LexMANINDRA MOHAN SHRIVASTAVA,CHANDRA KUMAR SONGARA
150 recorded High Court judgment(s) · 2022–2023
Open in Lexace · Search this judge's casesCourts
| Rajasthan High Court | 150 |
Disposal nature
| DISPOSED OF | 58 |
| DISMISSED | 55 |
| ALLOWED | 22 |
| PEREMPTORY | 10 |
| WITHDRAWN | 4 |
| PARTLY ALLOWED | 1 |
Recent judgments
- BABU LAL S/O SHRI JEEWAN SINGH v. STATE OF RAJASTHAN — Rajasthan High Court (2023-09-15)
- DR SUBHASH PUROHIT v. STATE OF RAJ AND ORS — Rajasthan High Court (2023-07-14)
- VIJENDRA SINGH DUDI S/O NANU RAM DUDI v. STATE OF RAJASTHAN — Rajasthan High Court (2023-07-14)
- BHAIRON SINGH GURJAR v. STATE OF RAJ AND ORS — Rajasthan High Court (2023-07-14)
- BHARAT LAL MEENA S/O REVADYA MEENA v. STATE OF RAJASTHAN — Rajasthan High Court (2023-05-12)
- RAMSWAROOP MEENA SON OF LATE SHRI RAM SAHAI MEENA v. STATE OF RAJASTHAN — Rajasthan High Court (2023-05-12)
- MANISH KUMAR v. BADRI BAI — Rajasthan High Court (2023-05-12)
- MANISH KUMAR MISHRA v. PREMLALT AND OTHERS — Rajasthan High Court (2023-05-12)
- MANISH KUMAR MISHRA v. RAM KISHAN NAGAR AND OTHERS — Rajasthan High Court (2023-05-12)
- MANISH KUMAR MISHRA v. CHHITAR LAL AND OTHERS — Rajasthan High Court (2023-05-12)