LAWLENS NEWSROOM
The LawLens editorial and research team prepares structured judgment analyses and maintains the publication's legal information resources.
Respondents No. 1 and 2 brought a suit seeking declaration of ownership and possession of land, relying on an alleged oral gift by Bindra Rani, and challenging certain mutations, a Will and transfer deeds.
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The petitioner held a Certificate of Vending (CoV) issued by the MCD in the “Others” category for a site in Ward 84-N, City SP Zone. He sought, under Article 226, the return of his vending cart and goods, seized by MC...
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The Petitioners, members of Vijay CGHS Ltd., challenged the Society’s 2 February 2025 managing-committee election, alleging irregularities and that they had been wrongly declared defaulters and excluded from participa...
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The petitioner sought relocation of his tehbazari site at Gandhi Maidan following the MCD’s redevelopment of the area.
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The petitioners challenged the application of Rule 15(1)(c) of the Central Civil Services (Conduct) Rules, 1964 (“CCS Conduct Rules”) to government employees seeking election as office-bearers of employees’ co-operati...
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The plaintiffs sought a declaration of joint ownership and possession over the suit land, claiming through Rampal, and challenged Batna Ram’s registered Will dated 25 May 1994 in favour of defendants 1–3 as invalid.
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The appellant was arrested in connection with a case alleging that, during a rally, he and others abused members of a Scheduled Caste community and fired shots, causing the death of Sanjay Jatav and injuries to Ranu J...
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The petitioner challenged a confiscation order dated 1 October 2026 in FORM GST MOV-11, along with a demand for a bank guarantee of ₹42,05,898.
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Bijaya Kumar Patel, a Senior Manager at Canara Bank, was charged with misconduct for enhancing the OCC limit of M/s. Behera Traders and permitting an ad hoc advance of ₹6 lakh allegedly without proper justification an...
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Opposite Party No. 2 advertised various posts, including two posts of Senior Treatment Supervisor (STS), on 26 July 2021.
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), in Crime No. 77/2026, registered at Police Station Tumgaon for offences under Sections 305A, 331(4) and 317(2...
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The appellant challenged a warrant of eviction dated 27.08.2026, claiming that the eviction proceedings had been conducted without giving him an opportunity to be heard.
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