JOINT REGISTRAR (JUDICIAL) SH. DEEPAK WASON (DHJS)

82 recorded High Court judgment(s) · 2006–2020

Courts

Disposal nature

Recent judgments

• SHRI RAJINDER SINGH BHATIA v. SHRI NAVEEN KUMAR BHATIA & ORS — Delhi High Court (2020-03-12)
• HERO EXPORTS v. KHANDWA OILS — Delhi High Court (2020-01-30)
• M/S MIRZA INTERNATIONAL LTD v. M/S GREEN PARK SHOE PVT LTD & ANR — Delhi High Court (2020-01-24)
• MASTER RAIHAN VADRA v. THE SUNDAY GUARDIAN THROUGH ITS EDITOR AND PUBLISHER AND OTHERS — Delhi High Court (2020-01-22)
• CL EDUCATE LTD & ANR v. DINESH NAGPAL & ORS — Delhi High Court (2020-01-14)
• SH.SHARAD JAIN v. THE STATE & OTHERS — Delhi High Court (2020-01-10)
• HINDUSTAN LEVER LTD. v. VINOD KUMAR MALHOTRA AND ORS. AC+ — Delhi High Court (2020-01-07)
• HINDUSTAN LEVER LTD. v. PRADEEP KUMAR KATIYAR AND ORS. — Delhi High Court (2020-01-07)
• SMT. KANTA DEVI JAIN v. SH. PEEYUSH AGARWAL — Delhi High Court (2019-10-09)
• GODREJ & BOYCE MANUFACTURING COMPANY LTD. v. ZAFAR ALAM AND ORS. — Delhi High Court (2019-09-26)