LexMUKHTAR AHMAD,RAN VIJAI SINGH
165 recorded High Court judgment(s) · 2018–2018
Open in Lexace · Search this judge's casesCourts
| Allahabad High Court | 165 |
Disposal nature
| Dismiss other than merit(DD/Non Prosec./Abated) | 110 |
| Disposed off/Decided on merits | 41 |
| Dismissed on merits | 10 |
| Allowed/Partly Allowed on merits | 4 |
Recent judgments
- MEENA v. STATE BANK OF INDIA CIVIL LINES AGRA, THROUGH ITS REGIONAL MANAGER AND ANOTHER — Allahabad High Court (2018-03-27)
- CORPORATION BANK LTD. v. LML LTD. — Allahabad High Court (2018-03-23)
- SUBHASH ACADEMY AWAS VIKAS COLONY KANNAUJ v. STATE OF U.P. AND OTHERS — Allahabad High Court (2018-03-23)
- SMT. KHALIDA KHATOON v. U.P. POWER CORPORATION AND OTHERS — Allahabad High Court (2018-03-23)
- INDRAPAL SINGH v. ZILA BASIC SHIKSHA ADHIKARI JYOTIBA PHOOLENAGAR AND ANR — Allahabad High Court (2018-03-23)
- RATENDRA SINGH v. THE ORIENTAL INSURANCE CO. LTD. and ANR. — Allahabad High Court (2018-03-23)
- SMT. VIDYAWTI DEVI AND OTHERS v. SAROJ SINGH AND OTHERS — Allahabad High Court (2018-03-22)
- RAKESH v. BHAIYA LAL and ANOTHER — Allahabad High Court (2018-03-22)
- C/M SHRI VAISHNAV BHAGAVAN DESHRAJ SURYA ADARSH and ANOTHER v. THE CHANCELLOR OF THE U.P. UNIVERSITIES and 5 OTHERS — Allahabad High Court (2018-03-21)
- SUNIL KUMAR SRIVASTAVA AND ANOTHER v. SMT. KRISHNA SHUKLA AND OTHERS — Allahabad High Court (2018-03-21)