Neelam Rajendra Nanaware Vs State Of Maharashtra
.... l be discharged after recording reasons therefor. In that regard, it is only appropriate to consider the authorities dealing with the question as to what exactly is the scope of consideration and what should be the manner of consideration while exercising such power . 17. The decision in ...
Bombay High Court
Hotel Avion Private Ltd Vs State Of Maharashtra And Others
.... re decided against the Respondent No.3, it shall not claim any equity in the matter.” The above condition is set aside and modified as under: The question of execution of sale deed in favour of any of the parties would arise only after the final adjudication of the disputed matter. ...
Bombay High Court
State Of Maharashtra Vs 63 Moons Technologies Ltd.
.... .” The expression deposit is defined in Section 2(c) of the MPID Act in the following terms: “(c) “deposit” includes and shall be deemed always to have included any receipt of money or acceptance of any valuable commodity by any Financial Establishment to be returned after a specified ...
Supreme Court Of India
Manohar Bhimraoji Mahalle And Ors Vs State Of Maharashtra And Ors
.... iathan Vs. P. Narayan Embranthiri reported in AIR 2009 SC 1502 . It is also very important to note the manner in which parties have construed the various terms and conditions of the agreement. We have already discussed certain aspects in this behalf earlier. Clause No.8 of the said agreement of s ...
Bombay High Court (Nagpur Bench)
Ramesh S/O. Ramchandra Havale And Others Vs State Of Maharashtra And Others
.... giving interest and they are not returning the amount collected as deposit. It is the contention of the Competent Authority, Aurangabad that the act of the Accused amounts to cheating and criminal breach of trust. 11 For deciding the aforesaid grounds raised by the Appellants and the con ...
bombay high court (aurangabad bench)
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