LexMANOJ KUMAR GUPTA,SHEKHAR KUMAR YADAV
190 recorded High Court judgment(s) · 2022–2022
Open in Lexace · Search this judge's casesCourts
| Allahabad High Court | 190 |
Disposal nature
| Disposed off/Decided on merits | 145 |
| Dismissed on merits | 31 |
| Dismiss other than merit(DD/Non Prosec./Abated) | 9 |
| Allowed/Partly Allowed on merits | 5 |
Recent judgments
- SANTOSH DWIVEDI v. UNION OF INDIA THROUGH SECRTARY MINISTRY OF DEFENCE AND 4 OTHERS — Allahabad High Court (2022-04-13)
- Bhupendra Singh and Another v. STATE OF U.P. AND 3 OTHERS — Allahabad High Court (2022-02-25)
- STATE OF U.P THROUGH ITS SECRETARY, FOREST DEPARTMENT AND 3 OTHERS v. THE STATE PUBLIC SERVICE TRIBUNAL, INDIRA BHAWAN, AND ANOTHER — Allahabad High Court (2022-02-25)
- NAGEENA v. State of U.P. AND 2 OTHERS — Allahabad High Court (2022-02-25)
- BHAGWAN PARSURAM AKHARA PARISHAD (TRUST) v. UNION OF INDIA AND ANOTHER — Allahabad High Court (2022-02-25)
- KAMAR ALAM v. State of U.P. AND 6 OTHERS — Allahabad High Court (2022-02-25)
- SMT. USHA SHARMA v. State of U.P. AND 16 OTHERS — Allahabad High Court (2022-02-25)
- RAJARAM SHARMA v. STATE OF U.P. AND 2 OTHERS — Allahabad High Court (2022-02-25)
- RAMESHWAR v. STATE OF UP AND 3 OTHERS — Allahabad High Court (2022-02-25)
- OM PRAKASH SOLANKI v. State of U.P. AND 4 OTHERS — Allahabad High Court (2022-02-25)