DHCTHE CAPITAL COURT
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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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FIR No. 19/2026 was registered under Sections 22, 25 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (“NDPS Act”), after police recovered approximately 32 kg of Alprazolam tablets and related materi...
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The Petitioner had a contract with the Respondent to collect user fees at Diengpasoh Fee Plaza for one year from June 11, 2022, against an annual remittance of ₹19,19,89,635 and performance security of ₹1,60,00,000
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The respondent, a former judicial officer, sought details of cases heard by a particular Judge in which judgment was delivered more than two months after arguments concluded.
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The petitioner had filed a criminal complaint alleging, among other offences, rape.
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The National Investigation Agency (NIA) appealed under Section 21(1) of the National Investigation Agency Act, 2008, against the Special Court’s order granting bail to Mateen Ahmed Bhat, an accused in a case alleging...
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The petitioner, a director of Big Bull Infrastructure Ltd., was accused in an EOW case under Sections 409/420/120B IPC concerning investors who purchased plots in a real-estate project allegedly promoted on land the c...
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The appellant, accused No. 24 in an NIA prosecution alleging a conspiracy involving proscribed terrorist organisations, appealed under Section 21(4) of the NIA Act against the rejection of his bail application under t...
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The petitioner sought to quash FIR No. 305/2024, registered under Sections 376 and 328 IPC, and the proceedings arising from it, relying on a settlement with the complainant.
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The petitioner sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in an NDPS case registered under Sections 21/25/29 of the NDPS Act.
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The petitioner sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”) in a case alleging offences under Sections 302/34 of the Indian Penal Code, 1860 (“IPC”) and Sections 25/27...
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Dayawati, married to Tilak Raj, an ASI in the Delhi Police, suffered 100% burn injuries at her matrimonial home on 21 October 1998 and died two days later.
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Dayawati suffered fatal burn injuries on 21 October 1998.
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The petitioner was enrolled in the CRPF in 2009 after being declared medically fit, with no record of any pre-existing illness or disability.
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The respondent, employed as a waiter from April 1998, alleged that the Club terminated his services in retaliation for his union activities and demand for a barman’s pay scale.
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The respondent-workman claimed that he had worked as a Junior Paramedic with the petitioner from 2 February 2009 until his services were terminated on 1 October 2014, without notice, after he demanded service benefits.
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The petitioner, a Manager (Recovery) with Capital Co-operative Thrift and Credit Society Ltd., challenged the Society’s order compulsorily retiring him with effect from 31 March 2020.
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The petitioner, which claims rights in the marks “KARIM”, “KARIM’S” and “KAREEM”, sued the respondent for using “GULSHAN-E-KARIM” for his restaurant.
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The appellant claimed that she had purchased a second-class ticket from Aligarh to Etawah but inadvertently boarded the Mahabodhi Express.
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