DHCMONTHLY CASE LAW ARCHIVE
Read 645 LawLens analyses of Delhi High Court judgments published in August 2026, covering key rulings, legal principles and case law.
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The Union of India awarded M/s Navayuga Engineering Co. Ltd. a contract for construction of the Naraina T-Point flyover, New Delhi, under Agreement No. 21/EE/DS & CM/PWD/06-07.
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The petitioner, Vinod Kumar, challenged under the proviso to Section 25-B(8) of the Delhi Rent Control Act, 1958 (“DRC Act”) the order dated 27 February 2026 passed by the learned ARC in RC ARC No. 28/2023, whereby hi...
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The Delhi Development Authority (DDA) allotted Shop No. 16/6, Naraina Industrial Area, New Delhi, to Brahm Nand by letter dated 21 August 1986, against payment of ₹77,400.
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The respondent-workman, a Driver employed by the Delhi Transport Corporation at Hasanpur Depot, was removed from service on 25.04.2007 for allegedly remaining unauthorisedly absent from 01.06.2006 to 03.08.2006.
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The petitioners, former teaching and non-teaching employees of Shivaji College who retired between 2001 and 2011, challenged demands for repayment of amounts allegedly overpaid to them from the College Provident Fund.
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Sohan Singh, a displaced person, successfully bid at a statutory auction conducted by the Ministry of Rehabilitation on 17 December 1960 for, inter alia, Khasra No. 387/311, measuring 4 bighas and 14 biswas. The consi...
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The State sought leave to appeal against the judgment dated 31.03.2017 of the Special Judge (POCSO Act), Tis Hazari Courts, Delhi, whereby the respondents were acquitted of offences under Sections 452, 308 and 34 IPC...
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The petitioner filed a Public Interest Litigation challenging the alleged exclusion of homeless persons and persons displaced by demolition drives from Delhi’s electoral rolls during the ongoing Special Intensive Revi...
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The Appellant, a person with 100% hearing impairment, applied for the post of Executive Trainee (Mechanical) under a recruitment advertisement issued through GATE 2026 and was shortlisted for interview
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On 16 October 2014, Bharat allegedly travelled with three friends from Kishan Ganj Railway Station to Mangolpuri Railway Station on a Delhi–Jind passenger train after purchasing a valid second-class ticket.
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The Appellant joined Indian Oil Corporation Limited (“IOC”) as a Pharmacist Compounder-cum-Dresser on 9 April 1980. Following an incident at IOC’s Mathura Refinery on 23 October 1989, he was dismissed from service on...
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On 23 July 2019, Harvesh @ Harvesh Kumar was allegedly travelling from New Delhi to Ludhiana Junction by a superfast passenger train on railway ticket No. UAB-90628860. It was alleged that, owing to heavy rush and a s...
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On 29 April 2016, Rohit was allegedly travelling from Bijwasan to Gurgaon with his uncle, Saheb Singh.
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On 7 June 2017, Mintu was travelling from Gorakhpur to New Delhi by an express train on the basis of journey ticket No. 95389252.
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The Petitioner was issued a disability certificate by Dr. Baba Saheb Ambedkar Hospital, Rohini, on 22 February 2025, recording a 13% hearing impairment.
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The Petitioner-tenant challenged, under the proviso to Section 25-B(8) of the Delhi Rent Control Act, 1958 (“DRC Act”), the judgment dated 09.06.2026 passed by the Senior Civil Judge-cum-Rent Controller, District Shah...
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The Municipal Corporation of Delhi (“MCD”) advertised the post of Assistant Education Officer (General), for which the selection process was conducted by the Union Public Service Commission (“UPSC”). The UPSC recommen...
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Construction work was being carried out at a property in Sangam Vihar, Delhi, when Gauri Shankar, a worker, came into contact with a nearby transformer and died of electrocution.
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The respondent/plaintiff claimed that Late Naveen Kumar Tiwari, father and husband of the appellants, borrowed a total of ₹2,60,000 from her through three transactions: ₹60,000 in cash on 29 September 2014 and ₹1,00,0...
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Respondent No.1 instituted Civil Suit No. 620/2020 seeking damages, permanent injunction and mandatory injunction concerning alleged unauthorised construction, seepage and obstruction relating to property bearing No....
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Praveen Trehan instituted a suit seeking a declaration that the Will dated 23 March 2004 executed by his mother, Smt. Krishna Trehan, was void; cancellation of the Gift Deed dated 29 September 2008 executed by Sudhir...
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The Petitioner-tenant filed a revision petition under the proviso to Section 25B(8) of the Delhi Rent Control Act, 1958, challenging the order dated 06.05.2026 of the Additional Rent Controller, Central District, Delh...
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The petitioner challenged the respondent’s decision dated 12 August 2026 concerning objections to the model answer keys for the Delhi Higher Judicial Services Preliminary Examination, 2026, conducted on 26 July 2026....
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Raj Rani Uppal instituted two suits for recovery of possession, arrears of rent, damages/mesne profits and injunction in respect of the Upper Ground Floor and Third Floor of Property No. 36/7, East Punjabi Bagh, New D...
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Raj Rani Uppal instituted two suits for recovery of possession, arrears of rent, damages/mesne profits and injunction in respect of the Upper Ground Floor and Third Floor of Property No. 36/7, East Punjabi Bagh, New D...
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The Department received information that Vikrant Singhal, Sachin Singhal and Pradeep Kumar were arranging invoices without actual supply of goods.
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The suit property, Flat No. H-43, First Floor, New Gobind Pura, Delhi, was purchased by Raman Singh from Lavan Singh through a Sale Deed dated 06.10.2005 and was subsequently sold by Raman Singh to Sunil Kumar through...
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The Respondents leased premises at House Nos. 1 and 2, Jangpura-A, Mathura Road, New Delhi, to the Appellant under a registered Lease Deed dated 17 December 2015 for an initial term of nine years, with monthly rent fi...
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The National Capital Region Transport Corporation Limited issued a tender on 12 February 2026 containing Clause 2.4.2(d), which required the lead partner of a joint venture to possess a valid “A” Class/EHT Electrical...
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Smt. Kusum Mehta and three others purchased agricultural land measuring 26 bighas in Village Paprawat, Delhi, under four registered Sale Deeds dated 29 March 1985, with each purchaser holding a one-fourth undivided sh...
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”) in FIR No. 77/2001, registered at Police Station New Ashok Nagar for offences under Sections 302, 307, 392,...
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The petitioner-husband and respondent-wife were married at Delhi on 20 May 2002 according to Hindu rites and customs. The marriage was consummated, but no child was born from it. In August 2002, the respondent left th...
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The Department received information that Vikrant Singhal, Sachin Singhal and Pradeep Kumar were arranging invoices without actual supply of goods.
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The petitioner sought regular bail in FIR No. 293/2024, Police Station Nangloi, registered under Sections 370/34 IPC and Section 81 of the Juvenile Justice (Care and Protection of Children) Act, 2015.
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Indian Pharmaceutical Alliance (“IPA”) filed a writ petition under Article 226 of the Constitution seeking uniform and effective enforcement of provisions concerning “spurious drugs” under Section 17B of the Drugs and...
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On 8 November 2025, the ACP, Sub-Division Badarpur, issued an order under Section 163 of the BNSS requiring landlords, owners, and persons in charge of properties to furnish particulars of tenants and servants to the...
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Three charge-sheets were filed in FIR Nos. 84/2025, 453/2025 and 386/2026, registered at Police Station Vasant Kunj South, alleging offences under Section 33 of the Delhi Excise Act, 2009.
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The petitioner, Sunita, operated a tea stall outside Police Station Govind Puri. The complainant alleged that co-accused ASI Sushil Sharma demanded ₹50,000, later reduced to ₹10,000, for removing the names of the comp...
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The petitioners invoked Section 482 of the Code of Criminal Procedure, 1973 (“CrPC”) seeking quashing of FIR No. 100/2019 dated 12 September 2019, registered at Police Station Chanakyapuri under Section 33 of the Delh...
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On 23 March 2008 at approximately 3:00 p.m., the petitioner was driving Blue Line Bus No. DL1PB3866, which, while turning towards Ashoka Road from Parliament Street at Gol Chakkar near Nirvachan Bhavan, collided with...
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Three charge-sheets were filed in FIR Nos. 84/2025, 453/2025 and 386/2026, registered at Police Station Vasant Kunj South, alleging offences under Section 33 of the Delhi Excise Act, 2009.
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The appellants, Ajay Gupta and Sangeeta Gupta, and the respondents, Prakash Chand Gupta and Seema Gupta, are family members disputing rights in property bearing No. A-23, Ganesh Nagar, Delhi.
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Daiichi Sankyo obtained a Singapore-seated arbitral award dated 29 April 2016 directing the Judgment Debtors to pay approximately ₹2,562 crores, with pre-award interest at 4.44% and post-award interest at 5.33%.
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The Respondent-co-operative society claimed possession of the second floor of property bearing No. F-144, Gali No. 2, Ganga Vihar, Delhi, asserting that it was in possession and control of the property under a registe...
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Students of Apeejay School filed a complaint under Section 29(2) of the Juvenile Justice (Care and Protection of Children) Act, 2015, alleging discriminatory treatment of fee-defaulting students during examinations, i...
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The petitioner was convicted under Sections 302/380/34 IPC for the murder of two persons and theft, and was sentenced to imprisonment for life by the trial court on 2 March 2010. His conviction and sentence were affir...
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Three charge-sheets were filed in FIR Nos. 84/2025, 453/2025 and 386/2026, registered at Police Station Vasant Kunj South, alleging offences under Section 33 of the Delhi Excise Act, 2009.
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Vinod Kumar claimed that he had worked as a Helper with Otis Elevator Company (India) Ltd. from 2 May 1996 in installation, dismantling and servicing work relating to lifts, and that his services were illegally termin...
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Vinod Kumar claimed that he had worked as a Helper with Otis Elevator Company (India) Ltd. from 2 May 1996 in installation, dismantling and servicing work relating to lifts, and that his services were illegally termin...
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Late Ms. Nina Sloan executed her last Will dated 03.04.2014 at New Delhi in the presence of two attesting witnesses, Mr. R. Balasubramanian and Mr. Sadeev Sandhu.
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The appellant challenged, under Section 37(2)(b) of the Arbitration and Conciliation Act, 1996, orders dated 12 March 2026 and 9 June 2024 passed by the Sole Arbitrator.
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The petitioners, Mr. Tarun Kapoor and Ms. Pawan Kapoor, sought quashing of FIR No. 0031/2022 registered at Police Station Economic Offences Wing for offences under Sections 409, 420 and 120-B IPC.
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Kundan Industries Limited and Kuntek Fasteners Private Limited entered into a series of interconnected commercial agreements concerning manufacture of fasteners, assignment of trademarks, sale of machinery and a loan...
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The petitioner applied for appointment as a Geologist in the Geological Survey of India pursuant to a UPSC examination.
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The petitioners filed a contempt petition alleging wilful disobedience of the Settlement Agreement dated 31 January 2019, which was incorporated into the judgment dated 15 February 2019 in CS(OS) 3324/2014.
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The respondent worked as a security guard with the petitioner from 1 November 2011 at monthly wages of ₹5,500. He claimed that his services were terminated on 31 May 2017 after he demanded payment of notified minimum...
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The petitioner sought quashing of FIR No. 148/2022, registered at Police Station Chanakya Puri for an offence under Section 307 IPC, along with consequential proceedings, on the basis of a settlement with the complain...
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The petitions arose from cross-FIRs concerning a property bearing No. Q-66, Roop Nagar, Bhagat Enclave, Bindapur Extension, Uttam Nagar, New Delhi.
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The petitions arose from cross-FIRs concerning a property bearing No. Q-66, Roop Nagar, Bhagat Enclave, Bindapur Extension, Uttam Nagar, New Delhi.
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The petitioners, a company and its two directors/co-borrowers, obtained a business loan of ₹35,24,981 from the respondent, an NBFC, under a Business Loan–Sanction Cum Facility Agreement dated 30 April 2025.
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The petitioner, Axis Finance Limited, a non-banking financial company, sanctioned a personal loan of ₹25,27,649 to respondent no. 1, with respondent no. 2 as co-borrower.
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The petitioner filed a petition under Section 11(6) of the Arbitration and Conciliation Act, 1996 (“A&C Act”) seeking appointment of a sole arbitrator.
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The petitioners instituted contempt proceedings alleging wilful disobedience of common orders dated 30 May 2016 and 1 August 2016, which required compliance with the Division Bench judgment dated 18 May 2016 in LPA No...
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Dr. Reddy’s Laboratories Ltd. (“DRL”) instituted CS(OS) 2194/2003 against Reddy Pharmaceuticals Ltd. (“RPL”) concerning RPL’s use of the expression “REDDY” in the pharmaceutical business.
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The petitioners instituted contempt proceedings alleging wilful disobedience of common orders dated 30 May 2016 and 1 August 2016, which required compliance with the Division Bench judgment dated 18 May 2016 in LPA No...
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The respondent worked as a security guard with the petitioner from 1 November 2011 at monthly wages of ₹5,500.
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The Petitioner joined New Saraswati Public Secondary School as an Assistant Teacher on 15 October 1993 and was subsequently assigned as Assistant Teacher (Computer) in 1996. His services were terminated on 16 October...
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The Delhi Development Authority (DDA) allotted the appellant an open and unenclosed car parking space, CPS No. P-508, along with Flat No. E9-01, Sector E1, Vasant Kunj, New Delhi.
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The Petitioners, claiming to be the sons and legal heirs of late Sukhpal Singh, approached the Delhi High Court under Article 226 seeking verification of their claim and disbursement of compensation for land situated...
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The petitioner, Rahul Sharma, claimed to be a street vendor operating for several years from a footpath on Netaji Subhash Marg, near Metro Station Gate No. 4, Lal Qila, City-SP Zone, Ward 84-N, New Delhi.
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The seven Petitioners were street vendors holding provisional Certificates of Vending (“COVs”) issued by the MCD for vending in Ward No. 102N and Ward No. 99N, subsequently corresponding to Ward No. 141, Rajinder Naga...
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The Petitioner claimed to be a street vendor operating for several years from a footpath near the DDA Sabzi Mandi and MCD Primary School, Dabri Mod, Najafgarh Zone, Ward-S-30, New Delhi.
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The Petitioner claimed to be a street vendor operating for several years from the footpath/open space opposite Vishwa Sadan Building, near Satyam Cinema, District Centre, Janakpuri, Delhi.
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The Petitioner claimed to be a street vendor operating for several years at the open space opposite TA-1, Jagdamba Road, Tuglakabad, Central Zone, Ward S-82, New Delhi.
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The petitioner claimed to be a street vendor operating for several years from a footpath on Netaji Subhash Marg, near Link Road, City-SP Zone, Ward 84-N, New Delhi.
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The Petitioner claimed to be a street vendor operating for several years at Major Sudesh Marg, adjacent to the DESU office, J-Block, Bus Stand No. 2, Rajouri Garden, Delhi.
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Ceigall India Ltd. participated in a PWD tender bearing NIT No. 17/CE/South/PWD/2025-26 for strengthening and other works relating to roads under the South Maintenance Zone, PWD, and was declared the lowest bidder (L1...
