RAJIV SHAKDHER, . TALWANT SINGH

320 recorded High Court judgment(s) · 2021–2022

Courts

Disposal nature

Recent judgments

• DR. ANJUL SHARMA v. STATE COUNCIL OF EDUCATIONAL RESEARCH AND TRAINING — Delhi High Court (2022-02-25)
• DEEPIKA ANAND v. DIRECTORATE OF EDUCATION DELHI & ORS. — Delhi High Court (2022-02-24)
• SMT. KUMUD GUPTA & ORS. v. UNION OF INDIA & ORS. — Delhi High Court (2022-02-24)
• NORTH DELHI MUNICIPAL CORPORATION v. SANTOSH DEVI — Delhi High Court (2022-02-23)
• UNION OF INDIA & ANR. v. SH. ABHAY KUMAR — Delhi High Court (2022-02-23)
• SHYAM COLLEGE v. NATIONAL COUNCIL FOR TEACHER EDUCATION & ANR — Delhi High Court (2022-02-22)
• KHATU SHYAM COLLEGE v. NATIONAL COUNCIL FOR TEACHER EDUCATION AND ANR. — Delhi High Court (2022-02-22)
• MR. K.C. AGGARWAL v. UNION OF INDIA & ORS. — Delhi High Court (2022-02-21)
• SRAVAN BAGARIA AND ANR v. UNION OF INDIA AND ORS — Delhi High Court (2022-02-17)
• DS BHANDARI v. UNION OF INDIA & ORS. — Delhi High Court (2022-02-15)