DHCMONTHLY CASE LAW ARCHIVE
Read 354 LawLens analyses of Delhi High Court judgments published in September 2026, covering key rulings, legal principles and case law.
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The petitioners, who were engaged as Data Entry Operators, instituted contempt proceedings under Article 215 of the Constitution and Sections 11 and 12 of the Contempt of Courts Act, 1971, alleging wilful non-complian...
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The Petitioner, a Deputy General Manager of Bank of Baroda, participated in the 2016 promotion exercise from TEG/S-VI to TEG/S-VII. Three officers were selected, fifteen were placed on a Wait List, and a three-officer...
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The Petitioner was a tenant in premises claimed by the Respondents, who instituted an eviction petition under Section 14(1)(e) of the Delhi Rent Control Act, 1958, seeking the premises for running a law office.
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The Petitioner-tenant challenged, under the proviso to Section 25-B(8) of the Delhi Rent Control Act, 1958, the Additional Rent Controller’s order dated 30 March 2026 dismissing his application for leave to defend and...
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The petitioner, proprietor of M/s P Square Solutions, was engaged by IGNOU for printing and supplying study material pursuant to empanelment and various job orders issued between 2019 and 2024.
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The Petitioners challenged, under the proviso to Section 25-B(8) of the Delhi Rent Control Act, 1958 (“DRC Act”), the judgment dated 4 June 2026 of the learned Additional Rent Controller, Central District, Delhi, whic...
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The petitioner-husband filed a criminal revision petition seeking dismissal/quashing of the respondent-wife’s complaint under Section 12 of the Protection of Women from Domestic Violence Act, 2005 (“PWDV Act”), pendin...
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The respondent joined Vallabhbhai Patel Chest Institute (VPCI), a Delhi University-maintained institution, as Assistant Registrar (Group A) on 9 June 2001.
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The Union of India, through the Director General, Married Accommodation Project, entered into a contract with NCC Limited on 9 March 2010 for construction of dwelling units at Binnaguri and Cooch Behar, West Bengal, f...
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The petitioner-institution, affiliated with Guru Gobind Singh Indraprastha University and governed by the regulatory framework of the All India Council for Technical Education (“AICTE”), applied for extension of appro...
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D.P. Dhall, a General Manager of Bharat Petroleum Corporation Limited (“BPCL”), was allotted residential premises at A-10, First Floor, South Extension-II, New Delhi, which BPCL had taken on lease.
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The petitioner, a Class “B” contractor enlisted with the Military Engineer Services (MES), challenged the constitutional validity of Policy Letter No. 66546/P-1/Renewal/2026/08/E8 dated 11 March 2025, governing renewa...
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The petitioner, a Class “C” contractor enlisted with the Military Engineer Services (MES), had undertaken civil construction works for the respondents for over a decade.
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The petitioner, a competitive wrestler, remained absent from competition during 2024–2025 due to pregnancy, childbirth and post-partum recovery. The International Testing Agency confirmed that she could compete from 1...
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The petitioner participated in GeM Bid No. GEM/2025/B/6487719 floated by Ammunition Factory Khadki, Pune, for 189 monochrome LaserJet printers requiring, inter alia, a composite cartridge with a minimum yield of 3,000...
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The Petitioner held a provisional Certificate of Vending (CoV), URI No. 2643292, under the category “Food/Snack with gas cylinder/fire,” with the place of vending recorded as Central Zone, Ward-S-82.
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The petitioner, Xero Degrees Cafe Pvt. Ltd., entered into a Franchise Agreement dated 17 April 2021 with Respondent No. 1, a partnership firm whose partners were Respondent Nos. 2 and 3, granting it the right to opera...
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The appellants challenged their convictions under the POCSO Act.
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The petitioner, Rehri Patri Ekta Manch, represented by its General Secretary, filed a public interest petition concerning the seizure of goods belonging to street vendors by the Municipal Corporation of Delhi (“MCD”)...
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On 6 April 2019, following an altercation concerning the alleged pushing of the appellant’s dog, the appellant, Suresh, allegedly threatened Mahajan, fetched a domestic axe from his jhuggi, and inflicted a single blow...
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The petitioner initiated contempt proceedings under Section 12 of the Contempt of Courts Act, 1971, alleging wilful disobedience of the Delhi High Court’s order dated 17 March 2021 in W.P.(C) 3829/2020.
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The Petitioner invoked Article 227 of the Constitution challenging the order dated 12 August 2026 passed by the Family Court-02, Central, Tis Hazari Courts, Delhi, in HMA No. 805/2023.
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The Respondent-landlord filed an eviction petition concerning Shop No. 5, Ground Floor, Property No. IX/1340, Subhash Road, Gandhi Nagar, Delhi, claiming bona fide requirement of the premises for her son, Shri Love Pa...
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The Petitioner initiated contempt proceedings under Sections 10 and 12 of the Contempt of Courts Act, 1971, alleging non-compliance with the Delhi High Court’s order dated 17 August 2012 in W.P.(C) No. 4989/2012.
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The petitioner-landlord challenged an order dated 09 January 2019 by which the Rent Controller allowed the respondents-tenants’ application for leave to defend in an eviction petition under Section 14(1)(e) read with...
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On 10 November 2015, Sanjeev Kumar travelled from Etawah to Agra Cantt. by Train No. 64157 on a valid second-class ticket, accompanied by his father, Shyam Singh. While the train was approaching Agra Cantt., he allege...
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The plaintiff filed a suit against her brother concerning property bearing No. 71, Mayfair Apartment, New Delhi, claiming that although the property stood in the defendant’s name, it had been acquired for the benefit...
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The Petitioner filed a petition under Section 11 of the Arbitration and Conciliation Act, 1996 (“the Act”) seeking appointment of an arbitrator pursuant to Clause 18 of the terms and conditions of sale printed on the...
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The appellants challenged the judgment dated 18 December 2024 of the Railway Claims Tribunal, Principal Bench, Delhi, in OA/II/DLI/240/2024, under Section 23 of the Railway Claims Tribunal Act, 1987.
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The petitioners, Shri Shanker Gupta and Shri Anoop Kumar Gupta, are brothers and joint Tehbazari holders in respect of site No. 134-T-48, N Block, Connaught Place, New Delhi.
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The Petitioner, a Deputy General Manager in the Food Corporation of India (“FCI”), was implicated in a CBI case alleging acceptance of a ₹50,000 bribe from a rice miller. He was arrested on 11 January 2023 and placed...
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The petitioner was appointed as a General Duty Clerk by the respondent on 14 December 1965. After a charge-sheet dated 29 September 1994 and suspension on 5 January 1995, he was dismissed from service on 16 May 2002 p...
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The petitioner challenged the order dated 18 March 2024 passed under Section 148A(d) of the Income Tax Act, 1961 and the consequential notice issued under Section 148.
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The petitioner was employed by the Delhi Transport Corporation as a retainer crew conductor from 1998. On 3 December 2005, while he was performing duty on bus No. 5286, checking officials allegedly found that he had c...
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The appellant filed a review petition under Section 114 read with Order XLVII Rule 1 CPC against the judgment dated 9 July 2026 in RFA No. 73/2023, through her son and attorney, Deepak Garg.
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The respondents, Kamlesh and Ved Prakash, filed a commercial suit for recovery against Kamal Goel, Ritu Goel and Sanchit Goel, alleging that substantial amounts had been paid towards the proposed purchase of commercia...
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The respondent, formerly Director (Projects) of NBCC India Ltd., retired on 31 May 2021. Before his retirement, NBCC instituted disciplinary proceedings under Rule 8 of the NBCC (Discipline and Appeal) Rules, 1993, by...
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The State’s appeal was allowed by judgment dated 2 September 2026, whereby the Trial Court’s judgment dated 29 April 2010 was set aside and Munna Kumar was convicted under Section 376(2)(f) of the Indian Penal Code, 1...
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The parties entered into a Memorandum of Agreement dated 12 May 1998 under which the respondent was to market the petitioner’s “NutKing” products abroad and finance the procurement of raw materials, production, and pa...
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M/s Adigear International, the appellant/defendant, sought review under Section 114 read with Order XLVII Rule 1 and Section 151 CPC of the Delhi High Court’s judgment dated 16 June 2026, by which its appeal against t...
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Rangi Lal, the respondent/plaintiff, claimed ownership of property bearing No. 180-A, Kewal Park, Azadpur, Delhi, purchased under a registered Sale Deed dated 29.03.2004.
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Religare Finvest Limited, a non-banking financial company, sanctioned a loan facility of ₹11.50 crore to Atelier Automobiles Pvt. Ltd. under a loan agreement dated 14 March 2016. The loan carried floating interest ini...
