BHCMONTHLY CASE LAW ARCHIVE
Read 175 LawLens analyses of Bombay High Court judgments published in October 2026, covering key rulings, legal principles and case law.
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Bharat Petroleum Corporation Ltd. (BPCL) invited bids for a three-year canteen-services contract.
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The suit properties were ancestral properties. After Sakharam Ghule’s death, his daughter, Krushnabai, was recorded as one of his legal heirs in the revenue records. The defendants later claimed that the properties ha...
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The petitioners were convicted in 2007 of, among other offences, kidnapping for ransom under Section 364A read with Section 120B of the IPC and sentenced to life imprisonment.
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The petitioner, an RBI-authorised payment aggregator, challenged provisional attachment orders freezing its current and escrow bank accounts under Section 83 of the CGST Act.
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The applicant, a doctor belonging to the Hindu Chambhar community, filed a private complaint alleging that Respondents 1 and 2 had falsely implicated him in a prosecution under Section 354 IPC and thereby committed of...
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The parties’ Joint Development Agreement (JDA) provided for a refundable security deposit and, under Clause 4.4, two flats as security for its refund.
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The suit property, originally agricultural land, was leased to Pune Fuel Merchants Association Ltd. in 1944.
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The complainant alleged that Accused No. 1, a partner in Fabdecon Engineers, diverted its recurring customer orders and resulting profits to other businesses with the assistance of the petitioners and other accused
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The petitioner Society challenged the Corporation’s demand for property tax and steps to auction its property for non-payment
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The petitioners challenged proceedings culminating in an order dated 31 March 2023 that raised a tax, interest and penalty demand of ₹62,42,948.
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The Petitioners owned and possessed land at Village Navghar, part of which had been declared surplus under the Urban Land (Ceiling and Regulation) Act, 1976 (“ULC Act”). An exemption under Section 20 was granted in 20...
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The Society and Respondent No. 1 entered into a Development Agreement on 30 September 2020 for redevelopment of the Society’s property.
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The applicant relied on a Permanent Alternate Accommodation Agreement dated 24 June 2021, under which he claimed the respondents had agreed to provide him Flat No. 1604, Olympia Tower, without payment and on an owners...
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The petitioners, serving Police Constables who participated in the 2023 Limited Departmental Competitive Examination for Police Sub-Inspector posts, challenged the revision of their marks in the 800-metre running event.
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The appellants, the deceased’s father and mother, sought compensation after their son died from injuries sustained in a fall from a train between Kurla and Chunabhatti on 1 September 2015.
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The respondent’s land at Village Dongargaon, Taluka Mawal, District Pune, was acquired for excavation of materials for the Mumbai–Pune Expressway.
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The petitioner Society purchased the disputed land under a registered sale deed dated 12 April 1979, obtained the requisite permissions, and constructed five residential buildings occupied by 289 members.
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Amitkumar Patel and M/s. Brahmani Infra purchased flats in Kutcchi Lohana Co-operative Housing Society, completed the required transfer formalities, paid the applicable fees and were admitted as members at the Society...
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The petitioner superannuated from service on 31 October 2024. A charge-sheet was served on him on 15 May 2025, and, following General Court Martial proceedings conducted at Tibri Military Station, Punjab, he was found...
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GSR Marketing Limited had obtained credit facilities from Union Bank of India, secured by immovable properties owned by third-party guarantors.
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Orbit Enterprises, the promoter, agreed to deliver nine units to Vazirani Realty by 31 May 2015 or 30 June 2017, depending on the units.
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The petitioner was appointed as a Shikshan Sevak at Amar Kor Vidyalaya from 7 July 2011 and, after completing three years, as an Assistant Teacher from 26 August 2014. The Education Inspector approved both appointments.
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The petitioner was appointed as a Shikshan Sevak in the sixth respondent school from 1 February 2012 to fill a vacancy created by a teacher’s voluntary retirement.
