Smt. Shyama Roy and Others Vs State of Bihar and Others
.... nt cannot takes away the unfattered right of the Vice Chancellor exercised u/s 10(14) of the Act. 6. It now goes without saying and being settled principles of law that statutory right conferred on an authority cannot be interfered with by any executive instructions. In that sense, the statutory ...
Patna High Court
Chandni Luthra Vs Anil Bhandari and Others
.... o dispose of the matter at the admission stage itself. The learned Counsel for the respondent has pointed out that by making a wrong submission before the Court on 10th August, 1994, the Court was persuaded to issue the show-cause notice and it is mentioned that some wrong submission regarding facts ...
Delhi High Court
Balbir Singh Vs A.D.M. (REVENUE) and Others
.... ld book, the Patwari shall make three field -.to field inspections every year of every village in his Halka. The tours shall begin respectively on 1st September and 15th February, 15th October and 15th March. The first and the second tours shall be completed on 30th September and 15th February respe ...
Delhi High Court
Mustaq Ahmed Vs Union of India and Others
.... ommission on various matins including the question of privilege. Various steps were token on 23-9-1994. On 21-30-1994, directions were issued to the Ministry. Agencies and Departments to themselves go into the question of privilege; in regard to segregation of documents and and affidavits of Central ...
Delhi High Court
Common Cause and Another Vs Union of India and Others
.... nces Act, 1956 (25 of 1956), the Central Government hereby nominates Prof. P.N. Srivastava, Csir Emeritus Scientist, Nuclear Science Centre, Jnu Campus, P.O. Box 10502, New Delhi, a non-medical scientist representing the Indian Science Congress Association and the following persons to be members of ...
Delhi High Court
Indian Oil Corporation Ltd. Vs Shriram Gas Service <BR> Shriram Gas Service
.... ppening of any of the certain specified events. Clause 28 permitted either party without prejudice to the provisions of clause 27 or anything to the contrary contained in the agreement to terminate the agreement by thirty days notice to the other party without assigning any reason for such terminati ...
Delhi High Court
Hem Raj Arya and Others Vs Election Commission, Delhi
.... petitioners with regard to the manner of reservation is basically of academic interest particularly when the grievance of the petitioners about the reservation of both the wards in some assembly constituencies has been redressed. (10) In order to appreciate the rival contentions it would be appro ...
Delhi High Court
P.P. Kalra Vs M.V. Bhatnagar
.... l the stage the eviction petition was not decided. The Tribunal, however, differed with the findings of the Controller as regards non-payment of electricity dues. The Tribunal disbelieved the petitioner''s version that electricity charges stood paid to landlord respondent month by month and no arrea ...
Delhi High Court
Rajinder Kumar Vs Union of India and Others
.... submitted that death of the recorded owner on the date of the notification u/s 4 cannot result in conferring any extra benefit on the heirs of the owner. It cannot be that if a landowner entitled to a plot dies leaving behind more than one heirs, each heir will get an independent right to a plot un ...
Delhi High Court
Bhai Ram Vs Madan Lal Gupta
.... stified in recording finding of fact without taking the petition for trial and permitting the tenant to lead evidence. triable issues do arise on the facts disclosed in the affidavit. (6) Learned Counsel for the respondent has vehemently opposed the averments made by learned Counsel for the plain ...
Delhi High Court
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