PERMOD KOHLI

3,181 recorded High Court judgment(s) · 1989–2024

Courts

Disposal nature

Recent judgments

• DARYA SINGH v. KAVITA AND OTHERS — Punjab & Haryana High Court (2024-09-27)
• PAWAN KUMAR v. SURJIT KAUR & ORS. — Punjab & Haryana High Court (2024-09-27)
• (O&M) CHAND KAUR v. MEHAR SINGH ETC. — Punjab & Haryana High Court (2024-03-20)
• (O&M) CHAND KAUR v. MEHAR KAUR ETC. — Punjab & Haryana High Court (2024-03-20)
• HRY. PVT.COLLEGES NON TEACHING EMPLOYEES UNION v. STATE OF HARYANA ETC. — Punjab & Haryana High Court (2021-01-05)
• JITENDER JAGLAN AND ORS v. STATE OF HARYANA AND ORS — Punjab & Haryana High Court (2020-03-03)
• RANA PARTAP MITTAL AND ORS. v. STATE OF PB. AND ORS. — Punjab & Haryana High Court (2019-12-02)
• GIAN CHAND v. MANAGING DIRECTOR. AND ORS. — Punjab & Haryana High Court (2019-05-13)
• ANOKH SINGH v. STATE OF PUNJAB & ORS. — Punjab & Haryana High Court (2017-12-22)
• SAROJ BALA v. STATE OF HARYANA AND ANR. — Punjab & Haryana High Court (2017-03-28)