LAPITA BANERJI

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

Courts

Disposal nature

Recent judgments

• SAWINDER PAUL SINGH DUGAL v. CHANDIGARH INDUSTRIAL AND TOURISM DEVELOPMENT CORPORATION LIMITED CITCO AND ANOTHER — Punjab & Haryana High Court (2026-02-27)
• JASBIR SINGH v. VARUN ROOJAM IAS — Punjab & Haryana High Court (2026-02-03)
• CHHOTA KHAN v. BALBIR KAUR AND OTHERS — Punjab & Haryana High Court (2026-02-03)
• AMRITA KAUR SOHAL (MINOR) AND ANOTHER v. AMARPREET SINGH SOHAL AND ANR — Punjab & Haryana High Court (2025-07-29)
• VIKASH ALIAS BATTI v. UNION TERRITORY, CHANDIGARH — Punjab & Haryana High Court (2025-07-14)
• KOMALPREET KAUR AND ANOTHER v. STATE OF PUNJAB AND OTHERS — Punjab & Haryana High Court (2025-07-14)
• SUKHWINDER SINGH v. M/S SAVI FINANCE CO. & ANOTHER — Punjab & Haryana High Court (2025-07-14)
• BABU LAL AGGARWAL v. HAFED THROUGH THE MANAGING DIRECTOR HFAED SECTOR 5 PANCHKULA AND ORS — Punjab & Haryana High Court (2025-04-24)
• BHAVJOT SINGH v. M/S VERTEX INDUSTRIES PVT. LTD — Punjab & Haryana High Court (2025-04-24)
• LAKHVIR SINGH v. M/S SUPREME AGRO FOODS PVT. LTD. — Punjab & Haryana High Court (2025-04-24)