S. RAVINDRA BHAT, . YOGESH KHANNA

167 recorded High Court judgment(s) · 2016–2017

Courts

Disposal nature

Recent judgments

• SIMLA DEVI v. UNION OF INDIA & ANR. — Delhi High Court (2017-09-25)
• SANJAY & ORS v. UNION OF INDIA & ORS — Delhi High Court (2017-07-19)
• COMMISSIONER TRANSPROT v. BSC-C&C JV — Delhi High Court (2017-05-12)
• MANISH SACHDEVA v. THE NATIONAL SMALL INDUSTRIES CORPORATION LTD THROUGH ITS CHAIRMAN AND ANR — Delhi High Court (2017-05-12)
• NARENDRA CHAUDHARY PARTNER EASTERN DRUG & SANITARY PRODUCTS AND ANR v. UNION OF INDIA AND ANR — Delhi High Court (2017-05-12)
• M/S LAKSAR RAILWAY STATION VIKRETA AND ORS v. UNION OF INDIA & ORS — Delhi High Court (2017-05-11)
• M/S BHOOREY LAL & SONS & ORS v. UNION OF INDIA & ORS — Delhi High Court (2017-05-11)
• SURJEET SHYAMAL v. UNION OF INDIA & ORS. — Delhi High Court (2017-05-11)
• M/S MAHARAJ SINGH & SONS & ORS v. UNION OF INDIA & ORS — Delhi High Court (2017-05-11)
• NAFE SINGH RAJPUT v. NORTH DELHI MUNICIPAL CORPORATION AND OTHERS — Delhi High Court (2017-05-11)