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The dispute arose from a construction and development contract for the project “Sikka Kamya Greens, Sector-10, Greater Noida,” awarded to the respondent for Rs. 53,73,50,000, with completion stipulated within 34 month...
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The appellant challenged the order dated 3 February 2025 by which the learned Single Judge allowed the respondents’ application under Order VII Rule 10 of the Code of Civil Procedure, 1908 (“CPC”), and returned the pl...
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The petitioner sought a writ directing the Municipal Corporation of Delhi (“MCD”) to demolish a public urinal/toilet situated alongside the wall of a park opposite his residence at E-365, E-Block, Greater Kailash-II,...
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Hindustan Unilever Limited (“HUL”) sought an interim injunction under Order XXXIX Rules 1 and 2 read with Section 151 CPC against Kwick Living (I) Private Limited (“Kwick Living”) in respect of its advertising campaig...
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Respondent No. 1 was engaged by Appellant No. 1 on a fixed-term contractual basis from 1 July 2011 to 31 December 2011. The contract was not renewed upon expiry.
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The petitions arose from matrimonial disputes between the petitioner-husband and Respondent No. 2/complainant. In CRL.M.C. 6572/2026, the husband sought quashing of FIR No. 293/2021 registered at P.S. Neb Sarai under...
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The petitions arose from matrimonial disputes between the petitioner-husband and Respondent No. 2/complainant. In CRL.M.C. 6572/2026, the husband sought quashing of FIR No. 293/2021 registered at P.S. Neb Sarai under...
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The appellant, a sole proprietorship engaged in supplying aggregates and TMT steel bars, entered into contractual arrangements, including an MoU dated 9 February 2016, with the respondent, a Taiwan-incorporated compan...
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On 23 December 2025, Respondent No. 2, Megh Singh, allegedly intervened in a quarrel involving his cousins and their neighbours, after which Krishan Kumar Ram and his two sons allegedly assaulted him and caused injuri...
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The respondent was initially appointed as an LDC/Computer, promoted and regularised as Junior Investigator, and subsequently appointed on deputation as Junior Technical Analyst in the Department of Science and Technol...
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On 14 November 2014, Vijay Kumar was travelling from Delhi to Ghaziabad by EMU train.
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The Central Board of Trustees, Employees’ Provident Fund Organisation challenged the Employees’ Provident Fund Appellate Tribunal’s order dated 22 December 2015 in ATA No. 1452(4)/2015.
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Aman Kumar was travelling in Train No. 04446 from New Delhi to Faridabad on 15.08.2023. After the train left Tilak Bridge Railway Station, he allegedly lost his balance while standing near the gate and fell from the m...
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The proceedings concerned the DDA’s online portal for conversion of immovable properties from leasehold to freehold. The portal had been taken down in February 2026, resulting in all pending conversion applications be...
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The appellant-plaintiff alleged that the respondents, his brothers, borrowed ₹5,30,000 as a friendly loan carrying interest at 12% per annum to finance their purchase of property bearing No. F-1/37, Village Rithala, B...
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The appellant, Sukhmandar Singh, travelled to Delhi in search of employment and, on 13 July 2016, allegedly boarded an EMU train from Old Delhi Railway Station to Ghaziabad. His uncle, Singara Singh, accompanied him t...
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The proceedings concerned the DDA’s online portal for conversion of immovable properties from leasehold to freehold. The portal had been taken down in February 2026, resulting in all pending conversion applications be...
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The suit concerned partition of property bearing No. B-268, Saraswati Vihar, Pitampura, Delhi, originally acquired by Ram Ratan Garg, who died in 2007.
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Respondent No. 2, Ms. Surbhi Dutt, became a member of Mount Everest Co-operative Group Housing Society and deposited approximately ₹8,60,110 towards membership and the proposed allotment of a flat.
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The proceedings concerned the DDA’s online portal for conversion of immovable properties from leasehold to freehold. The portal had been taken down in February 2026, resulting in all pending conversion applications be...
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Respondent No. 2, Sudhanshu Dutt, became a member of Mount Everest Cooperative Group Housing Society and deposited approximately Rs. 8,60,000/- towards the proposed allotment of a flat.
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The petitioners obtained financial assistance from Canara Bank for establishing a vegetable-processing project, comprising a term loan of ₹300 lakhs and a cash-credit facility of ₹225 lakhs, repayable by 16 August 2017.
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The applicant sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”) in FIR No. 0007/2026, registered at Police Station Jahangir Puri under Sections 75, 79 and 316(2) of th...
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The proceedings concerned the DDA’s online portal for conversion of immovable properties from leasehold to freehold. The portal had been taken down in February 2026, resulting in all pending conversion applications be...
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The applicant sought anticipatory bail in FIR No. 73/2026, Police Station Tilak Nagar, registered under Section 351(3) of the Bharatiya Nyaya Sanhita and Sections 6/10 of the POCSO Act.
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The petitioner, a Senior Manager of Punjab & Sind Bank, was posted at the Roshan Pura, Najafgarh Branch, on 28 December 1998 when five armed robbers entered the bank and threatened its staff and customers.
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The petitioner, a Sergeant in the Indian Air Force, sought an No Objection Certificate (NOC) to participate in the Bihar Public Service Commission’s selection process for appointment as a Revenue Officer.
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The Delhi Subordinate Services Selection Board (DSSSB) issued an advertisement dated 12 May 2021 for recruitment to the post of Trained Graduate Teacher (Hindi) (Male).
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The Delhi Urban Shelter Improvement Board (“appellant”) filed a statutory commercial appeal under Section 13 of the Commercial Courts Act, 2015 read with Order XLI CPC against the impugned decree, with a delay of 439...
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On 30 March 2012, Rishi Malik, aged approximately 29 years, was riding a motorcycle when a bus bearing registration no. DL-1PC-9126 hit him near Gate No. 3, DMS Booth, Maharishi Raman Marg, Delhi. He came under the re...
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The petitioner, complainant in a complaint under Section 138 of the Negotiable Instruments Act, 1881 (“NI Act”), challenged the order dated 13 December 2023 directing him to return ₹5,44,000 deposited by respondent no...
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The petitioner earned interest income of ₹7,58,90,455, which was initially reflected in Form 26AS for AY 2016–17 and was duly offered to tax in that year.
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The appellant was prosecuted for allegedly abducting PW3, a minor boy, on 26 July 2014, taking him to a jhuggi, wrongfully confining him, and committing carnal intercourse against the order of nature. He was also alle...
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The petitioner, an injured claimant, was awarded compensation of ₹17,40,982 with interest at 8% per annum by the Motor Accident Claims Tribunal, West District, Tis Hazari Courts, in MACT No. 557/2021.
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On 6 January 2023, a TATA ACC Gold Tempo collided with the scooter of Sanjeev Kumar, aged 48 years, causing fatal injuries.
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The appellant was tried as the sole accused in Sessions Case No. 254/2022 for allegedly sexually assaulting and attempting to disrobe PW1, a minor and his niece, at her family home on 03.04.2022 between 3:30 p.m. and...
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On 28 November 2017, Ambrish Kumar Singh and his wife, Suman Singh, were travelling on a motorcycle when their motorcycle was hit by another motorcycle allegedly driven rashly and negligently by Shital Singh. Ambrish...
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The appellants were convicted by the Sessions Court in Sessions Case No. 97/97 arising from FIR No. 107/1996, Police Station Jaffarpur Kalan, for offences under Sections 304B and 498A read with Section 34 IPC. They we...
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The petitioner was arrested by the CBI on 13 May 2026 at Ahilyanagar, Maharashtra, in RC2212026E0010. He alleged that he was not supplied with the arrest memo or grounds of arrest and that the subsequently furnished a...
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The petitioners challenged criminal proceedings arising from FIR No. 105/2020 registered by the Economic Offences Wing concerning the “Hill Town” residential project developed by M/s Supertech Limited at Sector-2, Soh...
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The respondent–plaintiff agreed to purchase the property bearing No. C-2C/158, DDA MIG Flat, Janakpuri, New Delhi, from the appellant–defendant for ₹1,04,00,000. Pursuant to the Agreement to Sell dated 19.11.2016, she...
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Respondent 1 joined as a Demonstrator in the Electronics Department of Meera Bai Polytechnic under the GNCTD.
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The petitioner, a private security-services company, employed the respondents as security guards, armed guards, inspectors, head guards, supervisors and in related positions.
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The petitioner, an Indian weightlifter competing in the Women’s 77 kg category, challenged the Ministry of Youth Affairs & Sports’ notification dated 22.08.2026, by which the Indian contingent for the 20th Asian Games...
