LexPRAKASH TATIA,KAILASH CHANDRA JOSHI
172 recorded High Court judgment(s) · 2010–2011
Open in Lexace · Search this judge's casesCourts
| Rajasthan High Court | 172 |
Disposal nature
| PREMPTORY | 171 |
| PARTLY ALLOWED | 1 |
Recent judgments
- STATE OF RAJ. and ORS v. RAM PAL ANR — Rajasthan High Court (2011-07-21)
- KESHU LAL v. STATE — Rajasthan High Court (2011-02-04)
- DALPAT SINGH and ANR. v. STATE and ORS. — Rajasthan High Court (2011-02-04)
- NAMIT SHARMA v. STATE — Rajasthan High Court (2011-02-04)
- SHRAWAN KUMAR v. STATE OF RAJ. and ORS. — Rajasthan High Court (2011-02-04)
- NARAIANRAM v. STATE — Rajasthan High Court (2011-02-02)
- JAGDEV @ JAGDISH v. STATE and ORS. — Rajasthan High Court (2011-01-24)
- NANDLAL v. STATE — Rajasthan High Court (2011-01-11)
- MAHAVEER and ANR v. STATE — Rajasthan High Court (2011-01-06)
- SMT.KAMLA v. BADRI PRASAD and ORS. — Rajasthan High Court (2011-01-03)