DHCMONTHLY CASE LAW ARCHIVE
Read 721 LawLens analyses of Delhi High Court judgments published in April 2026, covering key rulings, legal principles and case law.
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On June 21, 2012, the claimant, a Head Constable in the Delhi Police, suffered a motorcycle accident involving an offending Maruti Swift car.
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The appellants (legal representatives of the deceased, Ashok Kumar) sought enhancement of a compensation award of ₹16,76,900/- granted by the MACT
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The appeals were filed by the National Insurance Company challenging the Motor Accidents Claims Tribunal (MACT) Award dated 17th September 2014
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Mr. David Davidar, a renowned publisher and author, filed a suit seeking a permanent injunction against groundless threats of copyright infringement and defamation after receiving a legal notice from Ms. Sivasundari Bose
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The marriage between Petitioner No. 1 and Respondent No. 2, solemnized on 27.11.2020, deteriorated due to matrimonial discord, leading to the registration of FIR No. 0242/2019 at PS Jyoti Nagar
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The marriage between Petitioner No. 1 and Respondent No. 2, solemnized on 16.01.2019, resulted in one child. Due to temperamental differences, the parties separated in 2021
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The State appealed the acquittal of the respondent, Dilavar Singh, who was charged under Sections 342/506/376 of the IPC and Section 4 of the POCSO Act
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The Petitioner (husband) challenged an order dated 22.07.2021 passed by the Central Information Commission (CIC).
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The Petitioner, a retired Head Constable of the Border Security Force (BSF) enrolled in 1975, challenged an order dated 14.07.2017 which denied him the first financial upgradation under the Assured Career Progression...
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On 27.01.2003, the Plaintiff entered into an Agreement to Sell (“ATS”) with Mrs. Joginder Malik (predecessor-in-interest of the Defendant) for the purchase of a residential property in Safdarjung Development Area for...
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The appellants are the legal representatives of a minor child, Durga Kumari, who passed away following a motor vehicle accident on February 19, 2018
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The petitioners, several pharmaceutical companies and firms, challenged an order dated 11.04.2025 issued by the Directorate General of Health Services, Central Drugs Standard Control Organisation (FDC Division).
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The Petitioner (daughter-in-law) challenged an eviction order passed by the Maintenance Tribunal (19.05.2025) and upheld by the Appellate Authority, which directed her to vacate the property of Respondent Nos. 3 and 4...
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The Petitioner (CSP) and Respondent (Sony) entered into an Accidental Cover Agreement on 24.06.2013, under which the Petitioner provided Accidental Damage Cover (ADC) for laptops and mobile phones sold by Sony
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The Petitioner, a Constable in the Border Security Force (BSF), was dismissed from service on November 30, 2020, following a Staff Court of Inquiry (SCOI).
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The Petitioner was appointed as a ‘facilitator’ by Respondent No. 1 (IGL) via a Letter of Intent (LOI) dated 21.01.2020 to resolve local disputes and obtain statutory clearances for a CNG station at Minto Road, Delhi
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The petitioners, an association of BSF veterans and individual retirees, sought a direction for the correct fixation of pension for Constables, Sub-Inspectors, and Inspectors with effect from January 1, 2006
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The respondent, a constable with the Delhi Police, was accused of engaging a Home Guard Constable to collect unauthorized payments from Blue Line buses at the Punjabi Bagh Bus Terminal
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The Respondent was the highest bidder in a 2008 auction for an industrial plot, depositing ₹63,12,500 as earnest money
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The Petitioner, Ram Nath, sought regular bail in connection with FIR No. 720/2023 under Sections 302, 201, and 34 of the Indian Penal Code (IPC).
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The Petitioner filed a contempt petition alleging non-compliance with the court’s directions dated 07.01.2026 in Writ Petition (Civil) No. 40/2024 and a subsequent order dated 30.03.2026.
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The deceased, Kallu @ Arif, was allegedly assaulted with iron rods and sticks by the Respondents on April 11, 2009, in Sonia Vihar, Delhi
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The petitioners, several pharmaceutical companies and firms, challenged an order dated 11.04.2025 issued by the Directorate General of Health Services, Central Drugs Standard Control Organisation (FDC division).
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The petitioners (defendants in the original suit) were served with summons on January 18, 2025
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The petitioners, several pharmaceutical companies and firms, challenged an order dated 11.04.2025 issued by the Directorate General of Health Services, Central Drugs Standard Control Organisation (FDC Division).
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The Petitioner, an Assistant Commandant in the Border Security Force (BSF), was involved in an incident on 15.05.2020 involving improper behavior toward an Army delegation
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The Petitioner, Jamia Cooperative Bank Limited, moved the High Court seeking a writ of mandamus to compel the Registrar of Cooperative Societies (RCS) to appoint a Returning Officer (RO) for conducting elections to it...
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The petitioners, several pharmaceutical companies and firms, challenged an order/communication dated 11.04.2025 issued by the Directorate General of Health Services, Central Drugs Standard Control Organisation (FDC Di...
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The Petitioner, a street vendor, sought a writ of mandamus to prevent the Municipal Corporation of Delhi (MCD) and Police from harassing him or disrupting his snacks/food vending business at Netaji Subhash Marg, City-...
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The petitioners, several pharmaceutical companies and firms, challenged an order dated 11.04.2025 issued by the Central Drugs Standard Control Organisation (CDSCO), FDC Division
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The Respondents, primarily Group C employees, were granted the third financial upgradation under the Modified Assured Career Progression (MACP) Scheme between 2010 and 2014
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The Petitioner No. 1 company underwent a Corporate Insolvency Resolution Process (CIRP) initiated by the NCLT on 25.07.2017
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Respondent Nos. 2 and 3 filed a complaint in 2019 alleging that the Sikkim Government demolished their father's property in 1985 to construct a 'Hawa Ghar' without permission or compensation.
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The Petitioner registered for an LIG flat under the New Pattern Registration Scheme (NPRS) 1979, providing both his residential and occupational addresses in the application form.
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Respondent No. 1 (Churchill Brothers) filed writ petitions seeking the constitution of an independent committee to adjudicate its representations dated 16.01.2026 and 14.03.2026, alleging conflict of interest within t...
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Respondent No. 1 filed writ petitions seeking the constitution of an independent committee to adjudicate its representations regarding grievances against the All India Football Federation (AIFF) and its President
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The appellant, a visually handicapped lecturer, was initially appointed on a part-time basis in 1997. Following a writ petition, the Single Judge directed that her appointment be regularized with seniority and consequ...
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The Appellant, Loreal S.A., filed a suit and subsequent appeal alleging trademark/trade dress infringement against the Respondent's product packaging
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Both the Insurance Company and the claimants challenged the Award dated 31st July 2018 passed by the MACT, East District, Karkardooma
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The Petitioner, having entered into an agreement dated June 4, 2019, for the upgradation of Jabalpur Airport, moved the court under Section 9 of the Arbitration and Conciliation Act, 1996
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The Respondent (Plaintiff) filed a commercial suit for recovery of Rs. 12,22,437/- plus 18% interest per annum against the Appellant (Defendant)
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Both the Insurance Company and the claimants challenged the Award dated 31st July 2018 passed by the MACT, Karkardooma Courts, in MAC Suit No. 684/2016.
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The respondent (landlord) filed an eviction petition under Section 14(1)(e) of the Delhi Rent Control Act (DRCA) for a shop in Fatehpuri, Delhi, purchased in 1989.
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On February 7, 2018, the deceased (Shahid) purchased a journey ticket from Garhi Harsaru to Hathras Junction.
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The Petitioners, Jasjit Singh Mangat and his mother, filed a habeas corpus petition seeking the production of Petitioner No. 1’s minor son from the USA
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The Petitioner, a street vendor selling water and cold drinks near the ISBT Kashmere Gate boundary wall, held a provisional Certificate of Vending (CoV)
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The Petitioner, a Senior Assistant Manager at the Central Warehousing Corporation (CWC), was removed from service following a disciplinary inquiry initiated via a memorandum dated December 22, 2020
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The Petitioner, Mr. Sita Ram, purchased 300 sq. yards of land in Nangli Sakrawati, Delhi, in 2005
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The petitioners were among six persons convicted under Sections 302/201/120B of the IPC for murder and sentenced to life imprisonment with a minimum of 20 years actual imprisonment
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The appellant, Kuldeep Singh Sengar, was convicted by the Trial Court for offences involving a minor victim under the POCSO Act.
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The Petitioner’s land in Khasra No. 1/422 was acquired via Section 4 and Section 6 notices issued in April and May 2006
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The Appellant challenged a Provisional Attachment Order (PAO) issued under Section 5 of the Prevention of Money Laundering Act, 2002 (PMLA) via a writ petition
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The Petitioner and Respondent No. 1 entered into an Agreement dated 06.10.2016 for the construction of student accommodation at IIT Kharagpur
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TCIL issued a Notice Inviting Tender for the Horizontal Extension of the State Wide Area Network in Tripura, and Frans was selected as the implementing agency.
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The Appellants (wife and sons of late Sh. Joginder Singh) filed a suit for possession, declaration, and mesne profits regarding a 150 sq. yard plot in Tughlakabad Village
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The Petitioner, M/S Moneywise Financial Services Pvt Ltd, filed a petition under Section 11 of the Arbitration and Conciliation Act, 1996, seeking the appointment of a Sole Arbitrator pursuant to Clause 10.1 of a Loan...
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On September 12, 2017, the deceased was struck by a rashly driven vehicle (HR-05-AP-0086) while standing on a footpath in Delhi, resulting in fatal injuries
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The Petitioner approached the High Court under Section 11(6) of the Arbitration and Conciliation Act, 1996, seeking the appointment of a Sole Arbitrator
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The Petitioners, members of the 1980 and 1985 batches of the Indian Administrative Service (IAS), were granted cadre clearance for foreign assignments with international organizations (Geneva and Bangkok/Paris).
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The Petitioner, Indian National Trade Union Congress (INTUC), a registered Central Trade Union, challenged a letter dated 04.01.2017 issued by the Ministry of Labour and Employment.
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The Respondent, a Sub-Inspector (Executive), applied for the grant of "functional rank" of Inspector. His application was rejected on July 16, 2022, following a recommendation by a Screening Committee held on July 15,...
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The dispute involves a contract for excavation and overburden removal at the Gauthamkhani Open Cast Project
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The Petitioner sought the appointment of a Sole Arbitrator under Section 11 of the Arbitration and Conciliation Act, 1996 ("the Act") to resolve disputes arising from a work contract dated 03.12.2021
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The Plaintiff, established in 1938 and derived from a clinic started in 1905, is a major manufacturer of Ayurvedic and Unani medicines operating under the house mark "MULTANI".
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The Petitioners, MSME entities and GeM-registered sellers, challenged seven tender processes initiated by the Directorate of Education, GNCTD, for procurement of outdoor gym and sports equipment
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The Petitioner filed an RTI application on 30.05.2022 seeking information regarding an aircraft accident involving a Boeing 737-800 that occurred on 11.10.2018 at Trichy.
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The Plaintiff filed a suit for partition of a property admeasuring 444.5 sq. yards in Punjabi Bagh West, New Delhi, which was originally part of a larger 1333.50 sq. yard plot.
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The Petitioners, employees of the Delhi District Courts (Junior Judicial Assistants), were promoted to the post of Judicial Assistant through orders in 2017 following judicial directions in Jagdish Rana v. GNCTD to up...
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The dispute arose from an incident on 23.11.2023 at Venkateshwar School, Dwarka, involving two brothers, Sunil Goel and Mahavir Goel (the School Chairman).
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The dispute arose from a contract for the supply and maintenance of a Statewide Area Network. Telecommunications Consultants India Ltd (TCIL) issued a Purchase Order to Frans Global Infotech Ltd (Frans)
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The Appellant (tenant) was inducted into the Suit Property by erstwhile owners, Mr. and Smt. Barua, via a Lease Deed dated 19.05.2023 for 11 months at a monthly rent of ₹27,000
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The Petitioners (Union of India and ESIC) challenged orders passed by the Central Administrative Tribunal which held that the Respondents, employed as Laboratory Assistants in various hospitals, were entitled to a rev...
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The Petitioners, members of the Jai Lakshmi Co-operative Group Housing Society Ltd., sought directions for the expeditious conduct of Society elections
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The dispute arose from an incident on November 23, 2023, at Venkateshwar School, Dwarka, involving Sunil Goel and his brother Mahavir Goel (Chairman of the school).
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The Respondent was appointed as Assistant Director (Entomology) on a contractual basis by the National Centre for Disease Control (NCDC) on March 1, 2019
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Engineering Projects India Limited (EPI) entered into a back-to-back arrangement with Associated Construction Company (ACC/EMR Chowdary) for excavation work at a coal project in Andhra Pradesh.
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The Union of India (Petitioner) challenged a Central Administrative Tribunal (CAT) judgment dated 14 November 2025 which set aside the cancellation of a selection process for the post of Junior Engineer (Electrical Ge...
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The Petitioner joined the Indian Council for Agricultural Research (ICAR) as a Scientist S-1 in 1986.
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The Petitioner, a Commandant in the Indo-Tibetan Border Police (ITBP), challenged several administrative actions: a "Director General’s Displeasure" (09.03.2015), two warning/advisory memorandums (03.03.2014 and 18.03...
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The Petitioners filed a contempt petition (CP No. 663/2023) before the Central Administrative Tribunal (CAT) alleging that the Respondents failed to comply with the directions issued in judgment dated 21 March 2023 in...
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The Petitioner filed a petition under Section 9 of the Arbitration and Conciliation Act, 1996, seeking interim reliefs against the Respondents. Specifically, the Petitioner sought an injunction to restrain the alienat...
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The Petitioner, an Assistant Registrar at Vallabhbhai Patel Chest Institute (VPCI), was dismissed on February 18, 2013, following a major penalty inquiry.
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The Petitioner, claiming ownership of a property in Rohini through a 2011 Conveyance Deed, sought to set aside the registration of a Sale Deed dated 20.09.2022 purportedly executed between her and Respondent No. 6.
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The Appellant/Plaintiff filed a suit for declaration, partition, and injunction against his siblings (Respondents/Defendants) regarding the second floor of property J-5/70, Rajouri Garden.
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The Petitioner, a former national player, challenged the election of Respondent No. 2 (R-2) as Secretary General of the Table Tennis Federation of India (TTFI) held on 05.12.2022.
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The petitioners are an Indian couple residing in the USA who solemnized their marriage in New Delhi on April 19, 2022, according to Hindu rites.
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The appellant (claimant) had its arbitration proceedings terminated by a Sole Arbitrator on November 1, 2019, due to non-cooperation in filing a statement of claim
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On 27.04.2018, Sanjeev Kumar (the deceased) was allegedly traveling from Phaphund to Ghaziabad on a valid journey ticket.
