Vijay Maheshwari Vs Splendor Buildwell Private Limited & Anr
.... took cognizance of the letters of plaintiff in which he was claiming refund of the amount and the same was viewed as being inconsistent with the plaintiff's argument that he was always ready and willing to perform his part of the bargain. 30. Submissions heard. 31. This is a petition ...
Delhi High Court
M/s Celebration Hotels & Resorts(P) Ltd Vs M/s Sartaj Hotels Apartments & Vilas Pvt Ltd
.... a public office, except an officer of police, before whom any instrument, chargeable, in his opinion, with duty, is produced or comes in the performance of his functions, shall, if it appears to him that such instrument is not duly stamped, impound the same. (2) For that purpose every such ...
Delhi High Court
Kuldeep & Ors Vs State Govt. Of Nct
.... commend to release a convict, at an appropriate time in all cases considering the circumstances in which the crime was committed and other relevant factors like:- a) Whether the convict has lost his potential for committing crime considering his overall conduct in Jail during the 14 year in ...
Delhi High Court
Parvej Khan Vs State Govt. Of Nct
.... to be complied with. There is no such proviso in Section 43 of the Act and, therefore, it is obvious that if a public conveyance is searched in a public place, the officer making the search is not required to record his satisfaction as contemplated by the proviso to Section 42 of the NDPS Act fo ...
Delhi High Court
Amit Katyal Vs Directorate Ofenforcement Government Ofindia
.... an offence punishable for a term of imprisonment of more than three years under Part A of the Schedule shall be released on bail or on his own bond unless— (i) the Public Prosecutor has been given an opportunity to oppose the application for such release; and (ii) where the Public Pr ...
Delhi High Court
Tilak Vs State (Nct Of Delhi)
.... t accused/applicant and the co-accused persons and they had also come to the parental home of the deceased at 12 O’clock in the night and had brought the deceased with them. It is further stated by the mother of the deceased that in their home in front of the complainant-father, mother and the ot ...
Delhi High Court
Mohsin Ibrahim Sayyed Vs National Investigation Agency
.... on the directions of Yousuf Al-Hindi, which he had then handed over to other co-accused persons. The petitioner had also instructed his associates/co-accused to collect powder from matchsticks, intending to teach them bomb-making. 26. For the aforesaid acts, the petitioner was convicted by ...
Delhi High Court
Satyanarayan Sharma Vs Govt. Of Nct Of Delhi
.... present applicant be granted regular bail. 4. Learned ASC for the State, on the other hand, argues that the applicant along with his brothers i.e. co-accused Yogesh Sharma and Chetan Sharma, who were the directors of M/s Big Bull Infrastructure, had entered into an MOU with many investors ...
Delhi High Court
Kuldeep Singh Senger Vs Central Bureau Of Investigation
.... tent jurisdiction, and in the aforesaid background, there happens to be a fine distinction between the prayer for bail at the pre-conviction as well as the post-conviction stage, viz Sections 437, 438, 439 and 389(1) of the CrPC.” (emphasis supplied) 9. In the present case, the appella ...
Delhi High Court
Dharmender @ Mota Vs State Govt. Of Nct Of Delhi
.... t has already granted bail to co-accused Mohit, Yogesh@ Babu, Love Bhardwaj, Dinesh Kumar Chinu and Mukesh Kalu. It is also stated that the allegations levelled by the prosecutrix are unreliable as she has changed her version twice, i.e. she has given a different version while she was examined be ...
Delhi High Court
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