SUDHIR MITTAL,. ARCHANA PURI

31 recorded High Court judgment(s) · 2018–2019

Courts

Disposal nature

Recent judgments

• IQBAL DAVINDER BIR SINGH ETC. v. STATE OFPB.ETC. — Punjab & Haryana High Court (2019-03-01)
• SONIA DEVI AND ORS v. STATE OF HARYANA AND ORS — Punjab & Haryana High Court (2019-02-15)
• DALWINDER KAUR DHESI v. CENTRAL BUREAU OF INVESTIGATION — Punjab & Haryana High Court (2019-02-08)
• VICTIM ( MINOR) v. STATE OF PUNJAB AND ORS — Punjab & Haryana High Court (2018-11-19)
• URMILA SHARMA & ORS v. STATE OF HARYANA & ANR — Punjab & Haryana High Court (2018-11-19)
• RANDEEP AND ANOTHER v. HARYANA STAFF SELECTION COMMISSION — Punjab & Haryana High Court (2018-10-15)
• N.K. BHALLA v. UNION OF INDIA AND ANR — Punjab & Haryana High Court (2018-10-12)
• MOHINDER SINGH v. SUB DIVISIONAL MAGISTRATE & ANR — Punjab & Haryana High Court (2018-10-12)
• SUKHDEV SINGH & OTHERS v. HPGCL & OTHERS — Punjab & Haryana High Court (2018-10-03)
• MANAGING COMMITTEE KAMALA NEHRU COLLEGE FOR WOMEN v. SAROJ BALRAM & ORS. — Punjab & Haryana High Court (2018-10-03)