LexM. M. GHILDIYAL
4,515 recorded High Court judgment(s) · 1950–2008
Open in Lexace · Search this judge's casesCourts
| Uttarakhand High Court | 4515 |
Disposal nature
| DISPOSED | 4127 |
| ALLOWED | 215 |
| DISMISSED | 86 |
| GRANTED | 38 |
| REJECTED | 19 |
| DISMISSED AS INFRUCTUOUS | 12 |
| DISMISSED AS WITHDRAWN | 11 |
| ABATED | 3 |
Recent judgments
- PRATAP SINGH BHANDARI and ANR. v. STATE and OTHERS — Uttarakhand High Court (2008-01-02)
- HARISH MAHAR v. ZILA UDYAN ADHIKARI and ORS — Uttarakhand High Court (2008-01-02)
- JASBEER SINGH v. STATE and OTHERS — Uttarakhand High Court (2008-01-02)
- SMT. HARI PANT AND ANOTHER v. STATE AND OTHERS — Uttarakhand High Court (2007-12-31)
- PRATAP SINGH and ORS v. STATE and ORS — Uttarakhand High Court (2007-12-31)
- KIRPAL SINGH PAWAR v. STATE and ORS — Uttarakhand High Court (2007-12-31)
- BALBIR SINGH BISHT and ORS v. STATE and ORS — Uttarakhand High Court (2007-12-29)
- MOHAN SINGH RAWAT v. COMMISSIONER GARHWAL MANDAL and ORS. — Uttarakhand High Court (2007-12-29)
- DEVENDRA JOSHI v. STATE AND OTHERS — Uttarakhand High Court (2007-12-29)
- KAMAL SINGH CHAUHAN v. JUDGESHIP OF UTTARKASHI and ANR. — Uttarakhand High Court (2007-12-29)