S.L.BHAYANA

261 recorded High Court judgment(s) · 2008–2017

Courts

Disposal nature

Recent judgments

• UOI THR. THE CHAIRMAN CENTRAL BOARD OF TRUSTEES EMPLYEES PROVIDENT FUND & MINISTRY FOR LABOUR EMPLOY v. S.R.GUPTA — Delhi High Court (2017-08-29)
• KISHAN CHAND GARG & ORS. v. M.REVATHI — Delhi High Court (2016-09-19)
• ORIENTAL INSURANCE CO. LTD. v. HIRALAL & ORS. — Delhi High Court (2012-07-11)
• NATIONAL INSURANCE CO. LTD. v. CHHAMA DEVI & ORS. — Delhi High Court (2012-05-23)
• ANANT RAJ AGENCIES v. DDA — Delhi High Court (2011-07-11)
• HDFC BANK LTD v. SHIV MANI — Delhi High Court (2011-05-09)
• HDFC BANK LTD v. PAWAN SHARMA — Delhi High Court (2011-05-09)
• NAUSARAT TABASSUM v. NDMC & ANR — Delhi High Court (2011-04-07)
• FAEEL AHMED & ORS v. ISLAM AHMED — Delhi High Court (2011-04-07)
• KAMAL GOODS CARRIER v. MCD & ORS. — Delhi High Court (2011-04-05)