L.C.BHADOO

277 recorded High Court judgment(s) · 2003–2008

Courts

Disposal nature

Recent judgments

• IN THE MATTER OF MOHD. SALEEM v. STATE OF CHHATTISGARH and ORS. — Chhattisgarh High Court (2008-02-15)
• SAILESH SHRIVASTAVA and 3 ORS. v. STATE OF C.G. and ORS. — Chhattisgarh High Court (2008-02-15)
• PRAVEEN AGNIHOTRI and ANR. v. STATE OF C.G. and ORS. — Chhattisgarh High Court (2008-02-15)
• BHUPENDRA KUMAR SAHU v. STATE OF C.G. and 4 OTHERS — Chhattisgarh High Court (2008-02-15)
• PRAMOD MUDLIAR v. STATE OF C.G. and 4 OTHERS — Chhattisgarh High Court (2008-02-15)
• AMERJIT BHAGAT and ORS. v. STATE OF CHHATTISGARH and ORS. — Chhattisgarh High Court (2008-02-15)
• RAKESH SHRIVASTAVA v. STATE OF CHHATTISGARH and ORS. — Chhattisgarh High Court (2008-02-15)
• RAMASHRAY YADAV v. STATE OF C.G. and 4 OTHERS — Chhattisgarh High Court (2008-02-15)
• SUNITA FINLEASE LTD.and ORS. v. THE STATE OF C.G.and ORS. — Chhattisgarh High Court (2008-02-15)
• SMT.HARBHAJAN KAUR v. STATE OF CHHATTISGARH and ORS. — Chhattisgarh High Court (2008-02-14)