High Courts22 Apr 2024Dismissed

PT Prasadi Lal Kakaji Teacher Training College Vs National Council For Teacher Education & Anr.

Delhi High Court · (2024) 04 DEL CK 4567

National Council for Teacher Education Act, 1993-Section 1(3), 2(d), 2(h), 2(l), 3(4), 7(4), 12, 12A, 13, 13(3), 14, 14(1), 14(3), 14(3)(a), 14(3)(b), 14(6), 15, 15(1), 15(3), 16, 17, 17(1), 17(3), 18, 20, 20(1), 20(6), 21, 29(1), 30, 31, 32(2), 123, 179National Council for Teacher Education Rules, 1997-Rule 8, 9National Council for Teacher Education (Procedure for Recognition of Certain Categories of Institutions) Rules, 2006
High Courts22 Apr 2024Disposed Of

Jiwesh Kumar & Ors. Vs Union Of India & Anr.

Delhi High Court · (2024) 04 DEL CK 4171

National Commission for Indian System of Medicine Act, 2020-Section 1(3), 15, 15(1), 15(3), 33, 47, 47(1), 58, 58(1), 59(2)Indian Medicine Central Council Act, 1970-Section 3, 17, 17(1)General Clauses Act-Section 6, 6(c)
High Courts22 Apr 2024Dismissed

Akil Vs State (NCT Of Delhi)

Delhi High Court · (2024) 04 DEL CK 4111

Criminal Procedure Code-Section 374(2), 482, 161, 294, 313, 428Penal Code, 1860-Sections 489A, 489B, 489C, 489D, 489E, 28, 34, 120-B, 471, 474Indian Evidence Act, 1872-Section 106, 4
High Courts22 Apr 2024Disposed Of

Manoj Kumar Vs State

Delhi High Court · (2024) 04 DEL CK 4097

Code of Criminal Procedure, 1973-Section 374, 428, 313Indian Penal Code, 1860-Section 393, 398, 451, 397Arms Act-Sections 27, 54, 59
High Courts22 Apr 2024

Smt. Santosh Yadav Vs Jaswant Singh & Ors.

Delhi High Court · (2024) 04 DEL CK 4022

Land Acquisition Act, 1894-Section 4, 6CPC, 1908-Order XXII Rule 1, XXII Rule 2, XXII Rule 4, XXI Rule 14, XXI Rule 15, XXI Rule 16, Section 151Indian Succession Act, 1925-Section 63, 63(c), 276, 281, 237, 238, 239, 240, 294
High Courts22 Apr 2024

Sarabjit Singh Vs Surinder Mohan Tarun

Delhi High Court · (2024) 04 DEL CK 4017

Code of Civil Procedure, 1908-Section 151, Order XL Rule 1, XXII Rule 3, XXII Rule 4, XXII Rule 5, I Rule 10Limitation Act, 1963-Section 5Delhi High Court (Original Side) Rules, 1967-Chapter II Rule 5