PUSHPENDRA SINGH BHATI,CHANDRA PRAKASH SHRIMALI

70 recorded High Court judgment(s) · 2025–2025

Courts

Disposal nature

Recent judgments

• YOGESH KUMAR SON OF SHRI BHOLU RAM v. STATE OF RAJASTHAN — Rajasthan High Court (2025-08-01)
• ROHIT KUMAR PAREEK S/O SHRI ANIL KUMAR PAREEK v. THE STATE OF RAJASTHAN THROUGH PRINCIPAL SECRETARY, — Rajasthan High Court (2025-08-01)
• SATYA PRAKASH NAGAR SON OF SHRI MEGHRAJ NAGAR v. STATE OF RAJASTHAN — Rajasthan High Court (2025-08-01)
• VIKAS SHARMA S/O KAILASH CHAND SHARMA, v. STATE OF RAJASTHAN — Rajasthan High Court (2025-08-01)
• RAKESH KUMAR SON OF SHRI RAM KUMAR, v. STATE OF RAJASTHAN — Rajasthan High Court (2025-08-01)
• RAJU NAYAK SON OF SHRI RUPA NAYAK v. STATE OF RAJASTHAN — Rajasthan High Court (2025-08-01)
• SAMPAT MORDIYA SON OF SHRI ASHOK KUMAR MORDIYA v. STATE OF RAJASTHAN — Rajasthan High Court (2025-08-01)
• VISHNU SON OF SHRI SURJA RAM BISHNOI v. STATE OF RAJASTHAN — Rajasthan High Court (2025-08-01)
• SHANKER KUMAR SHARMA SON OF SHRI DAYARAM SHARMA v. STATE OF RAJASTHAN — Rajasthan High Court (2025-08-01)
• SANJAY KUMAR S/O SHRI MARU RAM BHURIA v. THE STATE OF RAJASTHAN — Rajasthan High Court (2025-08-01)