MADAN B. LOKUR, . R. MIDHA

22 recorded High Court judgment(s) · 2008–2016

Courts

Disposal nature

Recent judgments

• DIRECTOR OF INCOMETAX v. TOKIO MARINE & FIRE INSURANCE CO.LTD. — Delhi High Court (2016-08-17)
• UOI THRU M/O COMMUNICATION v. BHAGWAN DASS — Delhi High Court (2009-05-07)
• SECRETARY, MINISTRY OF HUMAN RESOURCES DEVELOPMENT DEPARTMENT OF HIGHER EDUCATION v. YOGESH KUMAR — Delhi High Court (2008-09-05)
• UOI & ORS. v. MITHILESH KUMAR — Delhi High Court (2008-09-05)
• THE EXECUTIVE DIRECTOR & ANR. v. SHER SINGH & ANR. — Delhi High Court (2008-09-04)
• DAYA RAM & ANR v. GOVT. OF NCT OF DELHI & ORS — Delhi High Court (2008-09-03)
• C.V.RANGA VENKATHESH v. UOI & ORS — Delhi High Court (2008-08-22)
• V.K.MANGLA v. UOI & ANR. — Delhi High Court (2008-08-21)
• SEEMA CHAOWDHARY v. UOI & ORS. — Delhi High Court (2008-08-19)
• SUNIL KUMAR KEDIA v. UOI & ORS. — Delhi High Court (2008-08-19)