School Of Physical Education And Sports Development, OPJS University Vs National Council For Teacher Education & Anr.
.... ed universities, at S. No. 733 in respect of its B.Ed, D.El.Ed. and B.A/B.Sc. B.Ed courses, and at S. No. 981 in respect of its D.P.Ed. and B.P. Ed. courses. 3. Mr. Sharawat submits that, oblivious of the fact that the error has occurred at its end, the NCTE has addressed a communication to ...
Delhi High Court
Dnyaneshwar Hiralal Phuse Vs Union Of India & Anr.
.... in any way arbitrary. Clause 9.7 16. Clause 9.7 treats the OSCE component of the DNB Final practical examinations as confidential and does not allow release either of the question paper, the answer keys or the answer sheets undertaken by the candidates. The justification for this is t ...
Delhi High Court
Kripa Narain Shahi And Anr Vs New Delhi Municipal Council
.... educational qualification, were placed before the learned Tribunal. She, therefore, prays that the review petition be dismissed. 5. In order to appreciate the rival submissions of the parties, it would be first apposite to note hereinbelow the relevant extracts of the paragraph no.9 of th ...
Delhi High Court
MS-16517P Maj Vishal (Now Lt Col) Vs Union Of India And Ors
.... e benefit thereof approaching the court at a belated stage for the reason that they cannot be permitted to take the impetus of the order passed at the behest of some diligent person.” 20. Mr. Mohan stated that the entire case of Petitioner before the Tribunal and now before this Court is ba ...
Delhi High Court
Krishna Dixit (NVK WTR) Vs Union Of India And Ors.
.... upt the resultant act is bad.” 6. On the other hand, learned counsel for the respondents urges that the petitioner had improperly left the Ship without any due permission while the Ship was under operational sailing orders. He further urges that as the petitioner intentionally stole the Shi ...
Delhi High Court
E & M Specialty Co.Inc Vs Anil Wahal (Director)
.... egis and are taken over by the Company Liquidator, section 290 of the Companies Act, 2013 would indicate that the Company Liquidator may carry on the business of the company, so far as may be necessary, for the beneficial winding up of the company, and may even sell the company as a going concer ...
Delhi High Court
Re- M/S Catmoss Retail Pvt. Ltd. Vs ....
.... he averments in the petition and proof thereof. One cannot be oblivious of the fact that the Company is a juristic person and it has its own respectability. If a finding is recorded against it, it would create a concavity in its reputation. There can be situations when the corporate reputation i ...
Delhi High Court
Iqbal Khan Vs Surjee Devi & Ors
.... sed Pappu Kamat but he has not led any evidence to prove his said statement. Further that the deceased driver was negligent in driving and he suffered death due to his own negligence for which Respondent No. 1 has not led any evidence. I find that in written statement filed by Respondent No. 1 i ...
Delhi High Court
Nirmal Vs Gunwant Kaur Sethi
.... aving not granted extension of time, this court can exercise powers in terms with law laid down by a Division Bench of this court in the case of Director, Directorate of Education & Anr vs Mohd Shamim & Anr, (2020) 266 DLT 1 and grant extension of time with the directions to the learned ...
Delhi High Court
Mohd Nasar Vs Narcotics Control Bureau & Anr
.... e said trolley bag in the presence of Hikamatullah Hakimi and found contain his clothes, one black empty bag, two towels and one bed sheet which were kept at the bottom and the same were light blue colour and were not looking like usual towels and bed sheet having pungent smell. On the inspectio ...
Delhi High Court
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