Krisha Pal Singh Vs Govt. Of NCT Of Delhi And Ors
.... 6.05.1985. He was in service for about 32 years. At no point of time, he has raised any plea for notional fixation of salary or seniority. The question of notional fixation would arise, if only, any Teacher who was below the applicant in the ranking assigned by the selecting agency was appointed ...
Central Administrative Tribunal Principal Bench, New Delhi
Sonia Sharma Vs Union Of India And Ors
.... ents filed the counter affidavit opposing the OA. It is stated that the promotion of the applicant was denied at the relevant point of time on account of the operation of the punishment, and the mere fact that the pay scale was restored on expiry of the period of punishment, does not lead to the ...
Central Administrative Tribunal Principal Bench, New Delhi
Om Singh Vs Chairman Cum MD And Ors
.... dings, he did not bother to summon the relevant defect registers from Dilshad Garden Depot to ascertain the factual position as to whether the D.E. had attended the work on the specific dates and signed on the defect register, or not, as alleged in the charge sheet. But he summoned the said defe ...
Central Administrative Tribunal Principal Bench, New Delhi
Tulsi Ram Vs Union Of India And Ors
.... 1987. The record was perused and through order dated 22.05.2019, the OA was dismissed, on merits. The review filed by the applicant was also rejected on the ground that the contentions raised in the RA were dealt with in the OA. 8. The applicant filed W.P. No.12368/2019 before the Hon’ble De ...
Central Administrative Tribunal Principal Bench, New Delhi
Commissioner Of Income Tax Vs Zuari Industries Ltd
.... als) have relied on the decision of the Hon'ble Supreme Court in the case of R.B. Seth Moolchand Suganchand. As noticed earlier, the only reasoning articulated by the ITAT to differ is to be found in para 11 of the order. A bare perusal of the same would show that the ITAT has not even adverted ...
Bombay High Court (Goa Bench)
Maria @ Mariano Borges, Vs State Of Goa
.... t and order. They read as follows: “1. the accused was alone residing with his father in their house at Corjuem, Aldona on 16.02.2011 at the time of the incident at around 7.00 p.m. 2. The accused used to constantly fight with his father and used to assault his father. 3. The dec ...
Bombay High Court (Goa Bench)
Maharashtra State Electricity Distribution Co. Ltd. And Ors Vs Ramakant Vithobaji Gaikwad And Ors
.... application requiring such supply. Under Section 45 the prices to be charged by a distribution licensee for the supply of electricity by him in pursuance of Section 43 shall be in accordance with the tariffs prescribed from time to time and the conditions of his license. Section 50 provides that ...
Bombay High Court (Nagpur Bench)
Palladian Hotels Private Limited And Ors Vs Hotel Horizon Private Limited And Ors
.... t that the reliefs sought in the company application are in execution of the arbitral award against the respondent. He submits that since this company application was filed on the date on which the said order of moratorium passed under section 14 of the Insolvency & Bankruptcy Code, 2016 was ...
Bombay High Court
Mahindra & Mahindra Financial Services Ltd And Ors Vs Usha Vinod Tiwari & And Ors
.... Master under Rule 329 of the Bombay High Court Original Side Rules before the Court, for dismissal, for want of prosecution. 2. Learned counsel for the applicants/claimants however seeks time to take appropriate steps within two weeks from today. 3. In the event appropriate steps are ...
Bombay High Court
Nilesh Vs State Of Maharashtra And Ors
.... sed the agricultural land at village Nimgaon Korhale (suit transaction) though he is not an agriculturist and further requested that the learned Tahsildar to make a detail inquiry into the matter. In continuation with the said application, the petitioner herein has also filed another application ...
Bombay High Court (Aurangabad Bench)
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