LexALOK MAHRA
2,160 recorded High Court judgment(s) · 2017–2026
Open in Lexace · Search this judge's casesCourts
| Uttarakhand High Court | 2160 |
Disposal nature
| ALLOWED | 692 |
| DISPOSED | 663 |
| DISMISSED | 302 |
| DISMISSED IN DEFAULT | 227 |
| DISMISSED AS INFRUCTUOUS | 153 |
| DISMISSED AS WITHDRAWN | 113 |
| REJECTED | 3 |
| GRANTED | 3 |
Recent judgments
- POOJA TALWAR v. STATE OF UTTARAKHAND — Uttarakhand High Court (2026-06-05)
- RAVINDRA JOSHI v. STATE OF UTTARAKHAND — Uttarakhand High Court (2026-06-05)
- DEEPAK CHANDRA PANDE v. STATE OF UTTARAKHAND — Uttarakhand High Court (2026-06-05)
- SWAMI CHINMAYANAND v. STATE OF UTTARAKHAND — Uttarakhand High Court (2026-06-04)
- SAKSHI YADAV v. STATE OF UTTARAKHAND — Uttarakhand High Court (2026-06-04)
- SMT. NEHA AGGARWAL v. SHRI SACHIN AGGARWAL — Uttarakhand High Court (2026-06-04)
- GURPREET SINGH v. STATE OF UTTARAKHAND — Uttarakhand High Court (2026-06-04)
- SWAMI PRABODHANAND GIRI v. STATE OF UTTARAKHAND — Uttarakhand High Court (2026-06-04)
- ANSHUL SHREE KUNJ v. STATE OF UTTARAKHAND — Uttarakhand High Court (2026-06-04)
- TANU v. STATE OF UTTARAKHAND — Uttarakhand High Court (2026-06-04)