DHIRENDRA MISHRA

139 recorded High Court judgment(s) · 2005–2008

Courts

Disposal nature

Recent judgments

• RAJESH KUMAR SISNGH v. UNION OF INDIA AND ANR. — Chhattisgarh High Court (2008-09-08)
• RAMADHAR BHASKAR v. STATE OF MP AND OTHERS — Chhattisgarh High Court (2008-09-08)
• SMT.BHANU BEN AND ANOTHER v. SMT.SAVITA DEVI AND OTHERS — Chhattisgarh High Court (2008-09-08)
• SANNI KUMAR v. SHEKH SULTAN AND OTHERS — Chhattisgarh High Court (2008-09-05)
• AJAY SHUKLA v. STATE OF CHHATTISGARH AND OTHERS — Chhattisgarh High Court (2008-09-05)
• SURENDRA KUMAR TAMBOLI v. STATE OF CHHATTISGARH and ORS. — Chhattisgarh High Court (2008-09-05)
• MAHATRU RAM RATRE AND ORS. v. STATE OF CHHATTISGARH AND ORS. — Chhattisgarh High Court (2008-09-05)
• NITESH PATEL v. STATE OF CHHATTISGARH AND ORS. — Chhattisgarh High Court (2008-09-05)
• ST.VINCENT PALLOTTI COLLEGE v. STATE OF CHHATTISGARH and ORS. — Chhattisgarh High Court (2008-07-23)
• NIRMAL VICE PROVICE OF JAGDALPUR andORS. v. STATE OF CHHATTISGARH and ORS. — Chhattisgarh High Court (2008-07-23)