I.M. QUDDUSI , RAJESHWAR LAL JHANWAR

48 recorded High Court judgment(s) · 2010–2010

Courts

Disposal nature

Recent judgments

• THE UNITED INDIA INSURANCE COMP.LTD. v. SMT.SON KUMARI AND OTHERS — Chhattisgarh High Court (2010-12-07)
• MANAGER TATA ENG. and L.CO.LTD. v. MANGAL SINGH and ORS. — Chhattisgarh High Court (2010-12-07)
• MANAGER TATA ENG. and L.CO.LTD. v. JAY NARAYAN and ORS. — Chhattisgarh High Court (2010-12-07)
• SMT.SRADDHA DAS v. STATE OF CHHATTISGARH and ORS. — Chhattisgarh High Court (2010-04-01)
• G.R.NIRALA v. STATE OF CHHATTISGARH and ORS. — Chhattisgarh High Court (2010-04-01)
• I.V. SHRIVASTAVA v. M.P. STATE WARE HOUSING CORPORATION — Chhattisgarh High Court (2010-04-01)
• DR.PREMLATA TIWARI v. STATE OF CHHATTISGARH and ORS. — Chhattisgarh High Court (2010-04-01)
• DR.K.ANAND KOWSHIK v. STATE OF CHHATTISGARH and ORS. — Chhattisgarh High Court (2010-04-01)
• DR.KALPNA LAMBEY v. STATE OF CHHATTISGARH AND ORS. — Chhattisgarh High Court (2010-04-01)
• DR.SMT.PARAMJIT PANDEY v. STATE OF CHHATTISGARH AND ORS. — Chhattisgarh High Court (2010-04-01)