Shobhabai Narayan Shinde Vs Divisional Commissioner, Nashik Division, Nashik & Ors
.... of a Panchayat as disqualified, is kept open before the Divisional Commissioner (or the State Election Commissioner, if the order under Section 14B(1) is or were to be passed by the State Election Commission itself) to remove such disqualification or to reduce the period thereof in deserving ...
Supreme Court Of India
Rahul Raju Kulsange Vs Additional Collector And Others
.... “12. Before I proceed to do so, it will be necessary to first dissipate the argument canvassed before this Court on behalf of the respondents. According to Mr. Patwardhan, the application as filed by the petitioner ought to have been thrown out at the threshold, for it did not make out cause of ...
Bombay High Court (Nagpur Bench)
Mandabai Vs Additional Divisional Commissioner And Ors
.... nd since there was no evidence to prove the receipt to be genuine, no reliance could have been placed by the respondent No. 2 - Collector on it. The learned Government Pleader also faintly tried to demonstrate as to how there is a difference in the signature appearing on the copy of this receipt ...
Bombay High Court (Aurangabad Bench)
Sau. Seema Vs Divisional Commissioner Amravati Division And Ors
.... ners and therefore, are capable of being taken over by the local authority or local body, then, that would introduce an element of uncertainty and in a given case, disqualify persons who are duly elected members not for any unlawful act on their part. In these circumstances to hold on the basis ...
Bombay High Court (Nagpur Bench)
Sau. Seema Vs Divisional Commissioner Amravati Division And Ors
.... wners and therefore, are capable of being taken over by the local authority or local body, then, that would introduce an element of uncertainty and in a given case, disqualify persons who are duly elected members not for any unlawful act on their part. In these circumstances to hold on the basis ...
Bombay High Court (Nagpur Bench)
Gita Lahanu Pawar @ Gauri Lahanu Pawar Vs Kalavatibai Kashinath Pawar & Ors
.... ostulates rehearing of the grievance on merits. [(See A.I.R. 1996 Rajasthan 119 (FB)]. The power of appeal is being exercised by the State Government. In these circumstances, to hold that the State Government is powerless to entertain and decide an appeal which is filed beyond the period of fift ...
Bombay High Court
Swapnil Narayan Malke Vs Additional Commissioner And Ors
.... e the power to condone delay by applying Section 5 of the Limitation Act, 1963. None of the said decisions have considered an appeal filed under Section 16(2) of the said Act. This distinction assumes significance in the light of the fact that the proceedings filed under Section 15 of the said Ac ...
Bombay High Court (Nagpur Bench)
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