LexABHINAVA UPADHYA,RAVI NATH TILHARI
43 recorded High Court judgment(s) · 2019–2020
Open in Lexace · Search this judge's casesCourts
| Allahabad High Court | 43 |
Disposal nature
| Disposed off/Decided on merits | 23 |
| Dismissed on merits | 17 |
| Allowed/Partly Allowed on merits | 2 |
| Dismiss other than merit(DD/Non Prosec./Abated) | 1 |
Recent judgments
- SABHAJEET SHARMA v. STATE OF U P AND 3 OTHERS — Allahabad High Court (2020-01-06)
- SHRESHTHA KUMAR v. State of U.P. AND 2 OTHERS — Allahabad High Court (2020-01-03)
- SHANTI DEVI v. State of U.P. AND 4 OTHERS — Allahabad High Court (2020-01-03)
- KRANTI AND ANOTHER v. State of U.P. AND 2 OTHERS — Allahabad High Court (2020-01-03)
- SURENDRA SINGH v. UNION OF INDIA AND 4 OTHERS — Allahabad High Court (2020-01-03)
- M/S. TASTY DAIRY SPECIALITIES LIMITED v. NATIONAL HIGHWAY AUTHORITY OF INDIA AND 3 OTHERS — Allahabad High Court (2020-01-03)
- SAHKARI GANNA VIKAS SAMITI LTD AND ANOTHER v. State of U.P. AND 3 OTHERS — Allahabad High Court (2020-01-03)
- SUBHAWATI DEVI v. State of U.P. AND 4 OTHERS — Allahabad High Court (2020-01-02)
- SYED MOHAMMAD DAUD AND ANOTHER v. UNION OF INDIA AND 6 OTHERS — Allahabad High Court (2020-01-02)
- RAJENDRA AND 3 OTHERS v. State of U.P. AND 2 OTHERS — Allahabad High Court (2020-01-02)