BHCMONTHLY CASE LAW ARCHIVE
Read 205 LawLens analyses of Bombay High Court judgments published in September 2026, covering key rulings, legal principles and case law.
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Respondent Nos. 3–14, teaching staff at the petitioners’ unaided engineering college, sought implementation of the AICTE’s Seventh Pay Commission scales from 1 January 2016, payment of arrears, and copies of their ser...
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The complainant alleged that the accused borrowed ₹8,50,000 in cash for business on 24 November 2001 and issued a cheque for that amount, which was dishonoured with the endorsement “refer to drawer.”
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The respondent, lessee of a plot in Pune’s Market Yard, constructed a godown and attic after obtaining municipal permission. The Municipal Corporation assessed the structure’s rateable value (RV) at ₹17,550, based on...
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The petitioner, charterer of the barge *M.T. Bay III*, challenged the conditions imposed by the Additional Commissioner of Customs for its provisional release under Section 110A of the Customs Act, 1962.
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Pico Capital, the original complainant, filed a complaint under Sections 138 and 141 of the Negotiable Instruments Act, 1881, alleging that Vinod Kumar Chaturvedi had induced it to advance an inter-corporate deposit o...
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The Petitioner’s return for A.Y. 2012–13 was scrutinised under Section 143(3), following detailed queries and submissions concerning share capital and share premium; the assessment was completed on 19 March 2015.
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The Society had leased Plot No. 177 and part of Plot No. 176 to Anthony Gonsalves and Victor Danny Gonsalves, whose legal heirs later executed documents in favour of Grace Pinto, Respondent No. 3, concerning rights in...
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Sonal Garments (India) Pvt. Ltd. was ordered to be wound up, and its Office Unit No. 134-A at Mittal Court was sold to Rohstoffe International Pvt. Ltd. through an auction overseen by the Company Court for ₹2.65 crore...
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The Commissioner of Police, Pune City, passed a detention order against the petitioner on 16 June 2026 under the Maharashtra Prevention of Dangerous Activities Act, 1981 (MPDA Act); the petitioner was detained from 17...
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Respondent No. 1 sued for a perpetual injunction concerning land it claimed to own and possess.
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Respondent No. 4 alleged that he held a 50% interest in M/s. Amber Enterprises under an unregistered partnership deed dated 6 September 2002, and that the other partners later registered a firm of the same name, exclu...
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The applicants, flat purchasers, had disputes with respondent no. 2, the developer, concerning construction and amenities at their residential complex.
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The petitioner supervised repair work, including replacement of tar sheeting (Dambar Patti), on a garage roof.
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The applicant sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with an FIR alleging offences under Sections 406, 420, 465, 467, 471 and 474 of the Indian Penal...
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The Petitioner challenged the detention order dated 20 February 2026 issued by the Commissioner of Police, Pune, against her husband under Section 3 of the Maharashtra Prevention of Dangerous Activities Act, 1981 (“MP...
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Seven workmen claimed continuous service with the Film & Television Institute of India (FTII) from 2003. FTII initially paid them directly, then from 2007 their services were routed through successive contractors; the...
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On 27 December 2017, Dinesh Birajdar and Devidas Ighe were fatally assaulted at Rajiv Nagar, Nashik.
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The Plaintiff, a freight-forwarding company, claimed that Hapag-Lloyd AG quoted and confirmed bookings for 510 containers in February 2022, but cancelled them the next day.
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Mohan Gandhi & Company (“the firm”) sued Punjab National Bank (“PNB”) for a declaration that an indenture dated 5 July 1982 concerning the firm’s flat was executed as security for a loan to Argee Textiles Pvt. Ltd., a...
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On 14 July 2017, Petitioner No. 1 granted Petitioner No. 2 a 999-year lease of land in Bhandup for a premium of ₹5 crore and annual rent of ₹1.
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The petitioner’s father, a Category ‘B’ employee serving as a Senior Assistant Store Keeper with Respondent No. 2, died in service on 28 August 2019.
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The Petitioners challenged the BMC’s advertisement dated 25 November 2024 for Junior Engineer (Civil) and Junior Engineer (Mechanical and Electrical) posts.
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The Petitioner challenged a preventive detention order dated 13 October 2025.
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The Applicant claimed that the Respondent’s unpaid dues arose from product-supply transactions under invoices containing arbitration clauses.
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Axis Finance sanctioned a ₹100 crore term loan facility to Inspira Enterprise India Limited.
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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 Applicant sought appointment of an arbitrator under Section 11 of the Arbitration and Conciliation Act, 1996, in disputes arising from a loan agreement dated 3 May 2024.
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The Applicant, represented by a guardian appointed by the Bombay High Court, relied on Clause 18 of a 1992 partnership deed and sought arbitration of disputes with the Respondents, including the accounting for Rs.25,0...
