SATISH K. AGNIHOTRI, MANINDRA MOHAN SHRIVASTAVA

130 recorded High Court judgment(s) · 2010–2012

Courts

Disposal nature

Recent judgments

• SMT. VANDANA CHOUHAN v. STATE OF CHHATTISGARH and ORS. — Chhattisgarh High Court (2012-10-19)
• FERRO SCRAP NIGAM LTD. v. BOC INDIA LTD. — Chhattisgarh High Court (2012-06-29)
• C.G. STATE POLICE OFFICERS ASSO. v. UNION OF INDIA and ORS. — Chhattisgarh High Court (2012-04-20)
• TILAK DEV PRASAD GUPTA v. STATE OF C.G. and ORS. — Chhattisgarh High Court (2012-04-20)
• HEMCHARAN PATEL v. INDIRA GANDHI AGRICUL. UNIV. and ORS. — Chhattisgarh High Court (2012-04-20)
• PREMLATA AND ORS. v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2012-04-20)
• BAIJNATH CHANDRAKAR v. STATE OF C.G. and ORS. — Chhattisgarh High Court (2012-04-18)
• LEKHRAJ WALIA v. RAIPUR DEVELOPMENT AUTHORITY — Chhattisgarh High Court (2012-04-18)
• ANAND VASANT RAO BAKSHI v. STATE OF C.G. and ORS. — Chhattisgarh High Court (2012-04-16)
• SIMA SAHU v. STATE OF C.G. and ORS. — Chhattisgarh High Court (2012-04-16)