LexMANOJ KUMAR TIWARI, . VIVEK BHARTI SHARMA
600 recorded High Court judgment(s) · 2018–2025
Open in Lexace · Search this judge's casesCourts
| Uttarakhand High Court | 600 |
Disposal nature
| DISPOSED | 245 |
| DISMISSED | 201 |
| DISMISSED AS WITHDRAWN | 60 |
| DISMISSED AS INFRUCTUOUS | 47 |
| ALLOWED | 37 |
| DISMISSED IN DEFAULT | 5 |
| CLOSED | 4 |
| WITHDRAWN | 1 |
Recent judgments
- RAKHI AND ANR v. STATE OF UTTARAKHAND — Uttarakhand High Court (2025-05-01)
- DHEERAJ v. DISTRICT MAGISTRATE COLLECTORATE COMPLEX DEHRADUN — Uttarakhand High Court (2025-05-01)
- FARHA AND ANR v. STATE OF UTTARAKHAND — Uttarakhand High Court (2025-05-01)
- SHIV KUMAR RAI v. STATE OF UTTARAKHAND — Uttarakhand High Court (2025-05-01)
- NEELESH YADAV v. INDIAN COUNCIL FOR FOREST RESEARCH AND EDUCATION ICFRE — Uttarakhand High Court (2025-05-01)
- CHANDRA SINGH CHAUHAN v. STATE OF UTTARAKHAND — Uttarakhand High Court (2025-05-01)
- PANDIT PURBHAJIRAO SAWANT v. UNION OF INDIA — Uttarakhand High Court (2025-05-01)
- SECRETARY, UTTARAKHAND BOARD OF TECHNICAL EDUCATION v. SRI UPENDRA PALARIYA — Uttarakhand High Court (2025-05-01)
- SECRETARY, UTTARAKHAND BOARD OF TECHNICAL EDUCATION v. SRI PRAMOD RANA — Uttarakhand High Court (2025-05-01)
- STATE OF UTTARAKHAND v. RAJA TOMAR — Uttarakhand High Court (2025-04-28)