LexMUKHTAR AHMAD
65 recorded High Court judgment(s) · 2017–2018
Open in Lexace · Search this judge's casesCourts
| Allahabad High Court | 65 |
Disposal nature
| Allowed/Partly Allowed on merits | 31 |
| Disposed off/Decided on merits | 18 |
| Dismissed on merits | 10 |
| Dismiss other than merit(DD/Non Prosec./Abated) | 6 |
Recent judgments
- RAM CHANDRA v. STATE OF U.P. — Allahabad High Court (2018-10-01)
- NASEEM HAIDER v. STATE OF U.P. and OTHERS — Allahabad High Court (2018-07-06)
- RASHEEEDULLAH v. DISTRICT FAMILY COURT JUDGE ALLAHABAD — Allahabad High Court (2018-07-06)
- VITTAN v. STATE OF U.P. — Allahabad High Court (2018-05-31)
- RAMBEER v. STATE OF U.P. — Allahabad High Court (2018-05-31)
- MOHD. YUNUS v. State of U.P. AND ANOTHER — Allahabad High Court (2018-05-31)
- AJAY @ HARI SHANKAR v. State of U.P. — Allahabad High Court (2018-05-25)
- MAHESH KHEMAR v. STATE OF U.P. — Allahabad High Court (2018-05-25)
- KALLOO YADAV @ HARJESH v. STATE OF U.P. — Allahabad High Court (2018-05-25)
- ARIF AND 5 ORS v. State of U.P. AND ANR — Allahabad High Court (2018-05-24)