LexOM PRAKASH - VII
14,829 recorded High Court judgment(s) · 2016–2022
Open in Lexace · Search this judge's casesCourts
| Allahabad High Court | 14829 |
Disposal nature
| Allowed/Partly Allowed on merits | 7704 |
| Disposed off/Decided on merits | 3204 |
| Dismiss other than merit(DD/Non Prosec./Abated) | 2322 |
| Dismissed on merits | 1440 |
| Decided in terms of compromise | 112 |
| (unspecified) | 43 |
| Reference Disposed off | 3 |
| Decided by Lok Adalat | 1 |
Recent judgments
- RAM KISHAN v. State of U.P. AND ANOTHER — Allahabad High Court (2022-09-09)
- SMT MANISHA PATEL v. State of U.P. AND ANOTHER — Allahabad High Court (2022-09-09)
- SMT SHEELA AND 2 OTHERS v. State of U.P. AND ANOTHER — Allahabad High Court (2022-09-09)
- SMT. LAXMI v. State of U.P. AND ANOTHER — Allahabad High Court (2022-09-08)
- SONAL SAHANI v. State of U.P. AND ANOTHER — Allahabad High Court (2022-09-08)
- GEETA DEVI v. State of U.P. AND ANOTHER — Allahabad High Court (2022-09-08)
- DR. ALOK RAI v. State of U.P. AND 8 OTHERS — Allahabad High Court (2022-09-08)
- SANDHYA v. State of U.P. AND 3 OTHERS — Allahabad High Court (2022-09-08)
- AMIT AND ANOTHER v. STATE OF U.P. AND ANOTHER — Allahabad High Court (2022-09-07)
- RAMCHHABILA PRASAD v. State of U.P. — Allahabad High Court (2022-09-07)