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The Petitioner paid stamp duty of ₹29,75,000 on an Agreement for Assignment dated 19 April 2018, registered as Document No. 5929/2018, concerning property rights in an MIDC plot and factory
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The Applicant claimed through the estate of late Chandrakant T. Mirani, who had entered into a Development Agreement with Respondent No. 1 on 4 October 2002.
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The Society’s members had vacated their homes during redevelopment.
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The Applicant and Respondents entered into a Deed of Partnership dated 1 April 2025 for the production and commercial exploitation of the film JATADHARA.
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The parties entered into a registered Agreement for Sale dated 4 July 2014 for Commercial Unit No. 501 in “Hubtown Viva.”
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The dispute concerns land at Indapur. The petitioners’ predecessor, Shankar Salunkhe, was found to be in possession in earlier revenue proceedings; the High Court, in a 1981 proceeding concerning revenue entries, did...
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Respondent No. 3 filed Vahivat Case No. 35 of 2015 under the Mamlatdars’ Courts Act, 1906, claiming that the Petitioners had obstructed an existing East–West customary road from Gat No. 415 towards a North–South villa...
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The Petitioner challenged a preventive-detention order dated 30 January 2026, passed by the District Magistrate, Pune, under the Maharashtra Prevention of Dangerous Activities Act, 1981 (“MPDA Act”).
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Dunda Kolya Karbhari was recorded as a tenant of the subject land from 1954–55, and his name was entered in the record of rights in 1956.
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The premises had initially been let to a proprietorship concern associated with Y.D. Ahuja.
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The appellants, the deceased Vikas Patil’s parents, appealed the MACT’s dismissal of their death-claim petition.
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The claimants owned 20,847 sq. metres in Gat No. 153 at Airoli, including land abutting the Thane–Belapur Road. The land was acquired for residential development; the Special Land Acquisition Officer awarded Rs. 1.50...
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The petitioner and her husband, Iliyas Tamboli, claimed compensation before the Railway Claims Tribunal for the death of their unmarried son in an alleged untoward railway incident.
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The Petitioner was arrested at Barshi, District Solapur, in connection with an FIR registered at Kashigaon Police Station under various provisions of the Bharatiya Nyaya Sanhita, 2023.
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The Petitioner, the widow of a former MCGM Chief Medical Officer, received family pension after her husband’s death in 2003.
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These connected writ petitions arose from recovery proceedings in which personal guarantors to corporate debtors relied on interim moratoria under Section 96 of the Insolvency and Bankruptcy Code, 2016 (IBC), followin...
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These connected writ petitions concerned proceedings against personal guarantors to corporate debtors under Sections 94 or 95 of the Insolvency and Bankruptcy Code, 2016 (IBC). Creditors challenged orders restraining...
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The petitioner-husband and Respondent No. 1-wife were parties to proceedings under the Protection of Women from Domestic Violence Act, 2005, pending before the JMFC.
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The appellants, the deceased’s parents, claimed compensation under Section 124A of the Railways Act, 1989, after their son Rahul died on 22 March 2015 from injuries sustained between Ghansoli and Rabale railway stations.
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The respondents, who had booked a flat developed by the petitioners, obtained a partly favourable order from the Maharashtra State Consumer Commission.
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The prosecution alleged that, arising from rivalry between the complainant’s family and the respondents concerning construction of a hotel, the respondents formed an unlawful assembly on 14 May 2000 and assaulted the...
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The six applicants, foreign nationals, were intercepted at Chhatrapati Shivaji Maharaj International Airport, Mumbai, on suspicion of carrying narcotic substances concealed in their bodies.
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The common judgment concerned six bail applications arising from alleged international smuggling of heroin or cocaine by foreign nationals who had concealed drug-filled capsules inside their bodies and travelled to Mu...
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The Petitioners claimed ownership of 1,721.03 sq. metres of land at Kharadi, Pune, reserved for widening an 18-metre Development Plan road.
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The petitioner challenged the order dated 24 December 2004 by which the Caste Scrutiny Committee invalidated her caste certificate dated 4 August 1988 claiming membership of the Thakur Scheduled Tribe.
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Le Chateau Co-operative Housing Society resolved in its EGM dated 24 April 1996 to construct additional floors on the society’s buildings and allot the additional flats to existing members, subject to payment of const...
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The complainant alleged that, owing to a friendly relationship, the applicant-accused borrowed ₹4,70,250 as a hand loan for business purposes and agreed to repay it within four to five months.
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The appellants entered into two registered agreements with the respondent-promoters on 4 October 2016 for purchase of flats in the “Sodah Sadan” project, with possession agreed to be delivered by 31 December 2018.