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The petitioners had been directly engaged by the Intelligence Bureau (“IB”) between 1998 and 2003 as daily-rated casual workers for loading and unloading, upkeep of office rooms, disposal of shredded papers, and other...
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The respondent-workman was appointed as a Helper on probation for one year by appointment letter dated 21 December 1989, with the probation period being extendable subject to satisfactory performance.
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NTPC Ltd.’s assessment for Assessment Year 2007–08 was originally completed under Section 143(3) of the Income-tax Act, 1961.
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The petitioners had been directly engaged by the Intelligence Bureau (“IB”) between 1998 and 2003 as daily-rated casual workers for loading and unloading, upkeep of office rooms, disposal of shredded papers, and other...
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On 04.07.2024, Mushaid Hussain travelled from Chandigarh to Bareilly by Train No. 22356, along with his friend and co-passenger Mohd. Shan, on a genuine journey ticket issued for two adults.
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The petitioners had been directly engaged by the Intelligence Bureau (“IB”) between 1998 and 2003 as daily-rated casual workers for loading and unloading, upkeep of office rooms, disposal of shredded papers, and other...
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The appellants, comprising the widow and minor children of Kamal Kishore Kataria, challenged the Railway Claims Tribunal’s judgment dated 20.08.2019 dismissing their claim for compensation arising from his death.
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On 13.04.2015, Abhay Kumar Singh was travelling with co-passenger Jay Nandan Pal from New Delhi to Gaya by Train No. 12382, Poorva Express. The appellants claimed that the deceased possessed a valid second-class super...
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The Appellants challenged the judgment dated 4 July 2025 by which the learned Single Judge dismissed their applications for interim injunction in a patent infringement suit concerning Indian Patent No. 244963, titled...
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The petitioner awarded the respondent contracts for the supply and erection of pre-engineered buildings at its transformer manufacturing unit, initially for ₹12.50 crore and subsequently for additional works, taking t...
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The petitioner purchased four industrial plots bearing Nos. 43–46, Block A-1, WHS, Kirti Nagar, New Delhi, in a SARFAESI auction conducted by Indian Bank on 28 December 2009 for ₹8.01 crore.
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The petitioner, a Mechanic employed by the Delhi Transport Corporation (“DTC”), was covered by DTC’s pension scheme introduced on 27 November 1992. Under Clause 3, existing employees could opt for the pension scheme w...
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The respondent-workman claimed that he had been employed by the petitioner as a driver since January 2003, that his wages had been withheld from July 2008, and that his services were terminated on 28 August 2011 witho...
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The Petitioner joined the Respondent as a spray painter on 1 August 1987 and served for approximately nineteen years at a last-drawn wage of ₹3,931 per month.
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Respondent No. 2 filed a claim under Section 21(2) of the Delhi Shops and Establishments Act, 1954, alleging non-payment of earned wages for the period from 3 January 2013 to 13 July 2013. He claimed ₹7,01,030 as outs...
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The petitioners, defendant nos. 2, 3, 4 and 7, were guarantors for credit facilities availed by M/s Majestic Hotels Ltd. from Tourism Finance Corporation of India Ltd. (“TFCI”). Following default, TFCI instituted O.A....
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Anil Kumar claimed that he was directly engaged by State Bank of Patiala as a daily-wage Peon at its Meerut City Branch from 16 April 1990 to 21 December 1992, and that his services were terminated without notice or r...
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The petitioner, N.I.I.T. Ltd., provided computer education services under the “Mahiti Sindhu” project in approximately 700 government schools in Karnataka pursuant to an agreement with the Commissioner for Public Inst...
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Vijay Singh was engaged by the State Bank of India as a temporary Waterboy-cum-Messenger at its Baraut Branch from July 1994.
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Banwari Singh Rana was appointed as a temporary Tandoori Cook in 1975 and was subsequently posted as Chef de Partie at Ashok Hotel. Following a complaint alleging unauthorised absence, the Management issued him a char...
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The petitioner claimed that he worked as a driver for the respondent company’s Managing Director from 20 July 1994, drawing a last salary of ₹4,400 per month, and that he was denied statutory employment benefits.
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The appellant challenged the judgment dated 3 January 2023 of the District Judge (Commercial Court), Karkardooma Courts, which decreed the respondent’s suit for ₹7,74,738.77, with interest at 6% per annum from 1 Augus...
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M/s Intersales was originally a partnership firm constituted in 1986 by Rajiv Chachra and his mother, Pushpa Chachra, for exporting garments. The partnership was dissolved in August 1998, after which Rajiv Chachra all...
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The petitioner sought regular bail in FIR No. 108/2026 registered at Police Station Rajouri Garden for offences under Sections 140(2), 309(6), 311 and 3(5) of the Bharatiya Nyaya Sanhita, 2023 (BNS).
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The respondent was transferred on deputation by order dated 15/16 December 2017 from the post of Accountant, RMS, Saharanpur Division, to the post of Office Assistant at the Postal Training Centre, Saharanpur.
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Prakash Industries Limited (“PIL”) placed a purchase order dated 18 November 2017 on ISGEC Heavy Engineering Limited (“ISGEC”) for the supply, erection supervision and commissioning of two Waste Heat Recovery Boilers,...
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The respondent/plaintiff, Ram Pati Devi, sued her son, Amar Bahadur Singh, and daughter-in-law, Sitara Devi, for possession and permanent injunction concerning property bearing No. K-93A, Gali No. 52, Shahadatpur Exte...
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Dr. Deepti Bhardwaj, a Chief Administrative Officer with DRDO, was transferred from SSPL, Delhi, to IRDE, Dehradun, by an order dated 27 March 2026 described as a posting/transfer in public interest.
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The connected writ petitions concerned the eligibility of the respondents for consideration as Other Backward Classes (“OBC”) candidates in recruitments conducted by the DSSSB/GNCTD.
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The Plaintiffs/Appellants entered into an Agreement to Sell dated 10 May 2019 concerning Shop No. 113, Sabzi Mandi, Okhla, New Delhi, for a consideration of ₹12,00,000. A General Power of Attorney, Will, Possession Le...
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The Respondent No. 1, Khandelwal Jain Society, filed an eviction petition under the Delhi Rent Control Act, 1958 (“DRC Act”) before the learned Rent Controller, seeking eviction on the ground of bona fide requirement.
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The respondents were commission-based bearers and vendors working with the North Eastern Railway and sought regularisation of their services.
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Multiple complaints were received by the Competition Commission of India (“CCI”) between December 2018 and May 2019 alleging cartelisation and anti-competitive conduct by grey-cement manufacturers, including a complai...
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The connected writ petitions concerned the eligibility of the respondents for consideration as Other Backward Classes (“OBC”) candidates in recruitments conducted by the DSSSB/GNCTD.
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The Appellant was appointed as a Public Prosecutor in the CBI against a Scheduled Caste-reserved vacancy on the basis of a caste certificate certifying him as belonging to the “Pan” community.
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The connected writ petitions concerned the eligibility of the respondents for consideration as Other Backward Classes (“OBC”) candidates in recruitments conducted by the DSSSB/GNCTD.
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The connected writ petitions concerned the eligibility of the respondents for consideration as Other Backward Classes (“OBC”) candidates in recruitments conducted by the DSSSB/GNCTD.
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The connected writ petitions concerned the eligibility of the respondents for consideration as Other Backward Classes (“OBC”) candidates in recruitments conducted by the DSSSB/GNCTD.
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The connected writ petitions concerned the eligibility of the respondents for consideration as Other Backward Classes (“OBC”) candidates in recruitments conducted by the DSSSB/GNCTD.
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The petitioner worked as a casual daily-wage employee with the Municipal Corporation of Delhi from 23 September 1998 until his termination in October 1999.
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The Union of India challenged the Central Administrative Tribunal’s order dated 14 September 2023 in O.A. No. 1562/2020.
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The appellants challenged the Railway Claims Tribunal’s judgment dated 20 May 2025 dismissing their claim in OA/II(u)/DLI/187/2024 under Section 23 of the Railway Claims Tribunal Act, 1987.
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The petitioner was granted a licence by the Airports Authority of India (“AAI”) to develop and operate duty-free shops at Amritsar Airport under a Licence Agreement dated 30 September 2011, valid from 10 June 2009 to...
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The appellant was convicted by the Additional Sessions Judge under Section 302 of the Indian Penal Code, 1860 (“IPC”) for allegedly causing the death of his brother, Hanumant Singh, during a dispute concerning partiti...
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The Petitioners sought release of their alleged 3/4th share in land comprised in Khasra Nos. 4/26, measuring 50.20 acres, and 10/27, measuring 42.7 acres, situated in Village Sahipur Beriwala Bagh, Delhi.