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The appellant/plaintiff filed a suit for recovery of ₹39,94,087 against the respondent/defendant.
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Respondent No. 2 filed a complaint before the Bar Council of Delhi alleging professional misconduct by the petitioner, an advocate, in appearing for power distribution companies before the National Green Tribunal.
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The petitioner, a Government-owned public sector undertaking, entered into an agreement dated 22 June 2015 with respondent no. 2 for execution of telecom infrastructure works in Pathankot, Punjab.
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The petitioner was serving a sentence of imprisonment for life following his conviction for offences under Sections 302, 365, 201, 120-B and 34 of the IPC in FIR No. 170/2010, P.S. Paharganj.
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On 20 September 2019, the appellant, Hari Nath Sharma, was working as a barber on a chair placed on the footpath at Gali No. 10, Anand Parbat Industrial Area, New Delhi, when truck bearing registration no. HR-38W-3940...
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FDC Limited manufactures and markets the hydration and electrolyte beverage “Enerzal” and held an FSSAI licence renewed most recently on 28 January 2026.
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Future Retail Limited (FRL) and Future Consumer Retail Private Limited (FCRPL), both having their registered offices in Mumbai, were subjected to an investigation directed by the Ministry of Corporate Affairs (MCA) un...
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Assistants and Senior Stenographers in NIEPA were historically placed in the same pay scales as their corresponding Central Government employees.
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The National Highways Authority of India (NHAI) awarded a highway project to M/s APCO Sri Venkateshwara Expressways Private Limited, and appointed Petitioner No. 1 as the Independent Engineer under a Consultancy Agree...
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The petitioner, a Sub-Inspector in the Central Industrial Security Force (CISF), joined service in June 2022.
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The plaintiff, an autonomous body under the Ministry of Health and Family Welfare, engaged Indian Bank to facilitate online collection of examination and other fees.
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DTIDC issued NIT No. 13/2026–27 dated 28 April 2026 for operation and maintenance, housekeeping, security and allied services at Maharana Pratap ISBT, Kashmere Gate, for an estimated cost of ₹23,04,11,076/-
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The respondent initiated proceedings under Sections 138 and 142 of the Negotiable Instruments Act, 1881, alleging dishonour of cheques issued pursuant to settlement arrangements resolving disputes connected with M/s S...
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The Plaintiff sought partition by metes and bounds of property bearing No. 11/240, Geeta Colony, Delhi, measuring 100 square yards, claiming that it originally belonged to his mother, Late Smt. Jeevan Devi, and had de...
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The petitioners had filed CRL.M.C. No. 1682/2011 under Section 482 of the Code of Criminal Procedure, 1973, seeking quashing of the summoning order dated 15 November 2010 in a complaint under Sections 138 and 141 of t...
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The Plaintiff, a registered partnership firm and owner of premises at Connaught Place, leased them to Defendant No. 2 for nine years under a registered Lease Deed dated 25 May 2015, at an initial monthly rent of ₹19,0...
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The petitions concern environmental infrastructure, sewage treatment, drainage, waterlogging, and redevelopment of non-conforming industrial areas in Delhi.
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The petitioner-workman claimed that he was appointed by the respondent on 14 February 1994 and that his services were illegally terminated on 30 June 1998 without notice.
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The Petitioner joined Central Electronics Limited (“CEL”) on 10 December 1993 and was serving as Senior Manager (Public Relations). Disciplinary proceedings initiated in 2017 alleged that he used tweets and other comm...
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The petitioner-tenant challenged, under the proviso to Section 25-B(8) of the Delhi Rent Control Act, 1958 (“DRC Act”), the order dated 28 February 2026 of the Additional Rent Controller, Central District, Delhi, dism...
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The Petitioner joined Central Electronics Limited (“CEL”) on 10 December 1993 and was serving as Senior Manager (Public Relations). Disciplinary proceedings initiated in 2017 alleged that he used tweets and other comm...
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The petitioners had been selected as Sailors under the Artificer Apprentice (AA) and Senior Secondary Recruit (SSR) batches commencing in February 2020, after qualifying the aptitude and physical fitness tests.
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Pursuant to secret information, a truck was intercepted at Sonia Vihar, Delhi, on 20 May 2025, and 348.176 kg of ganja was recovered from two persons, Intejar Malik and Rizwan, concealed in seventeen plastic bags amon...
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The petitioner and Respondents Nos. 1 and 2, members of the same family, were partners in M/s Aero Enterprises, holding 50%, 25% and 25% shares respectively.
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The respondents/plaintiffs instituted a suit for specific performance in 2009 concerning property bearing No. C-82, Anand Niketan, New Delhi, based on an agreement to sell dated 16 June 2004 allegedly executed by B.P....
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The petitioner, born in Houston, USA, held an OCI card issued on 31 October 2019 and had completed his entire schooling in India, including Class XII from CBSE, Delhi, in 2026.
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The petitions concern environmental infrastructure, sewage treatment, drainage, waterlogging, and redevelopment of non-conforming industrial areas in Delhi.
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The Respondent instituted a recovery suit alleging that Appellant No. 1 borrowed ₹50,000 each on 09.11.1994 and 05.01.1995 and executed two promissory notes, Ex. PW-1/A and Ex. PW-1/B, witnessed by Appellant No. 2.
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The Petitioners, members of Patel CGHS Ltd., Rohini, sought directions to the Registrar of Cooperative Societies (“RCS”) to appoint an Administrator-cum-Returning Officer under Section 35(5) of the Delhi Cooperative S...
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The petitioner, engaged in providing Mehendi services outside Hanuman Mandir at BKS Marg, New Delhi, approached the Delhi High Court under Article 226 of the Constitution.
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Manoj Kumar, son of the appellant Kailash Rai, sustained injuries during an incident at Gokal Puri, Delhi, on 7 September 2009 and died at GTB Hospital on 8 September 2009.
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The petitioners-tenants invoked Section 25-B(8) of the Delhi Rent Control Act, 1958, read with Article 227 of the Constitution, challenging the order dated 10 July 2018 passed by the Additional Rent Controller, Shahda...
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The respondents awarded the petitioner a five-year contract, commencing 26 July 2025 and ending 25 July 2030, for commercial advertising through factory-fitted LED screens in Train Nos. 26403/26404, the Vande Bharat E...
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The Insurance Company challenged the award dated 30 January 2016 passed by the Motor Accident Claims Tribunal, North-East District, Karkardooma Courts, Delhi, in MACT No. 49/2010, which awarded the claimants compensat...
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The Petitioner challenged the order dated 31 July 2026 by which the Deputy Registrar, Co-operative Societies appointed an Administrator for Anand Lok Co-operative Group Housing Society Ltd.
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The Appellant, owner of the second floor of property bearing No. 930, Mukherjee Nagar, Delhi, entered into an Agreement to Sell dated 24.04.2012 with the Respondent for a total consideration of ₹1,56,00,000.
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The parties married on 15 January 1999 and were subsequently divorced by decree dated 21 September 2012 on the grounds of cruelty and desertion.
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The petitioner joined the National Defence Academy (NDA) 145 Course on 23 April 2021 but was recommended for withdrawal on medical grounds on 24 December 2022 after suffering a stress fracture of the left neck of the...
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The appeal challenged the order dated 5 May 2026 passed by the Executing Court in Execution Case No. 3281/2024, dismissing objections under Order XXI Rule 90 CPC to the auction of property bearing No. J-60, First Floo...
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The respondent/plaintiff instituted a suit for recovery of possession of medical equipment valued at approximately ₹17,36,738, allegedly given to the petitioner/defendant on rent at ₹5,000 per day.
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The Appellants instituted a suit for possession, mesne profits and permanent injunction concerning the rear portion of Shop No. 70, Sarojini Nagar, New Delhi, asserting that the Respondent had been permitted to use th...
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Johnson Controls India Pvt. Ltd. instituted a recovery suit for ₹58,35,390 along with interest against Multitex Filtration Engineers Ltd. before the Commercial Court.
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The petitioners challenged the order dated 7 July 2026 passed by the Central Administrative Tribunal in OA 2383/2026, whereby, as an interim measure, the Tribunal directed them not to give effect to the impugned order...
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The complainant, an employee of the petitioner, alleged that on 14 December 2016, inside the petitioner’s showroom at Kirti Nagar, the petitioner abused and insulted him using caste-based slurs in the presence of othe...
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The petitioners challenged, under Section 482 of the Code of Criminal Procedure, 1973, the order dated 8 March 2022 framing charges in C.C. No. 04/2019 under Section 3(1)(x) of the Scheduled Castes and the Scheduled T...
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The petitioner was selected for appointment as Sub-Inspector (Executive) in the CISF and was issued a provisional offer of appointment. During character verification, he disclosed FIR No. 483/2022, lodged by him, and...
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The petitioner was selected pursuant to the 2015 SSC examination for Constable (GD) in the CAPFs and joined the Sashastra Seema Bal (SSB) on 31 August 2017 after completing training.
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The petitioner was enrolled as a BSF Constable (General Duty) on 25 March 2012 and posted to the 83rd Battalion on 5 January 2014.
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Hindustan Unilever Limited (“HUL”) instituted a commercial suit seeking, inter alia, a permanent injunction restraining Kwick Living (I) Private Limited (“Kwick Living”) from broadcasting, publishing, hosting or commu...
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Respondent No. 1 instituted CS (COMM) No. 561/2026 alleging infringement of its trademarks, copyrights, and trade dresses, and obtained an ex parte ad interim injunction against the Appellant from using marks, labels,...
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The respondent initially filed an eviction petition under the Delhi Rent Control Act on the ground of bona fide requirement, but withdrew it after the petitioner denied the landlord–tenant relationship.
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On 30 April 2012, Vikash Kumar allegedly travelled from Bakhtiyarpur Junction to Anand Vihar, Delhi, by Train No. 12367, the Vikramshila Express.
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Kishore, who worked night duties at SGL Private Limited, Faridabad, was allegedly returning from New Town Faridabad to Faridabad by a local passenger train on 26 May 2022.
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The appellants were residents of Bhai Ram Camp, Masjid Camp and DID Colony, notified Jhuggi Jhopri Bastis under the Delhi Urban Shelter Improvement Board Act, 2010 (“DUSIB Act”).
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Two complaints against the petitioner, a CISF member, were proposed to be examined through a preliminary inquiry.
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The respondent, an Indian Army personnel enrolled in the Corps of Engineers on 16 June 2009, applied in January 2024 for Permanent Commission (Special List)-2024 and opted for the Record Officer category.
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NCC Ltd. was entrusted with part of the redevelopment work at Kidwai Nagar by NBCC and awarded two works to Manisha Kulkarni, sole proprietor of M/s Mani Engineers: plumbing works under Work Order dated 16 November 20...
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IGNOU invited bids on 30 March 2009 for construction of the Vice-Chancellor’s office and VIP Guest House. Roshan Real Estates Pvt. Ltd. was awarded the contract for ₹10,67,38,025, with work scheduled from 19 September...
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The Petitioner instituted a writ petition styled as a Public Interest Litigation under Article 226 challenging IFCI Limited’s divestment of 11,25,000 equity shares in the National Stock Exchange of India Limited (“NSE...
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The appellant was prosecuted for repeatedly raping PW1, extorting money from her, and criminally intimidating her by threatening to circulate her private photographs and harm her family.
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The Appellant appeared in the NEET-UG 2026 re-examination conducted by the National Testing Agency (“NTA”) on 21 June 2026.
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An FIR was registered by the Economic Offences Wing, Delhi, against the applicant and other directors/key managerial personnel of Exclusive Capital Ltd. (ECL), an NBFC, under Sections 420, 409, 468, 471, 477A and 120B...
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The Petitioners, claiming to be tenants, challenged an order dated 11.05.2026 passed by the learned ARC-01, Central District, Tis Hazari Courts, Delhi, in RC ARC No. 236/2024. The ARC dismissed their applications for...
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The petitioner filed a contempt petition alleging wilful disobedience of the Delhi High Court’s judgment dated 29 April 2026 in W.P.(C) 11302/2023.
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The Appellant’s eighteen-year-old vehicle, bearing Registration No. MH 12 DP 3531, was seized by the Respondent on 2 December 2024 while parked on a public street, on the ground that it was an End-of-Life Vehicle unde...
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The Respondent joined IDBI Bank in 2011 and was promoted as Manager in 2016. Between 2017 and 2018, she was allegedly absent from duty on several occasions and disciplinary action was taken against her.
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Late Sardar Sham Singh died intestate, leaving his sons and daughters with equal 1/9th shares in his estate; the parties to the proceedings were his children, grandchildren and daughter-in-law
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The petitioner, Vikas Uppal, challenged under Article 227 of the Constitution the order dated 7 July 2026 passed by the Family Court-02, Central District, Delhi, in HAMA No. 5/2025.
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The applicant sought regular bail in FIR No. 636/2023 registered at Police Station Punjabi Bagh for offences under Sections 120B, 395, 412, 397 and 34 IPC.
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The tenant/petitioner challenged, under the proviso to Section 25-B(8) of the Delhi Rent Control Act, 1958 (“DRC Act”), the Eviction Order dated 18.02.2026 passed by the learned Additional Rent Controller in RC ARC No...
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On 28 February 2019, at approximately 12:00 midnight, the appellants allegedly assaulted Hamidan, aged about 65 years, at the roof of a house in Munga Nagar, Delhi.
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The CBI registered RC No. 1(E)/99/SIU(X), alleging that R.N. Rattan, Branch Manager of Oriental Bank of Commerce, Mahipalpur Branch, conspired with Harmeet Singh Paintal, Managing Director of M/s Jay Vinyls Ltd. (JVL)...
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The University of Delhi issued an advertisement dated 20.09.2021 for appointment to the post of Assistant Professor, followed by an addendum dated 07.10.2021.
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The Appellant was the registered consumer of two electricity connections at C-86, Sudarshan Park, Moti Nagar, New Delhi.
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Suresh Kumar travelled from Muzaffarnagar to Saharanpur by an express train on 30 March 2022.
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On 21 December 2017, Ambrosia Corner House Pvt. Ltd. (“Petitioner”) entered into a Business Transfer Agreement (“BTA”) with Coldsmiths Retail Services Pvt. Ltd. (“Respondent”) for transfer of part of its business, tra...
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The appellants challenged, under Section 23 of the Railway Claims Tribunal Act, 1987, the Railway Claims Tribunal’s judgment dated 30.05.2018 dismissing Claim Application No. OA/II(u)/452/2011.
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On 28 February 2018, Om Prakash and Rameshwar, accompanied by their wives and other villagers, reached Tughlakabad Railway Station to board Train No. 19020, carrying journey tickets for Tughlakabad–Gangapur City.
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The petitioners/workmen were employed by M/s G4S Cash Service (India) Pvt. Ltd. in Delhi and were members of a registered trade union. After the management proposed, inter alia, the introduction of an inter-State tran...
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The respondent worked as a wireman on muster roll from 16 August 1986.
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The respondents instituted proceedings under Section 9 of the Arbitration and Conciliation Act, 1996 (“1996 Act”) in OMP (I) (COMM) 269/2026. On 13 July 2026, the learned Single Judge granted ad interim relief directi...
