LexDHARAM CHAND CHAUDHARY, . ANOOP CHITKARA
622 recorded High Court judgment(s) · 2019–2020
Open in Lexace · Search this judge's casesCourts
| Himachal Pradesh High Court | 622 |
Disposal nature
| Disposed Off | 342 |
| Allowed | 201 |
| Dismissed | 73 |
| Dissmiss For Default/Non-Prosecution | 2 |
| Dismissed for non-complying conditional Order | 1 |
| Dismissed/Rule Discharged | 1 |
| Partly Allowed | 1 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 1 |
Recent judgments
- RAJESH KUMAR v. UNION OF INDIA — Himachal Pradesh High Court (2020-03-11)
- UNION OF INDIA v. SOHAN SINGH — Himachal Pradesh High Court (2020-03-11)
- CHAMAN LAL v. HPSEB LTD — Himachal Pradesh High Court (2020-03-11)
- KARTAR SINGH ALIAS AJEET v. STATE OF HP — Himachal Pradesh High Court (2020-03-11)
- STATE OF HP v. BHAG SINGH — Himachal Pradesh High Court (2020-03-11)
- UNION OF INDIA v. SAVITRI DEVI — Himachal Pradesh High Court (2020-03-11)
- NEEM CHAND v. DR. Y.S. PARMAR UNIVERSITY — Himachal Pradesh High Court (2020-02-29)
- KAUSHALYA DEVI v. STATE OF HP AND ORS — Himachal Pradesh High Court (2020-02-29)
- OM PARKASH v. HPSEB LTD AND OTHERS — Himachal Pradesh High Court (2020-02-29)
- MATWAR RAM v. STATE OF HP AND OTHERS — Himachal Pradesh High Court (2020-02-29)