REKHA PALLI, . SHALINDER KAUR

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

Courts

Disposal nature

Recent judgments

• MRITUNJAY KUMAR v. UNION OF INDIA AND ORS — Delhi High Court (2024-09-24)
• SUKRUTI DUGAL v. PARESH DANDONA & ANR. — Delhi High Court (2024-09-24)
• LT COL BHARAT SINGH v. UNION OF INDIA, THROUGH THE SECRETARY, MINISTRY OF DEFENCE — Delhi High Court (2024-09-24)
• ANAND PAL v. DG ITBP AND ORS — Delhi High Court (2024-09-23)
• GANGA RAM AHIRWAR v. UNION OF INDIA & ORS. — Delhi High Court (2024-09-23)
• UNION OF INDIA & ORS. v. NO. 15163922-M EX. HAV (CLK.SD) TANAY BANIK — Delhi High Court (2024-09-23)
• YOGENDER SINGH MALIK v. UNION OF INDIA & ANR. — Delhi High Court (2024-09-23)
• KUSHAL CHOUDHARY v. ARMED FORCES TRIBUNAL THR. REGISTRAR & ORS. — Delhi High Court (2024-09-23)
• MANINDRA KUMAR SINGH v. BORDER SECURITY FORCE — Delhi High Court (2024-09-23)
• HAIDAR ALI v. UNION OF INDIA & ORS. — Delhi High Court (2024-09-23)