AMIT SHARMA

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

Courts

Disposal nature

Recent judgments

• M/S MAKE MY TRAVEL INDIA PVT. LTD v. GAURAV BHATIA — Delhi High Court (2024-05-22)
• PAWAN KUMAR v. STATE NCT OF DELHI — Delhi High Court (2024-05-16)
• KUVESH ALIAS VICKY v. THE STATE (NCT OF DELHI) — Delhi High Court (2024-05-14)
• HARJINDER SINGH v. JASSIMAR SINGH WALIA — Delhi High Court (2024-05-03)
• BRAHAM PRAKASH YADAV v. RAKESH KUMAR & ANR. — Delhi High Court (2024-04-24)
• RITA ARORA v. THE STATE GOVT OF NCT OF DELHI AND ANR — Delhi High Court (2024-04-04)
• SACHIN GUPTA v. THE STATE AND ANR — Delhi High Court (2024-04-04)
• HEMANT SAHNI v. GOLDEN LUBES PVT LTD & ANR. — Delhi High Court (2024-04-02)
• REETI JAIN v. ANGEL HOSPITALITY PVT. LTD. AND ORS. — Delhi High Court (2024-04-01)
• RAJENDER KUMAR JAIN v. ANGEL HOSPITALITY PVT. LTD. AND ORS. — Delhi High Court (2024-04-01)