LexMAHESH CHANDRA TRIPATHI,ASHUTOSH SRIVASTAVA
350 recorded High Court judgment(s) · 2022–2023
Open in Lexace · Search this judge's casesCourts
| Allahabad High Court | 350 |
Disposal nature
| Disposed off/Decided on merits | 295 |
| Dismiss other than merit(DD/Non Prosec./Abated) | 45 |
| Allowed/Partly Allowed on merits | 5 |
| Dismissed on merits | 4 |
| DISMISSED AS INFRUCTUOUS | 1 |
Recent judgments
- NEW OKHLA INDUSTRIAL DEVELPOMENT AUTHORITY v. SMT. SAMINA KANCHWALA AND 2 OTHERS — Allahabad High Court (2023-12-07)
- AMITABH BACHCHAN AND ANOTHER v. STATE OF U.P. AND OTHERS — Allahabad High Court (2023-02-01)
- AYURVED UNANI CHIKITSAK WELFARE ASSOCIATION OF UTTAR PRADESH v. STATE OF U.P. AND 3 OTHERS — Allahabad High Court (2023-02-01)
- PARVEEN BEGAM v. State of U.P. AND 2 OTHERS — Allahabad High Court (2023-02-01)
- DAL CHANDRA v. State of U.P. AND 4 OTHERS — Allahabad High Court (2023-02-01)
- RAKESH GUPTA v. State of U.P. AND 3 OTHERS — Allahabad High Court (2023-02-01)
- DHRUV DEV v. STATE OF U.P. AND 2 OTHERS — Allahabad High Court (2023-02-01)
- RUDRA PRATAP SINGH CHAUHAN v. UNION OF INDIA AND 3 OTHERS — Allahabad High Court (2023-02-01)
- SMT. SUNILA DEVI v. STATE OF U.P. THRU SECY. AND OTHERS — Allahabad High Court (2023-02-01)
- KASHI NATH GIRI v. STATE OF U.P.and OTHERS — Allahabad High Court (2023-02-01)