MANINDRA MOHAN SHRIVASTAVA,NARENDRA SINGH DHADDHA

24 recorded High Court judgment(s) · 2022–2024

Courts

Disposal nature

Recent judgments

• RAMPAL SINGH S/O - SH. CHATTU SINGH v. RADHIKA DEVI, SUB-DIVISIONAL MAGISTRATE, — Rajasthan High Court (2024-05-31)
• RAGHURAJ SINGH S/O (LATE) THAKUR GOPAL SINGH v. THE STATE OF RAJASTHAN — Rajasthan High Court (2024-05-31)
• PRAMOD KUMAR AGARWAL S/O SHRI HARISH CHANDRA v. SMT MEENA SAINI, HOLDING POST OF THE SARPANCH IN GRAM PANCHAYAT KANWAT W/O SHRI RAMSWAROOP SAINI — Rajasthan High Court (2024-05-31)
• MOHAMMAD MATLUB S/O JAHIR KHAN v. STATE OF RAJASTHAN — Rajasthan High Court (2024-05-31)
• M/S. RADOX ENGINEERING PRIVATE LIMITED v. STATE OF RAJASTHAN, FINANCE DEPARTMENT (TAX DIVISION) — Rajasthan High Court (2024-05-31)
• TARA SINGH @ TARAIYA SON OF DONGAR SINGH v. STATE OF RAJASTHAN — Rajasthan High Court (2024-02-29)
• KANHAIYA LAL MEENA S/O SHRI SHAITAN v. MRS. SREYA GUHA — Rajasthan High Court (2024-02-29)
• THE STATE OF RAJASTHAN v. SHIV LAL S/O SHRI BINJARAM — Rajasthan High Court (2024-02-29)
• STATE OF RAJASTHAN v. NITESH KUMAR S/O SHRI HANUMAN SINGH JHAJHARIA — Rajasthan High Court (2024-02-29)
• NARENDRA KUMAR MEENA SON OF SHRI ARJUN LAL MEENA v. THE STATE OF RAJASTHAN — Rajasthan High Court (2024-02-29)