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The Petitioner, a qualified B.A., D.Ed. teacher, was appointed as a Shikshan Sevak at Respondent No. 6-school in August 2011 against a sanctioned vacancy. Her appointment was approved in 2013; after completing three y...
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The petitioner was appointed as a Shikshan Sevak in a sanctioned vacancy at the sixth respondent school on 14 November 2011. Her appointment was approved in 2013; after completing three years, she was appointed as an...
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The petitioner was appointed as a Shikshan Sevak at the sixth respondent school from 9 January 2012 and, after completing three years, as an Assistant Teacher from 24 February 2015.
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The petitioner was appointed as a Shikshan Sevak in the respondent school from 27 July 2011, under the 3% quota for persons with disabilities, and later became an Assistant Teacher.
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The Petitioner was appointed as a Shikshan Sevak at Respondent No. 6 school on 16 June 2011 against an OBC-reserved vacancy and received approval for that appointment in 2013.
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The Petitioner was appointed as a Shikshan Sevak at Respondent No. 6 school from 1 August 2011 and her appointment was approved by the Education Inspector in 2013.
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The Petitioner was appointed as a Shikshan Sevak in a sanctioned vacancy at Respondent No. 6 school in June 2011.
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The dispute arose from a development agreement dated 10 December 2021 between the Society and the Developer for redevelopment of the Society’s property.
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Petitioner No. 1 and his family had resided in the Union Territory of Dadra and Nagar Haveli and Daman and Diu (DNH) since 1996; Petitioner No. 2 was born there in 2008, completed his education there, and held a DNH d...
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The acquisition concerned 48,897.60 sq. m. of land in Oshiwara and Ambivali, Mumbai, reserved for a garden, recreation ground and Development Plan road.
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A.H. Wadia Trust sought approval under Section 36 of the Maharashtra Public Trusts Act, 1950, to sell encroached trust property by public auction.
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The complainant and another person were partners in M/s. Ashutosh Developers.
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Harneshwar Agro Products Power and Yeast (I) Ltd. was ordered into liquidation by the NCLT, which appointed a liquidator under the Insolvency and Bankruptcy Code, 2016 (IBC).
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Respondent No. 2, an employee of Vinay Gupta, alleged that society members and staff obstructed him and three plumbers from entering the Om Shiv Darshan Co-operative Housing Society to install a water connection on 15...
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Respondent No. 2 alleged that, on 11 July 2021, unidentified persons acting on the Petitioners’ instructions removed lamps and iron poles affixed near his property; an FIR under Sections 379 and 34 of the IPC was regi...
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The petitioner, a developer claiming possession under a development agreement, alleged that Respondent Nos. 2 and 3, directors of Utsav Infrastructure Pvt. Ltd., caused Respondent No. 4, their supervisor, to enter the...
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Orbit Enterprises, the promoter, had agreed to sell nine units in its project to Vazirani Realty Private Limited. Agreements or allotment letters specified possession dates of 30 June 2017 for four units and 31 May 20...
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The Petitioner sought admission to the MBBS course for Academic Year 2026–2027 under the Scheduled Caste (SC) category.
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The Petitioners, members of the Respondent housing society, challenged the society’s self-redevelopment project.
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During the COVID-19 pandemic, the Kalyan Dombivli Municipal Corporation recruited the petitioners as Staff Nurses/ANMs and Ward Boys on temporary, contractual terms to meet emergency healthcare needs.
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The Applicant and Respondent No. 1 are siblings disputing their deceased father’s estate.
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The petitioners had paid stamp duty on registered Agreements to Sell residential flats.
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The petitioners entered into registered agreements to purchase residential flats and paid stamp duty.
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The Petitioners entered into a registered agreement dated 8 March 2016 with M/s. Marvel Asta Construction LLP, under which they were to obtain leasehold rights over a plot and a bungalow constructed on it, for a total...
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The petitioner society, comprising ten flats and twelve members, sought redevelopment of its building, which was over 44 years old and had become unsuitable for occupation.
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The 38 petitioners had been engaged as seasonal clerks, peons and sweepers by the Haj Committee of India (HCoI), and claimed to have worked across multiple Haj seasons since 2009.
