LexMANOJ KUMAR GUPTA,KSHITIJ SHAILENDRA
62 recorded High Court judgment(s) · 2023–2023
Open in Lexace · Search this judge's casesCourts
| Allahabad High Court | 62 |
Disposal nature
| Disposed off/Decided on merits | 50 |
| Dismissed on merits | 5 |
| DISMISSED AS WITHDRAWN | 2 |
| Allowed/Partly Allowed on merits | 1 |
| DISMISSED AS NOT PRESSED | 1 |
| Dismiss other than merit(DD/Non Prosec./Abated) | 1 |
| DISMISSED AS INFRUCTUOUS | 1 |
| Consigned to Record | 1 |
Recent judgments
- SMT. KANTI TIWARI v. STATE OF U.P. AND 2 OTHERS — Allahabad High Court (2023-12-16)
- LALLU SINGH v. STATE OF U.P. AND 2 OTHERS — Allahabad High Court (2023-12-16)
- RAJENDRA KUMARI v. STATE OF U.P. AND 2 OTHERS — Allahabad High Court (2023-12-16)
- BHOPAL SINGH v. STATE OF U.P. AND 3 OTHERS — Allahabad High Court (2023-12-16)
- ANITA v. STATE OF U.P. AND 3 OTHERS — Allahabad High Court (2023-12-16)
- MADHVENDRA NARAYAN MISRA v. UNION OF INDIA AND 3 OTHERS — Allahabad High Court (2023-12-16)
- BHABHOOTI v. STATE OF U.P. AND 3 OTHERS — Allahabad High Court (2023-12-16)
- SMT. SAVITA DEVI v. STATE OF U.P. AND 9 OTHERS — Allahabad High Court (2023-12-16)
- DISTRICT CIVIL BAR ASSOCIATION v. STATE OF U.P. AND 3 OTHERS — Allahabad High Court (2023-12-16)
- SRI AKBAR QAYYUM v. UNION OF INDIA AND 3 OTHERS — Allahabad High Court (2023-12-16)