V. KAMESWAR RAO,ANOOP KUMAR MENDIRATTA

336 recorded High Court judgment(s) · 2022–2023

Courts

Disposal nature

Recent judgments

• MUKTA SHARMA v. UNION OF INDIA & ORS. — Delhi High Court (2023-12-23)
• JAGMOHAN MEENA v. MUNICIPAL CORPORATION OF DELHI AND ORS — Delhi High Court (2023-12-22)
• GOVERNMENT OF NCT OF DELHI v. DILAWAR SINGH AND ORS. — Delhi High Court (2023-12-22)
• MAHADEB SARKAR v. UNION OF INDIA AND ORS. — Delhi High Court (2023-12-19)
• ATUL RANJAN v. UNION OF INDIA & ORS. — Delhi High Court (2023-12-19)
• DAMINI MANCHANDA v. AVINASH BHAMBHANI — Delhi High Court (2023-12-19)
• UNION OF INDIA v. RENU CHHABRA — Delhi High Court (2023-12-19)
• THE EMPLOYEES STATE INSURANCE CORPORATION THROUGH ITS DIRECTOR GENERAL AND OTHERS v. VIDYNAND KUMAR — Delhi High Court (2023-12-18)
• COMMISSIONER OF POLICE DELHI AND ORS v. VISHAL AND ORS — Delhi High Court (2023-12-18)
• UNION OF INDIA & ANR. v. RR BAKDE, RETD SCIENTIST C — Delhi High Court (2023-12-18)