AKIL KURESHI,UMA SHANKER VYAS

350 recorded High Court judgment(s) · 2021–2022

Courts

Disposal nature

Recent judgments

• RENU GOYAL DAUGHTER OF SH. BHAGWAN DAS GUPTA v. RAJASTHAN HIGH COURT, JODHPUR — Rajasthan High Court (2022-02-21)
• COMMISSIONER OF CENTRAL GOODSANDSER TAX v. RAMESHWAR UDYOG — Rajasthan High Court (2022-02-18)
• JITENDRA SINGH SHEKHAWAT S/O SHRI LAXMAN SINGH SHEKHAWAT v. STATE OF RAJASTHAN — Rajasthan High Court (2022-02-18)
• DEV LAL, SON OF SHRI GHASI LAL v. STATE OF RAJASTHAN — Rajasthan High Court (2022-02-18)
• COMMISSIONER OF CENTRAL GOODSANDSER TAX v. MS TRIVENI UDYOG — Rajasthan High Court (2022-02-18)
• DINESH KUMAR SHARMA S/O SHRI KEDARMAL DAYAMA v. THE STATE OF RAJASTHAN — Rajasthan High Court (2022-02-18)
• COMMISSIONER OF CENTRAL GOODSANDSER TAX v. MS GOVIND BOORA BHANDAR — Rajasthan High Court (2022-02-18)
• COMMISSIONER OF CENTRAL GOODSANDSER TAX v. MS SHANKAR PRODUCTS — Rajasthan High Court (2022-02-18)
• RAKESH SHARMA SON OF SHRI MOHAN LAL SHARMA v. STATE OF RAJASTHAN — Rajasthan High Court (2022-02-18)
• SHAKUNTLA SAINI DAUGHTER OF LALCHAND SAINI v. DISTRICT AND SESSION JUDGE — Rajasthan High Court (2022-02-18)