A.B. CHAUDHARI,. SURINDER GUPTA

52 recorded High Court judgment(s) · 2011–2019

Courts

Disposal nature

Recent judgments

• SUNIL @ MADA v. STATE OF HARYANA — Punjab & Haryana High Court (2019-03-19)
• SARVAR @ BILLU & ANR v. STATE OF HARYANA — Punjab & Haryana High Court (2019-03-19)
• MANBIR @ MANNI v. STATE OF HARYANA — Punjab & Haryana High Court (2019-03-19)
• ASHOK KUMAR @ PINTU KUMAR v. STATE OF PUNJAB — Punjab & Haryana High Court (2018-11-30)
• M/S HINDUSTAN PUMP AND ELECTRICAL ENGG. PVT. LTD. v. STATE OF HARYANA AND ANOTHER — Punjab & Haryana High Court (2016-11-23)
• DOABA COLLEGE, TANDA ROAD, JALANDHAR v. CHIEF COMMISSIONER OF INCOME TAX, RISHI NAGAR LDH. — Punjab & Haryana High Court (2016-09-22)
• DOABA COLLEGE, TANDA ROAD, JDH v. CHIEF COMMISSIONER OF IT, LDH — Punjab & Haryana High Court (2016-09-22)
• SATBIR SINGH KADIAN v. STATE OF HARYANA — Punjab & Haryana High Court (2016-08-02)
• KANYA MAHA VIDYALAYA, VIDYALAYA MARG, TANDA ROAD v. CHIEF COMMISSIONER OF INCOME TAX, RISHI NAGAR LDH. — Punjab & Haryana High Court (2016-07-04)
• RAM KISHAN MALIK AND ORS. v. UNION OF INDIA AND ORS. — Punjab & Haryana High Court (2016-03-14)