RITU BAHRI, . PANKAJ PUROHIT

28 recorded High Court judgment(s) · 2024–2024

Courts

Disposal nature

Recent judgments

• ANSHIKA BHATT AND ANR v. STATE OF UTTARAKHAND — Uttarakhand High Court (2024-09-30)
• AYUB ANSARI v. STATE OF UTTARAKHAND — Uttarakhand High Court (2024-09-30)
• KAILASH CHANDRA UPRETI v. STATE OF UTTARAKHAND — Uttarakhand High Court (2024-09-30)
• SHALU v. STATE OF UTTARAKHAND — Uttarakhand High Court (2024-09-30)
• In Re In The Matter Of Proper Implementation Of The Persons With Disabilities Act 2016 Throughout Th v. UNION OF INDIA — Uttarakhand High Court (2024-09-30)
• NEHA VERMA v. STATE OF UTTARAKHAND — Uttarakhand High Court (2024-09-30)
• SUMIT SINGH v. BANK OF BARODA — Uttarakhand High Court (2024-09-30)
• OM GURU TRADERS GAUJAJALI BICHALI v. GENERAL MANAGER KUMAON UTTARAKHAND — Uttarakhand High Court (2024-09-30)
• SHADAB v. STATE OF UTTARAKHAND — Uttarakhand High Court (2024-03-18)
• PODDAR ALLOYS PVT. LIMITED, v. STATE OF UTTARAKHAND — Uttarakhand High Court (2024-03-18)