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The appellant-plaintiff claimed ownership of a 100-square-yard plot in Khasra No. 100, Wazirabad, on the basis of a registered GPA, Agreement to Sell, receipt and connected documents, and sought permanent and mandator...
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On 28 February 2018, Om Prakash and Rameshwar, accompanied by their wives and other villagers, reached Tughlakabad Railway Station to board Train No. 19020, carrying journey tickets for Tughlakabad–Gangapur City.
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Amarjeet Singh was allegedly travelling from Bareilly to Mukarian, Punjab, on 7 July 2023 with a valid railway ticket. After he failed to reach his destination, his family lodged a missing-person report.
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Lalchand, the deceased, was travelling from Kanpur Central to Surat on Train No. 19038, Awadh Assam Express, on a valid journey ticket.
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Tata Capital Limited filed a petition under Section 11(6) of the Arbitration and Conciliation Act, 1996, seeking appointment of a sole arbitrator in disputes arising under a Channel Finance Agreement.
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The petitioner, daughter-in-law of respondent no. 2/complainant, was involved in matrimonial and related litigation with her husband and his family.
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The respondent was appointed as a Token Porter on compassionate grounds.
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The Petitioner, proprietor of M/s Imperial Shovel Works, entered into a transaction with Respondent Nos. 1 and 2, partners of M/s Parrytech Hydraulics, for purchase of a hydraulic machine for ₹16,80,000. At their requ...
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The petitioner, a conductor with the Delhi Transport Corporation (“DTC”), was served with a notice dated 27 July 2018 alleging that ₹4,45,740 had been paid to him in excess and proposing recovery from his gratuity.
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The petitioner, a registered partnership firm engaged in trading disposable products, instituted a commercial suit seeking recovery of ₹23,09,361 with interest from the respondent, who was engaged in manufacturing and...
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The petitioner–defendant had friendly relations with the respective respondents, who allegedly advanced him loans in 2008 without executing formal loan documents. The petitioner deducted and deposited TDS on interest...
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The appellant, formerly employed as a domestic servant by Sushil Chandra, visited his former employer’s flat on 17 October 2000, allegedly to recover a diary containing his salary records.
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The respondent instituted a commercial suit for recovery of ₹14,33,873 with interest on 27 July 2024.
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The petitioner’s order of compulsory retirement had earlier been set aside by the Delhi High Court in its judgment dated 26 September 2025. Since the petitioner had attained the age of superannuation, the Court direct...
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The petitioner’s order of compulsory retirement had been set aside by the Delhi High Court in its judgment dated 28 October 2025. Since the petitioner had reached the age of superannuation, the Court directed deemed r...
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The petitioners/workmen were employed by M/s G4S Cash Service (India) Pvt. Ltd. in Delhi and were members of a registered trade union. After the management proposed, inter alia, the introduction of an inter-State tran...
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The Petitioner claimed to be a street vendor operating for several years at the footpath/open space on MB Road near Mangal Bazar Road, Sangam Vihar, Central Zone, Ward S-85, New Delhi (“vending site”).
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On secret information regarding an inter-State gang allegedly hired to murder the owner of Orient Taj Hotel and Resort, the police intercepted several accused persons travelling in a car, motorcycle and scooty on 29 A...
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On 5 July 2019, the Assistant Commissioner of Police, Model Town, issued an order under Section 144 of the Code of Criminal Procedure, 1973 (“CrPC”), directing landlords, owners and persons letting out premises within...
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Punjabi Academy, a society fully funded, supervised and controlled by the GNCTD, introduced a need-based Punjabi Language Teaching Scheme in schools.
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The petitioner relied on the Supreme Court’s judgment in Dhananjay Rathi v. Ruchika Rathi, 2026 SCC OnLine SC 587, and sought compliance by the respondent with specified terms of the parties’ Memorandum of Understandi...
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The Petitioner, Stonex India Private Limited, claimed prior adoption, extensive use, goodwill, and registrations in the mark STONEX and formative/device marks in relation to marble, granite, slabs, natural stones, and...
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The applicant sought regular bail in FIR No. 69/2024 registered at Police Station Crime Branch for offences under Sections 21, 25 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (“NDPS Act”).
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The petitioner instituted contempt proceedings alleging wilful disobedience of the final order dated 9 September 2022 passed by the Presiding Officer, Debt Recovery Tribunal-II, Delhi, in SA No. 106/2017.
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The Petitioner claimed membership of the ESIC Friends Co-operative Group Housing Society Ltd. since 1988 and asserted that he had paid approximately ₹15,00,000 towards the flat, besides electricity, water and maintena...
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The petitioner sought regular bail in FIR No. 413/2023 registered at Police Station Sadar Bazar for offences under Sections 307, 392, 397, 411, 120B and 34 IPC, and Sections 27, 54 and 59 of the Arms Act.
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The petitioners/workmen were employed by M/s G4S Cash Service (India) Pvt. Ltd. in Delhi and were members of a registered trade union. After the management proposed, inter alia, the introduction of an inter-State tran...
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The Appellant was awarded, on 8 December 2009, the work of restoration and renovation of the Botany Department, University of Delhi, for ₹6,12,95,726.25.
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The Petitioner challenged, under Article 227 of the Constitution of India read with Section 151 of the Code of Civil Procedure, 1908, the order dated 01.11.2025 of the Principal Judge, Family Court, North-West Distric...
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The petitioners/workmen were employed by M/s G4S Cash Service (India) Pvt. Ltd. in Delhi and were members of a registered trade union. After the management proposed, inter alia, the introduction of an inter-State tran...
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Jamia Hamdard advertised the post of Registrar to be filled on tenure or deputation basis. The Executive Council approved Col. Tahir Mustafa’s appointment on deputation, and an offer was issued for an initial three-ye...
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Punjabi Academy, a society fully funded, supervised and controlled by the GNCTD, introduced a need-based Punjabi Language Teaching Scheme in schools.
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The petitioners/workmen were employed by M/s G4S Cash Service (India) Pvt. Ltd. in Delhi and were members of a registered trade union. After the management proposed, inter alia, the introduction of an inter-State tran...
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The Petitioner, a cooperative group housing society, awarded the Respondent a contract dated 23 July 1998 for construction of 110 flats at Vasundhara, Ghaziabad, for approximately Rs.7.53 crore, with completion contem...
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The Petitioner joined the erstwhile Delhi Vidyut Board (“DVB”) as an Engineer on 8 June 1987 and was subsequently transferred to BSES Yamuna Power Ltd. after DVB’s unbundling on 1 July 2002.
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The petitioner invoked Article 227 of the Constitution challenging the order dated 06.09.2025 passed by the Principal Judge, Family Court, East District, Karkardooma, Delhi, in S.M.A. Case No. 13/2022.
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The petitioner sought to participate in the 2026 Civil Services Examination conducted by the Union Public Service Commission (“UPSC”). The prescribed upper age limit was 32 years, reckoned as on 1 August 2026. Since t...
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The petitioners/workmen were employed by M/s G4S Cash Service (India) Pvt. Ltd. in Delhi and were members of a registered trade union. After the management proposed, inter alia, the introduction of an inter-State tran...
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Sarita Singh, the landlord, instituted an eviction petition under Section 14(1)(e) of the Delhi Rent Control Act, 1958, concerning three rooms on the first floor of Property No. 5031, Gali Daroga Chellhu Singh Ghas Ma...
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The appellant, Nafe Singh, married Asha on 5 March 2000.
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Vodafone Idea Limited sought directions for release of income-tax/TDS refunds, together with applicable interest under Sections 244A and 244A(1A) of the Income Tax Act, 1961, for Assessment Years 2003–04, 2008–09 to 2...
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On 22 March 2024, Madan Pal sustained injuries in a motor accident resulting in an above-knee amputation and 85% permanent physical disability of the left lower limb.
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The petitioners/workmen were employed by M/s G4S Cash Service (India) Pvt. Ltd. in Delhi and were members of a registered trade union. After the management proposed, inter alia, the introduction of an inter-State tran...
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The petitioner, engaged in marketing and selling consumer electronic products, had entered into a Manufacturing and Purchase Agreement with the respondent on 24 May 2022, containing an arbitration clause under Clause...
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On 26 August 1999, SI Naseeb Singh received secret information regarding a proposed dacoity and formed a police raiding party at Roshnara Park, Delhi. Five persons allegedly assembled there, including the three appell...
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The petitioners/workmen were employed by M/s G4S Cash Service (India) Pvt. Ltd. in Delhi and were members of a registered trade union. After the management proposed, inter alia, the introduction of an inter-State tran...
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Aneeta Kumari sustained injuries in a motor accident on 24 August 2009 and suffered 41% permanent physical disability in relation to both lower limbs.
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The respondent served as Deputy Commissioner, Karol Bagh Zone, Municipal Corporation of Delhi, from 28 April 2006 to 26 February 2007.
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The petitioners had filed an Original Application before the Principal Bench of the Central Administrative Tribunal challenging the final merit list and Computer Based Aptitude Test (CBAT) results in the Assistant Loc...
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The respondent-workman joined the State Bank of India as a clerk-cum-cashier in 1980 and was subsequently promoted as a teller. He was served with a charge-sheet dated 27 January 1998 alleging, inter alia, creation an...
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The petitioners instituted contempt proceedings alleging wilful disobedience of the Delhi High Court’s order dated 23 December 2024 in W.P.(C) 6542/2022, which recognised their entitlement to pay revision under the Se...
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The petition was filed under Article 226 of the Constitution by residents of Double Storey New Rajinder Nagar seeking removal of unauthorised vendors operating in the weekly market in the locality.
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The three petitions arose from cross-cases relating to an incident occurring on the night of 7–8 August 2016 in the jurisdiction of Police Station GTB Enclave.
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The Respondent-landlord filed an eviction petition under Section 14(1)(e) of the Delhi Rent Control Act, 1958 (“DRC Act”) concerning a shop situated on the first floor of property No. G-I/2, Lawrence Road Industrial A...
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The petitioner-tenant challenged, under the proviso to Section 25B(8) of the Delhi Rent Control Act, 1958 (“DRC Act”), the order dated 17 April 2026 by which the Additional Rent Controller dismissed his application fo...
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The Petitioners-tenants challenged, under the proviso to Section 25-B(8) of the Delhi Rent Control Act, 1958, the order dated 24 December 2025 by which the learned ARC dismissed their application for leave to defend i...
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The Respondent obtained an eviction order dated 25 February 2019 in respect of the subject premises. An execution petition was filed on 20 October 2023, and warrants of possession were issued on 10 January 2025 in the...
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The Petitioner was awarded a lease contract by the erstwhile Delhi Vidyut Board on 17 May 2000, followed by a Lease Agreement dated 25 May 2000, for installation and maintenance of L.T. Load Management Systems for ten...
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The Petitioners filed a writ petition under Article 226 of the Constitution challenging an eviction order dated 11.08.2026 passed by Respondent No. 2 under Section 5(1) of the Public Premises (Eviction of Unauthorised...
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Vodafone Idea Limited sought directions for release of income-tax/TDS refunds, together with applicable interest under Sections 244A and 244A(1A) of the Income Tax Act, 1961, for Assessment Years 2003–04, 2008–09 to 2...
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The three petitions arose from cross-cases relating to an incident occurring on the night of 7–8 August 2016 in the jurisdiction of Police Station GTB Enclave.
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The petitioner-tenant challenged, under the proviso to Section 25-B(8) of the Delhi Rent Control Act, 1958 (“DRC Act”), the order dated 19 March 2026 by which the learned Rent Controller dismissed his application for...
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The respondents initiated eviction proceedings against the petitioner under Section 14(1)(e) of the Delhi Rent Control Act, 1958 (“DRC Act”).
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ESI Corporation and MS Design Associates entered into two contracts for architectural and engineering consultancy services relating to the ESIC Hospital at Andheri, Mumbai: Contract No. I dated 29 May 2008 concerned f...
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The Government of NCT of Delhi invited tenders for construction of Judicial Staff Quarters at Sector-19, Dwarka. MBL Infrastructure Ltd. was the successful bidder, and the parties executed Contract No. 01/EE/B-131/201...
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Vodafone Idea Limited sought directions for release of income-tax/TDS refunds, together with applicable interest under Sections 244A and 244A(1A) of the Income Tax Act, 1961, for Assessment Years 2003–04, 2008–09 to 2...
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Tata Capital Ltd. filed a petition under Section 11 of the Arbitration and Conciliation Act, 1996 (“A&C Act”) seeking appointment of an arbitrator to adjudicate disputes arising out of a Loan Agreement dated 29 June 2...
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The appellants and Respondent No. 1 were children of late Ram Chandra Sharma, who allegedly died intestate on 28 April 2022. The appellants instituted CS(OS) 246/2023 for partition, rendition of accounts and recovery....
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The three petitions arose from cross-cases relating to an incident occurring on the night of 7–8 August 2016 in the jurisdiction of Police Station GTB Enclave.
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The petitions arose from disciplinary proceedings against six teachers of Vidya Bharti School concerning protests outside the School during 1–3 August 2013 and subsequent demonstrations.
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The Delhi High Court Bar Association filed a contempt petition concerning three videos allegedly uploaded by Respondent No. 1, Dr. Kapil Kakar, containing allegations of corruption, collusion, criminality and improper...
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The Respondent, claiming to be a legal heir of late Smt. Padmawati and asserting an interest in property bearing No. D-37, Kamla Nagar, Delhi, filed Civil Suit No. 3517/2019 seeking a permanent injunction against Appe...
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The petitioner filed a contempt petition alleging wilful disobedience of the Delhi High Court’s order dated 13 October 2023 in W.P.(C) 7373/2023.
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The petitions arose from disciplinary proceedings against six teachers of Vidya Bharti School concerning protests outside the School during 1–3 August 2013 and subsequent demonstrations.
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The petitioner filed a writ petition under Article 226 of the Constitution read with Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking a writ of habeas corpus for production of his minor son, aged a...
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The petitioner alleged wilful disobedience of the Division Bench judgment dated 31 July 2025 in W.P.(C) 13183/2023.
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The petitions arose from disciplinary proceedings against six teachers of Vidya Bharti School concerning protests outside the School during 1–3 August 2013 and subsequent demonstrations.
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The Appellant and Respondent entered into a General Agreement dated 16 December 2022 for jointly developing and operating a restaurant at Lodhi Colony, Delhi. The Appellant was responsible for interiors, equipment, ki...
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Respondent No. 2, the Rail Land Development Authority (RLDA), invited a tender on 12 February 2018 for development of a Multi-Functional Complex at Hazipur Railway Station. The petitioners’ bid was accepted, and a 45-...
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The petitions arose from disciplinary proceedings against six teachers of Vidya Bharti School concerning protests outside the School during 1–3 August 2013 and subsequent demonstrations.
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Raj Kumar Gupta was appointed as a Retainer Crew Conductor with the Delhi Transport Corporation (“DTC”) on 9 March 1982 and was placed on monthly-rated pay from 8 January 1983. He had adverse service entries arising f...
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The petitioner, a Government-owned public sector undertaking, entered into an agreement with respondent no. 2 on 26 December 2016 for execution of telecom infrastructure works in Pathankot, Punjab.
