CHANDRA PRAKASH SHRIMALI

983 recorded High Court judgment(s) · 2025–2026

Courts

Disposal nature

Recent judgments

• SMT. MALTI, v. JAIPUR VIDYUT VITRAN NIGAM LIMITED, — Rajasthan High Court (2026-05-25)
• KAILASH CHAND S/O MAHARAJ MAL v. AAS MOHAMMAD S/O SHRI HARIYA, — Rajasthan High Court (2026-05-22)
• LAL CHAND AND ANOTHER v. SMT SHASHI PRABHA DEVI AND OTHERS — Rajasthan High Court (2026-05-22)
• SHRI RADHEYSHYAM CHOUDHARY S/O LATE SHRI KANHAIYA LAL JI CHOUDHARY v. SHRI RAMSHARAN RAWAT S/O LATE SHRI HARI NARAYAN JI RAWAT — Rajasthan High Court (2026-05-22)
• JITENDRA YADAV @ ARYAN S/O SHRI GULAB CHAND YADAV v. STATE OF RAJASTHAN — Rajasthan High Court (2026-05-21)
• GHANSHYAM SHARMA S/O LATE VAIDH MADAN LAL SHARMA v. MADAN MOHINI CHARITABLE TRUST — Rajasthan High Court (2026-05-20)
• SMT ACHHAN BIWI WIFE OFF LATE BAKHMAL KHAN v. GOVIND KUMAR KHANDELWAL SON OF SHRI LALLULAL GUPTA — Rajasthan High Court (2026-05-16)
• KAVITA PAREEK W/O RADHAKRISHAN PAREEK, v. STATE OF RAJASTHAN — Rajasthan High Court (2026-05-15)
• PRASHANT BANSAL SON OF SHRI SHIV DAYAL GUPTA, v. STATE OF RAJASTHAN — Rajasthan High Court (2026-05-15)
• ASSISTANT COMMERCIAL TAXES OFFICERS-III v. M/S. JINENDRA MAHESHWARI S/O SHRI RAMJAS — Rajasthan High Court (2026-05-15)