LexAMITENDRA KISHORE PRASAD
6,673 recorded High Court judgment(s) · 2024–2026
Open in Lexace · Search this judge's casesCourts
| Chhattisgarh High Court | 6673 |
Disposal nature
| DISPOSED OFF | 3547 |
| ALLOWED | 858 |
| DISMISSED | 742 |
| WITHDRAWN | 539 |
| INFRUCTUOUS | 505 |
| DISSMISS FOR DEFAULT/NON-PROSECUTION | 208 |
| PARTLY ALLOWED | 197 |
| NON PROSECUTION | 37 |
Recent judgments
- ADIM JATI SEWA SAHKARI SAMITI MARYADIT, HIRAPUR v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2026-06-03)
- PARAS VERMA v. SHANTI — Chhattisgarh High Court (2026-06-03)
- SHANKAR PRASAD PRAJAPATI, v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2026-06-03)
- MAYANK AGRAWAL v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2026-06-03)
- ADIM JATI SEWA SAHKARI SAMITI MARYADIT, DHANORA v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2026-06-03)
- VIVEK KUMAR GUPTA v. REGIONAL TRANSPORT AUTHORITY — Chhattisgarh High Court (2026-06-03)
- ADIM JATI SEWA SAHKARI SAMITI MARYADIT, BHANDARSIVANI v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2026-06-03)
- REKHA TRIVEDI v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2026-06-03)
- ADIM JATI SEWA SAHKARI SAMITI MARYADIT, DEVGAON v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2026-06-03)
- DHIRAJ KUMAR ARYA v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2026-06-03)