VIPIN SANGHI, . SANJAYA KUMAR MISHRA

24 recorded High Court judgment(s) · 2022–2023

Courts

Disposal nature

Recent judgments

• MEENA DEVI v. STATE OF UTTARAKHAND THROUGH SECRETARY (HOME) GOVERNMENT OF U.K. CIVIL SECRETARIAT, DEHRADUN U.K. — Uttarakhand High Court (2023-01-13)
• REENA CHANDRA v. STATE OF UTTARAKHAND — Uttarakhand High Court (2022-11-01)
• ALIZAN v. STATE OF UTTARAKHAND — Uttarakhand High Court (2022-11-01)
• DEEPANKUR MITTAL v. STATE OF UTTARAKHAND — Uttarakhand High Court (2022-11-01)
• SANJAY KUMAR BHATT v. STATE OF UTTARAKHAND — Uttarakhand High Court (2022-11-01)
• GOVIND NATH v. STATE OF UTTARAKHAND — Uttarakhand High Court (2022-11-01)
• J P TYAGI v. STATE OF UTTARAKHAND — Uttarakhand High Court (2022-11-01)
• M/S STEEL POINT and ANR. v. GOVT. OF INDIIA and ANR. — Uttarakhand High Court (2022-07-01)
• M/s Brij Lal And Sons v. Commissioner Commercial Tax Uttarakhand — Uttarakhand High Court (2022-07-01)
• STATE OF UTTARAKHAND v. AFTAB ALAM — Uttarakhand High Court (2022-06-30)