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The Petitioner-Association filed OA 3233/2011 before the Central Administrative Tribunal (CAT) seeking the creation of a proper cadre for Pharmacists.
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The Union of India (UOI) and the Director General of the ESIC challenged orders passed by the Central Administrative Tribunal which held that Laboratory Assistants in various hospitals were entitled to a revised pay s...
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The Petitioners (GNCTD) challenged an interim order passed by the Central Administrative Tribunal (CAT) in a contempt petition (CP/625/2025).
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The Petitioner, a company engaged in exporting electronics, filed three applications for GST refunds totaling approximately ₹4.46 Crores under Section 54 of the CGST Act
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The Petitioner, an IRS officer, was denied promotion to Commissioner of Income Tax by a DPC held on 23.01.2009 because two of his ACRs (2003-04 and 2005-06) were below the "Very Good" benchmark. These ACRs had not bee...
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The Petitioner, a 2010 batch IRS officer, was arrested on 17 October 2013 regarding alleged gold smuggling
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The petitioners (Union of India and ESIC) challenged orders passed by the Central Administrative Tribunal which held that the respondents, Laboratory Assistants in various hospitals, were entitled to a revised pay sca...
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On August 24, 2016, the deceased—a 31-year-old Army Commando qualified for the NSG—was riding a Honda Activa when he was hit from behind by a Chevrolet Enjoy taxi driven by Respondent No. 1, owned by Respondent No. 2,...
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The respondent applied for the post of Junior Secretariat Assistant in the Ministry of Defence (MOD) through an examination conducted by the Staff Selection Commission
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The Employees' State Insurance Corporation (ESIC) restricted telephone/mobile reimbursement benefits to medical officers on administrative posts via a circular dated 28.05.2021
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The petitioner, a street vendor holding a Certificate of Vending (COV) for City-SP Zone, Ward-83-N, filed a contempt petition alleging willful disobedience of a court order dated 10.10.2023
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The applicant sought regular bail in FIR No. 634/2022 (PS Swaroop Nagar) registered under Sections 302/34 of the IPC and Section 27 of the Arms Act
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The Petitioners were engaged as Superintendents (Hospital Managers) on a contractual basis in 2019 by the Government of NCT of Delhi (GNCTD) through public advertisement
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The prosecution alleged the petitioner fraudulently obtained ₹20,00,000 from the widow of a Pulwama martyr under the guise of an investment agreement dated 28.11.2018, but instead diverted the funds to a personal acco...
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The land in Village Kilokari was acquired by the Government for the channelization of the Yamuna River via a Section 4 Notification dated 23.06.1989
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The respondent (plaintiff) filed a suit for possession, recovery of rent, and damages against the petitioner (defendant) regarding a property in Sunder Nagri, Delhi, alleging a landlord-tenant relationship
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The petitioner filed a contempt petition alleging "wilful disobedience" and non-compliance with the directions issued by the High Court of Delhi in a previous writ petition, W.P.(C) 2211/2026, dated 17.02.2026
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The Plaintiff, a French pharmaceutical company, is the registered proprietor of the trademark PLAVIX (word mark and device) used for an anti-thrombosis drug containing 'Clopidogrel'
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The Appellant was convicted by the trial court on July 19, 2013, for offences under Sections 363, 365, 366, and 376 of the Indian Penal Code (IPC) and sentenced to 10 years of rigorous imprisonment
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The petitioner filed a contempt petition alleging wilful disobedience of a judgment dated 03.02.2023 passed in W.P.(C) 4881/2013.
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The petitioners, importers of copper tubes and pipes from Vietnam, challenged Show Cause Notices (SCNs) issued by Customs authorities.
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The Petitioner filed a contempt petition alleging wilful disobedience of an interim order dated 20.12.2024 passed by a learned Arbitrator in Case Ref. No. DIAC/8230/04-24
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The petitioner filed a contempt petition alleging willful disobedience of an order dated 02.04.2025 passed in W.P.(C) 4111/2025.
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The Petitioner, Moneywise Financial Services Pvt. Ltd., filed a petition under Section 11(6) of the Arbitration and Conciliation Act, 1996, seeking the appointment of a sole arbitrator
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On February 13, 1996, the Appellant (a private individual/agent) met PW8 at a rationing office and allegedly demanded ₹1,700 to induce public servants to issue a ration card for PW8's friend without required documenta...
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The appellant (A1), a Desk Officer in the Ministry of Industry, and A.S.M. Swami (A2), a retired officer, were convicted by the Special Judge, Delhi, for criminal conspiracy (Section 120B IPC) and bribery (Sections 7,...
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The State appealed an acquittal order dated 29.01.2015
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The Petitioner filed a contempt petition alleging willful disobedience of a High Court order dated 05.12.2025 (passed in W.P.(C) 18513/2025), which directed the Respondents to communicate whether the Petitioner was en...
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The Petitioner and Respondent entered into an "Operations and Maintenance Lease Contract" on 08.07.2013 regarding a "Neighborhood Cultural Centre" located under the Raja Garden Flyover.
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The Petitioner, M/S Elan Fashion, filed a petition under Section 11(6) of the Arbitration and Conciliation Act, 1996, seeking the appointment of a Sole Arbitrator.
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The Petitioner, Moneywise Financial Services Pvt. Ltd., filed a petition under Section 11(6) of the Arbitration and Conciliation Act, 1996, seeking the appointment of a Sole Arbitrator.
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The Petitioner, Extramarks Education India Pvt Ltd, filed a petition under Section 11 of the Arbitration and Conciliation Act, 1996, seeking the appointment of a Sole Arbitrator.
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The Petitioner, Tata Capital Limited, filed a petition under Section 11(6) of the Arbitration and Conciliation Act, 1996, seeking the appointment of a sole arbitrator to resolve disputes arising from a Loan-cum-Guaran...
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The Petitioner seeking the appointment of a Sole Arbitrator under Section 11 of the Arbitration and Conciliation Act, 1996, based on an arbitration clause (Clause 16) in a Memorandum of Understanding (MoU) dated 15.03...
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The Appellant challenged the Single Judge’s judgment dated 26.02.2026, which dismissed a Writ Petition filed in 2009 regarding the possession of Plot Nos. 164/22 and 165/22 in Delhi
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The Petitioner, a financial services company, filed this petition under Section 11(6) of the Arbitration and Conciliation Act, 1996, seeking the appointment of a Sole Arbitrator
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The respondents, an Indian resident couple, held a 40% combined shareholding (with their daughters holding the remaining 60%) in Carmichael Capital Limited (CCL), a company incorporated in the British Virgin Islands
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The Petitioner, M/S Rudra Interiors Pvt. Ltd., entered into an agreement dated 19.08.2020 with Respondent No. 1 (HPL)
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The Petitioner and Respondent entered into Agreement No. 57/EE/SRDProject-1/PWD/2024-2025 on December 19, 2024.
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The Petitioner filed a petition under Section 9 of the Arbitration and Conciliation Act, 1996, seeking urgent interim reliefs against the Respondent, GAIL (India) Ltd.
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The Petitioner filed a petition under Section 9 of the Arbitration and Conciliation Act, 1996, seeking interim protection regarding media and commercial rights for the "Legends League Cricket Masters T20"
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The Petitioner, Tata Capital Limited, filed a petition under Section 11 of the Arbitration and Conciliation Act, 1996, seeking the appointment of a Sole Arbitrator
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The Petitioner filed an application under Section 11(6) of the Arbitration and Conciliation Act, 1996, seeking the appointment of a Sole Arbitrator to resolve disputes arising from an "Agreement for Taking Possession...
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The petitioner sought quashing of FIR No. 177/2023 registered under Section 363 IPC (later adding Sections 366/376 IPC and Section 6 of the POCSO Act).
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The Respondent and his late brother were allotted Shop No. 3 at Mohan Singh Place Market, with a license valid until 31.03.2019.
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The Petitioner joined Punjab National Bank (PNB) in 1983 and was compulsorily retired on January 31, 1995, following a departmental enquiry
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The petitioners challenged the September 2024 elections of the All India Tennis Association (AITA), alleging violations of the National Sports Development Code of India, 2011 and existing judicial precedents
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The Petitioner and Respondent entered into a Concession Agreement (CA) on January 30, 2006, for the development and maintenance of a section of NH-7 on a Build-Operate-Transfer (BOT) Toll basis
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The Petitioners, formerly Assistant Programmers on a contract basis with the CBI, were relieved from their services in November 2016.
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The appellants challenged the judgment dated 13.05.2025 passed by the Railway Claims Tribunal, which dismissed their claim for compensation following the death of Sh. Devendra Singh
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The Respondent-workman was engaged by the Petitioner-Bank from 1998 to June 2011 for book-binding and daftry work
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The Petitioner sought anticipatory bail in FIR No. 734/2025 (PS Narela) involving offences under Sections 109(1) and 3(5) of the Bharatiya Nyaya Sanhita (BNS) and Section 27 of the Arms Act.
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The petitioner sought regular bail in connection with FIR No. 179/2024 (PS Jafrabad) involving charges under Sections 302/120B/201/34 of the IPC and Sections 25/27 of the Arms Act
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The Respondent, commissioned in the Military Nursing Service (MNS) in 1987, was denied promotion to the rank of Brigadier following two Promotion Boards in 2023.
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The Petitioner, a company engaged in civil construction and toll collection, was awarded a contract by the National Highways Authority of India (NHAI) for user fee collection at a toll plaza situated in Karnataka
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The parties entered into a Mould Agreement (MA) on June 1, 2009, and subsequent Purchase and Sale Agreements
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The Petitioner, commissioned in the Corps of Engineers in 1984, was tried by a General Court Martial (GCM) in 2001 for misconduct while serving as Garrison Engineer at Agra.
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The Appellant, a Constable at P.S. Mehrauli, was accused of demanding and accepting a bribe of ₹1,000 from the informant, Narender Kumar, on 30.07.1994
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The Petitioners, part of the Legrand Group (a global electrical infrastructure specialist), sought the rectification and removal of the trademark ‘MLOGRAND’ (Registration No. 4182910, Class 09) from the Register.
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The petitioners challenged orders dated 05.01.2021 passed by the Sub-Divisional Magistrate (SDM), Preet Vihar, directing them to pay Environmental Damage Compensation ranging from Rs. 2,00,000 to Rs. 20,00,000
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The Petitioner, a person with 55% Autism Spectrum Disorder (ASD), registered for the JEE-Mains Session 1 as a 'General' candidate because she lacked a disability certificate at that time.
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The Plaintiff and Defendant No. 1 entered into an Agreement for Channel Telecasting and Distribution on 25.04.2018
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The Plaintiff, a software programmer and founder-director of Defendant No. 1 (a subsidiary of South African Defendant No. 4), filed a suit for permanent injunction and damages.
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The Plaintiff filed a suit for specific performance of an Agreement to Sell dated 15.06.2018 regarding the first floor of a property in Pitampura
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The Petitioner, a distributor (C&F agent), entered into a distributorship agreement with the Respondent in 2003 for eye care products in Kolkata.
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The Petitioner, a transport service provider, entered into a Service Agreement with the Respondent (HCL) on 19.11.2015 to provide employee transport services
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The petitioner entered into a Contract Agreement on October 4, 2023, with the respondent for the maintenance of an optical fiber cable network for a three-year term
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The Petitioner, a senior partner at an audit firm, challenged an order dated 26.04.2023 issued by the Respondent (ICAI) initiating disciplinary proceedings for professional misconduct under Sections 21, 21A, 21B, and...
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The Petitioners, claiming to be Tehbazari holders, filed a writ petition under Articles 226 and 227 of the Constitution of India to prevent their dispossession from designated sites near Keshav Puram and Netaji Subhas...
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The Petitioner, a person with 50% locomotor disability holding a disability certificate, operated a vending cart selling snacks and drinks at a site near the Indian Oil petrol pump, Sarai Kale Khan
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The Petitioner (S.S. White Burs Inc., USA) claimed ownership of the mark ‘S.S. WHITE’ dating back to 1844, secured via a 1986 Asset Purchase Agreement and 1989 amendments
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The Respondent, a 1994-batch IAS officer of the AGMUT cadre, was compulsorily retired from service via order dated 07.08.2023 under Rule 16(3) of the All India Services (Death-cum-Retirement Benefits) Rules, 1958.
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The Petitioner, a member of the Respondent No. 1 Society (a registered society), challenged the election notification dated 16.03.2026 for the 2026-2031 tenure.
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The Petitioner (Judgment Debtor) and Respondent (Decree Holder) were involved in multiple litigations settled via a compromise decree on January 22, 2018, for ₹44,00,000
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The Appellant filed a suit for recovery of ₹2,84,500/-, claiming he advanced a loan of ₹3,20,000/- to the Respondent in September 2013
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The Municipal Corporation of Delhi (MCD) challenged two orders passed by the Labour Court in proceedings under Section 33C(2) of the Industrial Disputes Act, 1947.
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The appellants challenged the Railway Claims Tribunal's (Tribunal) order dated 16.03.2022, which dismissed their claim for compensation following the death of Sh. Ajay Kumar (the deceased) on 12.02.2012.
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The applicant sought regular bail in FIR No. 594/2024 (PS Malviya Nagar) involving allegations of deceitful sexual relations and financial fraud
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The court heard two cross-petitions seeking the quashing of cross-FIRs registered at P.S. Rohini
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FIR No. 256/2023 was registered by Mr. Satish Khattar against his daughter-in-law, Chhavi Khattar, alleging assault and criminal intimidation
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The applicant sought anticipatory bail regarding FIR No. 66/2023 (EOW) filed under Sections 406/420/120B IPC.
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The petitioners challenged show-cause notices and a consequential debarment order dated 13.04.2026 issued by the National Highways Authority of India (NHAI).
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The Appellant was convicted by the Trial Court on June 2, 2008, under Sections 363, 366, and 376 of the IPC for the kidnapping and rape of a 15-year-old minor in September 2002
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The Petitioner challenged a communication dated 10.04.2024 issued by the Respondent demanding ₹1,42,05,896/- as outstanding rent for premises at 15, Parliament Street, New Delhi.
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The review petitioner (Ski and Snowboard India) challenged an order dated 13.10.2023, by which the Indian Olympic Association (IOA) formed an Ad Hoc Committee to manage the petitioner’s affairs
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The petitioners challenged show-cause notices and a consequential debarment order dated 13.04.2026 issued by the National Highways Authority of India (NHAI).
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The Appellant filed an appeal against a money decree dated 21.10.2023 passed in CS (COMM.) 1294/2019.
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The Petitioner filed two petitions: one seeking the appointment of a Sole Arbitrator under Section 11 of the Arbitration and Conciliation Act, 1996 and another seeking interim relief under Section 9 of the Act regardi...
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The Plaintiff, a provider of security solutions, acts as a reseller for the Defendant, an Original Equipment Manufacturer (OEM) of antivirus software.
