LexNUPUR BHATI
4,974 recorded High Court judgment(s) · 2004–2026
Open in Lexace · Search this judge's casesCourts
| Rajasthan High Court | 4974 |
Disposal nature
| DISPOSED OF | 2635 |
| DISMISSED | 1559 |
| ALLOWED | 590 |
| PREMPTORY | 93 |
| WITHDRAWN | 73 |
| PARTLY ALLOWED | 14 |
| COMPROMISED | 3 |
| BOGUS | 2 |
Recent judgments
- BHANWAR LAL S/O SHRI CHITTAR MAL v. STATE OF RAJASTHAN — Rajasthan High Court (2026-03-28)
- GEETA MAURYA W/O SUBHASH KUMAR UJJAIN v. STATE OF RAJASTHAN — Rajasthan High Court (2026-03-28)
- KISHAN CHAND SON OF SHRI TARA CHAND v. THE REGIONAL MANAGER — Rajasthan High Court (2026-03-27)
- MUKESH KUMAR MEENA S/O SHRI SHIVLAL MEENA v. THE STATE OF RAJASTHAN — Rajasthan High Court (2026-03-27)
- MAHESH KUMAR S/O SHRI CHAND SINGH v. STATE OF RAJASTHAN — Rajasthan High Court (2026-03-27)
- SUBHASH CHANDRA S/O SH. SHOBARAN SINGH v. SHRI KRISHNA KUNAAL — Rajasthan High Court (2026-03-27)
- SHIVANSH ENTERPRISES v. THE GENERAL MANAGER, — Rajasthan High Court (2026-03-25)
- ROHA HOUSING FINANCE PVT. LTD. v. STATE OF RAJASTHAN — Rajasthan High Court (2026-03-25)
- NAVNEET v. AMRISH — Rajasthan High Court (2026-03-25)
- AAVAS FINANCIERS LIMITED v. STATE OF RAJASTHAN — Rajasthan High Court (2026-03-25)