VEERENDRA SINGH SIRADHANA,ASHOK KUMAR GAUR

96 recorded High Court judgment(s) · 2018–2022

Courts

Disposal nature

Recent judgments

• MEENA NITHARWAL S/O-SHRI BABULAL NITHARWAL v. STATE OF RAJASTHAN — Rajasthan High Court (2022-03-10)
• DEVENDRA @ DEVO AND ANR v. STATE OF RAJASTHAN THROUGH PP — Rajasthan High Court (2019-07-11)
• AKTAR SON OF SHRI GAFOOR, v. STATE OF RAJASTHAN — Rajasthan High Court (2019-06-07)
• SMT. MANJULADEVI W/O SHRI DEVENDRA KUMAR LUNAWAT v. SMT. MANPHOOLI DEVI W/O LATE SHRI BHANWAR LAL — Rajasthan High Court (2019-06-07)
• SMT. NAZMA BEGUM WIFE OF SHRI SAYED MOHAMMAD AFFAQ v. MUNICIPAL CORPORATION — Rajasthan High Court (2019-02-06)
• SANTOSH YADAV D/O AMAR SINGH YADAV v. THE STATE OF RAJASTHAN — Rajasthan High Court (2018-12-17)
• MOHD. ASLAM KHAN S/O SHRI MOHD. ALI KHAN v. SMT. HAMIDA BANO W/O LATE LALA KHAN — Rajasthan High Court (2018-11-14)
• BABA KHINWA DAS SANGAL PEETH SHIKSHAN AND RESEARCH SANSTHYAN v. NATIONAL COUNCIL FOR TEACHER EDUCATION — Rajasthan High Court (2018-11-14)
• SOCIETY OF PRIVATE PARAMEDICAL INSTITUTION (REGD.) v. THE RAJASTHAN PARAMEDICAL COUNCIL — Rajasthan High Court (2018-10-25)
• UNIVERSITY OF TECHNOLOGY, SCHOOL OF ANIMAL HUSBANDRY THROUGH THE DIRECTOR v. STATE OF RAJASTHAN THROUGH THE PRINCIPAL SECRETARY — Rajasthan High Court (2018-09-24)