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The Petitioner (BHEL) awarded a sub-contract to the Respondent for a project valued at ₹15,97,99,800/-
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On July 13, 1999, at approximately 3:00 AM, the Appellant (Kailash Chand) and co-accused (Ashok @ Jony) stopped a TSR (auto-rickshaw) driver, Umesh Mehto, under the pretext of hiring him
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The Petitioners (property owners) entered into a Collaboration Agreement (CA) dated 10.05.2019 with the Respondent for the re-construction of a residential building
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The Appellant, a Police Constable (Naib-Court) at Tis Hazari Courts, was accused of demanding and accepting a bribe of ₹150 from PW4 on 26.07.1991 to return insurance papers and destroy traffic challan records belongi...
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The Appellant (injured/complainant) filed an appeal under Section 372 of the CrPC challenging the inadequacy of the sentence awarded to Respondent No. 2 (Accused).
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The State appealed an acquittal by the Trial Court concerning an incident on the night of January 11-12, 2011.
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The Respondent No. 1 (Suraj), under the influence of liquor, visited his in-laws' house and insisted on taking his wife back late at night on July 28, 2013
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The Petitioners are residents of the Pink Cooperative Group Housing Society Ltd., which was registered in 1980 with 106 members
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The Petitioner challenged a Detention Order dated 13.05.2025 and a Confirmation Order dated 29.07.2025 passed under the Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 (PITNDPS Act).
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The Petitioners, co-owners of land in Village Holambi Kalan, sought the release of withheld compensation payments under Award No. 16/03-04 and Supplementary Award No. 16A/04-05
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The Appellant, Asad Arif, was convicted under Section 307 of the IPC for firing a gunshot at the complainant, Ms. Muskan, on the night of September 18, 2011
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The Respondent (Plaintiff) filed a suit for possession and mesne profits regarding the second floor of property No. 1241, Dr. Mukherjee Nagar, Delhi
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Respondent Ramesh Chand claimed ownership via a chain of Wills: from original allottee Om Prakash to Munno Devi (1964), and Munno Devi to himself (1992)
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The Appellants challenged the Railway Claims Tribunal's order dated 15.11.2019, which dismissed their claim for compensation following the death of Sh. Ankush Kumar (the "deceased")
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The Respondent filed a complaint under Section 138 of the Negotiable Instruments (NI) Act, alleging that the Petitioner borrowed an interest-free loan of ₹15 lakhs in cash in February 2020 through the Petitioner's chi...
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The Petitioner was the owner of 19 biswas of land in Village Nagli Sakrawati, Delhi, which was acquired by the Respondent under the Land Acquisition Act, 1894 ("the Act") via notifications dated April 7, 2006 (Section...
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The Petitioners are owners of land in Village Nagli Sakrawati, Delhi, which was acquired by the Respondent for public purpose via notifications under Section 4 (7th April 2006) and Section 6 (4th April 2007) of the La...
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The Petitioner challenged the 2020 election of Respondent No. 1 to the Delhi Legislative Assembly from the Karol Bagh constituency
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The Petitioner-School challenged a notice/recommendation dated 18.07.2024 issued by the National Commission for Protection of Child Rights (NCPCR).
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The Petitioner, a Constable in the Central Reserve Police Force (CRPF), was arrested on 01.06.2023 in connection with FIR No. 256/2023 under Section 302 of the IPC (Murder) and sent to judicial custody
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The Petitioner, the Principal of Ramanujan College, was accused of sexual harassment by three assistant professors
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The petitioner, an Assistant Professor at JNU since 1988, was granted Extraordinary Leave (EOL) without pay starting July 3, 2012, to serve as a founding member of Shiv Nadar University (SNU).
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The Petitioner, a member of the Sadbhawana Cooperative Group Housing Society Ltd., filed a writ petition challenging the Agenda Notice dated 26th March, 2026, issued by Respondent No. 2 (Administrator-cum-Returning Of...
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The deceased, Ms. Kamla, was walking on Main Rohtak Road on February 9, 2020, when she was hit by an Etios car (HR-51BS-3680) being driven at a high speed in a rash and negligent manner.
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The Petitioner (Hazel Mercantile Ltd.) was awarded a purchase order (PO) by the Respondent (IOCL) on 25.05.2018 for the supply of 13,000 MT of Acetic Acid on a staggered basis.
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The Petitioner, Sushil Kumari, joined the East End Apartments Co-operative Group Housing Society in 1980 (Membership No. 1132)
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The plaintiff, grandson of Late Sh. Jagan Nath Prasad Tewari (J.P. Tewari), filed a suit for partition and rendition of accounts regarding four properties.
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The Appellants, alleged members of the "Rajasthan Module" of the banned terrorist outfit Indian Mujahideen, were arrested on March 23, 2014, following disclosures by Zia-Ur-Rehman @ Waqas
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On June 23, 2010, Respondent No. 1 (Claimant) was injured when his motorcycle was hit from behind by a dumper (offending vehicle) near Arjun Garh, New Delhi
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The Department of Women and Child Development (GNCTD) issued an Expression of Interest (EOI) on 21.07.2022 for the supply of Supplementary Nutritional Food under the Saksham Anganwadi and Poshan 2.0 Scheme
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The petitioner, a Staff Car Driver with the Delhi Financial Corporation (Respondent No. 1), was removed from service on November 9, 2006, following a sexual harassment complaint
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Two cross-FIRs (No. 281/2024 and 283/2024) were registered on July 9, 2024, at P.S. Seelampur following a dispute between neighbors residing in the same building
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The Petitioner sought the quashing of FIR No. 0227/2024, registered at P.S. Palam Village under Section 376 of the IPC
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The parties were married on 25.02.2006 and later separated due to disputes
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The Petitioner filed a petition under Section 9 of the Arbitration and Conciliation Act, 1996, seeking to restrain Respondent No. 1 (RVNL) from encashing five Bank Guarantees totaling approximately ₹22.7 crores
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Following an Arbitral Award (1998) made a Rule of Court in 2005, the Judgment Debtor (JD) deposited ₹2,89,90,273/- before the High Court in 2013 pursuant to a Supreme Court order.
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The Petitioner (NHAI) entered into a Concession Agreement (CA) with the Respondent on 05.09.2007 for the design and maintenance of a portion of NH-75 on a Build-Operate-Transfer Annuity basis
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The Petitioner, a street vendor selling tea and snacks, filed a writ petition under Article 226 of the Constitution of India seeking directions to the Respondents to allow him to peacefully vend at a specific site in...
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The Petitioner (DTTDC) awarded a contract to the Respondent (Gammon India) on 19.06.2008 for the construction of a bridge over the Yamuna River at Wazirabad.
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The Petitioner, Tata Capital Housing Finance Limited, filed a petition under Section 11 of the Arbitration and Conciliation Act, 1996, seeking the appointment of a Sole Arbitrator
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The Petitioner, a partnership firm registered under the GST Act, challenged an Order-in-Original dated 30.09.2025
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The petitioner arrived at IGI Airport, New Delhi from Bangkok on April 3, 2024, and was intercepted by customs officials while crossing the Green Channel.
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The Petitioner, appointed as a Sub-Inspector in 1991, was granted an out-of-turn ad hoc promotion to Inspector on 17.02.1998 under Rule 19(ii) of the Delhi Police (Promotion & Confirmation) Rules, 1980.
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The petitioners filed a writ petition seeking police protection and the removal of inflammatory social media content following an "unfortunate incident" related to FIR No. 0122/2026 at P.S. Uttam Nagar
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The applicant, a Nigerian national, was arrested following a "controlled delivery" operation conducted by the NCB on September 4-5, 2022.
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The petitioner, a convict under Sections 5(m)(n)(p) and 6 of the POCSO Act, was sentenced to twenty years of rigorous imprisonment
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On March 7, 2017, police in Shahjahanpur intercepted a bus and seized cash amounting to ₹68,47,000 and "brown sugar" from four individuals. The individuals claimed the cash belonged to the Appellant.
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The Respondent was enrolled in the Indian Air Force on September 3, 1965, for a term of 9 years regular service and 6 years reserve liability.
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The Appellants (Sellers) entered into an Agreement to Sell dated 18.07.2007 with the Respondent/Plaintiff and M/s Raisina Villas Pvt. Ltd. (Purchasers) for agricultural land in village Pandawla Kalan for Rs. 8,07,50,0...
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The Petitioner was enrolled in the Border Security Force (BSF) as a Constable in 1980, promoted to Lance Naik in 1989, and took voluntary retirement in 2003
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The Respondent-Workman, a Head Cashier appointed in 1973, was dismissed from service on 07.02.1995 following a departmental enquiry into allegations of financial irregularities, including cash shortages and breach of...
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The Appellant was appointed as a TGT (Maths) by the Respondent-Institution on 08.07.2008 on a two-year probation
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On 31.12.2011, Appellants (A1-A4) allegedly assaulted brothers PW1 and PW2 with a danda and an iron rod following a pre-existing dispute
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The appellant (PW2) filed an appeal under Section 372 of the Cr.P.C. challenging the acquittal of Respondent Nos. 2 and 3 (A1 and A2).
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Respondent No. 2 (IOCL) issued a Notice Inviting Tender (NIT) on 09.01.2024 for cooling tower works at its Panipat Refinery
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The Petitioner was awarded a contract in 2007 by the Delhi Development Authority (DDA) to construct 246 residential flats in Mukherjee Nagar, completed in 2010
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On September 14, 2018, the deceased (Anandi) was crushed to death by a bus operated by the Appellant Corporation
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The petitioner filed an RTI application on 16.08.2020 seeking 17 points of information from AIIMS regarding wage rates (1994–2003), rules for festival bonuses, and copies of specific office memoranda/departmental orders
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The petitioners, two visually impaired individuals (one a disability rights activist and another a banker), filed a writ petition against Rapido (Respondent No. 1) alleging that its mobile application was inaccessible...
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The Respondent (NHAI) invited bids on April 2, 2026, for a user fee collection agency for the Delhi-Amritsar-Katra Expressway for a three-month period
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The Appellants (landlords) leased the ground floor and basement of property J-II/25, Lajpat Nagar II, to the Respondent via a registered lease deed dated 14.12.2017 at a monthly rent of Rs. 13 lakhs.
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The Respondent filed a complaint under Section 138 of the Negotiable Instruments Act, 1881, in 2019, alleging that a loan of ₹25,00,000 advanced to the Petitioner via cheque—pursuant to an MoU dated 22.02.2018—remaine...
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The Appellant (step-father of victims 'K' and 'M') was convicted by the Trial Court under Section 376(2)(f)(i) of the IPC and Section 6 of the POCSO Act for the sexual assault of his minor step-daughters
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The Appellant applied for the wordmark "KAMA CASA" under Classes 20 and 35 on a "Proposed to be used" basis on August 29, 2023
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The Petitioner, a co-owner of a residential flat in Dakshineshwar Building, leased the premises to a Russian company, "SUKHOI," to establish a liaison office under RBI permission
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On 26.08.2016, Shubham Rawat (the deceased) fell from a train at Shivaji Bridge Railway Station while traveling from New Delhi to Ghaziabad, resulting in his death
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The subject property was perpetually sub-leased to Mr. & Mrs. Bhaskar in 1979
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The Petitioner, a Deputy Manager (Scale III), served the United India Insurance Company until his superannuation on August 31, 2013
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The Petitioners filed a petition under Section 9 of the Arbitration and Conciliation Act, 1996, seeking an ex-parte injunction to restrain the Respondents from using the trademarks "MOTI MAHAL" and "MOTI MAHAL DELUX"
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The Appellant (Company) and Respondent (Corporation) entered into a contract in 2011 for mechanical and piping works at the Mathura Refinery.
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The Petitioner and Respondent entered into a Deputation Services Agreement dated June 13, 2023
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The petitioners filed a petition seeking the quashing of FIR No. 14/2019, registered at PS Crime (Women) Cell, Nanak Pura, involving offences under Sections 498A, 406, 34, and 354 of the IPC.
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The petitioner filed a complaint (No. 1639/2016) under Section 138 of the Negotiable Instruments Act against three accused: a company (M/s Aggarwal Traders Doors Ltd) and its two Directors
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The Appellant applied for the post of Security Inspector pursuant to an advertisement dated March 3, 2022, which invited applications for various non-teaching posts on a "regular/deputation/contractual basis"
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The New Delhi Municipal Council (NDMC) challenged a Single Judge's order quashing a demand notice and a termination letter issued to Bharat Hotels Ltd (Respondent No. 1).
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The applicant sought regular bail regarding FIR No. 580/2025 under Section 376 of the IPC and Sections 69/351(3) of the BNS
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Sh. Naresh Malhotra, a senior citizen, was victimized by a "digital arrest" scam between August and September 2025, where fraudsters impersonating CBI and Mumbai Police officials coerced him into transferring ₹22.92 c...
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The Petitioner filed a petition under Section 11 of the Arbitration and Conciliation Act, 1996, seeking the constitution of a three-member Arbitral Tribunal based on an EPC Agreement dated 31.03.2017
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The Petitioner (Tata Capital) filed a petition under Section 11 of the Arbitration and Conciliation Act, 1996, seeking the appointment of a Sole Arbitrator to resolve disputes arising from Home Loan Agreements dated 2...
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The Petitioner and Respondent entered into a Transport Agreement dated 22.09.2023
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The Petitioner filed a petition under Section 9 of the Arbitration and Conciliation Act, 1996, seeking the appointment of a receiver to take possession of financed medical equipment and an injunction against the Respo...
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The Decree Holder (DH) filed an execution petition under Section 36 of the Arbitration and Conciliation Act, 1996, to enforce an Arbitral Award dated 01.05.2025
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The Petitioner challenged an order dated 18th December 2025 passed by Respondent No. 2 (State GST Authority).
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The Appellants filed a suit for software piracy, alleging that the Respondents were using unlicensed or pirated versions of Adobe Acrobat software. While the Respondents held 221 valid licenses, the Appellants asserte...
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The respondent, Capt J K Verma, served in the Indian Air Force and was later commissioned into the Army in 1974. He was invalided out of service on May 12, 1979, due to "Pulmonary Tuberculosis"
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These connected petitions involve cross-FIRs between relatives residing in the same locality.
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The Appellants, Dinesh Kumar (A2) and Laxmi Chand (A3), along with the deceased A1, were officials of the Railway Protection Force (RPF).
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The Petitioner, proprietor of a firm involved in railway traction work, was an L-1 bidder in a 2015 tender by the Ministry of Railways but was not awarded the contract
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The Appellant, trading as M/S Grand Chemical Works under the trademark ‘GAINDA’, challenged an interim injunction order dated March 28, 2026, passed by a learned Single Judge.
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The petitioner, an Arjuna Awardee and former national volleyball player, sought directions to the Indian Olympic Association (IOA) and the Volleyball Federation of India (VFI) to conduct elections for the VFI Athletes...
