LexBOARD OF COURT CATEGORY WISE SINGLE BENCH
684 recorded High Court judgment(s) · 2002–2020
Open in Lexace · Search this judge's casesCourts
| Himachal Pradesh High Court | 684 |
Disposal nature
| Disposed Off | 470 |
| Dismissed | 143 |
| Allowed | 28 |
| DISPOSED OFF | 14 |
| Dissmiss For Default/Non-Prosecution | 8 |
| DISMISSED | 5 |
| Rejected | 4 |
| Partly Allowed | 3 |
Recent judgments
- AMLU DEVI v. SHYAM DASS — Himachal Pradesh High Court (2020-07-16)
- DEVINDER KUMAR v. RAKESH KUMAR — Himachal Pradesh High Court (2018-09-07)
- VIVEK SHARMA v. MS DURGA FRUIT COMPANY AND ANOTHER — Himachal Pradesh High Court (2017-12-08)
- POONAM CHAUHAN v. SURINDER ZINTA — Himachal Pradesh High Court (2017-07-04)
- VINOD KUMAR v. STATE — Himachal Pradesh High Court (2017-03-14)
- SHIV MANDIR AND SHIV BARI v. STATE — Himachal Pradesh High Court (2013-07-16)
- BHAWANA SHARMA v. SHRIKANT BALDI — Himachal Pradesh High Court (2013-07-12)
- AJMER MOHD. v. MANMOHAN SINGH — Himachal Pradesh High Court (2013-07-04)
- DALIP KUMAR v. STATE — Himachal Pradesh High Court (2013-07-02)
- PREM CHAND v. STATE — Himachal Pradesh High Court (2013-06-25)