JOINT REGISTRAR (JUDICIAL) SH. KOVAI VENUGOPAL (DHJS)

1,041 recorded High Court judgment(s) · 2011–2018

Courts

Disposal nature

Recent judgments

• SHYAM SUNDER v. BIMLA DEVI & ORS — Delhi High Court (2018-02-20)
• M/S KARIM HOTEL PVT LTD v. MD. IFTIKHAR & ANR — Delhi High Court (2017-03-27)
• VIJAY PRAKASH KHANDELWAL & ORS v. GOVIND PRASAD — Delhi High Court (2017-03-15)
• RAJESH AGGARWAL v. NANDA KHEMKA — Delhi High Court (2017-03-10)
• UNION OF INDIA v. ZEMAN TECHNOGROUP — Delhi High Court (2017-03-02)
• TANIA DAS GUPTA & ORS v. THE STATE — Delhi High Court (2016-11-16)
• M/S BSCPL INFRASTRUCUTRE LTD v. NATIONAL HIGHWAYS AUTHORITY INDIA — Delhi High Court (2016-11-04)
• RAMA ARORA v. RITA KHANNA & OTHERS — Delhi High Court (2016-08-30)
• V.B POLYMERS (P) LTD v. SHIVAIK TELECOM LTD & OTHERS — Delhi High Court (2016-08-26)
• MS SANCORP CONFECTIONARY PV LTD v. M/S GUMLINK A/S — Delhi High Court (2016-04-28)