MUKUL MUDGAL, . VIPIN SANGHI

26 recorded High Court judgment(s) · 2009–2009

Courts

Disposal nature

Recent judgments

• UOI v. KONARK ELECTRIC SALES CORPORATION — Delhi High Court (2009-04-09)
• BHANDARI BUILDERS LTD. v. NEW INDIA MOSACI & MARBLES CO. (P) LTD. — Delhi High Court (2009-04-08)
• FOOD CORPORATION OF INDIA v. ROSHAN KUMAR RANJIT KUMAR — Delhi High Court (2009-04-08)
• D.M.JAWHAR MERICAN v. ENGINEERS INDIA LTD. — Delhi High Court (2009-03-30)
• INDRAPRASTHA MEDICAL CORPORATI v. NATIONAL HIGHWAYS AUTHORITY OF — Delhi High Court (2009-03-30)
• UOI v. DEEPAK ELECTRIC — Delhi High Court (2009-03-26)
• M/S SS JETLEY v. DDA & ORS — Delhi High Court (2009-03-26)
• EQUIPMENT CONDUCTORS & CABLES LTD. v. UOI — Delhi High Court (2009-03-26)
• ORISSA INDUSTRIES LTD. v. CEMENT COPORATION OF INDIA LTD — Delhi High Court (2009-03-25)
• UOI v. MAHAVIR WOOLEN MILLS — Delhi High Court (2009-03-25)