ANOOP KUMAR MENDIRATTA

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

Courts

Disposal nature

Recent judgments

• MANOJ RANA @ TINKU v. THE STATE — Delhi High Court (2024-08-01)
• RAKESH KUMAR v. STATE — Delhi High Court (2024-04-16)
• BABITA DEVI v. SURRENDER SINGH LAKRA — Delhi High Court (2024-04-09)
• MANEESH MOUDGIL v. STATE — Delhi High Court (2022-11-25)
• ANITA MOUDGIL v. STATE OF NCT OF DELHI & ANR. — Delhi High Court (2022-11-25)
• NAVEEN SAGAR v. STATE (GOVT. OF NCT OF DELHI) — Delhi High Court (2022-11-25)
• ANITA MOUDGIL v. STATE GOVT. OF NCT OF DELHI — Delhi High Court (2022-11-25)
• MOHD. AKHTAR v. THE STATE NCT OF DELHI — Delhi High Court (2022-11-25)
• SANJAY AWASTHI v. STATE (GOVT. OF NCT OF DELHI) — Delhi High Court (2022-11-25)
• RAJEEV ARORA v. STATE — Delhi High Court (2022-11-25)