Constitution of India-Article 226FCI (Staff) Regulations, 1971-Regulation 31, 32 & 32 A, 56 read with Regulation 54Payments of Gratuity Act, 1972-Section 4(6)(a)

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High Courts21 May 2025Dismissed

Munish Grover Vs Container Corporation Of India Ltd. & Ors.

Delhi High Court · (2025) 05 DEL CK 2176

Constitution of India-Article 226

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High Courts21 May 2025Dismissed

Managing Director, Army Welfare Housing Organisation & Ors. Vs Col Ashok Kumar Sood (Retd)

Delhi High Court · (2025) 05 DEL CK 2186

Constitution of India-Article 226, 227, 136, 141, 142Consumer Protection Act, 1986

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High Courts21 May 2025Allowed

Springer Healthcare Limited Vs Assistant Commissioner Of Income Tax & Anr.

Delhi High Court · (2025) 05 DEL CK 1679

Income Tax Act, 1961-Section 9(1)(vii), Explanation 2 to Section 9(1)(vi), 90(2), 132, 132A, 135-A, 142(1), 143(2), 143(3), 147, 148, Explanation 1 to Section 148, 148A, 148A(a), 148A(b), 148A(c), 148A(d), 149(1), 149(1)(b), First proviso to Section 149, 151, 154Finance (No.2) Act, 2024Finance Act, 2023

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High Courts21 May 2025Allowed

M/S GE Steam Power Systems (Earlier Known As M/S. Alstom Power System SA) Vs Assistant Commissioner Of Income Tax, Circle Int Tax 1 (1) (1) & Anr.

Delhi High Court · (2025) 05 DEL CK 1674

Income Tax Act, 1961-Section 148, 133A(1), 147

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High Courts21 May 2025Disposed Of

Pranav Ansal & Anr. Vs Neelima Yadav

Delhi High Court · (2025) 05 DEL CK 1633

CPC-Order XXI Rule 41(2)

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High Courts21 May 2025Allowed

Dilip Kumar Jha And Another Vs State Nct Of Delhi & Anr

Delhi High Court · (2025) 05 DEL CK 0930

Indian Penal Code , 1860 - Section 34, 323, 354B, 498A, 506

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High Courts21 May 2025Allowed

Shikhar Goel & Ors Vs State (Nct Of Delhi) & Anr

Delhi High Court · (2025) 05 DEL CK 0929

Indian Penal Code , 1860 - Section 34, 406, 498A

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High Courts21 May 2025Dismissed

Raj Kumar Vs Food Corporation Of India & Ors

Delhi High Court · (2025) 05 DEL CK 0928

Constitution of India, 1950 - Article 226Payments of Gratuity Act, 1972 - Section 4(6)(a)

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High Courts21 May 2025Allowed

Sandeep Dahiya Vs Poorna Prajna Public School & Ors

Delhi High Court · (2025) 05 DEL CK 0927

Constitution of India, 1950 - Article 12, 226Delhi School Education Act and Rules, 1973 - Section 118, 119, 120

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High Courts21 May 2025Allowed

Keshav Dutt Sharma & Anr Vs State (Nct Of Delhi)& Anr

Delhi High Court · (2025) 05 DEL CK 0926

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Indian Penal Code , 1860 - Section 34, 323, 406, 498AHindu Marriage Act, 1955 - Section 13B(1)

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High Courts21 May 2025Allowed

Yogesh Kumar & Anr Vs State (Nct Of Delhi) & Ors

Delhi High Court · (2025) 05 DEL CK 0925

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Indian Penal Code , 1860 - Section 34, 406, 498A

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High Courts21 May 2025Allowed

Jaspal Singh & Ors Vs State Gov Nct Of Delhi & Anr

Delhi High Court · (2025) 05 DEL CK 0924

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Code of Criminal Procedure, 1973 - Section 125Indian Penal Code , 1860 - Section 34, 406, 498A

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High Courts21 May 2025Allowed

Pramod Bind & Ors Vs State Govt Of Nct Of Delhi Through Sho Ps Khajuri Khas & Anr

Delhi High Court · (2025) 05 DEL CK 0923

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Indian Penal Code , 1860 - Section 34, 406, 498ADowry Prohibition Act, 1961 - Section 4

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High Courts21 May 2025Disposed Of

Nitin Vs State Govt. Of Nct Delhi

Delhi High Court · (2025) 05 DEL CK 0922

Code of Criminal Procedure, 1973 - Section 161, 439, 482Indian Penal Code , 1860 - Section 307, 324

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High Courts21 May 2025Allowed

Monti Vs State Nct Of Delhi

Delhi High Court · (2025) 05 DEL CK 0906

Code of Criminal Procedure, 1973 - Section 164Indian Penal Code , 1860 - Section 376Protection of Children from Sexual Offences Act, 2012 - Section 6

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