S.L. Meena Vs Delhi Jal Board & Anr
.... ecretary. 14. The counsel for the petitioner again states that he has no knowledge or instructions from the petitioner in this regard. 15. The counsel for the petitioner has however drawn our attention to the Delhi Development Act, 1957, Section 3 whereof provides for the Members of t ...
Delhi High Court
Rajeev Suri Vs Delhi Development Authority & Ors.
.... Road 58 Lady Irwin Sr. S. School and Campus Canning Road 59 Hungarian Cultural Centre and Campus Janpath & Tees January Marg 60 Sujan Singh Par ...
Supreme Court Of India
Rohini Educational Society (Regd.) Vs Delhi Development Authority and Another
.... Educational institutions/Trusts, Health-care and other social welfare societies etc. having exemption from income tax. In exercise of powers conferred by section 57 of the Delhi Development Act, 1957 (No. 61 of 1957), the Delhi Development Authority with the previous approval of the Central Gove ...
Delhi High Court
Delhi Development Authority and Another Vs Jagan Nath Memorial Educational Society <BR> International Management Institute
.... also the three writ petitioners of the three captioned writ petitions made representations to the Delhi Development Authority from time to time praying that the amounts deposited by them under protest when they submitted applications for grant of approval to the building plans for making additional ...
Delhi High Court
Jagan Nath Gupta Memorial Educational Society Vs Delhi Development Authority and Another
.... 2955(E)-In exercise of power conferred by Section 57 of the Delhi Development Act, 1957 (61 of 1957), the Delhi Development Authority with the previous approval of the Central Government, hereby makes the following Regulations in pursuance to Notification No. S.O. 2432(E) dated 10th October, 2008: ...
Delhi High Court
Delhi Union of Journalist Cooperative House Building Society Ltd. and Others Vs Union of India (UOI) and Others
.... ent No. 4 already stood negatived by this Court by its Order dated 24.3.2004 rejecting the Writ Petition (Civil) No. 662/2000. The order dated 3.3.2006 certainly does not permit the Petitioner to re-agitate the same issue all over again either before the DDA or before this Court. 11. The Letters ...
Supreme Court of India
Delhi Development Authority Vs Bhola Nath Sharma (Dead) by L.Rs. and Others
.... ts. Standard dictionaries assign more than one meaning to the word "include". Webster''s Dictionary defines the word "include" as synonymous with "comprise" or "contain". Illustrated Oxford Dictionary defines the word "include" as: (i) comprise or reckon in as a part of a whole; (ii) treat or regard ...
Supreme Court of India
D.D.A. Vs Firoz Ahmed and Another
.... earned Counsel for the petitioner has stated that rule-making powers stood delegated to the Lt. Governor. Admittedly, the respondent No. 1 herein is a diploma holder and was promoted as AE in January, 2000, whereas, respondent Nos. 2 & 3 being degree holders were promoted as AEs long back somewh ...
Delhi High Court
DCM Limited Vs DDA
.... d, . That case turned upon the construction of Section 56 and 59 of the Hyderabad Municipal Corporation Act, 1950 to decide whether or not prior notice of any suit praying for an injunction against the Hyderabad Municipality, restraining it from interfering with the plaintiff''s peaceful enjoyment ...
Delhi High Court
Mehar Chand and Others Vs Union of India (UOI) and Others
.... ority u/s 22 of the Act.'' 16. Rule 6 of the Nazul Land Rules, 1981 reads as under: 6. Allotment of nazul land at predetermined rates.- Subject to the other provisions of these rules the Authority shall allot nazul land at the predetermined rates in the following cases, namely (i) to indivi ...
Delhi High Court
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