LexRAJENDRA KUMAR -IV,VIVEK KUMAR BIRLA
839 recorded High Court judgment(s) · 2021–2023
Open in Lexace · Search this judge's casesCourts
| Allahabad High Court | 839 |
Disposal nature
| Disposed off/Decided on merits | 268 |
| Dismissed on merits | 255 |
| DISMISSED AS INFRUCTUOUS | 139 |
| Allowed/Partly Allowed on merits | 65 |
| Dismiss other than merit(DD/Non Prosec./Abated) | 62 |
| DISMISSED AS WITHDRAWN | 43 |
| DISMISSED AS NOT PRESSED | 6 |
| Reference Disposed off | 1 |
Recent judgments
- DHARMESH KUMAR v. STATE OF U.P. AND 3 OTHERS — Allahabad High Court (2023-08-16)
- ARUN KUMAR MISHRA v. STATE OF UP AND 2 OTHERS — Allahabad High Court (2023-08-16)
- SURENDRA VIKRAM SINGH v. STATE OF U.P. AND 3 OTHERS — Allahabad High Court (2023-08-16)
- DURGESH SHARMA AND 6 OTHERS v. STATE OF U.P. AND 3 OTHERS — Allahabad High Court (2023-08-16)
- PRIYAMBADA DEVI AND ANOTHER v. STATE OF U.P. AND 2 OTHERS — Allahabad High Court (2023-08-16)
- IQRA AND ANOTHER v. STATE OF U.P. AND 2 OTHERS — Allahabad High Court (2023-08-16)
- JAY DAYAL AND ANOTHER v. STATE OF U.P. AND 2 OTHERS — Allahabad High Court (2023-08-16)
- ALOK SRIVASTAVA v. STATE OF U.P. AND 2 OTHERS — Allahabad High Court (2023-08-16)
- SMT. GEETA SAXENA AND 7 OTHERS v. STATE OF U.P. AND 2 OTHERS — Allahabad High Court (2023-08-16)
- BALJEET PATEL AND 7 OTHERS v. STATE OF U.P. AND 2 OTHERS — Allahabad High Court (2023-08-16)