LexGOUTAM BHADURI
124 recorded High Court judgment(s) · 2013–2024
Open in Lexace · Search this judge's casesCourts
| Chhattisgarh High Court | 124 |
Disposal nature
| DISMISSED | 57 |
| DISPOSED OFF | 41 |
| ALLOWED | 9 |
| INFRUCTUOUS | 7 |
| WITHDRAWN | 5 |
| PARTLY ALLOWED | 3 |
| NON PROSECUTION | 2 |
Recent judgments
- JAGATPAL SINGH v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2024-11-07)
- MANOJ CHANDRAVANSHI v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2024-11-07)
- YANTRIK MANNADEY, v. PURNIMA DIVYA — Chhattisgarh High Court (2024-11-07)
- RAJEEV KUMAR DUBEY v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2024-11-07)
- AJAY JAISWAL v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2024-11-07)
- SMT. MAYA BANERJEE v. UNION OF INDIA — Chhattisgarh High Court (2022-09-08)
- SMT. REVTI BAI v. ADDITIONAL COMMISSIONER — Chhattisgarh High Court (2021-12-17)
- BRANCH MANAGER ALLAHABAD BANK v. SMT. SANGITA MISHRA — Chhattisgarh High Court (2021-12-16)
- UNION OF INDIA v. HARI OM SHARMA — Chhattisgarh High Court (2021-12-10)
- KIRAN SHRIVASTAVA v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2021-12-10)