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Delhi High Court judgments, 2018

5,462 judgments · page 271 of 274

High Courts04 Jan 2018

Kuldeep Vs Union Of India & Anr

Delhi High Court · (2018) 01 DEL CK 0174

Constitution Of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24(2)
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High Courts04 Jan 2018

Asha Praksh Vs Union Of India & Ors

Delhi High Court · (2018) 01 DEL CK 0173

Constitution Of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24(2)
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High Courts04 Jan 2018Disposed Of

Sukhram Vs Nct Of Delhi & Ors

Delhi High Court · (2018) 01 DEL CK 0172

Constitution Of India, 1950 — Article 226Employee’s Compensation Act, 1923 — Section 31Revenue Recovery Act, 1890 — Section 5
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High Courts04 Jan 2018Disposed Of

Mehboobur-Rehman Vs Union Of India And Ors

Delhi High Court · (2018) 01 DEL CK 0171

Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24(2)Land Acquisition Act, 1894 — Section 4, 6, 11
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High Courts04 Jan 2018Disposed Of

Ram Kishan & Others Vs Union Of India & Anr

Delhi High Court · (2018) 01 DEL CK 0170

Constitution Of India, 1950 — Article 226Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24(2)Land Acquisition Act, 1894 — Section 4, 6, 11, 18, 31, 31(1), 31(2), 32, 33, 34
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High Courts04 Jan 2018Disposed Of

Kuldeep & Ors Vs Union Of India & Anr

Delhi High Court · (2018) 01 DEL CK 0169

Constitution Of India, 1950 — Article 226Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24(2)Land Acquisition Act, 1894 — Section 4, 6, 11, 18, 31, 31(1), 31(2), 32, 33, 34
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High Courts04 Jan 2018

ANIL KATARIA Vs STATE

Delhi High Court · (2018) 01 DEL CK 0125

Code of Criminal Procedure, 1973, Section 161, Section 313, Section 437A - Examination of witnesses by police - Power to examine the accusedIndian Pe
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High Courts04 Jan 2018

SANTOSH @ RAVI & Anr Vs STATE

Delhi High Court · (2018) 01 DEL CK 0123

Code of Criminal Procedure, 1973, Section 161, Section 313, Section 428, Section 374 - Examination of witnesses by police - Power to examine the accus
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High Courts03 Jan 2018Disposed Of

Subhash Chander Khatri & Anr Vs Union Of India & Ors

Delhi High Court · (2018) 01 DEL CK 0572

Constitution Of india, 1950 — Article 226Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24(2)Land Acquisition Act, 1894 — Section 4, 6, 9, 10, 11, 17(1), 18, 31, 31(1), 31(2), 32, 33, 34
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