Vivek Kashyap Vs State (Govt. Of Nct Of Delhi)
.... applicant and is also staying in her matrimonial home. 11. The mother of the victim is also present in Court. She states that she has since accepted the applicant as her son in law. She states that the complaint was given since she did not want her daughter to marry the applicant initially ...
Delhi High Court
Guddu Vs State Of Nct Of Delhi
.... ced for imprisonment for life in FIR No. 11/2009 under Section 302 IPC read with Sections 25/27 of Arms Act, but the same was modified reduced from life to rigorous imprisonment for 10 years in offence punishable under Section 304 of IPC by this Court in appeal, which further ordered that this s ...
Delhi High Court
Deepak Vs State Of Nct Of Delhi
.... ar, of the maternal uncle of the petitioner, has been verified. 6. This Court has heard arguments addressed by learned counsel for the petitioner as well as learned ASC for the State and has perused the material available on record. 7. Having considered the impugned order of rejection ...
Delhi High Court
Amit @ Nitu Vs State Of Nct Of Delhi
.... t is understandable that a person who is convicted under Section 302 of IPC is an offender in the eyes of the police and the law and a favourable report from the police cannot be expected. However, there is nothing to show on record that he has been of any threat to the society and his having co ...
Delhi High Court
Raj Kumar Vs Usha
.... e plaint would have been passed by the learned Trial Court according to the provisions of law. Moreso, the petitioner has also not raised any objection before the learned Trial Court, that the present suit being a non-commercial suit, it should not be tried by a special court and instead should ...
Delhi High Court
Municipal Corporation Of Delhi Vs Rakesh Gupta
.... n to the next higher post if the petitioners were eligible, a vacancy existed and the DPC was not held within a period of one year from the vacancy arising. The respondents shall do the needful and intimate it to the petitioners within a period of 6 weeks from today. Writ petition is ...
Delhi High Court
Naresh @ Satya Vs State
.... om accused Karnail Singh, thereby substantiating the prosecution's case. 16. It was next argued by the Ld. Counsel for the appellants that IO has not joined public witnesses during the investigation and also at the time when the appellants pointed out the place of occurrence. As far as the ...
Delhi High Court
Mahamaya Infrabuild Pvt. Ltd Vs Earthcon Constructions Pvt. Ltd
.... tions under Section 11(6) of the A&C Act as well as petition under Sections 14(2) and 15(2) of the A&C Act, however, even the said petitions came to be dismissed by this Court. The first Section 11 petition came to be dismissed as withdrawn vide order dated 09.05.2018 whereas the second ...
Delhi High Court
Union Of India & Anr Vs Balwant Singh
.... t the applicant was employed in the "existing Council" of Indian Council of World Affairs" being employed in the said Council from 24.04.1972. The "existing Council" was replaced by the present "Council" i.e. Indian Council of World Affairs which is incorporate ...
Delhi High Court
Radiant Cash Management Services Ltd Vs Assistant Commissioner Of State GST
.... ssions of the petitioner as also the reply filed by the petitioner. 3. Perusal of the orders dated 23.12.2023 shows that same are cryptic, contrary in as much as in some there is a reference of personal hearing given and some orders record that petitioner did not avail the opportunity of pe ...
Delhi High Court
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