LexANJANI KUMAR MISHRA,DEEPAK VERMA
1,760 recorded High Court judgment(s) · 2021–2023
Open in Lexace · Search this judge's casesCourts
| Allahabad High Court | 1760 |
Disposal nature
| Dismissed on merits | 1089 |
| Dismiss other than merit(DD/Non Prosec./Abated) | 325 |
| Disposed off/Decided on merits | 321 |
| Allowed/Partly Allowed on merits | 23 |
| Decided in terms of compromise | 1 |
| Consigned to Record | 1 |
Recent judgments
- PARMESHWARI @ BABA v. STATE OF U.P. — Allahabad High Court (2023-11-20)
- RAJENDRA BHURJI AND ANR. v. STATE OF U.P. — Allahabad High Court (2023-05-23)
- LALA RAMA AND ANOTHER v. STATE OF U.P. — Allahabad High Court (2023-05-23)
- LALA RAM v. STATE OF U.P. — Allahabad High Court (2023-05-23)
- SANA AND 3 OTHERS v. STATE OF U.P THROUGH SECRETARY HOME AND 2 OTHERS — Allahabad High Court (2023-03-28)
- RAM JI v. STATE OF U.P. — Allahabad High Court (2022-08-26)
- C/M ALLAH TALA WAQF JAMA MASJID AND ANOTHER v. State of U.P. AND 2 OTHERS — Allahabad High Court (2022-08-08)
- NAND LAL AND 2 OTHERS v. STATE OF U.P. 5 OTHERS — Allahabad High Court (2022-08-08)
- KRISHN DEV MISHRA v. State of U.P. AND 9 OTHERS — Allahabad High Court (2022-08-08)
- TEJ BAHADUR SINGH v. State of U.P. AND 3 OTHERS — Allahabad High Court (2022-08-08)