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The petitioner, the mother of minor 'N', sought directions for the medical termination of N's pregnancy, which was over 27 weeks old
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The Respondent (Competition Commission of India/CCI) received information under Section 46 of the Competition Act, 2002, read with the Lesser Penalty Regulations, 2024, regarding alleged anti-competitive labour-relate...
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The Petitioner, a registered company under the GST regime, challenged an Order-in-Original dated 17.08.2024, which confirmed a tax demand of ₹20,76,630 under Section 73 of the Delhi Goods and Services Tax (DGST) Act,...
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The Plaintiffs (Respondents herein) claim to be the proprietors of the "JIVA" trademark, used since 1992 for Ayurvedic products and wellness services, holding multiple registrations in various classes
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On February 20, 2022, police intercepted a car carrying three boxes of illicit liquor containing ethyl alcohol
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The dispute pertains to a family partnership firm, M/s Sri Narayan Rajkumar, constituted in 1973 and reconstituted in 1974, comprising Shri Nityanand Yadav, the Appellant, and Respondent No. 1 as partners.
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The applicant sought regular bail in connection with FIR No. 368/2024, registered under Sections 103(1), 61(2), and 3(5) of the Bharatiya Nyaya Sanhita (BNS) and Sections 25/27 of the Arms Act.
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The appellant, Ajay Mahto, was a driver for the deceased, Ram Murti Pandey, who owned a TATA Truck.
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These contempt proceedings originated from two references made by judicial officers in Delhi (Ms. Charu Asiwal, ACJ/CCJ-ARC, and Mr. Ajay Singh Parihar, ACJ-CCJ-ARC) regarding content on the YouTube channel "Fight 4 J...
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The Petitioner challenged an arbitral award (implied) under Section 34 of the Arbitration and Conciliation Act, 1996 (“A Act”)
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NTPC (Petitioner) invited bids for a "Make-up Water System Package" on September 17, 2003, and awarded two contracts (supply and installation) to Mudajaya (Respondent) on May 7, 2004, for approximately Rs. 22.52 Crores.
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The parties entered into a contract on 08.08.2018
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The petitioners are proprietors of firms (M/s N. Brothers Overseas and M/s Sanjay International) alleged to be proxy/dummy entities controlled by a co-noticee, Zakir Khan, for the purpose of undervaluation and mis-dec...
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The Petitioners filed a petition under Section 9 of the Arbitration and Conciliation Act, 1996, seeking ad-interim ex-parte injunctions against the Respondents.
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The Petitioners approached the Court under Section 9 of the Arbitration and Conciliation Act, 1996 ("the Act"), seeking various ad-interim measures against the Respondents.
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On the night of 28/29.02.2012, Sh. Ravinder Nath Sharma ("the deceased") was traveling from Vivek Vihar to Delhi Jn. via the Ambala Passenger train
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The parties entered into a Settlement Agreement on 18.02.2022 containing an arbitration clause
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On December 23, 2017, the appellant was traveling from Gurgaon to Delhi via the Janta Express.
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The Petitioners filed an application under Section 11(6) of the Arbitration and Conciliation Act, 1996, seeking the appointment of a Sole Arbitrator.
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The Petitioners filed a petition under Section 11(6) of the Arbitration and Conciliation Act, 1996 ("the Act"), seeking the appointment of a Sole Arbitrator to resolve disputes arising from a Service Agreement dated 3...
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The Petitioner filed a petition under Section 11(6) of the Arbitration and Conciliation Act, 1996 ("the Act"), seeking the appointment of a Sole Arbitrator to adjudicate disputes arising from a Fulfillment Service Agr...
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The Petitioner filed a petition under Section 11(6) of the Arbitration and Conciliation Act, 1996, seeking the appointment of a Sole Arbitrator
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The Petitioner, Nitigya Buildcon Pvt. Ltd., approached the High Court seeking interim measures under Section 9 of the Arbitration and Conciliation Act, 1996, specifically requesting the removal and possession of its t...
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The Petitioner was appointed as a Steno Typist in 1974 by the undivided State of Bihar and was posted in New Delhi.
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The Petitioner approached the High Court under Section 11(6) of the Arbitration and Conciliation Act, 1996, seeking the appointment of a Sole Arbitrator to resolve disputes arising from a Service Order dated 02.02.2023
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The Petitioner sought the appointment of a Sole Arbitrator under Section 11(6) of the Arbitration and Conciliation Act, 1996 ("the Act") following disputes arising from a Fulfilment Service Agreement dated 29.01.2021
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The Petitioner filed an application under Section 9 of the Arbitration and Conciliation Act, 1996, seeking interim injunctions against the Respondent concerning a loan agreement dated 08.07.2023.
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The Petitioner filed a complaint under Sections 406/420/120B/34 of the IPC, alleging that Respondent No. 2 induced him to purchase a property in Swasthya Vihar, Delhi, for Rs. 6 Crores
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Respondent No. 1 (Workman) claimed he was employed directly by the Petitioner (Management) as a Store Keeper from 13.03.1997 until his services were allegedly terminated illegally on 07.04.2006
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The Petitioners (Union of India) challenged the judgment of the Central Administrative Tribunal (CAT) dated April 3, 2017, which allowed the Respondent’s application (OA 2907/2013)
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The Petitioner was employed as a Foot Constable in the Transport Department of the Government of National Capital Territory of Delhi (GNCTD)
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The Petitioner, a candidate in the Civil Services Examination 2022, was allocated the Indian Police Service (IPS) instead of the Indian Administrative Service (IAS) despite his rank, on the grounds that his family inc...
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The Petitioners, existing empanelled chemists for the Central Government Health Scheme (CGHS) under tenders issued in 2023 and 2024, challenged a new E-tender dated 18.03.2026 issued for the "Local Chemist Empanelment...
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The appellants challenged the judgment dated May 01, 2004, and the sentencing order dated May 05, 2004, where they were convicted under Sections 302, 394, and 34 of the IPC.
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The Petitioner secured All India Rank 393 in the Civil Services Examination, 2021, applying under the Other Backward Classes (OBC) category
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The Petitioner entered into an Engineering, Procurement, and Construction (EPC) Contract with the Respondent on 27th October 2022 for the 6-laning of a section of NH-44 in Telangana
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The petitioners, Ram Kunwar Singh (P1) and Kulvir Singh Malik (P2), were appointed as Sub-Inspectors (Executive) in the CISF in 1984.
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The appellants were registered contractors in Jammu & Kashmir (J&K) who migrated to Delhi in 1989 due to the deteriorating law and order situation in the Kashmir valley
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The Petitioner applied for the post of Sub-Inspector (SI) in Delhi Police pursuant to a 2019 notification issued by the Staff Selection Commission (SSC).
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The Petitioner (NHIDCL) and Respondent entered into a Contract Agreement (CA) on 22.02.2021 for consultancy services regarding the Zojila Tunnel project
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The parties entered into an agreement dated August 11, 2016, for the supply of RSJ Poles for projects in Jammu & Kashmir
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The Petitioner (CBI) filed a revision petition challenging the Trial Court’s order dated 27.02.2026, which discharged the Respondents in the "Delhi Excise Policy" case.
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The Petitioner, a fruit and vegetable vendor in East of Kailash Market, holds a Certificate of Vending (CoV) issued under the category of "fresh fruits/vegetables/perishables" for Ward S-89.
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The Petitioner, the elected Vice President of Hockey India, filed a writ petition alleging violations of the National Sports Development Code of India, 2011, by the respondents.
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The petitioner, wife of 78-year-old Sh. Jivtesh Singh Maini, challenged an order by the Principal District & Sessions Judge, Saket, which required the periodic submission of medical reports from the Institute of Human...
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The Petitioner, an ex-Army personnel, was appointed as a Bank Guard by the Respondent Bank via an appointment letter dated June 27, 2022
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The appellants filed an appeal under Section 23 of the Railway Claims Tribunal Act, 1987, challenging the Tribunal’s dismissal of their claim on 27.09.2018.
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Petitioner No. 1 (a minor) was adopted by Petitioner Nos. 2 (an Indian citizen with Canadian PR) and 3 (a Canadian citizen and OCI holder) in 2019 according to Sikh customs, followed by a formal Adoption Deed under th...
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The Petitioner (Indian Sugar Exim) contracted to supply 8,419 MT of sugar from Morna Sugar Mill to the Respondent (Sakuma Exports) by May 31, 2019 (the "Morna Contract")
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On 26.04.2012, Delhi Jal Board (DJB) issued a tender for hiring sewer cleaning machines, eventually awarding a contract to the Respondent (MWHPL) for five machines at an hourly rate for a period of seven years.
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The Petitioner joined the Indian Army as a Sepoy in the EME Branch on 15.03.2011
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The accused/applicant, a clerk at the Road Transport Authority (RTA) in Bilaspur, Himachal Pradesh, seeks anticipatory bail in FIR No. 07/2026 registered by the Crime Branch.
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The Petitioner, a partnership firm registered under the GST regime, challenged a Show Cause Notice (SCN) dated December 9, 2023, for the Financial Year 2018-19, and a subsequent adjudication order dated April 5, 2024.
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The Petitioner, a Constable in the Border Security Force (BSF), was charged under Sections 31(b), 40, and 22(e) of the BSF Act, 1968.
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The Petitioner was awarded a contract on 26.05.2025 for user fee collection at Pawangaon Fee Plaza for a one-year tenure commencing 17.06.2025
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In April 2013, the Controllerate of Quality Assurance (CQA) issued an advertisement for direct recruitment to the post of Junior Engineer (JE)
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The parties entered into a contract for the supply of railway wagons, governed by the Indian Railways General Conditions of Contract (GCC).
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The petitioner sought to export shawls which were intercepted by Customs authorities for sampling.
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The respondents, comprising Allopathic Pharmacists and Auxiliary Nurse Midwifes (ANMs), were recruited by the New Delhi Municipal Council (NDMC) through an open selection process following public advertisements.
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The appellant, Nippon Steel Corporation, filed an Indian patent application (No. 10182/DELNP/2012) titled "Process for Production of Unidirectional Electromagnetic Steel Sheet" on 23.11.2012
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The All India Institute of Medical Sciences (AIIMS) issued an advertisement in 2020 for the recruitment of Operation Theatre Assistants.
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The Petitioner, Mrs. Samma Praveen, a street vendor operating at Astha Kunj Road, Nehru Place, New Delhi, filed a writ petition under Article 226 of the Constitution
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While disposing of this Writ Petition on 26th February 2026, the Court observed a high volume of long-pending disputes involving the Registrar of Co-operative Societies (RCS) related to flat allotments, loan defaults,...
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The Petitioner, a street vendor, sought directions to the Respondents to allow him to vend peacefully from his site at Netaji Subhash Marg, near Lal Qila, Delhi
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The Petitioner, a street vendor selling water and cold drinks at the Old Lajpat Rai Market in New Delhi, filed a petition under Article 226 of the Constitution of India
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The respondents served as Assistant Public Prosecutors (APPs) on a contractual basis with the Directorate of Prosecution, GNCTD
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The New Delhi Municipal Council (NDMC) challenged a common order of the Central Administrative Tribunal (CAT) dated 25 November 2025, which directed the regularization of the Respondents (Pharmacists and Auxiliary Nur...
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The arbitral proceedings between the parties resulted in an award dated August 25, 2017
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The appellant sought a review of the High Court’s judgment dated February 12, 2026
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The petitioner, serving as the Chief Controller of Accounts in the CBIC, was implicated in alleged irregularities concerning the Assistant Accounts Officer (AAO) Examinations held in 2013-14
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The Appellant, Castrol Ltd., instituted two separate suits against the Respondent (Sonavane).
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The Respondent (original owner) executed a registered Sale Deed on 07.10.2016 in favor of the Appellants for a shop in Chawri Bazar for a consideration of ₹7,25,000/-
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The Plaintiff/Respondent filed a summary suit under Order XXXVII of the CPC for recovery of ₹27,50,000/- based on a dishonored cheque
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The Appellants (tenants) challenged a common judgment dated 31.07.2023, which decreed two suits for possession, arrears of rent, and mesne profits in favor of the Respondents (landlords) under Order XII Rule 6 of the CPC
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On October 7, 2012, Sanjar Alam, a 22-year-old rickshaw puller, died after being hit by a truck (offending vehicle) near Pratap Nagar Metro Pillar, Delhi
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The petitioner sought the quashing of FIR No. 107/2019 registered at P.S. Khyala under Sections 363/366 of the IPC
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The appellant, Santosh Kumari, challenged a decree involving a commercial dispute with the respondent, Shashi Bala, regarding property no. C-234, Majlis Park, Adarsh Nagar, Delhi
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On January 4, 1997, the appellant, then a 10-year-old minor, was injured when a bus (Route No. 429) driven by Respondent No. 1 overturned due to rash and negligent driving.
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The Appellant challenged an order dated 14.03.2026 passed by the District Judge (Commercial Court), which granted an ex-parte ad-interim injunction restraining the Appellant from using the trademark "TT".
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The Petitioner entered into an agreement with the Respondents on August 11, 2016, for the supply of RSJ Poles.
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The petitioner approached the High Court seeking partial quashing of FIR No. RC0482025S0013, registered by the Central Bureau of Investigation (CBI) under Sections 61(2), 143, and 318 of the Bharatiya Nyaya Sanhita, 2023
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The petitioners, residents of Gurugram, Haryana, sought to quash search and seizure proceedings conducted by the Enforcement Directorate (ED) at their residence in December 2025, along with the "reasons to believe" is...
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On 26.10.2014, the deceased (Aman) was traveling from Bahadurgarh to Nangloi via the Janta Express.
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The Petitioner and Respondent No. 2 (R-2) were previously married, with their marriage dissolved by a divorce decree on October 25, 2013
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The Petitioners challenged orders passed by the Registrar of Cooperative Societies (RCS) in 2004 and the Financial Commissioner in 2011 and 2024, which cancelled their memberships in the Arawali Cooperative Housing So...
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On 23.02.2014, the victim (PW1), a 13-year-old girl, was offered a lift to school by the accused, a van driver known to her.
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The plaintiff filed a suit for partition regarding a 3-BHK freehold flat (No. B-704, Kedar Apartments, Rohini, Delhi) measuring approximately 1053 square feet
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The Petitioners, Panna Lal Kapoor and Pawan Kapoor, challenged orders passed by the Registrar of Cooperative Societies (RCS) in 2004 and the Financial Commissioner in 2011 and 2024, which ceased their memberships in t...
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The Plaintiffs filed a suit for permanent injunction and patent infringement regarding Patent No. IN284904 ("Suit Patent")
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The Appellant applied for an industrial plot under a Relocation Scheme in 1996 and was allotted a flatted factory unit in 1999
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The Petitioner is a street vendor with a 70% physical impairment, comprising a 60% locomotor disability due to post-polio residual paralysis and 30% low vision.
