RAKESH KUMAR JAIN,. M.M. KUMAR

38 recorded High Court judgment(s) · 2007–2008

Courts

Disposal nature

Recent judgments

• MOHAN LAL AND ANR. v. SYNDICATE BANK AND ANR. — Punjab & Haryana High Court (2008-09-18)
• M/S NACHIKETA STRIPS AND TUBES LTD. v. PUNJAB FINANCIAL CORP. AND ANR. — Punjab & Haryana High Court (2007-12-20)
• ALLAHABAD BANK v. STATE OF HARYANA AND ORS. — Punjab & Haryana High Court (2007-12-20)
• M/S MAHALAXMI OIL MILL AND ANR. v. STATE OF HRY. AND ORS. — Punjab & Haryana High Court (2007-12-20)
• PREM CHAND v. BANK OF INDIA AND ORS. — Punjab & Haryana High Court (2007-12-20)
• HY.FINANCIAL CORP.SECTOR 17 CH v. CIT HY.ROHTAK — Punjab & Haryana High Court (2007-12-20)
• C I T v. URMILA CHADHA PROP. — Punjab & Haryana High Court (2007-12-20)
• SUBHASH CHAND VERMA v. I T O AND ORS. — Punjab & Haryana High Court (2007-12-20)
• VINAYAK SOAP INDUSTRY v. KANGRA CENTRAL COOP. BANK LTD. & ORS. — Punjab & Haryana High Court (2007-12-20)
• JAGJEET SIN GH v. PUNJAB FINANCIAL CORP AND NAR — Punjab & Haryana High Court (2007-12-19)