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Delhi High Court judgments

1,38,161 judgments · page 3,293 of 6,909

High Courts30 Jan 2018Dismissed

H.C. Sachdeva & Ors Vs Ved Prakash

Delhi High Court · (2018) 01 DEL CK 0593

Limitation Act, 1963 — Article 54, 58, 59Limitation Act, 1908 — Article 120Code Of Civil Procedure, 1908 — Order 9 Rule 7, Order 1 Rule 10(5), Order 7 Rule 11, Order 6 Rule 17
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High Courts30 Jan 2018Disposed Of

Asha Ram Tyagi Vs Union Of India & Ors

Delhi High Court · (2018) 01 DEL CK 0590

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, 17(1), 18, 30, 31, 31(1), 31(2), 32, 33, 34
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High Courts30 Jan 2018Disposed Of

Daya Ram Mittal And Ors Vs UOI And Ors

Delhi High Court · (2018) 01 DEL CK 0588

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 Courts30 Jan 2018Disposed Of

Arun Dayal Vs Union Of India & Ors.

Delhi High Court · (2018) 01 DEL CK 0587

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 Courts30 Jan 2018Disposed Of

Poonam Khanna Vs State & Ors

Delhi High Court · (2018) 01 DEL CK 0586

Constitution Of India, 1950 — Article 142, 226Code Of Civil Procedure, 1908 — Section 151, Order 23 Rule 3, Order 1 Rule 10Code Of Criminal Procedure, 1973 — Section 156(3), 173, 320, 482
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High Courts30 Jan 2018Disposed Of

Manpreet Singh Vs Union Of India & Ors

Delhi High Court · (2018) 01 DEL CK 0583

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 Courts30 Jan 2018Disposed Of

Kamlesh Vs Govt Of Nct Of Delhi And Ors

Delhi High Court · (2018) 01 DEL CK 0582

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, 18, 30, 31, 31(1), 31(2), 32, 33, 34
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High Courts30 Jan 2018Disposed Of

M/S. DBS REALTY Vs UNION OF INDIA & ANR.

Delhi High Court · (2018) 01 DEL CK 0002

Constitutionof India, 1950 — Article 14Ministry Of Civil Aviation (Height Restrictionsfor Safeguarding Of Air Operations) Rules, 2015 — Rule 4, 5,9, 11Aircraft Act, 1934 — Section 5, 9A
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