Hala Kamel Zabal Vs Arya Trading Ltd. & Ors
.... by the Division Bench. Narayan Prasad Lohia “NPL” hereinafter, the successful litigant in the arbitration, appealed to the Supreme Court. 26.3 The Supreme Court addressed the issue from two angles. It considered, firstly, whether Section 10(1) was a derogable provision and, secondly, wheth ...
Delhi High Court
Suresh Kumari Vs Mr Ajay Kumar & Anr
.... reliminary objection to the maintainability of the present appeal on the ground that no appeal has been provided under the Contempt of Courts Act, 1971 to a person aggrieved by non-initiation of contempt proceedings. In support of their submission, they rely upon the judgments in Arun Khanna v. ...
Delhi High Court
Jai Pal Vs UOI And Ors
.... urt also informs the accused of the general effect of that plea and the difference in procedure, which will be followed, consequent to the said plea. The Court having satisfied itself that the accused understands the charges and the effect of his plea of guilty accepts and records the same. ...
Delhi High Court
Shashank Gupta Vs Dimple Gogna
.... herefore, any Court, while dealing with any such custody battle, should not generally feel bound by statute or by strict rule of evidence or procedure or even by precedents and the paramount consideration should be the welfare and well-being of the child Nil Ratan Kundu & Anr. vs. Abhijeet K ...
Delhi High Court
Shree Bhavani Power Projects Pvt. Ltd Vs Income Tax Officer, Ward 23(3), & Anr
.... ine SC 1015 and which has been explained by the Supreme Court in its later decision in Wipro Limited. Mr. Agarwal laid stress upon the following passages appearing in Wipro Limited: “38. On a plain reading of Section 10B(8) of the IT Act as it is, i.e., “where the assessee, before the due d ...
Delhi High Court
Mohan Kumar Vs State Of Nct Of Delhi
.... a facie or reasonable ground to believe that the accused had committed the offence; e. character, behaviour, means, position and standing of the accused; f. danger of justice being thwarted by grant of bail. (Refer: Ram Govind Upadhyay vs. Sudarshan Singh and Others ...
Delhi High Court
KCC Buildcon Pvt. Ltd Vs Government Of Nct Of Delhi & Ors
.... e Arbitration and Conciliation Act 1996 for extension of the mandate of the Arbitral Tribunal, which is scheduled to expire on 13 August 2024. 2. Learned Counsel for the respondent has no objection. 3. Accordingly, the mandate of the Arbitral Tribunal stands extended by a period of on ...
Delhi High Court
Dinesh Mittal & Ors Vs M/s Triveni Infrastructure Development Co. Ltd
.... be made a condition in the sale notice for the prospective developer. 2. Objections regarding Joint Development rights/Marketing rights shall be invited ...
Delhi High Court
Vedpal Sheetal Chaudhary Vs Municipal Corporation Of Delhi And Ors
.... re area being waterlogged. He further states that the drain from the forest area and the air force station also join the same drain and the pipeline at the outfall is not sufficient to carry the contents of the drain. He emphasises that the area known as Sunday Market Main Road, in Aya Nagar is ...
Delhi High Court
Savalia Rajan Vs Union Of India & Ors
.... was also misled by the Respondents herein qua the terms of his punishment for unfair means and was allowed to appear for the NEET PG 2024 exams subject to final disposal of the writ petition. 8. Having heard the learned counsel for the Appellant and having perused the paper book, this Cour ...
Delhi High Court
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