LexARVIND KUMAR MISHRA-I,B.K. NARAYANA
41 recorded High Court judgment(s) · 2017–2019
Open in Lexace · Search this judge's casesCourts
| Allahabad High Court | 41 |
Disposal nature
| Disposed off/Decided on merits | 21 |
| Allowed/Partly Allowed on merits | 11 |
| Dismissed on merits | 8 |
| Dismiss other than merit(DD/Non Prosec./Abated) | 1 |
Recent judgments
- RAJ KUMAR ALIAS TIRWA v. STATE — Allahabad High Court (2019-01-25)
- PATANJALI BHARDWAJ AND 3 OTHERS v. STATE OF U.P. — Allahabad High Court (2018-12-18)
- KUNWAR PAL SINGH v. STATE — Allahabad High Court (2018-11-02)
- RAM CHANDRA AND ANOTHER v. STATE OF U.P. — Allahabad High Court (2018-10-05)
- KARISHMA AND ANOTHER v. State of U.P. AND 3 OTHERS — Allahabad High Court (2018-09-04)
- SACHIN v. State of U.P. AND 2 OTHERS — Allahabad High Court (2018-09-04)
- SONU ALIAS SOMPAL v. UNION OF INDIA AND 3 OTHERS — Allahabad High Court (2018-09-04)
- RAKESH KUMAR AND 08 OTHERS v. State of U.P. AND 03 OTHERS — Allahabad High Court (2018-09-04)
- SWATI @ SUARATI v. State of U.P. AND 3 OTHERS — Allahabad High Court (2018-09-04)
- SURJEET ALIAS MAHMOOCHANDRA AND 4 OTHERS v. State of U.P. AND 3 OTHERS — Allahabad High Court (2018-09-04)