M/S Divyam Real Estate Pvt Ltd Vs M/S M2k Entertainment Pvt Ltd
.... uwalia claiming it). In other words, a claim for damages (general or special) in the proceedings, cannot as a matter of course, result in an award, without proof of having suffered injury. The tribunal - as well as the learned Single Judge in this case appreciated the conspectus of circumstances. ...
Delhi High Court
Birender Chaudhary Vs Kanwal Chaudhary & Ors.
.... not have been handed over to the said company. 10. Learned Single Judge found that the License Agreement did not evidence parting with possession which would have established a willful default of the injunction order. 11. Learned Single Judge has further held that permission for the c ...
Delhi High Court
Maa Padmawati Lamination Through Its Proprietor Mr Ankur Jain Vs Commissioner Delhi Goods And Service Tax And Others
.... the Petitioner and the Proper Officer has erred in not even looking at the same. 5. Issue notice. Notice is accepted by the learned counsel appearing for the Respondents. With the consent of parties, the petition is taken up for final disposal. 6. We have been taken through Form GSTR ...
Delhi High Court
Oriental Insurance Co. Ltd Vs Yogita Devi & Ors
.... lness of his testimony, no substantial cross has• been clone to elicit anything to raise any doubt on his version or on the record proved by him. Since no question was asked in the cross examination of PW6 regarding wage register, attendance register or ITR of employer company, lack of said docu ...
Delhi High Court
Mahavir Gupta & Anr. Vs Darshan Gupta & Anr.
.... ted that after the framing of issues, the learned Judge is routinely giving directions for recording of the evidence of the parties by appointing a Local Commissioner at an exorbitant cost. Suffice to state that the learned PDSJ, rightly relying upon the decision in the case of Jaswant Singh v. ...
Delhi High Court
Maha Rashtra Apex Crop & Ltd Vs Purearth Infrastructure Ltd & Ors
.... espondent no. 1 has not charged for Air Conditioner charges and power back charges @750/- which comes to Rs. 12 lacs. The said charges have been charged from other similarly situated customers of Plaza 2 in Central Square Complex. 10. That the present Affidavit is filed to confirm that the ...
Delhi High Court
Ankur Gupta Vs Union Of India And Others
.... is a Director/Partner. 3.1. He states that as a matter of fact Income Tax authorities conducted a search and seizure at the premises of Respondent No. 7 on 30th March, 2021. He states that a notice dated 28th December, 2021 was issued under Section 142(1) of the Income Tax Act, 1961 (‘IT A ...
Delhi High Court
Aviaxpert Pvt. Ltd. Vs AI Airport Services Ltd. & Ors
.... ble for the award of tender. He states that in fact Respondent No. 2 is a company incorporated on 05th June, 2023 and it is incomprehensible that the entity could satisfy the conditions set out in Chapter IV of the tender document pertaining to pre-qualification criteria. 9. Learned counse ...
Delhi High Court
Chetan Puri And Anr Vs Sunita Rekhi And Ors
.... ngle Judge has directed that no question beyond the bank statement shall be permitted to be put to DW-2. 6. Learned senior counsel for the Appellants states that the grounds pleaded by Respondent Nos. 1 and 2 in the interlocutory applications for seeking further cross-examination of DW-2 d ...
Delhi High Court
DSC Limited Vs Union Of India
.... extracts from the said communication are set out below:- “3. This is to inform both the parties that due to certain unavoidable circumstances caused by my health issues which restrict me from intensive work it has not been possible to finalize and publish the award even by extended time up ...
Delhi High Court
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