C.HARI SHANKAR

843 recorded High Court judgment(s) · 2009–2025

Courts

Disposal nature

Recent judgments

• USHA RANI JAIN & ORS v. UNION OF INDIA & ANR — Delhi High Court (2025-02-19)
• M/S SANT RAM NIKKA MAL & ORS v. UNION OF INDIA & ORS — Delhi High Court (2024-12-23)
• DR SANJAY KULSHRESTHA v. UNION OF INDIA AND ORS. — Delhi High Court (2024-10-14)
• M/S PRESTIGE AGRO-TECH LIMITED v. UNION OF INDIA THROUGH MINISTRY OF FINANCE DEPARTMENT OF FINANCIAL SERVICES AND ORS. — Delhi High Court (2024-09-11)
• JUSTICE FOR ALL v. GOVT OF NCT OF DELHI AND ORS — Delhi High Court (2024-09-03)
• V.K. ANAND v. UNION OF INDIA & ORS — Delhi High Court (2024-08-28)
• GOKULESH PRASAD v. STATE OF NCT DELHI AND ORS — Delhi High Court (2024-08-23)
• FEDERATION OF TATA COMMUNICATIONS EMPLOYEES UNION v. UNION OF INDIA & ANR — Delhi High Court (2024-07-25)
• ART OF LEARNING FOUNDATION v. UNION OF INDIA — Delhi High Court (2024-07-22)
• MANGALORE REFINERY & PETROCHEMICALS LTD v. MICRO & SMALL ENTERPRISES FACILITATION COUNCIL & ANR — Delhi High Court (2024-07-05)