Airports Economic Regulatory Authority of India Vs Delhi International Airport Ltd. & Ors
.... plication of the party, add the name of the party who ought to have been joined or whose presence before the Court may be necessary for the Court to effectively adjudicate upon the questions involved in the suit. [Order 1 Rule 10(2): “Court may strike out or add parties.- The Court may at any st ...
Supreme Court Of India
Central GST Delhi-III Vs Delhi International Airport Ltd
.... uled that there is no nexus between the amounts charged under Section 22A of the AAI Act and any service provided. In the absence of a nexus between the amount charged as DF/UDF and any service rendered, such amounts cannot be liable to service tax. IV Analysis and Conclusions 27 ...
Supreme Court Of India
Delhi International Airport Ltd. Vs Airport Economic Regulatory Authority Of India & Ors.
.... plex sentence has more than one subject and more than one object that a construction may be required to render each to each by reading the provision distributively. Firstly, we do not find it a complex sentence. Secondly, there is no requirement to read one part with one particular aspect by exc ...
Supreme Court Of India
Bangalore International Airport Ltd.(BIAL) Anr Vs Airport Economic Regulatory Authority of India Anr
.... the parties to which MoCA would have been necessary, to guarantee equity return of 21.66% or any fixed return on equity. The charts were to work as models for understanding the need/quantum of state support claimed by BIAL. The model and the figures for its formulation do reflect the understandi ...
Telecom Disputes Settlement And Appellate Tribunal, New Delhi
M/S Global Impex Through Its Partner Vs Manager, Celebi Import Shed And Anr
.... outcome of the adjudication proceedings was nullified by a competent court, and detention certificate was issued by the Customs Authorities, it was contended that the importer would not be liable to pay demurrage charges, notwithstanding the contract between the Shipping Corporation and the impor ...
Delhi High Court
Mahindra Electric Mobility Limited And Anr Vs Competition Commission Of India And Anr
.... ncerned qualifications. The qualifications for a Technical Member (Petroleum and Natural Gas) are spelt out by Section 31(2) i.e. the individual should have been a Secretary for at least one year in the Ministry or Department of the Central Government having adequate experience in the energy sec ...
Delhi High Court
Wockhardt Limited And Anr Vs Union Of India And Anr
.... We say so because we find that the Kokate Committee did deliberate on the 344 FDCs plus 5 FDCs and did come to a conclusion that the aforesaid FDCs be banned, but we are not clear as to what exactly the reasons for such conclusions are, and whether it was necessary in the public interest to take ...
Delhi High Court
Vodafone India Ltd & Ors Vs Telecom Regulatory Authority Of India
.... ce providers may send their model in two formats-the first should contain all the algorithms, formulae, assumptions and justifications etc. along with excel sheets for arriving at the results to be hosted on the website and the second format marked as “confidential” to include actual data for cal ...
Delhi High Court
Delhi International Airport Private Limited Vs Union of India
.... , is not functional as of today. Similarly, the tariff for the Second Control Period is yet to be determined and even according to the AERA the process of determination is likely to take about three months more. 14. It may also be mentioned in this context that during the pendency of the appeal b ...
Delhi High Court
Nisha Kumari Vs State of U.P.
.... elf, has given power to the rule-making authority to regulate the collection of and payment of development fee. It is seen that under the direction which is not inconsistent with the provisions of the Act, it indicates the method and the manner in which the collection is to be secured so as to see t ...
Allahabad High Court
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