Noyal Data Ram @ Babu Ram Vs Bhushan & Ors
.... n document in his possession or power in support of his claim, he shall enter such documents in a list, and shall produce it in Court when the plaint is presented by him and shall, at the same time deliver the document and a copy thereof, to be filed with the plaint. (2) Where any such docu ...
Delhi High Court
Shriram General Insurance Co Ltd Vs Deepak Kumar & Ors
.... he was also not wearing a Helmet, which might have saved his life. All said and done, while the evidence on the record does attribute some degree of fault on the part of the deceased too, this Court understands that children are children and they would at times drive around motor vehicles despit ...
Delhi High Court
Md. Shamim Vs Delhi Development Authority (DDA) & Ors.
.... ate allotment-cum-demand letter issued by the DDA dated 15.04.2006 merely conferred a limited right upon the petitioner to get licence at some demarcated site for a period of five years only, and that period has since lapsed. 12. Assuming for the sake of convenience, that the petitioner aft ...
Delhi High Court
Gaurav Goel & Ors. Vs Idbi Bank Limited & Ors.
.... iding relevant information to the concerned party, Supreme Court in the case of T. Takano Versus Securities and Exchange Board of India and Another, (2022) 8 SCC 162, has held as follows: “xxx xxx xxx C.2. Duty to disclose investigative material 27. While the respondents h ...
Delhi High Court
Ravinder Kumar Garg Vs Punjab National Bank
.... tion under Article 226 of the Constitution. 18. Thus, the Supreme Court in the case of Celir LLP Versus Bafna Motors (Mumbai) Private Limited and Others, (2024) 2 SCC 1, has held as follows: “xxx xxx xxx 97. This Court has time and again, reminded the High Courts that they should ...
Delhi High Court
Shantanu Prakash Vs State Bank Of India & Ors
.... arency and not opaqueness of proceedings. Opaqueness furthers a culture of prejudice, bias, and impunity—principles that are antithetical to transparency. It is of utmost importance that in a country grounded in the Rule of Law, the institutions adopt those procedures that further the democratic ...
Delhi High Court
Lagadapati Madhusudhan Rao & Ors Vs Punjab National Bank
.... rency as outlined by the Hon’ble Supreme Court in Takano would necessarily mean that principles of natural justice, including the need to provide the underlying material, are inherent and implicit in the process stipulated under the Master Circular. The material and information in question for d ...
Delhi High Court
Jagriti Jain Vs Principal District And Session Judge - North & Ors.
.... sued on 16th April, 2024 and directions were issued to the Respondents for recalibrating the pendency of the matters in the Digital Court, in the North District and for taking steps to address the issue of the digital connectivity with the Layers portal and network issues so as to address the co ...
Delhi High Court
Kumar Shashank Shekher Vs Election Commission Of India & Anr.
.... upra) it has been held as under: “...The legislative mandate like the one embodied in Section 23(3) must be considered as mandatory not merely because of the language employed in that sub-section but also in view of the purpose behind the provision in question. In our opinion clause 23(a) t ...
Delhi High Court
Rippu Yadav Vs Returning Officer North East Delhi & Ors
.... shed founded upon statute. One is, where there was a liability existing at common law, and that liability is affirmed by a statute which gives a special and peculiar form of remedy different from the remedy which existed at common law : there, unless the statute contains words which expressly or ...
Delhi High Court
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