S.MURALIDHAR, . VIBHU BAKHRU

1,579 recorded High Court judgment(s) · 2013–2019

Courts

Disposal nature

Recent judgments

• BHARTI AXA GENERAL INSURANCE CO LTD v. INDU GUPTA & ANR — Delhi High Court (2019-08-28)
• DIRECTOR GENERAL OF WORKS & OR v. HARVIR SINGH & ANR — Delhi High Court (2016-11-28)
• RAHUL CHOUDHARY v. INDIAN COUNCIL OF AGRICULTURAL RESEARCH & ORS — Delhi High Court (2016-11-07)
• KRISHAN KUMAR v. INDIAN COUNCIL OF AGRICULTURAL RESEARCH & ORS — Delhi High Court (2016-11-07)
• SHANTESHWAR PAL v. VISHWANATH SANYAS ASHRAM TRUST & ORS. — Delhi High Court (2016-10-18)
• M/S AVR ENGINEERING TECHNOLOGIES INDIA PVT LTD & ANR v. M/S NATIONAL BUILDING CONSTRUCTION CORPORATION LTD — Delhi High Court (2016-09-27)
• TRUSINE ELECTRONICS PVT. LTD. v. COMMISSIONER OF DELHI VALUE ADDED TAX, & ANR. — Delhi High Court (2016-06-03)
• SURESH KUMAR BANSAL v. UOI AND ORS — Delhi High Court (2016-06-03)
• ANUJ GOYAL & ORS v. UNION OF INDIA & ORS — Delhi High Court (2016-06-03)
• TRUSINE ELECTRONICS PVT.LTD v. COMMISSIONER OF DELHI VALUE ADDED TAX & ANR. — Delhi High Court (2016-06-03)