MANMOHAN, . ASHA MENON

324 recorded High Court judgment(s) · 2021–2021

Courts

Disposal nature

Recent judgments

• PRAMOD NARAYAN SHARMA & ORS. v. UNION OF INDIA & ORS. — Delhi High Court (2021-05-13)
• JAFOR ALI MOLLAH v. UNION OF INDIA (THROUGH SECRETARY) MINISTRY OF DEFENCE & ORS. — Delhi High Court (2021-05-13)
• BIMAL KUMAR & ORS. v. UNION OF INDIA & ORS. — Delhi High Court (2021-05-13)
• N RAMASESHAN(EX CPL NO.640343) v. UNION OF INDIA & ORS. — Delhi High Court (2021-04-22)
• NIRANJAN LAL v. UNION OFINDIA (THROUGH SECRETARY) & ORS. — Delhi High Court (2021-04-22)
• ANIKESH KUMAR v. UNION OFINDIA (THROUGH SECRETARY) & ORS. — Delhi High Court (2021-04-22)
• SI GD PRADEEP v. UNION OF INDIA & ORS. — Delhi High Court (2021-04-20)
• SURINDER PAL v. UNION OF INDIA & ANR. — Delhi High Court (2021-04-20)
• SUBHASH SINGH v. UNION OF INDIA & ORS. — Delhi High Court (2021-04-19)
• JAI BHAGWAN & ORS. v. UNION OF INDIA & ORS. — Delhi High Court (2021-04-19)