LexMANSOOR AHMAD MIR
1,941 recorded High Court judgment(s) · 2014–2017
Open in Lexace · Search this judge's casesCourts
| Himachal Pradesh High Court | 1941 |
Disposal nature
| Disposed Off | 1921 |
| Dismissed | 15 |
| DISPOSED OFF | 2 |
| By Transfer | 1 |
| Remanded for retrial | 1 |
| Transferred to HP Administrative Tribunal | 1 |
Recent judgments
- ICICI LOMBARD GIC v. KANTA DEVI — Himachal Pradesh High Court (2017-03-10)
- KARAM SINGH v. MS KANGRA EX-SERVICEMAN — Himachal Pradesh High Court (2017-03-10)
- OIC v. RAMKU — Himachal Pradesh High Court (2017-03-10)
- DILA RAM v. REKHA DEVI — Himachal Pradesh High Court (2017-03-10)
- OIC v. CHANDANI — Himachal Pradesh High Court (2017-03-10)
- DAULAT RAM v. MS SUNIL CHEMICLAS — Himachal Pradesh High Court (2017-03-10)
- NEEM KALA v. SECRETARY FOREST DEPTT — Himachal Pradesh High Court (2017-03-10)
- ICICI LOMBARD GIC v. SATYA DEVI — Himachal Pradesh High Court (2017-03-10)
- ORIENTAL INSURANCE CO. v. VIJAY RAM — Himachal Pradesh High Court (2017-03-10)
- THE NEW INDIA ASSURANCE COMPANY LTD. v. SUNEETA DEVI — Himachal Pradesh High Court (2017-03-10)