PRATEEK JALAN

261 recorded High Court judgment(s) · 2018–2024

Courts

Disposal nature

Recent judgments

• DELHI DEVELOPMENT AUTHORITY v. KIRAN KAUR & ORS. — Delhi High Court (2024-05-29)
• SH VIPIN BIHARI SHARAN DWIVADI & ORS. v. UNION OF INDIA & ANR. — Delhi High Court (2021-01-04)
• CONFEDERATION OF SADAR BAZAR TRADES ASSOCIATION v. NORTH DMC & ORS. — Delhi High Court (2020-12-21)
• MOTHER TERESA COLLEGE FOR GIRLS v. NATIONAL COUNCIL FOR TEACHER EDUCATION AND ORS — Delhi High Court (2020-12-18)
• DESIGNCO v. UNION OF INDIA & ORS. — Delhi High Court (2020-12-17)
• SH. DR. MOHAN REDDY R & ANR. v. JALADI PRASUNA & ORS. — Delhi High Court (2020-12-16)
• MR, SUNIL KUMAR & ORS. v. DELHI TRANSPORT INFRASTRUCTURE DEVELOPMENT CORPORATION LTD. — Delhi High Court (2020-12-15)
• MALTI DEVI v. NAVEEN CHAUHAN & ORS. — Delhi High Court (2020-12-15)
• M/S FCB GARMENT TEX INDIA P. LTD v. THE REGISTRAR OF TRADE MARKS & ORS. — Delhi High Court (2020-12-15)
• NARESH NAGAR v. GOVT. OF NCT OF DELHI & ANR. — Delhi High Court (2020-12-09)