ASHA MENON

169 recorded High Court judgment(s) · 2020–2024

Courts

Disposal nature

Recent judgments

• SANYAM BHUSHAN v. STATE NCT OF DELHI & ANR. — Delhi High Court (2024-07-02)
• SACHIN GOGIA v. STATE (NCT OF DELHI) AND ANR. — Delhi High Court (2024-07-02)
• ROHIT JATOLIYA v. DEEPIKA AND ANR. — Delhi High Court (2024-05-30)
• BIMAL KUMAR JAIN v. DIRECTORATE OF ENFORCEMENT — Delhi High Court (2022-09-13)
• SARVESH MATHUR v. STATE OF NCT DELHI & ORS. — Delhi High Court (2022-09-02)
• M/S JHAJJZ PVT LTD AND OTHERS v. STATE OF NCT OF DELHI AND OTHERS — Delhi High Court (2022-09-02)
• SYED SHAHNAWAZ HUSSAIN v. THE STATE & ANR. — Delhi High Court (2022-08-17)
• KIRAN ABNASHI CHAWLA v. STATE (GOVT. OF DELHI) — Delhi High Court (2022-08-17)
• FLIPKART INTERNET PRIVATE LTD. v. STATE OF NCT OF DELHI & ANR. — Delhi High Court (2022-08-17)
• RAVI VANSHA NARAYAN MATHUR & ANR. v. STATE & ANR. — Delhi High Court (2022-08-17)