MANINDRA MOHAN SHRIVASTAVA,CHANDRA PRAKASH SHRIMALI

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

Courts

Disposal nature

Recent judgments

• SHYAM SUNDER BISHNOI S/O SHRI SANT RAM v. STATE OF RAJASTHAN — Rajasthan High Court (2025-08-29)
• SANVALYA SAINI SON OF SHRI RANGLAL SAINI v. STATE OF RAJASTHAN — Rajasthan High Court (2025-08-07)
• DIRECTOR, COLLEGE EDUCATION v. MANAGEMENT COMMITTEE, S.S. JAIN SUBODH P.G. COLLEGE — Rajasthan High Court (2025-07-21)
• RAVI BAIRWA S/O SHRI BABU LAL BAIRWA v. THE DIRECTOR, PRIMARY EDUCATION — Rajasthan High Court (2025-07-17)
• PINTU SINGH S/O SHRI NAUHVAT SINGH v. THE DIRECTOR, PRIMARY EDUCATION — Rajasthan High Court (2025-07-17)
• SHANKUNTALA KOLI DAUGHTER OF LATE SHRI HAJARI LAL KOLI v. THE PRINCIPAL SECRETARY, DEPARTMENT OF MEDICAL AND HEALTH — Rajasthan High Court (2025-07-14)
• HELIOS PHOTO VOLTAIC LTD. v. STATE BANK OF BIKANER AND JAIPUR (NOW STATE BANK OF INDIA) — Rajasthan High Court (2025-07-14)
• OM PRAKASH CHARAN S/O KUMER DAN SINGH v. STATE OF RAJASTHAN — Rajasthan High Court (2025-07-14)
• KAVITA KUMARI D/O SHRI MOOLCHAND v. THE STATE OF RAJASTHAN — Rajasthan High Court (2025-07-14)
• RAMESHWAR v. STATE URBAN DEVELOPMENTORS — Rajasthan High Court (2025-07-14)