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The petitioner challenged its exclusion from a tender on the ground that it had failed to submit the physical copy of the bank guarantee by the stipulated deadline of 3:00 p.m. on 7 August 2026, although a soft copy h...
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The Petitioner, a senior citizen and resident of the Indian Bank Staff Cooperative Group Housing Society, approached the Delhi High Court under Article 226 seeking directions for formulation of a common parking policy...
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The 45 petitioners were street vendors holding provisional Certificates of Vending (CoVs), predominantly in the category of “Others,” with two petitioners authorised for “Food/Snack with Gas Cylinder/Fire” in South Zo...
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The petitioner, a Chief Projects Manager in Grade ‘F’ with Indian Oil Corporation Ltd. (“IOCL”), was involved in the award of urgent pre-commissioning work at the Panipat Refinery to M/s Gayatri Engineering Company fo...
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The Respondent/Plaintiff purchased the entire second floor of Property No. 27, Block-B, Tagore Road, Adarsh Nagar, Delhi, from the Appellants through a registered Sale Deed dated 25 January 2019, registered on 29 Janu...
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Mst. Sahar Bano purchased property bearing Municipal No. 6859, Gali No. 18, Ahata Kidara, Bara Hindu Rao, Delhi, through a registered Sale Deed dated 27 January 1992.
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The Petitioner joined the Delhi Pollution Control Committee (“DPCC”) as a Junior Environmental Engineer on 6 December 2021, on probation for two years.
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The appellant-wife filed a divorce petition under Section 13(1)(ia) of the Hindu Marriage Act, 1955 (HMA), alleging cruelty by her husband. The parties married at Gurugram on 18 January 2019 and initially resided toge...
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The Petitioners imported duty-free raw materials under Advance Authorisation Licences issued by the DGFT and were required to manufacture and export finished goods within the prescribed Export Obligation Period.
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The batch comprised writ petitions challenging proceedings under the Central Goods and Services Tax Act, 2017 (“CGST Act”), principally arising from an investigation into alleged issuance of invoices without actual su...
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The batch comprised writ petitions challenging proceedings under the Central Goods and Services Tax Act, 2017 (“CGST Act”), principally arising from an investigation into alleged issuance of invoices without actual su...
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The petitioners-tenants challenged the judgment dated 19 August 2025 of the CCJ-cum-ARC, Central District, Tis Hazari Courts, Delhi, in RC ARC 466/2022.
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The Union of India and authorities of the Department of Posts filed writ petitions challenging orders of the Central Administrative Tribunal, Principal Bench, which had allowed the respondents’ original applications a...
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Tata Capital Limited filed a petition under Section 11(6) of the Arbitration and Conciliation Act, 1996 (“the Act”) seeking appointment of a sole arbitrator for disputes arising under a Loan-cum-Guarantee Agreement da...
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The petitioner instituted a contempt petition alleging wilful disobedience of the judgment dated 27 April 2026 in W.P.(C) 2439/2020, particularly paragraph 65(g), which concerned payment of back wages subject to speci...
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On 26 November 1997, the appellants allegedly entered premises at Indira Colony, Narela, Delhi, intending to commit robbery. Balmiki Kumar was alleged to be carrying a bomb, iron punch and steel chain, while his assoc...
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On 26 November 1997, the appellants allegedly entered premises at Indira Colony, Narela, Delhi, intending to commit robbery. Balmiki Kumar was alleged to be carrying a bomb, iron punch and steel chain, while his assoc...
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The petitioner, Dr Veer Singh, challenged the order dated 14 May 2024 passed by the Central Administrative Tribunal in OA No. 3789/2022, which awarded him interest at 7.5% on delayed retiral benefits only from the dat...
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Vanita Sood filed a petition under Section 9 of the Arbitration and Conciliation Act, 1996, seeking interim protection against Today Realty Private Limited in respect of property no. A-270, New Friends Colony, New Del...
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On 2 October 2002, acting on secret information, a police raiding team apprehended Sunita near a railway track and recovered a bag containing charas.
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UGRO Capital Limited (“Petitioner”) and Trucap Finance Limited (“Respondent No. 1”), both NBFCs, entered into a Business Partnership Agreement dated 20 October 2022 for a co-lending arrangement.
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The prosecutrix, aged approximately 14 years, went missing from her home on 15 June 2009. An FIR under Section 363 IPC was registered on 17 June 2009, after which she returned with the appellant from Manali to Delhi....
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The Petitioner was appointed as a Medical Officer in DESU through UPSC in 1996 and subsequently served in DVB. Upon the statutory unbundling of DVB, her services were transferred to NDPL, later renamed TPDDL, under th...
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The petitioner filed contempt proceedings alleging wilful disobedience of the Delhi High Court’s order dated 10 November 2017 in Chand Kaur v. Govt. of NCT of Delhi & Ors., which directed the parties—brothers—to share...
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The Delhi Development Authority (“DDA”) had executed a perpetual lease deed in favour of the American Embassy Employees Co-operative Housing Society for development of Priyadarshini Vihar. Two plots in Blocks A and B...
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The petitioners filed contempt petitions alleging wilful disobedience of judgments dated 28 May 2021 in W.P.(C) 5430/2020 and 31 May 2021 in W.P.(C) 5439/2020.
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The petitioner was a tenant in property bearing No. ER/Shop No. 32, Khasra No. 1609, Naraina, Delhi, where she operated a nursery school. The parties settled their disputes through a Settlement Agreement dated 9 Septe...
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The Plaintiffs instituted a suit for recovery of ₹1,21,24,400, contractual interest, pendente lite interest and damages, alleging that the Defendants had obtained various amounts as financial assistance and acknowledg...
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Late Shri Ved Prakash Gaind died on 9 June 2007, intestate according to the Plaintiffs. His wife had predeceased him. The Plaintiffs—his daughter and the son of his deceased daughter—claimed that they were each entitl...
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The Plaintiff instituted a suit for partition and permanent injunction concerning property bearing No. 146, Sukhdev Vihar, New Delhi, claiming a 50% share on the basis of an alleged oral partition with his deceased br...
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Vanita Sood filed a petition under Section 9 of the Arbitration and Conciliation Act, 1996, seeking interim protection against Today Realty Private Limited in respect of property no. A-270, New Friends Colony, New Del...
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The petitioners-tenants challenged, under the proviso to Section 25-B(8) of the Delhi Rent Control Act, 1958 (“DRC Act”), the order dated 10 June 2026 by which the learned ARC dismissed their application for leave to...
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The petitioner, an Indian citizen pursuing studies at the Australian National University, applied to the High Commission of India, Canberra, for renewal of his passport on 1 February 2024. The application remained pen...
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The petitioner challenged the Central Administrative Tribunal’s order dated 26 May 2025 dismissing Contempt Petition No. 871/2024 in O.A. No. 1360/2015.
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On 30 March 2014, an Innova car bearing registration no. RJ-15UA-0751 met with an accident while carrying students of IIT Delhi travelling to the Sam Sand Dunes, Jaisalmer. Four students died and one student, Jatin, s...
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Late Sultan Ahmed had entered into agreements with Asian Hotels (North) Ltd. (“AHNL”) concerning Shop No. U-72 at Hyatt Regency Shopping Arcade, New Delhi.
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On 30 March 2014, an Innova car bearing registration no. RJ-15UA-0751 met with an accident while carrying students of IIT Delhi travelling to the Sam Sand Dunes, Jaisalmer. Four students died and one student, Jatin, s...
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The Petitioner claimed ownership and possession of Flat No. G-33, Tara Co-operative Group Housing Society Ltd., Alaknanda, Delhi. The flat was originally allotted to A.C. Sen, who resigned on 14 April 1978. Thereafter...
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Respondent No. 1, a society registered under the Societies Registration Act, 1860, conducted elections for its national office bearers for the term 2026–31 on 25 April 2026. The Petitioner, the outgoing National Presi...
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The petitioners, Sh. Shardha Nand and his son Sh. Subhash Chand, claimed compensation for land acquired under an award of 1984–85.
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The petitioners, claiming to be original tehbazari holders in the Chandni Chowk area, alleged that Mr. Jagdish Prasad had established a stall/shop adjacent to the petitioners’ Site No. 1, Link Road, near the Parade Gr...
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The petitioner sought quashing of FIR No. 0238/2016, registered at Police Station Gokulpuri under Sections 498A, 406 and 34 IPC, along with all consequential proceedings, on the basis of a settlement between the parties.
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Respondent No. 2/Jawaharlal Nehru University (JNU), through its Chief Security Officer, lodged a complaint alleging that the petitioners—students and former students of JNU—had forcibly entered and unauthorisedly occu...
