Ajitkumar Thakur Vs Delhi Pharmaceutical Sciences And Research University Dpsru And Ors
.... h were disposed of on 14.05.2024 and 15.05.2024 respectively. 5. Without going into the merits as were noted in the previous judgements, suffice it to state that in the present case, the petitioner has already tendered her detailed reply to the Show Cause Notice dated 06.05.2024. The releva ...
Delhi High Court
Kalyan Ram Vs State Govt. Of Nct Of Delhi
.... etitioner is stated to be not on parity with co-accused Ravi who has been granted bail by learned trial court, since the contraband recovered from him was of intermediate quantity and other co-accused have been granted the benefit of bail on the ground of defect in notice under Section 50 NDPS A ...
Delhi High Court
M/S Fine Green Constructions Pvt. Ltd Vs Rail Land Development Authority & Ors.
.... s also relevant to mention here that we have availed huge loans for the construction of entire building and we have sublet only a part of the portion, which in fact was leased out before erecting the shed and after erection of the shed we could not sublet any part of the building since no body w ...
Delhi High Court
Al Islam Tours Corporation Vs Union Of India
.... ziyarat and zamzam services) to the pilgrims in Saudi Arabia, excluding the Haj Visas. He states that there is nothing in the Haj Policy, which specifies that providing ancillary services is in violation of the policy. 6. He further states that the learned Single Judge failed to appreciate ...
Delhi High Court
Jagdeep Singh Vs State Govt Of Nct Of Delhi & Anr
.... . In the present case, upon a raid been conducted by the Special Cell, co-accused persons namely Ranbir Singh and Loyangamba Leishangthem were arrested on 18.02.2023 and 50 kgs of opium was recovered from their possession and their car. On 21.02.2023, application under Section 52A of NDPS Act wa ...
Delhi High Court
Afaaq Khan Vs State Nct Of Delhi
.... that spot, the record reveals that a notice under Section 50 was served to both the accused persons, they had refused to exercise their legal right by getting searched from a Gazetted Officer or Magistrate, and in the meantime, the ACP had come to the spot and in his presence, the search was co ...
Delhi High Court
Sunil Nayak @ Fundi Vs State (Nct Of Delhi)
.... has opposed the grant of parole to the petitioner in view of punishment tickets awarded to him in the year 2022. 7. This Court has heard arguments on behalf of the petitioner and the State, and has perused the material placed on record. 8. As per nominal roll on record, the petitioner ...
Delhi High Court
Vishal Vs State Nct Of Delhi
.... d on record, this Court notes that the petitioner herein has been incarcerated for approximately 12 years and 10 months. Further, this Court takes note of the fact that the petitioner herein was earlier granted parole/furlough on various occasions by the competent authority, but he had jumped th ...
Delhi High Court
Bharat Bhardwaj @ Nikku Vs State
.... ct to fulfillment of conditions stipulated in Rule 1210 below, it would be open to the Competent authority to consider applications for parole on the grounds such as :- i. Serious illness of a family member. ii. Critical conditions in the family on account of accident or death of a fam ...
Delhi High Court
Parveen Vs State (Gnct) Of Delhi
.... e to the above said convict. The Police Authority has stated that the above said convict is a habitual offender and he can cominit any other offence. Further, one other case is also pending against the said convict…” 7. Thus, the application for parole filed by the petitioner has been dismi ...
Delhi High Court
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