LexMANINDRA MOHAN SHRIVASTAVA,BIRENDRA KUMAR
177 recorded High Court judgment(s) · 2022–2023
Open in Lexace · Search this judge's casesCourts
| Rajasthan High Court | 177 |
Disposal nature
| DISPOSED OF | 78 |
| DISMISSED | 60 |
| ALLOWED | 29 |
| WITHDRAWN | 5 |
| PEREMPTORY | 4 |
| PARTLY ALLOWED | 1 |
Recent judgments
- VIRENDRA SINGH SON OF SHRI SAJJAN SINGH v. STATE OF RAJASTHAN — Rajasthan High Court (2023-11-24)
- DINESH KUMAR S/O LATE SHRI RATAN SINGH v. STATE OF RAJASTHAN — Rajasthan High Court (2023-08-18)
- MAHESH S/O SHRI GOMARAM v. STATE OF RAJASTHAN — Rajasthan High Court (2023-08-18)
- BATTI LAL S/O SHRI CHAUTHMAL MEENA v. SHRI PIYUSH SAMARIYA, — Rajasthan High Court (2023-08-18)
- VIKRANT SON OF SHRI MANSHRAM v. STATE OF RAJASTHAN — Rajasthan High Court (2023-01-11)
- SHANKAR GURJAR SON OF SHRI OMKAR GURJAR v. THE STATE OF RAJASTHAN — Rajasthan High Court (2023-01-06)
- SANWANT S/O RAMOTAR v. VINOD KUMAR S/O SHRI BHORARAM — Rajasthan High Court (2023-01-06)
- TIKAM CHAND VERMA AND ORS v. STATE OF RAJ AND ORS — Rajasthan High Court (2022-07-29)
- POONAM SAINI W/O SHRI RAJPAL SAINI v. SHRI DEVENDRA BHUSHAN GUPTA — Rajasthan High Court (2022-07-29)
- HIMACHAL FUTURISTIC COMMUNICATIONS LIMITED v. STATE OF RAJASTHAN — Rajasthan High Court (2022-07-29)