C.HARI SHANKAR, . OM PRAKASH SHUKLA

1,156 recorded High Court judgment(s) · 2025–2026

Courts

Disposal nature

Recent judgments

• AVIVA LIFE INSURANCE COMPANY INDIA LTD. v. UNION OF INDIA & ANR — Delhi High Court (2026-05-29)
• NATIONAL INSTITUTE OF ELECTRONICS AND INFORMATION TECHNOLOGY (NIELIT) & ORS. v. NISHANT TRIPATHI & ANR. — Delhi High Court (2026-05-29)
• DHANUKA AGRITECH LTD. v. UNION OF INDIA THROUGH THE SECRETARY & ORS. — Delhi High Court (2026-05-29)
• INDIAN SUGAR MILLS ASSOCIATION & ANR v. UNION OF INDIA — Delhi High Court (2026-05-29)
• REKHA SABHARWAL v. DIRECTORATE OF EDUCATION & ORS — Delhi High Court (2026-05-29)
• REKHA SABHARWAL v. MANAGEMENT OF SAAI MEMORIAL GIRLS SCHOOL & ORS — Delhi High Court (2026-05-29)
• AMRENDRA YADAV AND ORS v. UNION OF INDIA AND ORS — Delhi High Court (2026-05-29)
• SUSHIL KUMAR v. UNION OF INDIA AND ORS — Delhi High Court (2026-05-29)
• RINKU DHUGGA v. UNION OF INDIA AND ORS. — Delhi High Court (2026-05-26)
• UNION OF INDIA & ORS. v. SHRI NARENDRA SINGH — Delhi High Court (2026-05-26)