LexJYOTSNA SHARMA
2,633 recorded High Court judgment(s) · 2022–2024
Open in Lexace · Search this judge's casesCourts
| Allahabad High Court | 2633 |
Disposal nature
| Allowed/Partly Allowed on merits | 961 |
| Dismissed on merits | 742 |
| Disposed off/Decided on merits | 364 |
| Dismiss other than merit(DD/Non Prosec./Abated) | 228 |
| DISMISSED AS NOT PRESSED | 95 |
| Allowed/Partly Allowed on merits/Granted | 80 |
| DISMISSED AS WITHDRAWN | 62 |
| DISMISSED AS INFRUCTUOUS | 62 |
Recent judgments
- DHARMENDRA CHAUHAN v. STATE OF U.P. THRU. PRIN. SECY. HOME CIVIL SECTT. LKO — Allahabad High Court (2024-05-10)
- RAM SINGH v. STATE OF U.P. — Allahabad High Court (2024-01-18)
- PRASHANT KUMAR DWIVEDI v. STATE OF U.P. THRU. PRIN. SECY. CIVIL SECTT. LKO. AND 2 OTHERS — Allahabad High Court (2024-01-18)
- NOMAN KHAN v. STATE OF U.P. and ORS. — Allahabad High Court (2024-01-18)
- DINESH KUMAR v. STATE OF U.P. and ANR. — Allahabad High Court (2024-01-18)
- BHANU PRATAP v. STATE OF U.P. THRU. PRIN. SECY. HOME LKO. AND 2 OTHERS — Allahabad High Court (2024-01-18)
- RAM KALAP v. STATE OF U.P. — Allahabad High Court (2024-01-18)
- RAJ KUMAR v. STATE OF U.P. and 3 ORS. — Allahabad High Court (2024-01-18)
- RADHEY SHYAM v. STATE OF U.P. — Allahabad High Court (2024-01-17)
- BRIJ MOHAN v. ANULATA DEVI and ANR. — Allahabad High Court (2024-01-17)