BADAR DURREZ AHMED, . I.S.MEHTA

21 recorded High Court judgment(s) · 2014–2016

Courts

Disposal nature

Recent judgments

• BHISHAN SWARUP GUPTA v. GOVT. OF NCT OF DELHI & ORS. — Delhi High Court (2016-11-15)
• BENTLEY SYSTEMS INDIA PRIVATE LIMITED v. DEPUTY COMMISSIONER OF INCOME TAX & ANR. — Delhi High Court (2014-12-24)
• JAI PRAKASH & ANR v. GOVT. OF NCT OF DELHI & ORS — Delhi High Court (2014-12-23)
• PUNAM LAUL & ANR v. GOVT. OF NCT OF DELHI & ORS — Delhi High Court (2014-12-23)
• ASHOK KUMAR v. UNION OF INDIA & ORS — Delhi High Court (2014-12-23)
• GAUTAM CHOPRA & ORS. v. GOVT. OF NCT OF DELHI & ORS. — Delhi High Court (2014-12-23)
• CHANDER BHAN v. UNION OF INDIA & ORS — Delhi High Court (2014-12-23)
• SHRI RAAKESH BHASIN v. UNION OF INDIA & ORS — Delhi High Court (2014-12-23)
• AJIT SINGH v. GOVT. OF NCT OF DELHI & ORS — Delhi High Court (2014-12-23)
• KHAZANI & ORS v. THE HONORABLE LT. GOVERNOR RAJ BHAWAN, DELHI & ORS. — Delhi High Court (2014-12-23)