Sunita Devi Vs Commissioner Of Police & Ors.
.... Section 363 IPC at Police Station Ashok Vihar was registered on 03.11.2023 i.e. on the day of incident at 11:20 pm. Petitioner has averred that she visited the police station many times but no satisfactory response was given to her and the police have not made any effort to find out the whereabo ...
Delhi High Court
Sumit Khurana & Anr Vs Mohd Ibrahim
.... ntest must be granted. Each case has to be decided on its merits and not on the basis of any generalized suppositions. The court also cannot ignore a situation where the case set up by the tenant has been so set up with the sole object of protracting the proceedings so as to lead to the landlord ...
Delhi High Court
Rajan & Ors. Vs State Nct Of Delhi And Anr
.... dissolved by way of mutual consent under Section 13B(2) of the Hindu Marriage on 23.09.2023. 5. Balance amount of Rs. 2,00,000/-, out of the total settlement amount of Rs. 6,00,000/- has been paid to respondent No. 2 today through DD No. 551596 dated 11.12.2023 drawn on Canara Bank, Pahar G ...
Delhi High Court
Himanshu Chopra Vs State & Anr.
.... 9. The petitioners herein have been arrayed as the accused nos.2 and 3 in the complaints filed by the respondent no.2. A reading of the above averments in the complaint(s) would show that specific allegations have been made against the petitioner(s) herein of them not only being in charge of ...
Delhi High Court
M/S GAV Developers Pvt. Ltd. Vs Publishers Dainik Jagran & Ors
.... 2017 is liable to be set aside and the Appellant be permitted to prove its claim before the Learned Trial Court. 18. Conversely, it was submitted by the Resident Respondents that the Appellant has filed a false and frivolous suit against the Respondents herein in order to harass and blackm ...
Delhi High Court
Vijender Singh Vs State & Ors
.... the Will being unnatural, improbable or unfair in the light of relevant circumstances, or there might be other indications in the Will to show that the testator's mind was not free. In such a case the court would naturally expect that all legitimate suspicions should be completely removed befor ...
Delhi High Court
Okhla Industrial Area Cetp Society Regd Vs Commissioner Of Industries & Ors
.... Respondent No. 2 after issuing the reply dated 15th October 2022; and with the passage of time the Petitioner believed that the proceedings arising from the show cause notice dated 29th September, 2022 stood closed. He states that in fact, the Petitioner herein was served with a fresh show cause ...
Delhi High Court
Nitin Kumar Tomar Vs State Govt Of Nct Of Delhi
.... aspects to be considered along with other grounds while deciding an application seeking anticipatory bail. There may be many cases in which the custodial interrogation of the accused may not be required, but that does not mean that the prima facie case against the accused should be ignored or o ...
Delhi High Court
S Vs Union Of India & Ors.
.... pe, the anguish caused by the pregnancy shall be presumed to constitute a grave injury to the mental health of the pregnant woman. 7. In case of a pregnancy which exceeds 20 weeks but is within 24 weeks, the same may be terminated if an opinion on the same parameter is produced by two reg ...
Delhi High Court
Pitamber And Ors Vs Union Of India And Ors
.... pheld the learned Tribunal’s decision to grant the same pay scale to the Section Officers of the ICAR as was being paid to the employees of the CSS. Para nos. 9 and 10 of the said decision read as under: “9. Thus, the Tribunal came to the conclusion that the 6th CPC has accepted the histor ...
Delhi High Court
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