Government of NCT of Delhi Archives

Delhi High Court upholds maternity benefits of a contractual employee; Imposes costs on Delhi State Consumer Forum

Delhi High Court expressed surprise at GNCTD filing an appeal challenging the provision of benefits under the Maternity Benefit Act to a dedicated young woman who served in the Delhi State Consumer Forum for over five years on contractual basis considering their efforts to promote women’s interests, such as the Mukhyamantri Mahila Samman Yojna promising a monthly sum of Rs. 1,000 to adult women in Delhi, excluding tax-payers, government employees, or pensioners.

Case Briefs High Courts

Delhi High Court directs Delhi Government to reimburse Rs. 16 lakhs to a judicial officer as reimbursement for treatment of Covid-19

Delhi High Court: In a writ petition filed by an Additional District Judge for reimbursement of his treatment charges during

Case Briefs High Courts

Del HC | Seismic Structural Stability of Buildings in Delhi | “What is in the interest of public, is the execution of directions and not high-sounding words of notifications”

Delhi High Court: A Division Bench of D.N. Patel, CJ and Prateek Jalan, J., while addressing a matter in regard to the frequent

Legislation Updates Notifications

Govt. of NCT of Delhi designates Court of Addl. Sessions Judge-02

No. F. 6/21/2018-Judl./Suptlaw/608-615 — In pursuance of the provisions of Section 10 of Delhi Protection of Interests of Depositors (in Financial Establishments)

Case Briefs High Courts

Delhi HC declines to issue mandamus prohibiting Delhi Government from procuring standard floor buses

Delhi High Court: The Bench comprising of the Rajendra Menon CJ. and V. Kameswar Rao, J. dismissed a petition pertaining to seeking