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The petitioners sought quashing of FIR No. 240/2017, registered at Police Station Nihal Vihar for offences under Sections 323, 341, 506 and 34 IPC, along with consequential proceedings, on the basis of a settlement wi...
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On 30 March 2014, an Innova car bearing registration no. RJ-15UA-0751 met with an accident while carrying students of IIT Delhi travelling to the Sam Sand Dunes, Jaisalmer. Four students died and one student, Jatin, s...
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The petitioners sought quashing of FIR No. 198/2023, dated 17 June 2023, registered at Police Station New Friends Colony under Sections 498A, 406, 323 and 34 IPC, together with all consequential proceedings, on the ba...
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On 24 January 2013, Rajpal Saini was travelling with his son in a car on the Outer Ring Road near Wazirabad Flyover, Delhi, when a tempo bearing registration No. PB-65P-4474 collided with their car and fled. The decea...
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The petitioner-landlord challenged, under Section 25-B(8) of the Delhi Rent Control Act, 1958 (“DRC Act”), the order dated 19.05.2025 of the Additional Rent Controller, Shahdara District, granting the respondent leave...
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The respondent-landlord filed an eviction petition concerning Shop No. 3/2793, Ground Floor, Ashoka Gali, Hamilton Road, Mori Gate, Delhi, claiming a bona fide requirement for carrying on and expanding his photography...
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The plaintiff instituted CS(OS) 450/2025 against the defendants. Defendant No. 2 was duly served with summons, as recorded in the order dated 08.10.2025, but did not file a written statement within the prescribed period.
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The respondent was engaged by the Delhi Development Authority (“DDA”) under an agreement dated 10/11 September 2009 for construction of slip roads, footpath and cycle track, and remodelling of the cloverleaf at Noida...
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The petitioner-landlord challenged, under the proviso to Section 25-B(8) of the Delhi Rent Control Act, 1958 (“DRC Act”), the judgment dated 31 March 2015 by which the Rent Controller dismissed his eviction petition u...
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The petitioner and the respondent entered into Agreement No. 73/EE/HMD(Central)/2018-19 for construction of an Effluent Treatment Plant and related sewerage, water-supply and horticulture works at MAMC.
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The petitioner filed a petition under Section 24 of the Code of Civil Procedure, 1908 (“CPC”) seeking transfer of Civil Suit No. CIV.DJ 530/2020, Manoj Kakkar v. M/s Kiaasa Retail & Anr., pending before the District J...
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The respondent, a Tax Assistant in the Office of the Commissioner of Income Tax, was convicted and sentenced by the Special Judge, CBI, on 23 January 2012.
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The petitioner, Triveni Pattern Glass Ltd., filed a petition under Section 11(6) of the Arbitration and Conciliation Act, 1996, seeking appointment of a sole arbitrator under Article 24 of the Business Transfer Agreem...
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Shyam Sunder, a driver employed by the Delhi Transport Corporation (DTC), was charge-sheeted on 18 June 1992 for allegedly remaining absent without permission from 7 May 1992 onwards.
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Steel Authority of India Ltd. (“SAIL”) invited an online tender for appointment of a distributor for the Panchkula Cluster. M/s Sanjay Iron Steel (“Petitioner”) emerged as the successful bidder, and the parties execut...
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The respondent was appointed as a conductor by the Delhi Transport Corporation (“DTC”) in 1972 and confirmed in 1973.
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The appellants, being claimants in two separate proceedings under the Employees’ Compensation Act, 1923, challenged orders of the Commissioner directing the employer to pay compensation for the deaths of Kaptan Singh,...
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The prosecutrix, a married woman, alleged that Respondent No. 2, who was known to her family, repeatedly subjected her to sexual intercourse from 2017 onwards by threats, inducements and, on one occasion, by administe...
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NATRIP Implementation Society engaged D. S. Partnership (“Petitioner”) under Contract-I dated 7 August 2009 to provide consultancy services for evaluating and validating designs of utilities forming part of civil work...
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The petitioner, Mona Jain, was one of the two directors of Monica Gold Pipes Pvt. Ltd. (“the Company”), which had purchased material from the respondent and allegedly remained liable for ₹12,55,737.
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Engineering Projects (India) Ltd. (“EPI”) issued a Notice Inviting Tender on behalf of Tripura University for construction and allied development works at the University campus on a turnkey basis.
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The appellant’s husband, Shambhu Manjhi, was alleged to have been travelling from Patna Junction to New Delhi on Train No. 4055 (Brahmaputra Mail) on 17 April 2011 with a second-class superfast ticket.
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On 11.04.2019, the appellant purchased a railway ticket for travelling from Kampil Road to Kasganj by Train No. 55331. She claimed that, after boarding the train, she was standing near its door because of heavy rush a...
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On 2 April 2023, Ravi Kant was allegedly travelling from Kasganj to Agra by Train No. 15056, Agra Fort Express, on a second-class journey ticket.
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The plaintiffs instituted the suit seeking recovery and restitution of earnest money allegedly paid under an agreement dated 29 August 2019 concerning the sale of land measuring 43,730 square yards in the revenue esta...
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Rajender Prashad, a conductor employed by the Delhi Transport Corporation (DTC), was alleged to have collected ₹67 from passengers but failed to issue tickets to three passengers during a bus inspection on 15 November...
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Delhi Jal Board awarded M/s Rajora Builders the balance work of constructing a 15 MGD Sewage Pumping Station at Geeta Colony, Shahdara, Delhi, for Rs.36,65,799.08, with the work scheduled from 25 January 1992 to 24 Ja...
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On 15 March 2012, Anil Kumar Maurya, aged 18 years, was travelling as a pillion rider on motorcycle no. DL-8SAT-1508, driven by Akash. While attempting to overtake a tractor-trolley near 40 Foota Road, Prem Nagar, Del...
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The Petitioner instituted a Public Interest Litigation challenging the complete discontinuance of scheduled commercial flight operations at Visakhapatnam Airport from 17 August 2026 and their transfer exclusively to t...
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On 03 November 2016 at approximately 11:30 a.m., Phoolwati was walking near the Pradhan’s house at Sangam Vihar, Loni, Ghaziabad, when she was allegedly hit by a Celerio car bearing registration no. HR-55W-8629, drive...
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ASR Market Ventures Private Limited (“ASR”), a fitness and wellness company, claimed adoption and use of the mark FITFEAST since June 2017 for nutrition, healthy-food, wellness-plan and related services offered throug...
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The petitioner-landlord filed a rent-control eviction petition, RC ARC No. 43/2021, against the respondent-tenant concerning premises situated at Property No. 1780, Kucha Lattoo Shah, Dariba Kalan, Chandni Chowk, Delhi.
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On 13 November 2011, the appellant, aged 20 years, was travelling in a TSR near Geeta Colony Flyover, Delhi, when it was hit by a truck allegedly driven rashly and negligently by Respondent No. 1. Three occupants died...
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The petitioners sought anticipatory bail in FIR No. 109/2025 registered at Police Station Saket, South Delhi, for offences under Sections 420, 468, 471 and 34 of the IPC.
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The appellant was convicted by the Additional Sessions Judge-06/Special Judge (POCSO), East District, Delhi, under Section 10 of the Protection of Children from Sexual Offences Act, 2012, for allegedly making obscene...
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The petitioner invoked Article 227 of the Constitution read with Section 151 of the Code of Civil Procedure, 1908, challenging the order dated 27 July 2026 passed by the Principal Judge, Family Court, South District,...
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The respondent, a Junior Engineer with the Municipal Corporation of Delhi, was arrested in a CBI corruption case under Sections 7 and 13(2) read with Section 13(1)(d) of the Prevention of Corruption Act, 1988, and was...
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Ramesh died in a motor-vehicle accident on 26 January 2021 near Jhimar Pur Village, Delhi.
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The petitioner, a partnership firm providing Cable TV services, participated in a GeM tender floated by the Ministry of Defence for providing Cable TV services at Army Hospital (R&R) under Bid No. GEM/2025/B/6030488.
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ASR Market Ventures Private Limited (“ASR”), a fitness and wellness company, claimed adoption and use of the mark FITFEAST since June 2017 for nutrition, healthy-food, wellness-plan and related services offered throug...
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The petitioners, Indian citizens who pursued allopathic medical studies abroad, sought eligibility to appear in the Foreign Medical Graduate Examination (FMGE), which is required for registration and practice of medic...
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The workmen of Hotel Sofitel Surya, represented by the Hotel Mazdoor Union, submitted a Charter of Demands on 26.03.1992 seeking revision of pay scales, allowances and service benefits on the ground that their conditi...
