G.P. MITTAL

1,951 recorded High Court judgment(s) · 2011–2017

Courts

Disposal nature

Recent judgments

• M/S THE NEW INDIA ASSURANCE CO LTD v. SH ZAKIR HUSSAIN & ANR — Delhi High Court (2017-07-12)
• NATIONAL INSURANCE CO LTD v. SANT BAKSH AND ORS — Delhi High Court (2016-09-20)
• SK NAGPAL v. MEGUINE OIL INDIA LTD. — Delhi High Court (2016-08-24)
• TRIBAL CO-OPERATIVE MARKT. DEV. FED. v. KISHORE SHARMA FA+ — Delhi High Court (2016-07-25)
• NEW INDIA ASSURANCE CO LTD v. MANISHA SHARMA & ORS — Delhi High Court (2016-05-30)
• RTC RESTAURANTS (INDIA) LIMITED v. RUBY TUESDAY INC AND ANR — Delhi High Court (2016-05-03)
• HDFC ERGO GEN INSURANCE COMPANY v. RANBIR SINGH AND ORS — Delhi High Court (2016-04-08)
• INDU SHARMA v. STATE GOVT OF NCT — Delhi High Court (2016-03-28)
• NOORUDDIN v. AKBAR ABBAS — Delhi High Court (2016-02-17)
• G.P.ROY v. UOI &ORS. — Delhi High Court (2015-12-08)