operating Procedure for Assessment Unit under the ...
Bombay High Court
T. J. Thomas And Ors Vs Mun.Corpn.Of Gr.Bombay And Ors
.... ADA imposed on the Developer. Mr Manek submits that the Petitioners ought not to have taken occupation of the premises without the OC being issued for their premises. Having taken possession, the Petitioners can only be blamed for their acts, not the BMC. 24. Mr Manek submits that the Peti ...
Bombay High Court
Marine Electricals India Ltd Vs Union Of India and Anr
.... e. The said Affidavit therefore submitted that the interpretation sought to be given by the Petitioner to clause 8(5) of the Notification dated 26th June 2020, as substituted by Notification dated 18 th October 2022, is totally fallacious, which, in turn, entailed dismissal of the Petition with ...
Bombay High Court
Sidharth B. Purshottam Naik Dessai @ Sidharth B. Naik Dessai @ Sidharth B. Dessai And 2 Ors Vs Deejay Coconut Farm Pvt. Ltd., Rep. By Rhushikesh Bhaskar Sapre
.... ing any suit access and claimed that there is an alternate access available to the plaintiff. However, the first application for temporary injunction is only for grant of temporary injunction whereas second application at Exh.15 is filed for temporary mandatory injunction. 25. Admittedly t ...
Bombay High Court (Goa Bench)
Devyani C. Naik Vs State Of Goa Thr. Chief Secretary And Anr
.... 6, was brought into force on 19.04.2017. Section 2(e) defines “certifying authority” means an authority designated under sub-section (1) of section 57. The designated authority under Section 57 has certified the disability of the petitioner’s son ‘K’ suffering from mild autism between 40 to 60% ...
Bombay High Court (Goa Bench)
Adarsh Bharat Enviro Pvt Ltd Vs State Of Maharashtra Thr. Ministry Of Urban Development And Ors
.... in Urban Local Bodies in India. If there are multiple locations of legacy waste in one town then it shall be considered separate work not cumulatively single) for evaluation purpose. (b) Works executed in overseas/foreign countries shall not consider for evaluation. (iii) Note: (a ...
Bombay High Court
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