Sanjeev C. Bordia and Another Vs Sunilkumar Mohansingh Bordia
.... the tenancy rights in the subject premises was not accepted by the Ld. Arbitrator, the Respondent raised the dispute regarding competency and jurisdiction of the Ld. Arbitrator before the City Court. 14. As stated above, the dispute involved in this matter was not between landlord and tenant, but ...
Gujarat High Court
Prabhudas Damodar Kotecha and Another Vs Smt. Manharbala Jeram Damodar and Others
.... idental slip in the body of the section itself. (See Nandini Satpathy Vs. P.L. Dani and Another, ). The Supreme Court in S.P. Gupta Vs. President of India and Others, , after considering the law on the use of marginal notes while interpreting the provisions of a statute in paragraph 1096, held ...
Bombay High Court
Smt. Bibi Begum Mard Shafiq Ahmed Khatimiti and Others Vs Mohamad Khalid Gulam Dastgir Jalal and Others
.... been no lawful subletting. The Suit was, therefore, dismissed. An Appeal was carried to the High Court. The High Court disagreed with the view of the Judge of the City Civil Court that the City Civil Court had the jurisdiction and dismissed the Appeal. The matter was carried to the Supreme Court. Wh ...
Bombay High Court
Sadbuddhi Brahmesh Wagh, Rajadhiraj Brahmesh Wagh, Dnyanraj Brahmesh Wagh, Vinayak Brahmesh Wagh, Aparna Arun Nadkarni, Suvarna Uday Nayak and Vyankatesh Vinayakrao Wagh Vs Sheela Mahabaleshwar Wagh (since deceased Ganesh Mahabaleshwar Wagh and Shilpa Wagh Shrikhande), Satish Raghavendra Wagh, Vaishali Sharad Kulkarni, Neela Surendra Pa(sic), Vidya Vinayak Wagle, Dr. Shyam Janardan Karande, Sadashiv Shambhurao Tinaikar (deceased Suresh Shambhurao Tinaikar, Indrani Suresh Digikar, Maya Mohan Khadpe, Sandhya Dhananjay Sambare, Girish Digambar Wagle, Vandan Umesh Wagh, Neeta Rajiv Motiwala, Supriya Vijay Rai and Manisha Sadanand Pandit) and Radhika Madhav Dhume
.... s 5(11)(c)(i) is accepted by the Arbitrator when it comes to the residential premsies. The rent receipt of the residential premsies in Beach View stood in the name of Late Shri Vinayakrao. Therefore, in Direction (F), the Arbitrator directed that as far as this flat is concerned, the parties may ado ...
Bombay High Court
Savitribai and Another Vs Vithal Hari Petakar
.... ication would show that there is only one Court at Kolhapur, viz. Civil Judge (Senior Division) established at Kolhapur. The Courts of Civil Judges (Junior Divisions) are located at other places in the District. 7. It is clear that under S, 28 (1) (b) of the Rent Act, primarily it is the Court of ...
Bombay High Court
Ranchhodlal Vallabhdas Vs Mahendrakumar Ambalal
.... the Court may consist, as we have already pointed out, of one Principal Judge or one Principal Judge and one or more Judges to assist him. Then Section 24 deals with the classes of Judges and they are Civil Judge, Senior Division and Civil Judge, Junior Division, and it lays down what the jurisd ...
Bombay High Court
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