MANINDRA MOHAN SHRIVASTAVA,RAJENDRA PRAKASH SONI

68 recorded High Court judgment(s) · 2023–2024

Courts

Disposal nature

Recent judgments

• ASHA RAM @ ASHUMAL v. STATE OF RAJASTHAN — Rajasthan High Court (2024-01-25)
• PRAKASH CHAND MEENA v. UNION OF INDIA — Rajasthan High Court (2023-12-15)
• KRISHAN KUMAR MEENA v. CENTRAL ADMINISTRATIVE TRIBUNAL — Rajasthan High Court (2023-12-15)
• TILOKA RAM JAKHAR v. THE STATE OF RAJASTHAN — Rajasthan High Court (2023-12-15)
• JAIPUR VIDHYUT VITARAN NIGAM LIMITED v. BALKRISHANA INDUSTRIES — Rajasthan High Court (2023-12-15)
• PARMANAND v. KHATIKHEDA GRAM SEWA SAHAKARI SAMITI LIMITED — Rajasthan High Court (2023-12-15)
• RAJESH VISHNOI v. THE STATE OF RAJASTHAN — Rajasthan High Court (2023-12-15)
• AJMER VIDHYUT VITRAN NIGAM LIMITED (AVVNL) v. J.K. CEMENT LIMITED — Rajasthan High Court (2023-12-15)
• SAGAR PLAZA SHOPPING CENTER PRIVATE LIMITED v. STATE OF RAJASTHAN — Rajasthan High Court (2023-12-15)
• JAIPUR VIDYUT VITARAN NIGAM LIMITED (JVVNL) v. BALKRISHNA INDUSTRIES LIMITED — Rajasthan High Court (2023-12-15)