LexACTING , MANINDRA MOHAN SHRIVASTAVA
164 recorded High Court judgment(s) · 2014–2015
Open in Lexace · Search this judge's casesCourts
| Chhattisgarh High Court | 164 |
Disposal nature
| DISMISSED | 76 |
| DISPOSED OFF | 39 |
| ALLOWED | 24 |
| WITHDRAWN | 21 |
| PARTLY ALLOWED | 3 |
| ABATED | 1 |
Recent judgments
- LATA BAI v. STATE — Chhattisgarh High Court (2015-02-09)
- GUDDU @ BASANT KUMAR v. STATE — Chhattisgarh High Court (2015-02-09)
- Bhagwan Singh v. State Of Chhattisgarh And Ors. — Chhattisgarh High Court (2015-01-08)
- Hari Krishna Chandra v. State Of Chhattisgarh and Ors. — Chhattisgarh High Court (2015-01-08)
- Beena Rai and Ors. v. State Of Chhattisgarh and Ors. — Chhattisgarh High Court (2015-01-08)
- Sher Singh Verma and Ors. v. State Of Chhattisgarh and Ors. — Chhattisgarh High Court (2015-01-08)
- M/s Sai Construction v. State Of Chhattisgarh And Ors. — Chhattisgarh High Court (2015-01-08)
- SANAD v. THE STATE OF M.P. — Chhattisgarh High Court (2015-01-08)
- Dr. N.p. Pandey v. State Of Chhattisgarh and Ors. — Chhattisgarh High Court (2015-01-08)
- MANOHAR SATNAMI v. STATE OF CHHATTISGARH and ORS — Chhattisgarh High Court (2015-01-08)