Shanta Digambar Sonawane Vs Union Of India And Others
.... had provided an updated Aadhar Card; however, the Respondent – Authorities refused to accept the candidature. The Respondents have relied upon the order passed by the Division Bench of this Court in the case of Manish Kumar Verma Son of Fulan Prasad Verma Vs. Union of India and Ors.[ Writ Petit ...
Bombay High Court
Subham Suresh Misale Vs State Of Maharashtra And Others
.... tion for the period 8th September 2017 to 7th September 2020, the fact remains that the Respondent No.3 has worked as a plumber from 5th November 2016 to 7th May 2019 with M/s. Bhosekar Construction. Therefore, the contention of the Petitioner that this certificate is incorrect cannot be accepte ...
Bombay High Court
Vijaykumar Vs State Of Maharashtra And Others
.... 018 and thereafter the impugned order has been passed. It was found that the appointment of the petitioner was not legal as there was ban on the recruitment in view of the Government Resolution dated 2nd May 2012. Though the Government has relaxed the said ban in respect of the appointments in re ...
Bombay High Court (Aurangabad Bench)
Madhavi Vikram @ Udale Mule Vs Prakash Dattu Chougule
.... laced reliance on several prescriptions and diagnostic documents as well as certificate of Doctor with apparently suggest that he was suffering from psychosomatic disorder and Atonic Epilepsy. He was also hospitalized in August 2015 in semi-conscious condition. There is absolutely no discussion ...
Bombay High Court
Wadhwa Group Housing Private Ltd Vs Vijay Choksi And Others
.... dings for its Members or in respect of the allottees of such apartments or buildings; or (v) any other person who acts himself as a builder, coloniser, contractor, developer, estate developer or by any other name or claims to be acting as the holder of a power of attorney from the owner of ...
Bombay High Court
Amol Suresh Lingayat Vs State Of Maharashtra
.... osed that wife of deceased Suresh was working as a labour. She used to report late to the work and therefore, she was reprimanded. Therefore, deceased Suresh and appellant beat him. According to him, they hit him on his cheeks resulting into bleeding injury and he suffered tooth loss. He has nam ...
Bombay High Court (Aurangabad Bench)
Milind And Others Vs State Of Maharashtra And Others
.... s mother as well as both daughters came to the garage around 9.00 to 9.30 a.m. and when his daughter informant was narrating about occurrence of 8.30 a.m. in which accused Milind had forcibly held her hand, accused persons came there and he has narrated the role of accused Pravin for hitting him ...
Bombay High Court (Aurangabad Bench)
Vikram Ramesh Rughani Vs State Of Maharashtra And Others
.... t for recovery of amount remaining unpaid for period of more than one year, there is no question of imprisonment being imposed for a term exceeding one year. The period of 12 months is the outer limit. 15. In this context, it will be profitable to refer to Section 29 of Cr.P.C which provid ...
Bombay High Court
Samita Rajendra Patil And Others Vs State Of Maharashtra And Others
.... ng mangroves in 2015 and same not being cited in 2019 was a fact recorded by Respondent No.5-MCZMA authorities in its minutes of meeting dated 15th July 2019 and the said minutes formed part of the Writ Petition No.1643 of 2019 on the basis of which an order came to be passed by this Court on 15 ...
Bombay High Court
Shivaji Vs Jivan
.... to him, there is no case for restoration. 5. After hearing both side and going through the record, it is emerging that, present appellant instituted proceedings under section 138 of N.I. Act bearing S.C.C. No. 752 of 2020. Papers show that, learned trial Judge issued process on 03.02.2021. ...
Bombay High Court (Aurangabad Bench)
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