LexARINDAM LODH, AJAY RASTOGI
150 recorded High Court judgment(s) · 2015–2018
Open in Lexace · Search this judge's casesCourts
| Tripura High Court | 150 |
Disposal nature
| Dismissed | 69 |
| Disposed Of | 35 |
| Withdrawn | 26 |
| Allowed | 14 |
| Infractous | 5 |
| Closed | 1 |
Recent judgments
- MAKHAN LAL DEY v. THE STATE OF TRIPURA and ORS — Tripura High Court (2018-10-10)
- ASHISH KR. DEY v. THE STATE OF TRIPURA AND ORS — Tripura High Court (2018-10-10)
- M/S SUNIL CHANDRA DEY AND PARTNER v. THE STATE OF TRIPURA AND ORS — Tripura High Court (2018-10-10)
- MADHABI DEBNATH (ACHARJEE) v. MAHANANDA DEBBARMA AND ORS — Tripura High Court (2018-10-10)
- MS DHARAMPAL PREMCHAND LTD v. UNION OF INDIA and ORS — Tripura High Court (2018-10-09)
- MS DHARAMPAL SATYAPAL LTD v. UNION OF INDIA and ORS — Tripura High Court (2018-10-09)
- MS SATYAPAL SHIVKUMAR v. UNION OF INDIA and ORS — Tripura High Court (2018-10-09)
- PARTHA DAS @ PARTHA KR. DAS v. STATE OF TRIPURA and 9 ORS. — Tripura High Court (2018-10-09)
- SANKAR CH. SEN v. THE STATE OF TRIPURA AND ORS — Tripura High Court (2018-10-03)
- COASTAL PROJECT LTD v. THE STATE OF TRIPURA AND ORS — Tripura High Court (2018-10-03)