TARUN AGARWALA

3,452 recorded High Court judgment(s) · 2009–2013

Courts

Disposal nature

Recent judgments

• DURGA PRASAD v. STATE OF UTTARAKHAND and OTHERS — Uttarakhand High Court (2013-08-08)
• KRIPA RAM and OTHERS v. STATE OF UTTARAKHAND and OTHERS — Uttarakhand High Court (2013-03-05)
• SMT. ANJOO SINGHAL v. DISTRICT EDUCATION OFFICER AND OTHERS — Uttarakhand High Court (2012-12-12)
• PRAMOD KUMAR BHATIA and ANR. v. STATE and ORS. — Uttarakhand High Court (2012-10-12)
• VIRENDRA SINGH RAWAT and ANR v. STATE and ORS — Uttarakhand High Court (2012-10-12)
• HARIDWAR DEVELOPMENT AUTHORITY HARIDWAR v. LAL CHANDRA and ORS — Uttarakhand High Court (2012-10-12)
• MATBER SINGH NEGI and ANR v. STATE and ORS — Uttarakhand High Court (2012-10-12)
• RAKESH CHANDRA v. STATE and ANR. — Uttarakhand High Court (2012-10-12)
• BRIJ RAJ PANDEY v. STATE and ORS. — Uttarakhand High Court (2012-10-11)
• RAJESH KUMAR v. STATEand OTHERS — Uttarakhand High Court (2012-10-11)