SWARANA KANTA SHARMA

4,417 recorded High Court judgment(s) · 2024–2026

Courts

Disposal nature

Recent judgments

• SANDEEP @SUNNY v. THE STATE OF NCT OF DELHI — Delhi High Court (2026-06-01)
• SAMIR KUMAAR MODI v. NIRMALA BAGRI — Delhi High Court (2026-06-01)
• SAMIR KUMAAR MODI v. ATUL KUMAR GUPTA — Delhi High Court (2026-06-01)
• DINESH GUPTA v. DIRECTORATE OF ENFORCEMENT — Delhi High Court (2026-05-30)
• BHIM SINGH v. STATE (N.C.T OF DELHI) — Delhi High Court (2026-05-30)
• RAGHURAJ PRATAP SINGH v. BHANVI KUMARI SINGH — Delhi High Court (2026-05-30)
• M/S SRISHTI AUTOMOBILES THROUGH ITS PROPRIETOR AMIT BHATIA & ORS. v. STATE OF NCT OF DELHI & ANR. — Delhi High Court (2026-05-29)
• ZISHAN & ORS. v. STATE OF NCT OF DELHI AND ANR. — Delhi High Court (2026-05-29)
• VIKAS KUMAR AND ORS v. STATE (GOVT. NCT OF DELHI) AND ORS — Delhi High Court (2026-05-29)
• MUKESH KUMAR PAL v. STATE OF NCT OF DELHI & ANR. — Delhi High Court (2026-05-29)