Arihant Jain And Ors. Vs State Of Nct Of Delhi And Anr
.... 01.02.2024. The marriage between petitioner No. 1 and respondent No. 2 has been dissolved by decree of divorce by way of mutual consent under Section 13B(2) of the Hindu Marriage Act vide judgment dated 27.03.2024. 5. Balance amount of Rs. 5,00,000/- has been paid to respondent No. 2 today ...
Delhi High Court
Guizar Islam & Ors. Vs State Of Gnct & Anr.
.... and a Deed of Dissolution of marriage / Mubaratnama was executed on 21.12.2023. 4. Learned APP for the State submits that in view of amicable settlement between the parties, she has no objection in case the FIR in question is quashed. 5. Petitioner Nos. 1 & 3 and respondent No. 2 a ...
Delhi High Court
Faizan Qureshi & Ors. Vs State Of Govt Of Nct Delhi Through Sho Darya Ganj, New Delhi & Anr
.... se of inherent powers under Section 482 Cr.P.C. is concerned. The High Court also is not foreclosed from examining as to whether there exists material for incorporation of such an offence or as to whether there is sufficient evidence which if proved would lead to proving the charge for the offen ...
Delhi High Court
Raj Kumar Pandey And Ors Vs State Nct Of Delhi And Ors
.... t under Section 13B(2) of the Hindu Marriage Act vide judgment dated 07.03.2024. 5. Learned APP for the State submits that in view of amicable settlement between the parties, she has no objection in case the FIR in question is quashed. 6. Petitioner No. 1, petitioner No. 3 and responde ...
Delhi High Court
Raj Kumar Vs State
.... g him guilty for the offence under Section 498A and 304B IPC. The first incident related to the appellant hitting the deceased with an iron press, whereas the second incident related to the demand of Rs.10,000/- made by the appellant. 8. As regards the first incident, the impugned judgement ...
Delhi High Court
Chand Ram Public School Vs Union Of India & Ors
.... s of substantive justice is generally implied, because the presumption is that in a democratic polity wedded to the rule of law, the State or the legislature does not intend that in the exercise of their statutory powers its functionaries should act unfairly or unjustly. 30. In the languag ...
Delhi High Court
Munna Singh & Anr. Vs State Of Nct Of Delhi & Ors.
.... th his own hand, every page of the judgment shall be signed by him. (4) Where the judgment is pronounced in the manner specified in clause (c) of sub-section (1), the whole judgment or a copy thereof shall be immediately made available for the perusal of the parties or their pleaders free o ...
Delhi High Court
Surendra Mohan & Anr. Vs Punjab National Bank
.... te property in relation to term loan to the tune of Rs. 1,30,00,000/- availed by one “M/s Harpreet Impex through its partners Deepak Kumar Anand, Preeti Bhalla and Surender Mohan.” It was further stated that Plot No: 3B, Sector 11, New Delhi-110075 “in the name of Megna Mohan and Surendra Mohan” ...
Delhi High Court
Sharanjeet Kaur Vs IDBI Bank Ltd
.... al order dated 09th April, 2024 is contrary to the previous order dated 11th February, 2021, which has caused grave prejudice and injustice to the appellant. 6. After hearing the appellant, this Court is of the view that the appellant’s submission that without any inquiry, an appeal cannot ...
Delhi High Court
Manisha Kasana Vs Union Bank Of India & Anr.
.... t the clause gave the right to the respondent no. 1 bank to vacate any floor of the premises at any point of time and consequently decided the issue in favor of the respondent nos. 1 & 2. Aggrieved by the passing of the impugned order, the petitioner (plaintiff no. 3) has preferred the presen ...
Delhi High Court
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