LexMANOJ KUMAR TIWARI, . RAKESH THAPLIYAL
62 recorded High Court judgment(s) · 2023–2024
Open in Lexace · Search this judge's casesCourts
| Uttarakhand High Court | 62 |
Disposal nature
| DISMISSED | 25 |
| DISPOSED | 20 |
| DISMISSED AS WITHDRAWN | 12 |
| DISMISSED AS INFRUCTUOUS | 2 |
| ABATED | 2 |
| CLOSED | 1 |
Recent judgments
- ARYAN GROUP OF GUARD SERVICES THROUGH ITS PROPRIETOR v. STATE OF UTTARAKHAND — Uttarakhand High Court (2024-10-14)
- FAREEN AND ANR v. STATE OF UTTARAKHAND — Uttarakhand High Court (2024-10-14)
- SANPREET SINGH AJMANI v. STATE OF UTTARAKHAND — Uttarakhand High Court (2024-10-14)
- NISHANT PAPNE v. STATE OF UTTARAKHAND — Uttarakhand High Court (2024-10-14)
- JITENDRA PAL SINGH v. STATE OF UTTARAKHAND — Uttarakhand High Court (2024-10-14)
- M/S CHAUDHARY TRADERS v. STATE OF UTTARAKHAND THROUGH SECRETARY,URBAN DEVELOPMENT AND LOCAL BODIES,CIVIL SECRETARIAT — Uttarakhand High Court (2024-10-14)
- KM. ANJALI v. STATE OF UTTARAKHAND THROUGH SSP HARIDWAR — Uttarakhand High Court (2024-10-14)
- MS CHAUDHARY TRADERS v. STATE OF UTTARAKHAND — Uttarakhand High Court (2024-10-14)
- MS MALHOTRA ASSOCIATES v. STATE OF UTTARAKHAND — Uttarakhand High Court (2024-10-14)
- AFTAB KHAN v. BHARAT HEAVY ELECTRICALS LIMITED — Uttarakhand High Court (2024-07-12)