LexMAHESH CHANDRA TRIPATHI
22,116 recorded High Court judgment(s) · 2014–2023
Open in Lexace · Search this judge's casesCourts
| Allahabad High Court | 22116 |
Disposal nature
| Disposed off/Decided on merits | 18715 |
| Dismissed on merits | 1405 |
| Dismiss other than merit(DD/Non Prosec./Abated) | 1230 |
| Allowed/Partly Allowed on merits | 688 |
| (unspecified) | 49 |
| Reference Disposed off | 27 |
| DISMISSED AS INFRUCTUOUS | 1 |
| Decided in terms of compromise | 1 |
Recent judgments
- PRASHANT PANDEY v. UNION OF INDIA AND ANOTHER — Allahabad High Court (2023-07-28)
- BRAHMDEV AND 6 OTHERS v. STATE OF U P AND 8 OTHERS — Allahabad High Court (2023-02-13)
- SHANKAR LAL v. State of U.P. AND 3 OTHERS — Allahabad High Court (2023-02-13)
- KALLU v. State of U.P. AND 10 OTHERS — Allahabad High Court (2023-02-13)
- NAYAV v. State of U.P. AND 8 OTHERS — Allahabad High Court (2023-02-13)
- PRATIMA DEVI v. State of U.P. AND 5 OTHERS — Allahabad High Court (2023-02-13)
- UMESH KUMAR v. STATE OF U P AND 13 OTHERS — Allahabad High Court (2023-02-13)
- HARINARAYAN LODHI v. State of U.P. AND 2 OTHERS — Allahabad High Court (2023-02-13)
- PITAMBAR v. STATE OF U.P. AND 2 OTHERS — Allahabad High Court (2023-02-13)
- CHHABBI LAL v. State of U.P. AND 19 OTHERS — Allahabad High Court (2023-02-13)