LexMAHESH CHANDRA TRIPATHI,PRASHANT KUMAR
2,022 recorded High Court judgment(s) · 2023–2025
Open in Lexace · Search this judge's casesCourts
| Allahabad High Court | 2022 |
Disposal nature
| Disposed off/Decided on merits | 1422 |
| Dismiss other than merit(DD/Non Prosec./Abated) | 195 |
| Dismissed on merits | 181 |
| DISMISSED AS WITHDRAWN | 94 |
| DISMISSED AS NOT PRESSED | 48 |
| DISMISSED AS INFRUCTUOUS | 40 |
| Allowed/Partly Allowed on merits | 29 |
| (unspecified) | 10 |
Recent judgments
- NAGAR PANCHAYAT KADAURA v. STATE OF U.P. AND 4 OTHERS — Allahabad High Court (2025-08-04)
- RANI DEVI AND 3 OTHERS v. State of U.P. AND 2 OTHERS — Allahabad High Court (2025-03-18)
- AHSAN v. STATE OF U.P. AND 2 OTHERS — Allahabad High Court (2025-03-18)
- MAHENDRA KUMAR YADAV @ GUDDU v. STATE OF U.P. AND 2 OTHERS — Allahabad High Court (2025-03-17)
- MANAGING DIRECTOR U P CO OPERATIVE AND ANOTHER v. NAVNEET RANJAN SRIVASTAVA AND ANOTHER — Allahabad High Court (2024-07-30)
- DISTRICT CO OPERATIVE BANK LTD. v. UNION OF INDIA AND 4 OTHERS — Allahabad High Court (2023-12-14)
- SMT MEENA DEVI v. STATE OF U.P. AND 4 OTHERS — Allahabad High Court (2023-12-14)
- SHIV KUMAR WALIA v. STATE OF U.P. AND 4 OTHERS — Allahabad High Court (2023-12-14)
- POONAM CHAUHAN v. STATE OF U.P. AND 5 OTHERS — Allahabad High Court (2023-12-14)
- BABBU v. STATE OF U.P. AND 2 OTHERS — Allahabad High Court (2023-12-14)