HIMA KOHLI, . REKHA PALLI

561 recorded High Court judgment(s) · 2013–2024

Courts

Disposal nature

Recent judgments

• SOUTH DELHI MUNICIPAL CORPORATION AND ANR v. DIRECTOR GENERAL INDIAN COUNCIL OF FORESTRY RESEARCH & EDUCATION — Delhi High Court (2024-08-21)
• EX.CONST. BRIJ MOHAN SHARMA v. UOI & ORS. — Delhi High Court (2019-04-22)
• HOLIDAY CLUB v. GAJRAJ SINGH — Delhi High Court (2019-02-21)
• BALSHEKSHIK AVAM BODDHIK VIKAS v. D.D.A. — Delhi High Court (2019-01-16)
• ANIL BAPNA & ANR. v. UOI & ORS. — Delhi High Court (2019-01-16)
• GIRISH KUMAR v. UNION OF INDIA & ORS — Delhi High Court (2018-11-26)
• DINESH YADAV v. UNION OF INDIA & ORS — Delhi High Court (2018-10-16)
• BRAHAM PRAKASH v. UNION OF INDIA AND ORS — Delhi High Court (2018-10-16)
• MANOJ KUMAR v. UNION OF INDIA AND ORS — Delhi High Court (2018-10-16)
• ASHOK KUMAR AND ANR. v. UNION OF INDIA & ANR — Delhi High Court (2018-10-16)