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The Plaintiffs instituted a commercial suit seeking specific performance of a Collaboration Agreement dated 01.11.2022, permanent injunction and consequential reliefs in respect of property bearing No. 10/51, Punjabi...
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The Public Works Department awarded B.L. Infra Projects Pvt. Ltd. a contract for constructing additional SPS classrooms at schools in Delhi.
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The Public Works Department awarded BL Infra Projects Pvt. Ltd. a contract for constructing additional SPS classrooms at GBSS Kalan and GSKV Tikri Kalan. The stipulated completion period was 135 days, from 16 March 20...
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Shobha Bajaj joined the State Bank of Patiala (“SBP”) as a Clerk on 16 April 1982 and took voluntary retirement under the SBP Voluntary Retirement Scheme, 2001 (“SBPVRS 2001”), being relieved on 31 March 2001. She had...
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Raj Kumar Gupta was appointed as a Retainer Crew Conductor with the Delhi Transport Corporation (“DTC”) on 9 March 1982 and was placed on monthly-rated pay from 8 January 1983. He had adverse service entries arising f...
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The petitions arose from disciplinary proceedings against six teachers of Vidya Bharti School concerning protests outside the School during 1–3 August 2013 and subsequent demonstrations.
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Raj Kumar Gupta was appointed as a Retainer Crew Conductor with the Delhi Transport Corporation (“DTC”) on 9 March 1982 and was placed on monthly-rated pay from 8 January 1983. He had adverse service entries arising f...
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The petitioner, a Government-owned public sector undertaking, entered into an agreement dated 14 July 2015 with respondent no. 2 for telecom infrastructure works in Hoshiarpur, Punjab.
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The Respondent/Plaintiff alleged that he advanced a friendly cash loan of ₹6,00,000 to the Appellant/Defendant on 27 February 2020, for repayment by February 2022.
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The respondent, Celagenex Research (India) Pvt. Ltd., was the proprietor of the registered Class 5 trademark “NUREWIRE”, used for nutraceutical products.
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An FIR was registered against the petitioner at Police Station Civil Lines for an offence under Section 110 of the Bharatiya Nyaya Sanhita, 2023, corresponding to Section 308 IPC, arising from a scuffle during a demol...
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The Government of NCT of Delhi invited tenders for construction of Judicial Staff Quarters at Sector-19, Dwarka. MBL Infrastructure Ltd. was the successful bidder, and the parties executed Contract No. 01/EE/B-131/201...
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The respondents were engaged by the petitioner as peons through successive appointment letters, generally for fixed periods of 89 days, between 1994/1995 and 1996/1997. Their engagements were repeatedly extended throu...
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The Government of NCT of Delhi invited tenders for construction of Judicial Staff Quarters at Sector-19, Dwarka. MBL Infrastructure Ltd. was the successful bidder, and the parties executed Contract No. 01/EE/B-131/201...
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The petitioner had initially been allotted B.Tech. (Mechanical Engineering) at IIT Delhi through JoSAA counselling but was excluded after failing to satisfy the Class XII Mathematics eligibility requirement.
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The respondent-workman, Uttam Singh, claimed that he had worked as a Store Incharge with M/s Vinu Auto Parts for approximately 38 years at a last-drawn salary of ₹14,000 per month.
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Md. Rafik died on 11 July 2013 after being run over by the rear wheel of a container truck while sleeping beneath it in a factory casting yard.
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The writ petitioners had challenged the alleged vesting of property associated with Haji Mohd. Muslim in the Custodian of Enemy Property and questioned the validity and applicability of Rules 133(I)(1) and 133(R) of t...
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A recovery suit filed by M/s Jai Durga Traders Pvt. Ltd. against M/s Bela Creation Pvt. Ltd. resulted in a decree after the defendant failed to comply with the condition for leave to defend, requiring deposit of ₹36,9...
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On 10 December 2015, the appellant, while attempting to board Train No. 14114 (Link Express) at Moradabad Railway Station to travel to Chandausi, allegedly fell when the train suddenly started with a jerk and suffered...
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Kanhaya Lal was serving as Officer Incharge (Training) and was additionally assigned charge of the Stores Section of National Bal Bhawan (“NBB”). Disciplinary proceedings were initiated against him in 2004 concerning...
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On 12.12.2024, Anuj Pratap Singh, the deceased, was allegedly travelling from Aligarh to Rajghat Narora on journey ticket No. ACA-84121116.
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The Petitioner invoked Section 11(6) of the Arbitration and Conciliation Act, 1996, seeking appointment of a sole arbitrator for disputes arising under the Work Order dated 16 June 2022, relating to webcasting, live s...
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The petitioner, enrolled in the Corps of Signals in 1987, was promoted to Naib Subedar on 1 January 2002 and Subedar on 1 February 2010.
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The petitioner sought regular bail in e-FIR No. 88/2026 registered at Police Station Special Cell for offences under Sections 318(4), 319(2), 61(2), 3(5) and 112(2) of the Bharatiya Nyaya Sanhita, 2023, Section 66D of...
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The petitioner participated in an NHAI tender for Package-VIII of the Vadodara–Mumbai Expressway Project under an RFP dated 23.01.2026.
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The Petitioner applied for the Delhi Higher Judicial Service Examination, 2024 (“DHJSE-2024”) and appeared in the Preliminary Examination conducted on 2 February 2025, in which he was allotted Booklet Series ‘C’.
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On 2 November 2021, Vipul Kumar, the deceased, was allegedly travelling from Shahjahanpur to Moradabad on a reserved journey ticket.
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On 18 January 2022, the appellant alleged that he was travelling by local train from Azadpur Railway Station to Sadar Bazar Railway Station on a valid journey ticket. At Sabzi Mandi Railway Station, he alighted to use...
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On 8 September 2014, Raj Kumar @amp; Randhir travelled with his brother, Durga Prasad, from Bahadurgarh to New Delhi.
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The applicant sought regular bail in FIR No. 20/2024, Police Station Delhi Cantt, registered for offences under Sections 328, 420 and 411 of the IPC.
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Ram Pal Singh was employed as a conductor with the Delhi Transport Corporation (“DTC”) from 1985. On 15 January 1989, while conducting Bus No. 3979, he allegedly collected ₹7.50 from five passengers travelling from Ka...
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The petitioner sought regular bail in FIR No. 278/2025 registered at Police Station Dwarka North for offences under Sections 70(1), 115(2), 351 and 3(5) of the Bharatiya Nyaya Sanhita, 2023 (“BNS”).
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The Petitioner claimed to be a street vendor selling spectacles, goggles and watches from a table near Shops Nos. 95–96, Sarojini Nagar Market, New Delhi.
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The petitioner challenged Tender No. JP/889-250-LZ-MR-4060/82 dated 17 June 2026, issued by Respondent No. 1 for the “Red Water Destruction Package” for the TNT Plant at HEF, Khadki, Pune.
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The applicant sought regular bail in FIR No. 519/2019 registered at Police Station Prem Nagar for offences under Sections 302/201/34 IPC.
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The respondents were engaged by the petitioner as peons through successive appointment letters, generally for fixed periods of 89 days, between 1994/1995 and 1996/1997. Their engagements were repeatedly extended throu...
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The Petitioner manufactured stainless-steel cladding and railing during January–December 2005.
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The Directorate of Revenue Intelligence investigated M/s Nitco Ltd. for alleged misuse of an EPCG authorisation and evasion of customs duty.
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NHPC invited bids for construction of a diversion tunnel and related civil works for the 231 MW Chamera III Hydroelectric Power Project. Hindustan Construction Co. Ltd. (“HCCL”) was awarded the contract on 21.09.2005,...
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The Union of India invited tenders for construction of dwelling units and allied external services for officers and PBOR at Sector 31, Chandigarh. The respondent-contractor’s tender was accepted on 6 March 2007 for ₹2...
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The Petitioner, a street vendor, claimed to have been vending for several years from an open space on Madhya Marg adjoining the Booster Pump Boundary Wall, Tughlakabad Extension, Central Zone, Ward-S-82, New Delhi.
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The petitioner, a sole proprietorship, held a lease for one Front Second Class Luggage Rake (FSLR-1) of Indian Railways for carriage of goods in Train No. 12904 between Mumbai Central and Amritsar from 14 November 202...
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The subject property, Plot No. 31, Bhai Veer Singh Marg, Gole Market, New Delhi, measuring approximately 299.937 sq. metres, was allotted to Quami Ekta Trust for construction of an institutional building.
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Bhalley Ram was engaged by the Agricultural Produce Market Committee, Azadpur, Delhi, as a Safai Karamchari on 4 March 1987 in the pay scale of ₹196–232 plus admissible allowances.
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The petitioner filed a petition under Sections 276 and 278 of the Indian Succession Act, 1925, seeking probate or letters of administration in respect of the registered Will dated 19 September 2002 executed by Late Sh...
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The petitioner challenged, under Article 227 of the Constitution, orders dated 2 April 2025 and 21 August 2025 passed by the Family Court-02, South District, Saket, in matrimonial proceedings under the Hindu Marriage...
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The Respondent-landlord instituted Eviction Petition No. RC-ARC 530/2022 concerning Shop No. 4316/14, Ground Floor, Property No. 4316, Gali Bahuji, Bahadurgarh Road, Sadar Bazar, Delhi.
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Ram Pal Singh was employed as a conductor with the Delhi Transport Corporation (“DTC”) from 1985. On 15 January 1989, while conducting Bus No. 3979, he allegedly collected ₹7.50 from five passengers travelling from Ka...
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For AY 2011–12, the Assessing Officer (“AO”) made an addition of ₹55 crores under Section 68 of the Income-tax Act, 1961, treating investments made by New Dimension Holdings Ltd., Mauritius, and Velford Ventures Ltd.,...
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The Petitioner, an association of property owners, entrepreneurs and residents in commercial and mixed-use areas within the jurisdiction of the New Delhi Municipal Council (“NDMC”), challenged the manner in which rate...
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The petitioner, a joint venture, participated in two tenders issued by the National Capital Region Transport Corporation Limited for shifting/modification of HVPNL transmission lines relating to Namo Bharat corridors—...
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The appellant held Customs Broker Licence No. R-94/97 and operated at the Air Cargo Complex, New Delhi.
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The parties entered into a Definitive Supply Agreement dated 30.03.2023 containing an arbitration clause.
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The petitioner, proprietor of M/s Sahil Book Binder, had allegedly purchased printing raw material from the respondent, a micro enterprise, against invoices. The respondent claimed that ₹16,36,639 remained outstanding...
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The petitioner-hospital challenged separate Awards dated 6 January 2005 and 3 December 2004 passed by Industrial Tribunal-II in complaints under Section 33A of the Industrial Disputes Act, 1947 (“ID Act”) filed by Om...
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Dalbir Singh was employed as a conductor with the Delhi Transport Corporation (“DTC”) from 24 May 1977.
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Dalbir Singh was employed as a conductor with the Delhi Transport Corporation (“DTC”) from 24 May 1977.
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The appellant challenged the order dated 5 June 2026 passed by the learned Single Judge in proceedings instituted by the respondents under Sections 47 and 57 of the Trade Marks Act, 1999, seeking removal/cancellation...
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The petitioner-hospital challenged separate Awards dated 6 January 2005 and 3 December 2004 passed by Industrial Tribunal-II in complaints under Section 33A of the Industrial Disputes Act, 1947 (“ID Act”) filed by Om...
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Indian Oil Corporation Ltd. (“IOC”) operated an Aviation Fuel Station on licensed land at Palam, Delhi Cantonment.
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The applicant sought anticipatory bail in FIR No. 108/2025 registered at Police Station Cyber, Outer North District, Delhi, for offences under Sections 420, 419, 468, 471 and 120B IPC.
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M/s Modi Infosol Pvt. Ltd. allegedly availed ineligible Input Tax Credit of approximately ₹7.72 crores under the Central Goods and Services Tax Act, 2017, on the basis of fictitious invoices issued by M/s Smartgen Inf...
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The Appellant manufactured and sold homoeopathic medicines under the mark HASLAB’S DIGESTO, claiming use since 1 April 1971.
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Mahir Hussain, employed as a Peon with Union Bank of India, was suspended on 10 August 2009 and subsequently served with a chargesheet alleging that he facilitated the opening of a fictitious savings account through f...
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The dispute arose from a design-and-construction contract awarded by the Delhi Development Authority (“DDA”) to M/s Simplex Infrastructure Ltd. for construction of a Road Over Bridge and half-trumpet interchange at th...
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Dakshinanchal Vidyut Vitran Nigam Ltd. (“DVVNL”) challenged, under Section 34 of the Arbitration and Conciliation Act, 1996 (“A&C Act”), an arbitral award dated 21 May 2024, whereby the Sole Arbitrator allowed M/s Cre...
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The appellant challenged the order dated 5 June 2026 passed by the learned Single Judge in proceedings instituted by the respondents under Sections 47 and 57 of the Trade Marks Act, 1999, seeking removal/cancellation...
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Axis Bank Ltd. (“Axis Bank”) had extended credit facilities to Agro Dutch Industries Ltd. (“ADIL”), including packing-credit facilities covered by ECGC guarantees.
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The appellants were retired direct recruits of the Food Corporation of India (“FCI”), a statutory corporation established under Section 3 of the Food Corporations Act, 1964.
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Respondent No. 1 filed a complaint under Section 138 of the Negotiable Instruments Act, 1881 against the petitioner before the learned JMFC, NI Act, North District, Rohini Courts.
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The Municipal Corporation of Delhi floated an NIT on 24 July 2026 for replacement and 10-year operation and maintenance of public lights across six zones.
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CONCOR awarded HEIL a contract for the design, manufacture and supply of 345 sets of five-wagon container flat units under a World Bank-assisted project.
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Dhampur Sugar Mills Ltd. (“DSM”) entered into several agreements with Indian Oil Corporation Ltd. (“IOCL”) for the supply of indigenous anhydrous ethanol to locations in Delhi, Haryana, Rajasthan and Punjab, and subse...
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The Directorate General Armed Forces Medical Services, Ministry of Defence, issued a GeM tender dated 17 July 2025 for the supply, installation and commissioning of 13 RO water plants for haemodialysis.
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The plaintiff, IDBI Trusteeship Services Limited, instituted the commercial suit against, inter alia, Defendant Nos. 1 and 2, who were personal guarantors to Defendant No. 3, the principal borrower/corporate debtor.
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The plaintiffs instituted a partition suit concerning properties situated in Delhi and Ghaziabad and sought interim relief against the defendants.
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The batch comprised six Customs Appeals challenging orders of the Customs, Excise and Service Tax Appellate Tribunal and 41 writ petitions challenging Orders-in-Original passed by the Commissioner of Customs, ICD, Tug...
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The batch comprised six Customs Appeals challenging orders of the Customs, Excise and Service Tax Appellate Tribunal and 41 writ petitions challenging Orders-in-Original passed by the Commissioner of Customs, ICD, Tug...
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Sh. Laxmi Narain Mittal, the petitioner’s father, registered under the DDA’s New Pattern Registration Scheme, 1979, for an LIG flat and was assigned priority No. 37988.
