Kishore Jetha Somai Vs Union Of India And Others
.... t that the Petitioner has entered the whole process on the caste/tribe claim. i) Therefore on learning that the Petitioner’s caste/tribe certificate is invalidated, RBI has issued a show-cause notice to the Petitioner on 7 March 2017 pointing out that he was selected under ST-OH category on ...
Bombay High Court
Secretary And Others Vs Venkatrao Dnyanoba Mane And Others
.... annot be enlarged to re-appreciate the evidence of the witnesses before the Enquiry Committee by substituting the opinion of the Enquiry Committee or the Management. Re-appreciating the evidence of each witness is exceeding the jurisdiction. 22. A perusal of the findings of the Tribunal cle ...
Bombay High Court (Aurangabad Bench)
Sharad Nagnath Bubne And Others Vs State Of Maharashtra And Others
.... ased employee seeking voluntary retirement rather than resigning”. (emphasis supplied) The Hon'ble Supreme Court thus observed that the use of the word resignation seeking to quit employment is not conclusive enough, and whether a given communication is a letter of resignation simplici ...
Bombay High Court
Gangadhar Sonu Sonaware And Others Vs Namdeo Bhausingh Sonawane And Others
.... nnot come into play. It has further held that institution of two similar Suits cannot be a ground for invocation of provision under Order VII Rule 11(d) of the Code. The Appellate Court thereafter referred to provisions of Section 151 of the Code and according to it, the Court can curb instituti ...
Bombay High Court
Nareshkumar Rajpal Bagdi Vs State Of Maharashtra
.... returned and pushed the door with force. As a result, the door opened. She entered in the house. Then she saw that, the deceased was lying on the floor. There was blood in the hall. This evidence is consistent with the evidence of Mohd. Azam (PW-1) and Arpana (PW-2). 14.1) Mohd. Azam (PW- ...
Bombay High Court
Maheshkumar G. Garodia Vs Union Of India And Others
.... e KVTL. Larger public interest being involved, there would be no justification in directing the clock to be put back in these circumstances. It was thus submitted that no relief whatsoever could be granted to the petitioner. 8. Mr. Shriram Redij, learned counsel appearing for the 1st respon ...
Bombay High Court
Saddam Hussain Qureshi Vs Union Of India & Anr
.... ) The Public Prosecutor is to be given an opportunity to oppose the application seeking bail; (ii) Where the Public Prosecutor opposes the application:- (a) The court is required to record satisfication that there are reasonable grounds for believing that the Applicant is not guilty o ...
Bombay High Court
Vinayak Sopan Matre And Others Vs Principal Government Polytechnic Pune And Others
.... ment order then respondent no.1 will further consider whether the petitioners can be covered in the phrase “employed in technical field” under the Rules. 10. Pursuant to the above, the petitioners filed their affidavits stating their work experience in the technical field and also enclosed ...
Bombay High Court
Gopal Suresh Malik Vs State Of Maharashtra And Others
.... ceedings under Section 110 of Cr.P.C. The Petitioner was externed from Thane District for a period of 02 years vide Externment proposal No.5/22 under Sections 56(1)(a)(b) of The Maharashtra Police Act, 1951 dated 29th January, 2022. During this period, the Petitioner committed one serious crime. ...
Bombay High Court
Shikha Lodha Vs Suketu Shah And Others
.... the time of presentation of Divorce Petition in Mumbai, which was notarized in U.S.A. so therefore, the Divorce Petition could not be filed in Mumbai, as Section 19 (iv) of the Hindu Marriage Act, contemplates that the Divorce Petition can be filed at the place where petitioner is residing, if ...
Bombay High Court
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