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Chainani, C.J. (1) The facts giving rise to this petition briefly are that the petitioner and opponent No.1 were candidates at the election held in Walgaon electoral division for electing councillors of the Zilla Paris…
Pendse, J.@mdashThe Secretary (II) to the Government of Maharashtra, Home Department, by order dated November 11, 1987, passed in exercise of the powers under sub-section (1) of Section 3 of the Conservation of Foreign …
1. This is a petition filed by the two original accused in Criminal Case No. 64 of 1985 pending on the file of the Chief Judicial Magistrate, Nasik. The petitioner No. 2 is the son of the petitioner No. 1. The complaint…
U.D. Salvi, J.@mdashHeard. Rule, made returnable forthwith. By consent taken up for final hearing. 2. The petitioners - heirs of the agricultural tenants in respect of agricultural land bearing Survey No. 95/11, 95/3 a…
Roshan Dalvi 1. The petitioners are residents of Taluka Alibag, District Raigad and are stated to be carrying on cultivation of agricultural land in villages Dherand, Mohte, Shahapur and Dhakte Shahapur more specially …
Patkar, J.@mdashIt is conceded that the amount or value of the subject-matter in dispute on appeal to His Majesty in Council is not Rs. 10,000 or upwards, but it is contended that the decree or final order involves indi…
Dismissed