DHIRENDRA MISHRA, MANINDRA MOHAN SHRIVASTAVA

41 recorded High Court judgment(s) · 2009–2010

Courts

Disposal nature

Recent judgments

• PRABHAT KUMAR SINHA v. LIFE INSURANCE CORPORATION OF INDIA AND 3 OTHERS — Chhattisgarh High Court (2010-11-23)
• LALIT CHANDRANAHU v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2010-11-23)
• M/S. A.S. ENTERPRISES v. C.G. STATE INDUSTRIAL DEV. COR. LTD. — Chhattisgarh High Court (2010-11-23)
• RAJU PATEL v. CHIEF ELECTION OFFICER AND OTHERS — Chhattisgarh High Court (2010-11-23)
• KUBER PURI and ANOTHER v. STATE OF M.P. NOW C.G. — Chhattisgarh High Court (2010-08-05)
• DURGESH KUMAR PATILEY v. STATE OF CHHATTISGARH and ORS. — Chhattisgarh High Court (2010-06-09)
• M/S. SHRI SAI UDYOG v. THE MANAGING DIRECTOR and ORS. — Chhattisgarh High Court (2010-06-09)
• MUNNA RAM v. STATE — Chhattisgarh High Court (2010-02-04)
• KUBER PURI and ORS. v. STATE — Chhattisgarh High Court (2010-02-04)
• RAMESH SHARMA v. STATE OF CHHATTISGARH and ORS. — Chhattisgarh High Court (2010-01-28)