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The petitioner claimed to belong to the “Thakur” Scheduled Tribe under Entry 44, Part IX of the Constitution (Scheduled Tribes) Order, 1950, and had been issued a caste certificate on 27 February 1991.
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The petitioner claimed to belong to the Thakur, Scheduled Tribe community for service purposes. She had obtained a caste certificate from the Executive Magistrate, Amalner, on 22 April 1983. Her employer referred the...
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Imtiaz Zahur Ahmed Qureshi filed a private complaint against the Petitioner under Sections 499 and 500 of the Indian Penal Code, 1860, alleging that she had made defamatory statements against him in complaints and com...
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The petitioner claimed membership of the Thakur Scheduled Tribe under Entry 44 of Part IX of the Constitution (Scheduled Tribes) Order, 1950.
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The parties married on 18 March 2012 and had a son, Anuraag, born on 16 March 2016. The child lived and studied in Pune until the parties moved to Singapore in July 2022, where he attended Wise Oaks International Scho...
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The Petitioner was appointed as a teacher in a Municipal Corporation school on probation for three years by appointment order dated 23 June 2009.
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The connected writ petitions concerned claims for additional amenity FSI/TDR under Section 126(1)(b) of the Maharashtra Regional and Town Planning Act, 1966 (“MRTP Act”), read with Regulations 33 and 34 and Appendix V...
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CIDCO leased Plot No. 1 at Airoli, Navi Mumbai, to Airoli Cooperative Housing Society, which entered into a development agreement with JP Builders and Developers.
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The Plaintiffs instituted a Testamentary Suit seeking probate of a Will dated 20 April 1983, stated to be the last Will and Testament of Hilary Joseph DeSouza, who died on 19 October 1984.
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The appellant was riding a motorcycle from Pune to Manchar on 25 May 2002 when it was hit by a truck owned by Respondent No. 1 and insured with United India Insurance Company Limited.
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The petitioners had executed documents titled “Revenue Share Agreements” with the respective property owners for conducting commercial businesses in identified premises.
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The Petitioners claimed title to land bearing Old Survey No. 66, New Survey No. 15, corresponding to CTS No. 31, admeasuring 8,697.60 sq. metres at Village Paspoli, Mumbai. Their claim was based on historical conveyan...
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Respondent No. 1, owner of Flat Nos. 19 and 26 in Shri Kalavishva Co-operative Housing Society, allegedly executed a Transfer/Sale Deed dated 13 March 2020 in favour of Defendant Nos. 1 and 2 for ₹49,51,000.
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The Plaintiff-Wife instituted Parsi Suit No. 2 of 2018 seeking dissolution of her alleged Parsi marriage, permanent alimony of ₹5 crores, interim maintenance, and costs.
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The petitioner, Sabhapati of the Maharashtra State Co-operative Marketing Federation Limited, was facing criminal prosecution and was lodged in Yerwada Central Prison, Pune.
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The Plaintiff-Wife instituted Parsi Suit No. 2 of 2018 seeking dissolution of marriage, permanent alimony of ₹5 crores, interim maintenance and costs, relying on a ceremony conducted in Mumbai on 20 November 2010.
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The Respondent-Assessee was engaged in construction of roads and other infrastructure works and claimed a deduction under Section 80-IA(4) of the Income Tax Act, 1961, for Assessment Year 2011–12.
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On 26 July 1999, Rangarao, who was travelling on a scooter, died after being hit by a bus insured with United India Insurance Co. Ltd.
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The appellant was married to the deceased, Shabana Arif Shaikh, and they resided together in a rented room at Junnar, while their two sons lived with the deceased’s father for education.
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The Petitioner owned land bearing Bhumapan No. 107/B at Village Vadgaon, admeasuring 2.10 hectares.
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The Appellant-mother and Respondent-father married on 17 January 2012, and their daughter, Mihika, was born on 13 October 2012. The daughter remained in the mother’s custody from birth. The parties divorced by consent...
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Parle Agro Private Limited (“PAPL”) had entered into a Franchise Agreement dated 5 February 2014 with Udayak Agro Products Pvt. Ltd. (“Udayak”) for manufacturing and distributing packaged drinking water under the “BAI...
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The Appellant, a proprietary concern providing cranes on hire, entered into agreements with Hindustan Construction Company Ltd. dated 18 January 2005 and Era Constructions (India) Ltd. dated 31 July 2004 for providing...
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The Respondent/Plaintiff instituted Special Civil Suit No. 501 of 2016 seeking a 1/5th share in properties allegedly owned by late Anand Dhondiram Gadekar, asserting that he was Anand’s biological/illegitimate son.
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Applicants, the original Defendant Nos. 4 to 6, claimed rights under a 999-year lease and subsequent assignments concerning land at Pali Road, Bandra, including the right to utilise balance FSI.
