LexDHIRENDRA MISHRA, DILIP RAOSAHEB DESHMUKH
102 recorded High Court judgment(s) · 2006–2009
Open in Lexace · Search this judge's casesCourts
| Chhattisgarh High Court | 102 |
Disposal nature
| DISMISSED | 62 |
| DISPOSED OFF | 17 |
| ALLOWED | 12 |
| PARTLY ALLOWED | 5 |
| D.F.D.(DISSMISSED ON DEFAULT) | 2 |
| WITHDRAWN | 2 |
| DISSMISS FOR DEFAULT/NON-PROSECUTION | 1 |
| NON PROSECUTION | 1 |
Recent judgments
- MAMTA SHRIVASTAVA v. TARKESH KUMAR SHRIVASTAVA — Chhattisgarh High Court (2009-05-06)
- MAMATA SRIVASTAVA v. TARESH KUMAR SHRIVASTAVA — Chhattisgarh High Court (2009-05-06)
- REVP/24/2009 of Vs — Chhattisgarh High Court (2009-04-21)
- FOOD CORPORATION OF INDIA v. MUNICIPAL CORPORATION — Chhattisgarh High Court (2009-04-13)
- KHOMAN BHARTI v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2009-04-13)
- SOMDAS GOSWAMI v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2009-04-13)
- MUKESH SINGH @ CHHOTU and ORS. v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2009-03-30)
- CG STATE CIVIL SUPPLIES CORPORATION v. MA LAXMI RICE MILL AND ANOTHER — Chhattisgarh High Court (2009-03-30)
- RATI RAM AND ANOTHER v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2009-03-25)
- M.P. STATE CO-OPERATIVE v. M/S VAVKAR INDUSTRIES and ORS. — Chhattisgarh High Court (2009-03-25)