LexMANSOOR AHMAD MIR, . SURESHWAR THAKUR
408 recorded High Court judgment(s) · 2014–2017
Open in Lexace · Search this judge's casesCourts
| Himachal Pradesh High Court | 408 |
Disposal nature
| Disposed Off | 402 |
| Transferred to HP Administrative Tribunal | 3 |
| Transfer to other Court | 1 |
| Dismissed | 1 |
| Dissmiss For Default/Non-Prosecution | 1 |
Recent judgments
- SACHIN SHARMA v. UNION OF INDIA — Himachal Pradesh High Court (2017-04-21)
- STATE OF HP v. SURENDER — Himachal Pradesh High Court (2017-04-06)
- ABDUL GANNI v. THE CHIEF SETTLEMENT COMMISSIONER REHABILITATION — Himachal Pradesh High Court (2017-04-06)
- Vikram Singh v. UNION OF INDIA — Himachal Pradesh High Court (2017-04-06)
- UNION OF INDIA v. RANJANA KUMARI — Himachal Pradesh High Court (2017-04-06)
- MAMTA DEVI v. UNION OF INDIA — Himachal Pradesh High Court (2016-10-06)
- SUNDER SINGH JASWAL v. RAJIV MEHRISHAI — Himachal Pradesh High Court (2016-10-06)
- ARUN KUMAR v. STATE OF HP — Himachal Pradesh High Court (2016-09-28)
- RAM KRISHAN v. H.P.S.E.B — Himachal Pradesh High Court (2016-06-29)
- PANKAJ SHARMA v. HPSEB LTD — Himachal Pradesh High Court (2016-06-29)