MINI PUSHKARNA

189 recorded High Court judgment(s) · 2022–2024

Courts

Disposal nature

Recent judgments

• MAN MOHAN SINGH ATTRI v. UNION OF INDIA & ANR. — Delhi High Court (2024-12-23)
• PRAVESH NARULA TRADING AS M/S. CAPITAL ENTERPRISES v. RAJ KUMAR JAIN TRADING AS M/S. BHOLARAM PURANMALL AND ANR. — Delhi High Court (2024-10-29)
• SELF FINANCING-EDUCATIONAL INSTITUTIONS ASSOCIATION (REGD.) v. BHUPESH CHAUDHARY DIRECTOR, DIRECTORATE OF HIGHER EDUCATION — Delhi High Court (2024-05-15)
• SURENDER KUMAR v. GYANESHWAR BHARTI & ORS. — Delhi High Court (2024-05-14)
• SANKHAJIT PRAMANIK v. KOTAK MAHINDRA BANK LIMITED — Delhi High Court (2024-05-10)
• VARUN SHARMA v. POOJA SAINI SHARMA — Delhi High Court (2024-05-07)
• AVNISH AHLAWAT v. STATE OF PUNJAB AND ORS — Delhi High Court (2024-05-07)
• KAVITA GROVER v. ANGEL BHATI CHAUHAN, DY. COMMISSIONER(SOUTH ZONE) & ORS. — Delhi High Court (2024-04-03)
• VIKRAM KUMAR v. UNION OF INDIA — Delhi High Court (2024-01-04)
• V.C.JAIN v. STATE BANK OF INDIA — Delhi High Court (2023-10-31)