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The Applicant, All India Travel Services, entered into a leave-and-licence agreement with the original tenant, S. T. Upadhayay, on 30 May 1966 and occupied the suit premises as a licensee.
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The petitioner was employed as Corporate Manager with Manmachine India Pvt. Ltd. and was responsible for recovering amounts payable by customers to the company. A sum of ₹1,43,120 was due from Yogesh M. Parmar, Direct...
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Respondent No. 2 alleged that land bearing CTS No. 1041-A, Survey No. 45, Hissa No. 1, at Dahisar, Mumbai, was ancestral property of his family.
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The appellant was riding a motorcycle from Pune towards Manchar on 25 May 2002 when it was hit by a truck owned by Respondent No. 1 and insured by United India Insurance Company Ltd.
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The Petitioners, agriculturists and landowners from villages in Purandar Taluka, Pune, challenged the decision to establish a Greenfield International Airport at “Site 1A” and sought to restrain acquisition of their l...
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Raptakos, Brett & Company Limited claimed ownership and possession over land forming part of Survey Nos. 217/1 and 217/2, described as the “Suit Property,” adjacent to its factory and hospital at Thane.
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The petitioners were tenants in structures acquired by the Dedicated Freight Corridor Corporation of India Ltd. (DFCCIL) for the Dedicated Freight Corridor Project at Alibag, District Raigad.
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The Petitioners operated duty-free shops at the International Departure Terminal of Chhatrapati Shivaji Maharaj International Airport, Mumbai, and sold imported tobacco-free nicotine pouches under the brands “ZYN” and...
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The Respondents/Plaintiffs instituted Regular Civil Suit No. 158 of 2000 seeking partition and separate possession of the suit properties.
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Respondent No. 2, a medical practitioner, was the husband of Petitioner No. 1 and related to the other petitioners by marriage. Owing to matrimonial and disputes concerning the management of a jointly held hospital, t...
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The petitioners, original Accused Nos. 1 to 3, invoked Article 226 of the Constitution and Section 482 of the Code of Criminal Procedure, 1973 (“CrPC”)—corresponding to Section 528 of the Bharatiya Nagarik Suraksha Sa...
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The applicant married Sindhu in 1994, and they had two children.
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The petitioners claimed ownership of land bearing Survey No. 122/1, admeasuring 1 Hectare 91 R, situated within the limits of the erstwhile Malegaon Municipal Council.
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The appellant and deceased Tukaram Kavale worked on the same fishing boat. A dispute arose after the boat stopped functioning due to an alleged mistake concerning the cleaning and use of chemical cans, creating a risk...
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The petitioners, both visually impaired persons with 100% disability, were the parents of Harshad, aged 15 years. Harshad went to a friend’s house on 2 September 2018 and did not return.
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Sunfield Global Pte. Ltd., a Singaporean company, entered into six contracts with Liberty Investments Pvt. Ltd. for the supply of 11,500 metric tonnes of oil.
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The plaintiff, a non-banking financial company, advanced two term-loan facilities to defendant no. 1: ₹155 crores under a loan agreement dated 30 June 2015 and approximately ₹28.73 crores under a loan agreement dated...
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The Applicant, Maharashtra Krishna Valley Development Corporation, sought condonation of a delay of 2,958 days in filing a First Appeal against the judgment and Award dated 22 March 2017 passed by the District Judge,...
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The Petitioner challenged the detention order dated 6 December 2025 passed by the Commissioner of Police, Pune under the Maharashtra Prevention of Dangerous Activities Act, 1981 (“MPDA Act”), along with the committal...
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The appellant was convicted by the Additional Sessions Court, Pune, in Sessions Case No. 33 of 2016 for offences under Sections 302, 307, 323 and 506 of the Indian Penal Code, while being acquitted under Sections 498A...
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The petitioners, Dr. Jaydeep Date and Dr. Munir Mhaskar, challenged the Medical Council of India’s order dated 24 August 2013, which reversed the Maharashtra Medical Council’s order exonerating them and directed remov...
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The petitioners, Dr. Jaydeep Date and Dr. Munir Mhaskar, challenged an order dated 24 August 2013 passed by the Medical Council of India (“MCI”), which reversed the Maharashtra Medical Council’s exoneration order and...
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Petitioner No. 1 manufactured and marketed “Cartigen Forte Tablets”, a formulation used for osteoarthritis; Petitioner No. 2 was its shareholder and director.
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The appellant and the deceased, Hasruddin Sarafuddin Shaikh, were acquaintances, room partners and fruit sellers residing in Surat. On 21 May 2013, they travelled to Daman, consumed liquor near Girish Bar, and alleged...
