LexABHAI KUMAR,ABHINAVA UPADHYA
61 recorded High Court judgment(s) · 2018–2018
Open in Lexace · Search this judge's casesCourts
| Allahabad High Court | 61 |
Disposal nature
| Disposed off/Decided on merits | 26 |
| Dismiss other than merit(DD/Non Prosec./Abated) | 24 |
| Dismissed on merits | 10 |
| Allowed/Partly Allowed on merits | 1 |
Recent judgments
- RAMAPATI SHAHI v. State of U.P. AND 4 OTHERS — Allahabad High Court (2018-05-30)
- M/S TEJ SINGH GALLA BHANDAR AND ANOTHER v. STATE OF U P AND 3 OTHERS — Allahabad High Court (2018-05-30)
- M/S IPJACKET TECHNOLOGY INDIA PRIVATE LIMITED v. THE UNION OF INDIA AND 3 OTHERS — Allahabad High Court (2018-05-30)
- RABIYA v. STATE OF U P AND 4 OTHERS — Allahabad High Court (2018-05-30)
- PARVEEN MUSLIM v. State of U.P. AND 3 OTHERS — Allahabad High Court (2018-05-30)
- VAIBHAV MANGLA v. State of U.P. AND 3 OTHERS — Allahabad High Court (2018-05-30)
- SMT. MRIDULA PANDEY v. State of U.P. AND 6 OTHERS — Allahabad High Court (2018-05-30)
- AKASH DUBEY v. State of U.P. AND ANOTHER — Allahabad High Court (2018-05-30)
- SURATI DEVI v. State of U.P. AND 2 OTHERS — Allahabad High Court (2018-05-29)
- PRATAP AND 20 OTHERS v. STATE OF U P AND 3 OTHERS — Allahabad High Court (2018-05-29)