LexG. NARENDAR, . ALOK MAHRA
602 recorded High Court judgment(s) · 2012–2025
Open in Lexace · Search this judge's casesCourts
| Uttarakhand High Court | 602 |
Disposal nature
| DISPOSED | 366 |
| DISMISSED | 82 |
| DISMISSED AS WITHDRAWN | 82 |
| DISMISSED AS INFRUCTUOUS | 28 |
| ALLOWED | 20 |
| REJECTED | 13 |
| PARTLY ALLOWED | 5 |
| WITHDRAWN | 3 |
Recent judgments
- SAROJANI DEVI SEMWAL v. STATE OF UTTARAKHAND — Uttarakhand High Court (2025-12-19)
- COMMISSIONER OF INCOME TAX INTERNATIONAL TAXATION v. M/S WELL FLOW DRILLING SERVICES WLL — Uttarakhand High Court (2025-10-17)
- Commissioner Of Income Tax International Taxation v. Schlumberger Asia Services Limited — Uttarakhand High Court (2025-10-17)
- BUSRA AND ANR v. STATE OF UTTARAKHAND — Uttarakhand High Court (2025-08-18)
- CHHAVI AND ANR v. SENIOR SUPERINTENDENT OF POLICE — Uttarakhand High Court (2025-08-18)
- MS RADHA KRISHNA v. STATE OF UTTARAKHAND — Uttarakhand High Court (2025-08-18)
- SANTOSH TYAGI v. UTKARSH SMALL FINANCE BANK LTD — Uttarakhand High Court (2025-08-18)
- SUBHASHCHAND v. STATE OF UTTARAKHAND — Uttarakhand High Court (2025-08-14)
- VEERESH JAIN v. STATE OF UTTARAKHAND — Uttarakhand High Court (2025-08-14)
- SARITA GUPTA v. STATE OF UTTARAKHAND — Uttarakhand High Court (2025-08-14)