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The Applicant and the Respondent-Society entered into an Agreement dated 15 February 1996 for development of the Society’s property, followed by a Supplementary Agreement dated 16 April 2005.
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The Applicant and Respondent executed a Purchase Agreement dated 11 December 2022 containing an arbitration clause under Clause 6.9, providing for arbitration and stipulating Mumbai as the venue/seat, with Mumbai cour...
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The Respondent-contractor had executed a contract with the Appellant, Hindustan Petroleum Corporation Ltd. (“HPCL”), and subsequently raised its first running account bill for ₹25,73,262 for work allegedly completed b...
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Respondent No. 2, M/s. Modern Construction Co. Ltd., developed Plot Nos. 2 and 3 by constructing ten buildings.
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The Municipal Corporation of Greater Mumbai (“MCGM”) invited bids in January 1997 for the supply, erection and commissioning of 130 low-speed floating aerators at the Bhandup and Ghatkopar lagoons. M/s Hubert B.V. was...
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The Respondent, the younger brother of Petitioner No. 1, instituted L.E. Suit No. 150/188 of 2011 seeking eviction and mesne profits in respect of Flat No. 2D, Pallonji Mansion, Cuffe Parade, Mumbai, contending that t...
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The appellant sustained injuries in a motor accident on 13 November 2001 when a car owned by Respondent No. 1 and insured by Respondent No. 2 collided with his motorcycle while he was standing near Wadhorli turn on th...
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The petitioner, a senior citizen and brother of Respondent No. 1, challenged the order dated 12 September 2023 by which the Additional Metropolitan Magistrate, 71st Court, Bandra, Mumbai, issued process against him fo...
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The Applicant claimed that a Development Agreement dated 18 December 2024 was executed by him as developer with Late Narendra Dattaram Patkar and Respondent No.1, granting him exclusive and irrevocable redevelopment r...
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The Applicants booked Flat No. 3903 in the Respondent-promoter’s project, “Ruparel Skygreens,” under a 5:90:5 subvention scheme involving DHFL.
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The Applicants sought appointment of an arbitrator under Section 11 of the Arbitration and Conciliation Act, 1996, pursuant to Clause 14 of an Agreement to Transfer dated 25/28 August 2004 concerning property at Chemb...
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The Applicant was initially employed by Halliburton Offshore Services Inc. (“HOSI”) under an Appointment Letter dated 18 March 2019, which contained an arbitration clause in Clause 37 providing for arbitration of disp...
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The Applicants sought appointment of a sole arbitrator under Section 11 of the Arbitration and Conciliation Act, 1996, in relation to disputes arising from a Development Agreement dated 12 February 2016 and subsequent...
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The Applicant and Respondent executed a Work Order dated 9 February 2022 for the installation, testing, commissioning and handing over of 338 double-stack parking units at the Respondent’s Beaumonte project.
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The Applicant, a co-owner of property at Kamani, Kurla (West), Mumbai, entered into a Memorandum of Understanding dated 17 February 2012 and subsequently an Agreement of Joint Venture dated 13 April 2012 with Responde...
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The Petitioners were hutment dwellers whose structures were situated on or around C.S. No. 782, Mazgaon Division.
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ONGC issued a tender for hiring a Mobile Offshore Production Unit (MOPU) for the R-Series Offshore Oil and Gas Fields.
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The Plaintiff, the Board of Mormugao Port Authority, claimed unpaid port-related charges arising from the Vessel M.V. Qing’s stay at Mormugao Port between 9 January 2014 and 6 February 2018. The claim comprised port d...
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Everard Co-operative Housing Society Ltd., a registered housing society under the Maharashtra Co-operative Societies Act, 1960 (“MCS Act”), was involved in disputes concerning redevelopment of its property.
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The petitioner was Accused No. 2 in C.R. No. 89 of 2020 registered at Vasai Police Station.
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M/s. Mount Industrial Estate developed land at Marol, Mumbai, and constructed Shantiniketan Industrial Estate comprising 42 industrial units/galas. Unit purchasers subsequently submitted an application in Form A for r...
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The Petitioner, The Swa-Griha Co-operative Housing Society Ltd., was registered in 1968 in respect of the original building on land owned by MHADA.
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The petitioner challenged the preventive detention of his son, Rohit Gangurde, under Section 3(2) of the Maharashtra Prevention of Dangerous Activities Act, 1981 (“MPDA Act”), pursuant to an order passed by the Commis...
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The connected writ petitions were filed principally by secured creditors and banks challenging orders of the Debts Recovery Tribunal (“DRT”), Debts Recovery Appellate Tribunal (“DRAT”) and related authorities that res...
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The connected writ petitions were filed by banks and other secured creditors challenging orders of the Debts Recovery Tribunal, the Debts Recovery Appellate Tribunal and related authorities that restrained recovery, a...
