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Delhi High Court judgments, 2017

3,830 judgments · page 2 of 192

High Courts21 Dec 2017Allowed

Dhoom Singh Vs Govt. Of Nct Of Delhi And Ors.

Delhi High Court · (2017) 12 DEL CK 0477

Constitution Of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6, 11, 18, 31, 31(1), 31(2), 32, 33, 34Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24(2)
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High Courts21 Dec 2017

UOI Vs Amar Constructions

Delhi High Court · (2017) 12 DEL CK 0048

General Clauses Act, 1897, Section 27 - Meaning of service by postArbitration and Conciliation Act, 1996, Section 3, Section 34, Section 3(
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High Courts21 Dec 2017Dismissed

Airports Authority of India Vs Sikka Associates

Delhi High Court · (2017) 12 DEL CK 0043

Contract Act, 1872, Section 22, Section 62, Section 72 - Contract caused by mistake of one party as to matter of fact - Effect of novation, rescission and alteration of contr
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High Courts20 Dec 2017Disposed Of

Yogendra Singh Vs Indian Oil Corporation Ltd

Delhi High Court · (2017) 12 DEL CK 0472

Constitution Of India, 1950 — Article 14, 16, 21Conduct Discipline and Appeal Rules, 1980 — Rule 8, 13, 14, 15, 31, 31(3), 31(14), 31(15)Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14(18)
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