T S Mokha Vs Ansal Properties & Infrastructure Ltd & Anr
.... Sughar Singh v. Hari Singh, reported as 2021 SCC OnLine SC 975 to state that amendment to the Specific Relief Act, 1963 is prospective, and not retrospective in nature. LEGAL ANALYSIS 32. This Court heard the arguments advanced by learned counsels for the parties and perused the docum ...
Delhi High Court
Sachin Ramjibhai Chavda Vs Principal Secretary To Government Of Gujarat
.... y related to those performable by the State in its sovereign capacity. The primary activity of ICRISAT is to conduct research and training programmes in the sphere of agriculture purely on a voluntary basis. A service voluntarily undertaken cannot be said to be a public duty. Besides ICRISAT has ...
Gujarat High Court
Universal Petro Chemicals Ltd. Vs B. P. PLC And Others
.... pellant is entitled for damages even though such a relief was not specifically sought for either in the suit or in the appeal. He referred to the proviso to Section 21 (5) of the Specific Relief Act to contend that the Appellant should be allowed to seek compensation at any stage of the proceedi ...
Supreme Court Of India
DLF Home Developers Limite Vs Shipra Estate Limited & Ors
.... n failure of the other parties to perform their obligations is, plainly, unmerited. This contention is premised on the basis that Indiabulls is correct in its assumption that the other parties had breached the terms of their obligation. Concededly, if the other parties were ready and willing to ...
Delhi High Court
ABP Network Private Limited Vs Malika Malhotra
.... ief Act and there is an error of law apparent on the face of the award which is stated to be made according to ‘the law governing such cases’. The grant of this relief in the award cannot, therefore, be sustained.” (Emphasis supplied) 12.9 Another case in point is Her Highness Maharani ...
Delhi High Court
M/S Golden Tobacco Limited Vs M/S Golden Tobie Private Limited
.... Agreement granted GTPL the right to use the Exclusive Brands of GTL in perpetuity. Clearly, a contract of this nature cannot be considered as determinable in absence of any agreement entitling the party to terminate the same without cause or default on the part of the other party. 37. In t ...
Delhi High Court
Khem Singh Vs Uttar Pradesh State Road Transport Corporation At Lucknow And 2 Others
.... rules, a declaration that the termination is null and void and that the employee should be reinstated can be granted by courts. (Vide :Executive Committee of Vaish Degree College v. Lakshmi Narain MANU/SC/0066/1973 and Smt. J. Tiwari v. Smt. Jawala Devi Vidya Mandir MANU/SC/0473/1979) When ...
Allahabad High Court
Overnite Express Limited Vs Delhi Metro Rail Corporation
.... ons under the realm of contract in a private field without any insignia of public element, it may be somewhat difficult for M/s C&K to maintain the relief of specific performance. The agreement was in commercial field to be governed by contract law, as between two private parties. In Rajasth ...
Delhi High Court
M/S Inter Ads Exhibition Pvt Ltd Vs Busworld International Cooperatieve Vennootschap Met Beperkte Anasprakelijkheid
.... enforced by way of the present proceedings. In this behalf, it is observed that the Appellant did not pay the agreed licence fee in terms of the licence agreement. Consequently, after issuance of the show cause notice and calling for a reply from the Appellant the Respondent cancelled the licen ...
Delhi High Court
Devapriya Choudhury And Ors Vs Union Of India & And Ors
.... fer orders were issued in consideration of the organizational requirements and length of period served at the present location by the petitioners. As such he submits, there being no infirmity in the orders, the writ petitions being devoid of merit should be dismissed. 10) I have heard learn ...
Meghalaya High Court
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