LexJIYA LAL BHARDWAJ
863 recorded High Court judgment(s) · 2024–2026
Open in Lexace · Search this judge's casesCourts
| Himachal Pradesh High Court | 863 |
Disposal nature
| Disposed Off | 491 |
| Allowed | 168 |
| Dismissed | 106 |
| Dismissed as withdrawn | 67 |
| DISMISSED FOR NON-PROSECUTION/DEFAULT AT FINAL HEARING STAGE | 13 |
| (unspecified) | 8 |
| DISMISSED FOR NON-PROSECUTION/DEFAULT AT ADMISSION STAGE | 5 |
| Abated | 3 |
Recent judgments
- Phagan Dei v. HPSFC — Himachal Pradesh High Court (2026-06-05)
- Virender Kumar v. STATE OF HP — Himachal Pradesh High Court (2026-06-05)
- Firoj Khan v. STATE OF HP — Himachal Pradesh High Court (2026-06-05)
- Naresh Inder Singh v. STATE OF HP — Himachal Pradesh High Court (2026-06-05)
- Rajiv Selwan v. STATE OF HP — Himachal Pradesh High Court (2026-06-05)
- Renu Narula v. STATE OF HP — Himachal Pradesh High Court (2026-06-05)
- SANJAY KUMAR AND ORS v. STATE OF HP AND ORS — Himachal Pradesh High Court (2026-06-05)
- Shail Bibi v. STATE OF HP — Himachal Pradesh High Court (2026-06-05)
- MANMOHAN v. STATE OF HP AND OTHERS — Himachal Pradesh High Court (2026-06-05)
- Phagan Dei v. HPSFC — Himachal Pradesh High Court (2026-06-05)