LexBIBHU DATTA GURU
4,832 recorded High Court judgment(s) · 2024–2026
Open in Lexace · Search this judge's casesCourts
| Chhattisgarh High Court | 4832 |
Disposal nature
| DISPOSED OFF | 2483 |
| WITHDRAWN | 671 |
| DISMISSED | 635 |
| ALLOWED | 548 |
| NON PROSECUTION | 211 |
| INFRUCTUOUS | 125 |
| DISMISSED FOR NON-COMPLYING CONDITIONAL ORDER | 56 |
| PARTLY ALLOWED | 52 |
Recent judgments
- ANISH KUMAR PONDI v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2026-06-03)
- RAMKUMAR ARVIND v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2026-06-03)
- DR. LOKNATH DAHRIYA v. SMT. PRITI DAHRIYA — Chhattisgarh High Court (2026-06-03)
- AKASH v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2026-06-03)
- NEHA SHARMA v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2026-06-03)
- SUDHIR KUMAR SAHU v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2026-06-03)
- SURYA PRAKASH MARKAM v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2026-06-01)
- RAMDHAR GOND v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2026-06-01)
- RAMSHILA MAHADEVA v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2026-06-01)
- PRADIP PATEL @ RAHUL v. THE STATE OF CHHATTISGARH — Chhattisgarh High Court (2026-06-01)