LexRAGHVENDRA SINGH CHAUHAN, . MANOJ KUMAR TIWARI
24 recorded High Court judgment(s) · 2021–2021
Open in Lexace · Search this judge's casesCourts
| Uttarakhand High Court | 24 |
Disposal nature
| DISPOSED | 8 |
| DISMISSED AS WITHDRAWN | 7 |
| DISMISSED AS INFRUCTUOUS | 4 |
| DISMISSED | 4 |
| ALLOWED | 1 |
Recent judgments
- THE DEHRADUN CHARTERED ACCOUNTANTS SOCIETY v. UNION OF INDIA — Uttarakhand High Court (2021-01-15)
- SAMAY SHARMA v. STATE OF UTTARAKHAND — Uttarakhand High Court (2021-01-15)
- KISHOR DAULATRAO TARAR v. UNION OF INDIA — Uttarakhand High Court (2021-01-15)
- NAWAB AHMAD v. STATE OF UTTARAKHAND — Uttarakhand High Court (2021-01-15)
- NEHA ALIAS NEHA PARVEEN v. STATE OF UTTARAKHAND — Uttarakhand High Court (2021-01-14)
- JARAFAT ALI v. STATE OF UTTARAKHAND — Uttarakhand High Court (2021-01-14)
- PRESIDENT/SECRETARY, KHATSUN VIKAS SAMITI v. STATE OF UTTARAKHAND — Uttarakhand High Court (2021-01-14)
- GURUKULA KANGRI (DEEMED TO BE UNIVERSITY) v. ANAND SINGH — Uttarakhand High Court (2021-01-14)
- STATE OF UTTARAKHAND v. SURENDAR GIRI — Uttarakhand High Court (2021-01-14)
- KUSUM NEGI v. THE STATE OF UTTARAKHAND — Uttarakhand High Court (2021-01-14)