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Delhi High Court judgments

1,38,161 judgments · page 3,283 of 6,909

High Courts06 Feb 2018Disposed Of

Singh Raj & Ors Vs Union Of India & Ors

Delhi High Court · (2018) 02 DEL CK 0219

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, 30, 31, 31(1), 31(2), 32, 33, 34
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High Courts06 Feb 2018Disposed Of

Nathan Singh Gulshan @ Nathan Vs Govt. Of Nct Of Delhi And Ors

Delhi High Court · (2018) 02 DEL CK 0207

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, 30, 31, 31(1), 31(2), 32, 33, 34
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High Courts06 Feb 2018Disposed Of

Ravi Dutt Sharma And Anr. Vs Govt. Of Nct Of Delhi & Ors

Delhi High Court · (2018) 02 DEL CK 0204

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
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High Courts06 Feb 2018Dismissed

M/S Anantraj Agencies Pvt Ltd Vs Union Of India & Anr

Delhi High Court · (2018) 02 DEL CK 0202

Constitution Of India, 1950 — Article 32, 226, 227Code Of Civil Procedure, 1908 — Order 23 Rule 1, Order 22 Rule 10Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2(e), 2(g), 5, 7
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High Courts06 Feb 2018Disposed Of

Sona Devi And Ors Vs Union Of India And Ors

Delhi High Court · (2018) 02 DEL CK 0200

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, 30, 31, 31(1), 31(2), 32, 33, 34
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