Govt. Of Nct Of Delhi & Ors Vs Sandeep Kumar
.... ble for anyone to notice any commotion. 6. Thence, the issue before us is as to whether the learned Tribunal rightly quashed the punishment order, finding it to be a case of no negligence on the part of the respondent Warder. 7. In that regard, having examined the entire material plac ...
Delhi High Court
Jai Shanker Srivastava Vs Union Of India Through Secretary, Ministry Of Communication, Dak Bhawan, Sansad Marg, New Delhi & Ors.
.... ated 05.05.2012 submitted by the I.O. in Rule-14 case which was already supplied to him vide letter dated 07.05.2012 and was also apprised with the facts and again his representation dated 25.06.2012 could not be considered since two inquiries were made in the instant case, the directives were c ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Purushottam Gupta Vs Union Of India And Others
.... related to the political sphere, but span over many other multiple areas of social engagement. Illustratively, ‘ Rashtriya Seva Bharti’ (RSB) which a registered public trust, with the aim to organise a peer group with nationalist thoughts & patriotic sentiments under one umbrella; to give ...
Madhya Pradesh High Court (Indore Bench)
Ashok Kumar Vs Central Bureau Of Investigation & Anr
.... airs of fictitious firms. The Closure Report of the CBI has also been accepted by the CBI Court. c) In the earlier report dated 12.06.2015 submitted by ADG(V)EZ, he had not included the amount of Rs. 20 Lakhs received by Shri Ashok Kumar as loan from his father, in the income of the officer ...
Calcutta High Court (Appellete Side)
Arun Kumar, Group C & Others Vs Municipal Corporation Of Delhi Through Its Commissioner Dr. S.P.Mukherjee Civil Centre, JLN Marg, New Delhi-110002
.... Recovery Clerk, Civil Line Zone in the Land and Estate Department, HQ/MCD during the year 2023 committed gross misconduct in as much as he failed to carry out regular inspection of the area under his control to check and stop the demolition being carried out in shop No. 25, Edward Lines, Kingsw ...
Central Administrative Tribunal Principal Bench, New Delhi
Employees State Insurance Corporation, Through Director General & Ors. Vs Saraswati Rawat
.... isfied on being informed of the code no. of the immediate employer. The fact that the immediate employer did not pay contribution as required, is evident from the position that the Principal Employer (M/s. G.S.Apparels) chose to pay the contribution on amount paid to M/s. Balaji on the part of th ...
Delhi High Court
Hemanta Kumar Barik Vs Union Of India, Represented Through The Secretary, Ministry Of Defence, R & D Defence Research & Development Organization, Room No. 531, 137 South Block, DRDO Bhawan, Rajaji Marg, NEW DELH-I110105 & Others
.... at even if he refused to receive the letter, then the respondent authorities are well known about the process to serve the copy upon him. Further, there is no documentary proof that he refused to accept the letters/documents in relation to the alleged proceeding drawn up against the applicant. ...
Central Administrative Tribunal Cuttack Bench, Cuttack
Hari Narayan Meena Vs Union Of India And Ors
.... is behalf. In the instant case, the counter-affidavit has been filed by one Nisha Gupta, Additional Commissioner, CCA, CGST & CX, Delhi zone on behalf of the respondent No. 3, the then CCF which is not permissible under law. Therefore the counter-affidavit filed by Ms. Nisha Gupta should be r ...
Delhi High Court
Union Of India & Ors. Vs Wangkhemayum Bishonath Singh & Anr.
.... no direct evidence on record in support of such allegations and as such the fundament of the decision is erroneous and illegal and the learned Single Judge had rightly set aside the entire proceedings. 10. Drawing our attention to the provisions of Section 8 of the CISF, Act, Mr. Mahapatra ...
Calcutta High Court (Appellete Side)
Nazima Akhter Vs Union Of India And Ors
.... the petitioner for implementing the orders passed by the Hon’ble Court of Special Mobile Magistrate, Budgam as the remedy for execution of the same is lying before the same court; C) A WRIT IN THE NATURE OF MANDAMUS, commanding the official respondents to allow the petitioner to form his d ...
High Court Of Jammu And Kashmir And Ladakh At Srinagar
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!
