Shri. Chindu Shankar Bodke And Ors Vs Deputy Collector And Sdo, Chandwad Sub-Div. Chandwad And Ors
.... bound period. 4. Ms. Kapadia states that the Petitioners’ application dated 19 November 2018 will be disposed of within three months of today, following the law and principles of natural justice. 5. Accordingly, we accept the above statement and direct the concerned mutation authoritie ...
Bombay High Court
Jayanand s/o Arjun Dhabale Vs State Of Maharashtra
.... omicidal death. Moreover, the learned Advocate for appellants has not challenged the death of the deceased Sunanda as homicidal. In such an eventuality and taking into consideration submissions of the learned Advocate for the appellants, the moot question that arises before us is, ‘Who is ...
Bombay High Court (Nagpur Bench)
Haribhau S/o Rajaram Telgote And 2 Others Vs State Of Maharashtra Thr. Pso, Ps, Hiwarkhed, Tq. Telhara, Dist. Akola
.... e a farce. The learned defence counsel would submit that the evidence of P.W. 9 Prashant auto-driver falsifies the entire evidence of disclosure and seizure. 58. It is the prosecution case that P.W.9 Prashant, is an auto rickshaw driver. It is his evidence that on 28.06.2015, around 4 to 4. ...
Bombay High Court (Nagpur Bench)
Kamlesh S/o. Narayan Dubey Vs State Of Maharashtra
.... ssaulted, at what part and how many injuries were on the person of the deceased. Alternatively, the appellants have stated that the case comes under Exception 4 to Section 300 of the Indian Penal Code. 10. Further it is argued that there is no seizure of vehicle. The vehicle was not noted ...
Bombay High Court (Nagpur Bench)
Shailesh Mahadeo Lanjewar Vs State Of Maharashtra
.... committing rape on her by the appellant. The appellant was frustrated on account of the marital discord between him and his wife. Therefore, on this count, it is not possible to conclude that the prosecutrix was a consenting party to this act. It is true that she had an opportunity to run away ...
Bombay High Court (Nagpur Bench)
Vaibhav S/O GajananTekam Vs State Of Mah.Thr. Pso Ps Pulgaon Tah.Deoli Dist.Wardha
.... ven secondary evidence on record, the primary evidence to prove the birth date was introduced for the first time. It is not the case of the appellant that the prosecution has only produced before the Court the secondary evidence. In my view, therefore, the evidence on record is sufficient to prov ...
Bombay High Court (Nagpur Bench)
M/s Schulke India Pvt. Ltd Vs Union Of India
.... authorities. 25. In the State of Jharkhand and Another Vs Govind Singh (2005) 10 SCC 437 the Hon’ble Supreme Court has explained that after enacting a law or Act, the Legislature becomes functus officio so far as that particular Act is concerned, and it cannot itself interpret it. No doub ...
Bombay High Court
Shri Akhilesh s/o Mohansingh Thakur Vs Hari alias Haribhau s/o Shankar Masram
.... m the suit land and arrears of rent. The Division Bench of this Court held that counter-claim was not maintainable in view of Section 41 of the Presidency Small Cause Courts Act, 1882 (for short, ‘the Act of 1882’). The Supreme Court upheld the Judgment of the Division Bench and held that the co ...
Bombay High Court (Nagpur Bench)
P. J. Rathod (Prabhubhai S/O Jadhavji Rathod) Vs Union Of India, Thr. Divisional Railway Manager (Engineering) South Eastern Railway, Nagpur And Anr
.... he amount lying in deposit in the disposed of FAO(OS) 93/2002 was not a deposit made in the executing court in terms of Order XXI Rule 1 CPC. Admittedly, the said deposit could not be construed as direct payment made to the decree holder. As noticed by the learned Single Judge, when the decree d ...
Bombay High Court (Nagpur Bench)
Arjun s/o Chandulal Kewalramani Vs Shri Dharamdas s/o Tekchand Kewalramani (dead) through LRs Shri Parag s/o Gulab Kewalramani & Ors
.... context, he submitted that the first ground, as has been raised, cannot be said to be an error apparent on the face of record. So far as other grounds are concerned, the tenant has quoted excerpt from the evidence to contend that this part of evidence has been not considered by this Court and, t ...
Bombay High Court (Nagpur Bench)
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