PRAKASH GUPTA,ANOOP KUMAR DHAND

56 recorded High Court judgment(s) · 2022–2022

Courts

Disposal nature

Recent judgments

• RAM NIWAS SON OF NAVRANG LAL v. UNION OF INDIA — Rajasthan High Court (2022-09-23)
• M/S SILKASIA v. THE PRINCIPAL COMMISSIONER — Rajasthan High Court (2022-09-23)
• RAJIV CHORADIYA S/O LATE SHRI PRATAP SINGH CHORADIA v. SHRI UJJAWAL RATHORE — Rajasthan High Court (2022-09-23)
• 1- RAM KISHORE MEENA S/O SHRI RAM GOPAL v. STATE OF RAJASTHAN — Rajasthan High Court (2022-09-23)
• UTTAM SINGH S/O GIRDHARI SINGH v. THE STATE OF RAJASTHAN — Rajasthan High Court (2022-09-22)
• DR. VIJENDRA SINGH SHEKHAWAT S/O LATE SHRI GANPAT SINGH v. THE STATE OF RAJASTHAN — Rajasthan High Court (2022-09-22)
• PRAKASH CHAND VERMA SON OF SHRI RADHEYSHYAM VERMA v. RAJASTHAN PUBLIC SERVICE COMMISSION — Rajasthan High Court (2022-09-22)
• THE STATE OF RAJASTHAN v. RAJA RAM S/O SHRI KALU RAM MEENA — Rajasthan High Court (2022-09-22)
• M/S SUBH LAXMI COTTON PRIVATE LIMITED v. APPELLATE AUTHORITY — Rajasthan High Court (2022-09-22)
• SUBHITA WIFE OF SHRI JAIPAL SINGH v. THE STATE OF RAJASTHAN — Rajasthan High Court (2022-09-22)