High Courts29 Aug 2025Partly Allowed

Bhupender Kumar Arora (HUF), Through Its Karta Sh. Bhupender Kumar Arora Vs Union Of India & Anr.

Delhi High Court · (2025) 08 DEL CK 1930

Arbitration and Conciliation Act, 1996-Section 11, 11(6), 12, 12(1), 12(2), 12(3), 12(5), 13, 13(1), 13(2), 13(4), 13(5), 14, 15, 15(2), 29A, 34, Entry 1 of Seventh Schedule, Entry 24 of Fifth ScheduleNational Highways Act, 1956-Sections 3-A to 3-F, 3A, 3A(1)(ii), 3D, 3G, 3G(5), 3G(6), 3G(7), 3JLand Acquisition Act, 1894
High Courts29 Aug 2025Dismissed

Pramiti Basu Vs Secretary General Supreme Court Of India

Delhi High Court · (2025) 08 DEL CK 2082

Supreme Court Officers & Servants (Conditions of Service and Conduct) Rules, 1961-Rule 4, 4(2)(c), 6, 47Constitution of India-Article 14, 146, 226, 309Punjab Civil Service (Judicial Branch) Service Rules-Rule 8, 10(ii), Part C
High Courts28 Aug 2025Dismissed

Vijay Vs State NCT Of Delhi

Delhi High Court · (2025) 08 DEL CK 2129

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 430Indian Penal Code, 1860-Sections 302, 307, 365, 34, 120B, 511, 394, 397, 506, 323, 341, 452Arms Act, 1959-Sections 25, 27
High Courts28 Aug 2025Dismissed

Rakesh Babu Vs Union Of India & Ors.

Delhi High Court · (2025) 08 DEL CK 2128

Indian Penal Code, 1860-Sections 342, 365, 377Protection of Children From Sexual Offences Act, 2012-Sections 5, 5(c), 5(m), 6, 29, 32, 42A, 67Constitution of India-Article 226