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)
Suburaban Education Society, Aurangabad And Others Vs State Of Maharashtra And Others
.... IV employees working in the previously sanctioned post and approved by the competent authority, the additional posts of Class IV employees will remain in the same institution until the said employee retires from that post, or the services of additional employees will be temporarily deputed / rev ...
Bombay High Court (Aurangabad Bench)
Oriental Insurance Company Vs Sunrise Biscuit Company Pvt. Ltd And Others
.... eems fit, but which shall not be later than one hundred twenty days from the date of service of summons and on expiry of one hundred twenty days from the date of service of summons, the defendant shall forfeit the right to file the written statement and the court shall not allow the written stat ...
Bombay High Court
Vijay Bhaskarrao Deshmukh Vs Tukaram And Others
.... on over the suit land Gut No.147-G for want of relevant entry in the crop inspection column but at the time of filing suit, the appellant / plaintiff as per the entry in crop inspection column in the record of rights of the suit land, was found in possession. 7. Thus, the learned counsel f ...
Bombay High Court (Aurangabad Bench)
Nazir Alibhai Shaikh Vs State Of Maharashtra And Others
.... confirmed reasons given by the Trial authority. Lastly, he submits that there is no perversity or illegality in the impugned orders. 9. Learned Assistant Government Pleader who appears for respondent Nos. 1 to 3 adopts the submissions of the learned counsel for the respondent No. 4. 10 ...
Bombay High Court (Aurangabad 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!