DEEPAK MANCHANDA

2,147 recorded High Court judgment(s) · 2022–2026

Courts

Disposal nature

Recent judgments

• DALIP KUMAR v. ANIL KUMAR DAHIYA, THE ENGINEER-IN-CHIEF AND OTHERS — Punjab & Haryana High Court (2026-02-17)
• BHOLA RAM v. STATE OF HARYANA THROUGH ITS COMMISSIONER — Punjab & Haryana High Court (2026-02-09)
• ASHOK v. NAND KISHORE — Punjab & Haryana High Court (2026-02-02)
• RAKESH KUMAR v. SURESH KUMAR AND OTHERS — Punjab & Haryana High Court (2026-02-02)
• SANTOSH KUMAR GOSHWAMI v. STATE OF HARYANA — Punjab & Haryana High Court (2026-01-13)
• AKASHDEEP KAUR AND ANOTHER v. STATE OF PUNJAB AND OTHERS — Punjab & Haryana High Court (2025-06-04)
• RADHEY SHYAM v. STATE OF HARYANA — Punjab & Haryana High Court (2025-06-04)
• RIMPLE KAUR AND ANOTHER v. STATE OF PUNJAB AND OTHERS — Punjab & Haryana High Court (2025-06-04)
• SUKANTLA RANI ALIAS SHMA KHTUN AND ANOTHER v. STATE OF PUNJAB AND OTHERS — Punjab & Haryana High Court (2025-06-04)
• MONIKA v. STATE OF PUNJAB AND OTHERS — Punjab & Haryana High Court (2025-06-04)