LexBY ORDER OF HON COURT
712 recorded High Court judgment(s) · 1992–2023
Open in Lexace · Search this judge's casesCourts
| Allahabad High Court | 712 |
Disposal nature
| Decided by Lok Adalat | 270 |
| Dismiss other than merit(DD/Non Prosec./Abated) | 179 |
| Dismissed on merits | 99 |
| Disposed off/Decided on merits | 73 |
| Allowed/Partly Allowed on merits | 53 |
| Transf/Returned for presentation to other court | 10 |
| DISMISSED AS INFRUCTUOUS | 10 |
| Reference Disposed off | 6 |
Recent judgments
- MASTER AYUSH v. MUKESH AND 2 OTHERS — Allahabad High Court (2023-09-09)
- SMT. ASHA v. SHRI MUKESH AND 2 OTHERS — Allahabad High Court (2023-09-09)
- SMT. ASHA AND 6 OTHERS v. SHRI MUKESH AND 2 OTHERS — Allahabad High Court (2023-09-09)
- OM PRAKASH v. STATE OF U.P. AND ANOTHER — Allahabad High Court (2023-07-28)
- RAM DAYAL v. STATE OF U.P. AND OTHERS — Allahabad High Court (2023-07-13)
- VIJAY KUMAR NISHAD v. STATE OF U.P. AND OTHERS — Allahabad High Court (2023-07-11)
- SUSHIL KUMAR v. STATE OF U.P. AND OTHERS — Allahabad High Court (2023-05-26)
- CHAMAN LAL SHARMA v. STATE OF U.P. THRU ITS PRINCIAPL SECY. CIVIL SEC. AND ORS. — Allahabad High Court (2023-05-25)
- GREATER NOIDA INDUSTRIAL DEVELOPMENT AUTHORITY AND ANOTHER v. AADESH BHATI AND 26 OTHERS — Allahabad High Court (2023-05-22)
- SMT. DARSHAN DEVI AND ANOTHER v. THE CHEIF EXECUTIVE OFFICER AND OTHERS — Allahabad High Court (2023-05-22)