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The minor petitioner, through his father, sought a Scheduled Tribe validity certificate as belonging to the “Koli Mahadev” tribe.
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The appellant and deceased Popat Gaikwad had worked at the same fruit stall. After the appellant was removed and the deceased was engaged, the appellant allegedly blamed the deceased and the two had quarrelled.
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The Commissioner of Police, Brihanmumbai, ordered the petitioner’s preventive detention under the Maharashtra Prevention of Dangerous Activities Act, 1981 (“MPDA Act”) on 26 December 2025.
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The petitioner, a Central Railway employee, divorced his first wife in September 2014 and married his second wife in June 2016.
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The deceased died in a motor accident on 7 June 2005. The Tribunal assessed compensation by treating his monthly income as notional income of Rs.16,000 and awarded Rs.16,00,000, while attributing 20% responsibility fo...
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The petitioners were occupants of Issa Building, a dilapidated building being redeveloped under Regulation 33(7) of the DCPR 2034.
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The petitioners were tenants or occupants of Issa Building, a dilapidated building in Mumbai undergoing redevelopment under Regulation 33(7) of the Development Control Regulations, 2034.
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The petitioners, tenants or occupants of Issa Building, challenged proceedings initiated against them under Section 95A of the Maharashtra Housing and Area Development Act, 1976 (“MHADA Act”) in connection with the bu...
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The appeals concerned lands in Village Wadghar acquired for the Navi Mumbai Project under a notification published on 24 September 1986 under Section 4 of the Land Acquisition Act, 1894.
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The appeals arose from acquisitions for the Navi Mumbai Project under a notification issued under Section 4 of the Land Acquisition Act, 1894, on 24 September 1986.
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The appeals concerned lands in Village Wadghar acquired for the Navi Mumbai Project under a notification issued under Section 4 of the Land Acquisition Act, 1894, on 24 September 1986.
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The petitions concerned redevelopment of Issa Building, a dilapidated building in Mumbai, under Regulation 33(7) of the DCPR 2034.
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The petitions concerned redevelopment of Issa Building, a dilapidated building in Mumbai, under Regulation 33(7) of the DCPR 2034.
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The petitioners were tenants or occupants of Issa Building, a dilapidated building in Mumbai being redeveloped under Regulation 33(7) of the Development Control and Promotion Regulations, 2034.
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The petitions concerned redevelopment of Issa Building, a dilapidated building in Mumbai, under Regulation 33(7) of the DCPR 2034.
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The appeals concerned lands in Village Wadghar acquired for the Navi Mumbai Project under a notification issued under Section 4 of the Land Acquisition Act, 1894, on 24 September 1986.
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The appeals concerned lands in Village Wadghar acquired for the Navi Mumbai Project under a notification published on 24 September 1986 under Section 4 of the Land Acquisition Act, 1894.
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The appeals arose from a common judgment and order of the Maharashtra Sales Tax Tribunal, Mumbai, dated 18 November 2025, in VAT Second Appeals Nos. 107–112 of 2022.
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The petitioner challenged the University and College Tribunal’s dismissal of her appeal under Section 59 of the Maharashtra Universities Act, 1994, against her being relieved from service on 31 August 2002.
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The Commissioner of Police, Pune City, passed a detention order against the petitioner on 10 October 2025 under the Maharashtra Prevention of Dangerous Activities Act, 1981 (MPDA Act), with a separate order directing...
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The Petitioners were appointed as peons in Respondent No. 5 school in 2011 to posts vacated after the termination of two employees; their appointments were approved by the Education Officer in 2012.
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The Petitioner was admitted as a partner of Respondent No. 1 under a Deed of Reconstitution dated 27 October 2021, with a 75% share in profits and losses; Respondent Nos. 2 and 3 held 20% and 5%, respectively.
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The appellant was injured when a tempo bearing registration No. MWF-2080 struck him and another person on 16 July 1990.