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For AY 2016–17, the Assessing Officer (“AO”) made an addition of ₹10 crores under Section 68 of the Income Tax Act, 1961, treating the amount received by the assessee as an unexplained advance and a colourable device
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The petitioner, an outsourced manpower and related-services provider, had been providing services to the respondent since 2011.
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National Aluminium Company Limited (“NALCO”) obtained a Standard Fire and Special Perils Insurance Policy from HDFC ERGO General Insurance Company Limited (“the insurer”) for its coal/lignite-based Captive Power Plant...
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The National Highways Authority of India (“NHAI”) awarded the respondent a contract dated 26 March 2002 for four-laning and strengthening of NH-2 in Uttar Pradesh.
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NHAI awarded OSE a contract for rehabilitation and four-laning of NH-25 under Contract Package EW-II (MP/UP-1), pursuant to a Letter of Acceptance dated 27 July 2005 and Contract Agreement dated 29 September 2005.
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The parties entered into a Fit-Out Agreement dated 28 November 2023 under which Orbit In-Terio was to supply and install fit-outs and fixtures at American Epay Services’ commercial premises against monthly fit-out lea...
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The petitioners, comprising members of the Aristo Group of Companies and relatives, employees and associates of Late Dr. Mahendra Prasad, challenged ECIR No. ECIR/DLZO-II/72/2021 and consequential proceedings under th...
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The parties had entered into an Agreement to Sell dated 24 June 2014 concerning property bearing No. 32, Paschimi Marg, Vasant Vihar, New Delhi.
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The appellant, Ravinder Singh, was prosecuted for allegedly sexually assaulting PW3, a boy aged approximately 10 years, on 20 March 2013 near Veer Bazar Road, Chander Vihar, Delhi.
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On 24 August 2005, Shahin Praveen, the appellant’s wife, was allegedly knocked down by a Toyota Corolla driven by Respondent No. 1 near Bhisham Pitamah Marg, Sai Baba Mandir Bus Stand, New Delhi.
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The petitioners, comprising members of the Aristo Group of Companies and relatives, employees and associates of Late Dr. Mahendra Prasad, challenged ECIR No. ECIR/DLZO-II/72/2021 and consequential proceedings under th...
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The parties had entered into an Agreement to Sell dated 24 June 2014 concerning property bearing No. 32, Paschimi Marg, Vasant Vihar, New Delhi.
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The Appellant–Plaintiff instituted two suits seeking cancellation of Gift Deeds dated 27 June 2018 and 5 October 2018, a declaration of her ownership over the suit properties, and a permanent injunction restraining cr...
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The Union Public Service Commission (UPSC) issued a notification dated 26 April 2014 for direct recruitment to 29 posts of Assistant Director (Grade-III) (Economic Investigation) in the Ministry of Micro, Small and Me...
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The respondent-plaintiff, Harshad Patel, filed a suit under Section 5 of the Specific Relief Act for recovery of possession of property bearing No. A-60, Sarojini Naidu Park, Delhi. He claimed to have purchased the pr...
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The petitioner, the complainant, sought cancellation of the bail granted to respondent No. 2, Atar Rehman @ Atwa, by the Trial Court on 6 March 2026.
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The petitioner had been declared medically unfit for appointment in the Indian Navy by the First Medical Board and the Appellate Medical Board, including on the ground of spondylolysis.
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The Appellant–Plaintiff instituted two suits seeking cancellation of Gift Deeds dated 27 June 2018 and 5 October 2018, a declaration of her ownership over the suit properties, and a permanent injunction restraining cr...
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The Petitioner sought directions to the Municipal Corporation of Delhi (“MCD”) to update the registered mobile number and identity proof relating to Tehbazari Site No. 13350, Sector-4, R.K. Puram, New Delhi, to reflec...
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The plaintiff, widow of Late Sharat Maira—the only son of Late Satinder Nath Maira and Late Sudesh Maira—instituted a suit for partition, declaration, permanent injunction and rendition of accounts concerning her pare...
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The Assistant Provident Fund Commissioner imposed damages of ₹23,05,515 under Section 14B of the Employees’ Provident Funds and Miscellaneous Provisions Act, 1952 (“EPF Act”), along with interest of ₹11,02,035 under S...
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The respondent, appointed as a compounder by the NDMC in 1964, was subsequently associated with the Central Medical Store.
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Dr. Reddy’s Laboratories Limited (“Petitioner”) sought cancellation under Section 57 of the Trade Marks Act, 1999, of Respondent No. 1’s registration No. 5208898 for the mark DAPLOGIN in Class 5, covering medicinal an...
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The petitioner, an MD (Medicine), pursued DrNB Cardiology during the 2021–2024 batch and cleared the DrNB final examination in January 2025. Her provisional DrNB Cardiology pass certificate was issued on 29 May 2025.
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Respondent Nos. 1 and 2 purchased the third-floor premises at property no. 2433, Gali Abdul Qadir, Delhi, from Mst. Zanab Bi through her registered GPA-holder, Mohd. Saleem, by a registered Sale Deed dated 11 November...
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The petitioners owned and operated the “Eros Corporate Tower,” a commercial tower-cum-multi-level parking complex at Nehru Place.
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Petitioner No. 1 was a Registered Vehicle Scrapping Facility (“RVSF”) under the Motor Vehicle (Registration and Functions of Vehicle Scrapping Facility) Rules, 2021 (“RVSF Rules”), and Petitioner No. 2 was its Managin...
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The appellant filed an appeal under Section 23 of the Railway Claims Tribunal Act, 1987 against the dismissal of her claim application by the Railway Claims Tribunal, Principal Bench, Delhi, concerning the death of he...
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The petitioner, an Estate Manager employed by Shri Banarsidas Chandiwala Sewa Smarak Trust Society, was responsible for the upkeep, maintenance, renovation, construction and supervision of the Society’s properties, an...
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MCD issued a tender dated 22.06.2026 for establishing a 300 TPD bio-gas/CBG facility at Ghazipur, Delhi.
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The applicant sought regular bail in FIR No. 355/2024 registered at Police Station Special Cell for offences under Sections 302, 120B, 174A, 419, 420, 468 and 34 IPC.
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The employees were initially engaged by Delhi Technological University (“University”) on contractual/temporary terms in 2010–2011 for posts including Office Assistant, Assistant Librarian, Driver, Technical Assistant,...
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The respondent-workman claimed that he had worked as an Account/Clerk with the petitioner-management from 17 December 2012 at a last-drawn salary of ₹18,000 per month.
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Kishan Singh instituted a suit for recovery of ₹5,80,910 against M/s Rita Plastic Industries, described as the proprietorship concern of Rita Batra, claiming arrears of rent, electricity dues, and ₹1,00,000 represente...
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The Petitioner had been awarded a project by PSB Alliance Pvt. Ltd. for the supply, installation and maintenance of an e-Auction Solution. For executing part of the project, it engaged the Respondent under a Service A...
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On 12 December 1996, during a marriage function at Pul Prahlad Pur, Delhi, a quarrel allegedly occurred between the respondent and the deceased over drinking water.
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The respondent, while serving as an Assistant in the DDA’s SFS (Housing) Branch, was alleged to have facilitated forged and fabricated challans resulting in allotment of flats and financial loss to the DDA in 1997.
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The Respondent was employed by the Petitioner from 1985 and was later promoted as Assistant Stores.
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Gulnar Begum claimed ownership of Property No. 10496–98, Chowk Hari Chand, Manakpura, Karol Bagh, Delhi, under a registered sale deed dated 25 March 1992.
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The petitioner, a Fire Officer who had served the State Bank of India since 15 February 1992, was posted at the Bank’s Delhi office in 2007.
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The petitioner challenged the National Highway Authority of India’s decision dated 27 July 2026 annulling Tender ID No. 2026-NHAI-268092-I and the subsequent Notice Inviting Tender dated 29 July 2026 for the same supe...
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Respondent No. 1, Ashok Nigam, instituted a suit for possession, injunction and damages against the appellant, his daughter-in-law, and Respondent No. 2, his son, concerning property bearing No. Q-2A, Hauz Khas Enclav...
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On 13 March 1990, an altercation took place near the complainant’s jhuggi concerning the alleged construction of multiple jhuggies and local political rivalry.
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The applicant sought regular bail in Case No. VIII/36/DZU/2024 for alleged offences under Sections 8, 21, 23, 25, 27A and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (“NDPS Act”).
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TMB Electronics engaged Shanti Developers for construction of a factory building at Kundli, Sonipat, under an agreement dated 13 March 2018; Shanti Developers’ architect was impleaded as a pro forma respondent. The co...
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The respondent-assessee filed its return declaring a loss of ₹11,07,23,687.
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An FIR was registered at Police Station Badarpur under Section 363 IPC concerning the alleged disappearance of respondent No. 2, who was then a minor. During investigation, the petitioner, Nadir, was identified as bei...
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The prosecution alleged that on 22 August 2018, at approximately 8:30 p.m., near a public toilet at Hoti Camp, Rangpuri Pahari, New Delhi, the ten-year-old victim was pushed into a pit, blindfolded, and subjected to a...
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The petitioner-landlord challenged, under the proviso to Section 25-B(8) of the Delhi Rent Control Act, 1958, the orders dated 4 May 2019 and 7 May 2019 by which the Additional Rent Controller dismissed two eviction p...
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The appellant was convicted by the Special Judge, (PC Act) (CBI)-18, Rouse Avenue Courts, New Delhi, for offences under Sections 120-B read with Sections 302, 307 and 398 IPC, and Sections 302, 307, 398 and 201 IPC, a...
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The appellants, petroleum-operation service providers and sub-contractors, proposed to import specialised equipment under Notification No. 50/2017-Customs (“NN-50”), availing concessional Basic Customs Duty and IGST a...
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The petitioner, a Government servant, was transferred from Delhi to Chennai on 9 December 2024, joined Chennai on 27 January 2025, and was transferred to Coimbatore on 28 January 2025.
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The Appellant joined the Respondent-management as a Guard on 01.01.1996.
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The petitioner, a street vendor claiming to have carried on vending activities since before 2010 at Sarojini Nagar Market, stated that, despite possessing an NDMC identity card and supporting challans/receipts, he was...
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The Employees State Insurance Corporation (ESIC) filed a writ petition under Article 226 of the Constitution challenging an order of the Central Administrative Tribunal dated 20 March 2023.
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Zenlayer Networks India Pvt. Ltd. imported servers, routers, switches, optical modules and other networking equipment for its cloud and edge-networking business.
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Zenlayer Networks India Pvt. Ltd. imported servers, routers, switches, optical modules and other networking equipment for its cloud and edge-networking business.
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The Union of India awarded M/s ANS Construction Ltd. a contract for construction of residential quarters and allied development works at Balrampur, Uttar Pradesh, with the stipulated completion date of 28 December 2011.
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The Petitioner was awarded a contract for the supply, installation, testing and commissioning of an air-conditioning system at UNESCO House, New Delhi. The work was completed and a completion certificate was issued on...
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The Union of India awarded M/s ANS Construction Ltd. a contract for construction of residential quarters and allied development works at Balrampur, Uttar Pradesh, with the stipulated completion date of 28 December 2011.
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The petitioner-landlord challenged, under the proviso to Section 25-B(8) of the Delhi Rent Control Act, 1958, the orders dated 4 May 2019 and 7 May 2019 by which the Additional Rent Controller dismissed two eviction p...
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The Respondent-landlord instituted an eviction petition under Section 14(1)(e) of the Delhi Rent Control Act, 1958, concerning a shop measuring approximately 7’9” × 4’7” forming part of Property No. 1030 (part), Gali...
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The petitioner filed the connected contempt petitions alleging wilful disobedience of the Intellectual Property Appellate Board’s order dated 30 November 2018 and this Court’s consent order dated 27 February 2017 in C...
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Rohini Heliport Limited and Cloudatix Biz India Venture Pvt. Ltd. entered into an agreement dated 13 January 2017 for operating a snack bar at the Rohini Heliport.
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The petitioner filed the connected contempt petitions alleging wilful disobedience of the Intellectual Property Appellate Board’s order dated 30 November 2018 and this Court’s consent order dated 27 February 2017 in C...
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The appellant, Sonu, sustained grievous injuries in a motor accident on 28 September 2020 when, while riding his motorcycle, he was hit by an auto-rickshaw.
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The petitioner was a former Independent and Non-Executive Director of Birla Aircon Infrastructure Private Limited (“BAIPL”) and had resigned from its Board on 3 July 2013.
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The writ petition concerned the employment-related rights and facilities of the respondents-workmen, including respondent no. 9, Mr. Gopal Krishna Kumar.
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On 4 April 2010, the appellant, aged 19 years and travelling in a TSR, suffered grievous spinal injuries when a Santro car, allegedly driven rashly and negligently, struck the TSR near K.G. Marg, India Gate Outer Circ...
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The petitioner, Shobha Ano Prints Pvt. Ltd., supplied optical instruments to the respondents under Supply Order No. A/18951/TS/Proc/Sight Dial/264/OS-16B dated 26 February 2019, valued at INR 5,15,80,547. The responde...
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In January 2011, Chennai Metro Rail Corporation Limited awarded the Petitioner a contract for the design and construction of underground stations and associated panels in Chennai.
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The petitioners were retired teachers and employees of R.M. Arya Girls Primary School, a recognised private school receiving 95% grant-in-aid from the New Delhi Municipal Council (NDMC).
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Ratan Kashyap claimed that he joined M/s Indian Printing Works as a Helper in April 2008 and was transferred between its Delhi units. After taking leave from 18.12.2012 to 20.12.2012, he reported for duty on 21.12.201...
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The petitioners were retired teachers and employees of R.M. Arya Girls Primary School, a recognised private school receiving 95% grant-in-aid from the New Delhi Municipal Council (NDMC).
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The petitioner claimed that he was engaged as a Sewer Gang Beldar on daily wages by the Delhi Water Supply and Sewage Disposal Undertaking in June 1997 and worked until his alleged illegal termination in June 2000.
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Ratan Kashyap claimed that he joined M/s Indian Printing Works as a Helper in April 2008 and was transferred between its Delhi units. After taking leave from 18.12.2012 to 20.12.2012, he reported for duty on 21.12.201...
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Mahesh Kumar, the deceased, was allegedly travelling by EMU train from Sikandarpur to Aligarh on 24 February 2019 when he accidentally fell from the train and suffered fatal injuries; his body was subsequently found a...
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The appellant challenged the judgment dated 15 April 2024 in W.P.(C) No. 15040/2023, by which the learned Single Judge quashed the Sub-Divisional Magistrate’s conditional order dated 6 January 2020 and final order dat...
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Late Dharambir Singh, husband of the respondent, had worked as a casual labourer with Jawaharlal Nehru University and was appointed on an ad hoc basis with effect from 12 June 2001 after undergoing medical examination...
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The appellant, a Technical Officer with the Export Inspection Agency, Delhi, was temporarily posted to the Tuticorin Sub-Office of the Export Inspection Agency, Chennai, by order dated 11 April 2014, owing to administ...
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The Respondent allegedly engaged the Appellant as a Peon at its Pitampura Branch, Delhi, on 1 August 2001 and terminated his services on 5 March 2010.
