VIKAS MAHAJAN

62 recorded High Court judgment(s) · 2022–2024

Courts

Disposal nature

Recent judgments

• HARSH KUMAR v. STATE OF NCT DELHI — Delhi High Court (2024-12-23)
• SARA CABS PVT. LTD. AND ANR. v. CENTRAL BUREAU OF INVESTIGATION — Delhi High Court (2024-12-16)
• ANJU GULATI v. RAJEEV KUMAR KAWATRA & ANR. — Delhi High Court (2024-08-16)
• PREM SINGH SEHRAWAT v. STATE (NCT OF DELHI) — Delhi High Court (2024-05-16)
• MANOJ TANDON v. THE STATE NCT OF DELHI & ANR. — Delhi High Court (2024-02-28)
• MAHENDER KUMAR KHANDELWAL v. UNION OF INDIA & ORS. — Delhi High Court (2024-02-21)
• GAURAV v. THE STATE GOVT OF NCT — Delhi High Court (2024-01-30)
• PRAMOD v. STATE NCT OF DELHI — Delhi High Court (2023-12-20)
• M/S RAMA PAPER MILLS LTD v. M/S ESPEE TRADING CORPORATION & ANR — Delhi High Court (2023-12-20)
• PRAMOD AGGARWAL v. M/S ESPEE TRADING CORPORATION & ANR — Delhi High Court (2023-12-20)