NAVITA SINGH,. RAJESH BHARDWAJ

108 recorded High Court judgment(s) · 2013–2018

Courts

Disposal nature

Recent judgments

• SPORTS AUTHORITY OF INDIA v. RATTAN SINGH RANA — Punjab & Haryana High Court (2018-11-30)
• SIKANDER AAQUIL AND ORS v. STATE OF HARYANA AND ORS — Punjab & Haryana High Court (2016-09-29)
• COMPTROLLER & AUDITOR GENERAL OF INDIA & ORS v. CENTRAL ADMINISTRATIVE TRIBUNAL & ORS — Punjab & Haryana High Court (2016-05-23)
• M/S EVENTUAL BUILDERS PVT. LTD. v. STATE OF HARYANA AND OTHERS — Punjab & Haryana High Court (2016-05-11)
• BHARAT SANCHAR NIGAM LTD. AND ORS v. CENTRAL ADMINISTRATIVE TRIBUNAL CHD. AND ANR — Punjab & Haryana High Court (2016-03-17)
• GURNAM SINGH v. STATE OF PUNJAB AND OTHERS — Punjab & Haryana High Court (2016-01-18)
• UNION OF INDIA AND OTHERS v. AVTAR SINGH AND OTHERS — Punjab & Haryana High Court (2015-10-21)
• SURINDER KAUR BAJWA v. STATE OF PUNJAB & ORS — Punjab & Haryana High Court (2015-10-13)
• SHIVAJI @ SEWAJI v. STATE OF PUNJAB & ORS — Punjab & Haryana High Court (2015-10-13)
• M/S MAHA LAXMI v. STATE OF PUNJAB & ORS — Punjab & Haryana High Court (2015-10-13)