C.HARI SHANKAR, . ANOOP KUMAR MENDIRATTA

122 recorded High Court judgment(s) · 2024–2025

Courts

Disposal nature

Recent judgments

• URVASHI CHAUHAN v. KENDRIYA VIDYALAYA SANGATHAN & ANR. — Delhi High Court (2025-01-07)
• ASHWANI KUMAR SINHA v. DELHI STATE INDUSTRIAL INFRASTRUCTURE DEVELOPMENT CORPORATION LIMITED AND ANR. — Delhi High Court (2024-12-24)
• STAFF SELECTION COMMISSION AND OTHERS v. PRATEEK KUNTAL — Delhi High Court (2024-12-23)
• GOVT OF NCT OF DELHI AND ORS v. SMT SUPRITEE KULSHRESHTHA — Delhi High Court (2024-12-23)
• GOVT OF NCT OF DELHI AND ORS v. SHABANA PARVEEN — Delhi High Court (2024-12-23)
• BUSINESS BHASKAR NEWSPAPER v. GOVERNMENT OF NCT OF DELHI & ORS. — Delhi High Court (2024-12-23)
• GOVT OF NCT OF DELHI AND ORS v. SH RAJESH KUMAR BALARA — Delhi High Court (2024-12-23)
• ASHOK KUMAR SHARMA v. UNION OF INDIA — Delhi High Court (2024-12-20)
• GOVT OF NCT OF DELHI AND ANR v. VIKRAM AND ORS — Delhi High Court (2024-12-19)
• MANOJ KUMAR v. UNION OF INDIA AND ANR — Delhi High Court (2024-12-19)