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The Petitioner was awarded a contract by Respondent No. 1 for supplying an Airfield Crash Fire Tender for Nanded Airport for a contract value of ₹7.03 crore.
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The respondent-plaintiff participated in an e-auction conducted by the applicant-bank under the SARFAESI Act and purchased the subject property for ₹7 crore. A sale certificate dated 7 April 2016 was issued in his fav...
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The Brihanmumbai Municipal Corporation (BMC), the planning authority for Mumbai, proposed to construct a 2,064-metre, four-lane cable-stayed bridge connecting Versova and Madh Island across Malad Creek.
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The Plaintiff, nephew of the deceased Gulab Hukumatrai Gurbani, sought probate of a Will dated 30 November 2004, under which he was appointed sole executor and was made the principal beneficiary, including in respect...
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The Petitioner joined Respondent No. 3’s secondary school as an Assistant Teacher on 1 July 1981, possessing S.S.C. and D.Ed. qualifications. During service, she acquired B.Ed. qualification in 1994 and claimed entitl...
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The Petitioner, which operated “Magmus Bar and Restaurant” in Khar, Mumbai, held the requisite licences for its bar and restaurant business.
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The dispute concerned proportionate conveyance of land in a multi-building layout under the Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 (“MOFA”)....
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The Petitioner surrendered land bearing Survey No. 6A/1 at Bopodi, Pune, to the Pune Municipal Corporation (“PMC”) for construction of a Sewage Treatment Plant.
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The Petitioner, a Professor employed by the Tata Institute of Social Sciences (“TISS”) since 13 July 1985, created a WhatsApp group titled “TISSians Career Impact2” for TISS alumni and students.
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The Petitioners challenged, under Section 34 of the Arbitration and Conciliation Act, 1996 (“Arbitration Act”), an award dated 7 March 2022 directing them and Respondent No. 2 to jointly and severally pay Respondent N...
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SAP India Private Limited (“Petitioner”) had invoked arbitration against Cox and Kings Limited (“Respondent”) in respect of unpaid amounts under a software and implementation contract.
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The Petitioner had obtained a housing loan of ₹7,70,000 from the Respondent-Bank in 2006 under Loan Account No. SCHLN/44, secured by deposit of title deeds relating to Flat No. 102, Sunrise Tower, Thane. The Petitione...
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Graviss Foods Private Limited applied on 17 January 2024 for registration of the word mark “ICE CREAM ROCKS”, claiming use from 10 June 2023. Application No. 6263527 was filed in Class 29 for, inter alia, milk and mil...
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The petitioner was appointed on 12 June 1995 as a part-time librarian in an aided secondary school, and his appointment was approved by the Education Officer on 8 November 1995.
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Vimal Pan Masala and Vimal Tobacco (“Gutkha”) were seized in Crime No. 166 of 2026 registered at Rajgad Police Station, Pune, for alleged offences under Sections 123, 223, 274 and 275 of the Bharatiya Nyaya Sanhita, 2...
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The Appellant, a member-broker of the Bombay Stock Exchange, purchased 44,600 shares of Energy Products India Ltd. on behalf of his clients in Settlement No. 14/96-97.
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The petitioner, a Class III Data Entry Operator employed by Savitribai Phule Pune University, joined service in 1993 and was subsequently confirmed.
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The Petitioner, a co-operative housing society, owned land at Bibvewadi, Pune, bearing Survey No. 47/1/1B/2. The land was acquired for a public purpose under the Land Acquisition Act, 1894, and an award dated 5 Novemb...
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The petitioner, Indian Overseas Bank, had sanctioned financial facilities to Respondent No. 5 in 2007, secured by an equitable mortgage of immovable property. The security interest was registered with the Registrar of...
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The Plaintiff sought Letters of Administration with the Will annexed in respect of the estate of Kachardas Balkrishna Bairagi, relying on a Will dated 28 April 1984.
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The petitioner-employer operated a glass-container manufacturing factory at Mahalaxmi, Mumbai, employing approximately 512 persons, including 471 workmen.
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The applicant was engaged to the deceased, Nafisa Joseph, after informing her that he had divorced his earlier wife through a memorandum of understanding. When he failed to produce divorce documents, disputes arose be...
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The Petitioner-Society claimed title to a larger parcel of land granted by the Collector in 1959.
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An FL-II foreign-liquor licence was granted to Balkrishna Ramchandra Wadkar in 1973.
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For AY 2010–11, an assessment order dated 25 March 2013 was passed against the Petitioner. The CIT(A) partly allowed the Petitioner’s appeal on 4 January 2016, following which both the Revenue and the Petitioner filed...
