LexGAUTAM CHOURDIYA
124 recorded High Court judgment(s) · 2021–2022
Open in Lexace · Search this judge's casesCourts
| Chhattisgarh High Court | 124 |
Disposal nature
| DISMISSED | 54 |
| DISPOSED OFF | 32 |
| ALLOWED | 17 |
| WITHDRAWN | 14 |
| INFRUCTUOUS | 3 |
| PARTLY ALLOWED | 3 |
| REJECTED | 1 |
Recent judgments
- MEHARBAN SINGH v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2022-07-01)
- CHAKRDHAR SINGH v. T. S. MISHRA — Chhattisgarh High Court (2022-07-01)
- MAHESH RAM THAWAIT v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2022-06-30)
- State Of Madhya Pradesh And Anr. v. Bharat Aluminum Company Through Director — Chhattisgarh High Court (2022-06-29)
- Bharat Aluminium Company v. State Of Madhya Pradesh And Anr. — Chhattisgarh High Court (2022-06-29)
- Ajay Kumar Verma v. State Of Chhattisgarh — Chhattisgarh High Court (2022-05-12)
- KRISHNA KUMAR NAVRANG v. STATE OF CHHATTISGARH, — Chhattisgarh High Court (2022-05-12)
- Vijay Kumar Sherkar v. State Of Chhattisgarh — Chhattisgarh High Court (2022-05-12)
- NANDKUMAR GUPTA v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2022-05-12)
- M/S M M P WATER SPORTS PVT. LTD. v. CHHATTISGARH TOURISM BOARD — Chhattisgarh High Court (2022-05-12)