VIKAS SURI,. SUVIR SEHGAL

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

Courts

Disposal nature

Recent judgments

• BABU RAM SURESH KUMAR AND ORS v. STATE OF HARYANA AND ORS — Punjab & Haryana High Court (2026-05-29)
• M/S ROHTASH KUMAR PARTH KUMAR AND ORS v. STATE OF HARYANA & ORS — Punjab & Haryana High Court (2026-05-29)
• AU SMALL FINANCE BANK LTD v. STATE OF PUNJAB AND OTHERS — Punjab & Haryana High Court (2026-05-29)
• GURKIRAT SINGH DHANOA AND ORS v. PUNJAB NATIONAL BANK AND ORS — Punjab & Haryana High Court (2026-05-29)
• GURKIRAT SINGH DHANOA AND ORS v. PUNJAB NATIONAL BANK AND ORS — Punjab & Haryana High Court (2026-05-29)
• BHOLE SHANKAR TRADING COMPANY AND ORS v. STATE OF HARYANA AND ORS — Punjab & Haryana High Court (2026-05-29)
• AU SMALL FINANCE BANK LTD v. ADDITIONAL DISTRICT MAGISTRATE FEROZEPUR AND OTHERS — Punjab & Haryana High Court (2026-05-29)
• GURDEEP SINGH AND ANOTHER v. STATE OF PUNJAB AND OTHERS — Punjab & Haryana High Court (2026-05-29)
• GURKIRAT SINGH DHANOA v. PUNJAB NATIONAL BANK, ASSET RECOVERY MANAGEMENT BRANCH — Punjab & Haryana High Court (2026-05-29)
• EDELWEISS ASSET RECONSTRUCTION COMPANY LIMITED THROUGH ITS AUTHORIZED OFFICER v. DISTRICT MAGISTRATE PANIPAT AND OTHERS — Punjab & Haryana High Court (2026-05-29)