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The petitions were filed under Section 9 of the Arbitration and Conciliation Act, 1996, seeking interim protection against termination of contracts for transportation of bulk LPG and directions to the respondents to r...
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The petitions were filed under Section 9 of the Arbitration and Conciliation Act, 1996, seeking interim protection against termination of transport arrangements for LPG tank trucks and directions to the respondent oil...
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The petitioners were transport contractors engaged for transportation of bulk LPG under contracts issued by BPCL/IOCL. Under Corrigendum No. 3, trucks offered under an Agreement to Sell (“ATS”) could be used, provided...
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The petitions were filed under Section 9 of the Arbitration and Conciliation Act, 1996, by transporters whose contracts with BPCL/IOCL for transportation of bulk LPG had been terminated.
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The judgment disposed of eight connected petitions under Section 9 of the Arbitration and Conciliation Act, 1996, arising from termination of LPG transportation arrangements by BPCL and IOCL.
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The Appellant’s land bearing Survey No. 71, Hissa No. 2(B), at Village Lonad, Taluka Bhiwandi, District Thane, together with his house and cattle shed, was acquired under Sections 4 and 6 of the Land Acquisition Act,...
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ONGC engaged the concerned workmen as Assistant Rigmen/Field Operators for fixed tenures to undertake offshore drilling and production activities at Mumbai High.
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The Respondent, a registered non-government organisation, was appointed as the Project Management Consultant for preparing a Detailed Project Report for construction of 3,000 tenements under the JNNURM-BSUP/PMAY schem...
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The petitioners, heirs of the original landowner, challenged the order dated 23 June 2025 by which the Competent Authority issued a certificate of unilateral deemed conveyance under Section 11 of the Maharashtra Owner...
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The petitioner, Dr. Tarkeshwar Chandrakant Patil, was the original inventor named in Patent Application No. 2808/MUM/2013, filed on 28 August 2013 by IIT Bombay for an “Apparatus and a Method for In-Vivo Power Generat...
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The Petitioner claimed admission to the Certificate Course in Health Sanitary Inspector for the academic year 2025–2026 at Respondent No. 4-Institute.
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The Respondents instituted R.A.E. Suit No. 574 of 2007 against the original tenants and obtained an eviction decree on 24 August 2015. The original Defendant’s appeal was dismissed in 2016. The Respondents thereafter...
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The judgment concerned a group of land-acquisition appeals and connected applications involving delayed appeals or claims for enhanced compensation.
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The judgment arose from a group of land-acquisition appeals and connected applications involving delayed appeals or cross-objections seeking enhanced compensation.
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The petitioner challenged the order-in-original dated 24 March 2026 passed by Respondent No. 3, insofar as it denied statutory interest on a refund of Rs. 53,05,173/- under Section 11BB of the Central Excise Act, 1944...
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The Appellant, Wockhardt Hospitals Ltd., engaged the Respondent, Dr Nitish Vyas, as a Senior Consultant in Internal Medicine and Critical Care at its Rajkot unit. The parties’ appointment agreement dated 14 August 201...
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The Petitioner challenged the detention order dated 30 June 2026 passed by the Commissioner of Police, Pune City under the Maharashtra Prevention of Dangerous Activities Act, 1981 (“MPDA Act”), by which she was classi...
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The Appellant, a judgment creditor, obtained a decree dated 20 August 2014 against Respondent Nos. 1–5 for ₹3,76,85,654 with interest at 18% per annum. The decree followed the Respondent’s failure to comply with the c...
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The Applicants issued a purchase order dated 19 June 2024 for the supply of a hydraulic press/machine pursuant to the Respondents’ quotation dated 18 June 2024. The purchase order contained Clause 9: “Arbitration ~ Su...
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The Applicants were appointed as developers under a registered Assignment of Development Agreement dated 12 November 2007 executed by Respondent No. 2, with Respondent Nos. 3 and 4 as confirming parties.
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Valuable Properties Pvt. Ltd. (“VPPL”) and Wadhwa Constructions & Infrastructure Pvt. Ltd. entered into a Joint Development Agreement (“JDA”) dated 18 February 2014 concerning development rights over approximately 298...
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The petitioners were leaseholders of separate plots forming part of Survey No. 30, Queen’s Garden, Pune Cantonment. The original lease was granted in 1944 for a dwelling house and was successively transferred, subdivi...
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ONGC issued a tender for hiring a Mobile Offshore Production Unit for its R-Series Offshore Oil and Gas Field project. The Petitioner, a consortium comprising HAL Offshore Limited, Eagle Holding Pte. Ltd. and PT Duta...
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The Respondent obtained a loan of ₹36 crores from Blacksoil Capital and Allnet Financial Services under a Loan Agreement dated 27 August 2020.
