Indira Gandhi Teachers Training College Vs National Council For Teacher Education & Anr.
.... assed. 7. Mr. Srivastava, is therefore right in his contention that, even if the petitioner were permitted to apply for an additional intake of three units, the said application could not be processed in view of the decision in the 55th General Body Meeting held on 14 July 2022. There is al ...
Delhi High Court
Naresh Kumar Vs Union Of India And Ors
.... oner is not entitled to disability pension for the disabilities of Primary Hypertension, Morbid Obesity and Pre-Diabetes. 11. It was the case of the respondents that the ideal body weight was 75.5 Kgs. and the petitioner was overweight by 60% at the RMB and it was also highlighted that the ...
Delhi High Court
North Delhi Municipal Corporation Vs Sudha Sharma
.... ocedures that falls within Para 2(C)(lv), requests for prior permission in such case's shall be examined by an Expert Committee on a case to case basis and in consultation with IFD." 10. As per the above Guidelines, it is true that an employee should obtain prior permission before unde ...
Delhi High Court
State Of Haryana Vs Bhagwan Mahaveer College Of Engg. And Management And Anr
.... nstructions, that the Respondent 1 college is no longer in existence as it has merged with the Mahaveer Swami Institute of Technology, Jagdsihpur, Sonipat in 2021 vide order dated 2 July 2021 issued by the All India Council for Technical Education (AICTE). 2. In that view of the matter, lea ...
Delhi High Court
Sks College Of Education Vs National Council For Teacher Education & Ors
.... na by judgment dated 22 February 2024 in CWP 20342/2023 in Haryana Self-Finance Private Colleges Association v. The State Council of Educational Research & Training (SCERT) Haryana and Others. 4. In that view of the matter, the very basis of the decision taken in the impugned minutes o ...
Delhi High Court
Sovereign School Vs Government Of Nct Of Delhi & Ors.
.... 2. Mr. Panwar, learned counsel for the DoE, undertakes that a decision on the said representation would be taken within a period of three weeks from today and the outcome intimated to the petitioner as soon as it is taken. 3. Needless to say, the decision would be reasoned and speaking and ...
Delhi High Court
We, The People Of India Vs Union Of India & Ors
.... e land. He states that the Petitioner has learnt his lesson and no punishment in the form of imposition of costs is required. 5. He also states that the Applicant-Petitioner is a student and is not earning anything at present and is fully dependent upon his parents. He states that Applican ...
Delhi High Court
M/S. Umang Realtech Private Limited Vs Union Of India & Ors
.... e Orders were hosted in the Dashboard of the petitioner meant for “Additional Notices and Orders”, the petitioner failed to notice and file a reply to the Show Cause Notice. xxxx xxxx xxxx 9. The problem has arisen on account of the complex architecture of the web portal. It has been ...
Delhi High Court
Ravi Parkash Goel, Proprietor Of M/S. Gopish Pharma Vs Sales Tax Officer Class II/Avato, Ward 71, Delhi & Anr
.... re is no material on record to show as to why the registration is sought to be cancelled retrospectively. It may be noted that in the column at the bottom there are no dues stated to be due against the petitioner and the table shows nil demand. 8. As per the petitioner, all returns have bee ...
Delhi High Court
Prince Anand & Anr. Vs State Of Nct Of Delhi & Ors
.... nsel appearing for respondent No.2. 4. The parties are present in Court in person. 5. We have interacted with them in chamber. The children of the petitioner No.1 are with their mother (respondent No.2). Respondent No.2 states that she does not want to go back to her matrimonial home a ...
Delhi High Court
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