Sunita Jain & Anr Vs Minakshi Rathi @ Minakshi Devi & Anr
.... cation and lost time in the trial. 8.3. The defendant no.1 subsequently entered appearance before the Trial Court on 10.08.2023. However, pertinently, in the affidavit filed by the defendant no.1 along with this petition, it mentions the same address as was in the memo of parties of the pla ...
Delhi High Court
Kamal Narain Kapoor Vs Uma Shankar Kapoor & Ors
.... accordance with law. 5. This Court has considered the submissions of the parties. 6. This Court is in agreement with the submissions of the counsel for the Respondents, since the necessary pleadings for challenging the said order are not available on record and it is likely to cause ...
Delhi High Court
Pawan Saraswat Vs Munish Gupta & Ors
.... nd alone, the impugned order should be set aside. 3. This Court has considered the submissions of the counsel for the defendant and perused the record. 4. This Court finds merit in the submissions of the counsel for the Petitioner that the application dated 14.02.2022 filed under Orde ...
Delhi High Court
Praveen Sharma Vs Raju
.... e which caused the accident cannot be ascertained in spite of reasonable efforts for the purpose. These remedies are independent of each other and, therefore, the claimant while making a claim under any of these Sections, has to satisfy the ingredients thereof. Merely because the Act is a benefi ...
Delhi High Court
National Insurance Co Ltd Vs Rajvir & Ors
.... accordingly. Income tax not deducted: 20. The learned counsel for the appellant submits that the learned Tribunal has erred in not deducting the Income Tax payable from the income of the deceased. 21. I find merit in the above challenge of the appellant. 22. As held by the S ...
Delhi High Court
Reliance General Insurance Co Ltd Vs Master Rahul & Ors
.... nt who died subsequently to proceed further with the claim petition. However, the claim petition and even appeal for enhancement would be confine to the claim for the loss to the estate as observed hereinabove.” 15. Similar view has been taken by the Punjab & Haryana High Court in Joti ...
Delhi High Court
Union Of India Through Secretary & Anr Vs Mahipal Singh
.... -. Regrettably, the Tribunal did not consider and/or grant the benefit of regular promotion to the respondent, but has straight away granted the benefit of NFSG of grade pay of Rs. 4200/- which it could not have done. In any case, on a specific query to the learned counsel for the petitioners as ...
Delhi High Court
Ab Enterprises Vs Commissioner Of Delhi Goods And Services Tax
.... y with the Central Goods and Services Tax Act, 2017 (hereafter ‘CGST Act’) and the CGST Rules. 7. It is petitioner’s case that it had filed all the documents, as required to be filed in terms of Rule 89(2) of the CGST Rules, and therefore its application could not be considered as deficient ...
Delhi High Court
Maninder Rohal Vs Union Of India And Ors
.... of a Dermatologist/Skin Specialist at the Research & Referral Hospital of the Army. 3. Subsequently, it transpired that Research & Referral Hospital did not have the requisite facility and as such the directions were modified and the Base Hospital of the Army at Delhi Cantt. was di ...
Delhi High Court
Court On Its Own Motion Vs Monica Chadha And Anr.
.... above acts of the respondent nos.3 and 4, though, extremely regretful and may amount to a civil contempt as they had failed to comply with the direction issued by the Court, in absence of any allegation that they intended to or took part in the acts of the respondent nos.l and 2 of obstructing t ...
Delhi High Court
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