LexCHANDER BHUSAN BAROWALIA
3,191 recorded High Court judgment(s) · 2016–2022
Open in Lexace · Search this judge's casesCourts
| Himachal Pradesh High Court | 3191 |
Disposal nature
| Disposed Off | 2364 |
| DISPOSED OFF | 288 |
| Allowed | 171 |
| Dismissed | 146 |
| Allowed To be withdrawn | 45 |
| DISMISSED | 41 |
| ALLOWED | 36 |
| BAIL GRANTED | 27 |
Recent judgments
- SANJAY KUMAR AND ANR v. STATE OF HP AND ANR — Himachal Pradesh High Court (2022-11-02)
- RUKAM DEEN v. STATE OF HP AND ORS — Himachal Pradesh High Court (2022-11-01)
- UNION OF INDIA v. NIRAT RAM AND ORS — Himachal Pradesh High Court (2022-10-15)
- ABDULLA BHATIA v. NASEEM AKHTAR — Himachal Pradesh High Court (2022-10-15)
- KULWINDER SINGH v. ANKUSH KUMAR AND ANR — Himachal Pradesh High Court (2022-10-14)
- Nisha Devi v. STATE OF HP — Himachal Pradesh High Court (2022-10-14)
- HARI SINGH v. CHAINO — Himachal Pradesh High Court (2022-10-14)
- MANDEEP SINGH v. STATE OF HP AND OTHER — Himachal Pradesh High Court (2022-10-14)
- CHANDERKANTA deceased through Lrs Randip Singh Parmar v. SHAMBU NATH SHARMAdeceased through Lrs Hima Devi — Himachal Pradesh High Court (2022-10-14)
- Kuljit Singh v. STATE OF HP — Himachal Pradesh High Court (2022-10-13)