Mr. MINGUEL CAETANO LOBO & ORS. Vs Mr. LUIS RUDOLF FIALHO & ORS.
.... into any disrepute. It has been a settled position of law that in exercise of jurisdiction under Article 227 of the Constitution of India, the High Court can set aside or reverse finding of inferior Court or Tribunal only in a case where there is no evidence or where no reasonable person coul ...
BOMBAY HIGH COURT (PANAJI BENCH)
Mrs. Anamika Amerkar And Ors Vs Goa Coastal Zone Management Authority And Ors
.... ’, without due process of law. Obviously, only that 1/3rd part of “agricultural land” was said to be in possession of Gurudas, as a protected tenant under the Tenancy Act. The right claimed in that suit emanated from provisions of the Goa Agricultural Tenancy Act, 1964. In the said suit proceedi ...
National Green Tribunal Western Zone Bench, Pune
Station Superintendent, Inter State Police Wireless, Transmitting Station Vs Comunidade of Bambolim
.... e land for auction is contained in "tombo 1" book and to its price shall be added twenty annuities of variable and invariable expenses, referred to in the same "tombo", and the price of the other returns shall be the sum of twenty annuities or instalments. The lands are required to be auctioned free ...
Bombay High Court (Goa Bench)
Shri Vaman V. Naik and another Vs The Administrative Tribunal, Gao and others
.... endants in the written statement. In the said case, in 1919, one Tayamma filed an application before Tahsildar alleging that she had executed only a mortgage deed and not a sale deed in favour of the father of the appellant in the said case before the Apex Court. The Tahsildar, however, negatived he ...
Bombay High Court (Goa Bench)
Shri S.V. Salgaocar and another Vs Special Land Acquisition Officer and another
.... lands were in the vicinity of the land in question and in both the cases the rate awarded was much higher than which was awarded in the instant case. With the passage of time it is but natural that the price increased and this being common knowledge, the Reference Court ought to have awarded the rat ...
Bombay High Court
Ramrai Ganpat Goltekar and Others Vs Shri Peter Michael Fernandes and Others
.... ''Costa submits that the evidence on record shows that the petitioner is a person who is very much aware of the existence of survey records. In his deposition he has admitted that besides the suit paddy field he got other paddy fields belonging to Communicate and that his name has been recorded as t ...
Bombay High Court (Goa Bench)
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!
