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Delhi High Court judgments

1,38,161 judgments · page 3,325 of 6,909

High Courts20 Dec 2017Allowed

Sarbati Devi & Ors Vs Union Of India & Anr

Delhi High Court · (2017) 12 DEL CK 0455

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 Courts20 Dec 2017Disposed Of

Balwanti Devi And Ors. Vs Land Acquisition Collector & Anr.

Delhi High Court · (2017) 12 DEL CK 0454

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 Courts20 Dec 2017Disposed Of

Gian Singh And Anr. Vs Union Of India And Anr.

Delhi High Court · (2017) 12 DEL CK 0453

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 Courts20 Dec 2017Disposed Of

Roop Lata Jain Vs Govt. Of Nct Of Delhi & Ors

Delhi High Court · (2017) 12 DEL CK 0452

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 Courts20 Dec 2017Disposed Of

Shyamo Vs Govt Of Nct Of Delhi & Ors

Delhi High Court · (2017) 12 DEL CK 0451

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 Courts20 Dec 2017Disposed Of

Maan Singh & Ors. Vs Govt Of Nct Of Delhi & Ors

Delhi High Court · (2017) 12 DEL CK 0450

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 Courts20 Dec 2017Disposed Of

Ram Singh Vs Govt Of Nct Of Delhi & Ors

Delhi High Court · (2017) 12 DEL CK 0449

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 Courts20 Dec 2017Disposed Of

Rambir Vs Govt Of Nct Of Delhi & Ors

Delhi High Court · (2017) 12 DEL CK 0448

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 Courts20 Dec 2017Disposed Of

Attro Devi & Ors Vs Land Acquisition Collector & Ors

Delhi High Court · (2017) 12 DEL CK 0447

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 Courts20 Dec 2017Allowed

Sunil Khan @ Guddu @ Niyaj Vs State

Delhi High Court · (2017) 12 DEL CK 0038

Code of Criminal Procedure, 1973, Section 313, Section 164 - Power to examine the accused - Recording of confessions and statementsIndian Penal Code, 1860,
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High Courts20 Dec 2017

Brijesh Kumar Verma Vs Aurangjeb & anr.

Delhi High Court · (2017) 12 DEL CK 0035

Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeWorkmens Compensation Act, 1923, Section 2(n), Section 2(1)(n) -
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