Dr. Ashok Trivikram Wagle Vs Estate Manager-5, Mumbai H. & A. Board, Griha Nirman Bhavan, Bandra (East), Mumbai 400051
.... thout the previous permission of the Authority, the whole or any part of such premises, or (iii) committed, or is committing any act which is destructive or permanently injurious to such premises, or (iv) made, or is making, material addition to, or alteration in, such premises without the pre ...
BOMBAY HIGH COURT
Smt. Doshmani Vs Smt. Ayoda Inok Anjore and Others
.... NHADA which was entered into by original allottee Smt. Ayoda Anjore and therefore, the agreement was not specifically enforceable. It is, therefore, contended that the Courts below considered all these facts and circumstances to record concurrent findings of facts and therefore, the Second Appeal d ...
Bombay High Court (Nagpur Bench)
Jaysinh Morarji Popat and Another Vs Gulabben Hansraj Dedhia and Others
.... pired even before No Objection Certificate was granted, the legal representatives of the deceased Hansraj would not be entitled to any accommodation in the new building. 9. On the other hand, on behalf of the petitioners it is submitted that finding recorded by the learned single Judge that the p ...
Bombay High Court
Pragji Vrindavan Premises Co-operative Society Ltd. and Others Vs State of Maharashtra and Others
.... 5/- was received. The petitioners were served with a notice on 24th August, 1993 of the third respondent calling upon them to pay an amount of Rs. 1,42,427/-. By their letters dated 21st September, 1993 and 30th November, 1993, the petitioners reiterated the request for an exemption from the payment ...
Bombay High Court
Shabbir Sharafally Harianawalla and Others Vs State of Maharashtra and Others
.... l empowered in cases of special hardship and subject to such terms and conditions as it may impose to consider a building for structural repair even if the cost of such repair is likely to exceed the limit set out by the substantive part of Sub-section (3). Under the second proviso to Sub-section (3 ...
Bombay High Court
Ghulamnabi B. Khan Vs Bombay Housing and Area Development Board and others
.... nt of Rs. 20,000/- for transfer of the tenancy. If the appellant who has deposed that he was a student has not brought in any evidence to show that how he came to have an amount of Rs. 20,000/ - whether this was a loan taken or he had a Bank deposit from which the amount had been withdrawn. There is ...
Bombay High Court
Smt. Seeta Ramnath and Others etc. Vs State of Maharashtra and Others
.... tems which are required to be repaired or replaced as a consequence of the repairs or replacement aforesaid which are carried out or to be carried out, and also repairs and replacement of the roof (but not replacement of the tiles only) and of the drain pipes (including house gullies) fixed to the b ...
Bombay High Court
Smt. Sharmila R. Kotian Vs State of Maharashtra and others
.... quires otherwise". Does the contest require otherwise is the next question? A close look at S. 91(1) would show that the object is to provide temporary accommodation to a specified class of persons. That class is those who are "dishoused". The persons dishoused are those who were in occupation of th ...
Bombay High Court
Niranjana Mohanlal Kapadia and Another Vs State of Maharashtra and Others
.... d Counsel Mr. Shroff that the landlords were and are anxious to carry out the repairs, as 40% of the building is occupied by them, finally resulted in an admission that the landlords themselves moved out of the building in 1982 and are residing elsewhere. 7. It is not the acrimonious past that ne ...
Bombay High Court
Basantibai Fakirchand Khetan and Others Vs State of Maharashtra and Another
.... r Acquisition of such land ot subserve the common good is entitled to protection under Art. 31C of the Constitution. In support of the submission, reliance is placed upon the decision is in Sanjeev Coke Manufacturing Company Vs. Bharat Coking Coal Limited and Another, where the expression "materi ...
Bombay High Court
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