Hajara & Ors Vs Government Of India
.... In State of Punjab v. Geeta Iron & Brass Works Ltd., 1978 (1) SCC 68, the Supreme Court made the following remarks: "We like to emphasise that Governments must be made accountable by Parliamentary social audit for wasteful litigative expenditure inflicted on the community by inact ...
Delhi High Court
New India Assurance Co.Ltd Vs Puran Lal & Ors
.... or Government of NCT of Delhi submits that the cases relating to permanent disability cannot be expedited till the treatment of the injured is over and the permanent disability is determined by the Medical Board. This Court agrees with the submission and the cases relating to permanent disabilit ...
Delhi High Court
New India Assurance Co. Ltd Vs Madan Lal Batra & Ors
.... icient to hold that there was no rashness or negligence on the part of the driver of the auto rickshaw. There is no infirmity in the finding of the Claims Tribunal. 8. This Court is satisfied that the rashness and negligence of the driver of the auto rickshaw has been validly proved before ...
Delhi High Court
Santosh Kumar Jha Vs Deputy Labour Commissioner (South)
.... to as ‘Bhandari Engineers – III’). In that view of the matter, the guidelines issued by this Court on 27th March, 2017 modified by the order dated 13th December, 2019, warrant further modification. 10. Mr. Rajiv Agarwal, Mr. Saurabh Prakash and Mr. S.P. Jain Advocates, assisting this Court ...
Delhi High Court
Monica Khanna & Ors. Vs Mohit Khanna & Anr
.... s assets and properties owned by the family. However, the said proceeding did not initiate/proceeded further at that time. Petitioners were well aware of the fact that Mr. S. D sharma, named Arbitrator in the said Memorandum, is an independent Director of the PEB Steel Lloyd (India) Ltd. s ...
Delhi High Court
Kla Const Technologies Pvt. Ltd Vs Embassy Of Islamic Republic Of Afghanistan
.... bitration proceedings hardly needs to be emphasised. It would be of some interest to note that in England also, Modern Arbitration Law on the lines of UNCITRAL Model Law, came to be enacted in the same year as the Indian law which is known as the English Arbitration Act, 1996 and it became effec ...
Delhi High Court
United Lindia Insurance Co Ltd Vs Shakuntala & Ors
.... ds the personal expenses and applying the multiplier of 18, the loss of dependency is computed as Rs.14,71,000/- (Rs.14,70,268.80 rounded of) Adding the non-pecuniary compensation as awarded by the Claims Tribunal, the total compensation is computed as Rs.16,81,000/-. 7. The appeal is allo ...
Delhi High Court
M/S Anshul Traders Vs Commissioner, Labour Welfare Centre And Anr
.... pensation, i.e. Rs.71,161/- under Section 4A(3) Employee’s Compensation Act. 7. Anshul Traders filed a writ petition, W.P.(C) 3754/2019 which was subsequently converted into an appeal under Section 30 of the Employee’s Compensation Act, and re-numbered as FAO 193/2019. Vide order dated 11th ...
Delhi High Court
Juhi Chawla & Ors Vs Science And Engineering Research Board & Ors
.... r a reasonable opportunity of showing cause in respect of relief prayed for in the suit. 18. Having regard to the legislative intent noticed above, it needs little emphasis that the power conferred on the court under sub-section (2) is to avoid genuine hardship and is, therefore, coupled w ...
Delhi High Court
Om Prakash And Anr Vs Commissioner, Employee Compensation And Ors.
.... e compensation. The Commissioner, Employees’ Compensation awarded compensation of Rs.7,88,902/- each to the legal representatives of Pintoo and Shravan. The Commissioner directed the petitioners to deposit Rs.15,77,804/- towards compensation in both the cases along with simple interest @ 12% per ...
Delhi High Court
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!