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The Appellant challenged the order dated 21 November 2024 by which the Assistant Controller refused Patent Application No. IN201611009993, filed on 22 March 2016, concerning an improved process for preparing sugammade...
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The respondent was promoted on an ad hoc basis to the post of Superintendent in the pay scale of ₹6,500–10,500 with effect from 31 August 2005.
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The appeals were filed under Section 21(4) of the National Investigation Agency Act, 2008, challenging orders refusing bail in SC No. 2/2022, NIA v. Tariq Ahmad Dar & Ors., arising from RC No. 29/2021/NIA/DLI register...
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The Appellant had obtained loan facilities of ₹15 crores and ₹10 crores from Respondent No. 1, secured by properties at Padegaon and Divanshi, Aurangabad. The loan accounts were classified as NPAs, followed by demand...
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The Appellant was involved in the development and operation of the Government Aviation Training Institute (GATI) under an LDO Agreement dated 03.11.2008.
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The Petitioner, a company registered under the CGST Act in Haryana, was investigated by the Directorate General of GST Intelligence in connection with alleged fake invoicing by M/s Crimson International Pvt. Ltd.
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The Petitioner arrived at Terminal-3, Indira Gandhi International Airport, New Delhi, from the UAE on 28.06.2023. After crossing the Green Channel, Customs authorities intercepted her and recovered one yellow-metal ch...
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The appellants challenged a Provisional Attachment Order (“PAO”) issued under Section 5 of the Prevention of Money Laundering Act, 2002 (“PMLA”), attaching their properties as proceeds of crime or property of equivale...
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The defendant company, a manufacturer of X-ray films, appointed the plaintiff as its agent for supplying X-ray films to government departments and institutions in Delhi on a commission basis by letter dated 22 May 2003.
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The petitioners, including the President of the Delhi Pradesh Congress Committee and its Chairman, Booth Management Committee, challenged the requirement under Clause 9(d)(iv) of the Election Commission of India’s Det...
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The respondent, a Junior Engineer (Civil) in the CPWD, was convicted by the Special Judge, CBI (PC Act), on 31 July 2014 and sentenced on 5 August 2014 in RC 34A/95.
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The petitioners were engaged by the Municipal Corporation of Delhi as Beldars on a daily-rated/muster-roll basis from 1 July 2003 and 1 July 2006, respectively. They claimed that they were given work for approximately...
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The petitioner sought quashing of FIR No. 0277/2023, registered at Police Station Tilak Nagar under Section 363 IPC, along with consequential proceedings, on the basis of a settlement between the parties.
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Respondent No. 1 sanctioned a housing loan of ₹8,50,000 to the Petitioners against the mortgage of a residential property situated at Faridabad, Haryana; the Petitioners asserted that only ₹6,16,000 was disbursed and...
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The marriage between Petitioner No. 1, Rajesh Kumar, and Respondent No. 2 was solemnised on 20 February 2002; Petitioner No. 2, Rani, is Rajesh’s step-mother and Respondent No. 2’s mother-in-law
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The respondent, appointed as a conductor by the Delhi Transport Corporation (“DTC”) on 15 November 1979, was alleged to have sold bogus tickets and possessed bogus tickets at his residence while on duty.
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The All India Carrom Federation (“AICF”), a society claiming to be the National Sporting Federation for carrom and affiliated with the International Carrom Federation, challenged the common order dated 29.10.2025 pass...
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The Decree Holder sought enforcement under Section 36 of the Arbitration and Conciliation Act, 1996 (“Arbitration Act”) of an arbitral award dated 26.03.2019, corrected on 07.05.2019 under Section 33 of the Arbitratio...
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The appellant, an illiterate and financially distressed mother, sought condonation of a 299-day delay in filing an appeal against the Railway Claims Tribunal’s dismissal of her compensation claim.
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The Government of Canada instituted a suit seeking recovery and rendition of accounts concerning funds allegedly fraudulently obtained from the Government of Ontario and transferred from Canadian accounts to Indian ba...
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NTPC, IWAI and Jindal ITF Limited (“JITF”) executed a Tripartite Agreement on 11 August 2011 for transportation of imported coal to NTPC’s Farakka Thermal Power Plant through inland waterways.
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The petitioner sought regular bail in FIR No. 01/2026 registered at Police Station Keshav Puram for an offence under Section 69 of the Bharatiya Nyaya Sanhita, 2023 (“BNS”).
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The petitioner sought regular bail in FIR No. 743/2020 registered at Police Station Bawana for offences under Sections 302 and 201 IPC and Sections 25 and 27 of the Arms Act.
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The respondent appeared in the Assistant Grade Examination, 2014, conducted by the Agricultural Scientists Recruitment Board for recruitment to the post of Assistant in the Indian Council for Agricultural Research (“I...
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The respondent’s wife, Beena Kashmiri, a chronic heart patient, was admitted to Max Hospital from 9–16 February 2016 and was subsequently referred by the Railway Hospital to Delhi Heart & Lung Institute for emergency...
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On 30 July 2006, Mayank Pandey was riding his motorcycle with his mother, Malti Pandey, as pillion rider, when truck no. HR-47-8002 allegedly overtook the motorcycle from the left and suddenly applied its brakes, caus...
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The petitioner, a civilian employee of the Indian Navy, joined as Examiner (A) at Mumbai on 29 June 2015 and was transferred to Arakkonam on 1 January 2024.
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The respondent-establishment was covered under the Employees’ Provident Funds and Miscellaneous Provisions Act, 1952 (“EPFMP Act”) and was allotted PF Code No. DL/11645.
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The petitioner, an employee of the Employees’ State Insurance Corporation (ESIC), challenged her transfer from ESIC Headquarters to the ESIC Regional Office, Ahmedabad, by order dated 10 April 2026.
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The review petition challenged paragraphs 45–53 and the last two sentences of paragraph 56 of the Division Bench’s judgment dated 20 August 2026, which had addressed repeated suppression of documents and imposed costs...
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The appellant was appointed by the Life Insurance Corporation of India (“LIC”) as an Apprentice Development Officer (“ADO”). Under paragraph 2 of the appointment letter, his probation was initially for 12 months, exte...
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The petitioner, a Scheduled Tribe candidate, applied for appointment as PGT (History) (Female) with the Directorate of Education, GNCTD, pursuant to a DSSSB advertisement. She cleared the selection process and was pla...
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On 30 July 2006, Mayank Pandey was riding his motorcycle with his mother, Malti Pandey, as pillion rider, when truck no. HR-47-8002 allegedly overtook the motorcycle from the left and suddenly applied its brakes, caus...
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On 30 July 2006, Mayank Pandey was riding his motorcycle with his mother, Malti Pandey, as pillion rider, when truck no. HR-47-8002 allegedly overtook the motorcycle from the left and suddenly applied its brakes, caus...
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The deceased, Nahinder Kumar Sharma, died in a motor accident on 25 December 2010 involving truck bearing registration no. HR-56D-0317.
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Hindustan Unilever Limited (“Appellant”) filed a commercial suit before the Delhi High Court seeking interim relief under Order XXXIX Rules 1 and 2 of the Code of Civil Procedure, 1908 (“CPC”), alleging that Kwick Liv...
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Late Shri Devki Nandan Shastri was inducted as a tenant in Shop No. B-21, Sanatan Dharam Shopping Complex, and allegedly subdivided it into four portions, A–D.
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The original plaintiff, Smt. Anita, instituted Civil Suit No. 33/2019 seeking declaration of co-ownership in property bearing No. 3325/17, Village Shadipur, Ranjit Nagar, Delhi; cancellation of a registered Sale Deed...
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The respondent was prosecuted under Section 376(2)(f) IPC for allegedly sexually assaulting a four-and-a-half-year-old girl on 10 August 2008.
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The appellant, the sole accused, was prosecuted in Sessions Case No. 879/2018 for allegedly administering the prosecutrix an intoxicating or stupefying substance at his clinic on 25.04.2017, causing her to lose consci...
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The High Court of Delhi considered a batch of 19 petitions under Sections 34 and 36 of the Arbitration and Conciliation Act, 1996, challenging arbitral awards on various grounds, principally the alleged unilateral app...
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SEBI filed a petition under Section 419(3) of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), seeking leave to appeal against the judgment dated 13.05.2025 passed by the ASJ-03, Special Judge (Companies Act), Dwa...
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The petitioner, an Indian citizen, arrived at Terminal 3 of Indira Gandhi International Airport, New Delhi, from Saudi Arabia on 10.12.2024. Customs authorities detained two gold bars weighing 166 grams, recording the...
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The petitioner, an Indian national, arrived at Indira Gandhi International Airport from Doha on 1 July 2024 and was intercepted after crossing the Green Channel. Customs authorities recovered from him a 117-gram gold...