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The Petitioners, registered under the GST regime, filed applications for the refund of unutilised Input Tax Credit (ITC).
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On 24 September 2010, Anupam Kumar Singh (deceased) was a pillion rider on a motorcycle hit from behind by a bus driven by Respondent No. 5 at Moti Bagh Flyover
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On March 30, 2009, the deceased, Sh. Ved Prakash, a DTC cleaner, was traveling as a paid passenger in a TSR
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The Petitioner filed a petition under Section 11(6) of the Arbitration and Conciliation Act, 1996 ("the Act"), seeking the appointment of a sole arbitrator to resolve disputes arising from a Loan Agreement dated 04.04...
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The Petitioner, a social worker operating the X (formerly Twitter) handle “@ActivistSandeep,” received a notice from X Corp. on March 19, 2026, stating his account had been withheld in India pursuant to a blocking ord...
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The Appellant, Info Edge India Ltd, operates 'AmbitionBox', a platform hosting third-party reviews and salary insights regarding various employers
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The Petitioner qualified for the UGC-NET (June-2024) with a result declared on October 17, 2024
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The petitioners are retired personnel of the Central Armed Police Forces (CAPFs), including the BSF, CRPF, ITBP, and SSB, who superannuated between 2011 and 2016
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The petitioner filed a contempt petition alleging non-compliance with the judgment dated 13.09.2022 in W.P.(C) 3118/2019, which directed the respondent to promote him to the post of Upper Division Clerk (UDC) effectiv...
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The Appellant, an automobile dealer, entered into a Supply Agreement dated 19.07.2019 with the Respondent for the procurement of refinish paints
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The Petitioner (PVVNL), a government-owned power distribution company, awarded two turnkey contracts (Supply and Service) to the Respondent in March 2015 for rural electrification in Amroha, Uttar Pradesh
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The Decree Holder (DH) sought the attachment and sale of several properties of the Judgment Debtors (JD) to recover an awarded amount of approximately ₹385.40 Crores
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The appellant-insurance company sought to assail the order dated 26.07.2019 passed by the Commissioner, Employee's Compensation, which awarded compensation to Respondent No. 1 (the claimant)
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The appellant’s son, Sanjay Chauhan ("the deceased"), was traveling from Nawada to Delhi via Train No. 12815 on 24.09.2011
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Respondent No. 1 (Sh. Prasanna Kumar Hota) originally challenged an order passed by the Adjudicating Authority under Section 26(3) of the Prohibition of Benami Property Transactions Act, 1988 ("PBPT Act") before the A...
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On June 9, 1996, an altercation occurred at a TSR stand in Sagarpur between Raj Kishore (PW-8) and the appellant Surinder Singh over taking passengers out of turn
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The appellant, Mohd. Ayub, challenged his conviction under Section 302 of the IPC and a sentence of life imprisonment passed on October 18, 2004
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The Petitioners, retired direct recruits of the Food Corporation of India (FCI), sought a mandamus directing the Respondents to grant them pensionary benefits at par with employees transferred to FCI from the erstwhil...
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The Petitioner (landlady) filed a revision petition under Section 25B(8) of the Delhi Rent Control Act, 1958 (DRCA), challenging an order dated 24.02.2021 passed by the Ld. ARC, which dismissed her eviction petition.
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The petitioner sought anticipatory bail regarding FIR No. 422/2025 (PS Shaheen Bagh) registered under Sections 287, 105, 106(1), and 326(g) of the Bharatiya Nyaya Sanhita (BNS).
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The appellant firm entered into an agreement with the DDA for construction work at Katwaria Sarai.
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The subject matter is a 2325.24 sq. meter parcel of land known as "Vivek Cinema" at Patel Road, Delhi
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The Respondent’s husband, a Mate (FGM) with the Garrison Engineer, died in service on February 13, 2009
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The Petitioners, belonging to the Economically Weaker Section (EWS) category, challenged the Department of Personnel and Training (DoPT) Office Memorandum (OM) dated 31.01.2019, the Frequently Asked Questions (FAQs) d...
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The Petitioner, a Constable in the Border Security Force (BSF), was deployed at the Indo-Bangladesh border
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The Petitioner, owner of Plot No. 16, Kailash Nagar, Delhi, successfully obtained an eviction decree against the Municipal Corporation of Delhi (MCD), which had occupied the land as a tenant for decades
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The petitioners (defendants) challenged the Trial Court's order dated October 29, 2022, which allowed respondent No. 1 (plaintiff) a final opportunity to cross-examine petitioner No. 1 (DW-3)
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The Petitioner, a sole proprietorship of Ms. Arpana Tiwari, is engaged in the maintenance of swimming pools
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On August 6, 2014, Sonu Verma @ Sonu Singh was riding a motorcycle when he was struck by a truck bearing registration No. HR-55Q-1000, resulting in his death
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The appellant, a candidate under the Persons with Benchmark Disabilities (PwBD) category with locomotor disability, applied for the post of Assistant Professor in Information Technology and Computer Science Engineerin...
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On August 19, 1994, a police patrolling party in Janakpuri observed a TSR with a defective registration plate moving suspiciously.
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The petitioners, claiming to be valid Tehbazari license holders and vendors in the Timarpur area, challenged a demolition and removal drive conducted by the Public Works Department (PWD) and the Municipal Corporation...
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The appellant, a candidate with a benchmark locomotor disability (PwBD), applied for the post of Assistant Professor in Information Technology and Computer Science Engineering under two recruitment advertisements (Adv...
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The Petitioner and Respondent are equal partners in M/s Agronext Ventures LLP.
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Eight petitioners, claiming to be valid "Tehbazari" (street vending) license holders in the Timarpur area of Delhi, challenged a demolition and anti-encroachment drive conducted by the Public Works Department (PWD) an...
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The Petitioner sought the quashing of FIR No. 148/2026, registered under Section 69 of the Bharatiya Nyaya Sanhita (BNS), 2023, following a complaint by Respondent No. 2.
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The petitioner (aged 22) and respondent No. 2 (the prosecutrix, aged 17) entered into a relationship and married according to Sikh rites on 04.09.2024
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The Petitioner, Lipika Sud, sought probate of a Will dated 08.08.2012 purportedly executed by her mother-in-law, Late Smt. Suraksha Sud ("testatrix"), who passed away on 25.08.2012.
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The Petitioner was awarded a contract to supply frozen meat to the Indian Army for the fiscal year 2019-20
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The Petitioner was appointed as a Constable (GD) in the 47th Battalion of the Sashastra Seema Bal (SSB) on July 30, 2011
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The Petitioner applied for recruitment to the Indian Air Force as a Medical Assistant (Airmen Intake 02/2026).
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The Petitioner, a doctor initially engaged on a contractual basis in 1996, sought a recall or modification of a judgment dated 10.03.2026.
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The petitioner challenged an assessment order dated 29.03.2026
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Following Complaint No. 243/2025, the Lokpal directed the CBI to conduct a preliminary inquiry under Section 20(1) of the Lokpal and Lokayuktas Act, 2013 (“the Act”)
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The appellant was appointed as a Development Officer Grade-II with the respondent-corporation on August 9, 1998, under the statutory General Insurance (Rationalisation of Pay Scales and Other Conditions of Service of...
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The six petitioners challenged public notices dated 31.07.2025, 09.02.2026, and 23.02.2026 regarding the re-acquisition of land in Village Mahipalpur
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The appellants, legal heirs of deceased Abhay Kumar Mishra, filed a claim application following an incident on 20.12.2011.
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On 16.02.2016, the deceased, Sh. Purushotam, was traveling from Azadpur to Narela via EMU Train No. 64001 after allegedly purchasing a valid journey ticket
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The petitioner (wife) and respondent no. 2 (husband) married in 2004. In 2006, the petitioner lodged FIR No. 312/2006 under Sections 498A/323/506 IPC in Bangalore, alleging cruelty.
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The Petitioner, a tea vendor with a 78% locomotor disability holding a provisional Certificate of Vending (CoV), operated near ISBT Anand Vihar
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The Respondent (Plaintiff) filed a summary suit under Order XXXVII of the CPC for the recovery of ₹6,00,000/- against the Appellants (Defendants), who are husband and wife
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The Respondent (Plaintiff) filed a summary suit under Order XXXVII of the CPC for the recovery of ₹35,00,000/-, asserting she provided a friendly loan of ₹25,00,000/- to the Appellant (Defendant) in 2016 via RTGS
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Two principal debtors availed a loan of Rs. 9 Lakhs from the C.A. Cooperative Thrift & Credit Society Ltd., for which the Petitioner stood as surety.
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The Plaintiffs filed a suit seeking a permanent injunction against the Defendant for trademark infringement of the tagline “For The Bold,” passing off, and dilution regarding the Defendant’s “B Fizz” beverage
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The Plaintiff, incorporated in 2022, is engaged in selling packaged drinking water in eco-friendly paper-based boxes under the marks ‘WATERBOX’ and ‘MORE THAN WATERBOX’
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The Petitioner’s husband, a Junior Engineer (Civil) in the Border Roads Organisation (BRO), served from 2002 until his death on December 20, 2021
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The Petitioner, a joint venture infrastructure company, participated in a tender issued by Respondent No. 1 (ONGC) on 06.03.2025 for a Jetty Revamping Project
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The Appellants and Respondents 1–3 are the legal heirs of Late Shri Surendra Prakash Gupta
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The Petitioner challenged an Arbitral Award dated 14.11.2023, which dismissed its claims regarding the recovery of Liquidated Damages (LD)
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The Respondent, initially appointed as a Masalchi (cook) in 1987 and later promoted to Head Cook, submitted an application for voluntary retirement (VRS) on February 9, 2024, under the Central Civil Services (Pension)...
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The Respondent, an ex-serviceman released from the Indian Army in 2003, initially registered with the Directorate General of Resettlement (DGR) in 2008 for benefits under the DGR Security Agency Scheme
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The Petitioner was engaged as a Librarian on a contractual basis by Respondent No. 2 Institute in 2010 for an initial period of three years
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The Appellant (JLT Energy 9 SAS) executed two Share Purchase Agreements (SPAs) with Respondents to acquire solar power projects in Tamil Nadu and Bihar.
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The Appellant (Plaintiff), a manufacturer of irrigation systems, entered into a commercial arrangement to supply 2000 Kms of PLB Duct pipes to the Respondent (Defendant).
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The Petitioner filed a petition under Section 11(6) of the Arbitration and Conciliation Act, 1996, seeking the appointment of a sole arbitrator based on a contract dated 20.01.2017
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The Petitioner filed a petition under Section 11(6) of the Arbitration and Conciliation Act, 1996 ("the Act"), seeking the appointment of a Sole Arbitrator to adjudicate disputes arising from a Business Development Ag...
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The Petitioner filed a petition under Section 9 of the Arbitration and Conciliation Act, 1996, seeking interim measures to secure an outstanding liability of INR 2,82,20,063
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On May 19, 2025, a learned Single Judge passed a common judgment decreeing a patent infringement suit [CS(COMM) 245/2017] in favor of the Respondent and dismissing the Appellant’s counterclaim [CC(COMM) 54/2017] for t...
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On December 4, 2010, the appellant, a third-year B-Tech student, was injured when his motorcycle was hit by a Santro car driven rashly and negligently by Respondent No. 1
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The Petitioners approached the High Court under Section 11(6) of the Arbitration and Conciliation Act, 1996 ("the Act"), seeking the appointment of a Sole Arbitrator to resolve disputes arising from an Agreement to Se...
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The Plaintiffs (Glossy Paints) are manufacturers of paints and allied products who adopted the trademark ‘INFINITY’ in 2001 and obtained registration under No. 1106467 in Class 2, claiming use since July 1, 2001
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The Petitioner filed a petition under Section 9 of the Arbitration and Conciliation Act, 1996, seeking interim injunctive relief to restrain the Respondent from using the brand name "The Millennium School," its tradem...
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The Plaintiffs (Glossy Paints) are manufacturers of decorative and industrial paints who adopted the trademark ‘INFINITY’ (“Subject Mark”) in 2001 and obtained registration (No. 1106467) in Class 2 with a user claim f...
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The Petitioner, a Central Government company, dismissed the Respondent workman in 1990 following a domestic enquiry conducted in Lucknow regarding misconduct alleged to have occurred there
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On November 5, 2013, Smt. Priya (deceased) and her husband, Naresh Kumar (PW1), were involved in a motorcycle accident near Chaprauli Expressway, Greater Noida
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On July 10, 2014, the appellant allegedly took the victim (PW12), a 4½-year-old girl, into his grocery shop, removed her underwear, climbed onto her back, and "poured water" (semen) on her
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The Appellant (A1) married the deceased, Julie, on May 21, 2013
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The Appellant, a Head Constable at Police Station Patel Nagar, was accused of demanding and accepting a bribe of ₹300/- from the complainant (PW2) on April 3, 2000
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The Respondent, a manufacturer of electrical accessories and appliances, is the registered proprietor of the trademark ‘MARC’, used since 1981 with registrations dating back to 1984
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The Petitioner, the wife of a Lance Naik in the Indian Army, sought a writ of mandamus for the retrieval and cryopreservation of her husband’s genetic material (sperm)
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The Respondent-Assessee, a share broking company, undertook a buyback of 28,62,500 equity shares at ₹313.40 per share during the Assessment Year 2018-19
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The plaintiffs filed a civil suit against the defendants.
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The appellant/claimant filed an appeal seeking enhancement of the compensation awarded by the Motor Accident Claims Tribunal (MACT) vide award dated 10th October 2022
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The Respondent, serving as a Constable (Executive) in the Delhi Police since 2012
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The Appellant (landowner) and Respondent (collaborator) entered into a Collaboration Agreement on 07.06.2016 for the commercial development of land in Gurugram
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The appellants challenged the judgment of the Railway Claims Tribunal dated 30.05.2024, which dismissed their claim for compensation
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The plaintiff (respondent) filed a commercial suit for the recovery of Rs. 3,32,720/- against the defendant (appellant), claiming outstanding dues for electronic goods supplied to the defendant’s firm, "New Aman Elect...
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The respondents, employees of the Postal Department under the Reserve Training Pool (RTP) Scheme, sought to have their service period under said Scheme treated as regular service for all service benefits, including pe...
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The Petitioner joined the Military Engineering Services in 1963 and superannuated in 1985
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The Petitioner, a member of the Delhi Co-operative Urban Thrift and Credit Society, challenged the appointment of Respondent No. 4 as the Society’s Chief Executive Officer (CEO).
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The term of the Managing Committee (MC) of the Petitioner Society was set to expire on October 13, 2022
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The Appellant, Mohd. Zamil, was convicted for the repeated sexual assault of his minor daughter ("Prosecutrix").
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The Petitioner, a member of the Jan Vikas Co-Operative Group Housing Society Ltd., challenged a list dated September 24, 2025, issued by the Registrar Co-operative Societies (RCS), which incorrectly classified his fla...
