LexARVIND KUMAR TRIPATHI
110 recorded High Court judgment(s) · 2018–2018
Open in Lexace · Search this judge's casesCourts
| Allahabad High Court | 110 |
Disposal nature
| Disposed off/Decided on merits | 41 |
| Dismiss other than merit(DD/Non Prosec./Abated) | 36 |
| Dismissed on merits | 17 |
| Allowed/Partly Allowed on merits | 16 |
Recent judgments
- Abdul Hasan and 10 others v. State of U.P. and another — Allahabad High Court (2018-02-28)
- MAHENDRA SINGH SHARMA v. State of U.P. AND ANOTHER — Allahabad High Court (2018-02-28)
- KRIPAL @ RAM KRIPAL YADAV v. STATE OF U.P. AND ANR — Allahabad High Court (2018-02-28)
- Shabana and 5 others v. State of U.P. and another — Allahabad High Court (2018-02-28)
- SHIV RAM AND ANR v. STATE OF U.P. AND ANR — Allahabad High Court (2018-02-28)
- KALLU AND 5 ORS v. State of U.P. AND ANR — Allahabad High Court (2018-02-28)
- SUNIL AND 3 OTHERS v. State of U.P. AND ANOTHER — Allahabad High Court (2018-02-28)
- MOHD ALAM AND 2 ORS v. STATE OF U.P. AND ANOTHER — Allahabad High Court (2018-02-28)
- Ramakant Singh alias Gappu Singh v. State of U.P. and another — Allahabad High Court (2018-02-28)
- Neetu Singh v. State of U.P. and 2 others — Allahabad High Court (2018-02-28)