LexMANOJ KUMAR GUPTA,DONADI RAMESH
1,245 recorded High Court judgment(s) · 2023–2023
Open in Lexace · Search this judge's casesCourts
| Allahabad High Court | 1245 |
Disposal nature
| Disposed off/Decided on merits | 972 |
| Dismissed on merits | 147 |
| DISMISSED AS WITHDRAWN | 45 |
| Dismiss other than merit(DD/Non Prosec./Abated) | 25 |
| DISMISSED AS NOT PRESSED | 25 |
| Allowed/Partly Allowed on merits | 16 |
| DISMISSED AS INFRUCTUOUS | 14 |
| Consigned to Record | 1 |
Recent judgments
- SARVESH KUMAR AND 3 OTHERS v. STATE OF U.P. AND 3 OTHERS — Allahabad High Court (2023-12-12)
- MUNENDRA BABU v. STATE ELECTION COMMISSION U.P. AND 4 OTHERS — Allahabad High Court (2023-12-12)
- RAJWALA DEVI v. STATE OF U.P. AND 5 OTHERS — Allahabad High Court (2023-12-12)
- CHANDRAWATI v. STATE OF U.P. AND 3 OTHERS — Allahabad High Court (2023-12-12)
- RAM MURAT AND 9 OTHERS v. PROJECT DIRECTOR, NATIONAL HIGHWAY AUTHORITY OF INDIA AND 2 OTHERS — Allahabad High Court (2023-12-12)
- KARTIK AGRAWAL AND ANOTHER v. STATE OF U.P. AND 2 OTHERS — Allahabad High Court (2023-12-12)
- HARISH KUMAR SHARMA v. STATE OF U.P. AND 2 OTHERS — Allahabad High Court (2023-12-12)
- AJAY KUMAR YADAV AND ANOTHER v. STATE OF U.P. AND 2 OTHERS — Allahabad High Court (2023-12-12)
- RAHUL SHUKLA v. STATE OF U.P. AND 7 OTHERS — Allahabad High Court (2023-12-12)
- DEVAGAYA ENTERPRISES v. STATE OF U.P. AND 2 OTHERS — Allahabad High Court (2023-12-12)