R.C. KATHURIA (RETD.),. RITU BAHRI

596 recorded High Court judgment(s) · 2018–2019

Courts

Disposal nature

Recent judgments

• JAIMAL KUMAR v. MANOJ KUMAR — Punjab & Haryana High Court (2019-03-15)
• M/S APS RETAILS PVT. v. M/S EDELWEISS RETAIL FINANCE LTD. — Punjab & Haryana High Court (2019-02-01)
• MANJU GUPTA v. UNION OF INDIA & ORS — Punjab & Haryana High Court (2019-01-31)
• M/S BALAJI ENTERPRISES v. HARYANA FINANCIAL CORPORATION & ORS — Punjab & Haryana High Court (2018-11-30)
• LACCHMI DEVI v. AXIS BANK AND ORS — Punjab & Haryana High Court (2018-11-30)
• SMT SUMAN AND OTHERS v. DEBTS RECOVERY TRIBUNAL AND OTHERS — Punjab & Haryana High Court (2018-11-15)
• HAPPY SACHDEVA AND ANR v. DEBTS RECOVERY TRIBUNAL III AND ANR — Punjab & Haryana High Court (2018-11-15)
• SH. SUNIL KUMAR RISHI AND OTHERS v. CANARA BANK AND ANOTHERS — Punjab & Haryana High Court (2018-11-15)
• M/S SUNDRAM POULTRY FARM AND ORS. v. AUTHORIZED OFFICER SYNDICATE BANK AND ORS. — Punjab & Haryana High Court (2018-11-15)
• KALI RAM v. L.I.C. HOUSING FINANCE LTD AND ORS. — Punjab & Haryana High Court (2018-11-15)