LexDAILY LOK ADALAT
409 recorded High Court judgment(s) · 1987–2026
Open in Lexace · Search this judge's casesCourts
| Uttarakhand High Court | 409 |
Disposal nature
| DISPOSED | 223 |
| DISMISSED AS WITHDRAWN | 74 |
| CONVERTED | 42 |
| DISMISSED | 22 |
| SETTLED IN LOK ADALAT | 15 |
| WRONGLY ENTERED IN S/W | 10 |
| ALLOWED | 9 |
| DISMISSED AS INFRUCTUOUS | 7 |
Recent judgments
- SACHIN AGRAWAL v. STATE OF UTTARAKHAND — Uttarakhand High Court (2026-05-09)
- Amit Agarwal v. STATE OF UTTARAKHAND — Uttarakhand High Court (2026-05-09)
- I.C.I.C.I. LOMBARD GENERAL INSURANCE COMPANY LTD. THROUGH MANAGER HALDWANI DISTRICT NAINITAL v. SMT. SAIRUN NISA — Uttarakhand High Court (2026-05-09)
- VIRENDRA SINGH v. STATE OF UTTARAKHAND — Uttarakhand High Court (2026-05-09)
- Rakesh Kumar Pal v. STATE OF UTTARAKHAND — Uttarakhand High Court (2026-05-09)
- SMT. NAINCY DEVI v. GENERAL MANAGER, HARYANA ROADWAYS KURUKSHETRA DEPOT — Uttarakhand High Court (2026-05-09)
- SOMPAL v. STATE OF UTTARAKHAND — Uttarakhand High Court (2026-05-09)
- NEHA v. STATE OF UTTARAKHAND — Uttarakhand High Court (2026-05-09)
- NARESH NEGI v. MOHD. IRFAN — Uttarakhand High Court (2026-05-09)
- SMT. NAINCY DEVI v. GENERAL MANAGER, HARYANA ROADWAYS KURUKSHETRA DEPOT — Uttarakhand High Court (2026-05-09)