ANISH DAYAL

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

Courts

Disposal nature

Recent judgments

• DILIP KUMAR MITTAL v. MOHINDER SINGH — Delhi High Court (2024-12-06)
• KISHAN v. STATE NCT OF DELHI — Delhi High Court (2024-11-11)
• BHARAT KUMAR v. STATE NCT OF DELHI & ANR. — Delhi High Court (2024-09-05)
• HASNAIN BAQAI v. STATE OF NCT OF DELHI AND ANR. — Delhi High Court (2024-08-29)
• SMT SEEMA DEVI & ORS v. HDFC ERGO GENERAL INSURANCE CO LTD & ANR — Delhi High Court (2023-12-22)
• MUNICIPAL CORPORATION OF DELHI v. SH. AMAN SEHRAWAT — Delhi High Court (2023-12-21)
• MUNICIPAL CORPORATION OF DELHI v. SMT. MANEESHA JUNEJA — Delhi High Court (2023-12-21)
• MUNICIPAL CORPORATION OF DELHI v. SHRI MAHESH KUMAR — Delhi High Court (2023-12-21)
• MUNICIPAL CORPORATION OF DELHI v. SH. KULWANT SINGH — Delhi High Court (2023-12-21)
• MUNICIPAL CORPORATION OF DELHI v. SMT. REKHA VASHISHTH — Delhi High Court (2023-12-21)