SHAIL JAIN

79 recorded High Court judgment(s) · 2025–2026

Courts

Disposal nature

Recent judgments

• MASONIC PUBLIC SCHOOL THROUGH ITS AUTHORIZED REPRESENTATIVE v. DELHI DEVELOPMENT AUTHORITY THROUGH ITS VICE CHAIRMAN & ORS. — Delhi High Court (2026-05-29)
• VASANT KUNJ RESIDENTS WELFARE ASSOCIATION SECTOR B POCKET 1 & ORS. v. GOVERNMENT OF NATIONAL CAPITAL TERRITORY OF DELHI & ORS. — Delhi High Court (2026-05-29)
• SMT SHEELA v. DELHI DEVELOPMENT AUTHORITY & ORS. — Delhi High Court (2026-05-21)
• HOSPITALS & NURSING HOMES EMPLOYEES FEDERATION (REGD.) & ORS. v. GOVT.OF INDIA & ORS. — Delhi High Court (2026-05-19)
• ST.STEPHENS' HOSPITAL v. UNION OF INDIA AND ANR — Delhi High Court (2026-05-19)
• HOLY FAMILY HOSPITAL v. UOI AND ANR — Delhi High Court (2026-05-19)
• M/S BSES YAMUNA POWER LTD. v. VINOD KUMAR — Delhi High Court (2026-05-18)
• M/S SANJAY GARMENTS v. RAKESH KUMAR — Delhi High Court (2026-05-14)
• ALLAHABAD BANK v. R.S.SAINI — Delhi High Court (2026-05-12)
• M.C.D. v. KANTA — Delhi High Court (2026-05-12)