MINI PUSHKARNA

2,656 recorded High Court judgment(s) · 2024–2026

Courts

Disposal nature

Recent judgments

• LARSEN AND TOUBRO LIMITED v. NATIONAL HIGH-SPEED RAIL CORPORATION LIMITED — Delhi High Court (2026-05-29)
• M/S TECHNO COMPACT BUILDERS v. RAILTEL CORPORATION OF INDIA — Delhi High Court (2026-05-29)
• MRS SONIA SACHDEVA v. MR NARESH SACHDEVA & ORS. — Delhi High Court (2026-05-29)
• ALCOB TRANSMISSIONS PVT. LTD. THROUGH ITS AUTHORIZE REPRESENTATIVE SH. LALIT KUMAR HARJAI v. AMBEY FERROUS PVT. LTD. & ORS. — Delhi High Court (2026-05-29)
• SHANTI PRAKASH TRIPATHI & ANR. v. SATYA PRAKASH TRIPATHI — Delhi High Court (2026-05-29)
• AMAR NATH SHARMA v. SUSHMA SHARMA AND ORS — Delhi High Court (2026-05-28)
• MR RAJARSHI GUHA v. ZOPPER INSURANCE BROKERS PRIVATE LIMITED — Delhi High Court (2026-05-28)
• SUBHASH CHANDER NARULA & ANR. v. VARUN SETHI & ORS. — Delhi High Court (2026-05-26)
• AGGRESSIVE ELECTRONICS MANUFACTURING SERVICES PRIVATE LIMITED v. MICROCOMM INDIA LIMITED & ORS. — Delhi High Court (2026-05-26)
• M/S JIANGXI CONSTRUCTION ENGINEERING GROUP CO LTD & ANR. v. M/S VARAHA INFRA LTD — Delhi High Court (2026-05-26)