SURYA KANT, . CHANDER BHUSAN BAROWALIA

25 recorded High Court judgment(s) · 2019–2019

Courts

Disposal nature

Recent judgments

• BHAKRA BEAS MANAGEMENT BOARD v. RAVINDER SINGH — Himachal Pradesh High Court (2019-05-02)
• HUSSAIN MOHD v. STATE OF HP — Himachal Pradesh High Court (2019-04-25)
• RAMESH KUMAR RANA AND OTHERS v. STATE OF HP — Himachal Pradesh High Court (2019-04-25)
• HPSEB LTD v. M/S SAI ENGINEERING FOUNDATION — Himachal Pradesh High Court (2019-04-25)
• SOM CHAND v. UNION OF INDIA THROUGH PR.SECRETARY AND ANR. — Himachal Pradesh High Court (2019-03-20)
• BISHOP COTTON SCHOOL v. REGIONAL PROVIDENT FUND COMMISIONER — Himachal Pradesh High Court (2019-03-20)
• UJAGAR SINGH v. UNION OF INDIA — Himachal Pradesh High Court (2019-03-14)
• VISHAL MAHAJAN v. KANGRA CO-OPERATIVE BANK LTD AND ANOTHER — Himachal Pradesh High Court (2019-03-14)
• SHOBHA DEVI v. STATE OF HP — Himachal Pradesh High Court (2019-03-14)
• TEK CHAND v. STATE OF HP AND OTHERS — Himachal Pradesh High Court (2019-03-14)