SIDDHARTH MRIDUL, . DEEPA SHARMA

469 recorded High Court judgment(s) · 2017–2024

Courts

Disposal nature

Recent judgments

• M/S ESQUIRE EXPRESS & COURIER SERVICES & ANR v. UNION OF INDIA & ORS — Delhi High Court (2024-11-18)
• SMT. DIVYA BHASKAR AND ANR. v. GOVT. OF NCT OF DELHI AND ANR. — Delhi High Court (2024-10-23)
• HABIB UR REHMAN v. RAJIV GUBA & ORS — Delhi High Court (2019-02-05)
• KANHAIYA KUMAR SINGH v. UNION OF INDIA AND ORS. — Delhi High Court (2018-11-22)
• SUNIL SHARMA v. C.R.P.F. THROUGH THE DIRECTOR GENERAL & ORS — Delhi High Court (2018-11-12)
• PRANAY DUBEY & ANR v. MEENA KUMARI & ORS — Delhi High Court (2018-11-01)
• SHYAM LAL v. UNION OF INDIA & ANR — Delhi High Court (2018-09-25)
• SUMIT KUMAR v. PUNEET GOYAL, COMMISSIONER OF SDMC & ORS — Delhi High Court (2018-09-12)
• M/S ATMA RAM PROPERTIES PVT LTD v. M/S ALLIED MOTORS LIMITED & ORS — Delhi High Court (2018-09-04)
• HEMANT SANGAL v. DELHI DEVELOPMENT AUTHORITY & ORS — Delhi High Court (2018-08-28)