SUVIR SEHGAL,. DEEPAK MANCHANDA

151 recorded High Court judgment(s) · 2026–2026

Courts

Disposal nature

Recent judgments

• LAXMI DEVI v. STATE OF HARYANA AND OTHERS — Punjab & Haryana High Court (2026-05-27)
• MANISH v. STATE OF HARYANA AND OTHERS — Punjab & Haryana High Court (2026-05-27)
• POOJA PARWANDA v. STATE OF HARYANA AND ORS — Punjab & Haryana High Court (2026-05-27)
• SHIV KUMAR (SINCE DECEASED) THROUGH HIS LRS v. SECRETARY CUM-EXECUTIVE OFFICER, MARKET COMMITTEE AND OTHERS — Punjab & Haryana High Court (2026-04-24)
• MS VALUE ONE RETAIL PVT LTD v. INDIAN BANK SAM LARGE BRANCH — Punjab & Haryana High Court (2026-04-24)
• SUDHIR BAJAJ AND ANR v. INDIAN BANK AND ORS — Punjab & Haryana High Court (2026-04-24)
• UNICORN MEDIDENT PRIVATE LIMITED v. STATE OF HARYANA AND ANOTHER — Punjab & Haryana High Court (2026-03-23)
• MANAGEMENT OF SHRI SANATAN DHARAM SABHA AND ANOTHER v. CONTROLLING AUTHORITY AND OTHERS — Punjab & Haryana High Court (2026-03-23)
• VISHAL CHAUDHARY v. STATE OF HARYANA AND OTHERS — Punjab & Haryana High Court (2026-03-23)
• KIRANJEET KAUR v. STATE OF PUNJAB AND OTHERS — Punjab & Haryana High Court (2026-03-23)