LexARVIND KUMAR MISHRA-I,SUBHASH CHAND
84 recorded High Court judgment(s) · 2020–2021
Open in Lexace · Search this judge's casesCourts
| Allahabad High Court | 84 |
Disposal nature
| Dismiss other than merit(DD/Non Prosec./Abated) | 37 |
| Disposed off/Decided on merits | 32 |
| Dismissed on merits | 10 |
| Allowed/Partly Allowed on merits | 5 |
Recent judgments
- HOTILAL RAJPUT AND ANOTHER v. State of U.P. — Allahabad High Court (2021-01-20)
- SHAFIK v. State of U.P. AND 2 OTHERS — Allahabad High Court (2020-11-11)
- BAKNDAN v. STATE OF U.P. — Allahabad High Court (2020-11-09)
- AKHILESH KUMAR v. STATE OF U.P. — Allahabad High Court (2020-11-09)
- RAMESH v. STATE — Allahabad High Court (2020-11-05)
- CHITTARIYA AND OTHERS v. STATE — Allahabad High Court (2020-11-05)
- VISHWA NATH YADAV v. STATE OF U.P. — Allahabad High Court (2020-11-05)
- MATADIN v. STATE OF U.P. — Allahabad High Court (2020-11-04)
- ANIL KUMAR GUPTA AND 4 OTHERS v. State of U.P. AND 2 OTHERS — Allahabad High Court (2020-11-04)
- VINEET AND 9 OTHERS v. State of U.P. AND 2 OTHERS — Allahabad High Court (2020-11-03)