GIRISH KATHPALIA

2,502 recorded High Court judgment(s) · 2024–2026

Courts

Disposal nature

Recent judgments

• RITIK v. STATE NCT OF DELHI — Delhi High Court (2026-05-29)
• VINOD KUMAR RATHI v. THE STATE OF NCT OF DELHI — Delhi High Court (2026-05-29)
• ANIL KUMAR v. STATE GOVT OF NCT OF DELHI AND ANR — Delhi High Court (2026-05-29)
• SANDHYA v. STATE GOVT. NCT OF DELHI — Delhi High Court (2026-05-29)
• GAURAV v. STATE OF NCT OF DELHI — Delhi High Court (2026-05-26)
• RATNESH KUMAR & ORS. v. THE STATE (NCT OF DELHI) & ANR. — Delhi High Court (2026-05-25)
• SAKSHM KAUSHIK v. STATE (GOVERNMENT OF NCT OF DELHI) — Delhi High Court (2026-05-25)
• MS. ZAINAB KHATOON v. THE STATE GOVT OF NCT OF DELHI — Delhi High Court (2026-05-25)
• NADIM ANSARI v. THE STATE GOVT OF NCT OFF DELHI — Delhi High Court (2026-05-25)
• MOHAMMAD NASEEM QURESHI v. DIRECTORATE OF ENFORCEMENT — Delhi High Court (2026-05-22)