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In respect of the weeding out of the record, committees to monitor the weeding out are constituted in each District Court; and around 52000 files are already weeded out.
The Court opined that the “rebellious” attitude of St. Stephen’s College, in subjecting students shortlisted for admission to PG courses, by Delhi University (‘DU’), to a further round of interview, is the main factor which provoked DU to reduce number of seats allocated to St. Stephen’s College.
The Court opined that as parties have amicably settled their disputes, no useful purpose shall be served in continuing with proceedings of the present FIR as it will create further acrimony between the parties.
In the meetings dated 20-2-2020 and 21-2-2020 at Chand Bagh and again on 22-2-2020 and 23-2-2020, there were talks of finances, arranging arms, procuring of petrol bombs for killing of people and arsoning of property and destruction of CCTV installed in the area.
“There is also no other compelling reason why the claim should not be disposed of before recording oral evidence, especially since the trust deed by which copyright was assigned was registered and the defendant does not claim to be either the owner, assignee or licensee of the said right.”
Delhi has been facing the fury of river Yamuna in spate year after year with last year, 2023, being particularly bad. Waterlogging, flooding and related collapse of civic services have become perennial issues.
“Petitioner’s claim to be custodian and representative of the people of India, is nothing but a fanciful claim which is devoid of any basis.”
An entity is required to be tested on three parameters namely, (a) financial, (b) functional, and (c) administration for its inclusion as ‘other authority’ in Article 12 of the Constitution.
A quick legal roundup to cover important stories from all High Courts this week.
Making derogatory complaints against spouse demonstrate lack of mutual respect and goodwill, which is crucial for a healthy marriage and merely by stating that such complaints are made after parties had separated, in no manner absolves a spouse from the guilt of committing cruelty on the receiving end.
“Even assuming the recorded consumption to be lesser than the average computed consumption of electricity, it can at best raise a doubt against the respondent; it cannot act as a proof beyond reasonable doubt to hold that the respondent has dishonestly tampered with the meter.”
By virtue of the two impugned actions/orders, today the respondents are trying to wrongly give retrospective seniority to the other similarly situated personnel like the petitioners herein by putting them ahead of such petitioners in the already existing seniority list as on date, which, as per the settled position of law, is not permissible.
A petition was filed challenging the circular dated 12-03-2024, issued by Ministry of Fisheries, Animal Husbandry and Dairying, Department of Animal Husbandry and Dairying prohibiting import, breeding and selling of twenty-four dog breeds.
The allegation with respect to applicants teasing the deceased in regard to the failure of his romantic relationship with applicant does not appear to be instigation which would amount to abetment of suicide in terms of Section 306 of the Penal Code, 1860.
“When no opportunity is given to deal with an argument which goes to the root of the case based on evidence which go behind the back of the party and results in a denial of justice to the prejudice of the party, the same would amount to violation of principle of natural justice.”
The Central Delhi Court Bar Association is recognized as the official Bar Association for the Rouse Avenue District Court Complex overriding the authority of the Bar Council of Delhi to establish such associations under the Bar Association Rules of 2019.
The candidate had secured 88 marks, which was more than the cut-off of 84 marks in the ‘general category’ and 82 marks in the ‘OBC category’.
“The quarrel at the time of incident and matrimonial differences provides a strong motive for falsely implicating the appellant subsequently.”
The press and the Media had a duty to report the incident for the benefit of the public, but there is also a corresponding duty to remain truthful to the incident. The deepfake videos showing plaintiff being beaten up are nothing but an over-sensationalisation and depiction of facts which are patently false.
It cannot be said that the interest of the minority communities in their educational and welfare development is being hampered in any manner on account of the dissolution of the Maulana Azad Education Foundation.