MUNISHWAR NATH BHANDARI,ASHOK KUMAR GAUR

33 recorded High Court judgment(s) · 2018–2020

Courts

Disposal nature

Recent judgments

• DILIP MEENA SON OF SHRI MANGAL CHAND v. UNIVERSITY OF RAJASTHAN — Rajasthan High Court (2020-10-21)
• MAHENDRA KUMAR SON OF LATE SHRI JWALA PRASAD v. STATE BANK OF INDIA — Rajasthan High Court (2020-10-05)
• DINESH KUMAR S/O SHRI HETRAM B/C YADAV v. STATE OF RAJASTHAN — Rajasthan High Court (2019-02-21)
• RAGHUVEER SON OF SHRI RAMPHAL v. STATE OF RAJASTHAN — Rajasthan High Court (2019-02-18)
• RADHEYSHYAM MEHAR S/O SHRI CHITTAR MAL MEHAR v. STATE OF RAJASTHAN — Rajasthan High Court (2019-02-18)
• GRJ DISTRIBUTORS AND DEVELOPERS PRIVATE LIMITED v. UNION OF INDIA, THROUGH SECRETARY, MINISTRY OF LAW AND JUSTICE, GOVERNMENT OF INDIA — Rajasthan High Court (2018-12-18)
• CREDAI NCR BHIWADI NEEMRANA SOCIETY, THROUGH ITS AUTHORISED REPRESENTATIVE, MR. NITIN GUPTA v. GOVERNMENT OF RAJASTHAN, THROUGH SECRETARY, URBAN DEVELOPMENT AND HOUSING DEPARTMENT — Rajasthan High Court (2018-12-18)
• RADHEYSHYAM BHUMLIYA S/O SHRI BANSHILAL B/C HARIJAN v. STATE OF RAJASTHAN — Rajasthan High Court (2018-12-18)
• SOMVEER SINGH AND ANR v. STATE OF RAJASTHAN THROUGH PP — Rajasthan High Court (2018-12-18)
• GRJ DISTRIBUTORS AND DEVELOPERS PRIVATE LIMITED v. UNION OF INDIA, THROUGH SECRETARY, MINISTRY OF LAW AND JUSTICE, GOVERNMENT OF INDIA — Rajasthan High Court (2018-12-18)