M.M. KUMAR, JORA SINGH

185 recorded High Court judgment(s) · 2008–2024

Courts

Disposal nature

Recent judgments

• SHAHDARA ANGELS EDUCATIONAL SOCIETY AND ANR. v. HUDA AND ORS. — Punjab & Haryana High Court (2024-04-29)
• MIRDULA JOSHI v. STATE OF HARYANA AND ORS — Punjab & Haryana High Court (2023-10-09)
• JAGJIT SINGH v. STATE OF PUNJAB & ORS. — Punjab & Haryana High Court (2011-11-29)
• VIPAN KUMAR PURI v. PUNJAB GRAMIN BANK AND OTHERS — Punjab & Haryana High Court (2011-03-23)
• M/S JANTA LAND PROMOTERS LTD. v. STATE OF PUNJAB &ORS. — Punjab & Haryana High Court (2010-11-26)
• DAV PUBLIC SCHOOL AND ANR. v. H.U.D.A. AND ORS. — Punjab & Haryana High Court (2009-11-13)
• HOMERTON GRAMMER SCHOOL AND ANR. v. H.U.D.A. AND ORS. — Punjab & Haryana High Court (2009-02-24)
• MODERN VIDYA NIKETAN SCHOOL AND ANR. v. HUDA AND ORS. — Punjab & Haryana High Court (2009-02-24)
• A.D. EDUCATIONAL SOCIETY AND ANR. v. H.U.D.A. AND ORS. — Punjab & Haryana High Court (2009-02-24)
• OXTHODOX SYRIAN CHURCH SOCIETY AND ANR. v. H U D A AND ORS. — Punjab & Haryana High Court (2009-02-24)