Savita Shrimant Ghule And Others Vs Sangita Bibhishan Sanap & Ors
.... before the special meeting of Grampanchayat. All the members discussed the said motion & thereafter, passed the ‘Motion of No Confidence’ by more than 3/4th majority. Therefore, requirements of Section 35 of the said Act are fulfilled. Requirements of Section 35 are already set out herein ab ...
Bombay High Court
Jayram Baburao More Vs State Of Maharashtra And Others
.... ension to the respective employees. 3. The learned AGP on behalf of the Respondent-State is unable to point out any distinguishing feature in the facts of the present case from the facts of these other cases. 4. Accordingly, Rule is made absolute and the petitions are allowed in terms ...
Bombay High Court
Swapan Nripesh Bhattacharya Vs State Of Maharashtra And Others
.... she told him to have food. Soham replied positively and thereafter the phone was cut. 5.4) Essa Mohammad Gajnavi (friend of deceased) in his statement dated 2nd May 2017 has stated that, on 1st May 2017 at about 9.00 a.m. he came from his native place for an interview at I.I.T. Mumbai and ...
Bombay High Court
Sheezan Mohd. Khan Vs State Of Maharashtra And Others
.... hereof, is said to aid the doing of that act.” 10) The provision indicates that, to constitute abetment under Section 107, there has to be instigation by the person to do that thing, or an intentional aid by any act or illegal omission to the doing of that thing. Pertinent to note is Explan ...
Bombay High Court
Swararaj @ Raj Shrikant Thackeray Vs State Of Maharashtra
.... o abstain from a certain act or to take certain order with certain property in his possession or under his management. The order must be in the knowledge of the person to whom it is directed and the person who despite having the knowledge of the order disobeys such direction. The second part pro ...
Bombay High Court
M/S. IVY Jewellery Pvt Ltd Vs Chandresh Sampat And Others
.... Mr Dhaval Bhatt unto the accused, the trial Court rightly found that the said cheque was not issued by the accused to discharge the liability of Mr Dhaval Bhatt which was allegedly assigned to the accused. To buttress his submissions, he relied upon the judgment of the Hon’ble Supreme Court in ...
Bombay High Court
M/S. Faime Makers Pvt.Ltd Vs District Deputy Registrar Co-Operative Societies (3),Mumbai
.... n absence of such resolution, it is not possible to convey leasehold rights in favour of the society. The society’s application was accordingly rejected granting liberty to apply once again to seek conveyance of leasehold rights after complying with the aspects indicated in the order. This is ho ...
Bombay High Court
Ramchandra Udaysinh Jadhavrao Vs Girishnavnathrao Avhad And Another
.... t all. In fact, as mentioned from the narration of facts set out earlier, this litigation has a very checkered history. The impugned order rejected the application of the claimant to be formally brought on record. Having passed such an order, naturally the sole Arbitrator could not proceed any f ...
Bombay High Court
John Khushaba D�souza Vs Francis Jokim D�souza And Ors
.... er was required to be set aside in the year 2010 when the Disputant was cross-examined. The cross-examination was completed in the year 2013. The Advocate of the Petitioner ought to have immediately filed Affidavit of Evidence of Petitioner. However, for long time of 2 and ½ years between 11 Feb ...
Bombay High Court
Ashfaque Abdulla Saudagar Vs Shaheen Gulam Rasool Bhorania And Others
.... before the trial Court and that it is not the case of the defendant that in spite of due diligence, he could not have filed the affidavits. 15. The Appellate Court further held that it is not the case of the defendant that the trial Court had refused to admit the documents. The Appellate Co ...
Bombay High Court
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