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The petitioner was served a Show Cause Notice (SCN) dated 28.06.2025 under Section 74 of the CGST Act, 2017, alleging wrongful availment of Input Tax Credit (ITC) from a non-existent firm for the Financial Year (FY) 2...
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The parties married on September 27, 2009, and separated on January 6, 2012
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The Appellant, Sanjay Bhandari, challenged the judgment dated 05.07.2025 passed by the Special Judge declaring him a Fugitive Economic Offender (FEO) under the Fugitive Economic Offenders Act, 2018 (FEO Act).
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The Respondent (landlord) filed a suit for ejectment, arrears of rent, and mesne profits against the Appellant (tenant) regarding Shop Nos. 3517/11 and 3517/12, Qutub Road, Delhi
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The Petitioner (VRG Electronics) challenged an order dated 12.12.2025 issued by the Principal Commissioner of Income Tax (PCIT), which rejected the Petitioner’s application under Section 119(2)(b) of the Income Tax Ac...
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The respondent, a Peon at a Government Boys Senior Secondary School, was issued a charge sheet on December 2, 2012, under Rule 14 of the CCS (CCA) Rules, 1965, for unauthorized absence.
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On July 20, 2005, the prosecutrix was allegedly kidnapped by the Appellant in a Three-Wheeler Scooter (TSR) while on her way to school in Shaheen Bagh.
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The applicant sought regular bail in FIR No. 45/2021 (PS Economic Offences Wing) registered under Sections 406, 409, 420, 120B, and 506 of the IPC.
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The parties were married on November 11, 1997, and have two surviving children.
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The Respondent, a conductor with the Petitioner (DTC) since 1985, was apprehended by checking staff on 16.10.2003 for possessing counterfeit/duplicate ticket blocks of ₹5 and ₹10 denominations
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The petitioners sought a review of the judgment dated January 6, 2020, which held that they were not entitled to seek conversion of land from leasehold to freehold
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The petitioners, BAMS graduates, participated in the All India Post Graduate Ayurveda Entrance Test 2019 for the 2019-20 session
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The Petitioner, an NRI residing in Dubai, maintained NRE and savings accounts in India
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The petitioners, graduates in Ayurveda, participated in the All India Post Graduate Ayurveda Entrance Test 2019 for admission to the 2019-20 session at Ch. Brahm Prakash Ayurveda Charak Sansthan, an affiliate of Respo...
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The petitioners are facing trial in Sessions Case No. 02/2019, titled Central Bureau of Investigation v. Sumedh Singh Saini & others, which is currently at the stage of final arguments
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Impressario Entertainment and Hospitality Pvt. Ltd. ("Impressario") operates a chain of restaurants under the mark ‘SOCIAL’ (e.g., ‘ODEON SOCIAL’, ‘COLABA SOCIAL’), adopting the mark in 2012 and opening its first outl...
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The Plaintiff, a professional golfer, conceptualized a unique golf format titled "SHOT SQUAD LEAGUE" (later "THE SMASH LEAGUE"), featuring specific team structures, specialized player roles (Tee, Fairway, Short Game,...
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Ashiana Ispat Limited (AIL) and Kamdhenu Limited (KL) were historically managed by the Jain and Agarwal families, respectively
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Impressario Entertainment ("Impressario") adopted the mark ‘SOCIAL’ in 2012 for its café-coworking spaces and registered various variants (e.g., "ODEON SOCIAL", "COLABA SOCIAL")
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The Petitioner filed an Election Petition against Respondent No. 1.
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The Petitioner institution applied to the Rehabilitation Council of India (RCI) for approval to conduct two-year B.Ed. Special Education courses in Learning Disability (LD) and Intellectual Disability (ID) for the 202...
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The Petitioner, a garment wholesaler, purchased a "Standard Fire and Special Perils Floater Insurance Policy" for ₹30 Crores from the Respondent
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The Petitioner, Lifewell Diagnostics, and the Respondent, Micron Laboratory, entered into a Revenue Sharing Agreement dated September 1, 2023, regarding the operation of a pathology lab in New Delhi
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The Appellant and her husband obtained a vehicle loan of Rs. 2,90,000 from Respondent No. 1 on July 1, 2011, governed by a Loan-cum-Hypothecation Agreement
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The Appellant was appointed as a Lecturer at the Respondent University on 28.09.1999 and retired as a Professor on 31.07.2025
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The petitioner, Chandra Shekhar, owns property No. 103-G, Zamrudpur Village, New Delhi, with title over 150 sq. yards affirmed by a 2012 civil court decree
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The Petitioner was a non-executive/independent director of Educomp Solutions Limited (ESL) and its group entities, which availed loan facilities from a consortium of banks led by the State Bank of India (SBI)
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The Petitioner was selected for the post of Joint Secretary and Legal Advisor in the Ministry of Law and Justice.
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The Petitioner and Respondent No. 2 met in late 2022 during a train journey and developed a friendship
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The Respondents/Plaintiffs filed a suit for specific performance of a Memorandum of Understanding (MOU) dated 09.04.2021, allegedly executed with late Mr. Deepak Rathi (predecessor of the Appellants/Defendants)
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The State appealed an acquittal dated November 10, 2015, passed by the Additional Sessions Judge, Rohini Court, involving charges under Sections 365, 302, 201, and 34 of the IPC
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On April 18, 2016, the claimant (Rahul), a minor represented by his mother (Reshma), was struck by a tanker (Reg. No. HR-38T-6941) in Mainpuri, Uttar Pradesh
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The Appellants (legal heirs of the original plaintiff) filed a suit for permanent injunction to restrain the Delhi Development Authority (DDA) from dispossessing them or demolishing House No. F-189, Village Lado Sarai...
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The Respondent (a doctor) filed a summary suit under Order XXXVII CPC for the recovery of ₹75,20,182/- against the Appellants.
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Vedanta was the successful bidder for the Radhikapur (West) Coal Mine in Odisha under the Coal Mines (Special Provisions) Act, 2015
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The Respondent No. 1 (Plaintiff) filed a suit for damages against the Appellant (Defendant No. 2) and her husband (Respondent No. 2), alleging that the Appellant’s negligent excavation for the reconstruction of her ad...
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The incident occurred on August 10, 2012, following a petty dispute over the accused (Vinod Kumar Ahuja) sprinkling water in front of his shop, which allegedly damaged articles in the adjacent shop of the complainants
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The parties entered into a Concession Agreement (CA) on September 24, 2018, for the development and management of F&B outlets at Goa Airport
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The Petitioner (AAI) awarded a tender to the Respondent for the construction of Central Air Traffic Flow Management offices in New Delhi via a contract dated 20.01.2016
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The Petitioner filed a petition under Section 11(6) of the Arbitration and Conciliation Act, 1996 (“the Act”), seeking the constitution of an Arbitral Tribunal based on a Contract dated 06.09.2024
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The Petitioner filed an application under Sections 11(5) and (6) of the Arbitration and Conciliation Act, 1996, seeking the appointment of an arbitrator based on three Inter-Corporate Deposit Agreements (ICDs) dated 2...
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The Appellant’s land (parcels of 193 sq. m. and 5294 sq. m.) was acquired for the Delhi Metro Rail Corporation via notifications issued in 2004 under Sections 4, 6, and 17 of the Land Acquisition Act, 1894.
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The Petitioner, an ex-serviceman who served in the Indian Army, applied for the post of Constable (General Duty) in the Central Armed Police Forces (CAPF) and other agencies pursuant to a 2021 recruitment notice
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The High Court of Delhi heard two connected petitions seeking the quashing of cross-FIRs arising from a common incident between neighbors
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The Appellants challenged a direction issued by a learned Single Judge in paragraph 9 of an order dated 25.08.2025
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The appellant company was incorporated in 1992 to manufacture and export brake-shoes
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The Petitioner, a Short Service Commissioned (SSC) Officer in the Army Medical Corps, sought admission to Post Graduate Medical Courses for the 2025-28 session
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These appeals were preferred against an order passed by a learned Single Judge in I.A. 20676/2025 in CS (COMM) 661/2024
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The Appellant filed Patent Application No. 1607/DEL/2010 on July 8, 2010, for an "Insecticidal Composition" comprising Fipronil (3.5% w/w) and Emamectin Benzoate (1.5% w/w) in a suspension concentrate (SC) form
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The deceased, Sh. Madan Singh, was employed as a driver with Sh. Devinder Singh and sustained spinal injuries (D9 vertebra) in a motor accident on January 13, 2012, during the course of his employment
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The Plaintiff (Respondent) entered into an Agreement to Sell dated 19.09.2012 with the Defendant (Appellant) for the purchase of the Defendant’s 1/4th undivided share in land situated at Village Badu Sarai, Delhi, for...
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The Respondent (Plaintiff) filed a summary suit under Order XXXVII of the CPC for recovery of ₹17,81,531/- against several defendants, including the Appellant Society
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The Defendants first appeared on May 31, 2022, and were granted time to file their Written Statement
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The Petitioners, members of the Managing Committee (MC) of the Fakhruddin Memorial Cooperative Group Housing Society, challenged an order dated November 12, 2025, passed by the Registrar Cooperative Societies (RCS).
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The Petitioner, acting as a Special Power of Attorney holder for 98 occupants of Village Haiderpur, Shalimar Bagh, challenged a Public Notice dated January 21, 2026, which proposed widening Road No. 320 to 30 meters
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The Petitioner (mother) filed a contempt petition alleging willful disobedience by the Respondent (father) of visitation orders dated 22.03.2022, 19.10.2022, and 05.11.2022
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On July 6, 2010, Sh. Charanpreet Singh was traveling as a pillion rider on a motorcycle when an offending truck, driven in a rash and negligent manner, hit the vehicle at Najafgarh Road, Delhi
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On May 27, 2009, the victim, Rafiq (PW-6), and his brother-in-law (PW-5) collided with the Respondents, Mukesh-I and Mukesh-II, in a market at Mangol Puri
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The respondent was appointed as an Assistant Research Officer in the Central Council for Research in Unani Medicine (CCRUM) on an ad hoc basis against a substantive vacancy in 1986.
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The property (N-197-A, Greater Kailash-I) was acquired by the Respondent’s mother in 1961 and leased to the Petitioner in 1976 at INR 1150/month
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The Petitioner (Ministry of Health) awarded a contract worth Rs. 147.89 crores to the Respondent (NCC Ltd.) on 21.05.2010 for the construction of a Medical College and Hostel at AIIMS, Bhopal
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The Petitioner, a Public Relations Inspector (Postal), was subjected to departmental proceedings under Rule 14 of the CCS (CCA) Rules, 1965, for allegedly assaulting a Postmaster with a slipper on 28.02.2000
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The appellant was involved in a motor vehicle accident on March 1, 2018, while riding his Pulsar motorcycle.
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The Petitioner, a Non-Banking Financial Company (NBFC) registered since 2003
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The petitioners challenged an order dated 11 December 2025 passed by the Central Administrative Tribunal (CAT) in OA 398/2022.
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The petitioner, a registered small enterprise under the MSMED Act, supplied conveyor structures to the respondent
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The accused/applicant sought regular bail in FIR No. 167/2025 involving charges under Sections 69, 123, 89, 79, 351, and 115(2) of the BNS and Section 6 of the POCSO Act
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The appeals arise from a Motor Accidents Claims Tribunal (MACT) award dated October 10, 2014, which granted Rs. 21,38,824 with 9% interest to the claimants
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Delhi Technological University (DTU) issued an advertisement on 28.09.2017 for Assistant Professor posts, including two posts reserved for the Scheduled Caste (SC) category in Management
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The Plaintiffs, owners of the 3D CAD software "SOLIDWORKS," filed a suit for permanent injunction and damages against the Defendants for copyright infringement
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On December 25, 2016, a minor named Saurav was traveling on a motorcycle when he was hit from behind by an Eicher Truck driven rashly and negligently on the wrong side
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The Petitioner is a cooperative house building society.
3 MIN READ→
The Appellant Insurance Company challenged a Motor Accident Claims Tribunal (MACT) award dated September 26, 2025, which held it liable for the death of Garv Sehgal.
2 MIN READ→
The Petitioner, a manufacturer of food products including spices and edible oils under the trademark "GOLDIEE," sought the rectification and removal of Respondent No. 1’s trademark "GOLDI (LABEL)" from the Register of...
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On April 6, 2014, the claimant, Mahender Yadav, was hit from behind by a truck (offending vehicle) while riding a bicycle to work, resulting in permanent physical disability.
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On November 22, 2012, the deceased (Faujdar), aged approximately 40 years, was cycling on Loni Road when he was hit by a truck (Registration No. UP-13T-1900) driven rashly and negligently, resulting in fatal injuries
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The Petitioners (Union of India) advertised 93 vacancies for the post of Telecom Mechanic at the 509 Army Base Workshop, Agra.
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The Appellant, a person with a 40% permanent locomotor disability, filed various vigilance complaints (Nos. 112564/2025, 112565/2025, and 112566/2025) on the Central Vigilance Commission (CVC) portal regarding alleged...
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The Petitioner, a logistics service provider, entered into a Merchant Services Agreement dated 18.09.2024 with the Respondent, an apparel company.
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The Petitioner, M/S R.P. Transporters, filed a writ petition seeking to quash a termination order dated 30.03.2026 issued by Respondent No. 1 (HPCL), which cancelled a Letter of Acceptance (LoA) dated 05.09.2025
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The appellant’s son, Manoj Kumar Srivastava, allegedly fell from a running Lucknow-Kasganj Passenger Train on 16.04.2012 while traveling from Farrukhabad to Dariyaganj
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On August 29, 2012, an altercation occurred at a bus stand in Lal Kuan between Pradeep and the complainant (PW-1) over a cigarette demand
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The Petitioner filed a petition under Section 9 of the Arbitration and Conciliation Act, 1996, seeking interim relief to restrain the Respondents from alienating or creating third-party rights in a specific land parce...
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The Petitioner/Landlord filed an eviction petition under Section 14(1)(e) of the Delhi Rent Control Act, 1958 (DRC Act) against the Respondents/Tenants in respect of Shop No. 438, Ground Floor, Masjid Moth, New Delhi
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The Petitioner filed a petition under Section 9 of the Arbitration and Conciliation Act, 1996 ("the Act"), seeking interim measures of protection
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The Appellants, while resident in Canada, opened Non-Resident (Non-Repatriable) Rupee Accounts (NRNR Accounts) in India
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Respondent No. 2 (the complainant) and Petitioner No. 1 were married on February 24, 2016, and have three daughters
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The petitioner, a British national, was alleged to be a middleman in the VVIP helicopter procurement deal (AgustaWestland), involving the subversion of mandatory altitude requirements through kickbacks to Indian offic...
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The Respondent/Plaintiff, owner of the registered trademark "NAFIS" in Class 30 for rice, filed a commercial suit for infringement and passing off against the Appellant/Defendant.
