RAMESH SURAJMAL GARG

29 recorded High Court judgment(s) · 2000–2005

Courts

Disposal nature

Recent judgments

• LOKMANYA SAHKARI GRIH NIRMAN SANSTHA v. LAXMI NARAYAN AND OTHERS — Chhattisgarh High Court (2005-08-15)
• RAJ KUMAR COLLEGE SOCIETY and ANR. v. THE STATE OF M.P. and ORS. — Chhattisgarh High Court (2001-09-28)
• GURUMUKH SINGH v. STATE OF C.G. and OTHERS — Chhattisgarh High Court (2001-06-18)
• AGRICO STEEL ENGINEERING WORKS v. THE CHAIRMAN-CUM MANAGING DIRECTOR — Chhattisgarh High Court (2001-05-31)
• GIRIJA TIWARI v. STATE OF C.G. — Chhattisgarh High Court (2001-05-02)
• M/S SUN BRIGHT MARKETING PVT. LTD. v. COMMISSIONEREXCISE and ORS. — Chhattisgarh High Court (2001-04-04)
• SMT. IMMU VASHISTA and OTHER v. THE STATE OF C.G. — Chhattisgarh High Court (2001-01-11)
• PARASURAM SINGH v. THE STATE OF C.G — Chhattisgarh High Court (2001-01-04)
• MOHD.HASSANKHAN v. STATE OF C.G.and0RS — Chhattisgarh High Court (2000-12-29)
• MOHD.HASAN KHAN and ANR. v. THE STATE OF C.G. and ORS. — Chhattisgarh High Court (2000-12-29)