RAJAN ROY,BRIJ RAJ SINGH

1,248 recorded High Court judgment(s) · 2022–2025

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Courts

Allahabad High Court

1248

Disposal nature

Disposed off/Decided on merits	820
Dismissed on merits/Rejected	206
DISMISSED AS WITHDRAWN	101
Dismiss other than merit(DD/Non Prosec./Abated)	58
Allowed/Partly Allowed on merits/Granted	29
(unspecified)	15
DISMISSED AS INFRUCTUOUS	10
DISMISSED AS NOT PRESSED	9

Recent judgments

BASANT KUMAR VERMA v. STATE OF U.P. THRU. PRIN. SECY. WOMAN WELFARE DEPTT. LKO. AND 4 OTHERS — Allahabad High Court (2025-03-03)
M/S G-ENG ADVISORY SERVICES PRIVATE LTD. THRU. AUTHO. REPRESENTATIVE KUMARI PRIYANKA AND 2 OTHERS v. NATIONAL HIGHWAYS AUTHORITY OF INDIA THRU. ITS COMPETENT AUTHORITY CHAIRMAN AND 6 OTHERS — Allahabad High Court (2025-02-17)
BAHUUDDESHIYA PRATHMIK GRAMIN SAHKARI SAMITI LTD. THRU. CHAIRMAN OF SAMITI SUSHMITA PANDEY v. STATE OF U.P. THRU. PRIN. SECY. DEPTT. OF ESSENTIAL COMMODITIES LKO. AND 5 OTHERS — Allahabad High Court (2025-01-31)
M/S VEER TRADERS KANPUR NAGAR THRU. PROPRIETOR SHASHI SINGH v. STATE OF U.P. THRU. SECY. INSTITUTIONAL FINANCE GOVT. OF U.P. LKO. AND ANOTHER — Allahabad High Court (2025-01-31)
MOHAMMAD FAIZAL v. STATE OF U.P. THRU ADDL. CHIEF SECY. DEPTT. HOME LKO AND 3 OTHERS — Allahabad High Court (2025-01-31)
M/S SENGER CONSTRUCTIONS RAIPUR THRU. PROPRIETOR ARUN PRATAP SINGH v. STATE OF U.P. THRU. PRIN. SECY. PUBLIC WORKS DEPTT. LKO. AND 4 OTHERS — Allahabad High Court (2025-01-31)
SMT. RACHANA SONI v. STATE OF U.P. THRU. PRIN. SECY. DEPTT. OF REVENUE AND 2 OTHERS — Allahabad High Court (2025-01-31)
M/S PRABHAKAR NATH TIWARI THRU. SOLE PROPRIETOR PRABHAKAR NATH TIWARI AND ANOTHER v. STATE OF U.P. THRU.ADDL. CHIEF SECY. DEPTT. OF STATE TAX CIVIL SECTT. LKO AND 2 OTHERS — Allahabad High Court (2025-01-31)
MOHD. AFSAR v. UNION OF INDIA THRU. SECY. MINISTRY OF EXTERNAL AFFAIRS NEW DELHI AND 2 OTHERS — Allahabad High Court (2025-01-31)
CHANDNI SHUKLA @ CHANDNI v. STATE OF U.P. THRU. ADDL. CHIEF SECY. DEPTT. OF JAIL ADMINISTRATION AND REFORMS LKO. AND 7 OTHERS — Allahabad High Court (2025-01-31)