LexR.S. SHARMA
851 recorded High Court judgment(s) · 2001–2020
Open in Lexace · Search this judge's casesCourts
| Chhattisgarh High Court | 851 |
Disposal nature
| DISMISSED | 338 |
| ALLOWED | 244 |
| PARTLY ALLOWED | 201 |
| DISPOSED OFF | 61 |
| WITHDRAWN | 3 |
| ABATED | 2 |
| (unspecified) | 1 |
| DISSMISS FOR DEFAULT/NON-PROSECUTION | 1 |
Recent judgments
- CHURAMAN LAL RAO v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2020-03-03)
- Chandrakant Sana v. The State Of Chhattisgarh — Chhattisgarh High Court (2018-02-21)
- VIPUL KUMAR @ VIPULESH v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2013-10-03)
- Ranchor Patel and Anr. v. Manilal Patel and Ors. — Chhattisgarh High Court (2013-10-03)
- RAM BABU KHAR and ORS. v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2013-10-01)
- Dilip Kumar Gupta v. State Of Chhattisgarh — Chhattisgarh High Court (2013-09-23)
- KISHORE TOPPO v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2013-09-23)
- RUPCHAND SAHU v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2013-08-29)
- RAJ KUMAR GOND and ORS v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2013-08-29)
- SAMARURAM v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2013-08-29)