SURESHWAR THAKUR, . JYOTSNA REWAL DUA

24 recorded High Court judgment(s) · 2019–2021

Courts

Disposal nature

Recent judgments

• MUNSHI RAM v. HP TOURISM DEVELOPMENT CORPORATION LTD AND ANR — Himachal Pradesh High Court (2021-09-24)
• VIVEK AND ANR v. STATE OF HP AND ORS — Himachal Pradesh High Court (2021-04-27)
• BISHMA KUMARI v. STATE OF HP AND ORS — Himachal Pradesh High Court (2021-04-26)
• MUNSHI RAM v. HP TOURISM DEVELOPMENT CORPORATION LTD AND ANR — Himachal Pradesh High Court (2021-04-26)
• LOKINDER KATOCH v. HRTC AND ORS — Himachal Pradesh High Court (2021-04-26)
• M/S WONDER HOTELS PVT LTD. v. STATE OF HP AND OTHERS — Himachal Pradesh High Court (2021-04-26)
• PADAM DEV SHARMA AND ORS v. HRTC AND ANR — Himachal Pradesh High Court (2021-04-26)
• KEWAL KRISHAN v. STATE OF HP — Himachal Pradesh High Court (2019-07-12)
• SATISH KUMAR v. STATE — Himachal Pradesh High Court (2019-06-28)
• STATE OF HP v. Devi Chand — Himachal Pradesh High Court (2019-06-28)