LexASHOK KUMAR
5,492 recorded High Court judgment(s) · 2018–2020
Open in Lexace · Search this judge's casesCourts
| Allahabad High Court | 5492 |
Disposal nature
| Allowed/Partly Allowed on merits | 1844 |
| Disposed off/Decided on merits | 1823 |
| Dismissed on merits | 968 |
| Dismiss other than merit(DD/Non Prosec./Abated) | 809 |
| (unspecified) | 48 |
Recent judgments
- TAHJEEB AHMAD v. STATE OF U P AND 3 OTHERS — Allahabad High Court (2020-09-02)
- LAL KESHAR v. STATE OF U P AND 3 OTHERS — Allahabad High Court (2020-09-02)
- RAMPAL v. STATE OF U P AND 3 OTHERS — Allahabad High Court (2020-09-02)
- M/S MONDELEZ INDIA FOODS PRIVATE LIMITED v. COMMISSONER OF COMMERCIAL TAXES — Allahabad High Court (2020-09-01)
- GAUTAM KUMAR v. State of U.P. AND 3 OTHERS — Allahabad High Court (2020-09-01)
- PAWAN SINGH v. State of U.P. AND 6 OTHERS — Allahabad High Court (2020-09-01)
- MAAN DEVI v. State of U.P. AND 4 OTHERS — Allahabad High Court (2020-09-01)
- M/S MONDELEZ INDIA FOODS PRIVATE LIMITED v. COMMISSIONER OF COMMERCIAL TAXES U.P. LUCKNOW — Allahabad High Court (2020-09-01)
- RAMAKANT DEV PANDEY v. STATE OF U.P. AND 4 OTHERS — Allahabad High Court (2020-09-01)
- SRI PRAKASH BIND v. STATE OF U.P. AND 2 OTHERS — Allahabad High Court (2020-09-01)