MANMOHAN,SAURABH BANERJEE

87 recorded High Court judgment(s) · 2022–2023

Courts

Disposal nature

Recent judgments

• SUBHASH CHAND GUPTA v. TAHIR PROP OF M/S RESHMA ENTERPRISES — Delhi High Court (2023-06-02)
• THE SUDHAR SABHA CONSUMER CO-OPERATIVE STORE LTD. v. THE DELHI CONSUMER CO-OPERATIVE WHOLESALE STORE LTD. & ORS — Delhi High Court (2023-06-02)
• TATA SIA AIRLINES LIMITED v. VISTARA HOME APPLIANCES PRIVATE LIMITED & ORS. — Delhi High Court (2023-05-31)
• ASHOK KUMAR MEHRA v. M/S TOYOTA FINANCIAL SERVICES INDIA LIMITED — Delhi High Court (2023-05-29)
• ABSOGAIN RETAIL SOLUTIONS v. PUMA SE — Delhi High Court (2023-05-15)
• KAVITA v. DELHI HIGH COURT & ANR. — Delhi High Court (2023-05-15)
• M/S DARZI ON CALL v. SUNIL MITTAL & ANR — Delhi High Court (2023-05-12)
• SAVITA OIL TECHNOLOGIES LIMITED v. VALVOLINE LICENSING AND INTELLECTUAL PROPERTY LLC — Delhi High Court (2023-05-11)
• BROMPTON LIFESTYLE BRANDS PVT LTD v. YVES SAINT LAURENT AND ANR — Delhi High Court (2023-05-09)
• INDU BANSAL AND ANR v. M/S APRA BUILDERS LTD AND ORS — Delhi High Court (2023-05-04)