GITA MITTAL

156 recorded High Court judgment(s) · 2007–2019

Courts

Disposal nature

Recent judgments

• UOI v. MADAN MOHAN & ORS — Delhi High Court (2019-04-08)
• FARUKH ALI v. SHEHRUNNISHA — Delhi High Court (2017-02-10)
• DELHI JAL BOARD & ORS v. OM PRAKASH MAHESHWARI — Delhi High Court (2016-12-19)
• M/S APLHA WOVEN LABELS v. THE EMPLOYEES PROVIDENT FUND A — Delhi High Court (2015-04-29)
• VEENA ADLAKHA & ANR v. REGISTRAR COOPERATIVE SOCIETY AND ANR — Delhi High Court (2015-01-19)
• M/S NATIONAL ALUMINIUM CO. LTD. v. CST — Delhi High Court (2014-12-11)
• AMAR SINGH VERMA v. UNION OF INDIA & ORS — Delhi High Court (2014-12-10)
• MAJ.BALDEV CHAMAN(RETD) v. SHEILA CHAMAN — Delhi High Court (2014-11-18)
• MAHANAGAR TELEPHONE NIGAM LIMITED v. M/S CIMMCO LIMITED — Delhi High Court (2014-11-17)
• ALKA v. ASHOK KUMAR — Delhi High Court (2014-11-14)