JOINT REGISTRAR (JUDICIAL) SH. SHARAD GUPTA (DHJS)

70 recorded High Court judgment(s) · 2010–2024

Courts

Disposal nature

Recent judgments

• MEENA HANOT v. VIJAY SINGH HANOT — Delhi High Court (2024-09-18)
• CAPITAL FIRST LTD. v. RAVI SHANKER SINGHANIA & ANR. — Delhi High Court (2024-07-16)
• NILENDER PRAKASH PUNJ v. SHRI S.N.P. PUNJ & ORS — Delhi High Court (2024-07-05)
• CL EDUCATE LTD v. BYJU RAVEENDRAN & ORS — Delhi High Court (2020-03-05)
• SHIVANI ARORA, v. MUTHOOT FINANCE LTD — Delhi High Court (2020-02-03)
• ANIL KAPOOR & ORS. v. RAMAN KAPOOR — Delhi High Court (2020-02-03)
• M/S RAKESH BROTHERS v. AREVA T & D INDIA LTD. — Delhi High Court (2020-01-21)
• L.R. BUILDERS PVT LTD & ANR v. M/S GOLDENERA LEISURE & ENTERTAINMENT PVT LTD — Delhi High Court (2019-12-20)
• S. GHOSH & ASSOCIATES v. DELHI DEVELOPMENT AUTHORITY — Delhi High Court (2019-12-05)
• SUBHASH AGGARWAL & ORS. v. ADIGEAR INTERNATIONAL & ORS. — Delhi High Court (2019-12-02)