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The petitions concerned redevelopment of Issa Building, a cessed building in Mumbai, under Regulation 33(7) of the Development Control and Promotion Regulations, 2034.
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The petitions concerned redevelopment of Issa Building, a dilapidated building in Mumbai, under Regulation 33(7) of the Development Control and Promotion Regulations, 2034.
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The petitioners were tenants or occupants of Issa Building, a dilapidated building undergoing redevelopment under Regulation 33(7) of the Development Control and Promotion Regulations, 2034.
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Respondent Nos. 7 and 8, the owners of Issa Building, undertook redevelopment under Regulation 33(7) of the DCPR 2034.
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The petitions concerned redevelopment of Issa Building, Byculla, under Regulation 33(7) of the DCPR 2034.
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The petitions concerned redevelopment of Issa Building, a dilapidated building in Mumbai comprising 83 residential and non-residential units, under Regulation 33(7) of the Development Control and Promotion Regulations...
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The petitions concerned redevelopment of Issa Building, a dilapidated building in Mumbai, under Regulation 33(7) of the Development Control and Promotion Regulations, 2034.
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The appellants, dependants of Ramnath Thakare, appealed against the Motor Accident Claims Tribunal, Nashik’s award of ₹2,46,500 for his death in a collision involving a jeep and an MSRTC bus.
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The petitioners, tenants or occupants of Issa Building, challenged proceedings under Section 95A of the Maharashtra Housing and Area Development Act, 1976 (“MHADA Act”) relating to redevelopment under Regulation 33(7)...
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Respondent Nos. 7 and 8 undertook redevelopment of Issa Building under Regulation 33(7) of the Development Control and Promotion Regulations, 2034, after obtaining statutory permissions.
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The petitioner challenged a detention order dated 30 December 2025, made under Section 3 of the Maharashtra Prevention of Dangerous Activities Act, 1981 (MPDA), and a related committal order.
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The Petitioner was admitted as a partner of Respondent No. 1 under a Deed of Reconstitution dated 27 October 2021, with a 75% share in profits and losses.
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The Petitioner obtained a certificate in 2000 claiming membership of the Thakur Scheduled Tribe.
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The petitioner obtained a caste certificate as belonging to the Thakur Scheduled Tribe in 2000.
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The Bank claimed rights in the suit land through an unregistered assignment from Fairdeal Development Corporation, asserting that it held the land for the balance of a 97-year head lease created in 1964.
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The dispute concerned 6 hectares 72 ares of Survey No. 201 (Part), Village Ambivali.
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The Petitioner, a registered trader in cotton, faced a GST demand of ₹14,77,57,828 under the Reverse Charge Mechanism on purchases of rock cotton from agriculturists.
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Breach Candy Hospital Trust, a company and public trust operating a hospital, applied for approval under Section 10(23C)(via) of the Income-tax Act, 1961.
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Respondent No. 1 appointed the Applicant as a subcontractor under four Work Orders dated 25 September 2017 for construction work at the “One Park Avenue” project; an Addendum followed on 17 February 2020.
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The parties executed a Binding Term Sheet and Addendum for the proposed acquisition of 100% of Respondent No. 4’s share capital, subject to staged payments, due diligence, regulatory approvals and other preconditions.
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The Petitioner and Respondent entered into an agreement for sale of a flat on 31 March 2021.
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The petitioner imported steel products under ITC-HS Code 7304.
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The Petitioner, a teacher in a school managed by Respondents 5 and 6, claimed that breaks in her service between 1994 and 1999 were followed by reappointments and that her service had ultimately been condoned by the a...
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In 2007, the management obtained a No Objection Certificate (NOC) and advertised a lecturer post in Commerce and Law.
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The appellant alleged that he advanced the accused ₹2,50,000 in cash and ₹10,00,000 by cheque in 2015, supported by promissory notes and a loan agreement.
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A Drugs Inspector alleged that Hinduja Hospital had acquired, stocked and distributed a batch of Visilon that was found to be not of standard quality, misbranded and contaminated.
