LexANJANI KUMAR MISHRA,VIKRAM D CHAUHAN
29 recorded High Court judgment(s) · 2022–2022
Open in Lexace · Search this judge's casesCourts
| Allahabad High Court | 29 |
Disposal nature
| Disposed off/Decided on merits | 16 |
| Dismissed on merits | 8 |
| Dismiss other than merit(DD/Non Prosec./Abated) | 4 |
| Allowed/Partly Allowed on merits | 1 |
Recent judgments
- NAND KUMAR MAURYA v. State of U.P. AND 4 OTHERS — Allahabad High Court (2022-02-16)
- RAM HARSH v. UNION OF INDIA AND 4 OTHERS — Allahabad High Court (2022-01-20)
- SANDEEP YADAV v. ARMED FORCES TRIBUNAL, REGIONAL BENCH AT LUCKNOW AND 6 OTHERS — Allahabad High Court (2022-01-20)
- SMT. NADRA KHATOON v. State of U.P. AND 2 OTHERS — Allahabad High Court (2022-01-10)
- M/S CHAINU INDANE SERVICE LOCATION AND ANOTHER v. UNION OF INDIA AND 6 OTHERS — Allahabad High Court (2022-01-10)
- RADHIKA DEVI v. State of U.P. AND 3 OTHERS — Allahabad High Court (2022-01-07)
- MAIDAN SINGH v. State of U.P. AND 3 OTHERS — Allahabad High Court (2022-01-07)
- ANKIT KALARA v. SM.T MUSKAN KALARA — Allahabad High Court (2022-01-07)
- HEERAWATI v. State of U.P. AND ANOTHER — Allahabad High Court (2022-01-07)
- HARI LAL YADAV v. STATE OF UTTAR PRADESH AND 2 OTHERS — Allahabad High Court (2022-01-07)