PRADEEP NANDRAJOG,VIJAY KUMAR VYAS

51 recorded High Court judgment(s) · 2017–2018

Courts

Disposal nature

Recent judgments

• CHAIRMAN JAIPUR VIDYUT VITRAN NIGAM LIMITED v. M/S OM CONSTRUCTION COMPANY — Rajasthan High Court (2018-08-23)
• GANPAT RAM SON OF SHRI HANUMAN RAM v. STATE OF RAJASTHAN THROUGH ITS CHIEF SECRETARY — Rajasthan High Court (2018-08-23)
• MUKESH MEENA AND ORS v. STATE OF RAJ AND ORS — Rajasthan High Court (2018-07-17)
• KRISHI UPAJ MANDI SAMITI v. VISHNI DEVI AND ORS — Rajasthan High Court (2018-07-17)
• REWAT SINGH v. STATE OF RAJ AND ORS — Rajasthan High Court (2017-08-30)
• STATE OF RAJ AND ANR v. MANIK CHAND KOTHARI — Rajasthan High Court (2017-08-30)
• RAJ RAJYA VIDYUT PRASARAN NIGA v. SHRI MOHAN LAL SHARMA AND ANR — Rajasthan High Court (2017-08-30)
• BANDIKUI KARAY VIKRAY SAHAKARI v. JUDGE, LABOUR COURT, COURT NO. — Rajasthan High Court (2017-08-30)
• SMT LAXMI DEVI v. UNION OF INDIA AND ORS — Rajasthan High Court (2017-08-30)
• B S N L, CHITTORGARH v. RATAN SINGH andANR — Rajasthan High Court (2017-08-29)