LexPANKAJ PUROHIT
6,024 recorded High Court judgment(s) · 2009–2026
Open in Lexace · Search this judge's casesCourts
| Uttarakhand High Court | 6024 |
Disposal nature
| DISPOSED | 2031 |
| DISMISSED | 1324 |
| DISMISSED AS INFRUCTUOUS | 780 |
| ALLOWED | 674 |
| DISMISSED AS WITHDRAWN | 555 |
| DISMISSED IN DEFAULT | 400 |
| CLOSED | 182 |
| PARTLY ALLOWED | 45 |
Recent judgments
- DANISH v. STATE OF UTTARAKHAND — Uttarakhand High Court (2026-06-03)
- SUSHANT RAJ v. STATE OF UTTARAKHAND — Uttarakhand High Court (2026-06-03)
- SUNIL v. STATE OF UTTARAKHAND — Uttarakhand High Court (2026-06-03)
- SOBHA JOSHI v. STATE OF UTTARAKHAND THROUGH SECRETARY HIGHER EDUCATION — Uttarakhand High Court (2026-06-03)
- HARVINDER SINGH v. BANK OF BARODA — Uttarakhand High Court (2026-06-03)
- SMT. KAMLA DEVI v. STATE OF UTTARAKHAND — Uttarakhand High Court (2026-06-03)
- JATIN SEHGAL v. STATE OF UTTARAKHAND — Uttarakhand High Court (2026-06-03)
- M/S NARUMA INDUSTRIES PRIVIATE LIMITED v. STATE OF UTTARAKHAND — Uttarakhand High Court (2026-06-03)
- MS ICICI BANK LTD v. DISTRICT MAGISTRATE UDHAM SINGH NAGAR — Uttarakhand High Court (2026-06-03)
- JAGDISH v. STATE OF UTTARAKHAND — Uttarakhand High Court (2026-06-03)