MANOJ KUMAR GUPTA,CHANDRA KUMAR RAI

120 recorded High Court judgment(s) · 2022–2022

Courts

Allahabad High Court

120

Disposed off/Decided on merits	92
Dismissed on merits	12
Dismiss other than merit(DD/Non Prosec./Abated)	8
Allowed/Partly Allowed on merits	8

THE STATE BANK OF INDIA, I.T.I. COMPLEX NAINI v. SMT. PUSHPA DEVI — Allahabad High Court (2022-09-30)
VINEET TYAGI v. State of U.P. AND 3 OTHERS — Allahabad High Court (2022-08-02)
BADAR MUNIR AHMAD v. THE CHAIRMAN, U.P. SUNNI CENTRAL WAQF BOARD, LUCKNOW — Allahabad High Court (2022-08-02)
DEEPAK GAUTAM v. State of U.P. AND 2 OTHERS — Allahabad High Court (2022-08-02)
SHAHID ALI v. State of U.P. AND 2 OTHERS — Allahabad High Court (2022-07-13)
SMT. PRABHAWATI AND ANOTHER v. State of U.P. AND 3 OTHERS — Allahabad High Court (2022-07-13)
PRAKASHWATI VIDYA MANDIR JUNIOR HIGH SCHOOL v. State of U.P. AND 2 OTHERS — Allahabad High Court (2022-07-13)
BHUPENDRA PAL SINGH AND ANOTHER v. State of U.P. AND 2 OTHERS — Allahabad High Court (2022-07-13)
KHEM CHAND v. State of U.P. AND 2 OTHERS — Allahabad High Court (2022-07-13)
M/S BHARDWAJ MINI RICE MILL MALPAR MEHNAGAR AZAMGARH AND ANOTHER v. State of U.P. AND 4 OTHERS — Allahabad High Court (2022-07-13)