NAJMI WAZIRI,SUDHIR KUMAR JAIN

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

Courts

Disposal nature

Recent judgments

• CHELAKARA RAMASWAMY v. UNION OF INDIA & ORS — Delhi High Court (2023-07-13)
• MANISH SHARMA & ORS. v. EDELWEISS ASSET RECONSTRUCTION COMPANY LTD & ANR. — Delhi High Court (2023-07-07)
• PARVEEN KUMAR YADAV & ORS. v. UNION OF INDIA & ANR. — Delhi High Court (2023-07-03)
• VEENU ENTERPRISES & ORS. v. IDFC FIRST BANK LTD — Delhi High Court (2023-07-03)
• M/S ABHIJEET ANGUL SAMBALPUR TOLL ROAD LIMITED v. NATIONAL HIGHWAYS AUTHORITY OF INDIA — Delhi High Court (2023-06-28)
• MORGAN SECURITIES AND CREDITS PVT. LTD v. GANESH BENZOPLAST LIMITED — Delhi High Court (2023-06-28)
• SALASAR ENTERPRISES v. CENTRAL BANK OF INDIA — Delhi High Court (2023-06-01)
• FLOWMORE LIMITED v. M/S SKIPPER LIMITED — Delhi High Court (2023-05-29)
• BATRA HOSPITAL & MEDICAL v. BATRA HOSPITAL EMPLOYEES UNION — Delhi High Court (2023-05-26)
• MOOLCHAND KHARAITI RAM HOSPITAL & AYURVEDIC RESEARCH INSTITUTE v. WORKERS & ORS — Delhi High Court (2023-05-26)