RAJIV SAHAI ENDLAW, . ASHA MENON

387 recorded High Court judgment(s) · 2008–2025

Courts

Disposal nature

Recent judgments

• VANDANA RAGHAV @ GUDDI v. GOVERNMENT OF NCT OF DELHI & ORS — Delhi High Court (2025-02-18)
• BABREY SINGH v. UNION OF INDIA AND ORS — Delhi High Court (2025-01-07)
• M/S EVINIX DESIGNS CONCEPTS P LTD. v. LT. GOVERNOR NCT OF DELHI & ANR — Delhi High Court (2024-12-24)
• PANKAJ TANDON & ORS v. LT GOVERNOR OF NCT OF DELHI & ANR — Delhi High Court (2024-12-24)
• SACHIN MEENA v. UNION OF INDIA & ORS — Delhi High Court (2024-07-23)
• SACHIN KUMAR v. CENTRAL RESERVE POLICE FORCE THROUGH UNION OF INDIA — Delhi High Court (2024-07-19)
• OMI v. GOVT OF NCT OF DELHI & ORS — Delhi High Court (2024-07-03)
• CHAB SINGH CHAUHAN v. GOVT. OF NCT OF DELHI AND ORS. — Delhi High Court (2024-07-03)
• ANIL SINGHAL v. DIRECTORATE GENERAL OF INCOME TAX INVESTIGATION & ANR. — Delhi High Court (2021-01-05)
• RAVI NEGI v. BALVANTRAY MEHTA VIDYA BHAWAN ANGURIDEVI SHERSINGH MEMORIAL ACADEMY SECOND SHIFT & ORS — Delhi High Court (2021-01-05)