Naveen Vedi Vs Union Of India & Ors
.... points out that the Section 117 appeal was preferred merely four days ago. 5. Be that as it may, we are not inclined to accommodate the petitioner any more than to grant him liberty to advance the submissions, made before us, before the GSFC. 6. We do not express any opinion on wheth ...
Delhi High Court
Narender Kumar Vs Union Of India Through Secretary, Ministry Of Home Affairs & Ors
.... ctness of the decision-making process and the fairness of the proceedings, as has been held by the Supreme Court in B.C. Chaturvedi v. Union of India & Ors., (1995) 6 SCC 749, the relevant portion of which reads as under: “12. Judicial review is not an appeal from a decision but a rev ...
Delhi High Court
Deepak Kumar Singh Vs Union Of India & Ors
.... the impugned communication dated 21 September 2021 came to be issued by the Commandant (Rectt/GR) on behalf of the ADG, BSF to the IG, HQ, BSF, returning the documents with an advice to the Commandant to proceed further and order ROE to gather proper evidence, so that the case could be brought ...
Delhi High Court
Prema Ram Ex Bsf Constable Vs UOI & Ors
.... e of U.P v. Raj Kishore Yadav, (2006) 5 SCC 673; V. Ramana v. A.P. SRTC, (2005) 7 SCC 338; R.S. Saini v. State of Punjab, JT 1999 (6) SC 507; Kuldeep Singh v. The Commissioner of Police, JT 1998 (8) SC 603; B.C. Chaturvedi v. Union of India, AIR 1996 SC 484; Transport Commissioner, Madras-5 v. A ...
Delhi High Court
Ex Constable Parrmar Mahendra Kumar Konabhai Vs Union Of India And Ors
.... dual receives fair treatment and not to ensure that the conclusion which the authority reaches is necessarily correct in the eye of the court. When an inquiry is conducted on charges of misconduct by a public servant, the Court/Tribunal is concerned to determine whether the inquiry was held by a ...
Delhi High Court
Sumit Sangwan Vs Union Of India And Ors
.... having been found to be illegal or unjust, the exercise would not suffer from lack of jurisdiction though it may be vitiated on the ground of “inexpediency” within the meaning of Rule 14(2) or on the ground of abuse of power or colourable exercise of power in a given case. xxx 42. ...
Delhi High Court
Mukesh Kumar Vs Union of India through Home Secretary, Ministry of Home, Government of India, New Delhi and Others
.... witnesses were examined and the Petitioner was permitted to cross-examine the witnesses which he had done through his next friend appointed by the Commandant and that, on being given an opportunity of leading evidence in his defence, the Petitioner had refused to lead any evidence, as such, the P ...
High Court Of Jammu And Kashmir And Ladakh At Jammu
R K Bhatia Vs Chairman-Cum-Managing Director Delhi Power Company Ltd & Anr
.... Νο reading noted on 7.1.91 & 3.5.91) 2. 642-121332 ( No reading taken during January 01) 3. 642-121516) 4. In his statement recorded in the Vig. Deptt. on 10.7.91 Shri Bhatia has stated that in respect of K.No.642-121339 (D1 he had issued statement III on 2.5.91 and ...
Delhi High Court
M/S Khair-ud-Din & Sons Co. Vs Union of India and Another
.... lity of the service tax to the State of J&K, yet their argument is that in terms of Rule 4 of the Place of Provisions of Services Rules, 2012, the place where the services are actually performed, the service tax is leviable to justify the demand of service tax, as proof testing analysis ...
High Court Of Jammu And Kashmir And Ladakh At Jammu
Anand Vs Union of India through Home Secretary, Ministry of Home Affairs, North Block, Government of India, New Delhi and Others
.... icer, during which it was found that the petitioners were unable to read Ishihara’s plates for colour blindness test. They were further referred to Government District Hospital, Udhampur and GMCH Jammu, which also observed and confirmed that they have defective colour vision. Accordingly, their c ...
High Court Of Jammu And Kashmir And Ladakh At Jammu
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