ANUP JAIRAM BHAMBHANI

2,945 recorded High Court judgment(s) · 2016–2026

Courts

Disposal nature

Recent judgments

• YUSUF AAJAM v. STATE GOVT OF NCT OF DELHI — Delhi High Court (2026-05-30)
• RANDHIR KUMAR v. THE STATE OF NCT OF DELHI ANR — Delhi High Court (2026-05-29)
• AMIT KUMAR MASURIYA v. STATE OF NCT OF DELHI THROUGH SPECIAL CELL — Delhi High Court (2026-05-29)
• SH. RAM BAHADUR v. M/S TEXMACO INSTRUCTURE AND HOLDINGS LIMITED — Delhi High Court (2026-05-29)
• SHABIR MOMIN & ANR. v. STATE NCT OF DELHI & ORS. — Delhi High Court (2026-05-29)
• WAHIDUR RAHMAN v. DIRECTORATE OF ENFORCEMENT — Delhi High Court (2026-05-29)
• SANDEEP BIDHURI v. STATE OF NCT OF DELHI & ANR. — Delhi High Court (2026-05-29)
• SH. BALBIR PRASAD SHARMA v. M/S TEXMACO INSTRUCTURE AND HOLDINGS LIMITED — Delhi High Court (2026-05-29)
• RITHIK @ RITIK v. THE STATE (N.C.T. OF DELHI) — Delhi High Court (2026-05-29)
• BABU LAL v. THE STATE NCT OF DELHI & ORS. — Delhi High Court (2026-05-29)