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The Petitioner arrived at Indira Gandhi International Airport, New Delhi, from Riyadh on 17 February 2024 and opted for the Green Channel. Customs authorities recovered two gold bars weighing 233 grams from his posses...
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The Petitioner, an Indian citizen, arrived at Indira Gandhi International Airport from Medina on 10 April 2023, carrying two gold bars weighing 233 grams and having 995 purity.
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In W.P.(C) 2255/2026, Mohammad Sadiq, an Indian citizen, arrived at Indira Gandhi International Airport on 25.02.2022 from Saudi Arabia, where three yellow-metal bars weighing 253.2 grams were detained under a Detenti...
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The petitioner had worked for approximately 18 years as a junior clerk with the respondent-management. He was suspended on 6 March 1993 and charge-sheeted on 12 March 1993 for allegedly leaving the workplace during du...
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The Petitioner, an Indian citizen, arrived at Indira Gandhi International Airport, New Delhi, on 27.02.2024 and was intercepted by Customs authorities after crossing the Green Channel.
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The petitioner sanctioned a loan facility of ₹4,93,269 to the respondents under a Loan Agreement dated 22 February 2025.
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The Petitioner arrived at Indira Gandhi International Airport, New Delhi, from Jeddah on 26.02.2025 and was intercepted after opting for the Green Channel. Customs authorities recovered nine gold bars and one gold cha...
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The Petitioner arrived at Indira Gandhi International Airport, New Delhi, from Saudi Arabia on 19.12.2023 and was intercepted after crossing the Green Channel.
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The Petitioner arrived in India carrying a 117-gram gold bar, which was detained by the Customs Authorities on 28.01.2024 under Detention Receipt No. 3635.
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The Petitioners-tenant challenged, under Section 25-B(8) of the Delhi Rent Control Act, 1958 (“DRC Act”), the Additional Rent Controller’s order dated 22 March 2022 dismissing their applications for leave to defend an...
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The petitioner, an Indian national, arrived at Indira Gandhi International Airport from Bahrain on 2 June 2024.
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The Petitioner filed a petition under Section 24 read with Section 151 of the Code of Civil Procedure, 1908, seeking transfer of Guardianship Petition No. 91/2022 and HMA No. 2414/2025 from the Family Court, District...
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The petitioner-tenant challenged, under Section 25B(8) of the Delhi Rent Control Act, 1958 (“DRC Act”), the orders dated 12 February 2025 and 13 August 2025 passed by the learned ARC in eviction proceedings under Sect...
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The Petitioner returned to India from Abu Dhabi on 20 January 2024 and was intercepted at Indira Gandhi International Airport after crossing the Green Channel.
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The appellant filed an appeal under Order XXI Rule 58 of the Code of Civil Procedure, 1908 (CPC) challenging the order dated 2 December 2025 passed by the learned SCJ-cum-RC, West Tis Hazari Courts, in Execution Petit...
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The Petitioner arrived at Indira Gandhi International Airport from Riyadh on 6 December 2020 and was intercepted after crossing the Green Channel. A 116-gram Suisse-brand gold bar was recovered from him and detained/s...
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The respondents/landlords filed an eviction petition under Section 14(1)(e) of the Delhi Rent Control Act, 1958, seeking possession of Shop No. 3 on the ground floor of property No. E-4/10, Krishna Nagar, Delhi, for e...
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The Ministry of Railways challenged ten assessment and revisional orders under the Delhi Sales Tax Act, 1975 (“DST Act”) for the assessment years 1987–88 to 1996–97, concerning rolling stock financed through the India...
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The Petitioner challenged the order dated 13 November 2025 passed by the Family Court, South-East District, Saket Courts, New Delhi, in HMA No. 1545/2022, whereby three applications, including an application under Ord...
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Jaiprakash Associates Limited imported Digital and Network Video Recorders on 15 September 2023 under Bill of Entry No. 7856824 and availed concessional Basic Customs Duty under Serial No. 499A of CBIC Notification No...
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The Petitioner imported high-grade tin ingots manufactured in Malaysia by Malaysia Smelting Corporation (“MSC”) and claimed nil Basic Customs Duty under Notification No. 46/2011-Cus. dated 1 June 2011, relying on Cert...
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The Appellants instituted CS(OS) No. 747/2022 seeking partition by sale of property bearing No. H-18-19, Kirti Nagar, New Delhi, purchased by their grandmother, Late Smt. Harbans Kaur Oberoi, under a registered sale d...
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The Petitioner challenged the order dated 21 April 2026 passed by the CCJ-cum-ARC, Central District, Tis Hazari Courts, Delhi, in an eviction petition under Section 14(1)(e) of the Delhi Rent Control Act, 1958 (“DRC A...
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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, concerning Almirah Shop No. 4866-A, Ward No. III, Ganesh Bazar, Cloth Bazar, Fatehpuri, Delhi.
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National Highways Logistics Management Ltd. and Jawaharlal Nehru Port Trust undertook development of a Multi Modal Logistics Park at Sindhi, Nagpur through the respondent no.1 Special Purpose Vehicle. Following a tend...
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An arbitral award was rendered on 11 December 2025 and served on the parties on 12 December 2025.
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Petitioner No. 1 obtained financial assistance from the Technology Development Board (“TDB”) for developing and commercialising the “VERA PON System” for fibre-to-the-home optical access.
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An FIR was registered against the petitioner under Section 509 IPC at Police Station Neb Sarai, Delhi, on 11 March 2016.
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The plaintiffs instituted a suit seeking declaration, possession and permanent injunction in respect of property bearing No. C-460, Defence Colony, New Delhi, including a room above the mezzanine floor and a terrace-s...
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The plaintiffs filed a suit seeking declaration that the Will dated 5 August 2022 allegedly executed by Late Shri Ram Prakash Anand was null and void, along with partition, rendition of accounts and permanent injunction.
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The Plaintiff, a Meerut-based jeweller, instituted a commercial suit seeking recovery of approximately ₹3,34,46,537, return of 1,191 grams of fine gold with interest, damages, and injunctive reliefs against the Defend...
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The Plaintiff sought partition, possession, declaration and permanent injunction concerning (i) a residential property at C-125, C Block, Surajmal Vihar, Delhi, and (ii) nine bighas of agricultural land in Khasra No....
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Tata Capital Limited filed a petition under Section 9 of the Arbitration and Conciliation Act, 1996, seeking interim protection against Katyayini Paper Mills Pvt. Ltd. and its connected respondents.
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The plaintiff filed a suit concerning partition, inheritance and title rights.
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The dispute concerned property bearing no. F-14/13, Model Town, Delhi, which was leased by the Respondent to the Petitioners under a registered Lease Deed dated 1 July 2021 for three years, ending on 30 June 2024, at...
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The University of Delhi engaged the National Testing Agency (NTA) to conduct computer-based examinations for recruitment to various non-teaching posts. Pursuant to the advertisement dated 23 February 2021, the respond...
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The plaintiffs, children of late Smt. Meera Gupta, instituted a partition suit concerning the estate of late Shri Gopal Raj Swarup, including property D-15, Maharani Bagh, New Delhi.
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The plaintiff instituted a suit for declaration, partition, and permanent and mandatory injunction, claiming that she was the biological and illegitimate daughter of Late Ram Kumar, who died on 22 October 2016, and wa...
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The Appellant joined the State Bank of India as a Clerk-cum-Typist in 1983 and served for over 35 years.
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The respondent-plaintiff instituted a suit for eviction, mesne profits and interest concerning Flat No. 198, Munirka Enclave, New Delhi.
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KEI Industries Ltd. filed a complaint under Section 138 of the Negotiable Instruments Act, 1881, concerning a cheque issued by M/s R.D. Enterprises, a partnership firm.
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The five respondent-workmen claimed that they had been employed by the petitioner, M/s Shaurya Enterprises, an LPG cylinder distribution agency, since various dates between 1985 and 1988.
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NPCC Limited issued a Notice Inviting Tender dated 23 January 2024 for construction of a Limited Height Subway and Railway Overbridge on the Bilaspur–Jharsuguda railway section. The petitioner was declared the lowest...
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The Appellant provided planning, designing, construction-management, supervision, architectural and consultancy services to government hospitals, medical colleges and educational institutions.
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The petitioner engaged the respondent, a sole proprietorship concern, under a Letter of Engagement dated 1 April 2021 for marketing, branding and promotional services.
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The petitioner claimed ownership of the ground floor and basement of property No. E-3, Lajpat Nagar-II, New Delhi, while respondent no. 2, his brother, claimed ownership/co-ownership of the property.
