TUSHAR RAO GEDELA

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

Courts

Disposal nature

Recent judgments

• DIVYA RANA v. UNION OF INDIA, MINISTRY OF HEALTH AND FAMILY WELFARE, & ORS. — Delhi High Court (2024-12-04)
• NORTH SQUARE MALL WELFARE ASSOCIATION v. MUNICIPAL CORPORATION OF DELHI & ANR. — Delhi High Court (2024-12-04)
• ANTI-CORRUPTION FORUM (REGD.) v. LOKAYUKTA, DELHI — Delhi High Court (2024-12-03)
• VINEET MALIK & ORS. v. PUNJAB AND SIND BANK & ORS. — Delhi High Court (2024-12-02)
• CENTER FOR ICHTHYOSIS RELATED MEMBERS FOUNDATION v. 1. UNION OF INDIA & ANR. — Delhi High Court (2024-12-02)
• WAZIRPUR JJ COLONY ASSOCIATION v. THE GOVT. OF NCT OF DELHI AND ORS — Delhi High Court (2024-12-02)
• SMT MEHUL SINGH AHLUWALIA v. SH. RISHI VERMA & ORS. — Delhi High Court (2024-12-02)
• TUSHAR TANWAR v. BAR COUNCIL OF INDIA — Delhi High Court (2024-12-02)
• ANITA SETHI v. UNION OF INDIA & ORS. — Delhi High Court (2024-11-29)
• SLOWFORM MEDIA PVT. LTD. & ORS. v. ASISH MOHAPATRA & ORS. — Delhi High Court (2024-11-29)