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The Petitioner filed an application under Section 11(5) of the Arbitration and Conciliation Act, 1996 [“the Act”], seeking the appointment of a Sole Arbitrator to resolve disputes arising from a Property Management Se...
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The Respondents Nos. 1 and 2 (Plaintiffs) filed a suit (CS DJ 619/2020) for mandatory injunction, permanent injunction, and damages against Respondents Nos. 3 and 4 (Defendants), seeking possession of Property No. 136...
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The Plaintiffs (Respondents) filed a suit for mandatory injunction, permanent injunction, and damages, claiming exclusive ownership of property No. 136, Mandakini Enclave, New Delhi, via a registered Sale Deed dated 2...
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The property at 2C/26, Karol Bagh, was originally owned by Smt. Harbhajan Kaur ("HK") via a 1959 Sale Deed
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The Petitioner was employed as a Sales Clerk with Respondent No. 2 from 14.07.1971
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The Petitioner (MCD) awarded a contract to Respondent No. 1 in 2004 for the construction of a Zonal Building at Narela
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The Petitioner, a government hospital, entered into an agreement dated 23.08.2017 with the Respondent, an MSME-registered security firm, for providing security manpower
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Petitioner No. 1 is a technology platform company, and Petitioner No. 2 is its CEO. The Respondent is an investor who subscribed to 31,500 Compulsorily Convertible Debentures (CCDs) under a Debenture Subscription Agre...
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The Petitioner filed a petition under Section 11 of the Arbitration and Conciliation Act, 1996 (“the Act”), seeking the appointment of a Sole Arbitrator to resolve disputes arising from Work Order No. BECIL/Event Mana...
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The Appellant filed an application under the Right to Information Act, 2005 ("RTI Act") seeking a comprehensive list of all insurance policies where she was the insured party, without providing specific policy numbers
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The Appellant instituted a commercial suit on 01.12.2025 seeking a declaration that certain cash receipts relied upon by Respondent No. 1 were fabricated, alongside injunctive relief
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The Appellant was convicted by the Trial Court on August 10, 2010, for offences under Sections 363, 366, and 376 of the IPC and sentenced to seven years of rigorous imprisonment.
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The Delhi Subordinate Services Selection Board (Respondent) issued Advertisement No. 02/2012 for the post of Assistant Teacher (Primary), notifying 226 vacancies for the OBC category.
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The Petitioner sought induction into the Indian Air Force (IAF) as Agniveer Vayu (Science Subjects)
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The Petitioner, a Constable KS (Hospital) in the Central Reserve Police Force (CRPF), challenged a transfer order dated March 18, 2026, which moved him from Pune to Avadi, Tamil Nadu
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The recruitment for the post of Junior Engineer (E&M) in the Delhi Jal Board (DJB) originated from a 1991 recruitment cycle
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The Petitioner filed a petition under Section 34 of the Arbitration and Conciliation Act, 1996 ("Arbitration Act"), challenging an interim arbitral award dated January 28, 2019
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The Petitioner, who operates the X (formerly Twitter) account "@DrNimoYadav" with approximately 13,56,000 followers, challenged a blocking order dated 18.03.2026 issued by the Ministry of Electronics and Information T...
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The applicant sought anticipatory bail regarding FIR No. 586/2025, registered under Section 69 of the Bharatiya Nyaya Sanhita (BNS), 2023
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The marriage between Petitioner No. 1 and Respondent No. 2 (complainant) was solemnized on February 6, 2022, and resulted in the birth of a son
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The petitioner sought the quashing of FIR No. 190/2024, registered at Police Station Paschim Vihar East under Section 307 of the IPC (Attempt to Murder).
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The petitioner (the de facto complainant) challenged the judgment dated 28.02.2026 passed by the learned appellate court
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The petitioner sought regular bail regarding FIR No. 94/2026 registered under Section 69 of the Bharatiya Nyaya Sanhita (BNS)
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The petitioners sought regular bail in FIR No. 269/2022 (PS Hari Nagar) for offenses under Sections 302, 307, 323, 147, 148, 149, 506, 120B, and 34 of the Indian Penal Code (IPC)
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The Respondent was commissioned into the Army Medical Corps (AMC) on February 26, 2009, and served until his discharge on February 25, 2023, upon completion of his contractual tenure
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The Respondent was enrolled in the Indian Air Force (IAF) on June 18, 1983, and was discharged on August 31, 2020, after 37 years of service
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The Respondent was enrolled in the Army Medical Corps on 21.10.1963 and discharged on compassionate grounds in 1988
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The appellant filed an appeal under Section 23 of the Railway Claims Tribunal Act, 1987, challenging the Tribunal's dismissal of his claim application
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The State appealed against a July 20, 2015, judgment by the Additional Sessions Judge acquitting the Respondents of charges under Sections 307/324/34 IPC.
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The Appellant, Export Inspection Council, established under the Export (Quality Control and Inspection) Act, 1963, issued a circular dated 02.07.1987
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The Petitioner, a Non-Banking Financial Company (NBFC) registered since 1999
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The Appellant applied for a Middle Income Group (MIG) flat under the Respondent’s ‘First Come First Serve’ (FCFS) Housing Scheme, Phase-IV, by paying a booking amount of ₹4,00,000.
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The Respondents filed complaints before the National Consumer Disputes Redressal Commission (NCDRC) under Section 21(a)(i) of the Consumer Protection Act, 1986, alleging deficiency in service and unfair trade practice...
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Respondent No. 1, a person with 86% locomotor disability, was appointed by the Appellants as Deputy Manager (Marketing) on 13.07.2007 under a Special Recruitment Drive.
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The Petitioner, a manufacturer of animal and cattle feed, challenged the validity of Note (c) appended to Regulation 2.5.2 of the Food Safety and Standards (Food Products Standards and Food Additives) Regulations, 201...
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On June 8, 2023, a robbery occurred at the residence of Mohd. Abbas Malik, resulting in the murder of his wife, Shamim, and injuries to the complainant
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The Petitioner challenged the Technical Evaluation Result dated 20.02.2026 and the Financial Bid Result dated 12.03.2026 issued by the Ministry of Road Transport & Highways (MoRTH) regarding a tender for the construct...
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The petitioner originally filed a writ petition seeking to prevent the Delhi Development Authority (DDA) from demolishing boundary walls and dispossessing him from land in Village Hauz Rani
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On 07.06.2013, Sonu @ Suraj Chopra (the deceased) was traveling from Haridwar to Old Delhi with his brother and a friend. Due to a sudden jolt and overcrowding, he fell from the running train near Sahibabad Railway St...
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The Petitioner, M/S Splendor Landbase Limited, filed a batch of five petitions under Section 34 of the Arbitration and Conciliation Act, 1996 (“A&C Act”), assailing amended arbitral awards dated 05.07.2025
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The Petitioner (Indian Oil Corporation) challenged an Arbitral Award dated 20.11.2014, specifically regarding Claim No. 2.
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The applicant sought regular bail in connection with FIR No. 248/2024 (PS Harsh Vihar) for offenses including murder (Section 302 IPC) and robbery (Section 394/397 IPC)
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The Appellant’s late husband, Shri Sadhu Singh, applied for an EWS category plot from the Delhi Development Authority (DDA) in 1983
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The Appellant invested ₹48,00,000 in Bonds issued by the Respondent on 19.06.2024.
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The Appellant, a practicing advocate and candidate in the Bar Council of Delhi (BCD) Election 2026, challenged a notification dated 24.12.2025 issued by the BCD.
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The Respondent (landlord) filed a suit for possession, arrears of rent, and mesne profits against the Appellant (tenant) regarding a property in Burari, Delhi.
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The Petitioner was convicted under Section 376 of the IPC on 21.12.2005 for the rape of a 3.5-year-old child and sentenced to life imprisonment
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The Appellants (original plaintiffs) filed a suit in 2014 for permanent injunction to restrain the Respondents from dispossessing them from agricultural land in Village Burari, Delhi, claiming cultivatory possession f...
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The Appellant, Vasdev Wadhwa, is the registered owner of the second floor of property A-24, Pratap Nagar, Delhi, purchased in 2000
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The Respondent (workman) obtained an Award from the Labour Court dated 28.12.2016.
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The parties are brothers engaged in a family jewellery business, MLSSJPL, in which they and a third brother, Sh. Sudhir Singhal, hold equal shares
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On August 20, 2024, the claimant (Respondent No. 1) was riding a motorcycle when the driver of a Swift car (the offending vehicle) suddenly opened the driver-side door without checking for traffic or providing a warning
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The appellant, a Company Commander in the Delhi Home Guard, was accused of demanding and accepting a bribe of ₹100/- from PW3 (a Home Guard constable) on 28.10.1997 to assign him traffic duty.
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The Petitioner, employed as a Rula Mistry since 1998, suffered an industrial accident in 2002 involving a steel blade penetrating his hand and spine
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The Respondent/Workman, S.K. Taparia, was discharged from the service of State Bank of India (Petitioner) in 1994 following a departmental enquiry into financial irregularities
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The Respondent No. 1, a minor child aged two years at the time of the accident on September 18, 2021, was struck by an offending vehicle (DL-1ZD-1980) driven at high speed.
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The Petitioner, a Senior Intelligence Officer at the Directorate of Revenue Intelligence (DRI), was part of an investigation into a smuggling syndicate allegedly masterminded by Respondent No. 5
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The Appellant challenged an ad-interim injunction order dated 11.03.2026 passed by a Single Judge in a trademark and copyright infringement suit
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The respondents participated in a selection process for the post of TV Producer Grade-II following an advertisement dated 22 April 2023 issued by the petitioners (NCERT).
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On 30th November 2011, Gulzar sustained injuries in a motor accident involving a scooter driven by Respondent No. 1 (a juvenile) and allegedly owned by Respondent No. 2
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The Petitioner (Management) challenged a Labour Court award dated 11.10.2018, which directed the reinstatement of the Respondent (Workman) with full backwages and continuity of service
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During the COVID-19 pandemic lockdown in March 2020, the Chief Minister of Delhi, in a press conference held on March 29, 2020, appealed to landlords not to force impoverished tenants to pay rent
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The Respondent (Plaintiff) filed a suit [CS(Comm.) No. 76/2023] for the recovery of ₹1,08,30,382, representing a principal sum for goods supplied and accrued interest.
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The appellants, aged and economically disadvantaged parents from Uttar Pradesh, sought compensation for the death of their son, Pinku, who died on 05.07.2016.
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The Petitioner, Hero Fincorp Limited, filed a petition under Section 11(6) of the Arbitration and Conciliation Act, 1996, seeking the appointment of a sole arbitrator.
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The Petitioner filed a petition under Section 11(6) of the Arbitration and Conciliation Act, 1996, seeking the appointment of a Sole Arbitrator to resolve disputes arising from a Vendor Agreement dated 16.09.2024
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The Petitioner’s personal gold jewellery was confiscated by the Customs Department, leading to the filing of a writ petition
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The Petitioner (Union of India) awarded an e-tender to the Respondent for the construction of 100 Family Quarters at ITBP Campus, New Delhi.
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The parties were married on April 8, 2014, and have two minor daughters.
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The Central Bureau of Investigation (CBI) registered an FIR against Respondent No. 2 (Raman Gautam) and others for the transmission and storage of Child Sexual Exploitation Material (CSEM) under the IT Act and IPC
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The parties were married on November 13, 2013, and have two children. Due to matrimonial discord, they separated in March 2019
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The petitioner was accused of offences under Section 376 of the Indian Penal Code (IPC) and Section 6 of the POCSO Act following an FIR registered on 14.06.2023
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The parties married in 2013 and have two sons. They separated in March 2019, with the elder son residing with the Petitioner-husband and the younger son with the Respondent-wife
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The petitioner, a practicing advocate, filed a petition under Section 482 of the Cr.P.C. seeking to set aside an order dated 19.01.2023 passed by the Additional Sessions Judge, Rohini Courts
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The petitioner filed a petition under Section 482 of the Code of Criminal Procedure (Cr.P.C.) seeking to set aside an order dated January 19, 2023, passed by the Additional Sessions Judge, Rohini Courts, which dischar...
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The applicants sought anticipatory bail regarding FIR No. 39/2025, registered under Sections 308, 318(4), 319, and 340 of the Bharatiya Nyaya Sanhita (BNS), 2023.
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The Petitioner, Mohammad Rehan, sought a Writ of Mandamus to quash a demolition notice dated 13.03.2026 issued by the Delhi Development Authority (DDA) concerning House No. D-60, Shastri Park
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Appellant No. 1 (Bobble Keyboard) and its CEO (Appellant No. 2) entered into a Series C Shareholders Agreement (SHA) and other definitive agreements with the Respondent (Affle India) in 2020-2021.
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The dispute arose from a 2014 works contract for the construction of dwelling units in Jodhpur
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The Petitioner (School) and Respondent (Service Provider) entered into a "Curriculum Services Provider Agreement" (CSP Agreement) in 2015 and an ICT Education Agreement (ICT-E Agreement) in 2016 for setting up smart c...
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The Appellant, while serving as a Lower Division Clerk (LDC) in the Slum Department of the Delhi Development Authority (DDA) in 1986, was accused of demanding and accepting a bribe of ₹100 from the complainant (PW2)
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On August 29, 2000, four accused persons, including Haji Mohd. Altaf (A1), a lawyer, and Narender Singh (A2), a Sub-Inspector, conspired to falsely implicate Sushil Gulati (PW12) in a sexual assault case to extort mon...
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The parties entered into an Agreement on 25.05.2019 for the construction of a 4-lane elevated corridor in Jamshedpur
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The petitioner filed a petition under Article 227 of the Constitution of India challenging the orders dated July 9, 2024, passed by the National Consumer Disputes Redressal Commission (NCDRC) and April 30, 2024, passe...
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The Petitioner was allotted SKO/LDO Depot site no. 2, Vasant Vihar, New Delhi, for storing petroleum products.
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The Petitioner (NTRO) awarded a contract to the Respondent (CIPL) on 10.08.2018 for the installation of a secure intranet infrastructure across 23 locations in India, to be completed within 28 weeks
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The Petitioner, a proprietor of an export firm, entered into an Agreement dated 31.07.1996 with an Area Sales Representative of the Respondent for vacation ownership units and assured rental returns
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On February 6, 2026, a motorcyclist died after falling into a 14-foot deep, unprotected pit dug by the Delhi Jal Board (DJB) for sewage work in Janakpuri
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In 2015, the Petitioner was sanctioned financial assistance of Rs. 10,00,00,000 for an integrated cold-chain project located in Uttarakhand under a government scheme
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The appellant employer challenged an award dated 21.05.2015 passed by the Commissioner under the Employee’s Compensation Act, 1923 (EC Act), which granted Rs. 3,94,120 plus 12% interest to the parents of the deceased,...
