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Delhi High Court judgments

1,38,161 judgments · page 3,286 of 6,909

High Courts05 Feb 2018Disposed Of

Satish Kumar And Ors Vs Govt Of Nct Of Delhi And Ors

Delhi High Court · (2018) 02 DEL CK 0162

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 Courts05 Feb 2018Disposed Of

Arun Arora Vs Union Of India & Ors

Delhi High Court · (2018) 02 DEL CK 0161

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 Courts05 Feb 2018Disposed Of

Balvir Singh Vs Securities & Exchange Board Of India & Ors

Delhi High Court · (2018) 02 DEL CK 0157

Security And Exchange Board Of India Act, 1992 — Section 11, 11B 11(2)(i)(a), 15, 15T, 19, 20A(1)(b), 24Income Tax Act, 1961 — Section 226Securities And Exchange Board Of India (Collective Investment Schemes) Regulations, 1999 — Regulation 65, 73
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High Courts05 Feb 2018Disposed Of

Joginder Kaur & Ors Vs Union Of India & Ors

Delhi High Court · (2018) 02 DEL CK 0156

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 Courts05 Feb 2018Disposed Of

Dhruv Bhasin & Ors Vs Dhruv Bhasin & Ors

Delhi High Court · (2018) 02 DEL CK 0155

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 Courts05 Feb 2018Disposed Of

Kamal Kant Bansal & Anr Vs Union Of India & Ors

Delhi High Court · (2018) 02 DEL CK 0154

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 Courts05 Feb 2018Disposed Of

Shiv Dutt Sharma Vs Govt Of Nct Of Delhi & Ors

Delhi High Court · (2018) 02 DEL CK 0153

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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