LexGHANDIKOTA SRI DEVI,B.K. NARAYANA
108 recorded High Court judgment(s) · 2018–2019
Open in Lexace · Search this judge's casesCourts
| Allahabad High Court | 108 |
Disposal nature
| Disposed off/Decided on merits | 49 |
| Allowed/Partly Allowed on merits | 27 |
| Dismissed on merits | 21 |
| Dismiss other than merit(DD/Non Prosec./Abated) | 11 |
Recent judgments
- SATISH AND 2 OTHERS v. STATE OF U.P. — Allahabad High Court (2019-05-10)
- RAKESH AND ANOTHER v. STATE OF U.P. — Allahabad High Court (2019-05-10)
- YASH PAL v. STATE OF U.P. — Allahabad High Court (2019-05-10)
- SUNIL AND 2 OTHERS v. STATE OF U.P. — Allahabad High Court (2019-05-10)
- ANUJ KUMAR v. STATE OF U.P. — Allahabad High Court (2019-05-10)
- BRIJ LAL v. STATE OF U.P. — Allahabad High Court (2019-05-10)
- THAN SINGH v. STATE OF U.P. — Allahabad High Court (2019-05-08)
- DESH RAJ and OTHERS v. STATE OF U.P. AND OTHERS — Allahabad High Court (2019-05-03)
- SIDDHU and ORS. v. STATE — Allahabad High Court (2019-05-03)
- PREM NARAIN AND OTHERS v. STATE OF U.P. — Allahabad High Court (2019-05-02)