LexAMRESHWAR PRATAP SAHI,AJIT KUMAR
78 recorded High Court judgment(s) · 2018–2018
Open in Lexace · Search this judge's casesCourts
| Allahabad High Court | 78 |
Disposal nature
| Disposed off/Decided on merits | 40 |
| Dismissed on merits | 29 |
| Allowed/Partly Allowed on merits | 5 |
| Dismiss other than merit(DD/Non Prosec./Abated) | 3 |
| (unspecified) | 1 |
Recent judgments
- SMT. ANITA BHARDWAJ v. State of U.P. AND 4 OTHERS — Allahabad High Court (2018-11-13)
- DR. DEENA NATH YADAV AND 25 OTHERS v. State of U.P. AND 5 OTHERS — Allahabad High Court (2018-11-12)
- RAMESH CHANDRA v. State of U.P. AND 2 OTHERS — Allahabad High Court (2018-11-01)
- State of U.P. AND 3 OTHERS v. OFFICIAL LIQUIDATOR AND 2 OTHERS — Allahabad High Court (2018-11-01)
- RAVINDRA SINGH v. State of U.P. AND 6 OTHERS — Allahabad High Court (2018-11-01)
- SATISH KUMAR MISHRA v. STATE OF U P AND ANOTHER — Allahabad High Court (2018-11-01)
- SANJAI SINGH AND 2 OTHERS v. U. P. AVAS EVAM VIKAS PARISHAD AND 3 OTHERS — Allahabad High Court (2018-11-01)
- DINESH KUMAR AND 43 v. State of U.P. AND 3 OTHERS — Allahabad High Court (2018-11-01)
- NEERAJ SINGH v. State of U.P. AND 5 OTHERS — Allahabad High Court (2018-11-01)
- PAWAN SHARMA AND 2 OTHERS v. U. P. AVAS EVAM VIKAS PARISHAD AND 3 OTHERS — Allahabad High Court (2018-11-01)