Maya Das & Anr. Vs Subrata Das
.... heirs of the Defendant Late Shri Subrata Das First Floor Mrs. Maya Das Plaintiff No.1 Second Floor and above. 6. It is further submitted that the plaintiffs had also made a request that the Praye ...
Delhi High Court
Rohit Jain Vs Govt. Of Nct Of Delhi. & Anr.
.... each of trust and that the respondent no.2 has thereafter, even sold the vehicle. 5. On the other hand, the learned APP submits that the investigation into the complaint made by the respondent no.2 is on-going. The learned Additional Sessions Judge-03, East, Karkardooma Courts, Delhi (in sh ...
Delhi High Court
Kalpatru Industries Vs Commissioner Sgst Delhi And Anr.
.... e registration is sought to be cancelled retrospectively. 9. It may be noted that in the impugned order of cancellation, in the column of dues at the bottom there is „zero” amount stated to be due against the petitioner and the table shows nil demand. 10. As per the petitioner, the th ...
Delhi High Court
M/S Jig Brothers Vs Sales Tax Officer Class II/Avato, Ward 63 & Ors
.... en found that the taxpayer has not replied to the said DRC-01/SCN till date. **** In view of the aforesaid circumstances, the undersigned is left with no other option but to create demand as ex-parte, in accordance with the provisions of CGST/DGST Act & Rules, 2017.” The Proper Officer ha ...
Delhi High Court
Tarun Kumar Goyal Vs Ms Sb Sales Corporation
.... rial court concerned the statement of truth and the affidavit of admission and denial of documents. 6. There is no dispute that the written statement was filed by the appellant/defendant on 04.05.2024, as is evident from a perusal of the document marked Annexure -6. To be noted, Annexure-6 ...
Delhi High Court
Union Of India & Anr. Vs Tapash Basak & Ors
.... by service conditions of IB after transfer from SSB. It will be open to IB to fill up those posts after the present incumbents vacate them. (iii) Further, DG, SSB and Director, IB will mutually decide the detailed implementation modalities, including the issue relating to transfer of asset ...
Delhi High Court
Savitri Goel & Anr Vs Parvesh Arora
.... frame. 11. To support their arguments, counsel for petitioners have relied upon the following judgment: (i) Kailash v. Nankhu & Ors. (2005) 4 SCC 480 Submissions by the Respondent: 12. Learned counsel for the respondent refuted the submissions of the petitioners by s ...
Delhi High Court
M/S Rajasthan Patrika Private Limited Vs Union Of India & Ors
.... oner apprehends that the Appellate Committee, AAI will not consider the appeal on merits as the Petitioner’s existing building already stands beyond the top elevation of 445.5 mtrs. and the Committee will reject the appeal without conducting an Aeronautical Study. Therefore, the Petitioner has p ...
Delhi High Court
Mamta Kumari & Anr Vs Union Of India Through Secretary & Ors
.... der the impugned provision and had she been a single mother, the said law would have not imposed any embargo on the process. She states that only because Petitioner No. 1 is married and Petitioner No. 2 has crossed the age of 55 years, Petitioner No. 1 is being deprived of her rights. She states ...
Delhi High Court
Central Bureau Of Investigtation Vs R. Vasudevan & Ors.
.... er/CBI is allowed to place on record the hard disks, it will cause grave prejudice to the accused. 39. It is a cardinal principle of criminal jurisprudence that the accused is to be supplied with all documents that the prosecution seeks to rely upon, before the commencement of the trial. T ...
Delhi High Court
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