JOINT REGISTRAR (JUDICIAL) SH. RAJ KUMAR TRIPATHI (DHJS)

110 recorded High Court judgment(s) · 2009–2024

Courts

Disposal nature

Recent judgments

• CTA APPAREL PRIVATE LIMITED v. SHRI MUDIT AGARWAL — Delhi High Court (2024-10-01)
• SAWHNEY BUILDERS v. STATE BANK OF INDIA — Delhi High Court (2024-07-24)
• LT FOODS LIMITED v. RBAK AGRO INDIA PVT. LTD. — Delhi High Court (2020-02-07)
• SANDISK LLC & ANR. v. GULF SHOPPE — Delhi High Court (2020-02-06)
• SOCIETE DES PRODUITS NESTLE S.A. & ANR. v. MARVI PACKAGING — Delhi High Court (2020-01-29)
• COMIC CON INDIA PRIVATE LIMITED v. CHETAN CHANDRAKANT JADHAV, TRADING AS M/S UNIXX — Delhi High Court (2020-01-23)
• CATALYST TRUSTEESHIP PRIVATE LIMITED v. NAYAN N. RAHEJA & ORS. — Delhi High Court (2020-01-23)
• RESINOVA CHEMIE LIMITED v. SOBER FORMULATIONS PRIVATE LIMITED — Delhi High Court (2020-01-22)
• RAVINDER GULATI v. STATE — Delhi High Court (2019-11-14)
• NASEEMA v. MUNAVVAR ALI & ORS. — Delhi High Court (2019-11-01)