MADAN B. LOKUR, . SIDDHARTH MRIDUL

39 recorded High Court judgment(s) · 2007–2009

Courts

Disposal nature

Recent judgments

• SWAYAM SIDHA CO-OP.GROUP HOUSI v. THE FINANCIAL COMMISSIONER,DEL — Delhi High Court (2009-05-08)
• PAVITRA COOPERATIVE GRP.HOUS.S v. REGISTRAR OF COOP.SOCIETIES & ANR. — Delhi High Court (2009-05-08)
• HARJIT SINGH v. DDA — Delhi High Court (2009-05-01)
• CHAUDHAY & SONS (FORGINGS) P.LTD. v. ASSET SALES COMMITTEE & ORS. — Delhi High Court (2009-04-27)
• SWAMI VIVEKANAND COLLEGE OF EDUCATION & ORS. v. UOI & ORS. — Delhi High Court (2009-04-23)
• M/S POORVANCHAL CATERERS & ANR. v. INDIAN RAILWAY CATERING & TOUR — Delhi High Court (2009-04-21)
• GOVT.SERVANTS COOP.GROUP HOUSI v. REGISTRAR COOP.SOCI. & ORS. — Delhi High Court (2009-04-16)
• AMIT BAJAJ v. REGISTRAR COOP. SOCIETIES & OR — Delhi High Court (2009-04-15)
• THE TATA POWER CO. LTD. & ANR. v. UOI & ORS. — Delhi High Court (2009-04-13)
• NAVINYA BUILDCON PVT. LTD. v. UOI & ORS. — Delhi High Court (2009-04-08)