SAURABH BANERJEE

1,891 recorded High Court judgment(s) · 2024–2026

Courts

Disposal nature

Recent judgments

• NIMIT GUPTA v. CENTRAL BOARD OF SECONDARY EDUCATION AND ANR. — Delhi High Court (2026-06-03)
• GAGANDEEP v. STATE OF NCT OF DELHI — Delhi High Court (2026-06-03)
• MR PENTI NARENDER v. STATE OF NCT OF DELHI — Delhi High Court (2026-06-03)
• MR SACHIN SINGH & ORS. v. STATE NCT OF DELHI & ANR. — Delhi High Court (2026-06-03)
• AFZAL v. STATE GOVT OF NCT OF DELHI — Delhi High Court (2026-06-03)
• VATSALA AGGARWAL v. SARDAR TARANJIT SINGH SANDHU & ANR. — Delhi High Court (2026-06-03)
• GURJIT SINGH v. NCB — Delhi High Court (2026-06-03)
• YYYYY v. THE STATE OF NCT OF DELHI AND ORS. — Delhi High Court (2026-06-03)
• ARPANA TIWARI v. MCD AND ANOTHER — Delhi High Court (2026-06-03)
• SUBINA DAWAR v. MUNISH DAWAR — Delhi High Court (2026-06-03)