LexMUKHTAR AHMAD,PANKAJ MITHAL
140 recorded High Court judgment(s) · 2018–2018
Open in Lexace · Search this judge's casesCourts
| Allahabad High Court | 140 |
Disposal nature
| Disposed off/Decided on merits | 62 |
| Dismissed on merits | 59 |
| Dismiss other than merit(DD/Non Prosec./Abated) | 14 |
| Allowed/Partly Allowed on merits | 4 |
| Reference Disposed off | 1 |
Recent judgments
- SUNEEL v. State of U.P. AND 03 OTHERS — Allahabad High Court (2018-09-26)
- RAMKESH v. STATE OF U P AND 2 OTHERS — Allahabad High Court (2018-09-26)
- KIRAN TIWARI v. STATE OF U P AND 3 OTHERS — Allahabad High Court (2018-09-24)
- HEENA PARVEEN v. UNION OF INDIA AND 3 OTHERS — Allahabad High Court (2018-09-24)
- SMT. JAYSHRI v. STATE OF U.P. AND 9 OTHERS — Allahabad High Court (2018-09-24)
- JAIPRAKASH ASSOCIATES LIMITED v. RESERVE BANK OF INDIA AND 2 OTHERS — Allahabad High Court (2018-09-24)
- BHODI DEVI v. STATE OF U P AND 5 OTHERS — Allahabad High Court (2018-09-24)
- SHAILESH KUMAR RAI v. UNION OF INDIA AND 04 OTHERS — Allahabad High Court (2018-09-24)
- GYANTI DEVI v. State of U.P. AND 04 OTHERS — Allahabad High Court (2018-09-24)
- ABHISHEK GUPTA AND ANOTHER v. State of U.P. AND 3 OTHERS — Allahabad High Court (2018-09-24)