ANOOP CHITKARA

19,300 recorded High Court judgment(s) · 2021–2026

Courts

Disposal nature

Recent judgments

• RANDHIR SINGH v. VAKIL RAM — Punjab & Haryana High Court (2026-05-29)
• AASH MOHAMMED v. VINOD KUMAR AND ANR — Punjab & Haryana High Court (2026-05-29)
• VIRENDER CHAUHAN v. STATE OF HARYANA AND ANOTHER — Punjab & Haryana High Court (2026-05-29)
• KRISHAN KAUSHIK v. STATE OF HARYANA — Punjab & Haryana High Court (2026-05-29)
• DAYA KISHAN v. THE KAITHAL DISTRICT PRIMARY CO-OPERATIVE AGRICULTURAL AND RURAL DEVELOPMENT KAITHAL BRANC — Punjab & Haryana High Court (2026-05-27)
• GURDIP SINGH v. AMIT KUMAR MITTAL AND ANR — Punjab & Haryana High Court (2026-05-27)
• MILAKH RAJ v. SOM NATH AND ANR — Punjab & Haryana High Court (2026-05-27)
• DAVINDER SINGH ALIAS BABA v. STATE OF PUNJAB AND ORS — Punjab & Haryana High Court (2026-05-26)
• JITENDER v. SANJEEV KUMAR — Punjab & Haryana High Court (2026-05-26)
• HARGOBIND BANSAL ALIAS RAKSH BANSAL v. STATE OF PUNJAB AND OTHERS — Punjab & Haryana High Court (2026-05-26)