Siddappa Kashiraya Savli Vs State Of Maharashtra
.... quiry officer therein is the Assistant Commissioner of Police who conducted the inquiry and his report has been accepted by the Police Commissioner’s Office / Authority. Appended to the said decision are the details of the departmental charge framed against Applicant and recording of the stateme ...
Bombay High Court
Ajeet Vikram Bahadur Singh Vs State Of Maharashtra
.... suffered injuries. 14) The FIR impugned herein is in respect of offences punishable under Sections 285, 287, 337 and 338 of the IPC. Sections 285 and 287 are offences relating to negligent conduct with respect to fire and/or combustible matter and machinery. Sections 337 and 338 deal with ...
Bombay High Court
Seema W/O Suresh Khobragade Vs State Of Maharashtra Thr. Pso Ps Bhadravati, Dist. Chandrapur
.... 994 she completed her BAMS course from Vidarbh Ayurved Mahavidyalaya, Amravati. She has stated that she completed her education up to the 10th standard from Holy Cross Convent, Amravati. She passed her 10th standard examination in the year 1986 and completed her HSC from Shivaji Mahavidyalaya, A ...
Bombay High Court (Nagpur Bench)
Shri Sandeep Pandurang Patil S/O Pandurang Sitaram Patil Vs State Of Maharashtra And Ors
.... accompanying documents as per subsection (2), which includes an authenticated copy of approvals and the commencement certificate from the competent authority {Section 4(2)(c)}. Additionally, the promoter must submit the sanctioned plan, layout plan, and project specifications {Section 4(2)(d)}. ...
Bombay High Court
Ansh S/O Kiran Gharat Vs Schedule Tribe Caste Certificate Scrutiny Committee, Thr. Its Member Section. Nagpur
.... nts before the Committee and suppressed the same from the Committee. So also, the petitioner's relatives obtained the validity certificates by submitting fabricated and bogus documents of the years 1913-14 before the Committee. Therefore, those validity certificates are not helpful to the petiti ...
Bombay High Court (Nagpur Bench)
Mustafa Kha Jabbar Kha Vs State Of Mah. Thr. Pso Ps Arni Tq.Arni Dist.Yavatmal And Another
.... ttitude of a person with full understanding and ability to exploit a minor girl and derive a sadistic pleasure. CCL No.1 was not satisfied with his relations with the victim. In order to derive the maximum sadistic pleasure of exploiting the victim, he involved CCL No.5 and other accused and mad ...
Bombay High Court (Nagpur Bench)
Murli Industries Limited Vs Union Of India And Another
.... letter/order cannot be termed to be an order passed by statutory authority under the Employees’ Provident Funds Act for the reason that the said order is passed on representation/application preferred by the petitioner. The petitioner has prayed that no recovery from the petitioner can be made on ...
Bombay High Court (Nagpur Bench)
Ms. Anita Agarwal Vs Union Of India Through The Secretary
.... w or not, and after that, the Chief Commissioner shall comply and forward the report within five working days after that to the concerned Customs Port of Export. 11. The CGST Policy Wing, vide its Circular No.131/1/2020 dated 23 January 2020, has stated that the verification sha ...
Bombay High Court
Apollo Tyres Limited Vs Union Of India Through The Secretary
.... e prayer clause of the petition. 8. Mr. Ochani, learned counsel for the respondents, is justified in submitting that if the petitioner is called upon to reply to the show cause notice, the adjudicating officer would certainly look into it objectively and, if convinced with the submission, m ...
Bombay High Court
Pawan Advertising Vs State Of Maharashtra & Ors
.... sbury, L.C., in Sharpe v. Wakefield). Also see S.G. Jaisinghani v. Union of India. 10. The word "discretion" standing single and unsupported by circumstances signifies exercise of judgment, skill or wisdom as distinguished from folly, unthinking or haste; evidently, therefore, a d ...
Bombay High Court
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