KULDIP SINGH,. ASHOK KUMAR VERMA

45 recorded High Court judgment(s) · 2018–2018

Courts

Disposal nature

Recent judgments

• BABA HIRA DASS JI AYURVEDIC MEDICAL COLLEGE AND HOSPITAL v. UNION OF INDIA AND OTHERS — Punjab & Haryana High Court (2018-10-29)
• SRI SATYA SAI MURLIDHAR AYURVEDIC COLLEGE AND HOSPITAL v. THE UNION OF INDIA AND OTHERS — Punjab & Haryana High Court (2018-10-29)
• SHASHI NAIN v. STATE OF HARYANA AND ORS — Punjab & Haryana High Court (2018-10-29)
• SARASWATI AYURVED HOSPITAL AND MEDICAL COLLEGE v. UNION OF INDIA AND OTHERS — Punjab & Haryana High Court (2018-10-29)
• KHALSA AYURVEDIC MEDICAL COLLEGE AND HOSPITAL v. UNION OF INDIA AND OTHERS — Punjab & Haryana High Court (2018-10-29)
• BABA MAST NATH AYURVEDIC COLLEGE v. UNION OF INDIA AND OTHERS — Punjab & Haryana High Court (2018-10-29)
• SAINT SAHARA AYURVEDIC MEDICAL COLLEGE & HOSPITAL BATHINDA v. UNION OF INDIA AND OTHERS — Punjab & Haryana High Court (2018-10-29)
• HARMONY AYURVEDIC MEDICAL COLLEGE AND HOSPITAL FEROZEPUR v. UNION OF INDIA AND OTHERS — Punjab & Haryana High Court (2018-10-29)
• NATIONAL COLLEGE OF AYURVEDA v. THE UNION OF INDIA AND OTHERS — Punjab & Haryana High Court (2018-10-29)
• MURARI LAL RASIWASIA AYURVEDIC COLLEGE AND HOSPITAL v. UNION OF INDIA AND ORS — Punjab & Haryana High Court (2018-10-29)