JAGMOHAN BANSAL

14,871 recorded High Court judgment(s) · 2022–2026

Courts

Disposal nature

Recent judgments

• RAJBIR SAROHA v. STATE OF HARYANA — Punjab & Haryana High Court (2026-05-29)
• BALJINDER KAUR LEHRA v. RESERV BANK OF INDIA THROUGH ITS AUTHORIZED OFFICER AND OTHERS — Punjab & Haryana High Court (2026-05-29)
• SANDEEP v. STATE OF HARYANA AND OTHERS — Punjab & Haryana High Court (2026-05-29)
• MS THE LAXMI MULTIPURPOSE COOP L C SOCIETY LTD, KHATOD, DISTRICT MAHENDERGARH, THROUGH ITS PRESI v. STATE OF HARYANA THROUGH ITS CHIEF SECRETARY TO GOVERNMENT OF HARYANA — Punjab & Haryana High Court (2026-05-29)
• SHANKAR LILA CONSTRUCTION COMPANY v. STATE OF HARYANA AND OTHERS — Punjab & Haryana High Court (2026-05-29)
• PARDEEP KUMAR v. PRESIDING OFFICER, DAILY LOK ADALAT AND ANOTHER — Punjab & Haryana High Court (2026-05-29)
• MS DHARESHWAR BOREWELL, NARNAUL THROUGH ITS PROPRIETOR AJEET YADAV v. STATE OF HARYANA THROUGH ITS ADDITIONAL CHIEF SECRETARY TO GOVERNMENT OF HARYANA — Punjab & Haryana High Court (2026-05-29)
• DHARAMVIR AND OTHERS v. STATE OF HARYANA AND OTHERS — Punjab & Haryana High Court (2026-05-29)
• ANKUR GUPTA v. UNION OF INDIA AND ANOTHER — Punjab & Haryana High Court (2026-05-29)
• BIJENDER v. UTTAR HARYANA BIJLI VITRAN NIGAM LIMITED — Punjab & Haryana High Court (2026-05-29)