MANOJ KUMAR OHRI

8,760 recorded High Court judgment(s) · 2014–2026

Courts

Disposal nature

Recent judgments

• PUSHPA PAL v. M/S ORIENT CRAFT LIMITED — Delhi High Court (2026-05-30)
• SEEMA v. ORIENT CRAFT LIMITED — Delhi High Court (2026-05-30)
• SUBHASH YADAV v. SH. ASHWANI KUMAR — Delhi High Court (2026-05-29)
• BABURAM v. UNION OF INDIA — Delhi High Court (2026-05-29)
• KRISHNA MALHOTRA v. KISHAN DHINGRA & ANR — Delhi High Court (2026-05-29)
• KARAN LUTHRA NOW DECEASED v. M S KRISHNA ESTATE & ORS. — Delhi High Court (2026-05-29)
• DELHI TRANSPORT CORPORATION v. MAHESH KUMAR — Delhi High Court (2026-05-29)
• MR. ASHISH RAJPUT v. THE CHAMBER ALLOTMENT COMMITTEE & ANR. — Delhi High Court (2026-05-29)
• SAHIL LUTHRA v. M/S KRISHNA ESTATE & ORS. — Delhi High Court (2026-05-29)
• SUMAN v. ASHA ARORA AND ORS — Delhi High Court (2026-05-26)