Danish Ali Jamaluddin Ahmed Vs State Of Maharashtra
.... xisted in the old code of 1898. The Supreme Court has already explained the dominant object of requiring an approver to be detained in custody until the termination of the trial is not intended to punish the approver for having come forward to give evidence in support of the prosecution but to p ...
Bombay High Court
Samantawadi Mahila Vikas Foundation A Non Govt. Organization And Others Vs Municipal Corporation Of Greater Mumbai, A Statutory Body And Others
.... ffect was addressed to the complainant on 26.04.2023. I therefore hold that show cause notices were not issued to Appellants before issuing revocation letters dated 13.07.2023. The next issue is what would be the effect of non-issuance of show cause notices before revoking the permission for use ...
Bombay High Court
Saraswatibai Bishwambarlal Charity Trust, Thr. Sudarshan Malpani And Ors Vs Gopal Traders Pvt. Ltd
.... ’s land to the Defendant. Clauses-(2), (4) and (5) of the Deed are relevant, which read thus : (2) The Grantor hereby grants onto the Grantee the Additional right of Way of 3.74 Meters width (Additional Right of Way) on the western portion and which is passing along with the Trust’s Propert ...
Bombay High Court
Dhananjay Vs State Of Maharashtra And Others
.... ate is genuine. Secondly, the Scrutiny Committee will have to decide whether the applicant has established that the person to whom the validity certificate relied upon by him has been issued is his blood relative. For that purpose, the applicant must establish his precise and exact relationship w ...
Bombay High Court (Aurangabad Bench)
Vaibhav Enterprises Vs Municipal Corporation Of Greater Mumbai And Others
.... ermitted to be altered at the asking of any tenderer or bidder. The submission, thus, is that prayer for substituting the criteria of tender conditions to the liking of the Petitioner cannot be granted and any interference by this Court in this will be impermissible in exercise of its jurisdicti ...
Bombay High Court
Kishor And Others Vs State Of Maharashtra
.... n is rather confined to about any previous quarrel, about previous talks, about how he came to know about phone number of appellant Samadhan, about appellant Samadhan to be customer of his shop, from whom he heard regarding appellant to be of a bad element, timing of Pan stall, timing of reachin ...
Bombay High Court (Aurangabad Bench)
Swashray Co-Op. Housing Society Ltd. & Ors Vs Shanti Enterprises And Others
.... members have been expected to fend for themselves and not even been provided the contractually due transit rent or displacement compensation. If this was only a question of delay for this or that technical reason in obtaining an occupation certificate, perhaps different considerations would aris ...
Bombay High Court
Inducare Pharma Pvt. Ltd Vs Chief Executive Officer And Others
.... that the product offered by the Petitioner viz. Shatgandha Granules does not have the same ingredients as the tendered product, as per WHO UNICEF formula. It is also the case of Respondent No.1, as argued by Shri Khandeparkar, learned Senior Advocate, that by issuing the tender process, bids wer ...
Bombay High Court
Shridhar Vs Scheduled Tribe Caste Certificate Scrutiny Committee And Others
.... the case of Maharashtra Adiwasi Thakur Jamat Swarakshan Samiti vs. The State of Maharashtra and Ors, reported in 2023(2) Mh.L.J. 785 observed that if an applicant is able to produce authentic and genuine documents of the pre-constitution period showing that he belongs to a tribal community, ther ...
Bombay High Court (Nagpur Bench)
Yuvraj Keshav Mandge Vs State Of Maharashtra
.... 0. The testimony of PW-5 Dr. Manisha would show that she had found three external injuries, as referred above, on the dead body and also noted fracture of thyroid cartilage. On the internal examination also, she found the said fracture and therefore, it was opined that the cause of death was ‘as ...
Bombay High Court (Aurangabad Bench)
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