MANMEET PRITAM SINGH ARORA, ACTING

432 recorded High Court judgment(s) · 2024–2024

Courts

Disposal nature

Recent judgments

• DR. SUBHASH VIJAYRAN v. GOVERNMENT OF NCT OF DELHI & ORS. — Delhi High Court (2024-07-09)
• SHASHANK GUPTA v. ANKUR ARORA AND ORS. — Delhi High Court (2024-06-01)
• MERA ADHIKAR v. BRILLIANTS CONVENT SCHOOL & ORS. — Delhi High Court (2024-06-01)
• YUGANSH MITTAL v. GOVT. OF NCT OF DELHI & ORS. — Delhi High Court (2024-06-01)
• SWAROOP NAGAR EKTA SANGATHAN SAMITI REGISTERED v. GOVT OF NCT OF DELHI & ORS. — Delhi High Court (2024-06-01)
• MERA ADHIKAR v. RUKMINI DEVI PUBLIC SCHOOL & ORS. — Delhi High Court (2024-06-01)
• CONTAINER CORPORATION OF INDIA LTD. v. ROADWINGS INTERNATIONAL PVT LTD AND ORS — Delhi High Court (2024-06-01)
• MERA ADHIKAR v. DAV PUBLIC SCHOOL & ORS. — Delhi High Court (2024-06-01)
• NATIONAL BOARD OF EXAMINATIONS v. DR. BHARATHI PRIYA A.M. & ANR. — Delhi High Court (2024-06-01)
• MERA ADHIKAR v. SACHDEVA PUBLIC SCHOOL ROHINI & ORS. — Delhi High Court (2024-06-01)