LexASHWANI KUMAR MISHRA,SHIV SHANKER PRASAD
257 recorded High Court judgment(s) · 2022–2023
Open in Lexace · Search this judge's casesCourts
| Allahabad High Court | 257 |
Disposal nature
| Dismissed on merits | 107 |
| Allowed/Partly Allowed on merits | 72 |
| Dismiss other than merit(DD/Non Prosec./Abated) | 37 |
| Disposed off/Decided on merits | 18 |
| DISMISSED AS WITHDRAWN | 9 |
| Consigned to Record | 9 |
| DISMISSED AS INFRUCTUOUS | 4 |
| DISMISSED AS NOT PRESSED | 1 |
Recent judgments
- State of UP v. Bhagwandeenn s/o Bhairo Prasad — Allahabad High Court (2023-07-04)
- RAMJI LAL DWIVEDI v. STATE — Allahabad High Court (2023-05-24)
- RAMA KANT DIXIT v. STATE OF U.P. — Allahabad High Court (2023-05-08)
- CHANDRA KANT v. STATE OF U.P. — Allahabad High Court (2023-05-08)
- DEVENDRA v. STATE OF U.P. — Allahabad High Court (2023-05-08)
- HARI OM v. STATE OF U.P. — Allahabad High Court (2023-05-08)
- ALI HASAN DAMULAR PAWAR v. State of U.P. AND 4 OTHERS — Allahabad High Court (2023-05-05)
- SIYARAM ALIAS SHIYARAM AND ANOTHER v. State of U.P. AND 6 OTHERS — Allahabad High Court (2023-05-05)
- MAA ADVERTISERS SOLE PROPRIETOR SMT. NEHA SINGH v. State of U.P. AND 4 OTHERS — Allahabad High Court (2023-05-05)
- M/S AMOROUS TRADING INDIA PRIVATE LIMITED v. State of U.P. AND 2 OTHERS — Allahabad High Court (2023-05-05)