MANOJ KUMAR TIWARI, . SUBHASH UPADHYAY

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

Courts

Disposal nature

Recent judgments

• GOPAL SINGH SAINI v. THE STATE OF UTTARAKHAND — Uttarakhand High Court (2026-01-09)
• MS DELTA ELCTRONICS INDIA PRIVATE LIMITED v. STATE INFRASTRUCTURE AND INDUSTRIAL DEVELOPMENT CORPORATION OF UTTARAKHAND LTD — Uttarakhand High Court (2026-01-09)
• Hotel Welcome v. Uttarakhand Pollution Control Board — Uttarakhand High Court (2026-01-09)
• SUDEEP v. SENIOR SUPERINTENDENT OF POLICE — Uttarakhand High Court (2026-01-09)
• SHIVANI v. STATE OF UTTARAKHAND — Uttarakhand High Court (2026-01-09)
• JAMEEL v. SUPERINTENDENT CENTRAL GOODS AND SERVICES TAX — Uttarakhand High Court (2026-01-09)
• ESPAN INFRASTRUCTURE LIMITED v. THE UNION OF INDIA — Uttarakhand High Court (2026-01-09)
• USHA KASHYAP ALIAS RESHMA v. STATE OF UTTARAKHAND — Uttarakhand High Court (2026-01-09)
• RAJENDRA SINGH RAWAT v. COMMISSIONER CENTRAL GOODS AND SERVICE TAX COMMISSIONERATE DEHRADUN — Uttarakhand High Court (2026-01-09)
• J K ENTERPRISES v. STATE OF UTTARAKHAND — Uttarakhand High Court (2026-01-08)