LexALOK KUMAR VERMA
810 recorded High Court judgment(s) · 2015–2020
Open in Lexace · Search this judge's casesCourts
| Uttarakhand High Court | 810 |
Disposal nature
| DISPOSED | 417 |
| DISMISSED | 279 |
| DISMISSED AS WITHDRAWN | 50 |
| ALLOWED | 24 |
| DISMISSED AS INFRUCTUOUS | 12 |
| DISMISSED IN DEFAULT | 12 |
| CLOSED | 8 |
| (unspecified) | 3 |
Recent judgments
- M/S HOTEL URVASHI v. UTTARAKHAND POWER COROPRATION — Uttarakhand High Court (2020-07-08)
- UTTARAKHAND COOPERATIVE SUGAR MILLSA FEDERATION v. BRIJESH KUMAR YADAV — Uttarakhand High Court (2020-02-17)
- RUBY KHATOON v. STATE OF UTTARAKHAND — Uttarakhand High Court (2020-02-17)
- RURAL LITIGATION AND ENTITLEMENT KENDRA v. STATE OF UTTARAKHAND — Uttarakhand High Court (2020-02-17)
- PUSHKAR SINGH v. STATE OF UTTARAKHAND — Uttarakhand High Court (2020-02-17)
- RAVENDRA KUMAR v. UNION OF INDIA — Uttarakhand High Court (2020-02-17)
- DIRECTOR PRIMARY EDUCATION UTTARAKHAND v. UDAIRAJ SINGH — Uttarakhand High Court (2020-02-17)
- MANGE RAM SAINI v. STATE OF UTTARAKHAND — Uttarakhand High Court (2020-02-17)
- RENU v. STATE OF UTTARAKHAND — Uttarakhand High Court (2020-02-17)
- PRA COMPUTER PVT LTD v. UNION OF INDIA — Uttarakhand High Court (2020-02-17)