LISA GILL,. RITU TAGORE

2,005 recorded High Court judgment(s) · 2022–2024

Courts

Disposal nature

Recent judgments

• RAJBEER v. STATE OF HARYANA AND ANOTHER — Punjab & Haryana High Court (2024-09-26)
• KASHMIR SINGH AND ORS v. UNION OF INDIA AND ORS — Punjab & Haryana High Court (2024-09-26)
• MOOL CHAND AND OTHERS v. STATE OF HARYANA AND OTHERS — Punjab & Haryana High Court (2024-09-26)
• MADHU BALA AND OTHERS v. STATE OF HARYANA AND OTHERS — Punjab & Haryana High Court (2024-09-26)
• SNEH LATA v. DEVENDER — Punjab & Haryana High Court (2024-09-06)
• TATA CAPITAL HOUSING FINANCE LIMITED v. DISTRICT MAGISTRATE CUM DEPUTY COMMISSIONER — Punjab & Haryana High Court (2024-05-29)
• VINOD BENIWAL v. UNION BANK OF INDIA AND ANOTHER — Punjab & Haryana High Court (2024-05-29)
• VARTHANA FINANCE PVT LTD v. DEPUTY COMMISSIONER CUM DISTRICT MAGISTRATE AND OTHERS — Punjab & Haryana High Court (2024-05-29)
• GAURAV GUPTA AND ANOTHER v. ICICI HOME FIANCE CO LTD — Punjab & Haryana High Court (2024-05-29)
• CHOLAMANDALAM INVESTMENT AND FINANCE COMPANY LIMITED v. DISTRICT MAGISTRATE CUM DEPUTY COMMISSIONER, AMRITSAR PUNJAB AND ORS — Punjab & Haryana High Court (2024-05-29)