AMIT SHARMA

3,260 recorded High Court judgment(s) · 2024–2026

Courts

Disposal nature

Recent judgments

• DEEPAK ALIAS JITENDER v. STATE OF NCT OF DELHI — Delhi High Court (2026-06-03)
• RACHNA BADHWAR & ORS. v. MUNICIPAL CORPORATION OF DELHI — Delhi High Court (2026-06-03)
• ANUJ BADHWAR & ORS. v. MUNICIPAL CORPORATION OF DELHI — Delhi High Court (2026-06-03)
• DILIP BUILDCON LIMITED VARAHA INFRA LIMITED (JV) v. NATIONAL HIGHWAYS AUTHORITY OF INDIA & ORS. — Delhi High Court (2026-06-03)
• BATIK AIR SERVICES PVT LTD v. UNION OF INDIA AND ORS — Delhi High Court (2026-06-03)
• M/S SAJAB INFRATECH PVT. LTD & ORS. v. THE DIRECTORATE OF ENFORCEMENT, GOVERNMENT OF INDIA & ORS. — Delhi High Court (2026-06-03)
• TEJAS LALIT SONI v. GOVT. OF NCT OF DELHI & ANR. — Delhi High Court (2026-06-03)
• SH. MUKESH KUMAR v. MUNICIPAL CORPORATION OF DELHI — Delhi High Court (2026-06-03)
• NEETU YADAV v. DELHI DEVELOPMENT AUTHORITY — Delhi High Court (2026-06-03)
• RAM KUMAR GUPTA v. STATE OF NCT OF DELHI — Delhi High Court (2026-06-03)