Pushpender Sonia Vs Choudhary
.... oportion. As the custody of the children is presently with the respondent, the respondent shall bring the children to the above-named school on 10.05.2025 at 9.00 A.M. for the admission process. 3. As far as the custody is concerned, the learned Family Court was primarily dealing with the i ...
Delhi High Court
Bharat Ghai Through Wife Smt Harpreet Kaur Vs Shri Raju Grover Since Deceased Through His Legal Representatives & Anr
.... ause of the acute financial crises, the medical treatment of the injured has almost completely stopped. It is submitted that the family of the Petitioner had to shift residence to a rented accommodation because electricity was cut off on account of non-payment of rent and the children of the Peti ...
Delhi High Court
Shabnam Burney Vs Union Of India& Ors
.... lso assured that admission of all the displaced students from JJ basti Madrasi camp, Jangpura in the schools coming under the control of Directorate of Education, NCT of Delhi shall be provided. It was also informed that there are no DTEA schools in the proximity. The list/details is enclosed at ...
Delhi High Court
Sh. Farman & Ors Vs State Of Nct Of Delhi & Anr
.... 9th May, 2025. 5. Petitioners and respondent no. 2 are physically present before the Court. They have been identified by their respective counsels as well as by the Investigating Officer SI Shudhanshu, from PS Kalyanpuri. 6. Respondent No.2 submits that the matt ...
Delhi High Court
Chirag Snehkant Vora Vs State G0vt. Of Nct Of Delhi
.... Out of those seven persons, the accused Jignesh and Kayur Shah are absconding; the accused Vinkal Girish Shah is on regular bail; the accused Pappu and Ashok Lal Jain are on anticipatory bail; the accused Prakash K. Jain is bound down; and the last person Chirag Snehkant Vora is the accused/app ...
Delhi High Court
Sangeeta Sachdeva Vs State Gnct Of Delhi & Ors
.... onsidering the application for bail in such matters, the Court will have to deal with the same, being sensitive to the nature of allegation made against the accused. One of the circumstances to consider the gravity of the offence is also the term of sentence that is prescribed for the offence the ...
Delhi High Court
Rajender @ Kallu Vs State Gnct Of Delhi & Ors
.... ched this Court without waiting for the decision of the competent authority. It is also pointed out by learned ASC that instead of submitting the parole request through the concerned Jail Superintendent, the parole application in the present case was submitted directly before the competent autho ...
Delhi High Court
Arun Sachdeva Vs State Of Nct Of Delhi
.... onsidering the application for bail in such matters, the Court will have to deal with the same, being sensitive to the nature of allegation made against the accused. One of the circumstances to consider the gravity of the offence is also the term of sentence that is prescribed for the offence the ...
Delhi High Court
Ms. Sharanjit Kaur Kohli Vs Ramandeep Singh Kohli
.... conduct of the other spouse, is to be drawn. Reference may be drawn to the decisions passed by the Supreme Court in Dr. N. G. Dastane v. Mrs. S. Dastane , (1975) 2 SCC 326; V. Bhagat v. D. Bhagat , (1994) 1 SCC 337; Parveen Mehta v. Inderjit Mehta , (2002) 5 SCC 706 and A. Jayachandra v Ane ...
Delhi High Court
Bhavreen Kandhari Vs Shri C. D. Singh And Ors
.... esent petition has been filed under section 12 of the Contempt of Court Act, 1971 for willful disobedience of order dated 28.04.2022 in CONT.CAS(C) 851/2021 wherein the court directed the following: - “8. In the circumstances, it would be appropriate that the Tree Officer(s) give due consi ...
Delhi High Court
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