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The Petitioner, aged 33, alleged that Respondent No. 2 concealed his prior marriage before marrying her on 16 February 2025, and that she later discovered information suggesting the concealment.
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The petitioners were acquitted by the Judicial Magistrate First Class on 22 October 2008 of charges that included an offence under Section 353 IPC.
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JSW Steel claimed Rs. 98,15,442 for a shortage of 205.559 MT of TMT bars, Rs. 26,26,250 for damage to 55 MT of TMT bars, and Rs. 41,86,333 for loss relating to HR coils and HR plates.
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The petitioner, an employee of National Insurance Company Ltd., was removed from service by order dated 8 April 2013 after prolonged absence. The company imposed the penalty without notice or a hearing, relying on Rul...
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Seven petitioners claimed occupation of rooms or hutments on CTS No. 10A, Rajeev Gandhi Nagar, Kurla (East).
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MIDC allotted an industrial plot at Kurkumbh to Petitioner No. 1’s father in 1998.
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Bharat Petroleum Corporation Ltd. (BPCL) invited bids for a three-year canteen-services contract.
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Paramshakti Steels Ltd. (PSL) obtained credit facilities from several banks.
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The Petitioners, members of Respondent No. 5 housing society, owned two flats in its former building.
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The State challenged the Maharashtra Administrative Tribunal’s order allowing 60 police personnel’s claim for deemed seniority as Police Sub-Inspectors (PSIs).
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The Petitioner occupied commercial premises on State Government land at Survey No. 8, Village Kurla, and operated a hotel and lodging house there.
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The Petitioner supplied goods to the Respondent and claimed unpaid invoices.
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The petitioners, developers of “Srushti Enclave”, sought to quash an FIR registered under Sections 420, 409 read with Section 34 of the Indian Penal Code, 1860 (IPC), and Sections 3–5 of the Maharashtra Ownership Flat...
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Respondent No. 1 was appointed as an Assistant Teacher by the then management under an order dated 7 June 1997, which described the appointment as probationary for two academic years.
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The Corporation appointed Fairdeal as its agent to collect octroi for a one-year period beginning 1 November 1995.
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The plaintiffs sued for declarations that documents listed in Exhibit “AA” were forged, fabricated, invalid and void ab initio, and sought their delivery and cancellation.
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Universal Textile Waterproof Co. (India), a partnership firm, borrowed ₹6 crore from NKGSB Co-operative Bank in 2012; its partners, Amrit Rajani and Pooja Rajani, guaranteed the facility.
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The plaintiffs brought a suit for a permanent injunction, alleging that the defendants’ development activities threatened their possession of Survey No. 96, Hissa No. 4.
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The Appellant, a Singapore company, claimed that the Respondent owed USD 6,692,500 for goods supplied under six contracts and relied on the Respondent’s communication dated 3 October 2025 as an admission of the outsta...
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The petitioners challenged CIDCO’s demand for transfer charges arising from transfers of flats or shares in co-operative housing societies.
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Respondent No. 2 and his brother alleged that the petitioners, in a redevelopment project, induced them to surrender two existing galas by promising alternate premises totalling 710 sq. ft. They received two shops and...
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The Commissioner of Police passed an order under Section 3 of the Maharashtra Prevention of Dangerous Activities Act, 1981, directing the petitioner’s detention.
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Respondent No. 7 was a co-operative housing society formed for persons belonging to the backward class.
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On 15 July 1996, the appellant was injured while travelling in a jeep that was struck by a Tempo Trax.
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On 1 April 1990, the appellant, an auto-rickshaw driver, was injured when a car insured by respondent No. 2 collided with his rickshaw.
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The Petitioner, a woman convicted under Section 302 read with Section 34 of the Indian Penal Code, challenged the State’s order placing her in Category 4(e) of Annexure-I to the Government Resolution dated 15 March 2010.
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The Petitioners sought to quash C.R. No. 5 of 2020, registered at Govandi Police Station, initially under Sections 420, 409 read with 34 IPC and Sections 3–5 of the Maharashtra Ownership Flats Act, 1963 (MOFA); offenc...
