LexANIL KUMAR
106 recorded High Court judgment(s) · 2014–2020
Open in Lexace · Search this judge's casesCourts
| Allahabad High Court | 106 |
Disposal nature
| Disposed off/Decided on merits | 49 |
| Dismiss other than merit(DD/Non Prosec./Abated) | 31 |
| Allowed/Partly Allowed on merits | 20 |
| Dismissed on merits | 6 |
Recent judgments
- RAMKUMAR SIROHI v. State of U.P. AND 3 OTHERS — Allahabad High Court (2020-02-18)
- NAJAMA KHATUN @ NAJIMA KHATUN v. State of U.P. AND 6 OTHERS — Allahabad High Court (2020-02-18)
- BRIJ NANDAN SWAROOP TRIPATHI AND 8 OTHERS v. State of U.P. AND 2 OTHERS — Allahabad High Court (2020-02-18)
- NIRMALA DEVI v. State of U.P. AND 6 OTHERS — Allahabad High Court (2020-02-18)
- GAYATRI DEVI v. State of U.P. AND 6 OTHERS — Allahabad High Court (2020-02-18)
- RAMESH PRATAP SINGH v. State of U.P. AND 2 OTHERS — Allahabad High Court (2020-02-18)
- RAKESH KUMAR v. State of U.P. AND 04 OTHERS — Allahabad High Court (2020-02-18)
- TEJ PRATAP SINGH v. State of U.P. AND 2 OTHERS — Allahabad High Court (2020-02-18)
- HUSANA KHATUN v. State of U.P. AND 6 OTHERS — Allahabad High Court (2020-02-18)
- MUNNU YADAV AND 4 OTHERS v. State of U.P. AND 2 OTHERS — Allahabad High Court (2020-02-18)