LexAJAI TYAGI,MANOJ KUMAR GUPTA
51 recorded High Court judgment(s) · 2021–2022
Open in Lexace · Search this judge's casesCourts
| Allahabad High Court | 51 |
Disposal nature
| Disposed off/Decided on merits | 35 |
| Dismissed on merits | 10 |
| Dismiss other than merit(DD/Non Prosec./Abated) | 5 |
| Allowed/Partly Allowed on merits | 1 |
Recent judgments
- BHIKAM SINGH v. State of U.P. AND 5 OTHERS — Allahabad High Court (2022-02-17)
- SHRAWAN KUMAR v. PACL INDIA LIMITED AND 4 OTHERS — Allahabad High Court (2022-02-17)
- UNION OF INDIA AND 3 OTHERS v. BABU RAM — Allahabad High Court (2022-02-17)
- GARUNA MANAGEMENT SERVICES PRIVATE LIMITED v. State of U.P. AND 2 OTHERS — Allahabad High Court (2022-02-17)
- DEBASHIS PAUL v. State of U.P. AND 4 OTHERS — Allahabad High Court (2022-02-17)
- NIRDOSH KUMAR v. STATE OF U.P. AND 4 OTHERS — Allahabad High Court (2022-02-17)
- KRISHNA COLD STORAGE AND ANOTHER v. State of U.P.AND 2 OTHERS — Allahabad High Court (2022-02-17)
- VED PRAKASH YADAV v. State of U.P. AND 5 OTHERS — Allahabad High Court (2022-02-17)
- SMT. PRIYANKA v. State of U.P. AND 4 OTHERS — Allahabad High Court (2022-02-17)
- RAJENDRA MALL v. STATE OF U.P. AND AND 4 OTHERS — Allahabad High Court (2022-02-17)