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The first respondent claimed rights over basement premises in the petitioner society’s building under an agreement with the developer and sought society membership.
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The Applicant and Respondents executed a Deed of Partnership dated 1 April 2025 for the production and commercial exploitation of the film JATADHARA.
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The Applicant and Respondent No.1 were partners in Respondent No.2 firm under a Partnership Deed dated 9 October 1992, which contained an arbitration clause at Clause 18.
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The Applicant supplied products to the Respondent under business transactions commencing in 2016.
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The parties entered into a Loan Agreement dated 3 May 2024, which contained an arbitration clause providing for a sole arbitrator appointed by the lender.
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The Applicant and Sinnar Municipal Council entered into a contract on 26 August 2014, with a 24-month completion period.
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Tata Projects issued Shivkumar Enterprises four Work Orders in 2021 and 2023, stated to be governed by the General Conditions for Contract Services (GCC), reference no. TPL/SCM/GCC/C4-HV/R3.
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The Applicants were appointed developers under a registered Development Agreement dated 12 November 2007, executed with Respondent Nos. 2–4, which included an arbitration clause in Clause 39.
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Parle Agro Private Limited (“PAPL”) had a subsisting 2014 franchise agreement with Udayak Agro Products Pvt. Ltd. (“Udayak”) for packaged drinking water, containing restrictions on competing activity carried on direct...
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Land belonging to the original allottee, Respondent No. 10, was acquired for the Veer Baji Pasalkar Dam Project.
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The Bank had occupied premises owned by Respondent No. 4, the TG Trust, as a tenant and vacated them in connection with redevelopment under a tripartite Memorandum of Understanding (MOU) with the Trust and Respondent...
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Tarapada Chatterjee died in 1990. His daughter, Shanta Chatterjee alias Shanta Ashok Tolat, petitioned for probate of a 1989 Will naming her as sole executrix and beneficiary.
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The appellant was convicted under Section 302 of the Indian Penal Code (IPC) for causing the death of a woman who had been residing with him, and sentenced to life imprisonment.
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The petitioners, tenants or occupants of Issa Building, challenged proceedings under Section 95A of the Maharashtra Housing and Area Development Act, 1976 (MHADA Act), initiated in connection with the building’s redev...
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Respondent No. 1, an Assistant Teacher, was suspended after allegations of sexual misconduct involving a Class VII student.
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Respondent No. 1, an Assistant Teacher, was suspended after allegations of sexual misconduct involving a minor student.
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The Applicant promoter sought appointment of a sole arbitrator under Section 11 of the Arbitration and Conciliation Act, 1996, relying on an arbitration clause in an Agreement for Sale dated 31 December 2020 for Flat...
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The Commissioner of Police, Pune City, passed an order detaining the Petitioner under Section 3(2) of the Maharashtra Prevention of Dangerous Activities Act, 1981 (“MPDA Act”) on 20 November 2025; a separate committal...
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The Commissioner of Police, Pune City, made a detention order against the Petitioner on 24 December 2025 and directed his detention at Wardha District Prison
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On 5 September 2020, a transformer at Indraini Nagar, Bhosari, Pune, exploded and spilled oil, causing burn injuries to a five-month-old child and two women; one woman later died.
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The appellant was convicted by the Sessions Court under Section 302 IPC and Section 37(1)(a) read with Section 135 of the Bombay Police Act, 1951, for stabbing Bakarali during a quarrel arising after the appellant cli...
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The parties were involved in two suits concerning rights in properties. In Special Civil Suit No. 211 of 2022, the plaintiffs sought enforcement of a release deed executed by the petitioners’ deceased relative; petiti...
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The petitioner, employed as a Clerk-cum-Translator at the respondent school from 3 August 1992, challenged her termination with immediate effect on 27 September 2003.
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The applicants were decree holders under a 2014 arbitral Consent Award, later followed by Consent Terms recorded in execution proceedings in 2018.
