Roshanbi Aziz Motiwala Thr Poa Mr. Iliyas Aziz Motiwala Vs Union Of India Thr The Secretary Ministry Of Road Transport And Highways Ors
.... dule. They submit that 26 project affected and displaced families have been referred to in the schedule to the compensation order passed under Section 3-G of the NH Act. 14. Towards this end, an application asking for benefits under the Second Schedule of the 2013 Act came to be filed on Ju ...
Bombay High Court
Dagdabai Vitthal Kadam Vs State Of Maharashtra Thr The Revenue And Forest Dept And Ors
.... area within any reserved forest if it considers that such area is significant for the purpose of protecting, propagating or developing wild life. Such notification would need to specify as nearly as possible, the location and the limits of such area and it would be sufficient to describe the ar ...
Bombay High Court
United India Insurance Company Limited Vs Shri Basavraj Virupasapa Jalsakare And Others
.... hown to me from the record. It is submitted with consensus that it is not there. The discussion in the judgment is considered. The income from both the sources is 1,15,640/-. Mr.Mehta for the appellant made following submissions:- (i) Only the return for assessment year 2010-11 was produced ...
Bombay High Court
Damodhar Jagnnath Lokhande And Another Vs Central Bureau Of Investigation And Another
.... liver lecture. Around 7.30 a.m. while he was proceeding towards Jalgaon-Dhule National Highway, according to the prosecution, his vehicle was intercepted by a motorcycle. Both, rider and pillion rider who were wearing helmet, pulled deceased out of the car and he was stabbed by means of knife i. ...
Bombay High Court (Aurangabad Bench)
Mr Sarojkumar Ramchandra Gonjari Vs State Of Maharashtra Through Its Chief Secretary
.... trator by The Chief Justice, at para 45 and 46 has observed as under: “45. It is seen that some High Courts have proceeded on the basis that any order passed by an arbitral tribunal during arbitration, would be capable of being challenged under Article 226 or 227 of the Constitution of Indi ...
Bombay High Court (Aurangabad Bench)
Prakash Parmanand Gurbakshani Vs State Of Maharashtra
.... ocal Health Authority had issued a letter to the applicant dated 12.11.1993 which the applicant had received on 17.11.1993 informing him that he may apply to the Court for sending the second sample to the Central Food Laboratory within ten days. However, the record does not reveal that after the ...
Bombay High Court (Aurangabad Bench)
M/S Honesty Land Developers Through Its Partners Dinesh Yashwant Patil And Anr Vs Shri Madhukar Sonaji Salve Died Thr Lrs Nirmala Madhukar Salve And Ors
.... ed, then it reveals that Govind Kaduba Rithe was having only 85 R land in his name in entire Gut No. 124, totally admeasuring 10 H 24 R. Likewise, Karbhari Jagannath Rithe was having 30 R land in the same, whereas Raju Jaggnath Rithe was having 80 R land in Gut No. 124. It means the members ...
Bombay High Court (Aurangabad Bench)
Chandrakant Nimba Patil Vs State Election Commissioner Through The Chief Election Commissioner And Others
.... the statutory authority is following the rules laid down, then writ of mandamus cannot be issued. He places relies on the decision of this Court in Mahendra Bapusaheb Gund Vs. The State of Maharashtra and others, [Writ Petition No.6706 of 2022 decided by this Court on 04.07.2022]. Though it w ...
Bombay High Court (Aurangabad Bench)
Abhimanyu s/o. Virbhadra Rasure Vs State Of Maharashtra And Other
.... heard, the Magistrate considers the charge against the accused to be groundless, he shall discharge the accused, and record his reasons for so doing. 13. Section 240(1) of the Cr.P.C. provides that if, upon such considering examination, if any, and after hearing, the Magistrate is of the o ...
Bombay High Court (Aurangabad Bench)
Indubai w/o. Narayan Junghare Vs Narayan s/o. Ramdas Junghare
.... rt was correctly appreciated. Therefore, revisional Court could not re-appreciate the evidence under Section 401 of the Code of Criminal Procedure (“Cr.P.C.”). 6. Referring to the findings of the learned Additional Sessions Judge, she would argue that the allegations levelled against the re ...
Bombay High Court (Aurangabad Bench)
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