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The appellants, parents of the deceased Atul Pratap, filed a claim petition (OA No. 167/2017) before the Railway Claims Tribunal (RCT) seeking compensation for their son’s death, which they alleged resulted from an ac...
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The appellant filed a claim for statutory compensation for grievous injuries sustained on 01.04.2018 while attempting to re-board Train No. 54417 at Jataula Jodi Sampla station after deboarding to drink water.
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The Petitioner, a manufacturer of health and hygiene products, applied for Service Exports from India Scheme (SEIS) scrips for the financial year 2019-2020 regarding Research and Development services
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The Respondent, Ex JWO Vijay Shankar, was discharged from the Indian Air Force on 31.01.2020 after 35 years of service in a permanent low medical category.
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The Petitioner (father) and Respondent (mother) married in 2020 and have a daughter, 'G', born on March 22, 2021.
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The Respondent No. 1 (DTU) issued a Notice Inviting Tender (NIT) on November 7, 2025, for sanitation and housekeeping services
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The applicant sought anticipatory bail regarding FIR No. 306/2024 involving charges of cheating and forgery under Sections 419/420/467/468/471/120B/34 of the IPC.
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The accused/applicants sought anticipatory bail regarding FIR No. 122/2023, involving allegations of cheating and forgery under Sections 420, 468, 471, and 34 of the IPC
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The Appellant, a resident of the ground floor of the subject property since 2001, alleged that Respondent No. 3 illegally constructed a fifth floor during the COVID-19 pandemic, causing structural damage
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The Respondent was commissioned in the Indian Navy on 27.07.2004 and was discharged on 31.07.2019 in a Low Medical Category after completing 15 years and 05 days of service
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The petitioner sought regular bail in FIR No. 500/2022 under Section 21(c) of the Narcotic Drugs and Psychotropic Substances (NDPS) Act
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The Plaintiff filed a suit for trademark infringement regarding the mark ‘SUJATA’.
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The Plaintiff, proprietor of the trademark "OLD FORESTER," filed a suit for permanent injunction against the Defendant for importing and selling "OLD FORESTER BLENDED RESERVE WHISKY" manufactured by a Nepalese entity,...
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On March 10, 2001, at approximately 2:00 p.m., the deceased (Ramesh) was playing Holi when he was allegedly stabbed in the left thigh by the appellant, Tarun @ Rocky
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The Petitioner, an Assistant Professor (Dharmashastra) at the Respondent University since 23.08.2023, was allegedly assaulted by students on 29.08.2024 for failing them in examinations.
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The Municipal Corporation of Delhi (MCD) challenged directions issued by the Central Information Commission (CIC).
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The Petitioner, a Kolkata-based Chartered Accountant and registered Insolvency Professional, was appointed as the Resolution Professional (RP) for Gemus Engineering Limited by the NCLT, Kolkata Bench
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The Municipal Corporation of Delhi (MCD) challenged directions issued by the Central Information Commission (CIC).
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The Respondent, enrolled in the Army Medical Corps on 14.11.1981, was prematurely released at his request on 17.07.2011
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The case originated from a dispute on August 27, 2001, at approximately 07:00 AM regarding the tethering of buffaloes in a public park in Rohini
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The Petitioner sought the removal of unauthorized occupations and encroachments in ‘Zone O’ (the Yamuna River bed) to mitigate pollution caused by untreated sewage from unauthorized colonies
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Chronic waterlogging in the Okhla area caused by the Abul Fazal Drain
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The Appellant challenged an arbitral award dated 09.01.2018 by filing a petition under Section 34 of the Arbitration and Conciliation Act, 1996, before the District Court, Dwarka
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The petitioners, who are practicing advocates, approached the High Court challenging the banning of their WhatsApp accounts
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The Appellants, V.K. Datta (A1, Assistant Engineer) and Dinesh Garg (A2, Junior Engineer) of the Flood Control Department, were convicted by the Special Judge, Delhi, for offences under Sections 7 and 13(1)(d) read wi...
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The respondent, a manufacturer of steel and aluminum products, obtained an "Industrial All Risk Policy" from the petitioner for the period 13.01.2017 to 12.01.2018, covering fire and Business Interruption Loss (BIL)
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The appellant, an Assistant Sub-Inspector (ASI) in the Delhi Police, was convicted by the Special Judge, Delhi, under Sections 7 and 13(2) read with 13(1)(d) of the Prevention of Corruption Act, 1988.
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The Appellant (A2), proprietor of M/s Jayvee Sales Corporation, was accused of entering into a criminal conspiracy with a Senior Manager of UCO Bank (A1) between 1989 and 1990.
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The appellant challenged his conviction under Section 306 of the IPC for the alleged abetment of the suicide of the deceased, Shivani, on 02.07.2013
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The victim, a 22-year-old woman from Northeast India, was employed as a domestic help/cook for a Korean national in Gulmohar Park, Delhi.
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The appellant was engaged as a daily-wage Baildar by the Delhi Water Supply and Sewage Disposal Undertaking (predecessor to the respondent) on 08.05.1982
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The Petitioner, Navrang BNG Energy Private Limited, challenged the rejection of its bids for Sector 2 and Sector 3 in a tender process conducted by the Oil and Natural Gas Corporation Limited (ONGC/Respondent No. 1)
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The Petitioner, Nitin Seth, filed a writ petition under Article 226 of the Constitution of India seeking to set aside an Arbitral Award dated 30.07.2025 and a reference made by the Facilitation Council on 13.05.2022
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The Appellant previously filed a writ petition, W.P.(C) No. 10752/2025 (“Earlier Writ Petition”), which was disposed of on 08.08.2025
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The appellant, a 32-year-old motorcycle rider, sustained grievous injuries on September 12, 2017, after being hit from behind by a Delhi Transport Corporation (DTC) bus
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The Appellant, declared a sick industrial unit by the BIFR in 2001
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The Appellant applied for her ward’s admission to Class I under the EWS/DG/CWSN category for the Academic Year 2023-2024
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The Respondent (Plaintiff) filed a suit for recovery of possession, permanent injunction, and damages regarding shop No. C-20, New Subzi Mandi, Azadpur, Delhi
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On the night of 2nd/3rd July 2014, Naresh Pandit (Respondent No. 1), a 25-year-old truck driver, was repairing a punctured tyre of his stationary truck when he was hit from behind by an offending truck (JH 02P 8075)
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On May 4, 2007, a head-on collision occurred near Aligarh between a Maruti Wagon R and a UPSRTC bus insured by the Appellant.
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The Petitioner challenged the Letter of Empanelment (LoE) dated 26.12.2025 issued by Respondent No. 1 (NICSI) in favor of Respondent No. 2 (Onextel) for ‘Message Gateway Services of Government of India’
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Respondent No. 1, previously an Executive Director at Petitioner No. 1 (NBCC), was appointed as the Managing Director (MD) of Petitioner No. 2 (HSCC)—a subsidiary of NBCC—for a five-year tenure.
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The Petitioner sought a direction to the Employees’ Provident Fund Organization (EPFO) to release his provident fund and pension dues, which were fraudulently withdrawn by an unknown person in April 2017
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The parties entered into a Work Order on 12.10.2018 for RCC and allied works at the "Page Three Residencies" project
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On May 12, 2013, Naresh Pal Panwar (the deceased, aged 59) died in a motor accident when a truck, driven rashly and negligently, hit his vehicle
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On December 27, 2011, Mr. Sachin Yadav, a 28-year-old qualified engineer, died after his motorcycle was struck from behind by a UPSRTC bus.
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On April 30, 2010, Rahul Kaushik (aged 17) was hit by a motorcycle driven rashly by Respondent No. 2.
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On August 20, 2017, the claimant (Nisha), aged 25, was hit by a DTC bus driven rashly and negligently, resulting in her left leg coming under the wheels
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On February 27, 2008, the deceased (Prem Lal) was driving an Indica car with relatives on NH-2 near Mathura when a head-on collision occurred with a U.P. Roadways Bus driven by Mohan Lal.
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The Petitioner, a resident of Gorakhpur, Uttar Pradesh, challenged the findings of the Detailed Medical Examination (DME) dated 21.11.2025 and the Review Medical Examination (RME) dated 24.11.2025, which declared him...
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The Petitioner filed a writ petition challenging the tender process and seeking the quashing of eight identical tenders issued by the Delhi Development Authority (DDA) for various sports complexes
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The petitioner challenged an order dated 14.02.2026, issued by Respondent No. 4 (Headquarters, Andaman and Nicobar Command), which rejected his candidature for the post of Tradesman Mate (TMM)
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The Petitioner, a proprietary concern, filed a writ petition under Article 226/227 seeking to set aside an order dated 31.08.2022 passed by the State Consumer Disputes Redressal Commission (SCDRC), Punjab
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The Petitioner was engaged as a contractual employee by Respondent No. 2 (CMS Computers Limited) via an appointment letter dated 13.12.2021 for an initial period of two years
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The petitioner, a JEE aspirant, applied for JEE (Main) – 2026 Session 2 on February 3, 2026, following a public notice by the National Testing Agency (NTA).
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The Petitioner, a street vendor, was issued a Certificate of Vending (CoV) by the Municipal Corporation of Delhi (MCD) under the category ‘Food/Snacks with gas cylinder/fire’ for a specific location at M Block Road, G...
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The Respondent, owner of a property in Najafgarh, Delhi, filed a civil suit (CS SCJ 324/2021) seeking a declaration and permanent injunction to restrain the Petitioner from installing an electricity transformer adjace...
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The Respondent, a Scheduled Caste (SC) candidate from Uttar Pradesh, applied for the post of Driver in the Delhi Transport Corporation (DTC) under Post Code 065/09
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The appellants filed a claim application following the death of Bijender Singh (the deceased) on 23.07.2018.
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The parties, Aman Kathpal (AK/Mother) and Pankaj Dhingra (PD/Father), married in 2011 and had a daughter, Ms. XXX, born in the USA in 2015
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The appellant and respondents were engaged in litigation (CS (Comm) 3898/2021) before a Commercial Court regarding the use of the trademark ‘Classio’.
2 MIN READ→
The petitioners filed a petition to quash FIR No. 237/2022, registered at PS Mansarovar Park under Sections 498A/406/34 of the IPC, following a matrimonial dispute
2 MIN READ→
The applicant sought anticipatory bail in connection with FIR No. 46/2024 registered at PS Cyber Police Station (South) under Section 420 of the IPC
2 MIN READ→
The applicant sought regular bail in connection with Crime No. VIII/74/DZU/2022 registered by the NCB DZU for offences under Sections 8, 21, 23, and 29 of the NDPS Act.
2 MIN READ→
The accused/applicant sought regular bail in connection with FIR No. 931/2023 (PS Sarai Rohilla) involving offences under Sections 307 (Attempt to murder), 195A (Threatening to give false evidence), 506 (Criminal inti...
2 MIN READ→
The petitioners—three electricity distribution companies (discoms) and Indraprastha Gas Ltd. (IGL)—challenged orders passed by the Central Information Commission (CIC) declaring them "public authorities" under Section...
3 MIN READ→
The Respondent issued a tender for the ‘Up-gradation, Operation & Maintenance of Inspection & Certification Centre’ at Jhuljhuli, Delhi
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The petitioner challenged an order dated January 3, 2026, passed by a Senior Civil Judge-cum-Rent Controller ("predecessor judge") in RC ARC No. 5135/16.
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The petitioner challenged an order dated January 3, 2026, passed by the Trial Court in a rent control matter (RC ARC No. 5136/16).
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The Petitioner (Defendant in the original suit) challenged the Trial Court's order dated January 12, 2024, in a commercial suit
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The Petitioner and Respondent No. 2 (Complainant) are both Associate Professors at Lakshmibai College, Delhi
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The petitioner filed a contempt petition alleging wilful disobedience of a writ court order dated 03.10.2024, which directed the Delhi Development Authority (DDA) to allot an MIG plot at rates prevalent in 2016 and pa...
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The appellant challenged the Single Judge’s order dated 04.02.2026, which dismissed his writ petition seeking the quashing of orders dated 14.08.2024 and 12.09.2025.
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The Respondent, while serving as SHO at Sarojini Nagar Police Station, was issued an Explanation Notice on 27.01.2011 regarding his failure to remove encroachments
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The Petitioners were engaged as casual, daily-rated Mali/Beldars in the Horticulture Department of the Municipal Corporation of Delhi (MCD)
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The petitioner, a resident of Mumbai, Maharashtra, applied for the post of Constable/GD in the CAPF, SSF, and Assam Rifles Examination, 2024
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The Respondent was discharged from the Indian Air Force on December 31, 2018, after 29 years of regular service
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The Petitioner, a member of the National Cooperative Union of India (NCUI/Respondent No. 4), challenged an order dated 19th January 2026 issued by the Central Registrar of Cooperative Societies
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The Petitioner, a mobile phone trading company, was subjected to a special audit under Section 66 of the CGST/DGST Act for FY 2021-22
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The Petitioner was offered an appointment as Constable/GD in the CISF on compassionate grounds following the demise of his father
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The petitioners are owners of properties on the second floor in Preet Vihar, Delhi, which were used for coaching centers and educational consultancy
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The Respondents are Indian Administrative Service (IAS) officers belonging to the AGMUT (Arunachal Pradesh, Goa, Mizoram, and Union Territories) Joint Cadre
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The petitioner was awarded a contract by the National Highways Authority of India (NHAI) on 13.10.2020 for toll collection at the Banajodi to Panikholi Section Toll Plaza in Odisha.
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The Petitioner was engaged as a casual laborer by Respondent No. 1 (BSNL) in 1995 and served until 2001 when his unit closed
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The petitioners, comprising teaching and non-teaching staff of Dayanand Adarsh Vidyalaya, Tilak Nagar, filed a batch of petitions seeking arrears of salary, implementation of the 7th Central Pay Commission (CPC), and...
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The Petitioner, a Law Officer at HUDCO since 1990, was suspended from 1997 to 2009 following criminal proceedings initiated by his wife
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The petitioners sought the quashing of FIR No. 0550/2021 registered at PS Govind Puri under Sections 452, 354, 308, 324, and 34 of the Indian Penal Code (IPC)
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The Plaintiff, a Canadian telecommunications company, is the registered proprietor of Indian Patent No. 240893 (IN’893), titled “Asymmetrical Beams For Spectrum Efficiency”
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The Petitioners, comprising teaching and non-teaching staff of Dayanand Adarsh Vidyalaya (the School), sought payment of salary arrears under the 7th Central Pay Commission and regular dues from April 1, 2020
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The petitioner, an Inspector (Ministerial) in the Central Reserve Police Force (CRPF), challenged a transfer order dated 07.01.2026, which moved him from the DIG Range, Bhopal, to the North East Zone (NEZ) Office in G...
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The Petitioner was the successful bidder for a Northern Railway tender involving telecom works, pursuant to which two Letters of Acceptance (LOAs) were issued on 14.06.2019 and 01.07.2020
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