LexAJAY RASTOGI
484 recorded High Court judgment(s) · 2015–2018
Open in Lexace · Search this judge's casesCourts
| Tripura High Court | 484 |
Disposal nature
| Disposed Of | 242 |
| Dismissed | 142 |
| Allowed | 47 |
| Withdrawn | 27 |
| Infractous | 22 |
| Dissmiss For Default/Non-Prosecution | 3 |
| Closed | 1 |
Recent judgments
- KESHAB CHANDRA PAUL AND ANR v. THE STATE OF TRIPURA AND 3 ORS — Tripura High Court (2018-10-09)
- ASHES DEB (CONTRACTOR) v. THE STATE OF TRIPURA AND 4 ORS. — Tripura High Court (2018-10-05)
- MINA RANI DEBNATH AND 2 ORS v. TRIPURA GRAMIN BANK AND 2 ORS — Tripura High Court (2018-10-05)
- SWAPAN BHATTACHERJEE v. TRIPURA KHADI AND VILLAGE INDUSTRIES BOARD AND ANR — Tripura High Court (2018-10-05)
- ASHES DEB (CONTRACTOR) v. THE STATE OF TRIPURA AND 4 ORS — Tripura High Court (2018-10-05)
- ASHES DEB v. THE STATE OF TRIPURA AND 4 ORS — Tripura High Court (2018-10-05)
- ASHES DEB (CONTRACTOR) v. THE STATE OF TRIPURA AND 4 ORS — Tripura High Court (2018-10-05)
- SUNIL SUTRADHAR v. THE STATE OF TRIPURA AND 3 ORS — Tripura High Court (2018-10-05)
- PRADIP KR. DEBNATH v. THE STATE OF TRIPURA AND 2 ORS — Tripura High Court (2018-10-05)
- USHA RANI SHIL AND 5 ORS v. THE STATE OF TRIPURA AND 8 ORS — Tripura High Court (2018-10-05)