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The petitioners and Respondent No. 1 were partners/designated partners in an LLP under an LLP Agreement dated 11 May 2023.
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Sunita, the appellant’s daughter, died by hanging on 9 June 2009 at her matrimonial residence, approximately three and a half months after her marriage.
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The Municipal Corporation of Delhi (MCD) issued a GeM tender dated 29 May 2026 for the supply of black lead pencils, erasers, manual pencil sharpeners, metric scales and crayons, totalling 1,05,11,200 units.
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An explosion occurred at Gate No. 4, Lal Qila Metro Station, Delhi, on 10 November 2025.
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On 12 January 2008, Vivek Chhabra visited the Indo-Chin Bar, Lado Sarai, with friends.
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Appellant No. 1 appeared in NEET-UG 2026 conducted by the National Testing Agency (“NTA”) on 21 June 2026.
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Punjab National Bank sanctioned and subsequently renewed credit facilities for M.A. Enterprises. On 16.08.2021, the Bank approved restructuring under the RBI-approved One Time Restructuring (“OTR”) framework, granting...
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The applicant sought regular bail in FIR No. 159/2026 registered at Police Station Vasant Kunj North for offences under Sections 376 and 506 IPC.
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On 15 March 2000, police received information regarding a knife-fight involving anti-social elements in Mangolpuri, Delhi, and reached the spot after three injured persons—Amol, Rajesh and Shambhu—had been taken to Sa...
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The parties married on 20.02.2008 according to Hindu rites and customs; no child was born from the marriage. The respondent filed a complaint under Section 498A IPC and subsequently instituted proceedings under Sectio...
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The petitioner-tenant challenged the order dated 04.02.2026 passed by the learned ACJ-cum-CCJ-cum-ARC, South-East, Saket Courts, Delhi, in RC ARC 44/2021, whereby its application for leave to defend an eviction petiti...
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The appellant, an advocate aged 41 years, sustained injuries when he was hit by a car while riding his scooter near the Central Administrative Tribunal building in New Delhi.
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The petitioner-association had challenged the Central Administrative Tribunal’s order dated 31 October 2019, which declined continuation of its recognition under the Central Civil Services (Recognition of Service Asso...
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The Department of Posts conducted an examination for recruitment to Postal Assistant/Sorting Assistant posts in the Gujarat Circle for 2013–2014.
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Ram Chhabilla, a Head Constable in the Delhi Police, faced disciplinary proceedings after an undertrial prisoner escaped while being transported from Sonepat to the District Jail under his watch and ward.
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On 4 March 2012 at approximately 7:30 p.m., Taufiq was walking with PW3 towards the Jamaat-e-Islami Hind Mosque near the Union Bank ATM/Jamia University area when motorcycle No. DL-3SBW-9340 allegedly struck him from...
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Rambir, belonging to the Scheduled Caste category, was appointed as a Professional Assistant in Jawaharlal Nehru University (JNU) on 10 September 2010.
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The respondent was appointed by Indian Oil Corporation Ltd. (“Corporation”) in 2002 and, while serving as Foreman (Mechanical) at NRPL, Bijwasan, was promoted to Officer Grade ‘A’ as Operations and Maintenance Enginee...
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The plaintiff, holding 33.34% shares and serving as a director of Rare Vectors Pvt. Ltd. (“RVPL”), instituted a suit for damages and rendition of accounts against RVPL’s other directors/shareholders, a partnership fir...
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The petitioners were former Safai Karamcharis engaged at Pragati Maidan, New Delhi.
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Rambir, belonging to the Scheduled Caste category, was appointed as a Professional Assistant in Jawaharlal Nehru University (JNU) on 10 September 2010.
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Late Akhilesh Chandra was employed as a shift in-charge/electrician and water pump operator with the Delhi Jal Board. During the first wave of COVID-19, he was posted at the Okhla Sewage Treatment Plant. After develop...
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The petitioner filed a contempt petition alleging willful disobedience of the Family Court’s order dated 6 June 2026 in GP 18/2020, which granted him visitation with his twin children during the summer vacations for t...
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Novartis AG and its Indian entities claimed prior adoption and continuous use of the registered mark “NOVARTIS” since 1996 in the pharmaceutical sector, supported by substantial goodwill, reputation and sales in India.
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The dispute arose under a Service Provider Agreement dated 09.06.2015, concerning service fees, alleged contractual breaches, and a lien over the appellant’s fixed deposit. The respondent invoked arbitration, and an a...
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The appeals arose from common adjudication proceedings concerning a Show Cause Notice dated 22.12.2020 issued in relation to imports made by M/s Radhey Shyam Rishipal Factory. The appellants, including the firm, its p...
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The respondent joined the Delhi Transport Corporation (“DTC”) as a Retainer Driver on 6 February 1981.
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The respondent, promoted as Commissioner of Income Tax in 2003, was considered for promotion as Principal Commissioner of Income Tax (“PCIT”) by a Departmental Promotion Committee (“DPC”) in 2014.
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GAIL India Limited and Shree Vaishanavi Ispat Limited entered into a Gas Sales Agreement dated 16 December 2021 for the supply of gas to the Respondent’s industrial units in West Bengal. The agreement imposed a minimu...
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The respondent invoked arbitration under a contract dated 28 February 2013 concerning civil works.
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The Petitioner and the National Highways Authority of India (“NHAI”) entered into an EPC Contract dated 17 October 2022 for construction of a six-lane highway on NH-48, Package-I.1.
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The parties entered into a Settlement Agreement dated 30 November 2015 concerning division of property bearing Nos. B-2 and B-3, Main Market, Gokapuri, Delhi.
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The Petitioner challenged, under Article 227 of the Constitution, the Family Court’s order dated 25 March 2026 granting an ad-interim anti-suit injunction against him.
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The Petitioners challenged the order dated 26 May 2026 of the learned ARC-02, Central District, Delhi, whereby their application for leave to defend was dismissed and an eviction order was passed under Section 14(1)(e...
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The Petitioner-tenant challenged the judgment dated 24.04.2023 of the learned ACJ-cum-CCJ-cum-ARC, North District, Rohini Courts, Delhi, which allowed the Respondent-landlord’s eviction petition under Sections 14(1)(e...
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The Petitioners challenged, under the proviso to Section 25B(8) of the Delhi Rent Control Act, 1958 (“DRC Act”), the judgment dated 17 February 2026 by which the learned Additional Rent Controller dismissed their evic...
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The Petitioner-tenant challenged, under the proviso to Section 25B(8) of the Delhi Rent Control Act, 1958 (“DRC Act”), the order dated 19 February 2026 passed by the Additional Rent Controller (West), Delhi, in ARC No...
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The petitioner-tenant challenged, under the proviso to Section 25-B(8) of the Delhi Rent Control Act, 1958 (“DRC Act”), the eviction order dated 23.01.2026 passed by the learned ACJ-cum-ARC-cum-CCJ, North-East Distric...
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The deceased workman was employed as a conductor with the Delhi Transport Corporation since 1983.
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The Petitioner sought appointment of a sole arbitrator under Section 11 of the Arbitration and Conciliation Act, 1996 (“the Act”) in relation to disputes arising from Agreement No. 12/EE/Edu.(M) South West/2018–19 for...
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The appellant, V.K. Sharma, preferred an appeal under Section 483 of the Companies Act, 1956 against the order dated 1 July 2026 passed by the Company Judge.
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The National Highways Authority of India (“NHAI”) awarded the respondent an Engineering, Procurement and Construction contract dated 19 January 2024 for construction of a section of the Vadodara–Mumbai Expressway in G...
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The respondents participated in the Combined Higher Secondary Level Examination, 2020 for appointment as Junior Secretariat Assistants.
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The Petitioner, an allottee and owner of a commercial unit, had purchased the unit from the Respondent under a Conveyance Deed/Builder-Buyer Agreement and Memorandum of Understanding dated 17 June 2022.
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The respondents participated in the Combined Higher Secondary Level Examination, 2020 for appointment as Junior Secretariat Assistants.
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The Petitioner filed a petition under Section 11 of the Arbitration and Conciliation Act, 1996 (“the Act”) seeking appointment of a sole arbitrator to adjudicate disputes with the Union of India.
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The petitioner was associated with Jaiprakash Associates Limited (JAL) and served as its Whole-Time Director from 14 December 2007 to 30 September 2023. He subsequently served as an Advisor with Jaypee Cement Corporat...
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The respondents participated in the Combined Higher Secondary Level Examination, 2020 for appointment as Junior Secretariat Assistants.
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DLF Home Developers Limited (“DLF”) launched the DLF Towers commercial project at Okhla, Delhi. Klassik Lamitex Pvt. Ltd. (“Klassik”) applied on 21 March 2008 for provisional allotment of approximately 830 sq. ft. of...
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The Union of India invited bids for the supply of malted milk food with cocoa for defence procurement.
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The appellant-claimant, aged 22 years, sustained a compound fracture of the left leg and other injuries in a motor accident on 15 March 2012.
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The plaintiff, M/s. Vaishno Enterprises, and the defendant, M/s. Hamilton Medical AG, reached an out-of-court settlement recorded in a Settlement Agreement dated 1 August 2026.
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The Petitioner sought mutation of Tehbazari Site No. 583, measuring 6 × 4 feet at Sewa Nagar Nallah, New Delhi, and issuance of a relocation letter in his favour.
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Ishwar Singh joined the Delhi Transport Corporation as a driver in March 1984 and was posted at Yamuna Vihar Depot. The Corporation issued him a charge-sheet alleging unauthorised absence for 266 days during 1 January...
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Aditya Birla Capital Limited sanctioned a loan facility of ₹5 crores to Respondent No. 1, with Respondents Nos. 2 and 3 as co-borrowers, under a Facility Agreement dated 30 March 2023.
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The deceased, Rajeev, allegedly purchased a valid journey ticket from Dankaur to Ghaziabad and travelled by Train No. 64107, later corrected to Train No. 64152, on 14 November 2018.
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The Petitioner sought mutation of Tehbazari Site No. 557, measuring 6 × 4 feet at 25, Sewa Nagar Nallah, New Delhi, and issuance of a relocation letter in respect of the site
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The Appellant was appointed as Senior Manager/General Manager of Hintek Electronics Pvt. Ltd. on 1 August 2016.
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On 6 October 2021, a scooter driven by Pulkit, with Ranjeet as pillion rider, collided with truck No. DL-1MA-2953, resulting in Ranjeet’s death.
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BC Infra Projects Pvt. Ltd. filed an appeal under Section 13 of the Commercial Courts Act, 2015 against the order dated 12 May 2026 passed by the District Judge, Commercial Court-02, North-West, Rohini Courts in CS(CO...
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The petitioner, Vice-President of the Indian Orthopaedic Association (IOA), was appointed Election Officer for the IOA’s 2020 online elections conducted during the COVID-19 pandemic.
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Absterge Real Estate Pvt. Ltd. initiated an eviction petition under Section 14(1)(e) of the Delhi Rent Control Act, 1958, against Masihi Sahitya Sanstha concerning the tenanted premises.
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The petitioner-complainant married respondent no. 2 on 28 April 2017, followed by a social marriage ceremony on 19 June 2017.
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On 9 September 2009 at about 10:00 p.m., the deceased, aged 21 years, was riding a bicycle when he was hit from behind by an RTV vehicle. He sustained grievous injuries and subsequently died at GTB Hospital.
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The Appellant was appointed as a Sales Clerk with the Delhi State Co-operative Union Ltd. in 1971.
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On 14 July 2015 at approximately 5:20 p.m., the deceased, Sakib, aged 20 years, was travelling by motorcycle from Noida to Delhi with Vikar Ahmad when a DTC bus bearing registration no. DL-IPC-8903 struck the motorcyc...
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The Appellant, a Nigerian citizen, entered India in 2015 on a Student Visa and initially enrolled in a B.Tech. programme.
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The appellant, Kuldeep, sustained injuries in a motor accident in 2011 and suffered permanent disability assessed at 50% in relation to his left upper limb.
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On 30 November 2006, Parvati was crossing a road near Rama Park when motorcycle No. DL-4SAL-8316, driven by the appellant Karan Sharma, struck her. She sustained serious injuries and died on 5 December 2006.
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The connected writ petitions concerned land-acquisition matters pending before the Land Acquisition Collector (“LAC”).
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The Petitioner challenged the Order-in-Original dated 29 December 2025 passed under Section 74 of the Central Goods and Services Tax Act, 2017 (“CGST Act”).
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The applicant sought regular bail in FIR No. 487/2018 registered at Police Station Bawana for offences under Sections 302 and 120B read with Section 34 IPC, and Sections 25 and 27 of the Arms Act.
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The petitions sought quashing of cross-FIR Nos. 43/2026 and 24/2026, registered at Police Station Sarita Vihar for offences under Sections 115(2), 126(2), 351(2) and 3(5) of the Bharatiya Nyaya Sanhita, 2023, on the b...
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The Petitioners challenged the order dated 11 January 2025 passed under the CGST Act and sought quashing of the consequential proceedings under Article 226/227 of the Constitution.
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The Respondent was selected in 1998 for appointment as Assistant General Manager (Technical) with the Food Corporation of India (“FCI”). Although candidates junior to him were appointed earlier, he joined service on 2...
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The Petitioner, Hakim Prasad Mehto, a street vendor, sought directions under Article 226 of the Constitution to permit him to vend peacefully from the designated site at APS Colony Road, adjacent to PM SHRI Kendriya V...
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The Petitioner, Akhilesh Kumar, approached the Delhi High Court under Article 226 seeking directions to the Delhi Cantonment Board (“DCB”) to permit him to peacefully vend at the designated site under the Airport Metr...
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The Respondent-landlord claimed ownership of property bearing No. C-183, Surajmal Vihar, Delhi, and alleged that the Appellant was inducted as a tenant under a Rent Agreement dated 8 November 2019 at a monthly rent of...
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The Petitioner, Madan Lal, approached the Delhi High Court under Article 226 seeking permission to peacefully vend from the open space/footpath near DSOI Gate, Delhi Cantonment Board, and protection against alleged ha...
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The Petitioner claimed to be a street vendor operating near Delhi Cantonment Metro Station, Gate No. 1, Ring Road, and sought permission to vend peacefully from the designated site.
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The Petitioner, Mohammad Naseem, held Certificate of Vending No. 180 issued by the Delhi Cantonment Board (“DCB”) for vending from the designated open space near the Indian Oil Petrol Pump, Palam Dwarka Road, Palam Fa...
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The Petitioners imported and traded signage materials from China and Taiwan. In 2016, the Directorate of Revenue Intelligence (“DRI”) initiated an investigation alleging misdeclaration and undervaluation of imported g...
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The appellant issued a tender for repair and maintenance of track in a yard on 6 September 2011, and the respondent was awarded the work, which was to be completed by 6 December 2012.
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On 30 November 2006, Parvati was crossing a road near Rama Park when motorcycle No. DL-4SAL-8316, driven by the appellant Karan Sharma, struck her. She sustained serious injuries and died on 5 December 2006.
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The appellant was prosecuted for repeatedly committing aggravated penetrative sexual assault upon PW1, a minor girl, over approximately seven to eight months in 2015.
