INDIRA BANERJEE, . A. K. CHAWLA

186 recorded High Court judgment(s) · 2016–2017

Courts

Disposal nature

Recent judgments

• VINOD POPLI v. FEDERAL BANK LTD. & ORS — Delhi High Court (2017-04-10)
• IFB INDUSTRIES LTD v. UNION OF INDIA AND ANR — Delhi High Court (2017-04-03)
• M/S MUSKAN INFRA STATE LTD. v. NATIONAL TEXTILE CORPORATION LTD. & ORS — Delhi High Court (2017-04-03)
• JPJ EXIM PVT. LTD. v. NATIONAL TEXTILE CORPORATION LIMITED AND ORS — Delhi High Court (2017-04-03)
• M/S NATIONAL HIGHWAYS AUTHORITY OF INDIA v. PROGRESSIVE CONSTRUCTIONS LTD — Delhi High Court (2017-04-03)
• NATIONAL TEXTILE LIMITED v. PADMAVATI BUILDTECH ANAD FARMS PCT. LTD AND ORS — Delhi High Court (2017-04-03)
• M/S PARASHWA VEER BUILDERS AND DEVELOPERS PVT. LTD. v. NATIONAL TEXTILE CORPORATION LIMITED & ORS — Delhi High Court (2017-04-03)
• M/S SANGYONG ENGINEERING & CONSTRUCTION CO LTD v. NATIONAL HIGHWAYS AUTHORITY OF INDIA (NHAI) — Delhi High Court (2017-04-03)
• M/S D.V. EXPORTS v. IDBI AND ANR — Delhi High Court (2017-04-03)
• NATIONAL TEXTILE CORPORATION LIMITED v. DV EXPORTS AND ORS — Delhi High Court (2017-04-03)