LexPATHAK S P
194 recorded High Court judgment(s) · 2007–2011
Open in Lexace · Search this judge's casesCourts
| Rajasthan High Court | 194 |
Disposal nature
| DISMISSED | 84 |
| ALLOWED | 39 |
| PEREMPTORY | 37 |
| PARTLY ALLOWED | 15 |
| DISPOSED OF | 14 |
| WITHDRAWN | 4 |
| REMANDED | 1 |
Recent judgments
- KESHAV NATH TIWARI v. STATE OF RAJASTHAN AND ANR. — Rajasthan High Court (2011-03-08)
- RAM BABOO v. DEVI SAHAI AND ORS — Rajasthan High Court (2010-09-30)
- ANIL PANJWANI v. STATE OF RAJ ASTHAN — Rajasthan High Court (2010-09-22)
- SHRI AHIMSA MINES AND MINERALS LTD AND A v. STATE OF RAJASTHAN THROUGH P.P. — Rajasthan High Court (2010-09-15)
- MOHAMMED YUNUS KHAN v. STATE OF RAJASTHAN THROUGH P.P. — Rajasthan High Court (2010-09-08)
- SURENDRA KUMAR JAIN v. ADVANCE BIO MEDICAL — Rajasthan High Court (2010-09-06)
- SURENDRA KUMAR JAIN v. NARENDRA KUMAR JAIN — Rajasthan High Court (2010-09-06)
- SMT VIDHI JAIN v. STATE OF RAJ ASTHAN AND ANR — Rajasthan High Court (2010-09-01)
- DHARMENDRA KHANDELWAL v. VISHNU DEV NATHAWAT — Rajasthan High Court (2010-08-27)
- MUKESH YOGI v. STATE OF RAJASTHAN THROUGH P.P. — Rajasthan High Court (2010-08-16)