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On 17 January 2012, respondent no. 3 was cycling near J&K Bus Stop, Dilshad Garden, when goods carrier truck No. DL-1-GB-3815, owned by the appellant and driven by respondent no. 2, hit him from behind, causing injuries.
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On 28 December 2012, Yogesh Pal, aged 34 years, was standing near the main gate of Shanti Farms, Chandan Hola, when a TSR bearing registration no. DL-1LL-8028, allegedly driven rashly and negligently by Ameen, struck...
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The Respondent was provisionally selected for appointment as a Public Notary pursuant to an appointment notice dated 15 March 2024, subject to verification of eligibility, documents and payment of the prescribed fee.
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The Respondent exported garments under seven shipping bills dated 24 February 2003 and claimed duty drawback of ₹49,75,536 under Section 75 of the Customs Act, 1962.
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The Petitioner, an importer of components used in manufacturing mobile phones, faced two Show Cause Notices dated 21 September 2023 concerning alleged wrongful availment of customs exemptions, incorrect classification...
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The petitioners sought review of the Delhi High Court’s earlier judgment concerning the interpretation and supersession of the 2010 and 2012 Recruitment Rules governing Group ‘A’ Combatised (General Duty) posts in the...
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The dispute arose from a Memorandum of Understanding dated 21 November 2023 concerning the sale of Plot No. C-31, Okhla Industrial Area, Phase-I, New Delhi–110020.
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The petitioner was appointed as a Gramin Dak Sevak (GDS) in 1990 and was put off duty on 17 February 1994. A charge-sheet was issued approximately nine years later, on 30 July 2003, culminating in his removal from ser...
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On 15 November 2006, truck bearing registration no. HR-37B-6085 (“truck no. 1”), driven by Ram Lalitha Shah and insured with Oriental Insurance Co. Ltd., collided with truck bearing registration no. KA-25-9249 (“truck...
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The petitions arose from criminal complaints filed under the Food Safety and Standards Act, 2006 (“FSS Act”) concerning samples of MAGGI Noodles collected from retail establishments in Delhi during May 2015.
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The petitioner, New Delhi Municipal Council, challenged the Central Administrative Tribunal’s order dated 28 November 2025, by which the respondents’ Original Application was disposed of in terms of paragraphs 20–22 o...
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The Respondent, a senior citizen, initiated proceedings under the Maintenance and Welfare of Parents and Senior Citizens Act, 2007, concerning her alleged occupation of an uninhabitable basement in property bearing No...
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A reference under Section 395 read with Section 482 of the Code of Criminal Procedure, 1973 was made by the Special Judge (PC Act), CBI-01, Central District, Tis Hazari Courts, Delhi, concerning the interpretation and...
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The dispute concerned Flat No. 3389, Vasant Kunj, New Delhi, originally allotted to defendant no. 1, Padam Chand Jain, who acquired its freehold title through a conveyance deed dated 28 August 2003.
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On 15 November 2006, truck bearing registration no. HR-37B-6085 (“truck no. 1”), driven by Ram Lalitha Shah and insured with Oriental Insurance Co. Ltd., collided with truck bearing registration no. KA-25-9249 (“truck...
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The five respondents were legal heirs of former Sports Authority of India (“SAI”) employees who had died in harness.
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The National Highways Authority of India (NHAI) awarded the respondent an item-rate contract for short-term improvement and routine maintenance of specified sections of NH-2 in Uttar Pradesh.
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The applicant sought anticipatory bail in FIR No. 81/2024 registered at Police Station Parliament Street for offences under Sections 204, 337 and 340(2) of the Bharatiya Nyaya Sanhita, 2023 (“BNS”).
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Mohd. Rafiq was appointed as a Nursing Orderly by AIIMS on 18.08.1964 and confirmed with effect from 01.02.1965.
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Bhushan Lal was appointed as a Carpenter with All India Radio on 6 May 1982 and had been working since December 1981. His services were terminated with effect from 30 July 1983 without compliance with Section 25F of t...
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The petitioner was appointed as a library attendant by the respondent on 20 January 2007 and regularised on 29 March 2007.
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The petitions arose from cross-FIRs concerning an altercation between landlord-and-tenant families on 16 February 2018.
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The appellants, parents of the deceased Satyapal Sharma, challenged the Railway Claims Tribunal’s dismissal of their claim for compensation.
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The petitioner sought a writ of habeas corpus under Article 226 of the Constitution read with Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking production and custody of his two minor children.
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The Petitioner applied for registration of the trademark “BLUE CHIP” in Class 03 on 21 July 1992.
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The Petitioner procured 696 MT of Sona Masuri/RNR paddy under a Supply Agreement dated 6 February 2024 with Respondent No. 2. Pending payment and lifting, the paddy was stored at Varasiddi Vinayaka Godown.
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The petitioner filed a petition under Section 11(6) of the Arbitration and Conciliation Act, 1996 (“the Act”) seeking appointment of a sole arbitrator to adjudicate disputes arising from the Loan Agreement dated 29 Fe...
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The respondent instituted a commercial suit for recovery of ₹23,75,000 with interest, arising from a Flipkart gift-voucher facilitation arrangement between the parties.
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Bhushan Lal was appointed as a Carpenter with All India Radio on 6 May 1982 and had been working since December 1981. His services were terminated with effect from 30 July 1983 without compliance with Section 25F of t...
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A police team from Police Station Kanksa, District Burdwan, West Bengal, accompanied by local police personnel from Police Station Model Town, Delhi, came to the petitioner’s residence at approximately 5:50 a.m. to ar...
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FIR No. 400/2019 was registered at P.S. Saket under Sections 376, 313, 506 and 34 IPC and Section 6 of the POCSO Act on the complaint of the prosecutrix, who alleged that she had been sexually assaulted and had conseq...
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Ram Avtar Pandey was allegedly travelling from Ghaziabad to Khurja by a MEMU/passenger train on 13.12.2014 with a valid second-class ordinary ticket.
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The petitioners maintained current accounts with the respondent Bank of Baroda, Bara Tooti, Sadar Bazar, New Delhi, for business operations, including payment of salaries, vendors, drivers and other expenses.
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The deceased, Zaheer Ahmad, was allegedly travelling by Train No. 74021 from Rampur Maniharan to Saharanpur on 20.02.2022 when he fell from the train near Jandhera Samaspur and died.
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The suit property, bearing No. 4/19, West Patel Nagar, New Delhi, originally belonged to Ram Nath Nijhawan under a registered perpetual lease deed. After the deaths of Ram Nath Nijhawan, his wife Basanti Devi and thei...
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Usha Garg instituted CS DJ 829/2018 seeking declaration that the sale deed dated 2 June 2017, executed by Amarjeet Kaur in favour of Surender Singh in respect of the third floor with terrace rights of property bearing...
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The petitioner was appointed as an Operation Executive by the respondent on 24 December 1991 and promoted as Assistant Manager (Operations) from 1 January 1994.
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The 24 Petitioners were street vendors holding provisional Certificates of Vending (CoVs) authorising them to operate as mobile vendors within specified wards in the Karol Bagh Zone, including Ward Nos. 102-N and 99-N.
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Forty-two petitioners invoked Article 226 seeking directions to the Municipal Corporation of Delhi (“MCD”) to specify their exact vending sites in their provisional Certificates of Vending (“CoVs”), and challenged the...
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The petitioner challenged the Central Administrative Tribunal’s order dated 26 May 2025, which closed Contempt Petition (CP) No. 339/2024 after finding substantial compliance with its order dated 1 February 2024.
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The respondent, a Delhi Police officer, faced criminal proceedings arising from FIR No. 435/2008, registered under Sections 420, 468, 471 and 466 of the erstwhile IPC, concerning allegations that he had submitted fals...
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The Respondents-landlords filed an eviction petition under Sections 14(1)(e) and 25-B of the Delhi Rent Control Act, 1958 (“DRC Act”) concerning part of property No. 4520, Ward No. VII, Lambi Gali, Ajmeri Gate, Delhi.
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On 19 September 1997, Rajesh Kumar and Nasim Ahmad allegedly took a room on rent in Nar Singh’s house after paying an advance.
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The Petitioners-tenants filed a revision petition under the proviso to Section 25-B(8) of the Delhi Rent Control Act, 1958, challenging the order dated 13 February 2026 of the learned CCJ-cum-ARC, Central District, De...
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The appellant challenged the order dated 29.12.2016 refusing patent application No. 468/DELNP/2008, titled “Method and Arrangement for Optimising the Operational Times and Cell Change Performance of Mobile Terminals,”...
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The petitioner, promoted as Chief Engineer in the Central Water Commission (“CWC”) on 6 February 1998, was considered by Departmental Promotion Committees in 2007 and 2008 for promotion to Member/HAG but was found unfit
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The respondent, a clerk of Syndicate Bank who was occasionally entrusted with cashier duties, received a cheque for ₹25,000 on 11 December 1989. He was required to adjust ₹5,000 towards an account and disburse the rem...
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The Petitioner, a tenant, challenged the order dated 20 September 2025 passed by the learned SCJ-cum-Rent Controller, District Central, Tis Hazari Courts, Delhi, in RC ARC No. 511/2024, concerning premises bearing Mun...
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The petitioner sought directions to the Registrar, Cooperative Societies (“RCS”), for allotment and regularisation of Flat No. 50 in Shankar Cooperative Group Housing Society Ltd., Rohini, and thereafter sought proces...
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The petitioners—Gurinder Pal Singh, Dharampal Vig and Jaspal Singh Kharbanda—filed petitions under Section 11(6) of the Arbitration and Conciliation Act, 1996, seeking appointment of a sole arbitrator to adjudicate di...
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The appellant, Accused No. 1, was prosecuted for allegedly committing repeated penetrative sexual assault on PW3, stated to be a minor girl, at knife point, and for criminal intimidation at Mahendra Park, Delhi, on da...
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The petitioners—Gurinder Pal Singh, Dharampal Vig and Jaspal Singh Kharbanda—filed petitions under Section 11(6) of the Arbitration and Conciliation Act, 1996, seeking appointment of a sole arbitrator to adjudicate di...
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The appellant was convicted by the Additional Sessions Judge, Special Fast Track Court, North-West District, Rohini, Delhi, under Sections 376 and 506 IPC and sentenced to seven years’ rigorous imprisonment with fine...
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On 01.09.2014 at approximately 11:45 p.m., the appellant allegedly entered PW3’s ice-cream godown at Darya Ganj, Delhi, during the night, rummaged through his belongings, and took his mobile phone.
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The Appellant, proprietor of a construction firm, was awarded a contract by the Respondent for construction of a Student Centre at the NSIT campus for ₹64,44,290 plus GST. The work was scheduled from 26 February 2016...
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The petitioner, an Ex-Head Constable (GD) of the Border Security Force, was posted as a Nursing Assistant/Physiotherapist at the STC BSF Hospital, Churachandpur, Manipur.
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The Petitioner, a Turkmenistan national, arrived in India on 1 May 2019 carrying six gold bars and various gold ornaments weighing approximately 2,425 grams and valued at about ₹48,52,474. She crossed the Green Channe...
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The Appellant placed a purchase order dated 07.05.2015 with the Respondent for networking products and allied material.
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NTPC floated four simultaneous GeM tenders dated 6 June 2026 for procurement of 5,00,000 metric tonnes of domestic coal each for its Gadarwara, Solapur, Kudgi and Khargone Thermal Power Projects.
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The petitioner alleged wilful disobedience of the Delhi High Court’s order dated 12 May 2026 in W.P.(C) 6420/2026, whereby the respondents had been directed to provide him, by e-mail, extracts from the assessment list...
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The petitions arose from cross-FIRs registered at Police Station Vikaspuri concerning a dispute between residents of the same housing society.
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Asian Hotels North Limited (“AHNL”) owned the Hyatt Regency Hotel property at Bhikaji Cama Place, New Delhi, over which original title documents were held by DBS Bank India Ltd. as security trustee.
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The petitions arose from cross-FIRs registered at Police Station Vikaspuri concerning a dispute between residents of the same housing society.
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The prosecutrix, a Class IX student, was reported missing on 16 August 2023, pursuant to which FIR No. 695/2023 was registered at P.S. Bawana under Section 363 IPC.
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The petitioner, an Australia-based exporter dealing in steel scrap, alleged that Respondent No. 1 induced him to enter into commercial relations by initially placing small orders and making advance payments.
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The petitioners challenged, under Article 226 of the Constitution, a Provisional Attachment Order dated 24 February 2026 issued by the Directorate of Enforcement (“ED”) under Section 5(1) of the Prevention of Money La...
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The petitioner was granted bail on 17 February 2020, subject to a condition that he would not leave the territorial jurisdiction of the NCT of Delhi without prior permission of the concerned court.
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The petitioner/landlord instituted an eviction petition under the Delhi Rent Control Act, 1958 (“DRCA”) in 2009 concerning premises claimed to be Waqf property.
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The petitioners—Gurinder Pal Singh, Dharampal Vig and Jaspal Singh Kharbanda—filed petitions under Section 11(6) of the Arbitration and Conciliation Act, 1996, seeking appointment of a sole arbitrator to adjudicate di...
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The respondent-landlord instituted separate eviction petitions under Section 14(1)(e) read with the summary procedure under Section 25-B of the Delhi Rent Control Act, 1958, concerning shops and portions of property a...
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The applicant, Managing Director of the concerned company, sought regular bail in FIR No. 267/2018 registered at P.S. EOW for offences under Sections 406, 420, 120B, 467, 468 and 471 IPC.
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The petitioners sought quashing of FIR No. 151/2015 registered at Police Station Kirti Nagar for offences under Sections 323 and 374 IPC, Section 23 of the Juvenile Justice Act, and Sections 3/14 of the Child Labour (...
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The petitioner provided security and surveillance services for mobile-tower sites.
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The Petitioner was appointed in the erstwhile Delhi Electric Supply Undertaking (DESU) on 7 December 1983 and was subsequently transferred to BSES Yamuna Power Ltd. (BYPL) pursuant to the bifurcation and privatisation...
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Late Nathu Singh, a Hindu, died on 20 January 2008, leaving six sons and two daughters. His son, Prem Chand, filed a petition under Section 276 of the Indian Succession Act, 1925, seeking probate of Nathu Singh’s regi...
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The respondent-plaintiff, Chand Babu, was the owner of House No. 201, Ground Floor, MIG Flats, Jahangir Puri, Delhi, as evidenced by the allotment letter and payment receipt.
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The property at C-1/E, Green Park Extension, New Delhi, was owned by Nirmal Singh, who reconstructed it into multiple floors.
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The petitioner, an operator of Executive Lounges, challenged Clauses 1.11.4(2) and 1.11.4(3) of IRCTC’s E-Tender dated 12 June 2026 for operating an Executive Lounge at Platform No. 1, Pune Railway Station.
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The Decree Holder, M/s Shuba Enterprises, sought enforcement under Section 48 of the Arbitration and Conciliation Act, 1996, of an arbitral award dated 10 January 2025.
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Vikas Gupta joined Federal Bank as a Clerk on 16 October 1998.
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The appellants, Ukrainian nationals, were arrested on 13 March 2026 in FIR/RC No. 7/2026/NIA/DLI, registered for an offence under Section 18 of the Unlawful Activities (Prevention) Act, 1967 (“UAPA”), concerning an al...
