ANIL KSHETARPAL

687 recorded High Court judgment(s) · 2024–2025

Courts

Disposal nature

Recent judgments

• M/S REBEL HOSPITALITY v. CHANDIGARH ADMINISTARTION AND ORS — Punjab & Haryana High Court (2025-05-09)
• NEELAM ARORA v. THE PUNJAB AND HARYANA HIGH COURT AND OTHERS — Punjab & Haryana High Court (2025-03-20)
• DR VIKAS CHAUDHARY v. DIRECTOR, PT B D SHARMA UNIVERSITY OF HEALTH SCIENCES — Punjab & Haryana High Court (2025-03-18)
• DEEPAK SANDHU v. PUNJAB AND HARYANA HIGH COURT, CHANDIGARH AND OTHERS — Punjab & Haryana High Court (2025-02-28)
• MS REBEL HOSPITALITY v. CHANDIGARH ADMINISTRATION AND OTHERS — Punjab & Haryana High Court (2025-02-28)
• SUDHIR JIWAN v. HIGH COURT OF PUNJAB AND HARYANA AND ANR. — Punjab & Haryana High Court (2025-02-04)
• VUENOW INFOTECH PVT LTD v. UNION OF INDIA AND ANOTHER — Punjab & Haryana High Court (2025-01-17)
• MUKUL DHANKHAR v. STATE OF HARYANA AND OTHERS — Punjab & Haryana High Court (2025-01-17)
• VUENOW INFOTECH PVT LTD v. DIRECTORATE OF ENFORCEMENT AND ANOTHER — Punjab & Haryana High Court (2025-01-17)
• PEEYUSH GAKHAR v. HIGH COURT OF PUNJAB & HARYANA AND ANR. — Punjab & Haryana High Court (2025-01-17)