M/s. IFFCO TOKIO General Insurance Co.Ltd Vs Smt. Suvarna w/o. Rajabhau Ghodke
.... u Ram & Ors in Civil appeal No.9581 of 2018 [arising out of SLP [Civil] No.3192 of 2018], decided on 18th September, 2018, the Hon’ble Court has granted compensation as under : Head Compensation awarded ...
Bombay High Court (Aurangabad Bench)
Adarsh s/o Anil Khare Vs State Of Maharashtra, thr.PSO PS Sitabuldi, Nagpur
.... it is true that successive bail applications are permissible under the changed circumstances. But, without the change in the circumstances the second application would be deemed to be seeking review of the earlier judgment which is not permissible under the criminal law as has been held by this ...
Bombay High Court (Nagpur Bench)
Ratnadeep Medical Foundation And Research Centre Ratnapur Through Its Secretary Vs Collector And Others
.... year to year basis. 14. Though there is reference to the breach of terms and conditions subject to which the affiliation was granted under Section 108 of the Universities Act, the first impugned notice (Exh. F) dated 12.03.2024, does not seek to undertake any process for cancellation of aff ...
Bombay High Court (Aurangabad Bench)
Lekha Ali Shaikh w/o Ali M Shaikh Vs Chief Executive Officer
.... within the stipulated time frame. Sub-Section 6 of Section 238 of the Cantonments Act 2006 reads as under: “Section 238 (6): Where the Board neglects or omits, for one month after the receipt of a valid notice, to make and to deliver to the person who has given the notice any order of any ...
Bombay High Court
RBL Bank Limited Vs Sohanlal V Jain
.... deems fit, but which shall not be later than one hundred twenty days from the date of service of summons and on expiry of one hundred twenty days from the date of service of summons, the defendant shall forfeit the right to file the written statement and the Court shall not allow the written sta ...
Bombay High Court
SGS Infratech Limited Sgc Mall Vs Union Of India, Through Secretary, Ministry Of Defence And Ors
.... ax in dispute is paid up by the time the appeal is actually heard on its merits. We would, therefore, read clause (b) of Section 170 only as a bar to the hearing of the appeal and its disposal on merit and not as a bar to the entertainment of the appeal itself." 23. Since ...
Bombay High Court
Association Of Indian Magazines Registerd Office Thr. President Vs Union Of India Thr. Secretary
.... referred these proceedings for the opinion of a third Judge namely, Justice A.S.Chandurkar. He has rendered his opinion dated 20th September 2024 as under: “N] Conclusions: 56] Having considered the matter extensively on the points of difference, I would conclude by opining that I a ...
Bombay High Court
Kishor Fulchand Pawar Vs Nanda Kishor Pawar
.... uation was to the knowledge of both sides and it was an undisputed fact. Therefore, her right to claim the maintenance being a divorcee was accrued. In the circumstances, the Revisional Court did not erred in law in granting the maintenance. 5. The first question raised by the learned couns ...
Bombay High Court (Aurangabad Bench)
Nivrutti S/o Nagorao Hange Vs State Of Maharashtra
.... the DNA reports nor have they examined the fact whether the techniques were reliably applied by the expert. In the absence of such evidence on record, all the reports with regard to the DNA profiling become highly vulnerable, more particularly when the collection and sealing of the samples sent ...
Bombay High Court (Aurangabad Bench)
Anand s/o Sukhlal Pardeshi Vs State Of Maharashtra
.... supra) on the scope of objection of Section 41 and 41-A, which reads thus : “7.1. From a plain reading of the aforesaid provision, it is evident that a person accused of an offence punishable with imprisonment for a term which may be less than seven years or which may extend to seven years ...
Bombay High Court (Aurangabad Bench)
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