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The petitioner, an ex-Constable of the Border Security Force, entered service on 20 July 2011.
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The respondent had booked a residential unit in a project developed by M/s Unnati Fortune Holdings Ltd. (“Company”). Following delay in completion, the parties executed a Memorandum of Settlement dated 07.12.2018, und...
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The appellants, Anil Kumar and Dinesh, claimed title over adjoining plots forming part of a 300-square-yard parcel allegedly purchased from Ashok Solanki through registered GPA, Will, Agreements to Sell and Receipts d...
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Late Atma Ram Sehgal, father of the parties, was allotted property at Outram Lines, Kingsway Camp, Delhi.
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The petitioner was appointed as Senior Deputy Director General (Non-Communicable Diseases) in the Indian Council of Medical Research (ICMR) by office order dated 31 December 1998, at a pay scale of ₹18,400 per month,...
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The petitioner and his family members allegedly advanced loans to Respondent No. 2 through bank transfers between January and April 2024, repayable by 10 September 2024.
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DUSIB issued a Notice Inviting Tender dated 05.10.2023 for allotment of several land parcels, including Chunk-E at West Delhi District Centre, Shivaji Place, Raja Garden, for two years.
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DUSIB issued a Notice Inviting Tender dated 5 October 2023 for allotment of land parcels, including Chunk-B at West Delhi District Centre, Shivaji Place, Raja Garden, New Delhi, for two years.
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The respondent had booked a residential unit in a project developed by M/s Unnati Fortune Holdings Ltd. (“Company”). Following delay in completion, the parties executed a Memorandum of Settlement dated 07.12.2018, und...
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On 15 August 2021, petitioner Kuldeep Kumar, then MLA from Kondli, allegedly led a “Tiranga Yatra” in violation of COVID-19 restrictions, social-distancing requirements and prohibitory orders issued under the Disaster...
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Late Shri Shiv Gopal Tiwari applied for an EWS/Janta category plot under the DDA Rohini Residential Scheme, 1981, depositing ₹750 as earnest money.
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The applicant had been granted regular bail by order dated 17 July 2025, subject to furnishing a personal bond of ₹10,000 and one surety of the like amount.
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On 21 November 2019, a neighbourhood dispute arose after the physically disabled son of Dinesh Gaur accidentally came into contact with a vehicle parked by the complainant’s family.
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Hindustan Construction Co. Ltd. (“Decree Holder”) was awarded a civil works contract by National Hydro Electric Power Corporation Ltd. (“Judgment Debtor”) for the Teesta Low Dam H.E. Project, Stage IV.
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The respondent had booked a residential unit in a project developed by M/s Unnati Fortune Holdings Ltd. (“Company”). Following delay in completion, the parties executed a Memorandum of Settlement dated 07.12.2018, und...
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Petitioner No. 1, proprietor of M/s Gupta Polymers, and Petitioner No. 2, his son, were accused of inducing the complainant to supply EVA raw material on credit and thereafter failing to make payment.
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DUSIB issued a Notice Inviting Tender dated 05.10.2023 for allotment of several vacant land parcels, including Chunk-D at West Delhi District Centre, Shivaji Place, Raja Garden, for two years.
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The appellants challenged the judgment dated 23 August 2022 of the Railway Claims Tribunal, Principal Bench, Delhi, which dismissed their claim for compensation concerning the death of Sunder Singh.
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On 28 April 2022, Abhishek Mishra travelled from Anand Vihar to Bapudham (Motihari), Bihar, on Train No. 12558, allegedly after purchasing a valid journey ticket. He allegedly fell from the moving train near Mundhapan...
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Nagendra Kumar Singh, aged 36 years, died in a motor accident on 10 November 2013 when the car in which he was travelling collided with a truck allegedly parked in the middle of the road without an indicator near Sect...
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The appellants, who were the claimants before the Railway Claims Tribunal, were the family members of Bhanu Prakash Pandey and Vanshika, who died while travelling from Fatehgarh to Shahdara by Kalindi Express.
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FIR No. 165/2024 was registered by Police Station Crime Branch on 28.08.2024 under Sections 3 and 4 of the Maharashtra Control of Organised Crime Act, 1999 (“MCOCA”), as extended to Delhi, against Kapil Sangwan @ Nand...
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On 27 August 2012, the victim, a bona fide passenger travelling in a passenger train, was subjected to gang rape inside a railway compartment stationed at Platform No. 5, Lakheesarai, Bihar.
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The Plaintiff sought a decree of permanent injunction concerning the first, second and third floors of property bearing Municipal No. XVI/2105, Block-G, Desh Bandhu Gupta Road, Karol Bagh, New Delhi.
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Subhash Chand, a Head Constable in the Delhi Police, died in harness on 16 October 2012, leaving behind his widow, two unmarried daughters and his minor son, Harsh Malik.
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The respondent was appointed as a Constable in the Delhi Police on 1 March 1993. After completing 20 years of service, he sought voluntary retirement, which was accepted on 27 February 2014, and he retired on 1 March...
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The petitioner, a Residents Welfare Association representing residents of DDA Janta Flats, Pocket-11, Jasola Vihar, challenged the permission letter dated 25 April 2025 issued by the MCD in favour of M/s Indus Tower P...
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The applicant sought anticipatory bail in FIR No. 1/2026 (60000013/2026), registered at Police Station Cyber Crime Branch, for offences under Sections 318(4), 319 and 340 of the Bharatiya Nyaya Sanhita, 2023 (“BNS”).
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The respondent, Shamli Kawatra, was the beneficiary of a PPF account opened in her name by her father, Sudhir Kawatra, on 9 December 1999. The account matured in 2016, and the appellant closed it and withdrew ₹8,13,85...
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The petitioner sought directions concerning the investigation in FIR No. 0083/2026, registered at Police Station Rajinder Nagar, alleging that although he had reported an assault with a knife, the FIR described the we...
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The disputes concerned Flat No. 126, Maitri Apartments, I.P. Extension, Patparganj, Delhi.
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The National Investigation Agency registered RC-29/2021/NIA/DLI concerning alleged conspiracy and terrorist activities involving proscribed organisations under Sections 120B, 121A, 122 and 123 IPC and Sections 18, 18A...
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Bharat Heavy Electricals Limited invited bids for two barrel-type blender reclaimers. McNally Bharat Engineering Company Limited (“MBECL”) engaged Metso India Pvt. Ltd. (“Metso”) to provide technical and commercial in...
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Northern Railway invited tenders on 25 July 2019 for earthwork, construction of minor bridges, buildings and allied works in connection with doubling of the Roza–Sitapur section.
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NHAI awarded the respondent consultancy services for the design, construction, supervision, and operation and maintenance of a cable-stayed bridge over the Chambal River at Kota under a contract dated 7 December 2006.
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On 28 February 2015, Faizan and his cousin Hamid were standing near a motorcycle at Khandoli Chauraha, Agra, when tractor no. UP-80-BV-3730 allegedly struck them due to rash and negligent driving.
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The National Investigation Agency registered RC-29/2021/NIA/DLI concerning alleged conspiracy and terrorist activities involving proscribed organisations under Sections 120B, 121A, 122 and 123 IPC and Sections 18, 18A...
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Respondent No. 2 issued Tender No. OSC-13013/5/2022-Outsrc.Cell-Dr. RMLH/307 dated 11 July 2024 for management of hospital parking and traffic control on a monthly licence-fee basis.
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The appellant, aged approximately 29 years, was travelling on a motorcycle on 15 June 2023 when it was hit by the offending vehicle. He suffered injuries resulting in below-knee amputation of the left lower limb and w...
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The appellant, an injured claimant, challenged the Motor Accident Claims Tribunal, Karkardooma Courts, Delhi’s award dated 22 May 2015, which granted compensation of ₹1,10,508 with interest at 9% per annum.
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The Petitioner, B.D. Belwal, claimed rights in Flat No. 284, Vigyapan Lok, Mayur Vihar Phase-I Extension, Delhi. An arbitral award dated 23 March 2015 directed the Delhi Advertising Co-operative Group Housing Society...
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The Petitioner claimed ownership of land measuring 1 bigha comprised in Khasra Nos. 19//12 min and 19//13 min, Village Pochanpur, New Delhi, purchased on 12 May 1986. The land was notified for acquisition under Sectio...
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The petitioner alleged wilful disobedience of the Delhi High Court’s order dated 3 July 2026 in W.P.(C) 8635/2026, which directed the NCTE to verify the petitioner institution’s status and, if it was found to be recog...
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The petitioners, residents of Village Alipur, Delhi, were the parents and sibling of Rohit Mann, who allegedly left the family home in 2022, adopted the name “Monty Mann Alipuriya,” and became involved in several crim...
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The applicant sought anticipatory bail in FIR No. 0007/2026, Police Station Laxmi Nagar, registered under Sections 3(1)(r) and 3(1)(s) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989...
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The husband of Petitioner No. 1 sustained fatal injuries in an untoward railway incident at Hazrat Nizamuddin Railway Station on 14 May 2013 and died on 15 May 2013.
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The appellants were Pujaris/Archaks employed by the respondent Trust at Adya Katyayani Shakti Peeth Mandir, Chhatarpur.
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Indian Oil Corporation Ltd. awarded M/s Geo Miller & Co. Pvt. Ltd. an EPC contract for construction of a wastewater treatment plant at Panipat Market Terminal for Rs. 4.90 crore, with a stipulated completion period of...
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The Petitioner-tenant challenged the judgment dated 10.02.2026 of the learned Additional Rent Controller, Central District, Tis Hazari Courts, Delhi, in RC ARC/735/2023, arising from the Respondent-landlord’s eviction...
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The appellants claimed title to plot no. 91-C, UB Jawahar Nagar, Delhi, measuring 189 square yards and allegedly situated in Khasra No. 745/581, through their predecessor, late Tek Ram.
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The petitioners filed a contempt petition alleging wilful disobedience of the Delhi High Court’s order dated 22 May 2025 in W.P.(C) 7054/2025, which remanded petitioner No. 1’s case to the Eligibility Determination Co...
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The two contempt petitions alleged wilful and deliberate non-compliance with orders dated 27 May 2024 passed in W.P.(C) No. 9584/2018 and W.P.(C) No. 9554/2018.
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The two contempt petitions alleged wilful and deliberate non-compliance with orders dated 27 May 2024 passed in W.P.(C) No. 9584/2018 and W.P.(C) No. 9554/2018.
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The Petitioner challenged the order dated 17 December 2022 passed by the learned SCJ-cum-ARC, South-East District, Saket Courts, New Delhi, in Eviction Petition No. RC ARC 55/2019, whereby the Petitioner’s application...
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The Petitioner challenged, under the proviso to Section 25B(8) of the Delhi Rent Control Act, 1958 (“DRC Act”), the order dated 17.12.2022 by which the learned SCJ-cum-ARC, South-East District, Saket Courts, dismissed...
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The petitioner-plaintiff instituted a commercial suit for recovery of ₹49,00,000 with pendente-lite and future interest against the respondents.
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The petitioners were accused in FIR No. 89/2026 registered at Police Station Anand Vihar, District Shahdara, Delhi, under Sections 420/34 of the Indian Penal Code, 1860, concerning an alleged transaction for the sale...
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The respondent, a Delhi Police Head Constable, was implicated in FIR No. 327/2015 registered at Police Station Kharkhoda, Sonipat, under Sections 27/54/59 of the Arms Act, 1959, and Sections 302 and 306 of the erstwhi...
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The petitioners were accused in FIR No. 89/2026 registered at Police Station Anand Vihar, District Shahdara, Delhi, under Sections 420/34 of the Indian Penal Code, 1860, concerning an alleged transaction for the sale...
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The plaintiffs, three real-estate companies, claimed established goodwill and reputation in the real-estate industry.
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The petitioners were accused in FIR No. 89/2026 registered at Police Station Anand Vihar, District Shahdara, Delhi, under Sections 420/34 of the Indian Penal Code, 1860, concerning an alleged transaction for the sale...
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The petitioner’s predecessor, Ram Kumar Gupta, was the registered proprietor of the trademark ODEON, Registration No. 483044, in Class 11.
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The Appellants sought review under Section 114 read with Order XLVII CPC of the Delhi High Court’s consent order dated 18.06.2026 in LPA Nos. 447/2026 and 442/2026.
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The Appellant’s marriage with Ambika, daughter of a Central Government employee, was solemnised on 07.12.2014. Although the spouses lived separately from 2016, no decree of divorce or judicial separation was obtained.
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The petitioner alleged wilful disobedience of the judgment dated 26 May 2011 passed by the Additional Senior Civil Judge (North), Tis Hazari Courts, Delhi, in Suit No. 318/09/99 (Old No. 688/99). That judgment decreed...
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Delhi Transport Corporation (“DTC”) challenged the order dated 17 January 2026 passed by the District Judge, Presiding Officer, Labour Court-08, RACC, in L.I.R. 295/2023.
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The petitioner filed a contempt petition alleging wilful disobedience of the Division Bench’s order dated 1 September 2023 in LPA 316/2020, which directed the Municipal Corporation of Delhi (“MCD”) to demolish illegal...
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The petitioner invoked the revisional jurisdiction of the Delhi High Court under the proviso to Section 25-B(8) of the Delhi Rent Control Act, 1958, challenging the order dated 16 April 2026 passed by the learned CCJ-...
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The Appellant/Judgment Debtor challenged the order dated 8 October 2024 passed by the District Judge-03, South District, Saket Courts, in Execution Petition No. 942/2018.
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The respondent-landlord instituted an eviction petition under Sections 14(1)(e) and 25-B of the Delhi Rent Control Act, 1958 (“DRC Act”), concerning the premises occupied by Navjiwan Cloth House.
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M/s Santosh Overseas Limited, Respondent No. 6, had availed credit facilities from a consortium of lenders led by IDBI Bank Limited, with Respondent No. 1 acting as a personal guarantor. The Appellant Bank declared th...
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A dispute arose between the appellant and his cousin co-tenants over payment of rent in a shared accommodation at Madangir, New Delhi. During the altercation, the appellant allegedly picked up a knife, assaulted Shahi...
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The petitioner-landlord filed an eviction petition under the summary procedure prescribed by Section 25-B of the Delhi Rent Control Act, 1958 (“DRC Act”).
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Renu, accompanied by her friend Aman Raza, was travelling from New Delhi to Agra Cantt on railway journey ticket No. 23848675.
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The appellants claimed compensation under the Railways Act, 1989 for the death of Ranjeet Chaudhary on 30 March 2011.
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The deceased, Puran Lal, allegedly purchased a journey ticket to travel from Shahjahanpur to Bareilly on 13 March 2020 and died after accidentally falling from a running train near Bareilly Railway Station.
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On the intervening night of 18/19 May 2016, Amit Panchal was allegedly travelling from Saharanpur to Modi Nagar by Train No. 18238, Amritsar–Bilaspur Chhattisgarh Express, on a valid second-class journey ticket.
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Rinku Kumar, the deceased, was travelling from Ghaziabad to Sadar Bazar on 7 March 2019 on a second-class railway ticket.
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