High Courts03 Dec 2025Dismissed

Mrs. Minal Desai Vs Mr. Kawaljeet Singh

Delhi High Court · (2025) 12 DEL CK 4006

Commercial Court Act, 2015-Section 12A, 2(1)(c)Code of Civil Procedure, 1908-Order IV, XI Rule 6, XI Rule 6(3)Indian Evidence Act, 1872-Section 65B, 43, 40 to 42, 8 and 13
High Courts03 Dec 2025Allowed

Union Of India & Ors. Vs Sh. A. Haque, IAS & Ors.

Delhi High Court · (2025) 12 DEL CK 3986

Indian Administrative Service (Regulation of Seniority) Rules, 1987Indian Police Service (Regulation of Seniority) Rules, 1988-Rule 3, sub-rule (3) to Rule 3, first proviso to sub-rule (3) to Rule 3
High Courts03 Dec 2025Dismissed

Dr Sanjay Kaushal & Anr. Vs State NCT Of Delhi & Anr.

Delhi High Court · (2025) 12 DEL CK 3932

Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482, 2(wa), 24(8), 193, 225, 301, 301(2), 302(2), 397, 399, 401, 401(2), 403Code of Criminal Procedure (Amendment) Act, 2008