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The petitioner claimed that he had been engaged as a caretaker by D.A.V. Public School, Pusa Road, New Delhi, since 2002 and was illegally terminated on 1 December 2009.
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The Petitioner, a supplier of electrical items to the Indian Railways since 2019, succeeded in an e-tender floated by the Respondent in September 2025 for a contract valued at approximately ₹2.62 crores. It furnished...
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The petitioner alleged that an employee of Aligarh Muslim University (“AMU”) had admitted, by sworn statement, to preparing and signing forged cash vouchers amounting to ₹9,040.
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The petitioner-husband and respondent No. 1-wife married on 21 April 2019, and their son was born on 11 September 2023. The parties began living separately from 10 June 2025.
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RailTel Corporation of India Ltd. and Primatel Fibcom Limited entered into an agreement dated 27 February 2018 concerning the Raj Net Wi-Fi Project.
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The petitioner, Tushar Garg, married Respondent No. 2, Nikita Bansal, on 17 February 2018, and they had a son born on 2 April 2022.
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The petitioner, a 73-year-old senior citizen, alleged that his daughter-in-law and her relatives, including persons connected with the Delhi Police, threatened and intimidated him and his family to transfer his reside...
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The respondent, Delhi Technological University, issued a Notice Inviting Tender (NIT) in October 2010 for sanitation and housekeeping services.
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WAPCOS had engaged the Petitioners as contractual employees in non-technical categories, with several serving continuously for approximately 10–16 years through successive renewals.
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The five respondent-workmen claimed that they had been employed by the petitioner, M/s Shaurya Enterprises, an LPG cylinder distribution agency, since various dates between 1985 and 1988.
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WAPCOS had engaged the Petitioners as contractual employees in non-technical categories, with several serving continuously for approximately 10–16 years through successive renewals.
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The petitioners, former employees of M/s IOC Phinergy Private Limited, filed petitions under Section 11(6) of the Arbitration and Conciliation Act, 1996, seeking appointment of a Sole Arbitrator under the arbitration...
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The five respondent-workmen claimed that they had been employed by the petitioner, M/s Shaurya Enterprises, an LPG cylinder distribution agency, since various dates between 1985 and 1988.
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The petitioners, former employees of M/s IOC Phinergy Private Limited, filed petitions under Section 11(6) of the Arbitration and Conciliation Act, 1996, seeking appointment of a Sole Arbitrator under the arbitration...
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The appellants challenged the Railway Claims Tribunal’s judgment dated 30 June 2022 in O.A. No. OA(IIu)/GZB/297/2018 under Section 23 of the Railway Claims Tribunal Act, 1987.
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The petitioners, former employees of M/s IOC Phinergy Private Limited, filed petitions under Section 11(6) of the Arbitration and Conciliation Act, 1996, seeking appointment of a Sole Arbitrator under the arbitration...
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The petitioner, Tushar Garg, married Respondent No. 2, Nikita Bansal, on 17 February 2018, and they had a son born on 2 April 2022.
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On 08.02.2017, the appellant boarded a passenger train at Okhla Railway Station for Palwal after allegedly purchasing a valid journey ticket. At Tughlakabad Railway Station, he alighted to obtain water; when the train...
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On 31 August 2024, Vijay Kumar allegedly travelled from Ghaziabad to Meerut after purchasing a second-class railway ticket and boarded an unknown passenger train. During the journey, he allegedly fell from the moving...
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On 21.10.2015, Rajesh Ghosh, aged approximately 26 years, was travelling from Hazrat Nizamuddin Railway Station to Jhansi by Train No. 14310, the Dehradun–Ujjain Express.
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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 Work Order/Agreement for C...
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The petitioners, former employees of M/s IOC Phinergy Private Limited, filed petitions under Section 11(6) of the Arbitration and Conciliation Act, 1996, seeking appointment of a Sole Arbitrator under the arbitration...
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The petitioner, the sole executor named in the registered Will dated 23.10.2024 and Codicil dated 01.08.2025 of Late Lt. Gen. Raju Baijal, instituted probate proceedings under Section 276 read with Sections 222 and 22...
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The petitioners, former employees of M/s IOC Phinergy Private Limited, filed petitions under Section 11(6) of the Arbitration and Conciliation Act, 1996, seeking appointment of a Sole Arbitrator under the arbitration...
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The Union of India challenged two judgments of the Additional District Judge, Rohini Courts, concerning Award No. 08/2003-04 for acquisition of land in the revenue estate of Village Bakoli, Delhi, pursuant to referenc...
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Otsuka Chemical established a chemical manufacturing plant and engaged Trans Engineers for expansion under the “Lion Project.”
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The petitioner, an officer of the Border Security Force (“BSF”), challenged his reversion from the post of Assistant Commandant to Inspector/GD.
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Azam Khan, the respondent, had sought out-of-turn promotion under the Delhi Police sports quota.
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The appellant, a 25-year-old labourer, sustained grievous injuries on 16 October 2010 when the truck in which he was travelling collided with a stationary tractor-trolley due to rash and negligent driving.
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The petitioners constituted a consortium under a Consortium Agreement dated 27 July 2026, with LC Infra Projects Private Limited as the Lead Member and Radhika Opto Electronics Limited and Esmart Energy Solutions Limi...
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On 19 May 2007 at approximately 4:00 a.m., Subhash, his wife Manisha, and their daughter Kajal were travelling from Aligarh to Delhi in an Indica car. Near Darau More, the car collided with a bus owned by the Uttar Pr...
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The appellant, an injured claimant working as an electrician, sustained serious injuries in a motor accident on 21 February 2017, including fractures of both bones of the right leg, nerve palsy, shortening and deformi...
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The petitioner, a Chartered Accountant with approximately fourteen years’ experience, was appointed by Respondent No. 2 as Manager–Accounting at a monthly salary of ₹2,60,000/-. She disclosed her pregnancy in May 2023...
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The claimant was appointed by the petitioner-management on 17 April 2008 and commenced work as an “Accounts Manager” from 16 May 2008, drawing a last salary of ₹29,000 per month.
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On 12 November 2009 at approximately 9:15 a.m., PW5 was riding a bicycle with his mother as pillion rider in C-Block, Naresh Park Extension, Delhi, when tempo no. DL-1LE-2469, allegedly driven by Sanjay at high speed...
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The Appellant, a non-banking financial company, extended two mortgage loan facilities to the Respondents under agreements dated 1 September 2023, aggregating to ₹2,86,36,838. Both agreements contained arbitration clau...
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The Appellant invited bids for construction of a Disaster Management and Training Centre at Rajokari, New Delhi. The Respondent’s bid was accepted for a tendered value of ₹3,73,98,625, with the work scheduled for comp...
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On 5 October 2016, officers of the Directorate of Revenue Intelligence intercepted Petitioner Nos. 2–4 at IGI Airport while they were travelling to Dubai. Approximately EUR 3,90,000 was recovered after the Petitioners...
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The Petitioner, a partnership firm engaged in manufacturing, exporting and distributing flanged pipes and fittings, was registered under the CGST Act.
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The Appellant, a Customs Broker licensed under the Customs Brokers Licensing Regulations, 2018 (“CBLR”), was proceeded against following the seizure of diamonds allegedly concealed in plastic hot fix during an attempt...
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The petitioner, a Senior Advocate and former Advocate General of Madhya Pradesh, claimed unpaid professional fees from the State for appearing before a Constitution Bench of the Supreme Court in Indore Development Aut...
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The petitioner, a provider of Cell Broadcast-based products and services, challenged the Office Memorandum dated 1 October 2024 recording the in-principle decision to appoint the Centre for Development of Telematics (...
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Jagdish Lal Arora retired from the Bank of India on 31 October 2018 after more than 36 years of service.
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The petitioners-tenants filed a rent-control revision under the proviso to Section 25B(8) of the Delhi Rent Control Act, 1958, challenging the eviction order dated 5 February 2026 passed by the learned Additional Rent...
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On 8 July 2003, the prosecutrix was allegedly taken from her house by Jagdish @ Jagga, Deepak @ Chiku, Anwar @ Guddu and another person.
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The Delhi Improvement Trust granted a 20-year lease dated 13 January 1950 in favour of Bhag Ram Handa for an ice factory, commencing on 1 June 1948 and expiring on 31 May 1968, with an option for renewal for a further...
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The appellant completed a three-year LL.B. course from Bundelkhand University, Jhansi, and had been enrolled as a practising Advocate with the Bar Council of Delhi (“BCD”) since 2001.
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The Respondent-landlord, Gunita Gulati, instituted Eviction Petition No. E.101/2017 before the Additional Rent Controller, South-East District, Saket Courts, Delhi, seeking eviction of P.D. Adlakha on the ground of bo...
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