SANJIV KHANNA, . NAVIN CHAWLA

316 recorded High Court judgment(s) · 2017–2019

Courts

Disposal nature

Recent judgments

• MOHAN LAL ARORA v. CHHOTU RAM (RURAL INSTITUTE OF TECHNOLOGY) & ORS. — Delhi High Court (2019-04-23)
• RIDHI PETROCHEM PVT LTD v. SHIV RATNA PAPER PVT LTD — Delhi High Court (2017-11-03)
• BHARAT HEAVY ELECTRICALS LTD v. ELECTRICITY GENERATION INCORPORTION & ORS — Delhi High Court (2017-10-17)
• SOM DUTT v. UNION OF INDIA AND ANR — Delhi High Court (2017-10-17)
• BHARAT HEAVY ELECTRICAL LTD v. ELECTRICITY GENERATION INCORPORATION & ORS — Delhi High Court (2017-10-17)
• KARAMVEER v. UNION OF INDIA & ORS — Delhi High Court (2017-10-16)
• KANCHAN KUMARI v. UNION OF INDIA AND ORS — Delhi High Court (2017-10-16)
• RAJNI KANT MISHRA v. UNION OF INDIA & ORS — Delhi High Court (2017-10-16)
• JAPAN SINGH v. UNION OF INDIA & ORS — Delhi High Court (2017-10-16)
• DINA NATH PATHAK v. UNION OF INDIA AND ORS — Delhi High Court (2017-10-13)