LexARINDAM LODH, SANJAY KAROL
597 recorded High Court judgment(s) · 2018–2019
Open in Lexace · Search this judge's casesCourts
| Tripura High Court | 597 |
Disposal nature
| Disposed Of | 281 |
| Dismissed | 233 |
| Withdrawn | 47 |
| Allowed | 13 |
| Infractous | 10 |
| Closed | 5 |
| Dissmiss For Default/Non-Prosecution | 5 |
| Partly Allowed | 2 |
Recent judgments
- ASAMANJOY REANG v. THE STATE OF TRIPURA AND ORS — Tripura High Court (2019-11-06)
- SINDRAI REANG v. THE STATE OF TRIPURA AND ORS — Tripura High Court (2019-11-06)
- M/S FEAST, REPDT. BY ITS PROPRITOR SRI KALLOL DATTA v. THE STATE OF TRIPURA AND ORS — Tripura High Court (2019-11-06)
- SIDDHARTHA DEY v. THE STATE OF TRIPURA AND ORS — Tripura High Court (2019-11-05)
- PRAKASH CH. BISWAS AND ORS v. HIGH COURT OF TRIPURA AND ORS — Tripura High Court (2019-11-05)
- SATYARANJAN SEN AND ORS v. STATE OF TRIPURA AND ORS — Tripura High Court (2019-11-05)
- SIDDHARTHA DEY v. THE STATE OF TRIPURA AND ORS — Tripura High Court (2019-11-05)
- SILPI GHOSH PAUL AND ORS v. STATE OF TRIPURA AND ORS — Tripura High Court (2019-11-05)
- SATYA PRIYA CHAKMA v. THE STATE OF TRIPURA AND ORS — Tripura High Court (2019-11-04)
- BIBHUTI RANJAN DAS v. GAURI DAS — Tripura High Court (2019-11-04)