MANMOHAN SINGH, . PRADEEP NANDRAJOG

211 recorded High Court judgment(s) · 2010–2013

Courts

Disposal nature

Recent judgments

• SATISH KUMAR v. UNION OF INDIA & ORS — Delhi High Court (2013-11-08)
• DHIRAJ BHATT v. UNION OF INDIA AND ORS — Delhi High Court (2013-09-27)
• TELEWINGS COMMUNICATION SERVICES v. VIOM NETWORKS LTD. & ANR. — Delhi High Court (2012-12-21)
• UNITECH WIRELESS (TAMIL NADU) PVT. LTD. v. VIOM NETWORKS LTD. & ANR. — Delhi High Court (2012-12-21)
• SUDESH CHOPRA v. CHIRANJIV SINGH DANG & ANR — Delhi High Court (2012-12-21)
• GWALIOR POLYPIPES LTD. v. MAHANAGER TELEPHONE NIGAM LTD. — Delhi High Court (2012-12-21)
• MAYURDWAJ COOPERATIVE GROUP HOUSING SOCIETY LTD v. DELHI DEVELOPMENT AUTHORITY — Delhi High Court (2012-12-19)
• IKPAL SINGH v. UNION OF INDIA AND ORS — Delhi High Court (2012-12-19)
• RENU KUMARI v. UNION OF INDIA & ORS — Delhi High Court (2012-12-18)
• BHOOPENDRA SINGH v. UOI AND ORS — Delhi High Court (2012-12-17)