JASMEET SINGH

4,098 recorded High Court judgment(s) · 2024–2026

Courts

Disposal nature

Recent judgments

• SHRI SAI COLLEGE v. NATIONAL COUNCIL FOR TEACHER EDUCATION — Delhi High Court (2026-05-29)
• ARAVALI COLLEGE OF TEACHERS TRAINING & ANR. v. NATIONAL COUNCIL FOR TEACHER EDUCATION & ANR. — Delhi High Court (2026-05-29)
• SHREE UDAY TRUST v. NATIONAL COUNCIL FOR TEACHER EDUCATION & ANR. — Delhi High Court (2026-05-29)
• BRISK WORLD VENTURES PRIVATE LTD. v. UNION OF INDIA & ORS. — Delhi High Court (2026-05-29)
• MEWAR UNIVERSITY v. NATIONAL COUNCIL FOR TEACHER EDUCATION & ANR. — Delhi High Court (2026-05-29)
• INDU SHARMA v. STAR HEALTH AND ALLIED INSURANCE CO. LTD. & ANR. — Delhi High Court (2026-05-29)
• SHRI JAGAT NARAYAN COLLEGE & ANR. v. NATIONAL COUNCIL FOR TEACHER EDUCATION & ANR. — Delhi High Court (2026-05-29)
• VENKTESH DASWANI v. NATIONAL BOARD OF EXAMINATION IN MEDICAL SCIENCES AND OTHERS — Delhi High Court (2026-05-29)
• VARSHA RANI & ORS. v. UNIVERSITY OF DELHI & ORS. — Delhi High Court (2026-05-29)
• PAYARD INVESTMENTS PRIVATE LIMITED v. RESERVE BANK OF INDIA AND ORS — Delhi High Court (2026-05-29)