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
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)
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)
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)
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)
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