SANGEET LODHA,MAHENDAR KUMAR GOYAL

243 recorded High Court judgment(s) · 2020–2021

Courts

Disposal nature

Recent judgments

• KAILASHI W/O LATE SHRI BAHADAR SINGH JADAUN v. DEPUTY DIRECTOR, DEPARTMENT OF WOMEN AND CHILD DEVELOPMENT — Rajasthan High Court (2021-08-27)
• DR. SHILPA SHARMA D/O SHRI B.M. SHARMA, v. STATE OF RAJASTHAN — Rajasthan High Court (2021-08-27)
• HIMAKSHI ALARIA D/O MR. PURUSHOTTAM ALARIA v. JAIPUR DEVELOPMENT AUTHORITY — Rajasthan High Court (2021-08-27)
• MADHU CHORDIA W/O. SHRI VINAY CHORDIA v. UNION OF INDIA — Rajasthan High Court (2021-08-27)
• SHYNI JOHNSON (ANM) W/O JOHNSON MATHEW v. THE STATE OF RAJASTHAN — Rajasthan High Court (2021-08-27)
• SUNIL ATOLIA S/O SHRI RAMESH CHANDRA ATOLIA v. HINDUSTAN PETROLEUM CORPORATION LIMITED — Rajasthan High Court (2021-08-27)
• STATE OF RAJASTHAN v. KOTA BUNDI ZILA DUGDH UTPADAK SAHAKARI SANGH LTD. — Rajasthan High Court (2021-08-26)
• SUNIL SAMDARIA S/O LATE SH. B.L. SAMDARIA v. STATE OF RAJASTHAN — Rajasthan High Court (2021-08-26)
• JEETRAM GURJAR S/O SHRI PREM SINGH GURJAR v. DISTRICT COLLECTOR CUM — Rajasthan High Court (2021-08-26)
• AUTHORIZED DISCIPLINARY AUTHORITY v. RAJENDRA SINGH S/O SH. ROOP SINGH — Rajasthan High Court (2021-08-26)