NARENDRA KUMAR VYAS
14,373 recorded High Court judgment(s) · 2021–2026
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| Chhattisgarh High Court | 14373 |
Disposal nature
| DISPOSED OFF | 6809 |
| DISMISSED | 2665 |
| WITHDRAWN | 1996 |
| ALLOWED | 1657 |
| INFRUCTUOUS | 401 |
| REJECTED | 291 |
| PARTLY ALLOWED | 215 |
| LEAVE GRANTED | 148 |
Recent judgments
- KAUSHALYA TURKIYA v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2026-05-30)
- SMT. ANURADHA TIGGA v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2026-05-28)
- M/S SHRI GOLDAN TRANSPORT v. KARNATAKA BANK — Chhattisgarh High Court (2026-05-28)
- SHAILENDRA PRASAD RATHORE v. SOUTH EASTERN COALFIELDS LIMITED — Chhattisgarh High Court (2026-05-28)
- SHRI LAXMINARAYAN PANDEY v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2026-05-28)
- FULESHWARI BANJARE v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2026-05-28)
- VYASNARAYAN v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2026-05-28)
- KEWLA SINGH v. UNION OF INDIA — Chhattisgarh High Court (2026-05-28)
- ANJOR DAS v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2026-05-28)
- AVNISH DIWAN v. SMT. RANJANA DIWAN — Chhattisgarh High Court (2026-05-28)
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