C.HARI SHANKAR

3,027 recorded High Court judgment(s) · 2015–2025

Courts

Disposal nature

Recent judgments

• THE DIRECTOR GENERAL ALL INDIA RADIO AND ORS v. AKASHVANI AND DOORDARSHAN ADMINISTRATIVE STAFF ASSOCIATION THROUGH ITS VERSUS GENERAL SECRETARY AND — Delhi High Court (2025-01-08)
• DELHI POLICE & ORS. v. AJIT SINGH — Delhi High Court (2025-01-08)
• DELHI SUBORDINATE SERVICES SELECTION BOARD (DSSSB) v. SMT. SAVITA CHAUDHARY — Delhi High Court (2025-01-08)
• GOVT OF NCT OF DELHI AND ANOTHER v. MOHIT — Delhi High Court (2025-01-08)
• GOVT OF NCT OF DELHI & ORS v. DURGA PARSHAD & ORS — Delhi High Court (2025-01-08)
• GOVT OF NCT OF DELHI & ANR v. SUMAN ROHILLA & ORS — Delhi High Court (2025-01-08)
• UNION OF INDIA & ORS. v. BIJENDER SINGH — Delhi High Court (2025-01-08)
• DINESH v. STATE OF NCT OF DELHI AND ORS. — Delhi High Court (2025-01-08)
• MUNICIPAL CORPORATION OF DELHI v. VEENA RANI — Delhi High Court (2025-01-08)
• MINA KUMARI v. GOVERNMENT OF NCT OF DELHI AND ORS. — Delhi High Court (2025-01-08)