LexG. MINHAJUDDIN
527 recorded High Court judgment(s) · 2011–2022
Open in Lexace · Search this judge's casesCourts
| Chhattisgarh High Court | 527 |
Disposal nature
| DISMISSED | 180 |
| ALLOWED | 140 |
| DISPOSED OFF | 103 |
| PARTLY ALLOWED | 71 |
| WITHDRAWN | 27 |
| COMPROMISED/CONSENT TERMS | 5 |
| D.F.D.(DISSMISSED ON DEFAULT) | 1 |
Recent judgments
- SMT. CHANDA SANJAY v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2022-02-07)
- MADAN MOHAN DWIVEDI v. DENA BANK and ANR. — Chhattisgarh High Court (2018-12-06)
- JAY KUMAR DEWANGAN v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2018-10-12)
- BAJRANG PRASAD @ JAGDISH PRASAD SAHU v. DOMAN SINGH — Chhattisgarh High Court (2018-09-20)
- KRISHNA v. GONDA BAI — Chhattisgarh High Court (2018-07-30)
- SARIKA SON v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2018-07-02)
- SUSHIL KUMAR SHRIVASTAVA v. S.E.C.L. and OTHERS — Chhattisgarh High Court (2018-05-14)
- Toilal Damahe v. State Of Chhattisgarh — Chhattisgarh High Court (2018-01-15)
- SMT.ARCHANA NATH and ANOTHER v. SHAILENDRA NATH — Chhattisgarh High Court (2013-07-10)
- Smt. Anjali Jain v. Praveeen Kumar Jain and Anr. — Chhattisgarh High Court (2013-07-10)