MANMOHAN

4,939 recorded High Court judgment(s) · 2006–2024

Courts

Disposal nature

Recent judgments

• SPECTRA TELEVENTURES PVT LTD v. ALLIANC TELENET PVT LTD & ORS — Delhi High Court (2024-09-06)
• UNION OF INDIA v. SERUM INSTITUTE OF INDIA LIMITED — Delhi High Court (2020-03-18)
• UNION OF INDIA v. PANACEA BIOTECH LIMITED — Delhi High Court (2020-03-18)
• UNION OF INDIA v. BHARAT BIOTECH INTERNATIONAL LTD — Delhi High Court (2020-03-18)
• BHAYANA BUILDERS PVT. LTD. v. THE DEPUTY SECRETARY (HOSPITALS), MINISTRY OF HEALTH AND FAMILY WELFARE — Delhi High Court (2020-01-21)
• DEWAN MEDICAL CENTER v. E-MEDITEX INSURANCE TPA LTD — Delhi High Court (2020-01-16)
• YASH DEV BHARDWAJ TRADING AS AJANTA FOOD PRODUCTS COMPANY v. KAUSHAL MARKETING COMPANY — Delhi High Court (2019-12-23)
• MUDIT MOHAN MITTAL v. RAJESH MOHAN MITTAL — Delhi High Court (2019-10-31)
• LIBERTY GENERAL INSURANCE LIMITED v. VIKAS CHAUDHARY & ORS — Delhi High Court (2019-09-17)
• RAKESH SIGNH v. DHEERAJ & ORS (NEW INDIA ASSURANCE CO LTD) — Delhi High Court (2019-07-31)