DEEPINDER SINGH NALWA
1,756 recorded High Court judgment(s) · 2025–2026
Open in Lexace · Search this judge's casesCourts
| Punjab & Haryana High Court | 1756 |
Disposal nature
| DISPOSED OF | 1201 |
| DISMISSED | 513 |
| ALLOWED | 42 |
Recent judgments
- LACHMI DEVI v. STATE OF PUNJAB AND OTHERS — Punjab & Haryana High Court (2026-05-29)
- REKHA v. STAE OF PUNJAB THROUGH ITS PRINCIPAL SECRETARY — Punjab & Haryana High Court (2026-05-29)
- HARJEET PAL AND ANOTHER v. STATE OF PUNJAB AND OTHERS — Punjab & Haryana High Court (2026-05-29)
- RAMESHWAR DASS THROUGH LRS MUNISH JINDAL AND ORS v. UNION OF INDIA THROUGH SECRETARY — Punjab & Haryana High Court (2026-05-29)
- HARWINDER SINGH v. STATE OF PUNJAB AND OTHERS — Punjab & Haryana High Court (2026-05-29)
- HC PARMOD KUMAR YADAV v. STATE OF HARYANA AND OTHERS — Punjab & Haryana High Court (2026-05-29)
- SUKHWINDER SINGH v. STATE OF HARYANA AND OTHERS — Punjab & Haryana High Court (2026-05-29)
- KARANJIT SINGH v. STATE OF PUNJAB AND OTHERS — Punjab & Haryana High Court (2026-05-29)
- INSP SURESH KUMAR v. STATE OF HARYANA AND OTHERS — Punjab & Haryana High Court (2026-05-29)
- DILBAG SINGH v. STATE OF HARYANA AND OTHERS — Punjab & Haryana High Court (2026-05-29)
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