A.K. SIKRI,. SURINDER GUPTA

94 recorded High Court judgment(s) · 2014–2016

Courts

Disposal nature

Recent judgments

• JAGJIT SINGH v. U.T. CHANDIGARH & ORS. — Punjab & Haryana High Court (2016-12-15)
• THE NARWANA RAJENDRA COOP L&C SOCIETY THROUGH PRESIDENT v. STATE OF HARYANA & ORS — Punjab & Haryana High Court (2016-12-02)
• SUBHASH & ORS. v. STATE OF HARYANA & ORS. — Punjab & Haryana High Court (2016-12-02)
• SANTOSH DEVI & ORS v. UNION OF INDIA & ORS — Punjab & Haryana High Court (2016-12-02)
• JYOTI RANI AND OTHERS v. STATE OF HARYANA & OTHERS — Punjab & Haryana High Court (2016-11-29)
• ATUL KUMAR v. STATE OF HARYANA & ORS. — Punjab & Haryana High Court (2016-11-29)
• NARINDER SINGH v. DIRECTOR FOOD CIVIL SUPPLIES & CONSUMER AFFAIR DEPARTMENT & ANR — Punjab & Haryana High Court (2016-11-29)
• M.K. JAIN & ORS v. HARYANA URBAN DEVELOPMENT AUTHORITY AND ORS — Punjab & Haryana High Court (2016-11-28)
• UMA RANI v. SUBODH KUMAR — Punjab & Haryana High Court (2015-02-27)
• ASHOK KUMAR v. KIRAN — Punjab & Haryana High Court (2015-02-27)