State of Maharashtra Vs Chandrakant Revansidha Mathapati
.... a clear dichotomy with respect to the case with which the prosecution has come to the Court and the same being contradicted by the sole eye witness i.e. the Complainant himself. Record indicates and shows that an application by Complainant for supply of electrical meter / electricity for flour m ...
Bombay High Court
Tiger Steel Engineering Vs Union Of India Thr The Joint Secretary And Ors
.... 1) of the SEZ Rules, 2006 reads as under - "The Domestic Tariff Area supplier supplying goods to a Unit or Developer shall clear the goods, as in the case of exports, either under bond or as duty paid goods under claim of rebate on the cover of ARE-1 referred to in Notification Number ...
Bombay High Court
Prathamesh Nayan Mulye Vs State Of Maharashtra Thr The Dept Of Education And Ors
.... erroneous grounds. It is the submission of Mr. Patil that the purpose of G.R. dated 6/2/2012 is only to ascertain whether there are surplus employees and that the need for taking prior permission as contemplated in G.R. dated 6/2/2012 is not mandatory. That the advertisement dated 21/6/2012 was ...
Bombay High Court
Shri. Deepak Manaklal Katariya Vs Mr. Ashok Motilal Katariya And Ors
.... s of jurisdiction and maintainability. The terms "jurisdiction" and "maintainability" are often mistakenly used interchangeably, yet they hold distinct legal connotations. A precise understanding of the distinction is crucial for judicial adjudication. Jurisdiction refers to ...
Bombay High Court
Kondiba Gunjal Vs Union Of India
.... hich show that Accused No.2/Applicant was in contact with Accused Nos.1 and 4 and documents for clearance of the consignment was forwarded by the present Applicant to Accused No. 1. 19 As far as confessional portion recorded under Section 67 of the NDPS Act is concerned, it is now well set ...
Bombay High Court
Afsana w/o. Sarfaraj Ahmed Pate Vs Sarfaraj Ahamad Mainodin Patel and Ors
.... the Appellant herself and this is not denied by Appellant. It is prosecution case that this demand was made and at the same time Respondent Nos.1 to 9 assaulted and abused the Appellant. What is crucial is the fact that if such demand was made then at the time when such a demand was made in Sep ...
Bombay High Court
Rajaram Raghunath Koli Vs State Of Maharashtra
.... een validated. 9. In rebuttal, the learned Advocate for the Petitioner submits that there can be no embargo on the Petitioner from seeking a new Panbhare Koli Caste Certificate, though he has received a Validity Certificate. The Petitioner has done a research and has realized that he ...
Bombay High Court
Mashalkar Prasad S/O Chandrashekhar M Vs Terna Medical College And Hospital Thr. Its Registrar And Ors
.... of the Act of 2015. The same reads as under:- “14. Procedure to be adopted by Fees Regulating Authority- 5) No institution shall collect fee amounting to more than one year fee from a candidate in an academic year and collection of fees for more than one year in an academic year sha ...
Bombay High Court
Kondiba Gunjal Vs Union Of India And Anr
.... ds which show that Accused No.2/Applicant was in contact with Accused Nos.1 and 4 and documents for clearance of the consignment was forwarded by the present Applicant to Accused No. 1. 19 As far as confessional portion recorded under Section 67 of the NDPS Act is concerned, it is now well ...
Bombay High Court
Afsana W/o Sarfaraj Ahmed Patel Vs Sarfaraj Ahamad Mainodin Patel And Ors
.... lade by the Appellant herself and this is not denied by Appellant. It is prosecution case that this demand was made and at the same time Respondent Nos.1 to 9 assaulted and abused the Appellant. What is crucial is the fact that if such demand was made then at the time when such a demand was made ...
Bombay High Court
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