All India Institute of Medical Sciences Act, 1956-Section 11, 11(4), 28, 28(1), 28(2)(f), 29, 29(1)All India Institute of Medical Sciences Regulations, 1999-Regulation 11(b), 24, 24(2), 29, Schedule-I, Entry 29, Entries 36 and 37All India Institute of Medical Sciences Rules, 1958-Rule 7(1)

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High Courts16 Sept 2025Disposed Of

Shri Narottam Singh Shami Vs Govt. Of NCTD & Ors.

Delhi High Court · (2025) 09 DEL CK 1993

Central Civil Services (Classification, Control and Appeal) Rules, 1965-Rule 14Constitution of India-Articles 14, 19, 21CCS (Leave) Rules, 1972

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High Courts16 Sept 2025Disposed Of

Ravi Kumar Dogra Vs Mahanagar Telephone Nigam Ltd. & Ors.

Delhi High Court · (2025) 09 DEL CK 1995

Indian Penal Code, 1860-Sections 420/406/120BCCS (Pension) Rules, 1972-Rule 9(6)(b)(i), 69

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High Courts16 Sept 2025Disposed Of

Govt Of NCT Of Delhi & Anr. Vs Mrs. Sunita & Anr.

Delhi High Court · (2025) 09 DEL CK 1996

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High Courts16 Sept 2025Dismissed

Suresh Vs State NCT Of Delhi

Delhi High Court · (2025) 09 DEL CK 2001

Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023-Section 483Code of Criminal Procedure, 1973-Section 439, 161Indian Penal Code, 1860-Section 307, 302, 468

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High Courts16 Sept 2025Dismissed

Nand Lal Singh Vs State Through SHO PS Adarsh Nagar & Anr.

Delhi High Court · (2025) 09 DEL CK 2002

Bhartiya Nagarik Suraksha Sanhita, 2023-Section 528, 374(2), 36Protection of Children from Sexual Offences Act, 2012-Section 6Indian Penal Code, 1860-Section 376(3), 376

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High Courts16 Sept 2025Disposed Of

D A Minor Through Her Mother And Natural Guardian Mrs. Rupi Babbar Vs State (GNCT Of Delhi) & Anr.

Delhi High Court · 2023 INSC 761

Constitution of India-Article 226/227Indian Penal Code, 1860-Sections 354/354A/377/323/376Prevention of Children from Sexual Offences Act, 2012-Sections 3/5/6/7/9/10/29/30

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High Courts16 Sept 2025Dismissed

Veena Sharma Vs State Of NCT Of Delhi & Ors.

Delhi High Court · (2025) 09 DEL CK 2004

Constitution of India-Article 226, 227, 14, 21Bhartiya Nagrik Suraksha Sanhita (BNSS), 2023-Section 528Code of Criminal Procedure, 1973-Section 200, 156(3)

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High Courts16 Sept 2025

M/S SAP India Private Limited Vs Commissioner Of Customs (Import) New Customs House Near Igi Airport New Delhi

Delhi High Court · (2025) 09 DEL CK 2050

Customs Act, 1962-Section 130, 28

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High Courts16 Sept 2025Disposed Of

M/s R.U. Overseas Through Its Proprietor Sh. Ujala Goel Vs Directorate General Of Goods And Services Tax Intelligence DGGI & Ors.

Delhi High Court · (2025) 09 DEL CK 2051

Constitution of India-Articles 226 and 227

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High Courts16 Sept 2025Disposed Of

Mushlina Vs Commissioner Of Customs & Ors.

Delhi High Court · (2025) 09 DEL CK 2052

Constitution of India-Article 226Customs Act, 1962-Section 111(d), 111(m), 112(a), 112(b), 125Baggage Rules, 2016

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High Courts16 Sept 2025Disposed Of

M/s Muchipara Consumers Co-Operative Stores Ltd Through Its President Vs Union Of India & Ors.

Delhi High Court · (2025) 09 DEL CK 2053

Constitution of India-Article 226Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2003Legal Metrology Act, 2009

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