Commissioner Of Income Tax (Tds) 2 Vs National Highway Authority Of India
.... onaire to the Authority within 90 (ninety) days of the close of the Accounting Year in which such profits have been made ; provided that the Concessionaire shall repay the entire Revenue Shortfall Loan and interest thereon not later than one year prior to the expiry of the Concession Period and ...
Delhi High Court
Management Of Ashok Hotel (ITDC) Vs Their Workmen & Anr
.... sp; “87. Now turning to the provisions of the Act, the scheme of the Act is to regulate conditions of workers in contract labour system and to provide for its abolition by the appropriate Government as provided in Section 10 of the CLRA Act. In regard to the regulatory measures, Section 7 r ...
Delhi High Court
Kabir Paharia Vs National Medical Commission And Ors
.... in a sealed cover by 06.09.2024. (iii) The Board is at liberty to consider the applicable regulations. (iv) The petitioner shall appear for medical examination before the Director of AIIMS, New Delhi at 2:30PM on 05.09.2024.” 26. In compliance with the aforesaid direc ...
Delhi High Court
Shri Prit Pal Singh Bhatia Vs Registrar Cooperative Societies Delhi & Ors
.... planation or defence before the Crime Branch is contrary to the records. Similarly, he also contended that the petitioner had not been appearing before the Financial Commissioner on a number of occasions and as such, the Financial Commissioner was constrained to pass the impugned order. He also ...
Delhi High Court
Anees Ur Rahman Vs M/s Smal Farmers Agribuisness Consortium
.... ecently, the Hon’ble Apex Court in Susela Padmavathy Amma v. M/s. Bharti Airtel Limited : 2024 INSC 206 while quashing the proceedings under Section 138 read with Section 142 of the NI Act against the director of the company observed as under: “10. It was held that merely because a person ...
Delhi High Court
Satish Kumar Jain Vs State Of Nct Delhi & Anr
.... ate court nor can it be treated even as a second appellate jurisdiction. Ordinarily, therefore, it would not be appropriate for the High Court to reappreciate the evidence and come to its own conclusion on the same when the evidence has already been appreciated by the Magistrate as well as the S ...
Delhi High Court
Sunil Sharma Vs State (Nct Of Delhi) & Anr
.... en the witness makes the initial statement and ultimately before the court. It should be natural and consistent with the case of the prosecution qua the accused. There should not be any prevarication in the version of such a witness. The witness should be in a position to withstand the cross-exa ...
Delhi High Court
Vijay Pandey Vs State Of Nct Of Delhi
.... he possibility of improvement in the testimony or adjustments made to align with the prosecution’s narrative. 16. Courts have consistently cautioned against the dangers of “gap-filling” in testimonies through selective re-examinations, as this can compromise the authenticity of the witness’ ...
Delhi High Court
JKR Techno Engineers Pvt Ltd Vs JMD Limited
.... 21 of the A&C Act to the Respondent herein on 07.05.2024. Since the Respondent has failed to reply to the said notice despite receiving the same, the present petition has been filed by the Petitioner for appointment of an Arbitrator. 3. Notice in the present Petitions was i ...
Delhi High Court
Manish Gupta Vs Jai Prakash Chahal
.... the appellants were to be treated as upgraded and they are granted additional marks in their APARs, they would make it to the cut off list or not. 3. List on 30.07.2024.” 5. It is clear that the only direction in this case is to the respondent is to produce, when the matter ...
Delhi High Court
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