ACTING , . MANMEET PRITAM SINGH ARORA

377 recorded High Court judgment(s) · 2024–2024

Courts

Disposal nature

Recent judgments

• DATTA POWER INFRA PRIVATE LIMITED v. SOLAR ENERGY CORPORATION OF INDIA & ORS. — Delhi High Court (2024-07-03)
• RAVINDER CHADHA v. VIRENDER CHADHA & ANR. — Delhi High Court (2024-07-01)
• NITIN GROVER v. KARTIKA GROVER & ORS. — Delhi High Court (2024-07-01)
• MERA ADHIKAR v. SACHDEVA PUBLIC SCHOOL PITAMPURA & ORS. — Delhi High Court (2024-06-01)
• MR BHARAT BHARARA v. MUNICIPAL CORPORATION OF DELHI & ORS. — Delhi High Court (2024-06-01)
• CAPT RAMINDER SINGH WADHWA v. AXIS BANK LIMITED AND ORS — Delhi High Court (2024-06-01)
• MS JBMD ENTERPRISES v. THE SR DY. CGDA AN & ORS. — Delhi High Court (2024-06-01)
• SHWETA v. GOVT OF NCT OF DELHI AND ORS. — Delhi High Court (2024-06-01)
• SHIVAM DHALL SOLE PROPRIETOR M/S PINNACLE BUILDWELL v. NATIONAL HIGHWAYS LOGISTICS MANAGEMENT LIMITED — Delhi High Court (2024-06-01)
• RAKSHA SEHGAL v. AXIS BANK LTD & ORS. — Delhi High Court (2024-06-01)