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The CBI alleged that funds advanced by the State Trading Corporation for exports were diverted through intermediary entities, including into the account of Sahara Exim Pvt. Ltd.
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The appeal challenged an order allowing a judgment creditor’s application to attach a debt allegedly payable in connection with a Memorandum of Understanding (MOU).
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The original licensees’ rights in Plot Nos. 8A and 9 were transferred to the petitioner-developer through a tripartite agreement dated 6 November 2009 and a registered Deed of Assignment dated 31 December 2009.
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The Applicant and Respondent No. 2 are brothers and former directors of Unicom Skytech Limited. Respondent No. 2 alleged that the Applicant forged a 2014 company-meeting notice and relied on it in proceedings before t...
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The petitioners and Respondent No. 1 are brothers involved in a dispute over their late father’s property.
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The Applicants sought an order requiring the Official Liquidator to convey four tenanted properties in Lalbaug to them under an unregistered Deed of Assignment dated 7 May 2013, or alternatively to recognize their cla...
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The Petitioner, elected Councillor from Ward No. 8 of a Municipal Council, held a caste certificate identifying her as “Kunbi” (OBC) and sought its validation.
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On 9 May 2026, the parties executed a Binding Term Sheet for the Petitioner’s proposed acquisition of 100% of Respondent No. 4’s share capital, alongside an Addendum setting out specified funding obligations and pre-c...
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Under a Co-Production Agreement dated 3 April 2026, VVAA Films agreed to fund up to ₹15 crore for the film “SNAP” in three tranches, in return for a 40% interest in the film’s intellectual property rights and net prof...
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The Respondent invited the Applicant to tender for OHE and PSI works at its Mukutban siding. The tender contained an arbitration clause providing for arbitration in Mumbai.
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The Applicant and Respondent No. 1 entered into a Service Provider Agreement dated 18 November 2022 containing an arbitration clause, and a Work Order for logistics and transportation services.
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The Petitioner and Respondent entered into an agreement for sale of a flat on 31 March 2021.
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The Petitioners executed Development-cum-Sale Agreements in 1985, and in one case an Agreement for Sale in 1996, concerning several plots.
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Petitioner No. 1, a public charitable trust, operated primary, secondary, junior-college and commerce-college institutions on a common campus in Pimpri.
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The petitioner, a construction firm, had permission to construct on the relevant plots and had paid royalty for excavation of 897 brass of murum.
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The applicants sought execution of an arbitral award against Judgment Debtors Nos. 1–3, requiring payment of principal sums, interest and compensation.
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Following information from an NGO that women were being detained for prostitution, police raided rooms in Krishna Building, Mumbai, on 17 February 2011.
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The State filed appeals challenging awards enhancing compensation for lands acquired for the Navi Mumbai Project.
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Respondent No. 1, a teacher who had served the school for over 18 years and was Headmaster, challenged the acceptance of his resignation, alleging that it had been obtained under force and that the Management refused...
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The Appellant was arrested on 9 October 2007 in connection with a prosecution arising from the recovery of arms, ammunition and explosives.
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MIDC issued a show-cause notice under Section 4(2) of the Bombay Government Premises (Eviction) Act, 1955, alleging unauthorised subletting and failure to execute a lease deed after transfer of the premises.
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The petitioner filed a public interest petition under Article 226 seeking to set aside development permissions granted to Respondent Nos. 3–7 for redevelopment projects in Navi Mumbai.
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The Petitioner was appointed to a sanctioned post in a fully aided school in 1990, became permanent in 1991, and was admitted to the pension scheme and allotted a General Provident Fund account in 1993. She later join...
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The petitioner Trusts claimed ownership of land at Paspoli, Mumbai, relying on historic conveyances and revenue records.
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The petitioner bank, which was under liquidation, approached the Trial Court under Section 14 of the SARFAESI Act, 2002, seeking possession of secured assets.
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The Applicant Trust had executed individual Agreements for Sale with flat purchasers in the respondent housing societies.
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