HIMA KOHLI

2,747 recorded High Court judgment(s) · 2007–2020

Courts

Disposal nature

Recent judgments

• DELHI MEAT MERCHANT ASSOCIATION v. EAST DELHI MUNICIPAL CORPORATION & ORS — Delhi High Court (2020-01-22)
• MOHAN LAL v. GAURAV RASTOGI — Delhi High Court (2019-11-29)
• JARNAIL SINGH KALRA v. UOI & ORS. — Delhi High Court (2019-05-29)
• PURNIMA SHARMA v. SHEKHAR SHARMA — Delhi High Court (2019-05-27)
• SHAILJA KHURANA v. VIVEK KHURANA — Delhi High Court (2019-05-27)
• PARLE PRODUCTS PVT LTD v. XEROX CORPORATION & ANR — Delhi High Court (2019-05-27)
• RAVIN GUPTA v. YOGITA — Delhi High Court (2019-05-27)
• SIMTA @ KHUSHI v. GULSHAN KUMAR — Delhi High Court (2019-03-26)
• SMT. SWAPNA CHATTERJEE v. MOLOY GHOSH DASTIDAR & ORS — Delhi High Court (2017-10-13)
• RAKESH KOHLI v. S.R TRADING PVT LTD & ORS — Delhi High Court (2017-08-23)