M/s Singh Caterers & Vendors Vs Indian Railways Catering and Tourism Corporation Ltd.
.... o accept the bid. As a matter of general proposition it cannot be held that an authority inviting tenders is bound to give effect to every term mentioned in the notice in meticulous detail, and is not entitled to waive even a technical irregularity of little or no significance. The requirements in a ...
DELHI HIGH COURT
Forum For Promotion of Quality Education For All Vs DDA
.... heir schools. 50. Mr. Sibal stated that the allotments were made by the Delhi Development Authority on the basis of available and vacant plots and not on any purported assessment of the need of the locality. He further stated that there has never been any assessment of the need of the locality be ...
DELHI HIGH COURT
Indra Vikas Samiti Vs State Govt. of NCT of Delhi
.... ll those who did not have possession letters have been shown as illegal occupants. It could be observed from the above table that there are total 1810 tenements which include 1077 tenements built by Social Welfare Department, DDA & Other agencies. Thus, out of 1810 tenements only 1077 are leg ...
DELHI HIGH COURT
Rajat Gupta Vs Rupali Gupta
.... ne since their children are also affected persons. This is one of the main reasons which stands against such compromises. Section 13B in the Act is not to be understood as carte blenche granted by Parliament to the spouses to dissolve the marriage on mutual agreement. The said provision contains cer ...
DELHI HIGH COURT
Sunlight Projects P.Ltd. Vs D.D.A.
.... of the earlier offer dated 1-10-1990/25-1-1991. We, therefore, hold that the respondents had accepted the offer contained in the communication of 3-11-1992 and, as such, they were bound to pay premium at the enhanced rate of Rs 1650.65, held as reasonable by the High Court. As they did not comply w ...
DELHI HIGH COURT
Mount Carmel School Vs Delhi Development Authority
.... to refuse admission to students. In other words, the minority institutions want to have the right to admit students of their choice subject to reasonable regulations about academic qualifications. Fourth is the right to use its properties and assets for the benefit of its own institution. xxx xx ...
DELHI HIGH COURT
Court On Its Own Motion Vs Anil Dureja
.... right conferred upon such woman under Article 21 of the Constitution of India. It is well settled legal position that personal liberty of a person can be curbed by procedure established by law and Code of Criminal Procedure is one of such procedural law." c) Mrs. Bharati S. Khandhar v. Shri. Ma ...
DELHI HIGH COURT
Shashi Bala Pathak Vs Delhi Development Authority
.... ot be put up. The petitioner has moved to this Hon''ble Court and filed the instant writ petition praying therein to issue writ of mandamus directing DDA to issue fresh demand letter on the same basis and at the same rate/cost, as issued to the other allottees of Expandable Housing Scheme, 1996. ...
DELHI HIGH COURT
Vivekananda College Vs Sanjay Kumar Chandok
.... Appeals lie against the order to punish or refusing to punish for disobedience. The High Court does not come into the picture at all. It is neither a case of civil contempt nor criminal contempt under the Act. It is a plain case falling within the four corners of Order 39 of the Code of Civil Proced ...
DELHI HIGH COURT
Dinesh Elhence Vs Delhi Development Authority
.... ight in the injustice being done, because of a non-deliberate delay. The court should not harm innocent parties if their rights have in fact emerged by delay on the part of the petitioners. (Vide Durga Prashad v. Chief Controller of Imports and Exports [(1969) 1 SCC 185 : AIR 1970 SC 769] , Collec ...
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!
