Arun Ramchandran Pillai Vs Central Bureau Of Investigation
.... is defence accordingly. At the stage of charge, a crucial right of the accused is also to seek discharge on the basis of the entire material placed before the Court, as per law. However, the accused can prepare his arguments on charge or discharge, only when he is aware about the entire incrimin ...
Delhi High Court
New Avantika CGHS Society Vs DDA
.... lotment.” As in the present case, the stand of the DDA in the said case before the High Court was that such allotments could no longer be made after the guidelines for resitement of petrol outlets were revised in June 2003. In terms of the June 2003 guidelines DDA had to dispose of land for petr ...
Delhi High Court
Aam Aadmi Party Vs Union Of India Through Its Secretary & Anr
.... 6 acres contiguous and adjacent to Rouse Avenue was allotted to the GNCTD for the same purpose. He, therefore, states that in view of the fact that GNCTD has been allotted a plot admeasuring 3.036 acres contiguous and adjacent to Rouse Avenue in lieu of Plots No. 23 & 24, DDU Marg, the GNCTD ...
Delhi High Court
Amandeep Singh Dhall Vs Central Bureau Of Investigation
.... counsel had been that the petitioner herein had undergone spinal surgery and the necessary treatment for post care surgery and other complications is not available in the hospital. Taking note of the aforesaid grievance of the applicant regarding non-availability of physiotherapy machines in th ...
Delhi High Court
Hemica Rani Singh Vs National Medical Commission & Anr.
.... obiology Parasitology Medicine and Therapeutics Pathology Gynecology Ophthalmology Otology, Rhinology and Laryngology Pediatrics Obstetrics Surgery Preventive Medicine and Public Health Legal Medicine, including jurisprudence. Medical Economics and Ethics. Provided, That the Board is hereby auth ...
Delhi High Court
Vibhuti Negi Vs National Testing Agency & Anr
.... n 12 February 2024, reflects her correct score of 74.5733907 percentile. 17. Mr. Khanna submits that this is not a first case in which fabricated score cards have been made the basis of a claim in a writ petition even with respect to the JEE Examination. The counter-affidavit places relianc ...
Delhi High Court
Shutham Electric Ltd. Vs Vaibhav Raheja
.... eived from the petitioner, has simply denied the e-mails and correspondence, exchanges but has maintained stoic silence about the payments, which have been made by it from time to time to the petitioner. This absolute silence of the petitioner in its Reply tantamount to admission by omission. ...
Delhi High Court
M/S. Wyan Industries Pvt. Ltd. Vs Ishwari Devi And Another
.... e remedy and therefore, this writ petition is liable to be dismissed. 17. It is further submitted that the present writ petition is not maintainable in view of the judgment of the Hon’ble Division Bench of this Court in the case titled as Naresh Kumar v. Jawahar Singh & Ors. in LPA NO. ...
Delhi High Court
Rajiv Kumar Vs Govt Of Nct Of Delhi Through Lieutinant Governor & Ors
.... itions stipulated by the UGC. In view of the fact that the petitioner was in service of the respondent for a period of eight years, it would be just and appropriate to grant protection post the order to be passed by the Competent Authority for a period of 10 days from the said date for the petit ...
Delhi High Court
Dr. Kusuma Praveen Kumar Vs Delhi Pharmaceutical Science And Research University And Ors
.... pectively. 5. Without going into the merits as were noted in the previous judgements, suffice it to state that in the present case, the petitioner has already tendered her detailed reply to the Show Cause Notice dated 06.05.2024. The relevant paragraphs in terms of judgment of this Court i ...
Delhi High Court
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