LexDILIP RAOSAHEB DESHMUKH
2,203 recorded High Court judgment(s) · 2005–2019
Open in Lexace · Search this judge's casesCourts
| Chhattisgarh High Court | 2203 |
Disposal nature
| DISMISSED | 1482 |
| ALLOWED | 432 |
| DISPOSED OFF | 149 |
| D.F.D.(DISSMISSED ON DEFAULT) | 78 |
| WITHDRAWN | 31 |
| PARTLY ALLOWED | 23 |
| DISSMISS FOR DEFAULT/NON-PROSECUTION | 3 |
| NON PROSECUTION | 2 |
Recent judgments
- SURENDRA JHALARIYA v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2019-08-27)
- DEVENDRA KUMAR SINGH v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2009-09-04)
- RAGHUBAR SINGH AND ANOTHER v. KISMAT KUMAR AND OTHERS — Chhattisgarh High Court (2009-09-03)
- TRIVENI JHARIA v. ANAND PRAKASH EKKA — Chhattisgarh High Court (2009-09-03)
- PRAVEER SARTHI v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2009-09-02)
- PRAHLAD KUMAR GUPTA / v. SAHASRAM and ANR. — Chhattisgarh High Court (2009-09-02)
- YOGESH BORKAR v. SMT.DEVIKA BORKAR and ANR. — Chhattisgarh High Court (2009-09-02)
- CHAITU and ORS. v. LOHAR SAI and ORS. — Chhattisgarh High Court (2009-09-02)
- GHANSHYAM DAS GANGWANI v. MR RADHESHYAM SHARMA AND ORS — Chhattisgarh High Court (2009-08-26)
- ASIF KHAN v. QUAYANAT ANJUM AND ANOTHER — Chhattisgarh High Court (2009-08-26)