SACHIN DATTA

82 recorded High Court judgment(s) · 2022–2025

Courts

Disposal nature

Recent judgments

• MS WEDDING PARK HOSPITALITIES PVT LTD v. BALESH DEVI BHADANA & ANR. — Delhi High Court (2025-01-30)
• M/S V2 RETAIL LIMITED v. MAHAVIR KHATRI & ANR — Delhi High Court (2024-11-19)
• ADANI ENTERPRISES LIMITED v. SHRI SOMNATH FABRIC PRIVATE LIMITED — Delhi High Court (2024-10-08)
• RAAVINDER KUMAR MALHOTRA v. LALIT SHARMA & ANR. — Delhi High Court (2024-05-22)
• ALWAR PUBLIC SCHOOL v. GOVT OF NCT OF DELHI & ANR. — Delhi High Court (2024-05-16)
• NARESH CHAND GUPTA v. BAR COUNCIL OF DELHI & ORS. — Delhi High Court (2024-04-25)
• SOUTH DELHI MUNICIPAL CORPORATION v. DHANANJAY KUMAR JHA — Delhi High Court (2024-04-22)
• SMT. USHA GUGNANI v. NEW DELHI MUNICIPAL COUNCIL THROUGH ITS CHAIRMAN — Delhi High Court (2024-02-22)
• SANJAY SHARMA v. MUNICIPAL CORPORATION OF DELHI THROUGH ITS ADMINISTRATIVE OFFICER & ANR. — Delhi High Court (2024-02-21)
• M/S GAS AUTHORITY OF INDIA LTD v. M/S JSW ISPAT STEEL LTD — Delhi High Court (2023-12-20)