ACTING , . SANGITA DHINGRA SEHGAL

411 recorded High Court judgment(s) · 2016–2020

Courts

Disposal nature

Recent judgments

• VEDANTA LIMITED v. UNION OF INDIA AND ORS — Delhi High Court (2020-02-28)
• MANJU JAIN & ANR v. BANK OF BARODA & ORS — Delhi High Court (2019-04-01)
• BHARAT ALUMINIUM COMPANY LTD. v. UNION OF INDIA & ORS — Delhi High Court (2018-03-06)
• SMT KRISHNA SHARMA AND ANR v. SOUTH DELHI MUNICIPAL CORPORATION AND ORS — Delhi High Court (2018-02-06)
• SUDHIR KUMAR & ANR v. VIDYA DEVI & ANR — Delhi High Court (2017-07-13)
• SUNIL GUPTA v. UNION OF INDIA & ANR. — Delhi High Court (2017-04-17)
• RITU SAHU JAIN v. GOVERNMENT OF NCT, DELHI & ORS — Delhi High Court (2017-03-30)
• DELHI TRANSPORT CORPORATION v. JAGDISH PRASHAD — Delhi High Court (2017-03-29)
• DEVENDER KUMAR v. SOUTH DELHI MUNICIPAL CORPORATION & ANR — Delhi High Court (2017-03-29)
• NATIONAL COMMISSION FOR WOMEN v. KUNAL CHAUHAN & ANR — Delhi High Court (2017-03-28)