LexMANOJ KUMAR TIWARI
22,835 recorded High Court judgment(s) · 2004–2026
Open in Lexace · Search this judge's casesCourts
| Uttarakhand High Court | 22835 |
Disposal nature
| DISPOSED | 11450 |
| DISMISSED | 5122 |
| DISMISSED AS INFRUCTUOUS | 2203 |
| ALLOWED | 1582 |
| DISMISSED AS WITHDRAWN | 1233 |
| CLOSED | 617 |
| DISMISSED IN DEFAULT | 385 |
| PARTLY ALLOWED | 165 |
Recent judgments
- ABHISHEK RAWAT v. MISSION DIRECTOR — Uttarakhand High Court (2026-06-03)
- AKHILESH v. STATE OF UTTARAKHAND — Uttarakhand High Court (2026-06-03)
- CHATAR SINGH RANA v. STATE OF UTTARAKHAND — Uttarakhand High Court (2026-06-03)
- KAVITA RANI v. STATE OF UTTARAKHAND — Uttarakhand High Court (2026-06-03)
- VIJENDRA v. STATE OF UTTARAKHAND — Uttarakhand High Court (2026-06-03)
- SURYA PRAKASH PALARIA v. STATE OF UTTARAKHAND — Uttarakhand High Court (2026-06-03)
- RAJESH KUMAR v. STATE OF UTTARAKHAND — Uttarakhand High Court (2026-06-03)
- B C PANDEY v. STATE OF UTTARAKHAND — Uttarakhand High Court (2026-06-03)
- SHABBEER AHMAD v. GOVIND BALLABH PANT UNIVERSITY OF AGRICULTURE AND TECHNOLOGY — Uttarakhand High Court (2026-06-03)
- JOSHNA v. UNION OF INDIA THROUGH SECRETARY,MINISTRY OF RAILWAYS — Uttarakhand High Court (2026-06-03)