Siddarth S/o Laxman Gajghate Vs State Of Maharashtra Thr. Anti Corruption Bureau, Nagpur
.... ded by learned Judge of the trial court as against accused No.2 Siddarth. 14. As far as the evidence of complainant PW1 Kishor Shambharkar is concerned, it shows that the entire allegations are made by him as to the demand against the deceased accused who was serving as a Forest Guard. As p ...
Bombay High Court (Nagpur Bench)
Dhule Municipal Commissioner Dhule Municipal Corporation Vs Ms Borse Brother Engineers And Contractors Pvt Ltd Through Its Director
.... eme Court in the case of BGS SGS Soma JV (Supra) has held that in certain cases the venue mentioned in the arbitration agreement may really be the seat of arbitration and at paragraph No.97 has observed as under :- “The arbitration clause in the present case states that “Arbitration Proceedi ...
Bombay High Court (Aurangabad Bench)
Saraswatha S/o Sampatrao Bhoyar Vs Late Ravindra S/o Sadashiv Khodke Since Deceased Thr. Lrs. And Others
.... on to the court impleading them not merely as the legal representatives of the deceased but also in their personal capacity avoiding thereby a separate suit for a decision on the independent title.” 13] As could be seen, in the case of Bal Kishan (supra), the Supreme Court has ...
Bombay High Court (Nagpur Bench)
Chetan Kailas Vaidya Vs State Of Maharashtra
.... he school register. The evidence of PW-9 is silent as to the person who had provided this information of the birth date of the victim while admitting her in the Anganwadi. There is also no clarification whether the Anganwadi is part of said school or it is a separate institution. If the Anganwad ...
Bombay High Court (Nagpur Bench)
Chatur @ Chetan Maroti Meshram Vs State Of Maharashtra
.... self from her body but the appellant did not respond positively. She has stated that thereafter she went to her house and when she woke up in the evening, she narrated the incident to her mother. The evidence of the victim with regard to the occurrence of the incident is very short. The victim w ...
Bombay High Court (Nagpur Bench)
Maharashtra Antibiotics And Pharmaceuticals Ltd, Thru. M.D. And Anr Vs Environmental Engineers Inc. Thru. S.D. Paliwal And Anr
.... ot approve recommendations made by BIFR to wind up company. However, once recommendations are approved and winding up order is passed, the Company Court becomes custodian of the assets of the company. The disposition of the property thereafter is permissible only with prior approval of t ...
Bombay High Court (Nagpur Bench)
Sow. Jayshri w/o. Deepak Patil Vs Yashwantrao Manikrao Patil
.... said trust from the valid members by the Inspector of their office. 15) The petitioners are in the management of the trust and their C.Rs. have been rejected by orders dated 5.12.2023. The said order is challenged before the appellate authority/Jt.C.C., however, there is no interim order pa ...
Bombay High Court (Aurangabad Bench)
Aryan S/o Naresh Shende Vs State Of Maharashtra
.... ng out the solution to the issue as, prima facie, we were of the view that the petitioner cannot be blamed for non compliance viz. non production of caste certificate when he already holds and produced the validity certificate. 5. We have given chance to the respondent no.2 during the cours ...
Bombay High Court (Nagpur Bench)
Shriramchandra Ramdas Kunwar And Another Vs State Of Maharashtra And Other
.... Magistrate under section 156 (3) of Cr.P.C. Respondent No.5 made prayer for issuance of directions under section 156 (3) of Cr.P.C. against in all 7 accused persons with stipulation that accused no.1 Janardhan Garje, who is unconcern with the land owned by him, made an application depicting him ...
Bombay High Court (Aurangabad Bench)
Shahrukh Ziya Mohammad Vs State Of Maharashtra
.... ion, may get prolonged due to pendency, which would directly affect her right to liberty. 12. The learned Government Pleader appearing for respondent no.1 State CID has joined the submissions canvassed by the earlier two Counsel by contending that the order passed by the learned Magistrate ...
Bombay High Court (Nagpur Bench)
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