LexANAND SHARMA
2,612 recorded High Court judgment(s) · 2025–2026
Open in Lexace · Search this judge's casesCourts
| Rajasthan High Court | 2612 |
Disposal nature
| DISMISSED | 1088 |
| DISPOSED OF | 973 |
| ALLOWED | 440 |
| WITHDRAWN | 106 |
| PARTLY ALLOWED | 4 |
| PEREMPTORY | 1 |
Recent judgments
- LALITA KUMAWAT D/O SHRI YUGAL KISHORE KUMAWAT v. STATE OF RAJASTHAN — Rajasthan High Court (2026-05-25)
- RAJESH SHARMA SON OF SHIVNARAYAN v. RAJASTHAN STATE ROAD TRANSPORT CORPORATION — Rajasthan High Court (2026-05-25)
- RAMAVTAR MUNDEL S/O DHARMA RAM MUNDEL v. THE STATE OF RAJASTHAN — Rajasthan High Court (2026-05-25)
- KALPESH KUMAR S/O GANPAT LAL v. THE STATE OF RAJASTHAN — Rajasthan High Court (2026-05-22)
- MOHAMMAD BILAL KHAN S/O MOHAMMAD RAFIK KHAN v. STATE OF RAJASTHAN — Rajasthan High Court (2026-05-22)
- VIKRAM MEENA S/O BHAIRU RAM v. STATE OF RAJASTHAN — Rajasthan High Court (2026-05-22)
- VINOD KUMAR S/O PYARELAL v. THE STATE OF RAJASTHAN — Rajasthan High Court (2026-05-22)
- BAJAJ ALLIANZ GENERAL INSURANCE CO LTD v. SMT TARA DEVI AND ORS — Rajasthan High Court (2026-05-22)
- RAJVEER SINGH BILLA SON OF SHRI MALI RAM VERMA v. STATE OF RAJASTHAN — Rajasthan High Court (2026-05-22)
- R.S. KACHHAWA SON OF RAJA SHRI MOHAN SINGH, v. SHRI RAJIV MEHRISHI, — Rajasthan High Court (2026-05-21)