L.C.BHADOO, SUNIL KUMAR SINHA

394 recorded High Court judgment(s) · 2004–2008

Courts

Chhattisgarh High Court

394

DISMISSED	176
ALLOWED	98
PARTLY ALLOWED	63
DISPOSED OFF	50
WITHDRAWN	3
D.F.D.(DISSMISSED ON DEFAULT)	3
DISSMISS FOR DEFAULT/NON-PROSECUTION	1

THE ELECTION COMMISSION OF INDIA v. STATE OF CHHATTISGARH AND ORS. — Chhattisgarh High Court (2008-07-14)
JITENDRA KUMAR PRASAD v. STATE OF CHHATTISGARH AND ORS. — Chhattisgarh High Court (2008-07-14)
DISTRICT BAR ASSOCIATION, BSP v. STATE OF CHHATTISGARH and ORS. — Chhattisgarh High Court (2008-05-08)
KIRTI KUMAR SHAH v. HIGH COURT OF CHHATTISGARH and ORS. — Chhattisgarh High Court (2008-05-05)
KAILASH CHANDRA AGRAWAL v. SOUTH EASTERN COALFIELDS LTD and ANR. — Chhattisgarh High Court (2008-04-30)
RAJESH KUMAR SINGH v. UNION OF INDIA and ANR. — Chhattisgarh High Court (2008-04-30)
RAM CHANDRA JAGWANI v. STATE OF CHHATTISGARH and ORS — Chhattisgarh High Court (2008-04-30)
KARTIK RAM BAIGA v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2008-04-17)
ROHIDAS v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2008-04-16)
DEV SINGH AND OTHERS v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2008-04-16)