AMIT MAHAJAN

67 recorded High Court judgment(s) · 2022–2024

Courts

Disposal nature

Recent judgments

• TRILOK CHAND CHAUDHARY v. STATE GOVT OF NCT OF DELHI — Delhi High Court (2024-12-19)
• M/S S.B.N. LEASING AND FINANCE LTD & ANR. v. RAKESH JHA — Delhi High Court (2024-12-16)
• M/S INDERPAL SINGH BHALLA v. ULTRAHOME CONSTRUCTION PRIVATE LIMITED & ORS. — Delhi High Court (2024-11-28)
• SHIRAZ FAROOQUI v. STATE GOVT. OF NCT OF DELHI — Delhi High Court (2024-11-27)
• SARFRAZ ANSARI v. MRS. SHABNAM KHAN AND ANR. — Delhi High Court (2024-11-27)
• LAXMI v. STATE NCT OF DELHI AND ORS — Delhi High Court (2024-10-21)
• CBI v. JEET RAM & ORS. — Delhi High Court (2024-10-03)
• VIVEK GOSWAMI v. STATE (GNCT OF DELHI) AND ANR. — Delhi High Court (2024-09-30)
• BSES RAJDHANI POWER LTD v. STATE OF NCT OF DELHI & ANR. — Delhi High Court (2024-09-23)
• BSES RAJDHANI POWER LTD v. STATE OF NCT OF DELHI & ANR. — Delhi High Court (2024-09-23)