VIBHU BAKHRU, . ANOOP KUMAR MENDIRATTA

65 recorded High Court judgment(s) · 2025–2025

Courts

Disposal nature

Recent judgments

• FAZRUDEEN AND ORS v. GOVT OF NCT OF DELHI AND ORS. — Delhi High Court (2025-02-13)
• KRISHNA SHARMA v. THE REGISTRAR CO-OPERATIVE SOCIETIES & ANR. — Delhi High Court (2025-02-13)
• SHAMSHUDDIN v. TOWN VENDING COMMITTEE & ANR. — Delhi High Court (2025-02-13)
• SH VINOD KUMAR AND ORS v. UNION OF INDIA AND ORS — Delhi High Court (2025-02-13)
• MRS LAKSHMI DHANIA THROUGH POWER OF ATTORNEY NISHANT RAI v. SADBHAWANA CGHS LTD & ORS. — Delhi High Court (2025-02-13)
• PANKAJ PANDEY v. KESHAV CHANDDRA AND ANR — Delhi High Court (2025-02-12)
• NOOR MOHD @ NOOR KHAN v. GOVT OF NCT OF DELHI & ORS. — Delhi High Court (2025-02-12)
• RAJENDER v. SHRI ASHWANI KUMAR, COMMISSIONER MCD AND ORS — Delhi High Court (2025-02-12)
• RAM CHANDER v. SHRI ASHWANI KUMAR, COMMISSIONER MCD AND ORS — Delhi High Court (2025-02-12)
• NATIONAL ASSOCIATION OF STREET VENDORS OF INDIA & ORS. v. MUNICIPAL CORPORATION OF DELHI & ORS. — Delhi High Court (2025-02-11)