LISA GILL,. AMARJOT BHATTI

1,214 recorded High Court judgment(s) · 2024–2024

Courts

Disposal nature

Recent judgments

• SARISH MITTAL AND ANR. v. NATIONAL COMPANY LAW TRIBUNAL, BENCH AT CHANDIGARH AND ANR. — Punjab & Haryana High Court (2024-08-22)
• SARISH MITTAL AND ANR v. INSOLVENCY AND BANKRUPTCY BOARD OF INDIA AND ORS — Punjab & Haryana High Court (2024-08-22)
• VARINDER PAL SINGH WALIA v. THE DEBTS RECOVERY TRIBUNAL III, CHANDIGARH AND OTHERS — Punjab & Haryana High Court (2024-07-01)
• HANSRAJ v. STATE OF HARYANA AND OTHERS — Punjab & Haryana High Court (2024-07-01)
• SUMIT KUMAR v. STATE OF HARYANA AND OTHERS — Punjab & Haryana High Court (2024-07-01)
• M/S KAPOOR TEXTILES v. THE AUTHORIZED OFFICER, INDIAN BANK AND ANR — Punjab & Haryana High Court (2024-05-31)
• M/S SHANNI JEWELLERS v. UNION OF INDIA & ORS — Punjab & Haryana High Court (2024-05-31)
• M/S PEE BOXES v. UNION OF INDIA AND ORS — Punjab & Haryana High Court (2024-05-31)
• M/S M.S. TIMBER v. UNION OF INDIA AND ORS — Punjab & Haryana High Court (2024-05-31)
• AXIS BANK v. STATE OF PUNJAB — Punjab & Haryana High Court (2024-05-31)