MANINDRA MOHAN SHRIVASTAVA,ANAND SHARMA

76 recorded High Court judgment(s) · 2025–2025

Courts

Disposal nature

Recent judgments

• RAMKISHAN GURJAR S/O MUKHRAM v. DEPUTY FOREST CONSERVATOR — Rajasthan High Court (2025-05-01)
• AJAY CHATURVEDI S/O SHRI VINOD CHANDRA CHATURVEDI v. STATE OF RAJASTHAN — Rajasthan High Court (2025-04-17)
• CHUNNI LAL S/O SHRI PURARAM v. JAIPUR DEVELOPMENT AUTHORITY — Rajasthan High Court (2025-04-17)
• M/S BHAVYA INDUCTOSTEEL PRIVATE LIMITED v. INCOME TAX OFFICER — Rajasthan High Court (2025-04-17)
• DR. NAND LAL JAT SON OF SHRI SUNDA RAM JAT v. AKHIL ARORA,ADDITIONAL CHIEF SECRETARY — Rajasthan High Court (2025-04-17)
• RAJESH KUMAR KHALIYA S/O SHRI MAHAVEER PRASAD KHALIYA v. STATE OF RAJASTHAN — Rajasthan High Court (2025-04-17)
• TOLA RAM JAKHAR S/O TEJRAM JAKHAR v. STATE OF RAJASTHAN — Rajasthan High Court (2025-04-17)
• DR. MAGAN DAS VAISHNAVA S/O NARAYAN DAS VAISHNAVA v. STATE OF RAJASTHAN — Rajasthan High Court (2025-04-17)
• DR. GOPAL RAM S/O SHRI JAGVEER SINGH v. AKHIL ARORA — Rajasthan High Court (2025-04-16)
• MURARI LAL ESTATE PVT LTD v. STATE OF RAJASTHAN — Rajasthan High Court (2025-04-16)