MAHENDAR KUMAR GOYAL,BHUWAN GOYAL

297 recorded High Court judgment(s) · 2025–2026

Courts

Disposal nature

Recent judgments

• BHAWANI SINGH @ MUKESH SHEKHAWAT v. STATE OF RAJASTHAN THROUGH PP — Rajasthan High Court (2026-04-30)
• GOPAL v. STATE OF RAJASTHAN THROUGH PP — Rajasthan High Court (2026-04-30)
• MEERA DEVI MEENA WIFE OF SH. RAMDHAN MEENA v. STATE OF RAJASTHAN — Rajasthan High Court (2026-04-29)
• ANIL S/O SHRI HETRAM v. THE STATE OF RAJASTHAN — Rajasthan High Court (2026-04-29)
• KISHAN SON OF SHRI GOPALDAS v. STATE OF RAJASTHAN — Rajasthan High Court (2026-04-29)
• GYANSINGH S/O TEJPAL, v. THE STATE OF RAJASTHAN — Rajasthan High Court (2026-04-29)
• AKRAM DEEN S/O SHER KHAN v. THE STATE OF RAJASTHAN — Rajasthan High Court (2026-04-28)
• DEVENDRA KUMAR SHARMA v. STATE — Rajasthan High Court (2026-04-28)
• PRAKASH CHAND NAT S/O ROOP CHAND NAT v. STATE OF RAJASTHAN — Rajasthan High Court (2026-04-28)
• SUTAPA AICH D/O BHABATOSH CHANDRA AICH v. STATE OF RAJASTHAN — Rajasthan High Court (2026-04-28)