High Courts04 Sept 2024Disposed Of

Delhi Transport Corporation Vs Ashok Kumar

Delhi High Court · (2024) 09 DEL CK 1372

Delhi High Court Rules-Clause XRegulation of Delhi Road Transport Authority, 1950-Paras 19(a), 19(h), 19(m)DRTA Conditions of Appointment and Service-Regulations 9(b), Rule 9(b), 9(h)
High Courts04 Sept 2024Disposed Of

Kishwari Begam Vs New-Delhi Municipal Council

Delhi High Court · (2024) 09 DEL CK 1454

Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014-Section 3(3), 5(2), 20Delhi Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2017-Rule 13Government of National Capital Territory of Delhi Street Vendors (Protection of Livelihood and Regulation of Street Vending) Scheme, 2019-Paragraph 3.3, Section 2.1.1, 8.5, 6.2
High Courts03 Sept 2024

Devi Lal Garg Vs Baldev Singh

Delhi High Court · (2024) 09 DEL CK 1811

Contempt of Courts Act, 1971-Section 2(B), 10, 11Constitution of India-Article 215CPC-Order XXIII Rule 3
High Courts03 Sept 2024Allowed

Hari Kishan Sharma Vs Govt Of NCT Of Delhi & Anr.

Delhi High Court · (2024) 09 DEL CK 1838

Income Tax Act, 1961-Section 119(2)(b), 139, 143(1), 155(14), 199, 203, 204, 205, 206C, 227, 237, 239(1), 239(2), Chapter XVIILand Acquisition Act, 1894Constitution of India-Article 226, 265