High Courts09 May 2024Dismissed

Preeti Singh Vs National Medical Commission & Ors.

Delhi High Court · (2024) 05 DEL CK 4068

Regulations on Graduate Medical Education, 1997-Regulation 5, 4, 5(ii)Eligibility Requirement for Taking Admission in an Undergraduate Medical Course in a Foreign Medical Institution Regulations, 2022-Regulations 3, 5, 8, 8(ii)Constitution of India-Article 142
High Courts09 May 2024Disposed Of

Adesh Tyagi Vs Pooja Kaur

Delhi High Court · (2024) 05 DEL CK 3748

Code of Criminal Procedure, 1973-Section 482, 389Negotiable Instruments Act, 1881-Section 138, 148
High Courts09 May 2024Dismissed

Khajan Singh Vs Union Of India And Ors.

Delhi High Court · (2024) 05 DEL CK 0061

Constitution of India, 1950 — Article 226, 235, 309Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 14(2), 15, 15(2), 15(3), 15(3)(b), 15(4), 15(5), 15(6), 22, 23, 24Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013 — Section 2(k), 9, 11, 13, 13(2), 13(3), 13(3)(i), 13(3)(ii), 13(4), 14(1), 14(1), 17, 18, 18(1), 29(k)