TUSHAR RAO GEDELA

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

Courts

Disposal nature

Recent judgments

• JUSTICE FOR ALL v. GOVT OF NCT OF DELHI THROUGH SECRETARY EDUCATION GNCTD — Delhi High Court (2024-12-03)
• B.K. GUPTA & ORS. v. REGISTRAR CO-OPERATIVE SOCIETIES & ORS. — Delhi High Court (2024-12-03)
• CHANDAN KUMAR v. NATIONAL HIGHWAY AUTHORITY OF INDIA & ANR. — Delhi High Court (2024-12-02)
• PUJA AIRY v. STATE BANK OF INDIA & ORS. — Delhi High Court (2024-12-02)
• VRC CONSTRUCTION (INDIA) PRIVATE LIMITED v. NATIONAL HIGHWAY AUTHORITY OF INDIA — Delhi High Court (2024-12-02)
• PANCHSHILA CO-OPERATIVE HOUSE BUILDING SOCIETY v. REGISTRAR, CO-OPERATIVE SOCIETIES, GOVT. OF NCT OF DELHI AND ANR — Delhi High Court (2024-11-29)
• CHERYL BETSY MATHEW & ORS. v. UNION OF INDIA AND ORS — Delhi High Court (2024-11-29)
• RAJESH KUMAR SHARMA v. DEPUTY COMMISSIONER (SOUTH ZONE) MCD & ANR. — Delhi High Court (2024-11-29)
• SHRI SUBROTO BANERJEE v. THE REGISTRAR CO-OPERATIVE SOCIETIES & ORS — Delhi High Court (2024-11-27)
• JUSTICE FOR ALL v. GOVT OF NCT OF DELHI THROUGH DIRECTOR EDUCATION AND ORS — Delhi High Court (2024-11-26)