MAHENDAR KUMAR GOYAL,CHANDRA PRAKASH SHRIMALI

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

Courts

Disposal nature

Recent judgments

• STATE v. BRIJ MOHAN AND ORS. — Rajasthan High Court (2026-02-05)
• KRISHNA MURARI v. STATE — Rajasthan High Court (2026-02-05)
• RAGHUVEER SON OF SHRI LAKHAN SINGH v. STATE OF RAJASTHAN — Rajasthan High Court (2026-02-05)
• RAMKESH v. STATE OF RAJASTHAN THROUGH P P — Rajasthan High Court (2026-01-30)
• DINESH SON OF PHOOL CHAND, v. STATE OF RAJASTHAN — Rajasthan High Court (2026-01-30)
• ROHITASH S/O SH. SULTANARAM v. STATE OF RAJASTHAN — Rajasthan High Court (2026-01-30)
• VINOD S/O SHRI RAMKISHORE RATHORE v. STATE OF RAJASTHAN — Rajasthan High Court (2026-01-30)
• RAVI KUMAR MAURYA S/O SHRI JAWALI v. STATE OF RAJASTHAN — Rajasthan High Court (2026-01-30)
• RAMSINGH BAIRWA SON OF CHITAR LAL BAIRWA v. THE STATE OF RAJASTHAN — Rajasthan High Court (2026-01-29)
• AAKASH MEENA S/O SHRI BHERU LAL MEENA, v. THE STATE OF RAJASTHAN — Rajasthan High Court (2026-01-29)