SWARANA KANTA SHARMA

394 recorded High Court judgment(s) · 2022–2024

Courts

Disposal nature

Recent judgments

• NAINA SURAT RAWAT v. MUKUL GOYAL — Delhi High Court (2024-12-20)
• BABY YASHIKA & ORS. v. SS MOTA SINGH MODEL SCHOOL (SR.SEC.) & ANR. — Delhi High Court (2024-09-18)
• SAI SARASWATI INSTITUTE FOR TEACHER EDUCATION v. NATIONAL COUNCIL FOR TEACHER EDUCATION & ANR. — Delhi High Court (2024-08-20)
• PRIZLEEN KAUR & ORS. v. DIRECTORATE OF EDUCATION & ORS. — Delhi High Court (2024-08-06)
• CHIRAG SHARMA v. STATE NCT OF DELHI THROUGH CHIEF SECRETARY — Delhi High Court (2024-05-21)
• ARADHANA v. THE STATE (GOVT. OF NCT OF DELHI) — Delhi High Court (2024-05-02)
• PRABHAT KRISHNA v. SUNITA KAROTIYA & ORS. — Delhi High Court (2024-05-02)
• LAL BAHADUR v. STATE (GNCT OF DELHI) — Delhi High Court (2024-03-22)
• RANBIR SINGH v. STATE — Delhi High Court (2024-03-22)
• VISHAL SINGH v. STATE (NCT OF DELHI) THROUGH CHIEF SECRETARY — Delhi High Court (2024-03-19)