LexR.S. SHARMA
108 recorded High Court judgment(s) · 2001–2013
Open in Lexace · Search this judge's casesCourts
| Chhattisgarh High Court | 108 |
Disposal nature
| DISMISSED | 70 |
| DISPOSED OFF | 14 |
| PARTLY ALLOWED | 11 |
| ALLOWED | 10 |
| WITHDRAWN | 2 |
| NON PROSECUTION | 1 |
Recent judgments
- KAMAL DEV and ANR. v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2013-10-01)
- JHHAMMAN @ BAWADA v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2013-10-01)
- PYARE LAL v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2013-10-01)
- SUKHLAL v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2013-09-30)
- BABLOO @ YIGESH v. STATE OF CG — Chhattisgarh High Court (2013-09-30)
- SURAJLAL v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2013-09-23)
- KU.PANCH KUMARI PAINKRA v. STATE OF CHHATTISGARH AND ORS. — Chhattisgarh High Court (2013-09-20)
- SARJU v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2013-09-20)
- SMT.OMLATA v. SMT. HEMA BAI and ORS. — Chhattisgarh High Court (2013-09-19)
- BHAGWAT SINGH v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2013-09-19)