AMIT MAHAJAN

5,427 recorded High Court judgment(s) · 2024–2026

Courts

Disposal nature

Recent judgments

• X v. STATE & ORS. — Delhi High Court (2026-05-22)
• VINAY KANODIA v. DIRECORATE GENERAL OF CENTRAL EXCISE INTELLIGENCE — Delhi High Court (2026-05-22)
• VINAY KANODIA v. SANDEEP THAPLIYAL & ORS — Delhi High Court (2026-05-22)
• X v. STATE THROUGH GOVT NCT OF DELHI & ANR. — Delhi High Court (2026-05-22)
• MASTER M v. STATE OF NCT OF DELHI — Delhi High Court (2026-04-17)
• RAKESH AND ANR v. M/S HDFC ERGO GEN. INS. CO LTD. AND ORS — Delhi High Court (2026-03-24)
• PRAVEEN v. THE STATE OF NCT OF DELHI — Delhi High Court (2026-03-16)
• VINOD KUMAR v. SEEMA DEVI & ANR. — Delhi High Court (2026-03-16)
• RAJAT GOEL & ANR. v. THE STATE OF NCT OF DELHI & ANR. — Delhi High Court (2026-03-12)
• VIJAY PAL NEGI v. THE STATE GOVT OF NCT OF DELHI & ANR. — Delhi High Court (2026-03-11)