ARVIND KUMAR TRIPATHI,SHAILENDRA KUMAR AGRAWAL

58 recorded High Court judgment(s) · 2018–2018

Courts

Allahabad High Court

Disposed off/Decided on merits	23
Dismissed on merits	18
Allowed/Partly Allowed on merits	10
Dismiss other than merit(DD/Non Prosec./Abated)	6
Reference Disposed off	1

RAMESHWAR SINGH YADAV EX CONSTABLE v. STATE OF U.P. AND OTHERS — Allahabad High Court (2018-03-08)
Tahreer Abbas v. Custodian Enemy Property and 3 others — Allahabad High Court (2018-03-07)
Yogendra Kumar Sharma v. State of U.P. and 9 others — Allahabad High Court (2018-03-07)
Jai Pal v. State of U.P. and 4 others — Allahabad High Court (2018-03-07)
SHIV CHANDRA PATEL v. THE UNION OF INDIA THRU.ITS MIN. OF FINANNCE AND 2 ORS. — Allahabad High Court (2018-02-23)
RAM PHER CHAUHAN v. State of U.P. AND 7 OTHERS — Allahabad High Court (2018-02-23)
DHARMENDRA SINGH AND ANR. v. M/S U.P. ORGANICS LIMITED — Allahabad High Court (2018-02-23)
RAVI PRAKASH VARSHNEYA v. STATE OF U.P. THRU. PRIN.SECY.(REVENUE) and 2 ors. — Allahabad High Court (2018-02-23)
SHAKUNTALA DEVI v. UNION OF INDIA THROUGH ITS SECRETARY HOME AFFAIRS /FREEDOM FIGHTER DIVISION NEW DELHI AND 5 OTHERS — Allahabad High Court (2018-02-23)
MOHD.ANEES v. STATE OF U.P. THRU. PRIN. SECY. DEPTT.OF REVENUE AND 4 ORS. — Allahabad High Court (2018-02-23)