MANINDRA MOHAN SHRIVASTAVA,SAMEER JAIN

557 recorded High Court judgment(s) · 2022–2025

Courts

Disposal nature

Recent judgments

• STATE OF RAJASTHAN v. HARISH KUMAR VYAS S/O SHRI RAM NARAYAN VYAS — Rajasthan High Court (2025-02-14)
• BHOLA SHANKAR MEENA S/O SHRI RAMNATH MEENA v. STATE OF RAJASTHAN — Rajasthan High Court (2025-02-14)
• JAGDISH NAAGAR S/O SHRI BHOORA LAAL NAAGAR v. STATE OF RAJASTHAN — Rajasthan High Court (2025-02-14)
• SUBASH CHANDRA SON OF HARI SINGH v. STATE OF RAJASTHAN — Rajasthan High Court (2025-02-14)
• M/S. PRINCE PIPES AND FITTINGS LIMITED v. ASSISTANT COMMISSIONER — Rajasthan High Court (2025-02-14)
• PRINCIPAL COMMISSIONER OF INCOME TAX v. M/S KISHANGARH HI TECH TEXTILE PARK LIMITED — Rajasthan High Court (2024-03-01)
• PRINCIPAL COMMISSIONER OF INCOME TAX, v. M/S RAJASTHAN STATE GANGANAGAR SUGAR MILLS LTD., — Rajasthan High Court (2024-03-01)
• UNION OF INDIA v. OM PRAKASH TRIPATHI S/O SHRI SUKH DEV TRIPATHI — Rajasthan High Court (2024-03-01)
• VARUN KHANDELWAL, SON OF SHRI S. K. KHANDELWAL v. THE STATE OF RAJASTHAN — Rajasthan High Court (2024-03-01)
• STATE OF RAJASTHAN v. SATYA NARAIN JOSHI S/O. LATE SH. GOVIND NARAIN JOSHI — Rajasthan High Court (2024-03-01)