TEJAS KARIA

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

Courts

Disposal nature

Recent judgments

• REWANT AHLAWAT v. CENTRAL BOARD OF SECONDARY EDUCATION — Delhi High Court (2026-06-04)
• FOOD CORPORATION OF INDIA v. JAGNESHWAR PRASAD GUPTA & ORS. — Delhi High Court (2026-06-04)
• PANKAJ PRAKASH & ANR. v. UNITED INDIA INSURANCE COMPANY LIMITED & ANR. — Delhi High Court (2026-06-04)
• BANK OF BARODA v. SURENDER KUMAR BANSAL & ORS. & ORS. — Delhi High Court (2026-06-04)
• SANGEETA NEGI v. BHARTI PUBLIC SCHOOL & ORS. — Delhi High Court (2026-06-04)
• USHA RANI GUPTA v. DELHI DEVELOPMENT AUTHORITY & ANR. — Delhi High Court (2026-06-04)
• MRIDULA DEVI v. UOI AND OTHERS — Delhi High Court (2026-06-04)
• JAMIA MILLIA ISLAMIA v. M G HUSSAIN — Delhi High Court (2026-06-04)
• ASHOK KUMAR v. INDIAN INSTITUTE OF TECHNOLOGY, DELHI THROUGH ITS DIRECTOR — Delhi High Court (2026-06-04)
• UTTAR PRADESH KHO KHO ASSOCIATION v. KHO KHO FEDERATION OF INDIA & ORS. — Delhi High Court (2026-06-04)