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Delhi High Court judgments

1,38,161 judgments · page 3,331 of 6,909

High Courts14 Dec 2017Disposed Of

Sanjay Kumar Gaur & Ors Vs Govt. Of Nct Of Delhi & Ors.

Delhi High Court · (2017) 12 DEL CK 0352

Constitution Of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6, 9, 10, 11, 18, 30, 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 Courts14 Dec 2017Disposed Of

Purnima Jain Vs Union Of India & Ors

Delhi High Court · (2017) 12 DEL CK 0351

Constitution Of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6, 9, 10, 11, 18, 30, 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 Courts13 Dec 2017Disposed Of

Suresh Gupt Vs Hari Kishan Madan & Anr

Delhi High Court · (2017) 12 DEL CK 0348

Code Of Civil Procedure, 1908 — Order 8 Rule 6A, Order 8 Rule 6A(4), Order 8 Rule 6B, Order 8 Rule 6C, Order 8 Rule 6D, Order 8 Rule 6E, Order 8 Rule 6F, Order 8 Rule 6GSpecific Relief Act, 1963 — Section 41(h)(i)Indian Contract Act, 1872 — Section 202
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High Courts13 Dec 2017

IFCI Factors Limited Vs Gangotri Iron & Steel Co. Ltd & Ors

Delhi High Court · (2017) 12 DEL CK 0336

Code Of Civil Procedure, 1908 — Order 37, Order 37 Rule 1, Order 37 Rule 1(2)(b)(iv)Factoring Regulation Act, 2011 — Section 2(b), 2(i), 2(p), 3, 3(1), 5, 7, 19, 19(1), 21, 24, 35Reserve Bank of India Act, 1934 — Section 45I(f)
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