INDERJEET SINGH,VINOD KUMAR BHARWANI

227 recorded High Court judgment(s) · 2024–2026

Courts

Disposal nature

Recent judgments

• DR. RAJESH KUMAR GUPTA SON OF SHRI DAMODAR PRASAD GUPTA v. STATE OF RAJASTHAN — Rajasthan High Court (2026-04-15)
• SUO MOTO v. STATE OF RAJASTHAN — Rajasthan High Court (2026-04-15)
• RAVINDER @ RAGHU YADAV SON OF SHRI HARI RAM v. SUDHANSH PANT, CHIEF SECRETARY TO GOVERNMENT OF RAJASTHAN — Rajasthan High Court (2025-11-14)
• CHANDRA PRAKASH @ CHANDU S/O BHERULAL v. STATE OF RAJASTHAN — Rajasthan High Court (2025-11-14)
• NARENDRA KUMAR KATIYAL S/O SHRI RAMLAL, v. SMT. MADHU KATIYAL W/O SHRI NARENDR KUMAR KATIYAL, D/O SHRI PRABHU DAYAL, — Rajasthan High Court (2025-11-14)
• VIPUL SHARMA S/O SAMEER SHARMA v. DEPUTY DIRECTOR, DIRECTORATE OF ENFORCEMENT — Rajasthan High Court (2025-11-04)
• DR. (SMT.) KUSUM NIRWAN WIFE OF SHRI KAMAL SINGH PANWAR, v. SHRI BHANU PRAKASH YETRU — Rajasthan High Court (2025-08-28)
• SHANTA SWAROOP BEVERAGES PVT LTD v. STATE OF RAJASTHAN — Rajasthan High Court (2025-08-28)
• SHANTI LAL KHINCHI, S/O SHRI BHURA RAM v. DAYA SHANKAR MADHWANI, — Rajasthan High Court (2025-08-28)
• ALKA SHARMA v. SHRI KRISHAN KUNAL — Rajasthan High Court (2025-08-28)