S. RAVINDRA BHAT, . SUNIL GAUR

265 recorded High Court judgment(s) · 2017–2018

Courts

Disposal nature

Recent judgments

• NOKIA INDIA PRIVATE LIMITED v. DEPUTY DIRECTOR OF INCOME TAX — Delhi High Court (2018-02-26)
• PADMA LANDOL v. UNIVERSITY OF DELHI & ANR — Delhi High Court (2018-01-23)
• SANJAY PRAKASH GUPTA AND ORS v. HIGH COURT OF DELHI AND ORS — Delhi High Court (2017-11-01)
• HUGHES & HUGHES CHEM. LTD. v. UNION OF INDIA & ANR. — Delhi High Court (2017-10-25)
• UTTARAKHAND AGRICULTURAL PRODUCE MARKETING BOARD & ORS v. COMPETITION COMMISSION OF INDIA & ANR — Delhi High Court (2017-10-17)
• SUNITA MEHRA v. RYAN INTERANTIONL SCHOOL & ANR — Delhi High Court (2017-10-17)
• VIJAY KUMAR VATS v. GOVT OF NCT OF DELHI & ANR — Delhi High Court (2017-10-17)
• RANJEET SINGH v. GOVT OF NATIONAL CAPITAL TERRITORY OF DELHI & ORS — Delhi High Court (2017-10-17)
• SUGAN SINGH v. GOVT OF NCT OF DELHI & ORS — Delhi High Court (2017-10-17)
• MAN SINGH v. UNION OF INDIA — Delhi High Court (2017-10-17)