INDERJEET SINGH,RAVI CHIRANIA

617 recorded High Court judgment(s) · 2025–2026

Courts

Disposal nature

Recent judgments

• M/S PRIME METALS v. CENTRAL BOARD OF INDIRECT TAXES AND CUSTOMS — Rajasthan High Court (2026-04-29)
• PROFESSOR MAHIPAL SINGH SIHAG SON OF SHRI RAMJAS SIHAG v. THE CHANCELLOR, UNIVERSITY OF RAJASTHAN — Rajasthan High Court (2026-04-20)
• LATE SHRI PRAKASH CHAND DAGA, SON OF LATE SHRI PREM CHAND DAGA v. ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-4 — Rajasthan High Court (2026-04-06)
• KINSHUK SHARMA S/O SHRI SHARAN SHARMA v. SURESH KUMAR SAHNI S/O LATE UTTAM KUMAR SAHNI — Rajasthan High Court (2026-03-28)
• ASHIK ALI S/O LATE SHRI HAIDER ALI SHEKH v. STATE OF RAJASTHAN — Rajasthan High Court (2026-03-27)
• HOTEL CLARKS AMER v. NAGAR NIGAM JAIPUR — Rajasthan High Court (2026-03-27)
• PROFESSOR MAHIPAL SINGH SIHAG SON OF SHRI RAMJAS SIHAG v. THE CHANCELLOR, UNIVERSITY OF RAJASTHAN — Rajasthan High Court (2026-03-25)
• K.C. VERMA S/O LATE SHRI RAMPAL v. STATE BANK OF INDIA — Rajasthan High Court (2026-03-25)
• STATE OF RAJASTHAN v. SUNEEL CHOUDHARY SON OF SHRI INDAR SINGH — Rajasthan High Court (2026-03-25)
• RAJENDRA KUMAR SHARMA (MES NO. 462269) S/O LATE SHRI PREM CHAND SHARMA v. UNION OF INDIA — Rajasthan High Court (2026-03-25)