PURUSHAINDRA KUMAR KAURAV

4,514 recorded High Court judgment(s) · 2024–2026

Courts

Disposal nature

Recent judgments

• SANJAY SHARMA AND ANR v. UNION OF INDIA AND ORS — Delhi High Court (2026-05-29)
• SMT DEVIKA AND ORS v. DELHI JAL BOARD AND ANR — Delhi High Court (2026-05-29)
• RANI SINGH v. GOVT OF NCT OF DELHI AND ORS — Delhi High Court (2026-05-29)
• PRITAM DEY v. UNION OF INDIA & ORS. — Delhi High Court (2026-05-29)
• M/S K K MODI INVESTMENT AND FINANCIAL SERVICES PVT LTD v. SPECIAL DIRECTOR ADJUDICATION DIRECTORATE OF ENFORCEMENT AND ANR — Delhi High Court (2026-05-29)
• SIDDHARTH KAPUR & ORS. v. LAND AN DEVELOPMENT OFFICE — Delhi High Court (2026-05-29)
• MDD MEDICAL SYSTEM INDIA PVT LTD v. HINDUSTAN PREFAB LIMITED & ANR. — Delhi High Court (2026-05-29)
• PRITI AGARWAL & ANR. v. CENTRAL CONSUMER PROTECTION AUTHORITY — Delhi High Court (2026-05-29)
• MS PERNOD RICARD INDIA PVT LTD THROUGH ITS AUTHORISED REPRESENTATIVE MR KHEM KARAN SHARMA v. THE EXCISE DEPARTMENT DELHI GOVERNMENT OF NCT OF DELHI & ORS. — Delhi High Court (2026-05-29)
• M/S DHANBAD DURGAPUR SUPER CONNECTIVITY PVT. LTD. v. NATIONAL HIGHWAYS AUTHORITY OF INDIA & ORS. — Delhi High Court (2026-05-26)