MANINDRA MOHAN SHRIVASTAVA,ANOOP KUMAR DHAND

179 recorded High Court judgment(s) · 2019–2025

Courts

Disposal nature

Recent judgments

• BABUCHANDRARAY ALIAS PARIMAL CHANDRA S/O SHRI TITENDRA RAI v. STATE OF RAJASTHAN — Rajasthan High Court (2025-01-13)
• MADHULIKA NAITHANI W/O SHRI SANJAY NAITHANI, v. SHRI NARAIN LAL MEENA, — Rajasthan High Court (2025-01-13)
• DR. GOVIND SHARAN SHARMA S/O SHRI RAGHUNANDAN SHARMA v. STATE OF RAJASTHAN — Rajasthan High Court (2024-03-07)
• PRIYANKA SHARMA D/O SHRI PAWAN KUMAR SHARMA v. DR. SARVEPALLI RADHAKRISHNAN RAJASTHAN AYURVED UNIVERSITY — Rajasthan High Court (2024-03-07)
• ASHOK KUMAR JAIN S/O SHRI RANJIT MAL JAIN v. INCOME TAX OFFICER — Rajasthan High Court (2023-11-21)
• DEEPU @ DEEPAK GOSWAMI SON OF SHRI KISHAN LAL v. STATE OF RAJASTHAN — Rajasthan High Court (2023-04-28)
• CHANDERLAL S/O UDDA v. STATE OF RAJASTHAN — Rajasthan High Court (2023-04-28)
• PR. COMMISSIONER OF INCOME TAX, v. M/S GILLETTE INDIA LTD. — Rajasthan High Court (2023-04-28)
• DAYARAM GURJAR SON OF SHRI RAMSWAROOP v. THE STATE OF RAJASTHAN — Rajasthan High Court (2023-04-28)
• KRISHAN MANOHAR BATWARA SON OF LATE SHRI SITA RAM BATWARA v. INCOME TAX OFFICER — Rajasthan High Court (2023-02-28)