HIMA KOHLI, . ASHA MENON

395 recorded High Court judgment(s) · 2019–2024

Courts

Disposal nature

Recent judgments

• PROF V S BISARIA v. RAGINI BAISARIA — Delhi High Court (2024-10-15)
• M/S CANDEX CHEMICALS FIBRES COMPANY (P) LTD. & ORS v. CANARA BANK — Delhi High Court (2020-03-12)
• UMA SINGHAL & ANR. v. INDIABULLS HOUSING FINANCE LTD & ANR. — Delhi High Court (2020-03-12)
• SH. SITA RAM SINGHAL v. REGISTRAR COOPERATIVE SOCIETES GOVT. OF NCT OF DELHI AND ORS. — Delhi High Court (2020-03-12)
• DR RAVI AGARWAL v. USHA KUMAR & ORS — Delhi High Court (2020-03-11)
• RADHA v. SANDEEP KUMAR — Delhi High Court (2020-03-11)
• DELHI MERCANTILE COOP. URBAN T/C SOCIETY LTD. AND ORS. v. THE REGISTRAR OF COOPERATIVE SOCIETIES AND ORS. — Delhi High Court (2020-03-11)
• SAGAR PAWAR v. SOUTH DELHI MUNICIPAL CORPORATION AND ANR. — Delhi High Court (2020-03-11)
• SMT. AJEET KAUR v. NEW DELHI MUNICIPAL COUNCIL AND ANR. — Delhi High Court (2020-03-11)
• VINAY KUMAR WALIA v. DDA & ORS — Delhi High Court (2020-03-06)