A. K. CHAWLA

1,288 recorded High Court judgment(s) · 2001–2025

Courts

Disposal nature

Recent judgments

• JAGVIR SINGH v. DELHI MEDICAL COUNCIL & ORS — Delhi High Court (2025-02-07)
• M/S INDIAN STEEL CORPORATION v. COMMISSIONER OF CENTRAL EXCISE, DELHI-I — Delhi High Court (2025-02-07)
• LUPIN LIMITED AND ANR. v. UNION OF INDIA AND ANR. — Delhi High Court (2025-01-29)
• ANITA & ANR. v. DELHI METRO RAIL CORPORATION — Delhi High Court (2025-01-14)
• NAFIS-UL-AFIIN v. UNION OF INDIA AND ANR. — Delhi High Court (2025-01-13)
• SUSHIL KUMAR GUPTA v. VEER PAL SINGH — Delhi High Court (2025-01-13)
• CMA CGM AGENCIES (INDIA) PVT. LTD. v. UNION OF INDIA & ORS. — Delhi High Court (2024-12-23)
• GURPREET SINGH & ORS v. SUNIL DUTT & ANR — Delhi High Court (2024-12-16)
• RELIANCE GENERAL INSURANCE CO LTD v. MIRA DEVI & ORS — Delhi High Court (2024-12-14)
• M/S JAI LAL HARI OM (THROUGH ITS PROP.) v. DELHI FODDER MARKET COMMITEE AND ANR. — Delhi High Court (2024-12-12)