LexPARIHAR ASHOK
571 recorded High Court judgment(s) · 2000–2012
Open in Lexace · Search this judge's casesCourts
| Rajasthan High Court | 571 |
Disposal nature
| DISMISSED | 479 |
| DISPOSED OF | 49 |
| ALLOWED | 18 |
| PEREMPTORY | 15 |
| WITHDRAWN | 4 |
| PARTLY ALLOWED | 3 |
| (unspecified) | 2 |
| MODIFIED | 1 |
Recent judgments
- PRABHUATI v. SUB DIVISIONAL OFFICER AND ORS — Rajasthan High Court (2012-08-22)
- BABU LAL MEENA v. STATE — Rajasthan High Court (2011-05-03)
- SMT.SHAKUNTALA SINGH v. STATE OF RAJASTHAN AND ORS — Rajasthan High Court (2011-04-23)
- BIMLA KUMARI KOODI AND ORS v. RAJ UNIVERISITY OF HEALTH andORS — Rajasthan High Court (2010-03-23)
- JAGDISH PRASAD v. STATE OF RAJ and ANR — Rajasthan High Court (2010-03-05)
- DR NARENDRA KUMAR SHARMA v. STATE OF RAJ AND ORS — Rajasthan High Court (2010-02-25)
- SURESH CHAND ARYA v. STATE OF RAJ and ORS — Rajasthan High Court (2010-02-08)
- RAMESHWAR LAL v. UNION OF INDIA and ORS — Rajasthan High Court (2010-01-13)
- EX SEP BIRBAL RAM v. UNION OF INDIA AND ORS — Rajasthan High Court (2010-01-13)
- SURAJMAL JAT AND ORS v. STATE OF RAJ AND ORS — Rajasthan High Court (2009-12-08)