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The Appellant was awarded a five-year contract for the upgradation, maintenance and management of the AC Upper Class Waiting Room at Chhatrapati Shivaji Maharaj Terminus, Mumbai, along with allied passenger facilities.
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The Municipal Corporation of Greater Bombay (“Corporation”) awarded the respondent a contract for construction of the D.P. Wadala–Ghatkopar Road under a work order dated 27 March 1991.
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The Petitioner’s application for refund was rejected by the original authority.
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The Petitioner, qualified with a B.A., B.Ed., joined the respondent aided school as a Shikshan Sevak on 16 February 2012. She claimed to have completed three years of service on 16 February 2015 and to have thereafter...
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The petitioners challenged Item No. 11 of the Government Resolution dated 12 December 2019, which placed responsibility for paying compensation to dependants of sanitation workers who died during hazardous cleaning on...
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The Petitioner had surrendered 6,889.13 sq. metres from Survey Nos. 127/2A/1, 127/2A/2 and 127/2B, situated at Dhayari, Taluka Haveli, District Pune, as shown in the layout dated 15 May 2013, and the surrendered land...
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The petitioners were engaged as primary/secondary teachers and Class III/Class IV employees in Government Ashram Schools administered by the Tribal Development Department in remote tribal areas of Thane District. Thei...
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Metro Brands Limited filed a commercial IPR suit seeking an injunction restraining Met Brands Private Limited from infringing its registered trade mark “METRO” by using “METBRANDS”/“METBRANDS SHOES & BAGS”, along with...
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The Svadeshi Mills Company Ltd. (“Company”) was ordered to be wound up by the Bombay High Court on 5 September 2005.
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The petitioner contested and was declared elected in January 2026 as a Councillor from Ward No. 191 of the Mumbai Municipal Corporation, a seat reserved for an OBC woman.
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The Petitioner deposited the original title documents relating to two properties with the Respondent-Bank in 1979 as security for loan facilities.
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The petitioners’ lands situated at Villages Lahe and Birwadi, Taluka Shahpur, District Thane, were acquired for the Nagpur–Mumbai Samruddhi Mahamarg under notifications dated 26 July 2018 and 5 November 2018 issued un...
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Indian Oil Corporation Limited (“IOCL”) issued an all-India tender for the supply, fabrication, transportation, installation and commissioning of Retail Visual Identity (“RVI”) elements at retail outlets across 16 Sta...
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Rajesh Tukaram Masurkar was riding a Kinetic scooter on the Parel flyover at about midnight when he lost control, came into contact with the road divider, and was thrown towards the opposite side of the road. A dumper...
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The Petitioner challenged notices dated 13 May 2026 and orders dated 1 July 2026 issued by the Designated Officer, K/West Ward, under Section 351 of the Brihanmumbai Municipal Corporation Act, 1888, directing removal...
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The Petitioner challenged notices dated 13 May 2026 and orders dated 1 July 2026 issued by the Designated Officer, K/West Ward, under Section 351 of the Brihanmumbai Municipal Corporation Act, 1888 (“BMC Act”), direct...
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The appellant, M/s Coda Payments India Pvt. Ltd., provides technology-enabled services for the monetisation and sale of digital content through platforms including “Codashop” and “Codapay”, using payment aggregators a...
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The petitioners were engaged by the concerned Zilla Parishad as contractual ambulance drivers at Primary Health Centres in Pune.
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The Petitioners were engaged by the respective Zilla Parishads as contractual ambulance drivers at Primary Health Centres in Pune.
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The petitioners were engaged by the concerned Zilla Parishad as contractual ambulance drivers at various Primary Health Centres in Pune.
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The petitioners purchased old Gram Panchayat House Nos. 460–462 situated on Gat No. 100 at Boisar under a registered sale deed dated 22 June 2023. After obtaining a No-Objection Certificate from the Village Panchayat,...
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The Respondent was employed by the Petitioner-Trust, which manages the Breach Candy Club, from 1 November 2000 until his termination on 2 July 2023, completing approximately 23 years of service.
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A petition under Section 9 of the Insolvency and Bankruptcy Code, 2016 (“IBC”) against the Petitioner was admitted, and the Corporate Insolvency Resolution Process (“CIRP”) commenced on 16 July 2020.
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The petitioner imported two consignments of roasted arecanut splits (betel nuts) under Bills of Entry Nos. 8347475 and 8347647 on 28 March 2026.
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The dispute concerned custody of the parties’ minor son, aged approximately fourteen years.
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The appellants—Ganesh Ashok Ughade, Santosh Ashok Ughade, Jitesh @ Bandu Sampat Murtadak and Santosh Vijay Pagare—were tried in Sessions Case No. 261 of 2017 for the murder of Kiran Nikam.
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