PANKAJ MITHAL,ANOOP KUMAR DHAND

41 recorded High Court judgment(s) · 2022–2024

Courts

Disposal nature

Recent judgments

• MADAN S/O AKHIRAM v. STATE OF RAJASTHAN — Rajasthan High Court (2024-07-12)
• SADDAM HUSSAIN @ SHER KHAN S/O SHRI FATEH MOHAMMAD v. STATE OF RAJASTHAN — Rajasthan High Court (2024-07-12)
• STATE OF RAJASTHAN v. BHARAT YADAV S/O RAJKUMAR YADAV — Rajasthan High Court (2023-02-03)
• JAKIR MOHAMMD QURASHY S/O IBRAHIM MOHAMMD QURASHY v. SHIRIMAN MUKHYA SASHAN SACHIV — Rajasthan High Court (2023-02-03)
• DR. KRITIKA SHARMA, DAUGHTER OF KAUSHAL KUMAR SHARMA v. STATE OF RAJASTHAN — Rajasthan High Court (2023-01-16)
• DR. GOVIND SHARAN SHARMA S/O SH. RAGHUNANDAN SHARMA v. STATE OF RAJASTHAN — Rajasthan High Court (2023-01-16)
• DR. VARUN SINGH SON OF DR. SHRI DEVI SINGH v. STATE OF RAJASTHAN — Rajasthan High Court (2023-01-16)
• MADHU SAINI D/O B.S. SAINI v. RAJASTHAN UNIVERSITY OF HEALTH SCIENCES — Rajasthan High Court (2022-11-25)
• MADHU SAINI D/O B.S. SAINI v. DENTAL COUNCIL OF INDIA — Rajasthan High Court (2022-11-25)
• RAJASTHAN CRICKET ASSOCIATION v. DISTRICT CRICKET ASSOCIATION, DAUSA — Rajasthan High Court (2022-11-17)