MANOJ KUMAR GUPTA, . RAKESH THAPLIYAL

45 recorded High Court judgment(s) · 2024–2026

Courts

Disposal nature

Recent judgments

• AJAY KISHOR BAHUGUNA v. HONBLE HIGH COURT OF UTTARAKHAND — Uttarakhand High Court (2026-03-13)
• STATE OF UTTARAKHAND THROUGH PRINCIPAL SECRETARY, v. SMT. DEEPA PANDY — Uttarakhand High Court (2024-04-10)
• STATE OF UTTARAKHAND v. SHALENDRA BALLABH MALASI — Uttarakhand High Court (2024-04-10)
• STATE OF UTTARAKHAND v. KAILASH CHANDRA CHANDOLA — Uttarakhand High Court (2024-04-10)
• STATE OF UTTARAKHAND THROUGH PRINCIPAL SECRETARY v. HARVENDRA SINGH — Uttarakhand High Court (2024-04-10)
• STATE OF UTTARAKHAND v. LATA TIWARI — Uttarakhand High Court (2024-04-10)
• STATE OF UTTARAKHAND v. PRAKASH CHANDRA CHAUHAN — Uttarakhand High Court (2024-04-10)
• STATE OF UTTARAKHAND THROUGH PRINCIPAL SECRETARY, v. PANKAJ NEGI — Uttarakhand High Court (2024-04-10)
• STATE OF UTTARAKHAND THROUGH PRINCIPAL SECRETARY, v. SANTOSH THAPLIYAL — Uttarakhand High Court (2024-04-10)
• STATE OF UTTARAKHAND v. RAVINDRA PRASAD — Uttarakhand High Court (2024-04-10)