MANINDRA MOHAN SHRIVASTAVA,SHUBHA MEHTA

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

Courts

Disposal nature

Recent judgments

• WASIM KHAN S/O SHRI NAIM KHAN v. STATE OF RAJASTHAN — Rajasthan High Court (2025-01-23)
• THE STATE OF RAJASTHAN v. SMT. SARITA W/O MUKESH KUMAR — Rajasthan High Court (2025-01-23)
• M/S RANTHAMBHORE KOTHI v. THE COMMISSIONER OF CGST — Rajasthan High Court (2025-01-23)
• DR. OMPRAKASH S/O SHRI NARAYAN SINGH, v. AKHIL ARORA, ADDITIONAL CHIEF SECRETARY, — Rajasthan High Court (2025-01-23)
• M/S JAI BAGH HOTEL AND RESORTS (PARTNERSHIP FIRM) v. STATE OF RAJASTHAN — Rajasthan High Court (2025-01-23)
• DR. MAHESH CHANDRA ACHARYA SON OF SHRI MADHAV LAL ACHARYA v. AKHIL ARORA — Rajasthan High Court (2025-01-23)
• DR. SUSHIL KUMAR SHARMA, S/O SH. HARSAHAY SHARMA, v. STATE OF RAJASTHAN — Rajasthan High Court (2025-01-23)
• DR. MAHESH DUTTA DADHEECH SON OF SHRI AMBA LAL DADHEECH, v. AKHIL ARORA — Rajasthan High Court (2025-01-23)
• ASSET RECONSTRUCTION COMPANY (INDIA) LIMITED v. ACCIL CORPORATION PRIVATE LIMITED — Rajasthan High Court (2025-01-23)
• KAILASH CHAND SHARMA S/O SHRI RAM SAHAY SHARMA v. THE STATE OF RAJASTHAN — Rajasthan High Court (2025-01-23)