LexMUNISHWAR NATH BHANDARI,RAJENDRA KUMAR -IV
85 recorded High Court judgment(s) · 2021–2021
Open in Lexace · Search this judge's casesCourts
| Allahabad High Court | 85 |
Disposal nature
| Dismissed on merits | 65 |
| Dismiss other than merit(DD/Non Prosec./Abated) | 10 |
| Disposed off/Decided on merits | 7 |
| Allowed/Partly Allowed on merits | 3 |
Recent judgments
- GUDDU KUMAR PURBEY v. UNION OF INDIA AND 2 OTHERS — Allahabad High Court (2021-09-23)
- BRAHMA DEO MISHRA v. ZILA COMMANDANT OF HOME GUARDS ALLAHABAD AND 2 OTHERS — Allahabad High Court (2021-08-17)
- SUSHILA DEVI v. BAL VIKAS PARIYOZANA ADHIKARI and 3 OTHERS — Allahabad High Court (2021-08-17)
- ZILA PANCHAYAT v. State of U.P. AND ANOTHER — Allahabad High Court (2021-08-17)
- UNION OF INDIA AND 5 ORS v. SURENDRA KUMAR SHARMA — Allahabad High Court (2021-08-16)
- GOPAL SINGH AND ANOTHER v. State of U.P. AND 4 OTHERS — Allahabad High Court (2021-08-16)
- MOHD. ARIF v. UNION OF INDIA AND 5 OTHERS — Allahabad High Court (2021-08-16)
- RAVINDRA YADAV v. State of U.P. AND 2 OTHERS — Allahabad High Court (2021-08-16)
- SHAHRUKHA KAHN v. UNION OF INDIA AND 7 OTHERS — Allahabad High Court (2021-08-16)
- ARJUN KUMAR v. SECRETARY, MINISTRY OF ENERGY SOURCES GOVERNMENT OF INDIA AND 3 OTHERS — Allahabad High Court (2021-08-13)