United India Insurance Company Limited Vs Shri Basavraj Virupasapa Jalsakare And Others

Bombay High Court 25 Oct 2024 First Appeal (st) No.5568 of 2015 With Interim Application No.12532 of 2024 With Interim Application No.1204 of 2015 (2024) 10 BOM CK 0007
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

First Appeal (st) No.5568 of 2015 With Interim Application No.12532 of 2024 With Interim Application No.1204 of 2015

Hon'ble Bench

S.M. Modak, J

Advocates

T.J. Mendon, Rahul Mehta, KMC Legal Venture

Final Decision

Dismissed

Acts Referred
  • Indian Penal Code, 1860 - Section 279, 304A
  • Motor Vehicle Act, 1988 - Section 184

Judgement Text

Translate:

Dhondiram Nimbole,"to prove the salary from Trimurti Engineering

Contractors. It was Rs.4,500/- per month.

Mangesh Nene,"He is a Tax Consultant. Income-tax return for

the assessment year 2010-11 was proved through

him.

Supreme Court
R. Rajendran Vs Kamar Nisha And Others
10 Nov 2025
Supreme Court
Akula Narayana Vs Oriental Insurance Company Limited &
10 Nov 2025
From The Blog
Alternatives to LLC for Indian Residents
Nov
14
2025

Court News

Alternatives to LLC for Indian Residents
Read More
Reliance Faces CBI Probe Over ₹13,700 Crore ONGC Gas Theft Allegations
Nov
14
2025

Court News

Reliance Faces CBI Probe Over ₹13,700 Crore ONGC Gas Theft Allegations
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Ck Citation: (2024) 10 BOM CK 0007
  • Coram: S.M. Modak, J
  • Bench: Single Bench
  • Advocates: T.J. Mendon, Rahul Mehta, KMC Legal Venture
  • Result: Dismissed
Referenced Acts & Sections
  • Indian Penal Code, 1860 - Section 279, 304A
  • Motor Vehicle Act, 1988 - Section 184
Stay Updated

Subscribe for weekly highlights on judgements, legal insights, and workflow tips.