REKHA PALLI

1,940 recorded High Court judgment(s) · 2015–2024

Courts

Disposal nature

Recent judgments

• M/S TECUMSEH PRODUCTS INDIA LIMITED v. M/S INDO AMERICAN AIR CONDITIONING COMPANY AND OTHERS — Delhi High Court (2024-12-23)
• ANURADHA & ANR. v. DEPARTMENT OF WOMEN AND CHILD DEVELOPMENT, GNCTD & ANR. — Delhi High Court (2024-12-02)
• ANURADHA & ANR. v. MR KRISHAN KUMAR & ORS. — Delhi High Court (2024-12-02)
• NEELAM JAIN & ANOTHER v. MADHU KAPOOR & ANOTHER — Delhi High Court (2024-10-08)
• JASPREET SINGH & ANR. v. DEEPAK ARORA & ANR. — Delhi High Court (2024-09-05)
• VINEET DUJODWALA & ORS. v. PHONEIX ARC PVT. LTD. & ANR — Delhi High Court (2024-08-23)
• DEEPALI DESIGNS & EXHIBITS PRIVATE LIMITED v. ORGANIZING COMMITTEE COMMONWEALTH GAMES & ORS. — Delhi High Court (2024-08-22)
• SMT. MAHIMA KAUSHIK v. MRS. NEERA KAUSHIK & ANR. — Delhi High Court (2024-07-25)
• IIDL(IFCI INFRASTUCTURE DEVELOPMENT LTD) v. SUBIR ENGINEERING WORKS (P) LTD & ANR. — Delhi High Court (2024-07-19)
• DELHI JAL BOARD v. M/S ENVIROTECH OVERSEAS INDIA LTD. — Delhi High Court (2024-07-16)