Visawas Trambak Patil And Others Vs State Of Maharashtra And Others
.... ndent – CIDCO has filed the affidavit in reply dated 5 April 2022 opposing the Petition. It is contended inter alia by CIDCO that for the construction of NMIA and acquisition relating thereto, the State Government is an acquiring body. The Petition suffers from gross delay and laches, which are ...
Bombay High Court
Deepak Bajaj And Others Vs State Of Maharashtra And Others
.... rgued by the learned Advocate. 7) In the case of Priyanka Srivastava and Anr. Vs. State of Uttar Pradesh and Ors., reported in (2015) 6 SCC 287, it is held that, there has to be prior application under Section 154 (1) and 154 (3) of Cr.P.C. while filing a petition under Section 156 (3) of C ...
Bombay High Court
Kshitij Pravin Desai And Others Vs Chief Controlling Revenue Authority, Pune And Others
.... nce pursuant to the said agreement for sale, they filed an application for adjudication before the Collector of Stamps, who decided the application under section 31 of the Stamp Act on 18th September 2012. (iv) The document submitted for adjudication was classified as a document under Sect ...
Bombay High Court
Mohammad Noor Hasan Abdul Gafar Shaikh @ Hasan Kanya Vs State Of Maharashtra And Anr
.... the result of the present tendency of the externee far more than of his past convictions. The past history of the externee is no doubt relevant, and indeed is made a condition precedent by S.57, for the passing of an order of externment. But, even so, the order of externment is not a penalt ...
Bombay High Court
Starlift Services Pvt. Ltd Vs Alba Asia Pvt. Ltd. And Others
.... f court may be punished with simple imprisonment for a term which may extend to six months, or with fine which may extend to two thousand rupees, or with both: Provided that the accused may be discharged or the punishment awarded may be remitted on apology being made to the satisfaction of ...
Bombay High Court
Badrunisa Vs Sabdar Khan And Others
.... evidence is sufficient to prove that the appellant was holding property Benami. The appellant’s husband is not party to the suit and, therefore, he has not claimed himself to be the real owner of the property. To my mind and in terms of Section 4 of the Benami Transactions Act, the question, wh ...
Bombay High Court (Nagpur Bench)
Jobi Joseph Vs M/s. Cadbury India Ltd And Others
.... auses of letters are in dispute till date. So I have no hesitation to observe that the applicant was answerable to the authority of the respondents. So, he cannot be said to be a person in management or administration, but at the same time there were other persons, who are referred as RD & P ...
Bombay High Court
Commissioner, Food And Drugs Administration, Maharashtra State Vs State Of Maharashtra And Others
.... onsidered by the Appellate Authority. On perusal of the evidence led by the respondent, it was clear that the charges framed could not be said to be duly proved. Referring to the earlier order of remand passed in Writ Petition No.3470 of 1999, it was submitted that this Court had observed that i ...
Bombay High Court
State Of Maharashtra And Others Vs Omprakash
.... observed in paragraph 16 as under : “16. Generally, the courts have adopted a very liberal approach in construing the phrase ‘sufficient cause’ used in Section 5 of the Limitation Act in order to condone the delay to enable the courts to do substantial justice and to apply law in a meaningf ...
Bombay High Court (Nagpur Bench)
Deepika Vs Nitin
.... Copy of judgment and decree dated 29.08.2014 in H.M.P. No. 132/2013 for restitution of conjugal right. g) Exh. 118- Copy of application/complaint u/s 340 for change in address. h) Exh. 151- Copy of judgment and order dated 29.11.2021 passed in R.C.C No. 191/2018 whereby Petitioner’s fa ...
Bombay High Court (Aurangabad Bench)
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