JOINT REGISTRAR SH. PAWAN KUMAR JAIN

26 recorded High Court judgment(s) · 2008–2011

Courts

Disposal nature

Recent judgments

• M/S GAGANDEEP BUILDERS(P) LTD v. MAHANAGAR TELEPHONE NIGAM LTD — Delhi High Court (2011-12-19)
• KARAN MAHENDRU & ANR. v. VATIKA PLANTATIONS (P) LTD. — Delhi High Court (2010-07-02)
• M/S MS SHOES EAST LTD. v. M/S MUNAK CHEMICALS LTD. BC+ — Delhi High Court (2010-07-01)
• DHARAM PAL ARORA THRU LR'S v. M/S SHARE TIPS AND ORS. — Delhi High Court (2010-03-22)
• M/S MMTC LTD. v. M/S MUKTA SONS — Delhi High Court (2010-03-15)
• UNION OF INDIA v. M/S R.S. SHARMA CONTRACTOR PVT. LTD. — Delhi High Court (2010-03-05)
• AJAY KOHLI v. ANSAL PROP. & IND. LTD. BC+ — Delhi High Court (2010-02-24)
• BHUSHAN STEEL & STRIPS LTD. v. BHARTIYA LOHA UDYOG (P.) LTD. BC+ — Delhi High Court (2010-02-10)
• SH. GURDIAL SINGH & ORS. v. FOOD CORPORATION OF INDIA EC+ — Delhi High Court (2010-02-04)
• SHAMA SETHI v. STATE — Delhi High Court (2010-01-21)