Govt. Of Nct Of Delhi & Ors Vs Shashank Singh Tomar & Ors
.... Recruitment Rules for absorption of the applicants to the post of Welfare Officers as done by the respondents in the case of Probation Officers under the orders of the Hon’ble High Court of Delhi in Kiran Sharma V/s GNCT of Delhi & ors In W. P. (C) 5681/2014. With regard to regul ...
Delhi High Court
Mangalam Traders Vs Commissioner Of Delhi Value Added Tax Department Of Trade And Taxes And Anr
.... position as under:- “8. There have been numerous judgements rendered by this Court emphasizing the mandatory nature of the time limit set out under Section 38 of the DVAT Act. Instead of burdening this judgement again with the extracts of those decisions, the Court would only like to set ou ...
Delhi High Court
Ambuj Hotel And Real Estate Pvt Ltd Vs Ministry Of Railways And Anr
.... heard Mr. Sisodia, learned Counsel for the petitioner, Mr. Mukul Singh, learned CGSC for the respondent and Ms. Rashmi Malhotra, learned Counsel for Respondent 2. 9. Mr. Sisodia has taken me through the covenants of the TPA. He submits that the dispute in this case is fundamentally tripart ...
Delhi High Court
Maxxcab Wires And Cables Private Limited Vs Union Of India & Anr
.... wrong. Learned counsel also submits that there is a due amount of around Rs.15 crores against the respondent and the respondent may make the balance payment. Learned counsel for the petitioner submits that without prejudice to the rights and contentions of the petitioner, the respondent may rele ...
Delhi High Court
Ashok Kumar Vs State Of Nct Of Delhi & Anr. & Anr
.... d her family and the FIR has got registered by the Prosecutrix after a period of 8 months from the date of incident for which there is no explanation. This clearly indicates that the FIR has been filed only because the dispute between the parties is aggravated. The Prosecutrix has also filed one ...
Delhi High Court
Mitsubishi Corporation Vs Assistant Commissioner Of Income Tax, Circle International Tax (2)(2)(1) Delhi & Anr
.... t those aspects could not be considered. Learned counsel for the petitioner further submitted that while ordinarily an assessee may be bound by a return as submitted and stand restrained from advocating any deviations therefrom, except by way of filing of a revised return, that restriction would ...
Delhi High Court
Dibakar Karad Vs State Nct Of Delhi
.... account of the petitioner. 13. He submits that the accused Harish Chandra Shukla was also arrested from his duty place i.e. Bithari Camp BSF, Hakimpur, Distt. 24 North Paragna, WB on 04.05.2024 and during interrogation he also disclosed the name of the petitioner and told that he used to b ...
Delhi High Court
Samsung India Electronics Pvt. Ltd Vs SYNC In Design Pvt Ltd
.... ned counsel for the respondent, who appears through video conferencing has stated that he would have no objection if one more opportunity is granted to the defendant to cross-examine PW-1. Mr. Sohail Khan, learned counsel for respondent also states that since a personal reason has been assigned, ...
Delhi High Court
Parsvnath Developers Limited & Ors Vs Parsvnath Exotica Ghaziabad Flat Buyers Association & Anr
.... also be paid by the petitioners herein on or before 26.05.2025. 8. The schedule of payment submitted by way of affidavit of Mr. Rajan Wahal, Authorised representative of petitioner-Company be made part of e-file. 9. It is also made clear that such statement on affidavit given by Mr. Wa ...
Delhi High Court
Surender Singh Paul Vs Savita Paul
.... noticed that respondent had appeared before the learned Trial Court represented through a counsel provided by Delhi State Legal Service Authority. 10. Needless to emphasize, the approach of the Trial Courts, while dealing with such kind of matters having shades of matrimonial disputes, shoul ...
Delhi High Court
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