ANIL KSHETARPAL, . AMIT MAHAJAN

599 recorded High Court judgment(s) · 2026–2026

Courts

Disposal nature

Recent judgments

• M/S. MAA TELEVISION NETWORK LIMITED v. TELECOM REGULATORY AUTHORITY OF INDIA — Delhi High Court (2026-05-29)
• M/S MANSAN BUILDERS PRIVATE LIMITED v. UNION OF INDIA AND ANR — Delhi High Court (2026-05-29)
• E 24 GLAMORU LIMITED v. TELECOM REGULATORY AUTHORITY OF INDIA — Delhi High Court (2026-05-29)
• MEDIAWATCH - INDIA ( A REGISTERED SOCIETY) v. TELECOM REGULATORY AUTHORITY OF INDIA (TRIA) — Delhi High Court (2026-05-29)
• HARBANS LAL AND ORS. v. UNION OF INDIA AND ORS. — Delhi High Court (2026-05-29)
• ICAR PENSIONERS FORUM & ORS. v. UNION OF INDIA & ANR. — Delhi High Court (2026-05-29)
• ASI SADHU v. UNION OF INDIA THROUGH ITS SECRETARY & ORS. — Delhi High Court (2026-05-29)
• M/S. NDTV LIFESTYLE LIMITED AND ANR. v. TELECOM REGULATORY AUTHORITY OF INDIA — Delhi High Court (2026-05-29)
• REWAT SINGH SHEKHAWAT AND ORS v. UNION OF INDIA THROUGH THE SECRETARY MINISTRY OF HOME AFFAIRS & ORS. — Delhi High Court (2026-05-29)
• MANISHA v. UNION OF INDIA & ORS. — Delhi High Court (2026-05-29)