LexMANOJ KUMAR GUPTA, . SUBHASH UPADHYAY
610 recorded High Court judgment(s) · 2024–2026
Open in Lexace · Search this judge's casesCourts
| Uttarakhand High Court | 610 |
Disposal nature
| DISPOSED | 284 |
| DISMISSED AS WITHDRAWN | 156 |
| DISMISSED | 122 |
| DISMISSED AS INFRUCTUOUS | 18 |
| ALLOWED | 15 |
| DISMISSED IN DEFAULT | 7 |
| CLOSED | 5 |
| REJECTED | 3 |
Recent judgments
- NAVEEN AGARWAL v. STATE OF UTTARAKHAND — Uttarakhand High Court (2026-06-05)
- MANSOOR ALI v. DISTRICT MAGISTRATE HARIDWAR — Uttarakhand High Court (2026-06-05)
- SUNNY KUMAR v. ASSISTANT COMMISSIONER — Uttarakhand High Court (2026-06-05)
- GOPAL CHANDRA VANWASSI v. STATE OF UTTARAKHAND — Uttarakhand High Court (2026-06-04)
- THE BAZPUR COOPERATIVE SUGAR FACTORY LTD v. ARJUN SINGH — Uttarakhand High Court (2026-06-04)
- AISHWARY JOSHI v. STATE OF UTTARAKHAND — Uttarakhand High Court (2026-06-04)
- IRFAN v. STATE OF UTTARAKHAND — Uttarakhand High Court (2026-06-04)
- UTTARAKHAND SUBORDINATE SERVICE SELECTION COMMISSION v. STATE OF UTTARAKHAND — Uttarakhand High Court (2026-06-03)
- UTTARAKHAND SUBORDINATE SERVICE SELECTION COMMISSION v. STATE OF UTTARAKHAND — Uttarakhand High Court (2026-06-03)
- UTTARAKHAND SUBORDINATE SERVICE SELECTION COMMISSION v. STATE OF UTTARAKHAND — Uttarakhand High Court (2026-06-03)