SIDDHARTH MRIDUL

2,759 recorded High Court judgment(s) · 2008–2020

Courts

Disposal nature

Recent judgments

• RAKESH MIDHA v. M/S ORIENTAL FIRE INSURANCE CO — Delhi High Court (2020-05-29)
• KASHIRAJ PARIYAR v. STATE (GOVT OF N.C.T. DELHI) — Delhi High Court (2020-05-22)
• ANJNA GROVER v. NEW INDIA ASSURANCE COMPANY LTD AND ANR — Delhi High Court (2020-01-31)
• HAR KISHORE SHARMA v. THE MGMT. OF G.F.R. CO.P.LTD. (IMPERIAL CABLE) — Delhi High Court (2019-07-25)
• RISHIPAL AND ORS. v. SUB-DIVISIONAL MEGISTRATE AND ORS. — Delhi High Court (2019-04-05)
• IN THE MATTER OF ECOTRUST CAPITAL PRIVATE LIMITED v. ... — Delhi High Court (2019-03-13)
• DTC EMPLOYER CONGRESS v. DELHI TRANSPORT CORPORATION — Delhi High Court (2019-02-08)
• THE DELHI TRANSPORTERS ASSOCIATION v. D.D.A. — Delhi High Court (2019-01-15)
• DELHI GOODS TRANSPORT ASSOCIATION v. D.D.A. & ORS. — Delhi High Court (2019-01-15)
• SMT. RITU CHOPRA v. THE HONBLE LT GOVERNOR AND ORS — Delhi High Court (2018-12-21)