LexARVIND KUMAR MISHRA-I,DINESH PATHAK
32 recorded High Court judgment(s) · 2022–2022
Open in Lexace · Search this judge's casesCourts
| Allahabad High Court | 32 |
Disposal nature
| Disposed off/Decided on merits | 19 |
| Dismiss other than merit(DD/Non Prosec./Abated) | 9 |
| Allowed/Partly Allowed on merits | 3 |
| Dismissed on merits | 1 |
Recent judgments
- M/S PANDIT DAMBR LAL BHAGIRATHI FILLING STATION v. UNION OF INDIA AND 3 OTHERS — Allahabad High Court (2022-03-16)
- M/S SAURABH TRADING COMPANY v. STATE OF U P AND ANOTHER — Allahabad High Court (2022-03-15)
- SMT. REETA v. CHANDER BHASIN — Allahabad High Court (2022-03-15)
- MOHD. WASI v. STATE OF U.P. AND 4 OTHERS — Allahabad High Court (2022-03-15)
- BHARTIYA BANK KARMCHARI v. ASSISTANT GENERAL MANAGER,STATE BANK OF INDIA AND 3 OTHERS — Allahabad High Court (2022-03-15)
- PRADEEP v. STATE OF U P AND 3 OTHERS — Allahabad High Court (2022-03-15)
- DURGAVIJAY RAI v. DISTRICT MAGISTRATE AND 2 OTHERS — Allahabad High Court (2022-03-15)
- VINOD KUMAR AND 2 OTHERS v. STATE OF U.P. AND 2 OTHERS — Allahabad High Court (2022-03-15)
- SMT. NITI SINGH v. DHARMESH KUMAR — Allahabad High Court (2022-03-15)
- RAMASHANKAR MISHRA v. State of U.P. AND 3 OTHERS — Allahabad High Court (2022-03-15)